AQSA FAISAL SAIF,MUMBAI vs. ITO WARD 22(1)(6), PIRAMAL CHAMBERS

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ITA 3859/MUM/2026Status: DisposedITAT Mumbai18 June 2026AY 2020-214 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal set aside the ex parte order of the CIT(A) and restored the matter to the CIT(A)'s file. The CIT(A) was directed to decide the appeal afresh on merits after affording due and effective opportunity of hearing to the assessee.

What were the facts?

The assessee's appeal before the CIT(A) was disposed of without effective representation due to bona fide reasons. The assessee claimed to have been deprived of an adequate opportunity to present its case.

What were the issues?

Whether the assessee was denied a proper opportunity of being heard before the CIT(A) leading to an ex parte assessment order.

Which sections of the Income-tax Act were involved?

Section 147,Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘E’ BENCH

For Appellant: Shri Karan Jain, Adv
For Respondent: Smt. Sujatha Iyyanger
Hearing: 15/06/2026Pronounced: 18/06/2026

आदेश / O R D E R PER GIRISH AGRAWAL (A.M): The present appeal has been preferred by the assessee against the impugned order dated 16.01.2026 passed by the National Faceless Appeal Centre (NFAC) / Commissioner of Income Tax (Appeals) (CIT(A) for short) for the quantum of assessment passed u/s. 147 r.w.s. 144 of the Income Tax Act, 1961 for the A.Y.2020-21.

2 ITA No.3859/Mum/2026 Aqsa Faisal Saif 2. The primary grievance raised before us is that the appeal has been disposed of without effective representation on behalf of the assessee. It has been submitted that due to bona fide and genuine reasons, the assessee could not properly respond to the notices issued during the course of the appellate proceedings and, consequently, was deprived of an adequate opportunity of presenting its case before the learned CIT(A). It has, therefore, been pleaded that in the interest of substantial justice, the matter may be restored to the file of the learned CIT(A) for fresh adjudication on merits after affording due and effective opportunity of hearing.

3.

The learned Departmental Representative fairly submitted that he would have no serious objection if the matter is restored to the file of the learned CIT(A) for fresh consideration.

4.

Having considered the rival submissions and the material placed on record, we are of the opinion that the ends of justice would be met if the impugned ex parte order is set aside and the matter is restored to the file of the learned CIT(A) for adjudication afresh in accordance with law. Accordingly, the impugned order of the learned CIT(A) is set aside and the matter is restored to his file with a direction to decide the appeal afresh on merits and in accordance with law after affording due and effective opportunity of hearing to

3 ITA No.3859/Mum/2026 Aqsa Faisal Saif the assessee. The assessee is also directed to extend full cooperation in the appellate proceedings. Since the appeal pertains to an old assessment year and has already remained pending for a considerable period, and further the matter is being restored on account of the bona fide reasons explained by the assessee without adjudication on merits, we deem it appropriate to observe that the learned CIT(A) shall endeavour to dispose of the appeal as expeditiously as possible in accordance with law. We make it clear that we have not expressed any opinion on the merits of the issues involved and all contentions are left open.

5.

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

Order pronounced on 18th June, 2026.

Sd/- Sd/- (AMIT SHUKLA) (GIRISH AGRAWAL) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai; Dated 18/06/2026 KARUNA, sr.ps

4 ITA No.3859/Mum/2026 Aqsa Faisal Saif Copy of the Order forwarded to : 1. The Appellant 2. The Respondent. 3. CIT 4. DR, ITAT, Mumbai 5. Guard file. //True Copy// BY ORDER,

(Asstt. Registrar) ITAT, Mumbai

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