M/S DEVCHAND ENGINEERS PVT. LTD.,SURAT vs. THE ACIT, CIRCLE-1(1)(1), SURAT

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ITA 600/SRT/2018Status: DisposedITAT Surat02 May 2019AY 2013-143 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the ex-parte order was not in accordance with the principles of natural justice and was an erroneous approach. The case should have been decided on merits.

What were the facts?

The assessee appealed an ex-parte order passed by the CIT(A). The assessee argued that the CIT(A) did not provide sufficient opportunity to present their case, violating the principles of natural justice.

What were the issues?

Whether the CIT(A) erred in passing an ex-parte order without affording adequate opportunity to the assessee, thereby violating the principles of natural justice.

Which sections of the Income-tax Act were involved?

Section 250(6)

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Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SH. H.S. SIDHU & SHRI O.P. MEENA

For Appellant: Shri Akshay M.Modi – CA & Shri
Hearing: 02.05.2019Pronounced: 02.05.2019

IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT

BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER

ITA No.600/SRT/2018 Assessment Year: 2013-14 Devchand Engineers Pvt. Ltd., Vs. ACIT, Circle-1(1)(1), B/8, Vanita Residency, Beside China Surat. Gate-2, Althan Naher road, Surat. [PAN: AABCD 0493 Q] (Appellant) (Respondent)

Assessee by Shri Akshay M.Modi – CA & Shri Mitish S.Modi - CA Department by Smt.Anupama Singla – Sr.DR. Date of Hearing 02.05.2019 Date of Pronouncement 02.05.2019

ORDER PER H.S. SIDHU, JM This appeal is filed by the assessee against the impugned order dated 02.07.2018 passed by the Ld. CIT(A)-1, Surat pertaining to assessment year 2013-14.

2.

Facts narrated by the revenue authorities are not disputed by both the parties, hence, the same are not repeated here for the sake of convenience. 3. During the hearing, Ld. counsel for the assessee has submitted that Ld. CIT(A) has passed the exparte order without giving sufficient opportunity to the assessee to substantiate his case, which is contrary to the principle of natural justice. Therefore, he 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.

4.

Ld. Sr. DR. did not raise any serious objection on the request of the Ld. Counsel for the assessee.

5.

We have heard both the parties and perused the records as well as the relevant provisions of law. We are of the view that there is no doubt that assessee remained non-cooperative before the Ld. CIT(A). We find that Ld. CIT(A) has passed the exparte order, which in our opinion is not in accordance with the principles of natural justice and it is an erroneous approach. After reading Section 250(6) of the Act, we are also of the considered view that Assessee’s case should be decided on merits, which the Ld. CIT(A) has not done. However, it is a settled law that even an administrative order has to be speaking one. In this regard, we draw support from Hon’ble Apex Court in the case M/s Sahara India (Farms) Vs. CIT & Anr. in [2008] 300 ITR 403

wherein, it has been held that even “an administrative order has to be consistent with the rules of natural justice”.

5.1 In the background of the aforesaid discussions and in the interest of justice, we remit back the issues in dispute to the file of the Ld. Commissioner of Income Tax (Appeals) to decide the same afresh, after giving adequate opportunity of being heard to the assessee. The Assessee is directed through his counsel to appear before the Ld. CIT(A) on 26.06.2019 at 10.00 AM for hearing and did not take any unnecessary adjournment. Since the date of hearing before the Ld. CIT(A) has already been informed, there is no need to send the notice to the assessee.

6.

In the result, the Assessee’s Appeal is allowed for statistical purposes in the aforesaid manner. Order pronounced on 02-05-2019.

Sd/- Sd/- (O.P. MEENA) (H.S. SIDHU) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 02/05/2019 “GANGADHAR” Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR / / TRUE COPY / / Asst. Registrar, ITAT, Surat

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