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Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: SHRI SANDEEP GOSAIN & SHRI O.P.MEENA
Page 1 of 3 Argine Jewels Vs. ITO, Ward-6(1), Surat /ITA No.165/SRT/2019 for A.Y. 2013-14
आयकरअपील�यअ�धकरण,सुरत�यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.165/SRT/2017 �नधा�रण वष�/Assessment Year: 2013-14 Argine Jewels, Vs The Income Tax Officer, Ward-6(1), Surat. C/o.Piyush Dhanjibhai Saspara, . 119, Mamta Park Society, Vibhag-2, Spinning Mill Road, Nr. Kapodara Police Station, Surat – 395 006. [PAN: AAPFA 6045 E] अपीलाथ� / Appellant ��यथ�/Respondent �नधा�रतीक�ओरसे /Assessee by Shri Rasesh Shah – A.R. राज�वक�ओरसे /Revenue by Shri Sreenivas T.Bidari – CIT-DR सुनवाईकीतारीख/ Date of hearing: 10.12.2019 उ�घोषणाक�तार�ख/Pronouncement on: 11.12.2019 आदेश /O R D E R PER SANDEEP GOSAIN, JM: 1. This appeal by the Assessee is directed against the order of Ld.Commissioner of Income Tax(Appeals)-2, Surat dated 28.08.2017 for the assessment year 2013-14.
The present appeal has been filed by the assessee being aggrieved by the order ld.CIT(A) in upholding the order of the ld.Assessing Officer in disallowing the deduction u/s.10AA of the Act.
On the grounds mentioned at the very outset, we noticed that the present appeal was decided by the ld.CIT(A) ex-parte and while applying
Page 2 of 3 Argine Jewels Vs. ITO, Ward-6(1), Surat /ITA No.165/SRT/2019 for A.Y. 2013-14
the principles laid down in the case of CIT Vs. Multiplan India Pvt. Ltd. 38 ITD 320 (Del).
During the hearing, ld.Counsel for the assessee has submitted that Ld. CIT(A) has passed the ex-parte order without giving sufficient opportunity to the assessee to substantiate his case, which is contrary to the principle of natural justice. Therefore, the ld.Counsel requested that the impugned order may be cancelled and the issues in dispute may be set aside to the file of the Ld.CIT(A) to decide the same afresh, after giving adequate opportunity of being heard to the assessee.
On the other hand, the learned CIT-DR relied on the orders of the authorities below and contended that the learned CIT(A) has allowed Three opportunities i.e. 20.03.2017, 27.07.2017 & 09.08.2017 of being heard to the assessee, but the assessee has failed to appear before him nor sought any adjournment. Therefore, the learned CIT(A) was justified in passing the order ex-parte.
We have heard both the parties and perused the records as well as the relevant provisions of law. We find that the learned CIT(A) has simply dismissed the appeal of the assessee for non-appearance by the assessee on various dates whereas it was the duty of the learned CIT(A) to pass a speaking order while disposing the appeal ex-parte. The principle audi alteram partem is the basic concept of the natural justice. The expression audi alteram partem implies that a person must be given an opportunity to defend himself which is sin qua non of every civilized society the right to notice, the right to present case and evidence, right
Page 3 of 3 Argine Jewels Vs. ITO, Ward-6(1), Surat /ITA No.165/SRT/2019 for A.Y. 2013-14
to refer advert evidence, right to examine, right to legal representation, disclosure of evidence to party, report of enquiry be shown to the other party and reasoned decision or speaking order is must. We find that in the instant case, though hearings were fixed on various dates but the assessee could not avail the proper hearing, therefore, we are of the view that the assessee must be given one more opportunity of being heard and to represent his case. Therefore, in exercise of the powers conferred under Rule 28 of Tribunal Rules, we restore back to the file of the learned CIT(A) to provide one more opportunity and also thereby to consider all the points so raised by the assessee. Nevertheless to mention, that assessee will co-operate in the appeal proceedings and appear before the learned CIT(A) as and when the hearings fixed by the learned CIT(A). We make it clear that non-attendance will of the assessee before CIT (A) will entail confirmation of the impugned addition made by the AO. The assessee will file necessary evidences on which he wants to rely upon.
In the result, appeal filed by the Assessee is allowed for statistical purpose.
Order pronounced in the open court on 13-12-2019.
Sd/- Sd/- (O.P.MEENA) (SANDEEP GOSAIN) (लेखा सद�यतथा/ACCOUNTANT MEMBER) (�याियक सद�यकेसम� /JUDICIAL MEMBER) सुरत/ Surat, �दनांक Dated: 13th December, 2019/S.Gangadhara Rao, Sr.PS Copy of order sent to- Assessee/AO/Pr. CIT/ CIT (A)/ ITAT (DR)/Guard file of ITAT. By order / / TRUE COPY / / Assistant Registrar, Surat