THANAN JAYAN SARATHKUMAR,THIRUVALLUR vs. INCOME TAX OFFICER, TAMBARAM

Aggrieved, the assessee challenged order of assessment before the CIT(A). However, despite several notices issued, the assessee neither filed written submissions nor appeared before the CIT(A) and hence, the CIT(A) confirmed order of the AO. Therefore, now, the assessee in appeal before us.

We have heard both the parties and perused records. Before us, the ld. Counsel for assessee submitted that the CIT(A) has sent the notices, however, the assessee missed to receive notices hence the appeals were not prosecuted before the ld. CIT(A). Since the AO has passed an ex-parte order u/s.144 r.w.s 144B of the Act, he prayed that the assessee may be provided an adequate and proper representation time to file evidence and documents, if any, to substantiate his case before the AO. The ld.DR stated that the assessee is habitual defaulter in appearing before the appellate authority hence, no lenient view is to be taken in this case and prayed for dismissal of the appeal.

Though, we concur with the submissions of Ld. Sr. DR however, keeping in mind the principle of natural justice and grant another opportunity of hearing to the assessee. We also find that assessee has not represented before the ld.CIT(A) despite notices for the reasons stated above. Since the assessee has not appeared before the lower authorities and ex-parte order was passed u/s.144 r.w.s. 144B of the Act by the AO, the impugned order is set aside and the appeal is restored back to the file of AO for denovo assessment, after affording proper opportunity of hearing to the assessee, subject to cost of Rs.5,000/- which shall be deposited by the assessee within 30 days from the date of receipt of the order to ‘Tamil Nadu State Legal Services Authority’ at Hon’ble High Court of Madras. The proof of the cost deposit will be furnished by the Assessee before AO. The assessee is directed to substantiate its case with all evidence and documents, if any, forthwith without any fail, failing which AO shall be at liberty to proceed with proceedings on merits as per law. The ld. counsel, who appeared also assured the bench that he will ensure that the assessee will prosecute the case diligently.

In the result, the appeal filed by the assessee is allowed for statistical purpose. Order pronounced in the open court on 25th April, 2025