A.GOVINDAN,MADURAI vs. ITO WARD-1(1), MADURAI

At the outset, it is noticed that none present for assessee, when these appeals were called for hearing. However, going through the facts, I decided to decide these appeals after hearing ld. senior Department Representative.

I have noticed that these two appeals were filed 3. belatedly by 169 days. The assessee has filed condonation petition and affidavit stating the reasons for delay. I noticed from the affidavit, the reason stated was that the earlier advocate of the assessee, due to pre-occupation of other works could not file the appeal and after 3 months, the assessee approached another advocate after learning that the earlier advocate has not taken any step to file these appeals. The new counsel advised that the appeal can be filed belatedly with a condonation petition. The assessee contended in the affidavit that he is an individual and having no knowledge of Income Tax procedures and nuances of the Income Tax laws for filing of appeal before the Tribunal. Therefore he has to & 593/Chny/2020 3 rely on the advice of the advocate for the above purpose. Because of the negligence of advocate, the assessee should not be punished. When these facts were confronted, the ld. senior Department Representative opposed the condonation of delay but could not controvert the above stated facts.

After hearing ld. senior DR and going through the condonation petition supported by affidavit, I noticed that earlier advocate due to pre-occupation with other works could not file these two appeals before ITAT. The assessee after 3 months approached the advocate and learnt that no appeal has been filed before the Tribunal. Based on the opinion of another advocate, he filed these appeals belatedly with the condonation petition. The orders of CIT(A) was communicated to the assessee on 04.09.2019 and appeals were filed before the Tribunal on 20.04.2020. Even some of time relating to COVID-19 pandemic period, hence seeing the reasons, I condone the delay and admit these two appeals. & 593/Chny/2020 4 5. I noticed that there are two additions under challenge which are as under:- 1. Addition of Rs.11,42,934/- u/s.69 2. Addition of Rs.1,43,453/- being undisclosed income from business.

The assessee has raised common ground that the CIT(A) has violated the principles of natural justice and requested that the appeals be set aside to the file of CIT(A) for fresh consideration. The relevant grounds raised

I have gone through the orders of CIT(A) and noticed that the orders of CIT(A) is ex-parte and even on merits the CIT(A) has recorded his findings in Para 6, which is common in both the orders. The relevant para 6 reads as under:- & 593/Chny/2020 5 “6. I have considered the assessment order, the written submission made by the authorised representative and the remand report submitted by the Assessing Officer. Despite being given adequate opportunity during the remand proceedings, the appellant could not explain all the credits in the undisclosed bank account. Accordingly, the Assessing Officer has reiterated that the assessment made u/s 144 was correct. There is nothing on record to controvert finding made by the Assessing Officer in the assessment order and/or the remand report. The appellant has not explained the credit in his bank accounts. The issues involved in this appeal are factual in nature. It was responsibility of the appellant to explain the credits in his undisclosed bank account. The appellant has failed to avail of the opportunity granted to him in the remand proceedings and also during the present appellate proceedings. On the basis of facts available on record, in my considered opinion, the appellant has not discharged his onus despite being granted several opportunities even during this appellate proceeding. In my considered view no interference is required in the assessment order. Therefore, the grounds taken by the appellant are dismissed.”

When the above para was confronted to ld. senior Department Representative, he could not state what is discussed in the order of CIT(A) on merits and it is a simpliciter confirming the additions made by the AO and no discussion about the credits appearing in the undisclosed bank account and even the remand proceedings are not confronted to the assessee. Hence, I deem it fit to remand these two appeals back to the file of the CIT(A). The orders of CIT(A) in both the appeals are set aside and matter remanded back to his file for fresh consideration. & 593/Chny/2020 6 9. In the result, both the appeals of the assessee are allowed for statistical purpose.