RISHI KESHAN,KANPUR vs. ITO, WARD, BETTIAH

आयकर अपीलीय अधिकरण,पटना न्यायपीठ,पटना IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH, PATNA श्री चन्द्र मोहन गगग, न्द्याययक सदस्य एवं श्री एल.पी.साहु, लेखा सदस्य के समक्ष । BEFORE SHRI CHANDRA MOHAN GARG, JM & SHRI L.P.SAHU, AM आयकर अपील सं./ITA No.243/PAT/2018 (ननिाारण वर्ा / Assessment Year :2014-2015) Rishi Keshan, Vs. ITO,Ward-Bettiah, Patna 128/2, H-2, Block Kidwai Nagar, Kanpur स्थायी लेखा सं./PAN No. : AGMPK 2459 H (अपीलाथी /Appellant) (प्रत्यथी / Respondent) ..

निर्धारिती की ओर से /Assessee by : Shri K.M.Mishra & Alok Kumar, Ars राजस्व की ओर से /Revenue by : Shri Supriya Biswas, JCIT-DR सुनवाई की तारीख / Date of Hearing : 18/09/2019 घोषणा की तारीख/ : 19/09/2019 Date of Pronouncement आदेश / O R D E R Per Bench: This appeal is filed by the assessee assailing the order of Commissioner of Income Tax (Appeals), Jamshedpur, dated 15.05.2018 for the assessment year 2014-2015. 2. At the outset, ld. AR submitted that the CIT(A) has passed the ex- parte order without providing any opportunity of hearing. Therefore, the ld. AR prayed for an opportunity to represent its case before the CIT(A). 3. On the other hand, ld. DR relied on the orders of lower authorities. 4. We have heard the rival submissions of both the parties and perused the relevant material placed in the record of the Tribunal. We find that the ld. CIT(A) has passed the impugned order ex-parte. Ld. AR before the Bench submitted that the assessee may be provided one more

2 ITA No.243/PAT/2018 opportunity to substantiate its claim before the CIT(A). Considering the facts and circumstances of the case and in the interest of justice and fair- play, there will be no prejudice to the Revenue if one more opportunity be granted to the assessee to represent its case before the CIT(A). Accordingly, we restore the appeal of the assessee to the file of CIT(A) to pass a speaking and reasoned order considering the findings of AO and the submissions of the assessee, after providing sufficient opportunity of hearing to the assessee. The assessee is also directed to cooperate with the CIT(A) in early disposal of the case. 5. In the result, appeal of the assessee is allowed for statistical purposes. Order pronounced in the open court on 19/09/2019. Sd/- Sd/- (L.P.SAHU) (C.M.GARG) लेखा सदस्य / ACCOUNTANT MEMBER न्यानयक सदस्य / JUDICIAL MEMBER पटना /Patna; ददनांक Dated 19/09/2019 Prakash Kumar Mishra, Sr.PS(on tour) आदेश की प्रनिललपप अग्रेपर्ि/Copy of the Order forwarded to : अपीलाथी / The Appellant- . 1. प्रत्यथी / The Respondent- 2. 3. आयकि आयुक्त(अपील) / The CIT(A), आयकर आयुक्त / CIT 4. निभधगीय प्रनतनिनर्, आयकि अपीलीय अनर्किण, पटना / DR, ITAT, Patna 5. गार्ग फाईल / Guard file. 6. आदेशानुसार/ BY ORDER, सत्यापपत प्रयत //True Copy// (Senior Private Secretary) ITAT Patna Bench, Patna