SHRI PRAKASH VILAS RASAL,SANGLI vs. ITO, WARD 5, SANGLI, SANGLI

The captioned appeals at the instance of assessee pertaining the assessment years 2013-14, 2014-15, 2016-17 and 2015-16 are directed against the separate orders framed by National Faceless Appeal Centre, Delhi passed u/s.250 of the Income Tax Act, 1961 ( in short ‘the Act’) which inturn are arising out of the respective Assessment Orders.

When the appeals were called for, none appeared on behalf of the assessee despite service of notice of hearing. However, a perusal of the impugned orders indicate that the assessee failed to avail the opportunities granted by the ld.CIT(A) which resulted into passing of the exparte orders by the ld.CIT(A). Ld. Departmental Representative raised no objection if the issues are remitted back to the file of ld.CIT(A) for necessary adjudication.

We have heard the ld. Departmental Representative and perused the record placed before us. In the instant bunch of appeals, we notice that assessee after filing the appeal before the ld.CIT(A) failed to place any documentary evidence and did not plead on merits of the case. One of the common ground raised in Ground No.1 is that the ld.CIT(A) erred in passing the exparte order without providing sufficient opportunity of being heard to the assessee. Considering the facts of the case and in the interest of justice and fair play, we deem it appropriate to provide one more opportunity to the assessee by allowing Ground No.1 and remitting the common issue raised in the instant four appeals to the file of ld.CIT(A) for denovo adjudication as contemplated u/s.250(6) of the Act and decide in accordance with law after providing fair and reasonable opportunity of being heard to the assessee. Assessee is also directed to remain vigilant and not to take unnecessary adjournment unless otherwise required, failing which, the ld.CIT(A) is free to proceed in accordance with law. Assessee is further directed to provide proper email id and phone number to the department for receiving notices of hearing through ITBA portal.

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