M/S. L. M. BHANDARI,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 7, PUNE

आदेश / ORDER

PER D. KARUNAKARA RAO, AM

This appeal filed by the assessee is directed against the order of the CIT(Appeals), Pune-5, Pune dated 15.06.2018 for the assessment year 2014- 15.

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submitted that the assessee is engaged in the business of finance and real

estate and filed return of income declaring loss of Rs.2.92 Crores. During the

year under consideration, the assessee has shown loss under the head

“Income from Business”.

provisions of section 36(1)(iii) of the Income Tax Act, 1961 (hereinafter

referred to as ‘the Act’) and made addition of Rs.2.87 Crores. At the end of

assessment proceedings, the Assessing Officer computed total loss of Rs.5.14

Lakhs.

the CIT(Appeals). However, neither the assessee nor his Authorized

Representative was appeared before the CIT(Appeals) to represent the case of

the assessee. A number of opportunities were granted to the assessee,

however, the assessee failed to comply with the same. Thereafter, the

CIT(Appeals) passed an ex-parte order and dismissed the appeal of the

assessee without going into the merits of the addition. The Ld. CIT(Appeals)

has passed an ex-parte order by placing reliance on the following decisions:

i) M/s. Chemipol Vs. Union of India & Ors. in Central Excise Appeal No.62 of 2009 vide judgment dated 17th September, 2009. ii) CIT Vs. S. Cheniappa Mudaliar, AIR 1969 SC 1068, iii) Sunderlal Mannalal Vs. Nandramdas Dwarkadas, AIR 1958 iv) CIT Vs. Multiplan India Pvt. Ltd. 38 ITD 320 (Del.) v) CIT Vs. B.N. Bhattachargee & ANR 10 CTR 354

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present appeal before us mentioning the issues relating to various five

grounds in the appeal on record.

that the matter may be remanded to the file of CIT(Appeals) for fresh

adjudication on merits after granting reasonable opportunity of hearing to

the assessee once again. Narrating the facts and difficulties of the assessee

for not making his appearance before the Ld. CIT(Appeals). The Ld. AR

submitted that it is all due to communication gap between the assessee and

the CIT(Appeals). Further, Ld. Counsel submitted that this time he shall

represent the case without fail. Referring to the provisions of Section 250(6)

of the Act, Ld. Counsel further submitted that the CIT(Appeals) could not

dismiss the appeal of the assessee merely relying on the judgment of CIT Vs.

Multiplan India Pvt. Ltd. (supra.) without adjudicating the issue on merits.

Authorities below.

the order of the Ld. CIT(Appeals) cannot be upheld as the issue on merits

were not adjudicated by him as per the provisions of section 250(6) of the

Act. Therefore, it is in the interest of justice, the matter needs to be

remanded to the file of Ld. CIT(Appeals) for fresh adjudication on merits.

Accordingly, I set aside the order of Ld. CIT(Appeals) and restore this issue to

the file of the Ld.CIT(Appeals) to adjudicate on merits after providing

reasonable opportunity of hearing to the assessee. At the same time, I direct

the assessee to appear before the Ld. CIT(Appeals) with relevant documents

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and evidences in support of his case and represent his case on law/merits. In case of failure to appear, the CIT(Appeals) is free to decide the issue as he deems fit.

In the result, appeal of the assessee is allowed for statistical purposes. 9.

Order pronounced on 11th day of February, 2019.

Sd/- (डी.क�णाकरा राव/D. Karunakara Rao) लेखा सद�य / ACCOUNTANT MEMBER

पुणे / Pune; �दनांक / Dated : 11th February, 2019. SB आदेश क� ��त�ल�प अ�े�षत / Copy of the Order forwarded to :

अपीलाथ� / The Appellant. 1. ��यथ� / The Respondent. 2. 3. The CIT(Appeals), Pune-5, Pune. 4. The Pr. CIT, Pune-4, Pune. 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, “एक-सद�य” ब�च, पुणे / DR, ITAT, “SMC” Bench, Pune. गाड� फ़ाइल / Guard File. 6.

// True Copy // आदेशानुसार / BY ORDER,

�नजी स�चव /Private Secretary आयकर अपील�य अ�धकरण, पुणे / ITAT, Pune.

5 ITA No.1728/PUN/2018 A.Y.2014-15

Date 1 Draft dictated on 11.02.2019 Sr.PS/PS 2 Draft placed before author 12.02.2019 Sr.PS/PS 3 Draft proposed and placed JM/AM before the second Member 4 Draft discussed/approved by AM/JM second Member 5 Approved draft comes to the Sr.PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr.PS/PS 7 Date of uploading of order Sr.PS/PS 8 File sent to Bench Clerk Sr.PS/PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order