DAVINDER KUMAR,NEW DELHI vs. ITO, WARD- 32(2), NEW DELHI

At the outset, ld. counsel for the assessee submitted that ld. CIT (A) has passed an ex-parte order and none of the notices sent from the office of the ld. CIT (A) was served upon the assessee.

Before us, the assessee in his written submission has stated as under: “Brief facts of the case are that the appellant was engaged in the small business of vehicle contract rentals and used his own as well as other hired vehicles for the purpose of his rental business. The appellant had filed an appeal before Ld. CIT(A) against the order of assessment wherein disallowance u/s 40a(ia) was made amounting to Rs 9,07,410/- and Rs 42,752/- on account of non confirmation of creditor. As is evident from the order of the Ld CIT(A) at para 2 none of the notices were served on the appellant. The appellant was entirely dependent on his AR for his income tax matters/ litigation. The appellant is not educated and is not aware about the nitty-gritty of income tax proceedings and he was under the bona fide belief that his case was properly looked-after by his AR. For the reasons best known to the AR he never appeared before the Ld. CIT(A). The appellant was not even aware of this fact and that was the main reason for not having proper representation of appeal before Ld. CIT(A). An affidavit of appellant is enclosed herewith to support this contention. In view of above circumstances, a humble prayer is made in the interest of justice and fair play that this case may be kindly be set aside to the file of Ld. CIT(A) for re-adjudication of the issues after giving one last opportunity to the appellant.”

In support, the affidavit has also been filed. Thus, he submitted that matter should be restored back to the file of the ld. CIT(A) to be decided a fresh in accordance with law.

Ld. DR also did not object for remitting the issue to the file of the ld. CIT(A). 6. After considering the aforesaid submission and on perusal of the material placed on record, we find that in similar matter of the assessee for the Assessment Year 2012- 13, this Tribunal on an ex-parte order passed by ld. CIT (A) for subsequent year had remitted the issue to the file of the ld. CIT (A) to be decided a fresh in accordance with law after providing due and reasonable opportunity of being heard to the assessee. Respectfully following the said order passed in dated 19.05.2017, we remit all the issues raised before us to the file of the ld. CIT (A) with similar direction. 7. In the result, the appeal of the assessee is allowed for statistical purposes.