MAA SARASWATI GYAN MANDIR EDUCATION SOCIETY,KOLKATA vs. ITO(TDS), WARD-59(2), KOLKATA, KOLKATA

in Form No. 35, he presumed that the assessee was not interested to pursue the appeal(s) and thereafter, the appeal(s) was decided ex parte with the information available on records. Before us the assessee by preferring this appeal has raised grounds wherein it has assailed the impugned action of the ld. CIT(A) to decide the appeal without hearing the assessee. We note that the ld. CIT(A) in his impugned order has stated to have fixed the cases for hearing on four occasions ( 11/09/2018, 26/09/2018, 30/10/2018 & 26/11/2018) and found that the assessee has not turned up before him to substantiate its claim(s)/grounds raised in the appeal. Therefore, he was pleased to dismiss the appeal without hearing the assessee. We note that the ld. CIT(A) has passed the orders in appeals without hearing assessee, and that too without specifying as to whether the notice for hearing was served upon the assessee thereby violating the principles of natural justice. Therefore, we are of the considered opinion that assessee ought to have been heard before passing the impugned order. Therefore, we set aside the impugned orders of the ld. CIT(A) and remand the appeals back to him to adjudicate the issue(s) involved in both the appeals afresh. The assessee/ld.AR of assessee is directed to diligently appear before the ld. CIT(A) and in case, if the assessee has changed its address then it is directed to furnish the same and to appear promptly before the ld. CIT(A) and to plead its case. The ld. CIT(A) shall decide the case afresh in accordance with law after giving the assessee adequate opportunity of hearing and by passing a speaking order.

3. In the result, the appeals of assessee are allowed for statistical purposes.