RAGHU BADRACHALAM,CHENNAI vs. INCOME TAX OFFICER NON CORP WARD 10(1) CHENNAI, CHENNAI
What did the Tribunal hold?
The Tribunal noted that the AO's order was not a speaking order and lacked clear facts, and the assessee's compliance was unsatisfactory. However, to meet the ends of justice, the assessee was given one last opportunity to present their case before the AO.
What were the facts?
The assessee filed an appeal against an ex-parte order by the CIT(A) which confirmed an addition of Rs. 17,30,000/- on account of unexplained funds/deposits. The assessee contended that they were not given a sufficient opportunity of being heard by the lower authorities.
What were the issues?
Whether the assessee was denied a proper opportunity of being heard by the lower authorities, and whether the matter should be restored to the AO for fresh adjudication.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Cases cited in this judgment(1)Show listHide list
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- Tin Box Company v. CIT624 citing249 ITR 216 · 2001 · SC
Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI
Before: SHRI ABY T VARKEY & SHRI AMITABH SHUKLA
Raghu Badrachalam, Income Tax Officer, No.9, Thillai Nagar, 1st Main Road, Non-Corp Ward-10(1), Kolathur, Chennai. Chennai-600 099. [PAN: AZTPB0418M] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee by : Mr.Bharath Janarthan, Advocate (Virtual), प्रत्यर्थी की ओर से /Revenue by : Ms.R.Anitha, Addl.CIT. सुनवाई की तारीख/Date of Hearing : 16.07.2025 घोषणा की तारीख /Date of Pronouncement : 18.07.2025 आदेश / O R D E R PER AMITABH SHUKLA, A.M :
This appeal is filed by the assessee against the order bearing DIN & Order No.ITBA / NFAC / S / 250 / 2024-25 / 1074858374(1) dated 22.03.2025 of the Learned Commissioner of Income Tax [herein after “CIT(A), National Faceless Appeal Center[NFAC], Delhi, for the assessment year 2018-19. The reference to the word “Act” in this order hereinafter shall mean the Income Tax Act, 1961 as amended from time to time.
2.0 At the outset, the Ld. Counsel for the assessee submitted that both the lower authorities the Ld.AO as well as Ld.CIT(A) has passed ex- parte orders in case of the assessee. It was submitted that the only issue under consideration is an addition of Rs.17,30,000/- on account of unexplained funds / deposits. The Ld. Counsel for the assessee submitted that the Ld.First Appellate Authority has also confirmed the addition by passing an ex-parte order without giving sufficient opportunity of being heard. It was accordingly pleaded that in the interest of justice the matter may be restored back to the file of Ld.AO for readjudication. The Ld. Counsel assured that full compliance would now be made to the statutory notices. The Ld. DR would like to make us believe on the correctness of the order of lower authorities 3.0 We have heard rival submissions in the light of material available on records. As per facts recorded by the Ld. AO in his order, he had given opportunities to the assessee for filing the required details which were not satisfactorily filed by the assessee leading to his making the impugned addition. We have however noted that the order passed by the Ld. AO is not a speaking order and clear facts have not been brought on records before making the impugned addition. There are also indications of no enquiries conducted by the Ld.AO. Before the Ld.First Appellate Authority also the conduct of the assessee was far from satisfactory as far as compliance to statutory notices are concerned Page - 2 - of 4 leading to dismissal of the appeal for want of adequate persecution by the assessee. 4.0 We have thus noted that inadequate submission of details and evidences, before the lower authorities qua sources of funds / deposits lies at the core of the controversy. We are therefore of the view that ends of justice would be met if the assessee is given one last opportunity to present its case and file all supporting evidences before the Ld.AO. The assessing officer is the primary authority under the income tax act to be examine facts of a case in the light of available evidences before determining correct taxable income of a tax payer. We therefore set aside the order of lower authorities on this issue and we direct the Ld. AO to readjudicate the matter de novo by examining the matter afresh in accordance with law and by passing a speaking order. Reliance in this regard is placed upon the decision of Hon’ble Apex Court in the case of TIN box 249 ITR 216. The Ld. AO shall give opportunities of being heard to the assesse and it shall be bounden upon the assesse to comply with the notices issued by the Ld. AO. Any non-compliance on the part of the assesse can be adversely viewed. We however find force in the argument of the Ld. DR that assessee’s repeated non-compliance has indeed caused loss of precious time of the statutory authorities. Accordingly, all the grounds of appeal raised by the assesse on this issue are allowed for statistical purposes. Page - 3 - of 4 5.0 In the result, the appeal of the assessee is allowed for statistical purposes. Order pronounced on 18th July-2025 at Chennai. Sd/- Sd/- (एबी टी. वर्की) (अधमताभ शुक्ला) (ABY T VARKEY) (AMITABH SHUKLA) न्याधयक सदस्य / Judicial Member लेखा सदस्य /Accountant Member चेन्नई/Chennai, धदनांक/Dated: 18th July-2025. KB/- आदेश की प्रतितिति अग्रेतिि/Copy to: 1. अिीिार्थी/Appellant 2. प्रत्यर्थी/Respondent 3. आयकर आयुक्त/CIT - Chennai/Coimbatore/Madurai/Salem. 4. तिभागीय प्रतितिति/DR 5. गार्ड फाईि/GF
Page - 4 - of 4
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