M/S GEI INDUSTRIAL SYSTEMS LTD.,BHOPAL vs. THE DCIT 1(1), BHOPAL
What did the Tribunal hold?
The Tribunal held that the principle of 'audi alteram partem' (hear the other side) is a fundamental concept of natural justice. The assessee was not given a proper opportunity to be heard.
What were the facts?
The assessee filed appeals against the orders of the CIT(A) for AY 2008-09 and 2012-13. The CIT(A) had dismissed the appeals ex-parte as the assessee did not appear on the hearing dates.
What were the issues?
Whether the CIT(A) was justified in dismissing the appeal ex-parte without providing a proper opportunity of hearing to the assessee.
AI-generated summary — verify with the full judgment below
आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर
"ी च""मोहन गग", "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम"
आ. अ. सं. 376 तथा 377/ इंदौर/ 2017 "नधा"रण वष" : 2008-09 तथा 2012-13
बनाम जीईआई इ"ड"""यल "स"ट"स "ल. आयकर उपायु"त भोपाल 1 (1), भोपाल अपीलाथ" ""यथ"
"था. ले. सं.: एएबीसीजी 1403 बी
अपीलाथ" क" ओर से : "ी पवन वैद, एडवोकेट ""यथ" क" ओर से : "ी लाल चंद, आयकर आयु"त "वभागीय ""त"न"ध
सुनवाई "त"थ : 26.09.2017 उ"घोषणा "त"थ : 27.09.2017
आदेश
"ी ओ.पी.मीना, लेखा सद"य "वारा
"नधा"रण वष" 2008-09 तथा 2012-13 के "लए "नधा"रती "वारा ये अपील" "व"वान आयकर आयु"त (अपील)-1, भोपाल के अलग-अलग आदेश" दोन" "दनांक 30.03.2017 के "व"" अपील के आधार" म" व"ण"त आधार" पर दा"खल क" गई है ।
2 आ.अ.सं 376 तथा 377/इंदौर/2017 जीईआई इ"ड"""यल "स"ट"स "ल., भोपाल
"करण के सं"""त त"य ये ह" "क "व"वान आयकर आयु"त (अपील) के सम" ये "करण सुनवाई हेतु अलग-अलग तार"ख" को "नयत थे । सुनवाई क" तार"ख पर न तो "नधा"रती क" ओर से कोई उपि"थत हुआ न ह" कोई "यौर" दा"खल "कए गए जैसा "क आयकर आयु"त (अपील) के आदेश" से "कट है। अतः "व"वान आयकर आयु"त (अपील) ने "नधा"रती क" अपील" अ"भयोजन नह"ं करने के कारण खा"रज क" ह" ।
अपील क" सुनवाई के दौरान, "व"वान "ा"धकृत ""त"न"ध ने इस "यायपीठ के सम" "नवेदन "कया "क "व"वान आयकर आयु"त (अपील) "नधा"रती को सुनवाई का उ
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Recent GST High Court judgments
Search GST case law →- Jharkhand Contractors Association Thro Its President- Pramod Kumar vs. Bharat Coking Coal LTD. Thro Its Chairman Cum Managing DirectorJharkhand · 13 Oct 2026
- M/S Isc Processors Private Limited vs. Superintendent,Range-Iv, Burrabazar Div, CGST And Cx, Kolkata (N) Commissionerate And AnrCalcutta · 13 Oct 2026
- M/S Raashi Constructions vs. The Assistant Commissioner Of Commercial TaxesKarnataka · 13 Oct 2026
- M/S Bidasaria Fenster Solutions vs. The State Of BiharPatna · 13 Oct 2026
- Amit Agency vs. Commissioner, CGST And CxPatna · 13 Oct 2026