RAHUL PRECISIONS WORKS PRIVATE LIMITED,INDORE vs. DEPUTY COMMISSIONER OF INCOME TAX-1 (1), INDORE
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. Since the assessee was not given a proper opportunity of hearing, the appeal was allowed.
What were the facts?
The assessee's appeal was dismissed ex-parte by the CIT(A) for non-appearance. The assessee contended that they did not receive a proper opportunity of being heard.
What were the issues?
Whether the assessee was denied a proper opportunity of hearing by the CIT(A) leading to an ex-parte order.
AI-generated summary — verify with the full judgment below
आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर
"ी सी.एम.गग", "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम"
आ. अ. सं. 476 / इंदौर/ 2017 "नधा"रण वष" : 2011-12
बनाम "ी राहूल """सजन व"स" "ा."ल. आयकर उपायु"त इंदौर 1 (1), इंदौर अपीलाथ" ""यथ"
"था. ले. सं. : एएबीसीआर 9979 एच
अपीलाथ" क" ओर से : "ी अजय तुलसीयान, सीए ""यथ" क" ओर से : "ी लाल चंद, "वभागीय ""त"न"ध
2017 सुनवाई "त"थ : उ"घोषणा "त"थ : 27.09.2017 आदेश
"ी सी.एम.गग", "या"यक सद"य "वारा
"नधा"रण वष" 2011-12 के "लए "नधा"रती "वारा यह अपील "व"वान आयकर आयु"त (अपील)-II, इंदौर के आदेश "दनांक 03.04.2017 के "व"" अपील के आधार" म" व"ण"त आधार" पर दा"खल क" गई है ।
2 आ.अ.सं. 476/इ"दौर/2017 राहूल """सजन व"स" "ा."ल. इंदौर
"करण के सं"""त त"य ये ह" "क "व"वान आयकर आयु"त (अपील) के सम" यह "करण सुनवाई हेतु अलग-अलग तार"ख" को "नयत था । सुनवाई क" तार"ख पर न तो "नधा"रती क" ओर से कोई उपि"थत हुआ न ह" 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 एक प"ीय सुनवाई करते हुए अ"भलेख क" साम"ी के आधार पर "नधा"रती क" अपील खा"रज क" है।
अपील क" सुनवाई के दौरान, "व"वान "ा"धकृत ""त"न"ध ने इस "यायपीठ के सम" "नवेदन "कया "क "नधा"रती को सुनवाई का समु"चत अवसर "ा"त नह"ं हुआ है तथा उसने सुनवाई का एक अवसर देने क
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 →- Manoj Kumar Das vs. The State Of BiharPatna · 15 Oct 2026
- M/S Superwealth Financial Enterprises Private Limited, Khordha vs. Joint Commissioner Good And Service Tax Central Excise, BhubaneswarOrissa · 15 Oct 2026
- Simanchal Sahoo vs. Commissioner Of CT And GST, Odisha, CuttackOrissa · 15 Oct 2026
- M/S. Prafulla Chandra Khatua, Mayurbhanj vs. The State Tax Officer Of CT And GST, MayurbhanjOrissa · 15 Oct 2026
- M/S.Sidhivinayak Roadways, Sundergarh vs. Commissioner Of GST And Central Excise, Rourkela Commissionerate, RourkelaOrissa · 15 Oct 2026