SMT RENU SANGWAN,MAHAVIR CITY, ROHTAK vs. ITO, WARD-5, ROHTAK

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ITA 2659/DEL/2024Status: DisposedITAT Delhi21 March 2025AY 2012-13Bench: SHRI M. BALAGANESH (Accountant Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal restored the appeals to the file of the NFAC for de novo adjudication, emphasizing that the assessee should be given a reasonable opportunity of being heard.

What were the facts?

The appeals arose from an order passed by the National Faceless Appeal Centre (NFAC) concerning assessment years 2011-12 and 2012-13. The NFAC had decided the issue ex parte without adjudicating on merits.

What were the issues?

Whether the NFAC's ex parte decision without adjudicating on merits warrants a restoration of the appeal for fresh adjudication.

Which sections of the Income-tax Act were involved?

Section 147,Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC”: NEW DELHI

Before: SHRI M. BALAGANESH

For Respondent: Shri Sanjay Kumar, Sr. DR
Hearing: 13/02/2025Pronounced: 21/03/2025

O R D E R

1.

The appeals in & 2659/Del/2019 for AYs 2011-12 and 2012-13 arises out of the order of the ld. National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘ld. NFAC’, in short] dated 21.03.2024 against the order of assessment passed u/s 147 r.w.s. 144 of the Income-tax Act, 1961 dated 14.12.2019 (hereinafter referred to as ‘the Act’) by ITO, Ward- 5, Rohtak (hereinafter referred to as ‘ld. AO’). Identical issues are involved in both these appeals and hence they are taken up together and disposed of by this common order for the sake of convenience.

2.

None appeared on behalf of the assessee. I have heard the Ld DR and perused the materials available on record. On perusal of the order of the ld NFAC, I find that the ld NFAC had decided the issue ex parte without adjudicating the issue on merits giving its independent finding. Hence, in the interest of justice and fairplay, I deem it fit and appropriate to restore these appeals to file of ld NFAC for de novo adjudication in accordance with law. Needless to mention the assessee be given reasonable opportunity of being heard. The assessee is directed to cooperate with ld NFAC for expeditious Page | 1 disposal of the appeals by not taking unwarranted adjournments. Hence, the grounds raised by the assessee are allowed for statistical purposes.

3.

In the result, both the appeals of the assessee are allowed for statistical purposes.

Order pronounced in the open court on 21/03/2025.

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