EL FORGE LIMITED,CHENNAI vs. DCIT CORPORATE CIRCLE 2(1), CHENNAI

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ITA 530/CHNY/2019Status: DisposedITAT Chennai23 August 2021AY 2011-123 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the CIT(A) should have decided the appeals on merits rather than dismissing them for non-prosecution. Therefore, the appeals were set aside and remitted back to the CIT(A) for fresh adjudication.

What were the facts?

The assessee's appeals were dismissed by the CIT(A) for non-prosecution. In one case, an ex-parte order was passed granting partial relief. The assessee requested one more opportunity to present its case with supporting documents.

What were the issues?

Whether the CIT(A) was justified in dismissing appeals for non-prosecution, and if a fresh opportunity should be granted to the assessee to present its case on merits.

AI-generated summary — verify with the full judgment below

Before: Shri V. Durga Rao & Shri S. Jayaraman

Hearing: 09.08.2021Pronounced: 23.08.2021

आयकर अपीलीय अिधकरण, ‘बी’ �ायपीठ, चे�ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI �ी वी. दुगा� राव, �ाियक सद� एवं �ी एस जयरामन, लेखा सद� के सम� । Before Shri V. Durga Rao, Judicial Member & Shri S. Jayaraman, Accountant Member आयकर अपील सं./I.T.A. Nos.529, 530 & 531/Chny/2019 िनधा�रण वष�/Assessment Years: 2006-07, 2011-12 & 2012-13 M/s. EL Forge Limited, The Deputy Commissioner of 21E, A.R.K. Colony, Eldams Road, Vs. Income Tax, Alwarpet, Chennai 600 018. Corporate Circle 2(1), Chennai 600 034. [PAN: AAACE1706C] (अपीलाथ� /Appellant) (��थ�/Respondent) अपीलाथ� की ओर से / Appellant by Shri Arjunraj, C.A. for : Shri S. Sridhar, Advocate ��थ� की ओर से/Respondent by Shri Suresh Periasamy, JCIT : सुनवाई की तारीख/ Date of hearing 09.08.2021 : घोषणा की तारीख /Date of Pronouncement : 23.08.2021 आदेश /O R D E R PER V. DURGA RAO, JUDICIAL MEMBER:

These three appeals filed by the assessee are directed against different orders of the ld. Commissioner of Income Tax (Appeals) 5, Chennai, all dated 10.01.2019 relevant to the assessment years 2006-07, 2011-12 and 2012-13.

2.

When these appeals were taken up for hearing, the ld. Counsel for the assessee has submitted that in & 531/Chny/2019, while passing the appellate order, the ld. CIT(A) dismissed the appeals of the assessee for non-prosecution and submitted that one more opportunity should be given to the assessee to substantiate its case before the ld. CIT(A). In the appeal in I.T.A. No. 529/Chny/2019 also, the ld. Counsel for the assessee has submitted that even though exparte appellate order was passed, the ld. CIT(A) has given some partial relief and prayed that all these appeals may be remitted back to the file of the ld. CIT(A) so that the assessee can substantiate its case by furnishing supporting documents.

3.

On the other hand, the ld. DR has not raised any serious objection.

4.

We have heard both the sides, perused the materials available on record and gone through the appellate orders. On perusal of the appellate orders for the assessment years 2011-12 and 2012-13 [appeals in & 531/Chny/2019], we find that the ld. CIT(A) has simply dismissed the appeals on the ground that the assessee has not appeared. The ld. CIT(A) has to pass the appellate order on merits and cannot dismiss the appeals for non-prosecution. Hence, we are of the considered opinion that the assessee should be given one more opportunity to substantiate its claim before the ld. CIT(A) to decide the appeals on merits. Thus, we set aside the appellate orders for both the assessment years and remit the matter back to the file of the ld. CIT(A) to decide the appeals afresh on merits after affording an opportunity of being heard to the assessee for substantiating its claim.

4.1 So far as assessment year 2006-07 [appeal in is concerned, though the ld. CIT(A) has granted partial relief by passing exparte appellate order, we are of the opinion that one more opportunity should be given to the assessee to substantiate its case in the interest of natural justice. Accordingly, we set aside the appellate order for the assessment year 2006-07 and remit the matter back to the file of the ld. CIT(A) to adjudicate the appeal afresh in accordance with law after affording an opportunity of being heard to the assessee.

5.

In the result, all the appeals of the assessee are allowed for statistical purposes. Order pronounced on the 23rd August, 2021 at Chennai.

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