NAZRUL ISLAM,JURIA, NAGAON vs. ITO WARD_NAGAON, NAGAON

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ITA 21/GTY/2026Status: DisposedITAT Guwahati13 March 2026AY 2015-16Bench: SHRIDUVVURU RL REDDY (Vice President), SHRI RAJESH KUMAR (Accountant Member)4 pages
AI SummaryAllowed

Facts

The assessee preferred an appeal against an ex-parte order passed by the CIT(A). The assessee contended that both the AO and CIT(A) passed ex-parte orders without providing an opportunity for hearing.

Held

The Tribunal found that the authorities below had passed ex-parte orders without hearing the assessee. Therefore, the appeal was restored to the file of the CIT(A) with a direction to decide the case on its merits after giving the assessee a reasonable opportunity of hearing.

Key Issues

Whether the ex-parte orders passed by the lower authorities were justified without providing a reasonable opportunity of hearing to the assessee.

Sections Cited

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘GAUHATI BENCH’, GUWAHATI

For Appellant: Shri Rakesh Debnath, AR
For Respondent: Shri Dipak Singh, DR
Hearing: 13.03.2026Pronounced: 13.03.2026

PER BENCH:

This is an appeal preferred by the assessee against the order of the National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld. CIT(A)”] dated 17.11.2025 for the AY 2015-16.

2.

At the outset, the assessee stated that the ld. AO as well as the ld. CIT (A) have passed ex-parte orders when assessee failed to make any compliance before these authorities despite the opportunities granted by them. The assessee prayed that in the interest of justice and fair play, one more opportunity may be given to him for presenting his case before the lower authorities to which the ld. DR did not oppose.

4.

In the result, the appeal of the assessee is allowed for statistical purposes.

Order pronounced on 13.03.2026.

Sd/- Sd/- (DUVVURU RL REDDY) (RAJESH KUMAR) (VICE PRESIDENT) (ACCOUNTANT MEMBER) 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