SHRI ISHAQ KHAN,JAIPUR vs. INCOME TAX OFFICER, WARD-4-5, JAIPUR

vkns'k@ ORDER

This is an appeal filed by the assessee against the ex parte order of ld.CIT(A)-2, Udaipur dated 19/09/2018 for the A.Y. 2011-12 in the matter of an order passed U/s 144/147 of the Income Tax Act, 1961 (in short the Act).

“I, Mohammed Ishaq Khan S/o Shri Muneer Khan aged 67 years, R/o 551, New Jalupura, Shastri Nagar, Jaipur (Rajasthan) do hereby solemnly affirm on oath, as under:

1. 1. That I am I.T assessee having PAN AONPK8648F and is fully aware with the facts of the present case.

2. That ld. CIT(A)-II, Udaipur, had decided an appeal ex-parte vide its order dated 19.09.2018 in appeal no. 10149/2017-18.

3. That with a view to prepare and argue the appeal before the ld. CIT(Appeals), I had engaged one Shri G.M. Khan adv. And Shri Prashant Sharma, CA of Jaipur, who prepared the appeal and also filed the same.

4. That although on a few occasions, they appeared before the ld. CIT(A), Jaipur however no compliance was made on 23.07.2018 and 12.09.2018 as appears from the order of the ld. CIT(A)-II, Udaipur.

5. That the undersigned deponent having engaged the counsels, remained under bonafide impression that the counsels must be taking care of this appeal and was not aware of the fact of non-compliance before the ld. CIT(A)-II, Udaipur.

6. That being completely unaware of the development, the deponent came to know of the fact of passing of the impugned order on dated 19.09.2018 only later on and of the fact that the ld. counsels did not make appearance on the last two occasions, resulting into ex-parte appellate order.

7. That the undersigned was interested in prosecuting the matter, has made the payment of the profession fees, paid the filing fees and the non-appearance was beyond the control of the deponent who had exercised due diligence by appointing the counsels. Now it was on the part of the counsels to make compliance.

3 Shri Ishaq Khan 8. That after the non-appearance by the counsels on two occasions, the office of the ld. CIT(A) did not send any notice giving final opportunity nor any other communication was made to the deponent and of the fact of non-appearance.”

In the substantial interest of justice, I restore the matter back to the file of the AO for deciding the matter afresh. The assessee is also directed to appear before the AO and to produce all the documents in support of claim u/s. 54 of the Act. The assessee is further directed to produce the evidences of investment of Rs.13,81,000/- made in the new residential property and source of amount of deposited in the bank account. Nature of agricultural income shown by the assessee also require documentary evidence(s) so as to reach at the conclusion that income so offered is actually agricultural income not liable to tax. The assessee is directed to appear before the AO within 60 days from receipt of this tribunal order. In case of failure of assessee, the AO is at liberty to pass order afresh after considering the material available on record/on merits.

4 Shri Ishaq Khan 5. In the result, appeal of the assessee is allowed for statistical purpose. Order pronounced in the open court on .23rd ….April, 2019. Sd/- ¼jes'k lh 'kekZ½ (RAMESH C SHARMA) ys[kk lnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 23 April, 2019 *PP, SPS आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू vihykFkhZ@The Appellant- Isaq Khan, C/o Mahendra Gargieya & 1. Associates, Advocates & Tax Consultants, 537-539,5th Floor, Mahima’s Trinity, Near Jyoti Rao Phule College, New Sanganer Road, Jaipur izR;FkhZ@ The Respondent- The I.T.O. Ward 4(5), Jaipur 2. vk;dj vk;qDr@ CIT 3. vk;dj vk;qDr¼vihy½@The CIT(A) 4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 5. xkMZ QkbZy@ Guard File (ITA No. 1470/JP/18) 6. vkns'kkuqlkj@ By order,

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