What did the Tribunal hold?

The Tribunal restored the appeal to the file of the Assessing Officer to provide the assessee with an opportunity to present their case. The AO was directed to pass a speaking and reasoned order after hearing the assessee.

The assessee filed an appeal against the ex-parte order of the CIT(A). The assessee did not appear before the lower authorities, leading to an ex-parte assessment order under Section 144.

What were the issues?

Whether the assessee should be granted another opportunity to present their case before the Assessing Officer after failing to appear before the lower authorities.

Pankaj Kr. Singh, Bettiah vs ACIT | ITAT Patna 2019

Income Tax Appellate Tribunal, PATNA BENCH, PATNA

Before: SHRI CHANDRA MOHAN GARG, JM & SHRI L.P.SAHU, AM

For Appellant: Shri Supriya Biswas, JCIT-DR

For Respondent: Shri Supriya Biswas, JCIT-DR

Hearing: 18/09/2019

Per Bench: This appeal is filed by the assessee assailing the order of Commissioner of Income Tax (Appeals), Muzaffarpur, dated 31.05.2019 for the assessment year 2012-2013. 2. None appeared on behalf of the assessee even the case was called for second round of hearing. Therefore, we proceeded to dispose off the appeal of the assessee after considering the submissions of ld.DR and the material evidence available on record.

On careful consideration of the submissions of ld. DR and perusing the relevant material placed in the record of the Tribunal along with the orders of both the authorities below, at the outset, we find that the ld. CIT(A) has passed the impugned order ex-parte. Even on perusal of the 2 assessment order, we find that the Assessing Officer has passed the assessment order u/s.144 of the Act. From the above it is clear, that the assessee did not appear before both the authorities below to substantiate its claim. 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 AO. Accordingly, we restore the appeal of the assessee to the file of AO to pass a speaking and reasoned order considering the submissions of the assessee, after providing sufficient opportunity of hearing to the assessee. The assessee is also directed to cooperate with the AO positively for early disposal of the case.

In the result, appeal of the assessee is allowed for statistical purposes. Order pronounced in the open court on 19/09/2019. (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 : 1. अपीलाथी / The Appellant- प्रत्यथी / The Respondent- 2. 3. आयकि आयुक्त(अपील) / The CIT(A), आयकर आयुक्त / CIT 4. आदेशानुसार/ BY ORDER, निभधगीय प्रनतनिनर्, आयकि अपीलीय अनर्किण, पटना / DR, ITAT, Patna 5. गार्ग फाईल / Guard file.

(Senior Private Secretary) सत्यापपत प्रयत //// ITAT Patna Bench, Patna

PANKAJ KR. SINGH,BETTIAH vs. ACIT, CIRCLE-1, MUZAFFARPUR

What did the Tribunal hold?

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