SOCIALIST UNITY CENTRE OF INDIA COMMUNIST,KOLKATA vs. ACIT, CPC, , BENGALURU

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ITA 855/KOL/2025Status: DisposedITAT Kolkata03 July 2025AY 2020-2021Bench: Shri Pradip Kumar Choubey (Judicial Member), Shri Rakesh Mishra (Accountant Member)3 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal remitted the case back to the CIT(A) for fresh adjudication. It directed the CIT(A) to afford the assessee an opportunity to present its case, considering the assessee's readiness to cooperate in the proceedings.

What were the facts?

The assessee, a political party registered u/s 29A of the Representation of the People Act, 1951, filed its return for AY 2020-21 claiming exemption u/s 13A of the Income Tax Act, declaring Nil income. After processing by ACIT, a demand of Rs. 61,18,040/- was raised. The assessee's subsequent appeal before the CIT(A) was dismissed due to non-compliance.

What were the issues?

Whether the CIT(A) was justified in dismissing the appeal for non-compliance and if the matter should be remitted back to the CIT(A) for fresh adjudication after providing due opportunity to the assessee.

Which sections of the Income-tax Act were involved?

Section 13A,Section 29A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH: KOLKATA

Before: Shri Pradip Kumar Choubey&Shri Rakesh Mishra]

(PAN: AAFAS 9043 P) ( अपीलाथ� ) Respondent / ��यथ� Appellant / Date of Hearing / सुनवाई 25.06.2025 क� �त�थ Date of Pronouncement/ 03.07.2025 आदेश उ�घोषणा क� �त�थ For the assessee / Shri S. Jhajharia, AR �नधा�रती क� ओर से For the revenue / राज�व Shri S. B. Chakraborthy, Addl. CIT Sr. DR क� ओर से ORDER / आदेश Per Pradip Kumar Choubey, JM:

This is the appeal preferred by the assessee against the order of learned Commissioner of Income Tax (Appeals)- Addl/JCIT(A)-7, Delhi (hereinafter referred to as the Ld. CIT(A)] dated 07.03.2025 for AY 2020-21. 2. Brief facts of the case of the assessee is that the assessee is a political party obtained registration u/s 29A of the Representative of Pupil Act, 1951 and filed its return of income for AY 2020-21 claiming exemption u/s 13A of the Act an amount of Rs.

Assessment Year: 2020-21 Socialist Unity Centre of India Communist 1,35,53,725/- and declared total income as Nil. In this return of income, he claimed refund of Rs. 9,789/-. The return was processed by ACIT, Bengaluru and determined at Rs. 1,35,53,725/-. Accordingly, a demand of Rs. 61,18,040/- was raised.

3.

Aggrieved by the said order, the assessee preferred an appeal before the Ld. CIT(A) wherein the appeal of the assessee has been dismissed as there was non- compliance on behalf of the assessee.

Being aggrieved and dissatisfied the assessee preferred an appeal before us.

4.

the Ld. A.R instead of arguing into the merit of the case has only prayed that the matter be remitted back to the file of Ld. CIT(A) for fresh adjudication as the assessee is ready to co-operate in the proceedings. The prayers of the Ld. A.R is that the assessee has to give an opportunity to place its case before the Ld. CIT(A).

5.

The Ld. D.R did not raise any objection in remitting the appeal of the assessee back to the file of Ld. CIT(A).

6.

Upon hearing the submission of the counsel of the respective parties, we have perused the order of lower authorities and found that the Ld. CIT(A) has dismissed the appeal when the assessee failed to make any compliance before the Ld. CIT(A). Going over the order passed by the Ld. CIT(A) and considering the submission made by the assessee, we are inclined to restore the appeal of the assessee before the Ld. CIT(A) with a direction to adjudicate the matter afresh after affording an opportunity to the assessee.

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

Order is pronounced in the open court on 3rd July , 2025

Sd/- Sd/- (Rakesh Mishra /राकेश �म�) (Pradip Kumar Choubey /�द�प कुमार चौबे) Accountant Member/लेखा सद�य Judicial Member/�या�यक सद�य Dated: 3rd July, 2025 SM, Sr. PS Assessment Year: 2020-21 Socialist Unity Centre of India Communist Copy of the order forwarded to: 1. Appellant- Socialist Unity Centre, C/o, M/s Salarpuria Jajodia & Co., 7, C.R. Avenue, 3rd Floor, Kolkata- 700072 2. Respondent – ACIT, CPC, Bengaluru 3. Ld. CIT(A)- Addl/JCIT(A)-7, Delhi 4. Ld. Pr. CIT- , Kolkata 5. DR, Kolkata Benches, Kolkata (sent through e-mail)

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