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Facts
The assessee filed appeals against the orders of the CIT(A)/NFAC for AY 2012-13 and 2017-18. There was a delay in filing the appeals, which was condoned. The assessee did not appear before the CIT(A), leading to ex-parte orders.
Held
The Tribunal condoned the delay in filing the appeals. It noted that the assessee did not participate in the appellate proceedings before the CIT(A), resulting in ex-parte orders without proper adjudication. The appeals were restored to the file of the CIT(A) for fresh adjudication after hearing the assessee.
Key Issues
Whether the CIT(A) orders passed ex-parte without hearing the assessee can be sustained, and if the appeals should be restored to the CIT(A) for fresh adjudication.
Sections Cited
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Income Tax Appellate Tribunal, DELHI
Before: SHRI M. BALAGANESH & SH. YOGESH KUMAR U.S.
Assessee by None Revenue by Shri Rajesh Kumar Dhanesta, Sr. DR Date of Hearing 19/05/2025 Date of Pronouncement 19/05/2025 ORDER PER YOGESH KUMAR, U.S. JM: Both the above captioned appeals are filed by the Assessee against the order of the CIT (A)/National Faceless Appeal Centre (‘NFAC’ for short) dated 25/10/2023 pertaining to the Assessment Years2012-13 and 2017-18 respectively.
None appeared for the Assessee and the notices issued by the registry retuned as unserved. Considering the issue involved in the present Appeal, we deem it fit to decide the Appeal after hearing the Ld. Departmental Representative and verifying the material on record.
There is a delay of 64 days in filing the above appeals. The Assessee filed application for condonation of delay contending that the notices issued by the Ld. CIT(A) have been over looked/ignored by the employee of the appellant, therefore, there is a delay in filing the captioned appeals. For the reasons stated in the application for condonation of delay, the delay of 63 days in filing the present Appeals hereby condoned.
Heard, the Department's Representative. The Ld. CIT(A) passed the order impugned for both Assessment Year 2012-13 and 2017-18 ex-parte wherein the Assessee has not participated in the appellate proceedings.
Further, the Grounds of Appeal of the Assessee have not been properly adjudicated by giving opportunity of being heard to the Assessee.
Therefore, in the interest of justice, we deem it fit to restore the issue involved in the Appeal to the file of the Ld. CIT(A) with a direction to the Ld. CIT(A) to pass the order in accordance with law after hearing the Assessee. The Assessee is also directed to participate in the first appellate proceedings without fail and put forth his case.
In the result, Appeal of the Assessee in & 874/Del/2024 are partly allowed for statistical purpose.
Order pronounced in the open court on 19th May , 2025