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Income Tax Appellate Tribunal, PATNA BENCH, Virtual Court at KOLKATA
Before: Sri J. Sudhakar Reddy & Sri S.S. Godara
IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH, Virtual Court at KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) Assessment Year: 2013-14 Sujeet Kumar........................................................................................................................Appellant [PAN: BLOPK 8491 F] Vs. ITO, Ward-6(1), Patna.………………..….........................................................................Respondent Appearances by: Sh. Krishna Mishra, Adv., appeared on behalf of the Assessee. Sh. Ajay Kumar, Addl. CIT, appeared on behalf of the Revenue. Date of concluding the hearing : September 23rd, 2020 Date of pronouncing the order : September 30th, 2020
ORDER Per J. Sudhakar Reddy, AM:
This appeal filed by the assessee is directed against the order of the Learned Commissioner of Income Tax (Appeals)-2, Patna [hereinafter the “CIT(A)”], passed u/s. 250 of the Income Tax Act, 1961 (the ‘Act’), dated 12.04.2019 for the Assessment Year 2013-14.
After hearing rival contentions, we find that the ld. CIT(A) has passed an ex-parte order. He has not disposed off the appeal on merits. Such dismissal for non-prosecution is not permissible in law.
The ld. DR submitted that the issue may be restored to the file of the ld. CIT(A) as there was violation of principles of natural justice.
Under these circumstances we set aside the matter to the file of the ld. CIT(A) for fresh adjudication in accordance with law.
Assessment Year: 2013-14 Sujeet Kumar. 5. In the result, the appeal of the assessee is allowed for statistical purposes. Kolkata, the 30th September, 2020. Sd/- Sd/- [S.S. Godara] [J. Sudhakar Reddy] Judicial Member Accountant Member Dated: 30.09.2020 Bidhan Copy of the order forwarded to:
1. 1. Sujeet Kumar, S/o Shri Ram Sakal Ray, At+P.O.- Neura, P.S. Bihta, Patna-801 113.
2. ITO, Ward-6(1), Patna. 3. CIT(A)-2, Patna. 4. CIT- 5. CIT(DR), Patna Bench, Patna.