PARAS MULTIPLEX LLP ,MUMBAI vs. INCOME TAX OFFICER WARD 21(2)(5), MUMBAI

PDF · subscribers
ITA 6649/MUM/2025Status: DisposedITAT Mumbai05 January 2026AY 2011-12Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)1 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(A) had issued multiple notices and granted adjournments, but the assessee failed to provide necessary documents and explanations. Despite the assessee's negligence, the Tribunal decided to remand the matter to the CIT(A) for a fresh decision.

What were the facts?

The assessee filed its return of income for AY 2011-12, which was initially accepted. However, the case was reopened, and the Assessing Officer (AO) disallowed contractual expenses of Rs. 64,12,859/- under Section 69C of the Income-tax Act, 1961. The CIT(A) confirmed this addition. The assessee appealed this order.

What were the issues?

Whether the CIT(A) erred in passing an ex-parte order without providing adequate opportunity and whether the reopening of assessment under section 147 was justified.

Which sections of the Income-tax Act were involved?

Section 69C,Section 147,Section 148,Section 250,Section 143(3)

AI-generated summary — verify with the full judgment below

Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI BIJAYANANDA PRUSETH

For Appellant: Shri Kapil Jain
For Respondent: Shri Virabhadra Mahajan, Sr. DR
Hearing: 24.12.2025Pronounced: 05.01.2026

O R D E R PER BIJYANANDA PRUSETH, AM:

This appeal filed by the assessee emanates from the order passed under section 250 of the Income-tax Act, 1961 (in short, ‘Act’) by the learned Commissioner of Income-Tax, National Faceless Appeal Centre [in short, ‘CIT(A), NFAC’], Delhi, dated 26.08.2025 for the Assessment Year 2011-12.

2.

The grounds of appeal raised by the assessee are as under:

“1. On the facts and circumstances of the case the Ld CIT(A) faceless is not justified in passing the ex-parte appeal order without providing adequate opportunity to the appellant to represent the case. 2. On facts and circumstances of the case the Ld. A.O and Hon. CIT (A) has erred in law by re-opening the assessment proceedings u/s 147 in violation of express provisions of the Act.

3.

Without prejudice to Ground No.1, On the facts and circumstances of the case the Ld AO is not justified in making an addition of Rs. 64,12,859/- under Section 69C of the Income tax Act, 1961 by disallowing the amount of contractual expenses incurred in the course of business and the same has been confirmed by the CIT (А).” 3. The facts of the case, in brief, are that the assessee e-filed its return of income on 23.09.2011 declaring total income of Rs. 4,520/-. Assessment u/s. 143 (3) was completed on 27.01.2014 accepting the returned income. Thereafter, the case was reopened and notice u/s. 148 of the Act was issued on 09.03.2017. After hearing the assessee, the AO disallowed contractual expenses on Rs. 64,13,859/- u/s. 69C of the Act and completed the assessment u/s. 143(3) r.w.s 147 on 30.12.2017 determining total income at Rs. 64,17,379/- as against returned income of Rs. 4,520/-. Aggrieved, the assessee filed appeal before CIT(A). The CIT(A) issued 10 notices u/s. 250 of the Act, but the assessee sought adjournment on four occasions. He did not file any reply in support of the grounds raised by it before the CIT(A). Hence, the CIT(A) observed that the appeal was liable to be dismissed. However, he has also decided the appeal dismissing the ground challenging validity of reopening u/s. 147 of the Act. He also confirmed the addition made by the AO of Rs. 64,12,859/- u/s. 69C of the Act. Aggrieved by the order of CIT(A), the appellant filed the present appeal before the Tribunal.

4.

The Ld. AR of the appellant had challenged the ex-parte order of the CIT(A) and submitted that adequate opportunity of hearing was not provided to the assessee. He submitted that the assessee requested for adjournment but 2011-12 Paras Multiplex LLP sufficient time was not given to furnish the reply. In the interest of justice, the ld. AR requested to provide another opportunity so that the appellant can contest the additions on merit.

5.

On the other hand, the learned Senior Departmental Representative (Sr.

DR) submitted that the appellant was totality negligent and non-corporative before the CIT(A). He submitted that adequate opportunity was granted to the appellant which was not properly availed by the appellant. The CIT(A) also granted four adjournments, but nothing was submitted by the appellant. Therefore, the appeal is liable to be dismissed.

6.

We have heard both parties and perused the materials available on record.

We find that the appellant was issued 10 notices by the CIT(A) and on request of the appellant, the case was adjourned four times. Due to failure of the assessee to furnish relevant documents in support of the grounds raised in the appeal, the CIT(A) confirmed the disallowance of Rs. 64,12,859/- made by the AO u/s. 69C of the Act. Before us, the ld. AR requested that in the interest of justice, another opportunity may be granted to plead its case on merit. Though, the appellant was negligent and not serious in pursuing the appeal before the CIT(A), in the interest of justice and fair play, we consider it proper to remand the matter to the file of CIT(A) for decision afresh subject to payment of cost of Rs. 22,000/- to the credit of the ‘Prime Minister’s National Relief Fund’ within 30 days from receipt of this 2011

12. Paras Multiplex LLP order. Subject to the above payment, the matter is restored to the file of CIT(A) for fresh adjudication after providing adequate and reasonable opportunity of hearing to the assessee. The assessee is also directed to be diligent and filed necessary explanation and details as may be required by the CIT(A). Accordingly, the order of CIT(A) is set aside and the grounds are allowed for statistical purposes.

7.

In the result, the appeal is allowed for statistical purposes.

Order is pronounced on 05.01.2026

More judgments on Section 69C

All 8,217 judgments and leading authorities on Section 69C →

Recent GST High Court judgments

Search GST case law →