RAKESH CHHARIA & SONS (HUF),GHAZIABAD vs. ITO, WARD-2(2), GHAZIABAD

Here in this case AO has made assessment vide order dated 27.12.2017, making additions u/s 68 and 69C. Against the said assessment order assessee has filed the appeal before the Ld. CIT (A) on 18.1.2018 through E filing. Ld. CIT (A) in his order has noted that Form No. 35 as available on the website of the Department does not contain demand notice and the challan for fee u/s 249(1)(a). Thus, on this premise he has dismissed the appeal as not maintainable. Moreover, assessee on the date fixed for hearing had sought adjournment which too has been rejected.

Before us, Ld. Counsel submitted that here in this case the observations and the findings of the Ld. CIT (A) that assessee has not filed any challan alongwith appeal memo is absolutely wrong, which is evident from the tax challan of deposit of Rs. 1000/- towards appeal fee on 18.1.2018; and in support he has also filed the counterfoil of such deposit. He has also filed the acknowledgment challan from the Department’s website, wherein all the attachments uploaded have been mentioned. Thus, it is erroneous on the part of the Ld. CIT (A) to hold that challan was not deposited.

On the other hand, Ld. DR submitted that matter can be restored to the file of the Ld. CIT (A) for fresh adjudication.

After considering the aforesaid submissions and the facts brought on record before us, we find that assessee along with Form 35 has filed various documents including challan which is evident from the taxpayers counterfoil which was deposited on 18.1.20108, i.e., on the date fixed on the date of filing of appeal in Form No. 35 of the Ld. CIT (A). Downloaded documents from the website of the department clearly show the documents attachment as under:- 1. Order appealed against 2. Notice of demand 3. Misc. Attachment 5. Thus, the observation and the finding of the Ld. CIT (A) that no demand notice and challan has been deposited is not correct and for this reason he has dismissed the assessee’s appeal. Since appeal has been decided ex parte without considering merits on additions, therefore, in the interest of substantial justice, we are remanding back all the appeals back to the file of the Ld. CIT(A) to be decided afresh in accordance with law after giving due opportunity to the assessee .

In the result appeals of assessee are allowed for statistical purposes.