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Facts
The assessee filed appeals against orders from the Ld. CIT(A) for AYs 2018-19 and 2021-22. Despite sufficient opportunities, the assessee did not appear before the Ld. CIT(A), leading to adverse appellate orders.
Held
The ITAT restored the appeals to the Ld. CIT(A) for fresh adjudication, granting the assessee one more opportunity in the interest of natural justice. This is conditional on the assessee paying Rs. 50,000/- per appeal to Legal Aid Services within 60 days, failing which the Ld. CIT(A)'s order will be confirmed.
Key Issues
Whether the assessee, having failed to appear before the CIT(A), should be granted another opportunity to present their case, subject to conditions.
Sections Cited
250
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “A” BENCH KOLKATA
Before: SHRI GEORGE MATHAN & SHRI RAKESH MISHRA
Both the captioned appeals by the assessee are against the separate orders of the Ld. Commissioner of Income Tax (Appeal), NFAC, Delhi [hereinafter referred to as “the Ld. CIT(A)”] vide order nos. ITBA/NFAC/S/250/2024-25/1069191025(1) & ITBA/NFAC/S/250/ 2024-25/1069192803(1) both dated 27.09.2024 passed u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) for AYs 2018- 19 and 2021-22 respectively.
None represented on behalf of the assessee and Sm. Ruchika Sharma, Sr. DR appeared on behalf of the revenue.
Since the assessee despite being provided with sufficient opportunities of hearing before the Ld. CIT(A) did not present himself in the appellate proceedings, keeping this in mind and also treating this & 2378/Kol/2024 Mahabir Prasad Rungta AY 2018-19 & 2021-22 attitude against the principles of natural justice, we are of the view, however, that in the interest of justice, the assessee should be granted one more opportunity. This being so, the issues in these appeals are restored to the file of the Ld. CIT(A) for adjudication afresh subject to the assessee paying a cost of Rs. 50,000/- (Rupees fifty thousand only) per appeal to the Legal Aid Services, 3rd floor of the Centenary Building, High Court, Calcutta, 700001, within sixty days from the date of this order and receipt of the same would be produced before the Ld. CIT(A) at the first hearing. Should the assessee not pay the abovementioned costs within the prescribed period of sixty days from the date of this order, the order of the Ld. CIT(A) shall stand confirmed.
In the result, both the appeals of the assessee are partly allowed for statistical purposes.