OPINDER SINGH MARWAH,NEW DELHI vs. DCIT, CIRCLE- 62(1), NEW DELHI

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ITA 2618/DEL/2019Status: DisposedITAT Delhi25 February 2022AY 2015-163 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found that the assessee was not given adequate opportunity of being heard. Therefore, the appeal was restored to the file of the CIT(Appeals) for fresh hearing and disposal on merits.

What were the facts?

The assessee's appeal before the CIT(Appeals) was dismissed ex-parte. The assessee contended that the CIT(Appeals) dismissed the appeal without providing adequate opportunity to furnish documents and submissions, despite a request for a longer adjournment.

What were the issues?

Whether the CIT(Appeals) erred in dismissing the appeal ex-parte without affording adequate opportunity to the assessee.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “E” NEW DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI PRADIP KUMAR KEDIA

Hearing: 21.02.2022

सुनवाईक�तारीख/ Date of hearing: 21.02.2022 25.02.2022 उ�ोषणाक�तारीख/Pronouncement on आदेश /O R D E R PER C.N. PRASAD, J.M.

This appeal is filed by the assessee against the order of Ld.

Commissioner of Income Tax (Appeals)-38, New Delhi dated 22.01.2019 for the AY 2015-16.

2.

At the outset, the Ld. Counsel for the assessee submits that the Ld. CIT(Appeals) dismissed the appeal ex-parte and the dismissal of the appeal is illegal, unjust and against the principles of natural justice. The Ld. Counsel for the assessee submits that in spite of request of I.T.A.No.2618/Del/2019 adjournment by the assessee the Ld. CIT(Appeals) disposed off the appeal. The Ld. Counsel for the assessee submits that the assessee sought for an adjournment for a little longer period so as to enable the assessee to furnish the documents in support of its claim and issues.

However, the Ld. CIT(Appeals) granted a short adjournment and ultimately disposed off the appeal without giving proper opportunity to the assessee to furnish his submissions. The Ld. DR has no objection in sending back the appeal filed by the Ld. CIT(Appeals) for considering the appeal afresh on merits.

3.

On hearing both the parties and perusing the orders of the Ld. CIT(Appeals) we are of the considered view that this appeal has to go back to the file of the Ld. CIT(Appeals) for fresh hearing and disposal of appeal on merits in the interest of justice as adequate opportunity was not given to the assessee. Thus, we restore this appeal to the file of the Ld. CIT(Appeals) to dispose off on merits after providing adequate opportunity of being heard to the assessee.

4.

In the result, the appeal of the assessee is allowed for statistical purposes.

Order pronounced in the open court on 25/02/2022

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