CITY LIFE PROJECTS PVT. LTD.,NEW DELHI vs. ITO, WARD- 6(2), NEW DELHI

In this case A.O. passed the assessment order under section 147/143(3) Dated 20.12.2016 making addition of Rs.9 lakhs on account of undisclosed cash credit under section 68 of the Income Tax Act, 1961.

2 ITA.No.3443/Del./2019 M/s. City Life Projects Pvt. Ltd., Delhi. 3. The Ld. CIT(A) noted in the impugned order that initially letter for adjournment was received and thereafter, there were no compliance, despite issuing notice to the assessee. Learned Counsel for the Assessee submitted that assessee has not received any notice and no proper opportunity have been granted to argue the appeal.

Considering the rival submissions, I am of the view that the matter requires reconsideration at the level of the Ld. CIT(A). Though the Ld. CIT(A) noted that initially appeal was adjourned on the request of Counsel for Assessee, but, it is nowhere mentioned in the impugned order, if, thereafter, any notice have been served upon the assessee or not. In the absence of any service of notice / record available, I believe the explanation of Learned Counsel for the Assessee that no notice have been served upon the assessee thereafter for hearing of the appeal. Therefore, principles of natural justice is violated in the matter. I, accordingly, set aside the impugned order and restore the appeal of assessee to the file of Ld. CIT(A) with a direction to re-decide the appeal of assessee on merits and 3 ITA.No.3443/Del./2019 M/s. City Life Projects Pvt. Ltd., Delhi. as per Law, by giving reasonable, sufficient opportunity of being heard to the assessee

In the result, appeal of Assessee allowed for statistical purposes.