RAKESH JAIN,GHAZIABAD vs. DCIT, GHAZIABAD

The facts of the case, in brief, are that the assessee is an individual. A search and seizure operation u/s 132 of the Income-tax Act was carried out on 9th September, 2010 at the office and residential premises of the assessee. The Assessing Officer passed the order u/s 153A/143(3) of the Act on 31st March, 2013 determining the total income as under:- Assessment year 2005-06 Rs.69,51,178/- Assessment year 2007-08 Rs.22,81,541/- Assessment year 2008-09 Rs.2,69,75,717/- Assessment year 2009-10 Rs.5,39,69,613/- 3. The assessee filed appeals before the CIT(A). However, due to non-appearance by the assessee despite service of notice, the CIT(A) in the ex parte order passed by him, dismissed the appeals filed by the assessee for the above years. Aggrieved with such order of the CIT(A), the assessee is in appeal before the Tribunal raising various grounds challenging the order of the CIT(A) in sustaining various additions made by the Assessing Officer.

The assessee appeared himself today at the time of hearing and tried to explain his case. However, it is seen that the ld.CIT(A) has passed an ex parte order due to non-appearance of the assessee on various dates. Considering the totality of the facts of the case and in the interest of justice, we deem it appropriate to restore the above appeals to the file of the CIT(A) for fresh adjudication, after giving one final opportunity of being heard to the assessee. The assessee is also hereby directed to ..3963 & 3965 to 3967/Del/2015 appear before the CIT(A) without seeking any adjournment under any pretext, failing which the ld.CIT(A) is at liberty to pass appropriate order as per law. We hold and direct accordingly.

In the result, the appeals filed by the assessee are allowed for statistical purposes. The decision was pronounced in the open court on 28.01.20198 at the time of hearing itself.