JITENDRAKUMAR MAFATLAL SHAH,AHMADABAD vs. INCOME TAX OFFICE WARD 3(1)(2) AHMEDABAD, AHMEDABAD

IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: DR. BRR Kumar, Vice President And Shri T. R. Senthil Kumar, Judicial Member Assessment Year 2020-21 Jitendrakumar Mafatlal Income Tax Officer Shah Ward-3(1)(2), 27, Maharastra SOC Vs Ahmedabad Mithakhali, Ellisbridge S.O. Ahmedabad City Ahmedabad380006 Gujarat, India PAN: AJRPS7696E (Respondent) (Appellant) Assessee Represented: Shri Sulabh Padshah, A.R. Revenue Represented: Shri Rohit Aasudani, Sr. D.R. Date of hearing : 11-11-2025 Date of pronouncement : 13-11-2025 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

This appeal is filed by the Assessee as against the exparte appellate order dated 12.03.2025 passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, (in short referred to as “CIT(A)”), arising out of the exparte reassessment order passed under section 144 r.w.s. 144B of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) relating to the Assessment Year 2020-21.

A.Y. 2020-21 Page No 2 Jitendrakumar Mafaltlal Shah. vs. ITO

raised by the assessee are as follows: Your appellant being aggrieved by the order passed by the learned Ld. Commissioner of Income-tax (Appeals) (herein after referred to as 'Ld CIT (Appeals), Income tax Department, National Faceless Appeal Centre (NFAC) u/s 250 of the Act presents this appeal against the same on the following amongst other grounds:

1. The Learned CIT (Appeals) has erred in passing an Ex-parte order and dismissing the appeal of the Appellant without appreciating the facts and circumstances of the case. It is submitted that the responses could not be filed before Ld CIT (Appeals) due to circumstances beyond the control of the Appellant, in view of this, the Appellant humbly prays before your honour that the matter may please be set aside to lower authorities and the impugned additions made be deleted after fresh verification of details and evidences. The same be held now.

2. The Learned CIT (Appeals) has erred in confirming the action of Ld AO wrongly determined income Rs 25,64,637/- under head Income from Other Sources against the claimed by Appellant under head Business & Profession. It is submitted that the Appellant is having sufficient documentary evidences justifying the same as Business income, however the same could not be furnished because of circumstances prevailed beyond the control of the appellant. In view of this, it is prayed before your honour that the matter may please be set aside to Ld. CIT(A)/to Ld. AO for the verification of details and impugned addition made please be deleted in the interest of justice.

3. The Learned CIT (Appeals) has erred in confirming the addition made by Id AO of Rs 1,06,711/- invoking provisions of Section 14A r.w.r BD. It is submitted that the Appellant is having sufficient documentary evidences justifying that the provisions of Section 14A are just not applicable in case of Appellant, however the same could not be furnished because of circumstances prevailed beyond the control of the appellant. In view of this, it is prayed before your honour that the matter may please be set aside to Ld. CIT(A)/ to Ld. AO for the verification of details and impugned addition made please be deleted in the interest of justice.

4. The Order passed by the learned CIT(A) is bad in law and contrary to the provisions of law and facts. It is submitted that the same be held so now.

5. Your appellant craves leave to add, alter and/or to amend all or any of the grounds before the final hearing of appeal.

4. On perusal of record, it is seen that the assessee was accorded sufficient opportunities of hearing to furnish details, explanation and additions made by the assessing officer. However the assessee failed to furnish the requisite details or explanation before Ld. CIT(A) which has resulted in passing exparte appellate order. Before us, ld. Counsel for the assessee prayed that one more opportunity be given to the assessee so that necessary details explanations and details will be furnished before Ld. CIT(A).