C.L.SUBRAMANYA BABU,BANGALORE vs. INCOME TAX OFFICER WARD-7(2)(5), BANGALORE

O R D E R

PER SHRI PAVAN KUMAR GADALE, JM :

3. The Brief facts of the case are that the assessee has income from Capital Gains and filed Return of Income on 24.08.2015 disclosing total income of Rs.2,93,850. Subsequently, the case was selected for scrutiny and Notice under Section 143(2) of the Act was issued. whereas the Assessing Officer after verifying the facts, has disallowed the claim under Section 54F of the Act, because the assessee has not deposited the unutilized sale proceeds in the Capital Gain Account scheme before filing of Return of income under Section 139(1) of the Act and made addition of Long Term Capital Gains of Rs.52,40,502/- and assessed the total income of Rs.55,34,350 and passed order under Section 143(3) of the Act dt.29.12.2017. Aggrieved by the order, the assessee has filed an appeal with the CIT (Appeals). Whereas the CIT (Appeals) concurred with the action of the Assessing Officer and dismissed the appeal. Aggrieved by the order of CIT(Appeals), the assessee has filed an appeal before the Tribunal.

for non-adjudication of grounds of appeal by the CIT (Appeals) and further the contention of the learned Authorized Representative that the Assessing Officer has not referred the matter to the Valuation Officer (DVO) and prayed for allowing the appeal. Contra, the learned Departmental Representative relied on the orders of CIT (Appeals).

5. We heard the rival contentions and perused the material on record. Prima facie,the learned Authorized Representatives submissions are that the CIT (Appeals) has not adjudicated the grounds of appeal in respect of provisions of Section 50C of the Act and reference to the DVO for determining the value of the property in Grounds of appeal Nos.5 to 10. We find that, there are no observations or findings of the CIT(Appeals) on these grounds of appeal and are not adjudicated. Accordingly, we consider it proper to restore the entire disputed issues to the file of CIT (Appeals) for fresh adjudication and pass a speaking order. The assessee should be provided adequate opportunity of hearing and shall co-operate in submitting the information for early disposal of the appeal. Since we have restored the additional grounds of appeal to the file of the CIT(Appeals), the merits of the case are not discussed and allow the grounds of appeal of assessee for statistical purposes. .

6. In the result, the assessee appeal is allowed for statistical purposes. Pronounced in the open court on the date mentioned on the caption page.