JANAK CRANE PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 13(1), NEW DELHI

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ITA 7668/DEL/2017Status: DisposedITAT Delhi23 March 2021AY 2012-133 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal restored the appeal to the CIT(A) for a fresh decision. This was done in the interest of justice and fair play, allowing the assessee to present their case properly with proper opportunity of being heard.

What were the facts?

The assessee's appeal before the CIT(A) was dismissed ex parte due to the absence of their representative. The assessee contended that their previous counsel failed to properly represent them, and due to family medical emergencies, they could not attend the proceedings.

What were the issues?

Whether the appeal should be restored to the CIT(A) due to the assessee's inability to present their case properly, and whether certain disallowances and additions made by the AO were justified.

Which sections of the Income-tax Act were involved?

Section 40(a)(ia),Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘C’ BENCH,

Before: N.K. BILLAIYA & BEFORE MS. SUCHITRA KAMBLE,

Hearing: 23.03.2021Pronounced: 23.03.2021

Assessee by Sh. Baldev Raj, CA Revenue by Sh. Mahesh Thakur, Sr. DR Date of Hearing 23.03.2021 Date of Pronouncement 23.03.2021 ORDER

PER N.K. BILLAIYA, ACCOUNTANT MEMBER,

1.

This appeal by the assessee is preferred against the order of the CIT(A)-5, New Delhi dated 31.01.2017 pertaining to assessment year 2012-13. The grievance of the assessee read as under:-

1. 1. That due to several serious medical problems in the family of the Directors of the appellant company, the Directors were neither able to attend to the business of the company nor were able to represent and make submission before the learned Commissioner of Income Tax (Appeals)-5, New Delhi (hereinafter called CIT(A) for the sake of brevity). That, therefore, in the interest of justice, the matter may be restored to CIT(A).

2. That on the facts in the circumstances of the cases, CIT(A) erred in confirming the decision of the AO in disallowing interest of RS. 1,63,48,101/- under section 40(a)(ia) of the Income Tax Act, 1961(Act for short).

3. That on the facts in the circumstances of the cases, CIT(A) erred in upholding the decision of the AO in including a sum of Rs. 2,72,02,102/- in the total income of the appellant u/s 68 of the Act.

4.

That on the facts and in the circumstances of the cases, CIT(A) erred in confirming the disallowance of Rs. 61,91,997/- out of interest claimed by the appellant on the ground of alleged lack of business exigency.

5.

That on the facts and in the circumstances of the case, CIT(A) erred in confirming the action of the AO in including a sum of Rs. 1,80,20,227/- in the total income of the appellant under the head 'income from other sources' without appreciating that the aforesaid amount represented sale of a crane held as capital asset forming part of the 'machinery block' & thus went to reduce the WDV of the 'machinery block'.

6.

That on the facts and in the circumstances of the case, CIT(A) erred in enhancing the total income by disallowing a further sum of Rs. 53,49,358/- out of interest expenditure on account of alleged lack of business exigency.

2.

At the very outset, the counsel for the assessee stated that the earlier counsel did not attend the appellate proceedings and there were certain documents which needed to be filed but could not be filed as the earlier counsel did not defend the case of the assessee properly.

3.

We have carefully perused the orders of the first appellate authority. We find that in spite of the notices, none attended and the CIT(A) was left with no choice but to dispose the appeal ex parte. 4. In the interest of justice and fair play, we deem it fit to restore the appeal to the files of the CIT(A). The assessee is directed to attend the proceedings before the first appellate authority and the CIT(A) is directed to decide the appeal afresh after giving a reasonable and proper opportunity of being heard to the assessee. 5. In the result, the appeal is allowed for statistical purposes. The order is pronounced in the open court on 23/03/2021.

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