What did the Tribunal hold?

The Tribunal noted that identical appeals for other AYs were restored to the CIT(A) by a coordinate bench due to ex-parte orders. Following this precedent and in the interest of justice, the current appeals were also restored.

The assessee filed appeals against orders of the CIT(A) for AY 2014-15 to 2019-20, arguing that the CIT(A) passed ex-parte orders without providing adequate opportunity. A moratorium was also declared on the assessee due to NCLT proceedings.

What were the issues?

Whether the CIT(A) erred in passing ex-parte orders without affording adequate opportunity to the assessee to present their submissions.

Ankit Madan, Connaught Place vs ACIT | ITAT Delhi 2026

Income Tax Appellate Tribunal, DELHI BENCH, ‘C’: NEW DELHI

Before: SHRI C.N. PRASAD & SHRI BRAJESH KUMAR

Hearing: 21.01.2026Pronounced: 28.01.2026

ORDER PER C.N. PRASAD, JM, These appeals are filed by the Assessee against different orders of the Ld.Commissioner of Income Tax (Appeals)-27, Delhi for the A.Y. 2014-15 to 2019-20. 2. In all these appeals the assessee agitated that the Ld. CIT(A) erred in passing exparte order without considering or providing adequate opportunity to the assessee to file submissions.

At the time of hearing the Ld. Counsel for the assessee also submitted that National Company Law Tribunal passed order u/s.95(1) of the Insolvency & Bankruptcy Code, 2016 declaring moratorium on the assessee who is the respondent in the matter before the NCLT. A copy of the order is placed on record.

Heard rival submissions, perused the orders of the authorities below. We find that identical appeals of the assessee for the A.Y. 2020-21, 2021-22 and 2023-24 in 4986 and 4987/Del/2025 were disposed of by the coordinate Bench by order dated 01.12.2025 wherein appeals filed by the assessee were restored to the file of the Ld. CIT(A) for the reason that all the appeals are disposed of exparte by Ld. CIT(A). Therefore, since facts and circumstances are identical, in the interest of justice, we restore all these appeals to the file of the Ld. CIT(A) who shall decide the issues on merits after providing adequate opportunity of being heard to the assessee.

In the result, all the appeals are allowed for statistical purposes. Order pronounced in the open court on 28.01.2026.

ANKIT MADAN,CONNAUGHT PLACE vs. ACIT/DCIT, CENTRAL CIRCLE-17, JHANDEWALAN EXTENSION

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