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Facts
The assessee has filed four appeals against the orders of the National Faceless Appeal Centre (NFAC). The assessment order was passed ex parte because the assessee could not appear on several occasions despite notices. The assessment order was passed under section 144 of the Income-tax Act.
Held
The Tribunal acknowledged the ex parte nature of the impugned order and the assessee's inability to appear. To meet the ends of justice, the matters were remitted to the Assessing Officer (AO) for re-adjudication.
Key Issues
Whether the ex parte assessment order passed due to the assessee's non-appearance is just, and whether the matter should be remanded for fresh adjudication.
Sections Cited
147, 144B, 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
ORDER PER BENCH: These four appeals have been preferred by the assessee against the different orders dated 25.07.2025, 01.08.2025, 06.08.2025 of the National Faceless Appeal Centre (NFAC) [hereinafter referred to as the ‘Ld. CIT(A)], Delhi pertaining to ITA No.-5811 to 5814/Del/2025 Amit Sharma Assessment Year 2017-18, arising out of Assessment order same dated 28.03.2022 passed under Section 147 r.w.s. 144B of the Income-tax Act, 1961(hereinafter referred to as ‘the Act’).
Having heard the Ld. Counsels appearing for the respective parties and having regard to the facts and circumstances of the case, particularly the fact that the impugned order being an ex parte one, as the assessee for some reasons or the other could not appear despite notices being sent to the assessee on several occasions, and having regard to the assessment order being passed under section 144 of the Act, in order to meet the ends of justice, we remitting the matters to the file of the Ld. AO for re-adjudication of the issues raised by the assessee before him within period of 10 months from the date of passing of this order. The Ld. AO is further directed to grant an opportunity of being heard to the assessee and consider the evidence on record or any other evidences which the assessee may choose to file at the time of hearing of the matter.
We also make it clear that, in the event the assessee does not cooperate with the Ld. AO, the said authority would be at liberty to proceed and finalize the assessment strictly in accordance with law. Accordingly, all the four appeals are allowed for statistical purposes.
ITA No.-5811 to 5814/Del/2025 Amit Sharma 4. In the result, all the four appeals of the assessee are allowed for statistical purposes.