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Facts
The assessee's appeals against CIT(A) orders for AY 2016-17 and 2017-18 were consolidated. Additions were made based on a tax evasion petition (TEP) filed by the assessee's wife. Notices were not served due to a matrimonial dispute, leading to ex-parte assessment orders.
Held
The Tribunal noted that the assessee was proceeded against ex-parte and the application for additional evidence was rejected on technical grounds. Considering the substantial rights involved, the assessee was granted one more opportunity to contest the case on merit.
Key Issues
Whether the assessee was denied a fair opportunity to contest additions made ex-parte, and if the denial of admission of additional evidence was justified.
Sections Cited
69A, 144, 147, 46A, 254(1)
AI-generated summary — verify with the full judgment below
PER PAWAN SINGH, JUDICIAL MEMBER;
These two appeals by assessee are directed against separate orders of ld. CIT(A) dated 03.02.2025 for A.Y. 2016-17 & 2017-18. In both the years the assessee has raised certain common grounds of appeal, certain facts in both the years are common, thus, with the consent of both the parties, both the appeals were clubbed heard together and are decided by common order.
2. Though, the assessee has raised multiple grounds of appeal in challenging the additions under section 69A. However, at the time of making submissions, the ld Authorised Representative (AR) of the assessee submits that the lower authorities made additions without allowing fair and & 2320/Mum/2025 Anshul Gupta( AY 2016-17 & 2017-18) reasonable opportunity to the assessee. The lower authorities acted on the tax evasion petition (TEP) filed by his wife. The assessing officer reopened the case of assessee for AY 2013-14, 2014-15, 2015-16, 2016-17& 2017-
18. The assessment in all years were completed under section 144 by making baseless additions which were upheld by ld CIT(A) without allowing fair and reasonable opportunity to the assessee. The case of AY 2013-14 has been restored to the file of ld. CIT(A) in vide order dated 17.06.2025 and the case for AY 2014-15 in has been heard by ‘B’ bench on 14.07.2025. The additions in these two years under consideration are also based on the same allegation in TEP filed by the wife of assessee. The wife of assessee launched various matrimonial dispute on the basis of false allegation. At the relevant financial years, the assessee was residing in Mumbai but later on due to matrimonial dispute with wife the assessee shiftedto Haryana.
Hence, notices issued by assessing officer (AO) was not served on the assessee. The assessee may be allowed opportunity to contest the case on merit. The ld AR of the assessee submits that this appeal may also be restored back to AO with the liberty to the assessee to file all relevant submissions. He undertakes on behalf of assessee to be more vigilant in making timely compliance before lower authorities.
On the other hand, the ld Senior departmental representative (Sr DR) for the revenue supported the orders of lower authorities.
& 2320/Mum/2025 Anshul Gupta( AY 2016-17 & 2017-18)
We have considered the rival submissions of both the parties and have gone through the orders of lower authorities carefully. We find that AO completed assessment under section 144/ 147 and made additions of unexplained money and credits. The additions were made on the allegation of TEP. On appeal before ld CIT(A), the assessee filed application for filing additional evidences under Rule 46A. The application of the assessee for admission of additional evidences was rejected on technical reasons.
Resultantly, the additions made by AO were also upheld. We find that the additions in the assessment order were made in ex-parte proceedings. We find that while dismissing the application of assessee for admission of additional evidence, the ld CIT(A) failed to appreciate that before AO the assessee was ex-parte. Hence, the application for additional evidences was to be considered sympathetically. Before us, the ld AR of the assessee vehemently urged that the assessee will make timely compliance before lower authorities and he may be allowed to contest the case on merit.
Considering the submissions of ld AR of the assessee, we find that substantial rights of the assessee are involved in the present appeals. Thus, the assessee deserves one more opportunity to contest his case on merit.
Hence, the matter is restored back to the file of AO. The matter is restored back to the file of AO, keeping in view thelong-drawn process of seeking remand report by ld CIT(A) in the event of filing additional submissions or evidence which may require verification by AO.Needless to direct that before passing the order afresh, the AO shall allow reasonable opportunity & 2320/Mum/2025 Anshul Gupta( AY 2016-17 & 2017-18) to the assessee. The assessee is also directed to be more vigilant in future in timely. In the result, the grounds of appeal raised by the assessee are allowed for statistical purpose.
In the result, the appeal of appeal is allowed for statistical purpose.
Order pronounced in the open Court on 24/07/2025 as per Rule 34 of IT(AT) Rules.