AMINUL HAQUE,MORIGAON vs. CIT(A), GUWAHATI
Facts
The assessee preferred appeals against the orders of the CIT(A) which had dismissed the appeals due to non-furnishing of bills and vouchers during appellate proceedings. The assessee's counsel prayed for an opportunity to present their case and furnish evidence before the AO.
Held
The Tribunal found that the CIT(A) had dismissed the appeal without adjudicating on the merits. Therefore, the Tribunal restored the appeal to the file of the CIT(A) for necessary re-adjudication, providing a reasonable opportunity to the assessee.
Key Issues
Whether the CIT(A) was justified in dismissing the appeal for non-furnishing of documents without adjudicating the merits, and whether the assessee should be granted another opportunity to present their case.
Sections Cited
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, ‘GAUHATI BENCH’, GUWAHATI
Before: SHRI DUVVURU RL REDDY, VP & SHRI RAJESH KUMAR, AM
PER BENCH:
These are appeals preferred by the assessee against the orders of the Commissioner of Income Tax (Appeals), Guwahati (hereinafter referred to as the “Ld. CIT(A)”] even dated 18.08.2025 for the AY 2020-21 arising from the assessment order and penalty order passed by the Assessing Officer.
At the outset, the learned Authorized Representative of the assessee stated that the impugned appeal was dismissed by the learned CIT (A), when the assessee failed to furnished the bills and vouchers during the course of appellate proceedings and simply dismissing the appeal of the assessee without adjudicating the issue on the merit of the case. The ld. Counsel for the assessee prayed that an opportunity
On the other hand, the learned Departmental Representative did not object to such prayer made by the assessee before the Bench.
We after hearing the submission of the parties and perusing the material available on record, we find that instant/ impugned order passed by CIT (A) by simply dismissing the appeal of the assessee. We therefore, feel it necessary and in the larger interest of justice and being fair to both the parties to restore the appeal to the file ld. CIT (A) for necessary re-adjudication for which reasonable opportunity to be provided to the assessee. It is further clarified that assessee should also not seek any adjournments unless otherwise required for reasonable cause.
In the result, the appeals of the assessee are allowed for statistical purposes.
Order pronounced on 13.03.2026.
Sd/- Sd/- (RAJESH KUMAR) (DUVVURU RL REDDY) (ACCOUNTANT MEMBER) (VICE PRESIDENT) Guwahati, Dated: 13.03.2026 Sudip Sarkar, Sr.PS
Copy of the Order forwarded to: 1. The Appellant 2. The Respondent 3. CIT DR, ITAT, 4. 5. Guard file. BY ORDER, True Copy//
Sr. Private Secretary/ Asst. Registrar Income Tax Appellate Tribunal, Guwahati
