M/S. INNOVA TIE UP PRIVATE LIMITED,KOLKATA vs. ITO, WARD - 12(3), KOLKATA

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ITA 27/KOL/2019Status: DisposedITAT Kolkata11 August 2022AY 2009-103 pages
AI SummaryRemanded

What did the Tribunal hold?

The ITAT found that the CIT(Appeals) order was not a speaking order as it did not discuss the issues on merit. The Tribunal restored all issues to the CIT(Appeals) with a direction to pass a speaking order after verifying the assessee's details.

What were the facts?

The assessee did not appear before the CIT(Appeals) on multiple occasions, leading to an ex-parte dismissal of their appeal. The CIT(Appeals) dismissed the appeal without adjudicating on the merits of the issues raised.

What were the issues?

Whether the CIT(Appeals) order was a speaking order and if the appeal was dismissed without proper adjudication on merits.

Which sections of the Income-tax Act were involved?

Section 144,Section 263,Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, KOLKATA

Before: Shri Manish Borad & Shri Sonjoy Sarma

Per Manish Borad, Accountant Member:- This appeal at the instance of assessee for assessment year 2009-10 is directed against the order of ld. Commissioner of Income Tax (Appeals)-16, Kolkata dated 29.11.2018, which is arising out of the order under section 144/263/143(3)/147 of the Act on 11.03.2015 framed by Income Tax Officer, Ward-12(2), Kolkata.

2.

When the case was called for hearing, none appeared on behalf of the assessee. Notice of hearing sent by Registered Post is returned ‘un- served’. It was, therefore, decided to hear the appeal ex-parte qua the assessee with the assistance of ld. D.R.

Assessment Year: 2009-2010 M/s. Innova Tie Up Private Limited

3.

On perusal of the impugned order, we find that the impugned order is ex-parte and the assessee did not appear on multiple occasions when the dates were fixed for hearing. However, the ld. CIT(Appeals) decided to dismiss the assessee’s appeal without adjudicating any of the issues on merit. The finding of the ld. CIT(Appeals) reads as under:- “Since there is no compliance on the part from appellant during the appellant proceedings, I have no other alternative but to complete the case on the basis of material available on record. As there is no new fact/details available for consideration and I do not find any infirmity in the AO’s order. Therefore, appeal is dismissed”.

4.

On going through the above finding of the ld. CIT(Appeals), we find that the impugned order is not a speaking order as the ld. CIT(Appeals) has not discussed anything about the issue of share capital and share premium and other relevant issues raised in the appeal by the assessee and by giving a general observation has dismissed the appeal. Under these given facts and circumstances, we restore all the issues raised in the instant appeal to the ld. CIT(Appeals) with a direction to pass a speaking order. Further the ld. CIT(Appeals) is directed to call for the details of Company and its Directors from Ministry of Corporate Affairs so as to serve the notice of hearing to the assessee-company and its Directors. In case, assessee does not appear, the ld. CIT(Appeals) should proceed in accordance with law and decide the issues after giving finding on merits of the case.

5.

In the result, the appeal of the assessee is allowed for statistical purposes. Order pronounced in the open Court on August 11, 2022.

1.

Sd/- Sd/- (Sonjoy Sarma) (Manish Borad) Judicial Member Accountant Member Kolkata, the 11th day of August, 2022 Assessment Year: 2009-2010 M/s. Innova Tie Up Private Limited Copies to : (1) M/s. Innova Tie Up Private Limited, 29B, Rabindra Sarani, 4th Floor, Room No. 433A, Kolkata-700073

(2) Income Tax Officer, Ward-12(3), Kolkata, Aayakar Bhawan , P-7, Chowringhee Square, Kolkata-700069

(3) Commissioner of Income Tax (Appeals)-16, Kolkata,

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