SHREEPAL PANKAJBHAI SHAH,MUMBAI vs. JOINT COMMISSIONER OF INCOME TAX OFFICER, CIRCLE 25(3), MUMBAI

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ITA 1108/MUM/2024Status: DisposedITAT Mumbai07 March 2025AY 2013-14Bench: SHRI B.R. BASKARAN (Accountant Member), SHRI SANDEEP GOSAIN (Judicial Member)2 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal noted that the Ld. CIT(A) passed ex-parte orders. In the interest of natural justice, the Tribunal set aside the orders and restored the issues to the Ld. CIT(A) for adjudication on merits after providing an opportunity of being heard to the assessee.

What were the facts?

The assessee's appeals relate to AYs. 2012-13 & 2013-14. The assessee did not appear before the Ld. CIT(A), resulting in ex-parte orders. The assessee also did not appear before the Tribunal.

What were the issues?

Whether the assessee was provided adequate opportunity of being heard before passing of ex-parte orders by the Ld. CIT(A) and the Tribunal.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI “B” BENCH : MUMBAI

Before: SHRI B.R. BASKARAN & SHRI SANDEEP GOSAIN

For Respondent: Shri Leyaqat Ali Aafaqui

Date of Hearing : 06-03-2025 Date of Pronouncement : 07-03-2025 ORDER PER B.R. BASKARAN, A.M : Both theseappeals of the assessee are directed against the order(s) passed by the Ld. Commissioner of Income Tax (Appeals)-National Faceless Appeal Centre (NFAC), Delhi [„Ld.CIT(A)‟]and they relate to AYs. 2012-13 & 2013-14.

2.

At the outset,we notice that the assessee did not appear before the Ld.CIT(A) and hence, the Ld.CIT(A) was constrained to pass the order ex-parte, without the presence of the assessee.

3.

None appeared on behalf of the assessee before us also.

4.

We heard the Ld.DR and perused the record. Since the Ld.CIT(A) has passed the order ex-parte in both the years, in interest of natural justice,we are of the view that the assessee may be provided with one more opportunity to present his case properly before the Ld.CIT(A). Accordingly, we set aside the order(s) passed by the Ld.CIT(A) and restore all the issues to his file for adjudicating them on merits for both the years,after affording adequate opportunity of being heard to the assessees. We also direct the assessee to fully co-operate with the Ld.CIT(A) for expeditious disposal of the issues in both the appeals.

5.

In the result, both the appeals are treated as allowed for statistical purposes.

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