MANJEET SINGH,YAMUNA NAGAR vs. ITO WARD - 2, YAMUNA NAGAR, YAMUNA NAGAR
What did the Tribunal hold?
The Tribunal held that the CIT(A) did not provide adequate opportunity to the assessee, especially considering the assessee's semi-literate status, and that the ex-parte order was not properly passed on merits. Therefore, the matter was remanded back to the CIT(A).
What were the facts?
The assessee filed an appeal against the order of the CIT(A) which upheld an addition of Rs 2776000/-. The assessee contended that the CIT(A) dismissed the appeal and upheld the addition without providing adequate opportunity.
What were the issues?
Whether the CIT(A) erred in dismissing the appeal and upholding additions without providing adequate opportunity to the assessee, violating principles of natural justice.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, CHANDIGARH BENCH, ‘SMC’, CHANDIGARH
Before: SHRI LALIET KUMAR & SHRI KRINWANT SAHAY
Per Krinwant Sahay, AM : Appeal in this case has been filed by the assessee against the order dated 7.11.2023 of ld. Commissioner of
780-Chd-2023 Manjeet Singh, Yamunanagar 2 Income Tax, National Faceless Appeal Centre (NFAC), Delhi for A.Y. 2010-11.
Grounds of appeal are as under: -
1. That the CIT(A) wrongly dismissed the appeal and upheld the addition of Rs 2776000/- without giving adequate opportunity and therefore it's prayed that the order of CIT(A) is set aside for fresh adjudication.
2. That the CIT(A) wrongly upheld the order u/s 143(3) r.w.s. 147 of Income Tax Act, 1961 whereas the AO has wrongly invoked the provisions of section 147 without any jurisdiction and without any reason to believe that income chargeable to tax has escaped assessment.
3. At the very outset, ld. Counsel for the Assessee submitted before the Bench that the Ld. CIT(A) has decided the appeal without giving adequate opportunity to the Assessee and requested that the appeal should be remanded back to the CIT(A) for fresh adjudication.
5. From the order of the Ld. CIT(A) it is seen that the Ld. CIT(A) has issued many notices to the Assessee but there
780-Chd-2023 Manjeet Singh, Yamunanagar 3 was no compliance of such notices by the Assessee. Therefore, the Ld. CIT(A) decided the appeal ex-parte.
The ld. DR relied on the order of the CIT(A).
We have considered the findings given by the Ld. CIT(A) in his appellate order and the arguments / request made by the ld. Counsel for the Assessee during the proceedings before us. We find that although the Assessee did not comply with the notices issued by the CIT(A) on e.mail address provided by the Assessee, on the ground that the Assessee being a semi-literate person, could not see notices issued on portal and e.mail, therefore, the same was not complied with. We find that although the notices issued by the Ld. CIT(A) were on the e.mail address given by the Assessee in its ITR but the Assessee is a semi- literate person and not well versed with electronic mails etc. Simultaneously the Ld. CIT(A) who was supposed to pass even an ex-parte order on merits on the basis of material available on record, has not done it properly. Therefore, we are of this considered opinion that in order to give natural justice to the Assessee, the matter should
780-Chd-2023 Manjeet Singh, Yamunanagar 4 be remanded back to CIT(A) for fresh adjudication and to be decided afresh on merit, in accordance with law, on affording due and adequate opportunity of hearing to the Assessee. The Assessee, no doubt, shall cooperate in the fresh proceedings before the CIT(A). All pleas available under the law shall remain so available to the assessee. Ordered accordingly.
In the result, assessee’s appeal is allowed for statistical purposes.
Order pronounced on 23 .06.2025.
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- Vinod Agrawal, Kawardha vs Assisstant Commissioner of Income Tax…ITA 666/RPR/2026[2019-20]Status: Heard21 Oct 2026AY 2019-20
- Sar Business Tradelink Private Limited… vs Income Tax Officer, Ward - 1(2), RaipurITA 599/RPR/2026[2014-15]Status: Heard21 Oct 2026AY 2014-15
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- Neo Incorporation, Rajkot vs DCIT Circle- 1(2), RajkotITA 471/RJT/2026[2012-2013]Status: Disposed21 Oct 2026AY 2012-2013
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