CHATTERBHUJ AGARWAL,HOWRAH vs. DCIT, CIRCLE 46, KOLKATA, KOLKATA

Brief facts of the case are that, an Assessment Order came to be passed u/s 147 r.w.s. 144B of the Act on 18.03.2024 by making certain additions. Aggrieved by the Assessment Order dated 18.03.2024, Assessee filed an Appeal before the Ld. CIT(A). The Ld. CIT(A) vide Order dated 09.04.2026, dismissed the Appeal of the

The Ld. Counsel for the Assessee vehemently submitted that the Ld. CIT(A) has provided no opportunity of being heard to the Assessee and in violation of principals of natural justice, dismissed the appeal of the Assessee.

Per contra, the Ld. Ld. Departmental Representative relying on the orders of the Ld. CIT(A) sought for dismissal of the Appeal.

We have heard both the parties and perused the material available on record. It can be seen from the order of the Ld. CIT(A), the impugned order has been passed ex-parte without hearing the Assessee. It is further observed that while deciding the Appeal, the Ld. CIT(A) has not decided all the grounds of Appeal of the Assessee on its merits. Considering the facts that the Assessee has not participated in the first Appellate proceedings, in the interest of natural justice, we remand the matter to the file of the Ld. CIT(A) with a direction to the Ld. CIT(A) to decide the Appeals afresh on its merits in accordance with law after providing opportunity of being heard to the Assessee.