LATE SMT. KAMLA DEVI MAHESHWARI THROUGH L/H SHRI SHYAM SUNDER MAHESHWARI,BHOPAL vs. THE ITO 1(4), BHOPAL
What did the Tribunal hold?
The ITAT held that the principle of 'audi alteram partem' (hear the other side) is a fundamental concept of natural justice. The tribunal found that the assessee was not given a proper opportunity of being heard.
What were the facts?
The assessee did not appear before the CIT(A) for the assessment year 2007-08. Consequently, the CIT(A) dismissed the appeals for non-prosecution. The assessee then appealed to the ITAT.
What were the issues?
Whether the CIT(A) was justified in dismissing the appeals without providing a proper opportunity of hearing to the assessee, violating the principles of natural justice.
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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. 390/ इंदौर/ 2017 "नधा"रण वष" : 2007-08
बनाम "व."ीमती कमलादेवी माहे"वर" आयकर अ"धकार" "वारा वै/उ "ी "यामसुंदर माहे"वर", 1 (4), भोपाल भोपाल अपीलाथ" ""यथ"
"था. ले. सं.: एपीएफपीएम 7056 एन
आ. अ. सं. 391/ इंदौर/ 2017 "नधा"रण वष" : 2007-08
"ी मुकेश माहे"वर", बनाम आयकर अ"धकार" भोपाल 1 (4), भोपाल अपीलाथ" ""यथ"
"था. ले. सं.: एपीकेपीएम 9563 एम
अपीला"थ"य" क" ओर से : सव"ी आशीष गोयल तथा एन.डी.पटवा ""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
2 आ.अ.सं 390 तथा 391/इंदौर/2017 "ीमती कमलादेवी माहे"वर" तथा "ी मुकेश माहे"वर", भोपाल आदेश
"ी ओ.पी.मीना, लेखा सद"य "वारा
"नधा"रण वष" 2007-08 के "लए "नधा"र"तय" "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 ।
"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"र"तय" 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
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