GEETHA PONKANTHAPERUMAL,KANYAKUMARI vs. INCOME TAX OFFICER, WARD - 1, NAGERCOIL

1. This is an appeal preferred by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)/NFAC, (hereinafter referred to as “the Ld.CIT(A)”), Delhi, dated 11.12.2024 for the Assessment Year (hereinafter referred to as "AY”) 2018-19.

At the outset, the Ld.AR of the assessee brought to our notice that the impugned order of the Ld.CIT(A) as well as the assessment order are ex parte orders. According to the Ld.AR, the notices issued by the AO had gone into e-mail ID of the former Tax Consultant who didn’t inform the assessee which resulted in the AO passing assessment order u/s.144 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act‘) (best judgment assessment) by making huge addition. According to the Ld.AR, since the assessee didn’t respond to five (5) notices issued by the Ld.CIT(A), the First Appellate Authority has merely reproduced the assessment order and observed that since there is no evidences to contradict the findings of the AO, he confirmed the additions. According to the Ld.AR, since the alleged notices issued by the Ld.CIT(A) had gone to the ‘spam’ account of the e-mail ID of assessee, the assessee couldn’t respond to the Ld.CIT(A). Therefore, assessee can’t be faulted for not responding to the notices of the Ld.CIT(A); and further submitted that assessee also didn’t get proper opportunity before the AO who is the primary authority to assess the income of the assessee, therefore, he pleaded that the assessment should be restored to the file of the AO as held by the Hon’ble Supreme Court in the case of TIN Box Co. v. CIT reported in [2001] 249 ITR 216 (SC).

Per contra, the Ld.DR doesn’t want us to give one more innings to the assessee and submitted that the assessee didn’t participate before the AO and only filed the return of income (RoI), bank statement, etc., and didn’t file any written submissions, cash flow statement, relevant books of accounts, etc., to explain the entire cash deposits and credits with due supporting workings for capital gains, etc. According to him, when the assessee didn’t file any documents to substantiate the property in question is agricultural land, therefore, the Ld.CIT(A) can’t be faulted for confirming the action of the AO. In the absence of without filing the supporting/relevant documents to substantiate the contention raised before the Ld.CIT(A), the Ld.CIT(A) has rightly confirmed the order of the AO and it doesn’t require any interference from our side.

Having heard both the parties and after perusing the records, we note that this is a case where the AO has re-opened the assessment based on the information that the assessee pursuant to sale of immovable property has made huge cash deposits in his current account maintained with IOB, Nagercoil, and that the assessee had total credit of Rs.2.74 Crs.

in his current account, which has not been explained by the assessee, the AO re-opened the assessment and since the assessee didn’t respond to the notices issued by him during the course of assessment proceedings has drawn adverse interference against the assessee. In this regard, the assessee has brought to our notice that five (5) notices were issued by the department to the e-mail ID of the former Tax Consultant, who didn’t bother to inform the assessee about the assessment proceedings going on against the assessee. Therefore, the assessee was in the dark about the assessment proceedings going on against him. On appeal, the Ld.CIT(A) is noted to have issued five (5) notices to the assessee and found that that the assessee in support of her grounds of appeal has only filed copy of the RoI and bank statement and didn’t bother to file any relevant documents to support the grounds of appeal raised before him, hence has confirmed the action of the AO. In this regard, the Ld.AR brought to our notice that the assessee was in receipt of the notice dated 27.06.2024 which was responded by him on two occasions by filing belated/uploaded copy of ROI, bank statement, etc., along with statement of facts.

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