BALKISHAN MOHANLAL GANDHI,NAGPUR vs. ITO WARD 4(4), NAGPUR

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ITA 324/NAG/2025Status: DisposedITAT Nagpur22 September 2025AY 2018-19Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)2 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee was not given an effective opportunity and that the CIT(A) had dismissed the appeal without passing a speaking order under Section 260(6) of the Act. Consequently, the case was restored to the CIT(A) for re-adjudication.

What were the facts?

The assessee challenged a CIT(A) order dated 19/02/2024 for A.Y. 2018-19, which dismissed their appeal for non-prosecution. The assessee claimed they were not afforded an effective opportunity to present their case, having received only two short-notice notices.

What were the issues?

Whether the CIT(A) erred in dismissing the appeal for non-prosecution without providing effective opportunity to the assessee and without passing a speaking order under Section 260(6).

Which sections of the Income-tax Act were involved?

260(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR

Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI K.M. ROY, ACCOUNTANT, MEMBER

For Appellant: Smt. Veena Agrawal
For Respondent: Shri Surjit Kumar Saha

Date of Hearing – 23/06/2025 Date of Order – 22/09/2025

O R D E R PER K.M. ROY, A.M.

The present appeal has been filed by the assessee challenging the impugned order dated 19/02/2024, passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, [“learned CIT(A)”] for the assessment year 2018–19.

2.

It appears that the appellate order has been passed on 19/02/2024, by sending only two notices i.e., one on 02/02/2024 with a deadline fixed on 08/02/2024 and second notice dated 12/02/2024, with 2 Balkishan Mohanlal Gandhi ITA no.324/Nag./2025 a dead line fixed on 16/02/2024. Thus, it is apparent that there was no effective opportunity granted to the assessee to present his case. The learned CIT(A) has dismissed the appeal for non–prosecution and has not passed a speaking order under section 260(6) of the Act. Accordingly, the case is fit to be restored to the file of the learned CIT(A) for re– adjudication. We order accordingly.

3.

In the result, assessee’s appeal is allowed for statistical purposes. Order pronounced in the open Court on 22/09/2025

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