SHARDABEN DHANJIBHAI SAVANI,SURAT vs. ITO, WARD 2(3)(4), SURAT

Perusal of record show that there is delay of 32 days in filing appeal before Tribunal. The assessee has filed application giving reasons for delay in filing appeal before Tribunal. The assessee explained that the delay of 32 days was occurred that there was some miscommunication with her Authorized Representative. Therefore, delay of 32 days in filing the appeal be condoned. The Ld. Sr-DR appearing for the revenue has no serious objection, hence the delay of 32 days in filing the appeal is hereby condoned and the main case is taken for adjudication.

The brief facts of the case is the assessee filed her return of income declaring total income of Rs.4,82,080/- on 16.12.2021. Subsequently, case was selected for complete scrutiny under CASS because of large import and export and the return filed by assessee is non-business income. Several notices issued by the AO but there was non compliance by assessee, resultantly assessment completed with addition of Rs.1,42,08,480/- and assessed income at Rs.1,46,90,560/-. Till before Ld. CIT(A) there was no submission filed by the assessee. In response to notice issued by Ld. CIT(A) and in terms of the ratio of the judgments of the Hon’ble Apex Court and the various Hon’ble High Courts including the judgment of Hon’ble Supreme Court in the hearing notices were been sent by e-mail to the assessee, however, in Form-35, very specifically the assessee stated the notices not to be sent through e-mail. Thus, the assessee was not served with any physical notice of hearing, the assessee could attend the appellate proceedings before NFAC. In the interest of principles of natural justice the assessee be given one opportunity by setting aside the ex —arte order

On the other hand, Ld. Sr-DR submitted that even the assessment order is an ex parte order and assessee has not co-operated with the Department and also not appeared before the appellate authority in spite of various opportunities was given. Therefore, the appeal is liable to be dismissed and concurrent findings of the lower

We have heard both the parties and gone through the materials available on record. Upon perusal of record, we find that AO as well as Ld. CIT(A) both issued notices but assessee not complied with any of the notices, however, the plea of the assessee that Form-35 column-17 where it is mentioned the address “74-75, #RDFLOOR, OM INDUSTRIES-8, UMBHEL ROAD, Chorasi, Mota Varachha S.O. SURAT, Gujarat, India-394101” and the notice sent to the physical copy on the above address. However, there was no notice sent on this above address by the Ld. CIT(A). We note that assessee was not co-operated with the Department due to Form-35

In the result, assessee’s appeal ITA No.385/SRT/2025 is allowed for statistical

Considering the facts that the additions in the quantum assessment is restored back to the file of AO, therefore, the penalty levied in ex-parte order u/s 271AAC(1) is also restored to for fresh adjudication after deciding the quantum issue in accordance with law. In the result, the ground of appeal raised in this appeal is allowed for statistical purposes.

Inthe result, assessee’s appeal ITA No.386/SRT/2025 is allowed for statistical

We have heard both the parties and perused the materials available on record. Before us, Ld. Counsel for the assessee submitted that due to mistake of the Ld. Counsel of the assessee, the notices of hearing issued during assessment proceedings were not complied by assessee, under consideration. The assessee is female and she does not know the income tax proceedings and she solely dependent on her tax consultant. We note that the tax consultant has committed the mistake and did not reply, to the first notice, issued during assessment proceedings. Therefore, we note that penalty u/s 271(1)(d) of the Act should be imposed for one time default only; as the assessee made subsequent compliance. Therefore, we delete penalty for two defaults and I direct the Assessing Officer to impose Rs.10,000/-, as a penalty u/s 271(1)(d) of the Act, on the assessee. This ground of assessee’s appeal is partly

Inthe result, assessee’s appeal ITA No.387/SRT/2025 is partly allowed.

In combine result, ITA No.385 and 386/SRT/2025 are allowed for statistical purposes whereas appeal of assessee in ITA No.387/SRT/2025 is partly allowed.