NO. 4091 MALLASAMUDRAM PACCS LTD.,NAMAKKAL vs. ITO, WARD-1, NAMAKKAL

This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 26.06.2025, passed under

At the very outset, we notice that the order passed by the First Appellate Authority (FAA) is ex-parte, since there was no compliance from the assessee to four notices issued from the office of the First Appellate Authority. Further, we also notice that the assessment has been completed on best judgment assessment u/s. 147 r.w.s. 144 r.w.s.144B of the Act.

The Ld.AR for the assessee submitted that FAA had dismissed the appeal by passing an ex-parte order, on the ground that assessee did not respond to the hearing notices issued from the office of the FAA. The Ld.AR submitted that the assessee is a primary agricultural co-operative society. Initially, the assessee has not filed its return of income for the relevant assessment year 2018-19. Subsequently, in response to notice u/s.148 of the Act, the assessee filed its return of income on 28.04.2022 declaring ‘Nil’ income after claiming deduction of Rs.22,48,477/- under Chapter VIA of the Act. The AO completed the assessment u/s.147 r.w.s.144 r.w.s.144B of the Act on 27.02.2024 denying the claim of deduction under section VIA of the Act for the reason

Aggrieved by the assessment order passed u/s.144 r.w.s.147 r.w.s.144B of the Act, the assessee filed appeal before the First Appellate Authority (‘FAA’). The FAA had dismissed the appeal by passing an ex-parte order, on the ground that assessee did not respond to the hearing notices issued from the office of the FAA.

Aggrieved by the order of the FAA, the assessee has filed the present appeal before the Tribunal. The assessee has raised multiple grounds on legal issues and on merits. The assessee has also raised additional grounds. However at the time of hearing, the Ld.AR for the assessee only submitted that since the order passed by the FAA and AO is ex-parte, it was prayed in the interest of justice and equity, the issue may be restored to the files of the AO as a last opportunity for proper representation of its case. The Ld.AR has also submitted that the assessee has filed application u/s.119(2)(b) of the Act on 11.09.2025 for condonation of delay in filing the return of income.

We have heard rival submissions and perused the materials on record. The proceedings before the AO as well as the FAA was ex-parte, since the assessee did not respond to various notices issued. We strongly deprecate the nonchalant attitude of the assessee in not responding to the notices issued from the offices of the FAA and the AO. However, in the interest of justice and fair play, we are of the view that the matter ought to be restored to the files of the AO with a condition assessee pays a cost of Rs.5,000/- (Rupees five thousand only) to be paid to Tamil Nadu State Legal Services Authority at the Hon’ble High Court of Madras. The amount of Rs.5,000/- shall be paid within a month’s time from the date of receipt of this order and assessee shall produce the receipt for the said payment before the AO. Accordingly, the matter is remitted to the files of the AO for fresh adjudication. The assessee had filed application u/s.119(2)(b) of the Act before the CCIT, for condonation of delay in filing the return of income. The AO is directed to pass afresh order after the Competent Authority has passed the order regarding the assessee’s petition for

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