RAM NIWAS JAIN,NEW DELHI vs. ITO, WARD- 37(4), NEW DELHI

This is an appeal filed by the assessee against the order of Commissioner of Income Tax (Appeals)-13, New Delhi dated 29.06.2018 for assessment year 2010-11.

In this appeal the assessee has raised two issues namely confirmation of addition by the CIT(A) of Rs. 7,45, 118/- u/s 68 of the Act and addition of Rs. 11,184/- u/s 80c of the Act. 3. At the time of hearing the Ld. AR of the Assessee submitted that it will be observed from para 5.3 at page 4 of CIT(A)’s order that the assessee filed details of debtor Shri Abhay Kumar Pandey such as PAN and confirmation and the assessee also filed evidences towards payment of LIC which were not admitted by the CIT(A) on the ground that they were fresh evidences which were not filed before the AO and therefore could not be entertained by him. He submitted that the order of the CIT(A) should be set aside and the matter should be restored back to the file of the CIT(A) for adjudicating the issues involved in the appeal after considering the evidences filed before the CIT(A) which could not be filed before the AO.

The Ld. DR had no objection to remanding the matter to the file of the CIT(A) for adjudicating the issues involved in the appeal after considering the fresh evidences filed by the assessee.

In the above circumstances, we set aside the order of the CIT(A) and remand the matter back to his file for adjudicating the issues involved in the appeal after taking into consideration the fresh evidence which were not filed by the assessee before the AO. Thus, the grounds of appeal