ITO, NEW DELHI vs. M/S RAGHVI FINCANCE LTD., NEW DELHI

In the application, following reasons have given for non appearance on the date of hearing:- “2. The reason for non-appearance on that day of hearing i.e. 24.04.2017 by the Respondent assessee was that an employee Shri Aman Aggarwal of the assessee(unfamiliar with the Tribunal, its location or working) had been posted to the Tribunal for seeking an adjournment. Unfortunately the employee could not reach the Tribunal in time due to traffic congestion and indeed by 12 noon when he did so after a vigorous search of the Tribunal premises, the Hon’ble Bench had risen for the day. Being unaware of the practice and procedure of the Hon’ble Tribunal, the Company’s employee left the Hon’ble Tribunal abruptly to report back to the Company on the lapse.

The Ld. Counsel for the assessee submitted that since it is an ex-parte order, and there was reasonable and sufficient cause as affirmed above for not appearing on the date of hearing, therefore, in interest of justice, matter should recalled in terms of Rule 25 of the ITAT Rules 1962 read with Section 254(2) of the Income Tax Act, 1961.

Ld. Counsel further pointed out that in any case, the tax effect in the Revenue’s appeal is far below of the prescribed limit of Rs.50 Lakhs as per CBDT Circular No.17/2019 dated 08.08.2019 and therefore, the appeal of revenue is itself not maintainable.

On the other hand, the Ld. DR submitted that the issue in the Tribunal order has decided on merits, therefore, the same may not be recalled.

After considering the impugned application as well as captioned ITAT order, we find that the order has been passed ex-parte, qua the assessee for the reasons stated in the miscellaneous application as incorporated above. Once, the assessee could not represent its case and put forth its arguments and material on record, therefore, such an ex- parte order needs to be recalled in terms of Rule 25 of ITAT Rules. From the contents affirmed in the application, we are convinced that there was sufficient and reasonable cause for non-appearance on the date of hearing and therefore, we are recalling the order of the Tribunal dated 02.05.2017 to decide afresh.

As pointed out by the Ld. Counsel for the assessee that the only dispute is with regard to addition of Rs.35 Lakhs made by the Assessing Officer u/s 68 of the Act. The tax effect on such disputed amount admittedly is much below than prescribed monetary limit of Rs.50 Lakhs; hence in view of CBDT Circular No.17 /2019 dated 08.08.2019, which is applicable to all the pending appeals, the appeal of the Department, is treated as not maintainable. Accordingly, the appeal of the Revenue is dismissed in-limine.

In the result, miscellaneous application is allowed and appeal of the Revenue is dismissed.