SHRI HASMUKH B. SHAH,SURAT vs. THE INCOME TAX OFFICER, WARD-3(1)(1), SURAT

आयकर अपीलीय अिधकरण, सुरत �ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER ITA No.25/SRT/2019 Assessment Year: 2010-11 (Appellant) (Revenue ) Shri Hasmukh B Shah, The Income Tax बना A/703, Stuti Highland Society, Officer, Ward-3(1)(1), म/ Nr.Mathura Nagari, Palanpore Surat. Vs. Gam, Surat. P.A.N: AQKPS 9449 R Appellant by Shri Sapnesh R.Sheth – CA Respondent by Shri Prasoon Kabra – Sr.DR Date of Hearing: 26.02.2019 Date of Pronouncement: 27.02.2019 आदेश / O R D E R PER KUL BHARAT, J.M: 1. This appeal by the assessee is directed against the order of Ld.Commissioner of Income Tax (Appeals)-3, Surat [in short “the CIT(A)] dated 12.12.2018 pertaining to assessment year 2010-11. 2. The assessee has taken the following grounds of appeal : S.No. Grounds of Appeal Tax effect relating to each Ground of appeal) 1. On the facts and circumstances of the case as well as law on Nil the subject, the learned Commissioner of Income-tax (Appeals) has erred in passing ex-parte order without providing reasonable opportunity of hearing to assessee 2. On the facts and circumstances of the case as well as law on Nil the subject, the learned Commissioner of Income-tax (Appeals) has erred in confirming the action of assessing

officer in reopening assessment by issuing notice u/s 148 of the I.T.Act, 1961. 3 On the facts and circumstances of the case as well as law on Rs.3,50,060/- the subject, the learned Commissioner of Income Tax (Appeals) has erred in confirming the action of assessing officer in making addition of Rs.13,04,000/- as unexplained cash credit u/s.68 of the I.T.Act. 4 On the facts and circumstances of the case as well as law on Rs.18,940/- the subject, the learned Commissioner of Income Tax (Appeals) has erred in confirming the action of assessing officer in making addition of Rs.1,03,055/- as long term capital gain by wrongly reducing the cost of acquisition of property sold by assessee. 5 It is therefore prayed that above addition made by assessing officer and confirmed by Commissioner of Income- tax(Appeals) may please be deleted. In this case, the assessee has filed an application seeking early 3. hearing on the ground that the impugned order had been passed ex- parte to the assessee and the assessee was not given sufficient opportunity by ld.CIT(A). The ld.Counsel for the assessee submitted that he would appear before the ld.CIT(A) and would not to seek adjournment and he further assured that the assessee co-operate in the appellate proceedings before the ld.CIT(A), if the matter is set-aside to the ld.CIT(A).

The assessee would collect this order and appear before the 5. Ld.CIT(A) suo moto, thereafter, Ld.CIT(A) after giving reasonable opportunity to the assessee decide the appeal afresh.

Sd/- Sd/- (O.P.MEENA) (KUL BHARAT) ACCOUNTANT MEMBER JUDICIALMEMBER Surat; �दनांक Dated : 27/02/2019 /S.Gangadhara Rao/Sr.PS Copy to: Assessee/AO/Pr. CIT/ CIT (A)/ITAT (DR)/Guard file. By order / / TRUE COPY / / Assistant Registrar, Surat