GANESH NEMICHAND BAKLIWAL,NANDED vs. INCOME-TAX OFFICER, WARD - 1, NANDED

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ITA 1827/PUN/2018Status: DisposedITAT Pune11 July 2022AY 2015-163 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal set aside the ex parte order of the CIT(A) and remitted the matter back for a fresh decision. The assessee was granted another opportunity to represent their case and lead fresh evidence.

What were the facts?

The assessee's appeal was dismissed ex parte by the CIT(A) as the assessee failed to appear despite opportunities. The AO had made additions to the returned income.

What were the issues?

Whether the CIT(A) was justified in dismissing the appeal ex parte without considering the merits, and whether the assessee should be granted another opportunity to present their case.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH, ‘A’ PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Respondent: Shri S.P. Walimbe

आदेश / ORDER

PER R.S. SYAL, VP :

1.

This appeal by the assessee is directed against the ex parte order dated 22-10-2018 passed by the CIT(A)-1, Aurangabad in relation to the assessment year 2015-16.

2.

It is seen that the AO completed the assessment u/s.143(3) r.w.s.147 of the Act determining total income of the assessee at Rs.56,50,750/- as against the returned income of Rs.5,50,750/-.

The ld. CIT(A) in para 2 of the impugned order noted that despite granting opportunities, neither the authorized representative nor the assessee could represent the case before him. Therefore, ld. CIT(A) dismissed the appeal on the basis of statement of facts filed in Form No.35 and the material available on record ex parte qua the assessee. In the aforesaid factual background and without going into the merits of the additions, we deem it appropriate to grant another opportunity to the assessee to represent his case before the ld. CIT(A). The impugned order is set-aside and the matter is remitted to the file of the ld. CIT(A) with a direction to dispose of the appeal afresh on merits as per law after allowing reasonable opportunity of hearing to the assessee. In such fresh proceedings, the assessee will be at liberty to lead any fresh evidence as he considers expedient for the case.

3.

In the result, the appeal is allowed for statistical purposes. Order pronounced in the Open Court on 11th July, 2022.

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