ASHOK KUMAR SHARMA,BANGALORE vs. THE INCOME TAX OFFICER WARD-5(3)(4), BANGALORE

O R D E R

Per Shri A.K. Garodia, Accountant Member

by the assessee are as under. “1. The orders of the Assessing Officer and CIT (Appeals) in so far against the appellant are opposed to law, weight of evidence, all probability of justice and order to be bad and liable to be cancelled.

2. The CIT(A) has erred in confirming the long term capital gains computed by the Assessing Officer and levied tax on such long term capital gains without considering the investment made by the appellant for purchase of residential house property at No. 18D, on the 18th Floor in the Building named Vega in Aquila Height Complex, HMT Main Road, Peenya, Bengaluru.

3. The CIT(A) has erred in confirming the action of the Assessing Officer in levy of tax on long term capital gains as the same is against the law as the appellant is eligible to claim deduction u/s. 54F of the Income Tax Act, 1961 and the required details were submitted before Page 2 of 3 the Assessing Officer before passing the Assessment Order.

during the course of hearing of the appeal.

7. In view of the above mentioned grounds of appeal and any additional grounds of appeal, if filed during the course of hearing of the appeal, the Hon'ble Bench is kindly prayed to set aside the orders of the lower authorities or may grant any other relief as deemed fit by the Hon'ble Bench.”

3. It was submitted by ld. AR of assessee that the impugned order of ld. CIT(A) is ex-parte qua the assessee. He also submitted that as per para no. 5 of the order of ld. CIT(A), only one notice was issued by ld. CIT(A) on 13.04.2018 fixing the date of hearing on 20.04.2018. He submitted that this is true that on this date, none could appear before ld. CIT(A) but he submitted that fixing one date of hearing cannot be considered as providing sufficient opportunities of hearing. He submitted that in the interest of justice, the matter may be restored back to the file of ld. CIT(A) for fresh decision after providing adequate opportunity of being heard to assessee. The ld. DR of revenue supported the order of ld. CIT(A).

4. I have considered the rival submissions and in view of the facts noted above it is have seen that only one notice was issued and hence, I feel it proper to set aside the order of ld. CIT(A) and restore the matter back to his file for fresh decision. I order accordingly. The order of ld. CIT(A) is set aside and the matter is restored back to the file of ld. CIT(A) for fresh decision after providing adequate opportunity of being heard to both sides. In view of this decision, no adjudication on merit is called for at the present stage.

Page 3 of 3 5. In the result, the appeal filed by the assessee stands allowed for statistical purposes. Order pronounced in the open court on the date mentioned on the caption page.