SHRI ASHOK KUMAR GUPTA,KANPUR vs. INCOME TAX OFFICER, RANGE- 4(3), KANPUR

IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI. A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER ITA No.410/LKW/2018 Assessment Year: 2010-11 Shri Ashok Kumar Gupta v. Income Tax Officer 4(3) Sampriti-2, Flat No.D Kanpur 4th Floor, Brajanathchak Haldia Township, Haldia West Bengal TAN/PAN:ANNPG0483B (Appellant) (Respondent) Appellant by: Shri Rakesh Garg, Advocate Respondent by: Shri C. K. Singh, D.R. Date of hearing: 21 02 2019 Date of pronouncement: 22 02 2019

O R D E R PER A. D. JAIN, V.P.: This is assessee’s appeal against the order of the ld. CIT(A)-II, Kanpur dated 23/3/2018 for assessment year 2010-11, taking the following grounds of appeal:- 1. That the Learned CIT(A) erred in dismissing the appeal of the assessee for non prosecution and thereby confirming the addition made by the Ld Assessing Officer. That on the facts and in the circumstances of the case, the said dismissal of appeal is wrong and bad in law and it is prayed that the order of the Ld. CIT(A) may very kindly be set aside. 1.1 As an alternate and without prejudice to above it is prayed that the matter may very kindly be restored to the file of the learned AO to pass the order on merits of the case, after giving opportunity of being heard to the appellant, as the assessment

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order was passed u/s 144, without affording proper opportunity of being heard to the appellant. 1.2 As an alternate and without prejudice to above it is prayed that the matter may very kindly be restored to the file of the learned and he may very kindly be directed to give another opportunity to the assessee and pass the order on merits of the case. 2. That the Learned CIT(A), in effect by dismissal of appeal, erred in upholding the action of the AO of initiation of re-opening proceedings and the consequential assessment order passed in this case are wrong, bad in law and is prayed to be quashed. 3. That the Learned CIT(A), in effect by dismissal of appeal, without prejudice to the ground no. 2, erred in upholding the action of the AO concluding the assessment ex-parte and framing the impugned assessment order u/s 144 r.w.s. 143(3) /148. That on the facts and in the circumstances of the case the assessment order so passed is wrong, bad in law and is prayed to be quashed 4. That the Learned CIT(A), in effect by dismissal of appeal, erred in upholding the action of the AO of treating the deposits in the bank account as unexplained and also erred in making the addition as income from undisclosed sources. That on the facts and in the circumstances of the case, the addition made is wrong and bad in law and it is prayed that the same may very kindly be deleted now. 5. That the Learned CIT(A) in effect by dismissal of appeal, erred in upholding the action of the AO of not allowing the deduction claimed u/s 80C. That on the facts and in the circumstances of the case, the claim of deduction being proper and the addition made is wrong and bad in law and it is prayed that the same may very kindly be deleted now. 6. That the appellant craves leave to add, to alter, amend, modify, substitute, delete and/or rescind all or any of the grounds of appeal on or before final hearing, if necessity so arises.

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Officer, the assessee, by passing of the assessment order under section 144 of the Act, was deprived of due and adequate opportunity of hearing before the Assessing Officer, in violation of the natural justice principle of audi alterem partem. 7. As for the order passed by the ld. CIT(A), the ld. CIT(A) has dismissed the assessee’s appeal for non prosecution, observing that notices dated 19/1/2018, 30/1/2018 and 15/2/2018 fixing the date for compliance on 29/1/2018, 6/2/2018 and 15/3/2018 were served on the e-mail address submitted by the assessee while e-filing the appeal; that however, no written submission or paper book had been filed in support of any of the grounds of appeal taken; and that none had attended on behalf of the assessee. Such service of notices has, however, been disputed by the assessee. 8. In view of the above, we deem it proper to remit this matter to the file of the Assessing Officer to be decided afresh in accordance with the law, on affording due and adequate opportunity of hearing to the assessee. The assessee, no doubt, shall co-operate in the fresh proceedings before the Assessing Officer. All pleas available under the law shall remain so available to the assessee. Ordered accordingly. Nothing further survives for adjudication, nor was anything else argued. 9. In the result, for statistical purposes, the appeal is treated as allowed. Order pronounced in the open Court on 22/02/2019.

Sd/- Sd/- [T. S. KAPOOR] [A. D. JAIN] ACCOUNTANT MEMBER VICE PRESIDENT DATED:22nd February, 2019 JJ:2102

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