RAMIT KUTHIALA,SHIMLA vs. INCOME TAX OFFICER, WARD-2, SHIMLA , SHIMLA

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH CHANDIGARH. BEFORE HON’BLE SHRI LALIET KUMAR, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकरअपील सं. / ITA No. 775/CHANDI/2024 (िनधा"रणवष" / Assessment Year: 2016-17) & 2. आयकरअपील सं. / ITA No. 776/CHANDI/2024 (िनधा"रणवष" / Assessment Year: 2017-18) Shri Ramit Kuthiala ITO- Ward No.2 बनाम/ C/o Shri Tej Mohan Singh (Advocate) Shimla Vs. #527, Sector 10-D, Chandigarh – 160011 HP "थायीलेखासं./जीआइआरसं./PAN/GIR No. ALEPK-4441-Q (अपीलाथ"/Appellant) (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Shri Tej Mohan Singh (Advocate) – Ld. AR ""थ"कीओरसे/Respondent by : Dr Ranjit Kaur (Addl. CIT) -Ld. Sr. DR सुनवाईकीतारीख/Date of Hearing 19-05-2025 घोषणाकीतारीख /Date of Pronouncement 20-05-2025 आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeals has identical facts. First, we take up appeal for Assessment Year (AY) 2016-17 which arises out of an order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 26-03-2024 in the matter of an assessment framed by Ld. AO u/s 144 of the Act on 19-12-2018. In the assessment order, Ld. AO, on best judgment basis, made addition of excess cash for Rs.117.37 Lacs. The Ld. CIT(A) confirmed the same for want of any reply from the assessee. Aggrieved, the assessee is in further appeal before us. The Ld. AR has prayed for another opportunity of hearing before lower authorities which has been opposed by Ld. Sr. DR. 2. Keeping in mind the principles of natural justice and considering the possibility of communication gaps during faceless regime, we deem it fit to afford another opportunity of hearing to the assessee to substantiate its case before Ld. AO. Accordingly, the impugned order is set aside and the assessment is restored back to the file of Ld. AO for de novo adjudication after affording reasonable opportunity of hearing to the assessee. The assessee is directed to plead and prove its case forthwith. 3. Similar are the facts in AY 2017-18. The Ld. AO made various additions and assessed income at Rs.294.06 Lacs which stood confirmed by Ld. CIT(A) for want of any compliance from the assessee. Aggrieved, the assessee is in further appeal before us. Facts being pari-materia the same, the assessment for this year also stand restored back to the file of Ld. AO for de novo assessment on similar lines. 4. Both the appeals stand allowed for statistical purposes. Order pronounced on 20-05-2025. (LALIET KUMAR) (MANOJ KUMAR AGGARWAL) JUDICIAL MEMBER लेखा सद" /ACCOUNTANT MEMBER Dated: 20-05-2025. आदेश की "ितिलिप अ"ेिषत / Copy of the Order forwarded to : 1. अपीलाथ"/Appellant 2. ""थ"/Respondent 3. आयकरआयु"/CIT 4. िवभागीय"ितिनिध/DR 5. गाड"फाईल/GF