RATAN KUMAR,RANCHI vs. ITO, WARD 6(5), PATNA

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ITA 508/PAT/2024Status: DisposedITAT Patna31 January 2025AY 2011-12Bench: Shri Duvvuru RL Reddy (Vice President)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal noted the assessee's non-appearance at all stages. To uphold the principle of natural justice, the Tribunal decided to set aside the order of the CIT(Appeals) and remit the matter back. The assessee is granted one more opportunity to be heard.

What were the facts?

The assessee did not participate in the assessment proceedings, nor did they appear before the CIT(Appeals) or the Tribunal. The Assessing Officer passed an order under Section 144 read with Section 147 of the Act. The assessee's appeal before the CIT(Appeals) was also not pursued with submissions or evidence.

What were the issues?

Whether to set aside the order and grant another opportunity to the assessee who failed to appear at various stages of the proceedings.

Which sections of the Income-tax Act were involved?

Section 144,Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA-PATNA ‘e-COURT’, KOLKATA

Before: Shri Duvvuru RL Reddy, Vice-(KZ)

Assessment Year: 2011-2012 Ratan Kumar,……………….…..……..……Appellant Vishwa Giri Apartment, Jora Talab, Bariatu Road, Bariatu, Ranchi-834009, Jharkhand [PAN:AZZPK3775C] -Vs.- Income Tax Officer,……….….…………...Respondent Ward-6(5), Patna, Lok Nayak Bhawan, 3rd Floor, Fraser Road, Patna-800001, Bihar Appearances by: N o n e, appeared on behalf of the assessee Shri Ashwani Kr. Singal, JCIT, appeared on behalf of the Revenue Date of concluding the hearing: December 10, 2024 Date of pronouncing the order: January 31, 2025 O R D E R The present appeal is directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 21st June, 2024 passed for Assessment Year 2011-12.

(A.Y. 2011-2012) Ratan Kumar 2. At the outset, ld. D.R. brought to my notice that the assessee did not participate during the assessment proceedings. Therefore, the ld. Assessing Officer passed the assessment order under section 144 read with section 147 of the Act. Thereafter the assessee preferred an appeal before the ld. CIT(Appeals). The ld. CIT(Appeals) has given many opportunities to the assessee and the assessee neither filed written submission nor any evidence before the ld. CIT(Appeals). He further submitted that before the ITAT, inspite of service of notice, the assessee did not turn up to substantiate his case before the Tribunal. Therefore, he pleaded to uphold the orders passed by the revenue authorities.

3.

I have heard the ld. D.R. and perused the material available on record. It is an admitted fact that the assessee neither appeared before the ld. Assessing Officer nor before the ld. CIT(Appeals). The assessee did not appear before the Tribunal. Considering the facts and circumstances of the case, I am inclined to set aside the order passed by the ld. CIT(Appeals) in order to meet the principle of natural justice, and remit the matter back to the file of ld. CIT(Appeals) with a direction to provide one more opportunity of being heard to the assessee. At the same breath, I also hereby caution the assessee to promptly co-operate with the proceedings before the Ld. CIT(Appeals) failing which the Ld. CIT(Appeals) shall be at liberty to pass appropriate order in accordance with law and merits based on the materials available on the record. Thus, the grounds raised by the assessee are allowed for statistical purposes.

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