RAKESH DIVEDI,NEW DELHI vs. ITO WARD - 40(3), NEW DELHI

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ITA 1959/DEL/2020Status: DisposedITAT Delhi17 August 2021AY 2010-114 pages
AI SummaryRemanded

What did the Tribunal hold?

The ITAT found that the assessee was not effectively represented before the First Appellate Authority. Therefore, in the interest of substantial justice, the impugned orders were set aside and remanded back to the CIT(A) for a fresh decision.

What were the facts?

The assessee's appeals before the CIT(A) were dismissed for non-prosecution despite multiple opportunities. The assessee then appealed to the ITAT, arguing a lack of proper opportunity and undecided grounds before the CIT(A).

What were the issues?

Whether the CIT(A) erred in dismissing the appeals without providing an adequate opportunity to be heard and without deciding all grounds raised by the assessee.

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Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’: NEW DELHI

Hearing: 16.08.2021Pronounced: 17.08.2021

Heard together (2 matters)

I.T.A No.1959/Del/2020
I.T.A No.1960/Del/2020

Read from the judgment's own cause title. This page is filed under one of them.

Both these appeals have been filed by the assessee wherein the correctness of the separate orders dated 13.03.2020 of CIT(A)-14, New Delhi pertaining to 2010-11 & 2011-12 assessment years are assailed on various grounds.

2.

At the time of hearing, no one was present on behalf of the assessee.

The appeal was passed over. In the next round also the assessee remained unrepresented. However, considering the record in the context of ground No.2(i)(ii) raised by the assessee in the respective appeals which is identical, & 1560 /Del/2020 Rakesh Divedi vs.ITO it was deemed appropriate to proceed with the appeals ex-parte qua the assessee appellant on merits after hearing the Ld. SR. DR.

3.

For the sake of completeness the respective ground is being

“2. (i) On the facts and circumstances of the case, Ld. CIT(A) has erred both on facts and in law in passing the order, without giving appellant a proper and adequate opportunity of being heard, in violation of principle of natural justice. (ii) That the CIT(A) has erred both on facts and in law in passing the order without giving any findings in the merits of the case.”

4.

A perusal of the impugned orders show that various opportunities were given to the assessee for representing his case, however, the assessee merely sent adjournment applications and in effect no effective representation was made. Considering the various opportunities given the Ld. CIT(A) was of the view that the assessee is not interested in effectively pursuing the appeals filed and guided by the principle as set out by the Apex Court in CIT vs. B.N.

Bhattacharya [1997] 118 ITR 461(SC) and Delhi Tribunal in CIT vs. Multiplan India Pvt. Ltd. as reported in 38 ITD 320 (Delhi) dismissed the appeals of the assessee.

5.

Aggrieved by this assessee is in appeal before the ITAT on various grounds. Apart from the lack of opportunity etc. the assessee has also challenged the assumptions of jurisdiction which was a ground raised

before the CIT(A) also as Ground Nos. 2 to 7. These have remained undecided. & 1560 /Del/2020 Rakesh Divedi vs.ITO

6.

The Ld. Sr. DR relying upon the impugned order submitted that the assessee has been given sufficient opportunity before the Assessing Officer and has failed to substantiate the source of credit entries in his bank account, as a result of which the impugned addition of Rs.25,86,560/- and Rs.36,15,053/- was made in the respective years. Since, the assessee has failed to avail of the opportunities before the Ld. CIT(A), the additions sustained it was his prayer may be confirmed.

7.

I have heard the submissions and perused the material available on record. In the facts of the present case, it is seen that additions made by the Assessing Officer were challenged in appeal by the assessee in both the years.

On a perusal of the impugned order it is seen that the assessee was represented by Sh. S.K. Singhal, C.A who repeatedly sought time on the various dates on which the hearing was fixed as recorded in pages 2 & 3 of the impugned order. However, he failed to make any submissions whatsoever on behalf of the assessee. In the said factual back ground it is clear that the assessee was not effectively represented before the First Appellate Authority.

Accordingly, in the interests of substantial justice, it is deemed appropriate to set aside the impugned orders back to the file of the CIT(A) with the direction to pass a speaking order in accordance with law. Needless to say that the opportunity so provided to the assessee in good faith, it is hope is used fairly and fully and the trust reposed is not abused. It is made clear that in the eventually of abusing the trust repose, the ld. CIT(A) would be at liberty to pass & 1560 /Del/2020 Rakesh Divedi vs.ITO an order on the basis of material available on record and in accordance with law. Said order was pronounced at the time of virtual hearing itself in the presence of the parties Webex.

8.

In the result, both appeals of the assessee are allowed for statistical purposes.

Order pronounced on 17th August, 2021.

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