HEALING TOUCH HOSPITAL ,GAYA vs. DCIT,CENTRAL CIRCLE-1,PATNA , PATNA

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ITA 471/PAT/2025Status: DisposedITAT Patna18 December 2025AY 2019-20Bench: Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal restored the appeal to the CIT(A) for fresh consideration after affording the assessee an opportunity to present evidence. The CIT(A) had dismissed the appeal without considering documentary evidence.

What were the facts?

A survey operation u/s 133A was conducted, revealing suppressed receipts. The assessee's income was reassessed at Rs. 96,90,529/-. The assessee's appeal before the CIT(A) was dismissed due to non-compliance.

What were the issues?

Whether the CIT(A) erred in dismissing the appeal without considering the evidence submitted by the assessee. Restoration of appeal for fresh adjudication.

Which sections of the Income-tax Act were involved?

Section 133A,Section 250,Section 148A,Section 147,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH-PATNA

Before: Shri Rajesh Kumar & Shri Pradip Kumar Choubey

Assessment Years: 2019-20 Healing Tough Hospital..………………. ……………..…..........……….Appellant South Church Road, Gandhi Maidan, Near Government Bus Stand, Gaya, Bihar – 823001. [PAN: AAIFH8721M] vs. DCIT, Central Circle-1, Patna…………..……. ……........……...…..…..Respondent Appearances by: Shri Vishal Kr., Adv., appeared on behalf of the appellant. Shri Ashwani Kr. Singal, JCIT, appeared on behalf of the Respondent. Date of concluding the hearing : December 17, 2025 Date of pronouncing the order : December 18, 2025 ORDER

Per Pradip Kumar Choubey, Judicial Member:

1.

The captioned appeal has been preferred by the assessee for the assessment year 2019-20 against the order dated 28.08.2025 of the CIT(A)-3, Patna [hereinafter referred to as ‘CIT(A)’] passed u/s 250 of the Income Tax Act (hereinafter referred to as the ‘Act’).

Brief facts of the case are that the assessee is a partnership firm 2. engaged in imparting medical services on a small scale. A survey operation u/s 133A was conducted in the case of Dr. Vimlendu Vimal, Dr. Dipawali Vimal and Healing Touch Hospital. During the course of survey, incriminating materials in the form of certain receipt books and registers were found and impounded, which indicated that the assessee had suppressed substantial receipts from hospital activities. The assessee had originally filed its return of income on 16.10.2019 declaring an income of Rs. 1,60,129/-. Subsequently, based on material available Healing Tough Hospital on record, notice u/s 148A(b) was issued and after considering reply, order u/s 148A(d) was passed, followed by notice u/s 148 on 29.03.2023. Assessment was completed u/s 147/143(3) determining total income at Rs. 96,90,529/- after making addition of Rs. 95,30,400/- on account of suppression of hospital receipts.

3.

Aggrieved by the said order, the assessee preferred an appeal before the ld. CIT(A) wherein the appeal has been dismissed as there was no compliance on behalf of the assessee.

4.

Aggrieved and dissatisfied, the assessee has come in appeal before us. The ld. AR instead of arguing on merits of the case has only prayed that the appeal of the assessee may be restored to the file of the ld. CIT(A) for fresh consideration by affording one more opportunity to the assessee to submit relevant documents to prove the case.

5.

The ld. DR did not raise any objection in remitting the appeal of the assessee to the file of the ld. CIT(A).

6.

After hearing the submissions of the counsels of the respective parties and particularly on perusal of the order of the ld. CIT(A), we find that the ld. CIT(A) has passed the order without considering documentary evidences as there was no compliance on different dates fixed by the ld. CIT(A) and the ld. CIT(A) in his order has mentioned as under:

“During the course of appellate proceedings, notices u/s.250 of the IT Act were issued on 29.04.2025, 08.05.2025, 21.05.2025, 23.06.2025, 29.06.2025 and 30.06.2025. However, the appellant has not submitted any details till the passing of order.” 6.1 Under the circumstances, we are inclined to restore the appeal of the assessee to the file of the ld. CIT(A) for fresh consideration after affording opportunity to the assessee of hearing with a direction to pass a de novo order after considering relevant evidences submitted by the Healing Tough Hospital assessee. The assessee is also directed to strictly cooperate in the remand proceedings by submitting necessary explanations and evidences to substantiate its claim.

7.

In the result, the captioned appeal of the assessee is allowed for statistical purposes.

Kolkata, the 18th December, 2025.

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