ALLAHABAD BANK U. P. GRAMIN BANK,BANDA vs. ASSISTANT COMMISSIONER OF INCOME TAX, RANGE-5, KANPUR

A.Y. 2013-14 Uttar Pradesh Gramin Bank (Successor vs. DCIT-Range 1, to erstwhile Allahabad U.P. Gramin Lucknow Bank), Head Office, 2nd & 3rd Floor, NBCC Commercial Complex, Vardan Khand, Gomti Nagar Extension, Lucknow PAN: AAAJU0568R (Appellant) (Respondent) Assessee by: Sh. C. Naresh, FCA Revenue by: Sh. R.K. Agarwal, CIT DR Date of hearing: 28.07.2025 Date of pronouncement: 16.10.2025 O R D E R PER NIKHIL CHOUDHARY, A.M.: [ This is an appeal filed by the assessee against the orders of the ld. CIT(A)- Kanpur dated 20.03.2018 dismissing the appeals of the assessee filed against the orders of the ld. Assessing Officer under section 143(3) passed on 28.03.2016. The grounds of appeal are as under:-

1. The Ld. CIT(Appeals) grossly erred by not providing sufficient opportunity and ensuring service of notice of hearing to appellant.

2. The Ld. CIT(Appeals) grossly erred by not deciding the appeal on merit and passing a non-speaking order without considering the merits of the grounds of appeal filed.

3. As the amount of income dispute is Rs. 13,40,43,899/(11,90,973+1,60,66,112+2,03,01,342+9,64,85,472) and the tax involved is very high and illegally imposed and collected. The ex parte order of Ld. CIT (II) appeal will cause irréparable financial loss to the appellant, if order not quashed.”

2. It is observed that the appeal is delayed by 293 days. A condonation petition has been filed in which it has been submitted that the ld. CIT(A) had decided the appeal ex parte without ensuring the service of notice of hearing as all Uttar Pradesh Gramin Bank A.Y. 2013-14 the notices were sent by email to the email ID of the person who had filed the appeal, which resulted in non-compliance, as the same has never been received by the assessee. It was further submitted that the order had been delivered to the Banks taxation consultant, C.A. Rajesh Kushwaha for filing the appeal, but he fell seriously ill and was diagnosed with Malignancy in the lower jaw for which he had to be operated in Delhi in June and he resumed his work only in December, after completion of his treatment. This had resulted in non-filing of the appeal on time and it was accordingly prayed that the delay may kindly be condoned. Copies of Doctor’s prescription and other medical records of the erstwhile counsel were filed in support of this condonation petition. After considering the submissions made by the assessee, we hereby condone the delay and admit the appeal for hearing.

. From the same, the ld. CIT(A) concluded that the assessee was not interested in pursuing the present appeal. He, therefore, decided to proceed with the appeal on the basis of the materials on record, but after consideration of the same, held that he had no reasons to differ with the stand taken by the ld. AO. Accordingly, the assessee’s appeal came to be dismissed.

6. The assessee is aggrieved with this summary dismissal of his appeal. Sh. C. Naresh, FCA, appearing on behalf of the assessee invited our attention to the condonation petition and pointed out that the notices had never been served upon the assessee. They had been sent to the email address of the counsel who had filed the appeal and the assessee had not received the notices either physically or through electronic means. It was, therefore, submitted that because the assessee did not receive the notices of hearing, compliance could not be made and the ld. CIT(A) was unjustified in dismissing the appeals of the assessee after only affording two opportunities, as he should have ensured the service of the notice before proceeding with the matter. It was submitted that the assessee was very desirous of pursuing the appeal on merits and accordingly the matter may kindly be remanded to the file of the ld. CIT(A) for a decision in the matter.

7. On the other hand, Sh. R.K. Agarwal, CIT DR pointed out that the assessee had been given opportunities by sending of notices to the designated email ID as given in its appeal memo, but had not complied. Therefore, there was no reason to send the matter back.

8. We have duly considered the facts and circumstances of the case. Since it is apparent that the ld. CIT(A) has not looked into the issues on their merits or passed a speaking order after consideration of the same, the assessee’s arguments against the additions made by the ld. AO have not been considered. It is seen that the