MITIL BIRLA,BHILWARA vs. ACIT, CIRCLE, BHILWARA

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ITA 491/JODH/2018Status: DisposedITAT Jodhpur06 May 2019AY 2015-164 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(A) treated documents already filed as additional evidence and did not admit them. The Assessing Officer had denied the claim due to non-production of evidence, while the assessee claimed the documents were furnished but not considered.

What were the facts?

The assessee claimed relief under Section 90 for taxes paid in Belgium, but the Assessing Officer disallowed it for lack of documents. The CIT(A) dismissed the appeal ex-parte without hearing the assessee, stating additional evidence was filed without an admission application.

What were the issues?

Whether the assessee was denied a proper opportunity of being heard by the appellate authorities and if the documents submitted were duly considered.

Which sections of the Income-tax Act were involved?

Section 90

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JODHPUR BENCH (SMC

Before: SHRI N.K. SAINI

For Appellant: Shri Amit Kumar, CA
For Respondent: DR Assessee By Shri Amit Kumar, CA
Pronounced: 06.05.2019

This is an appeal by the assessee against the order dated 08.08.2018 of Ld. Commissioner of Income Tax (Appeals), Ajmer.

2.

The main grievance of the assessee vide ground No.1 relates to the non-granting of opportunity of being heard in violation of the principles of natural justice.

3.

Facts of the case in brief are that the assessee filed the return of income on 31.8.2015 declaring an income of Rs. 46,68,030/-. Later on, the case was selected for scrutiny. The assessee also claimed relief u/s 90 of the Income Tax Act, 1961 (in short 'the Act'). The Assessing Officer did not allow the claim of the assessee by observing that the documents for the payment of the tax in Belgium for which relief u/s 90 of the Act had been claimed, were not furnished.

4.

Being aggrieved, the assessee carried the matter to the Ld. CIT(A) who

dismissed the appeal by passing an ex-parte order and observed that the assessee had filed the additional evidences but no application for admission

of the same was furnished.

5.

Now the assessee is in appeal.

6.

The Ld. counsel for the assessee submitted that the Ld. CIT(A) passed

the impugned order ex-parte without giving any opportunity of being heard.

It was also submitted that the assessee furnished the requisite documents

before the Assessing Officer but these were not considered for the reasons

best known to him. He drew my attention towards page Nos. 9 & 10 which is a copy of the email sent to the Assessing Officer on 11.12.2017 and stated

that the assessee sought time but the Assessing Officer had not allowed the time and that the similar documents were furnished to the Ld. CIT(A) who

had not admitted the same by stating that no application was furnished for admission of the documents. The Ld. counsel for the assessee requested to set aside this case to the file of the Assessing Officer .

7.

In his rival submissions, the Ld. Sr. DR although supported the orders of the authorities below but could not controvert the contention of the Ld. counsel for the assessee.

8.

I have considered the submissions of both the parties. In the present case, it appears that the Ld. CIT(A) considered the documents as additional evidence which were already filed by the assessee before the Assessing Officer, and did not admit the same. It also appears that the Assessing Officer declined the claim of the assessee u/s 90 of the Act for the reason that the evidences were not produced before him for payment of taxes in Belgium. On the contrary, the claim of the Ld. counsel for the assessee is that the said documents were furnished which were not considered by the Assessing Officer.

9.

I, therefore, considering the totality of facts, deem it appropriate to set aside this case back to the file of the Assessing Officer to be adjudicated afresh in accordance with law after providing due and reasonable opportunity of being heard to the assessee. In the result, the appeal of the assessee is allowed for statistical purposes.

(Order Pronounced in the Court on 06.05.2019) (N.K. SAINI) Vice President Dated : 06.05.2019 “आर.के.”

आदेशक"""त"ल"पअ"े"षत/ Copy of the order forwarded to : 1. अपीलाथ"/ The Appellant

2.

""यथ"/ The Respondent 3. आयकरआयु"त/ CIT 4. आयकरआयु"त (अपील)/ The CIT(A)

5.

"वभागीय""त"न"ध, आयकरअपील!यआ"धकरण, च$डीगढ़/ DR, ITAT, Jodhpur 6. गाड'फाईल/ Guard File

आदेशानुसार/ By order सहायकपंजीकार/

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