SANJAY KUMAR SHARMA,BHAGALPUR vs. PCIT-1, PATNA

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ITA 209/PAT/2025Status: DisposedITAT Patna01 September 2025AY 2013-14Bench: Shri Sonjoy Sarma (Judicial Member), Shri Rakesh Mishra (Accountant Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The tribunal found that the ex-parte order by the CIT(A) due to non-compliance was not justified. The assessee was granted one more opportunity to explain and substantiate their case before the CIT(A) for fresh adjudication.

What were the facts?

The assessee filed a return of income for AY 2013-14. The case was reopened, and an addition of Rs. 20,87,245/- was made on account of undisclosed credits. The assessee's appeal before the CIT(A) was dismissed ex-parte due to non-appearance.

What were the issues?

Whether the ex-parte dismissal of the appeal by CIT(A) due to non-compliance was justified and if the assessee should be granted another opportunity for hearing.

Which sections of the Income-tax Act were involved?

Section 250,Section 148,Section 147,Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “PATNA BENCH, PATNA

Before: Shri Sonjoy Sarma & Shri Rakesh Mishra

Assessment Year: 2013-14 Sanjay Kr. Sharma…………………………. …………………....Appellant S/o Chidanand Sharma, Radha Rani Sinha Road, Adampur, Bhagalpur, Bihar- 812001... [PAN: AWIPS0681B] vs. ITO, Ward-1(1), Bhagapur..…..……………..………………….…..... Respondent Appearances by: Shri Sudipta Sannigrahi, CA appeared on behalf of the appellant. Smt. Rinku Singh, CIT-DR, appeared on behalf of the Respondent. Date of concluding the hearing : August 20, 2025 Date of pronouncing the order : September 01, 2025 आदेश / ORDER

Per Sonjoy Sarma, Judicial Member:

1.

This appeal by the assessee is directed against the order dated 28.02.2025 passed by the NFAC under section 250 of the Income-tax Act, 1961.

2.

Brief facts of the case are that the assessee is an individual and filed return of income for the Assessment Year 2013–14 declaring total income of Rs.10,60,000/-. The case of the assessee was reopened by issuing notice u/s 148 of the Act after obtaining due approval. Subsequently, the Assessing Officer completed the assessment by passing order u/s 147 r.w.s. 144B of the Act by making an addition of Rs.20,87,245/- on account of undisclosed credits.

Sanjay Kr. Sharma 3. Aggrieved by the above order, the assessee preferred an appeal before the Ld. CIT(A). However, the assessee did not appear or comply on the dates fixed for hearing. Consequently, the CIT(A) dismissed the appeal of the assessee by passing an ex parte order upholding order of the Assessing Officer.

4.

Dissatisfied with the above order assessee is in appeal before this tribunal. The learned AR submitted that the appeal was dismissed without proper hearing and that the assessee may be given a final opportunity to substantiate its claims before the authority below. It is submitted that the ex parte order of the Ld. CIT(A) passed on technical ground of non-compliance caused prejudice to the assessee and resulted in miscarriage of justice.

5.

On the other hand, the learned Departmental Representative supported the order of the authorities below and did not object to the matter being remanded for a fresh hearing.

6.

We have heard both sides and perused the material on record. We find that in the present case, the CIT(A) passed an ex parte order due to non-compliance of the assessee simply upholding the order of the Assessing Officer, which is not justified in the eyes of law. Therefore, in the interest of substantial justice and fair play, we feel it necessary to provide the assessee with one more opportunity to explain and substantiate his case before the ld. CIT(A). Accordingly, we restore the matter to the file of the ld. CIT(A) for fresh adjudication in accordance with law, after affording the assessee a reasonable opportunity of being heard and to submit necessary supporting documents. The assessee is also directed to cooperate in the proceedings without fail. Thus, the appeal of the assessee is allowed for statistical purposes.

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