ARUVIPURAM SREE NARAYANA DHARMA PARIPALANA YOGAM,KOLLAM vs. ITO,EXEMPTION WARD, KOLLAM

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ITA 797/COCH/2025Status: DisposedITAT Cochin25 November 2025AY 2017-18Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)1 pages
AI SummaryRemanded

Facts

The Assessing Officer (A.O.) passed an order under Section 147 read with Section 144B of the Income-tax Act, 1961, treating total credits of Rs.91,60,890/- as unexplained cash under Section 68. The Ld. CIT(A) dismissed the assessee's appeal because the assessee had not complied with notices or filed documentary evidence.

Held

The Income Tax Appellate Tribunal (ITAT), considering the assessee's claim of suffering from kidney stones and the principles of natural justice, set aside the CIT(A)'s order. The case was restored to the CIT(A) for a fresh hearing on merits, granting the assessee a proper opportunity to submit evidence and make submissions.

Key Issues

Whether the CIT(A) was justified in dismissing the appeal without affording the assessee a proper opportunity to present evidence, especially considering the assessee's claimed medical condition.

Sections Cited

147, 144B, 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH - DB

Before: SHRI INTURI RAMA RAO, AM & SHRI MANU KUMAR GIRI, JM

For Appellant: Shri Akhil, Adv
For Respondent: Smt. Leena Lal, Snr AR
Hearing: 07.11.2025Pronounced: 25.11.2025

IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH - DB

BEFORE SHRI INTURI RAMA RAO, AM AND SHRI MANU KUMAR GIRI, JM

ITA No. 797/Coch/2025 Assessment Year: 2017-18 Aruvipuram Sree Narayana Dharma .......... Appellant Paripalana Yogam, Punalur Union, SNDP Union No.60A SNDP Union Blog, Punalur Kollam, vs. Kerala- 691 305. [PAN: AAABA3254C]

Income Tax Officer, Exemption Ward, .......... Respondent Kollam. Assessee by: Shri Akhil, Adv. Revenue by: Smt. Leena Lal, Snr AR

Date of Hearing: 07.11.2025 Date of Pronouncement: 25.11.2025 O R D E R PER MANU KUMAR GIRI, JM: The captioned appeal filed by the assessee is directed against order of the Ld. Commissioner of Income Tax (Appeal)/NFAC, Delhi [‘CIT(A)’ in short] dated 30.04.2025 for Assessment Year 2017-18.

2.

The brief facts of the case are that the Assessing Officer (A.O.) passed order u/s. 147 r.w.s 144B of the Income-tax Act, 1961 (hereinafter “the Act”) dated 28.03.2022 treating the total credits of

Rs.91,60,890/- as unexplained cash u/s.68 of the Act. Aggrieved by the

said order, the assessee preferred an appeal before the Ld. CIT(A). The

Ld. CIT(A), however, observed that the assessee had neither complied

with the notices issued nor filed any documentary evidence in support of

its grounds. In view of the above, the learned CIT(A) dismissed the appeal of the assessee and upheld the action of the A.O.

3.

Aggrieved, assessee is in appeal before us.

4.

Before us, the Ld. Counsel for assessee submitted that the

assesseemay be given more chance to adduce evidence and

submissions. He further submits that the assessee was suffering from

kidney stones hence could not consult the tax consultant regarding

status of appeal filed. The Ld. D.R relied upon the order of the ld.CIT(A)

and pleaded for the dismissal of the appeal.

5.

Though we some extent concur with the submissions of Ld. DR,

however, keeping in mind the natural justice, we are of the view that the

assessee may be granted opportunity to file submissions and evidence,

if any. Accordingly, the impugned order is set aside and the appeal is

restored back to the appeal file to the Ld. CIT(A) for hearing on merits.

The Ld.CIT(A) shall proceed for hearing the appeal on merits after

affording proper opportunity of hearing to the assessee. The assessee is

directed to substantiate its case with all evidence and documents, if any,

forthwith without any fail, failing which Ld.CIT(A) shall be at liberty to

proceed with the appeal proceedings on merits as per law. The Ld. AR of the assessee also assured us that the assessee will prosecute the case diligently before the Ld. CIT(A).

6.

In the result, appeal filed by the assessee is allowed for statistical purposes.

Order pronounced in the open court on 25th November-2025 at Cochin.

Sd/- Sd/- (INTURI RAMA RAO) (MANU KUMAR GIRI) ACCOUNTANT MEMBER JUDICIAL MEMBER Cochin, Dated: 25th November, 2025 K.B Copy to: 1. The Appellant 2. The Respondent 3. The Pr. CIT concerned 4. The Sr. DR, ITAT, Cochin 5. Guard File

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