ALARAM RAJURAM PRAJAPAT,THANE vs. ITO WD - 2(3), THANE

Alaram Rajuram Prajapat Assessment Year 2009-10 confirmation of certain additions on account of alleged bogus purchases. None has appeared for assessee and no valid adjournment application is on record. Left with no option, we proceed to adjudicate the same after hearing Ld. DR who pleaded for dismissal of the appeal.

Facts on record would reveal that the assessee being resident individual was assessed for impugned AY u/s. 143(3) r.w.s. 147 on 09/03/2015 wherein the assessee was saddled with addition of Rs.18.46 Lacs on account of alleged bogus purchases stated to be made from 2 entities. Although the assessee preferred further appeal, however, the assessee did not attend the appellate proceedings and accordingly, the additions were confirmed. Aggrieved, the assessee is under appeal before us.

Considering the entirety of facts and circumstances and keeping in view the fact that the assessee is an individual, the bench formed an opinion that the assessee deserve another opportunity of hearing before first appellate authority. Accordingly, the matter stand remitted back to the file of Ld.CIT(A) to re-adjudicate the same after providing another opportunity of hearing to the assessee, who, in turn, is directed to substantiate his stand.