M/S DESERVE VINIMAY PVT. LTD.,KOLKATA vs. I.T.O.,WARD-9(1), KOLKATA

The assessee in the present case is a company which is engaged in construction business. The return of income for the year under consideration was filed by it on 18/03/2015 declaring total income at NIL. In the profit and loss account filed along with the said return of income, a sum of Rs.4,80,26,349/- was debited by the assessee towards payment made to Kolkata Municipal Corporation (KMC) on account of charges for regularisation of unauthorised construction. On the basis of information received, from KMC regarding nature of the said payment, the Assessing Officer treated the same as penal in nature and the disallowance of Rs.4,80,26,349/- was made by him. The Assessing Officer also treated the loan amount aggregating to Rs.1,00,00,000/-, received by the assessee company during the year under consideration from three (3) parties, namely, M/s. Tapovan Dealer Pvt. Ltd., M/s. Farista Vanijya Pvt. Ltd. and M/s. Maximum Commercial Pvt. Ltd., as not genuine on the basis of the adverse findings of enquiry conducted by him and made an addition Assessment Years: 2014-15 Deserve Vinimay (P) Ltd. of Rs.1,00,00,000/- to the total income of the assessee. In the asset side of the balance to the total income of the assessee. In the asset side of the balance to the total income of the assessee. In the asset side of the balance sheet, a sum of Rs.5,83,200/ 5,83,200/- was shown by the assessee as an advance in the name of shown by the assessee as an advance in the name of ICICI Bank Ltd. In absence of any satisfactory explanation forthcoming from the ICICI Bank Ltd. In absence of any satisfactory explanation forthcoming from the ICICI Bank Ltd. In absence of any satisfactory explanation forthcoming from the assessee, the said amount was also added by the Assessing Officer to the total income the said amount was also added by the Assessing Officer to the total income the said amount was also added by the Assessing Officer to the total income of the assessee and the total income of the assessee accordingly was determined by of the assessee and the total income of the assessee accordingly was determined by of the assessee and the total income of the assessee accordingly was determined by him at Rs.5,86,09,549/- in the assessment completed u/s 143(3) of the Act, vide an in the assessment completed u/s 143(3) of the Act, vide an in the assessment completed u/s 143(3) of the Act, vide an order dt. 09/12/2016. 2.1. Against the order passed by the Assessing Officer u/s 143(3) of the Act, an Against the order passed by the Assessing Officer u/s 143(3) of the Act, an Against the order passed by the Assessing Officer u/s 143(3) of the Act, an appeal was preferred by the assessee before the ld. CIT(A) and since there was no appeal was preferred by the assessee before the ld. CIT(A) and since there was no appeal was preferred by the assessee before the ld. CIT(A) and since there was no satisfactory compliance to the notices issued by the him fixing the said appeal for satisfactory compliance to the notices issued by the him fixing the said appeal for satisfactory compliance to the notices issued by the him fixing the said appeal for hearing from time to time, the ld. CIT(A) m time to time, the ld. CIT(A) dismissed the appeal of the assessee for non dismissed the appeal of the assessee for non- prosecution vide his appellate order dt. 12/03/2019, passed prosecution vide his appellate order dt. 12/03/2019, passed ex-parte. parte. Aggrieved by the order of the ld. CIT(A), the assessee has preferred this appeal before the Tribuna the order of the ld. CIT(A), the assessee has preferred this appeal before the Tribuna the order of the ld. CIT(A), the assessee has preferred this appeal before the Tribunal.

We have heard both the sides and perused the relevant material available on We have heard both the sides and perused the relevant material available on We have heard both the sides and perused the relevant material available on record. In support of the preliminary issue raised by the assessee in this appeal record. In support of the preliminary issue raised by the assessee in this appeal record. In support of the preliminary issue raised by the assessee in this appeal challenging the order of the ld. CIT(A) challenging the order of the ld. CIT(A) passed ex-parte, the ld. Counsel for the assessee , the ld. Counsel for the assessee has submitted that none of the notices stated to be issued by the ld. CIT(A) fixing the submitted that none of the notices stated to be issued by the ld. CIT(A) fixing the submitted that none of the notices stated to be issued by the ld. CIT(A) fixing the appeal of the assessee for hearing for hearing from time to time was ever received by the from time to time was ever received by the assessee and such non receipt of notices resulted into non assessee and such non receipt of notices resulted into non-compliance on the part of compliance on the part of the assessee before the ld. CIT(A). Keeping in view this submission made by the ld. ssessee before the ld. CIT(A). Keeping in view this submission made by the ld. ssessee before the ld. CIT(A). Keeping in view this submission made by the ld. Counsel for the assessee, we are satisfied that there was Counsel for the assessee, we are satisfied that there was a sufficient cause for the non sufficient cause for the non- compliance on the part of the assessee before the ld. CIT(A) when its appeal was compliance on the part of the assessee before the ld. CIT(A) when its appeal was compliance on the part of the assessee before the ld. CIT(A) when its appeal was called for hearing. Even the ld. D/R, has not raised any objection in this regard. for hearing. Even the ld. D/R, has not raised any objection in this regard. for hearing. Even the ld. D/R, has not raised any objection in this regard. Moreover, as per the specific provision contained in sub Moreover, as per the specific provision contained in sub-section (6) of Section 250 of section (6) of Section 250 of the Act, the ld. CIT(A) was required to dispose off the appeal of the assessee in writing the Act, the ld. CIT(A) was required to dispose off the appeal of the assessee in writing the Act, the ld. CIT(A) was required to dispose off the appeal of the assessee in writing stating therein the points for determination, the decision thereon and the reason for ting therein the points for determination, the decision thereon and the reason for ting therein the points for determination, the decision thereon and the reason for the decision. It appears that the the decision. It appears that the impugned order passed by the ld. CIT(A) does not order passed by the ld. CIT(A) does not comply with these requirement comply with these requirements. We, therefore, set aside the impugned order passed s. We, therefore, set aside the impugned order passed by the ld. CIT(A) ex-parte, dismissing the appeal of the assessee for non , dismissing the appeal of the assessee for non , dismissing the appeal of the assessee for non-prosecution and remit the matter back to him for disposal of the appeal afresh on merit after and remit the matter back to him for disposal of the appeal afresh on merit after and remit the matter back to him for disposal of the appeal afresh on merit after giving proper and sufficient opportunity of being heard to the assessee. As giving proper and sufficient opportunity of being heard to the assessee. As giving proper and sufficient opportunity of being heard to the assessee. As supported Assessment Years: 2014-15 Deserve Vinimay (P) Ltd. by the ld. Counsel for the assessee, the assessee shall make due compliance before the . Counsel for the assessee, the assessee shall make due compliance before the . Counsel for the assessee, the assessee shall make due compliance before the ld. CIT(A) and shall extend all possible cooperation in order to enable the ld. CIT(A) to ld. CIT(A) and shall extend all possible cooperation in order to enable the ld. CIT(A) to ld. CIT(A) and shall extend all possible cooperation in order to enable the ld. CIT(A) to dispose off the appeal on merits expeditiously. dispose off the appeal on merits expeditiously.

In the result, appeal of the assessee In the result, appeal of the assessee is treated as allowed for statistical is treated as allowed for statistical purposes. Order pronounced in the open court on Order pronounced in the open court on the 8th day of June June, 2020.