Facts
The assessee preferred appeals against the orders of the Ld. CIT(Appeals)-30. The original orders were passed ex-parte because the assessee could not appear for hearings despite notice. The appeals concern Assessment Years 2012-13, 2014-15, 2015-16 & 2019-20.
Held
The Tribunal found that the assessee was unable to appear before the Learned First Appellate Authority due to some reason, and the orders were passed ex-parte. To provide an opportunity for effective representation and prevent miscarriage of justice, the matters were remitted back to the Ld. CIT(Appeals) for a fresh decision.
Key Issues
Whether the assessee was rightly debarred from being heard by the Ld. CIT(Appeals), and if the ex-parte orders should be set aside to grant a fresh opportunity.
Sections Cited
147, 144
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH “G”: NEW DELHI
Before: Ms. MADHUMITA ROY & SHRI NAVEEN CHANDRA
Sl. No./ITA/ Order appealed against AO’s order(s) No./assessment year 1.
CIT(A)-3, Noida - order dt. 23.07..2025 [DIN: DCIT, CC, Ghaziabad (A.Y. 2012-13) ITBA/APL/ M/250/2025-26/ 1078829615(1) Order dt. 23.10.2019 2.
CIT(A)-3, Noida - order dt. 23.07..2025 [DIN: DCIT, CC, Meerut Order (A.Y. 2014-15) ITBA/APL/ M/250/2025-26/ 1078829544(1) dt. 29.09.2021 3.
CIT(A)-3, Noida - order dt. 23.07..2025 [DIN: DCIT, CC, Meerut Order (A.Y. 2015-16) ITBA/APL/ M/250/2025-26/ 1078829394(1) dt. 29.09.2021 4.
CIT(A)-3, Noida - order dt. 23.07..2025 [DIN: DCIT, CC, Meerut Order (A.Y. 2019-20) ITBA/APL/ M/250/2025-26/ 1078829467(1) dt. 29.09.2021 All these matters were taken up together for hearing and are being disposed of by a single composite order for the sake of convenience.
Having heard the Learned Counsels appearing for the respective parties and having regard to the facts and circumstances of the matter, particularly the orders passed by the Learned First Appellate Authority, impugned before us, being ex parte, as the assessee for some reason or the other could not appear despite issuance of notices for hearing, in order to afford an opportunity to the assessee to represent his case effectively and to prevent the miscarriage of justice, we deem it fit and proper to remit these matters back to the file of the Learned First Appellate Authority for decision afresh with a direction to adjudicate the matters upon granting an opportunity of being heard to the assessee and upon considering the evidence on record or any other evidence which the assessee may choose to file at the time of hearing of the matters. We also make it clear that in the event the assessee does not cooperate with the Ld. First Appellate Authority, the said authority would be at liberty to proceed with the matters and finalize the same strictly in accordance with law. We order accordingly.
In the result, assessee’s appeals 5830, 5831 & 5832/Del/2025 are allowed for statistical purposes.
Order pronounced in open court on 16.01.2026.