ZING RESTAURANTS (P) LTD.,KOLKATA vs. I.T.O., WARD-8(2), KOLKATA

Appearances by: Assessee represented by : Siddarth Agarwal, Advocate Department represented by : Sailen Samadder, Addl. CIT, Sr. DR Date of concluding the hearing : 19.03.2025 Date of pronouncing the order : 03.04.2025 ORDER

Per Rajesh Kumar, Accountant Member:

“1. For that, on the facts and in the circumstances of the case, Ld. CIT(A) was not justified in passing an ex-parte order without giving reasonable opportunity of hearing. 2. For that on the facts and in the circumstances of the case, the Ld. CIT(A) grossly erred in confirming the addition made by the A.O. (CPC) on account of sale of property at Asansol, there being a difference in stamp valuation and deed value of Rs. 4,07,51,000/-.

Zing Restaurants (P) Ltd. 3. The appellant craves leave to add further grounds of appeal or alter the grounds at the time of hearing.”

3. At the outset, the ld. Counsel of the assessee submitted that the appellate proceedings before the ld. CIT(A) could not be represented by the assessee in spite of two opportunities granted by the CIT(A) i.e on 20.11.24 & 04.12.24 and the ld. CIT(A) decided the appeal ex parte. The ld. Counsel moved to the Bench certain documents in the form of original tax report and revised tax audit report which are available from page nos.42 to 80 of the paper-book and prayed that the appeal may be restored to the file of the ld. CIT(A) so that the same may be decided on merit afresh after taking into account the submissions, and the documents which may be filed in the appellate proceeding in support of the ground of appeal.

4. The ld. DR left the issue to the wisdom of the Bench although contended that the assessee did not make any compliance before the appellate proceedings.

5. After hearing the rival submissions and perusing the material of the record, we find that the ld. CIT(A) dismissed the appeal of the assessee in limine when the assessee failed to comply with the two notices issued on the various dates as stated above. The appellate order passed by the ld. CIT(A) is in the violation of section 250(6) of the Act which provides that the ld. CIT(A) has to state the point of determination and his decision thereon along the reason for taking such decision. Therefore, in the interest of justice and fair play, we are inclined to restore this appeal to the file of the ld. CIT(A) with the direction to decide the same afresh after affording reasonable opportunity of hearing to the assessee.

6. In the result, the appeal of the assessee is allowed for statistical purposes.

Order pronounced on 03.04.2025.