KESARIA MARKETING PVT LTD,CHENNAI vs. ACIT CORPORATE CIRCLE 2(4), CHENNAI

This appeal filed by the assessee is directed against the order of the learned Commissioner of Income Tax (Appeals)-9, Chennai dated 25.07.2019 and pertains to assessment year 2009-10.

The assessee has raised the following grounds of appeal:- 1) The order of the CIT(A) is contrary to the law, facts and circumstances of the case. 2) The CIT(A) erred in dismissing the appeal on the basis of his findings in Para 5 of his order. 3) The CIT(A) erred in rejecting the submission made by the appellant that the decision of the Madras High Court in the writ petition filed by Mr.Umed Mehta against the order of Income tax Settlement Commission and its outcome has bearing in the present proceedings. According to the CIT(A) the said plea is not acceptable to him. 4) The CIT(A) erred in his observation that the appellant was evading the conclusion of appeal proceedings under one pretext or the other. 5) The CIT(A) erred in his conclusion that the appellant company failed to give any evidence against its own admission of commission and so the AO’s order is correct in law. 6) The CIT(A)’s order violates the principles of natural justice as he had not given adequate opportunity to the appellant. 7) The CIT(A) ought to have dealt with the merits of the case in a judicious manner. 8) The appellant craves leave to adduce additional grounds of appeal at the time of hearing.

The ld.AR for the assessee referring to the findings of the ld.CIT(A) submitted that the ld.CIT(A) has dismissed the appeal filed by the assessee, even though the assessee has pleaded that outcome of writ petition filed before the Hon’ble High Court of Madras does have bearing on the appellate proceedings. Therefore, the appeal may be set aside to the file of the CIT(A) to give one more opportunity of hearing to the assessee to decide the issues on merits.

The ld.DR on the other hand strongly supporting order of the ld.CIT(A) submitted that it is the duty of the appellant to file necessary evidences before the appellate authority to justify its case. In this case, the assessee neither furnished any details nor justified its case, but seeking adjournment on one or other grounds. Therefore, the ld.CIT(A) has dismissed the appeal filed by the assessee. Hence, there is no reason to give another chance to the assessee to go back to the ld.CIT(A).

We have heard both the sides and considered material on record. We find that the ld.CIT(A) has dismissed the appeal filed by the assessee, even though the assessee has requested the ld.CIT(A) to keep the appeal in abeyance, till such time writ petition filed before the Hon’ble High Court of Madras is decided. No doubt, the appellant cannot defer hearing of appeal for unlimited period without any valid reasons. But, if there is a sufficient reason for deferring the appeal then it is the duty of the appellate authorities to accommodate the assessee till such time, the assessee furnishes necessary evidences to support its case and for completion of appellate proceedings. In this case, it was the case of the assessee that writ petition filed before the Hon’ble High Court of Madras does have bearing on the appellate proceedings. In our considered view, the reasons given by the assessee to defer hearing of appeal appears to be bonafide and reasonable and thus, the ld.CIT(A) ought to have kept the appeal in abeyance, as requested by the assessee till such time the Hon’ble High Court decides the writ petition filed by the assessee. Therefore, considering facts and circumstances of this case, we are of the considered view that the appeal needs to go back to the file of the ld.CIT(A) to give one more opportunity of hearing to the assessee. Hence, we set aside the appeal to the file of the ld.CIT(A) and direct him to reconsider the issue by giving adequate opportunity of hearing to the assessee in accordance with law.

In the result, appeal filed by the assessee is treated as allowed for statistical purpose.