NOVA FINANCIAL SERVICES PVT. LTD.,MUMBAI vs. ITO 15 (2)(2), MUMBAI

The appeal is filed by the assessee against the order of the Commissioner of Income Tax (Appeals) -24 Mumbai, passed u/s. 143(3) r.w.s 147 and 250 of the Income Tax Act, 1961. The assessee has raised the following grounds of appeal:

The ld. CIT(A) erred in confirming the charging of interest to Rs. 1,10,58,879/- u/s 234B of the Act.

The order passed by the Ld. CIT(A) is illegal, bad in law, ultra virus and contrary to the provisions of law and facts and is passed without application of mind an in violation of the principles of natural justice.

We heard the Ld. DR submissions and perused the material on record. Prima-facie the CIT(A) has passed the ex-parte order considering the fact that there is no appearance in spite of providing adequate opportunity of hearing and notices were also issued. Therefore, the CIT(A) was of the opinion that the assessee is not interested in prosecuting the appeal and dismissed the appeal ex-parte without going into the merits of the case. We on perusal of the CIT(A) found that the Ld.CIT(A) has issued the notice of hearing, but there was no response and thus the Ld.CIT(A) came to a conclusion that the assessee is not inclined to prosecute the appeal. We find that the assessee company has raised grounds of appeal Nova Financial Services, Mumbai challenging additions of the A.O. and there could be various reasons for non appearance which cannot be overruled. We considering the principles of natural justice shall provide one more opportunity of hearing to the assessee to substantiate its case before the CIT(A) along with evidences and information. Accordingly, we set aside the order of the CIT(A) and remit the entire disputed issues to the file of the CIT(A) to adjudicate afresh on merits and the assessee should cooperate in submitting the information for early disposal of the appeal and allow the grounds of appeal of the assessee statistical purposes.