AVADAIAPPAN RAJENDRAN,BANGALORE vs. DCIT, NEW DELHI

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ITA 3951/DEL/2016Status: DisposedITAT Delhi23 April 2019AY 2011-124 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the AO's assessment order was passed before the assessee's reply was allegedly filed, and the CIT(A) failed to decide the appeal on merits. Therefore, both lower authorities' orders were set aside.

What were the facts?

The Assessing Officer (AO) made an addition of Rs. 20,99,294/- on account of unexplained cash deposits. The assessee claimed to have filed a reply on March 24, 2014, but the AO passed the assessment order on March 23, 2014, suggesting the reply was not considered. The CIT(A) dismissed the appeal for non-prosecution.

What were the issues?

Whether the AO properly considered the assessee's explanation for cash deposits, and whether the CIT(A) erred in dismissing the appeal for non-prosecution without deciding on merits.

Which sections of the Income-tax Act were involved?

Section 68,Section 143(3),Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “A” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI L.P. SAHU

Hearing: 22.04.2019Pronounced: 23.04.2019

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “A” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.3951/Del./2016 Assessment Year 2011-2012 Shri Avadaiappan The DCIT, Rajendran, 388, 2nd Circle-48(1), Cross, Dollars Colony, vs J.P. Nagar, Phase-4, New Ward 72(1), Bangalore – 560 078. New Delhi. PAN AAGPR0913D (Respondent) For Assessee : Shri P.C. Yadav, Advocate. For Revenue : Shri P.V. Gupta, Sr. D.R. Date of Hearing : 22.04.2019 Date of Pronouncement : 23.04.2019 ORDER PER BHAVNESH SAINI, J.M.

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-21, New Delhi, Dated 25.04.2016, for the A.Y. 2011-2012, challenging the addition of Rs.20,99,294/- under section 68 of the Income Tax Act, 1961.

2 ITA.No.3951/Del./2016 Shri Avadiappan Rajendran, Banglore.

2.

The A.O. noted in the assessment order that the assessee filed return of income declaring taxable total income of Rs.23,20,400/-. The case was selected for scrutiny. The A.O. noticed from the AIR information that the assessee has made cash deposit of Rs.20,99,294/- in ICICI saving bank account. The assessee filed a written reply dated 24.03.2014 submittinh the details of Bank statement. The A.O. noted that assessee failed to explain source of the cash deposit and made addition of Rs.20,99,294/- vide assessment order dated 23.03.2014 under section 143(3) of the I.T. Act, 1961.

3.

The Ld. CIT(A) noted that several notices were issued to him for hearing of the appeal, but, there was no cooperation from the side of the assessee. Therefore, the appeal of assessee were dismissed for non-prosecution.

4.

After considering the rival submissions, we are of the view that the matter requires reconsideration at the level of the A.O. Learned Counsel for the Assessee pointed out that A.O. has mentioned in the assessment order that written reply have been filed on 24.03.2014. However, the 3 ITA.No.3951/Del./2016 Shri Avadiappan Rajendran, Banglore. A.O. passed the assessment order on 23.03.2014. Therefore, the reply of the assessee has not been considered. Further, Learned Counsel for the Assessee pointed out that due to change in address, there was no service of the notice at the appellate stage. He has, therefore, submitted that matter may be restored to the file of A.O.

5.

Ld. D.R. however, relied upon the Orders of the authorities below.

6.

Considering these facts, it is clear that assessee filed written reply before A.O. on 24.03.2014, but, the A.O. passed the assessment order anti-dated on 23.03.2014. Thus, reply of the assessee has not been considered by the A.O. Further, even though assessee did not appear before the Ld. CIT(A), is incumbent on the part of the Ld. CIT(A) to decide the appeal of assessee on merits, giving reasons for decision in the appellate order as per Section 250(6) of the I.T. Act, 1961. Thus, both the Orders of the authorities below cannot be sustained in Law. We, therefore, set aside the Orders of the authorities below and restore the matter in issue to the file of A.O. with a direction to re-decide the 4 ITA.No.3951/Del./2016 Shri Avadiappan Rajendran, Banglore. matter as per Law, by giving reasonable, sufficient opportunity of being heard to the assessee.

7.

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

Order pronounced in the open Court.

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