BHAGAVATHY,CHENNAI vs. ITO NON CORPORATE WARD-13(2), CHENNAI

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ITA 1982/CHNY/2019Status: DisposedITAT Chennai01 October 2019AY 2012-135 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the CIT(Appeals) has the power to re-examine the matter on merit, even if the assessee does not appear. Dismissing an appeal for non-prosecution without proper examination is not permissible.

What were the facts?

The assessee, engaged in civil construction, incurred expenditure on land development and materials. The CIT(Appeals) dismissed the appeal for non-prosecution without re-examining the matter.

What were the issues?

Whether the CIT(Appeals) can dismiss an appeal for non-prosecution without re-examining the merits of the case. The scope of the CIT(Appeals)'s powers and responsibilities in disposing of appeals.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: SHRI N.R.S. GANESAN & SHRI INTURI RAMA RAO

For Respondent: Shri AR.V. Sreenivasan, JCIT
Hearing: 12.09.2019Pronounced: 01.10.2019

आदेश /O R D E R

PER N.R.S. GANESAN, JUDICIAL MEMBER:

1.

This appeal of the assessee is directed against the order of the Commissioner of Income Tax (Appeals) -7, Chennai, dated 30.03.2019 and pertains to assessment year 2012-13.

2.

Ms. S. Sriniranjani, the Ld.counsel for the assessee, submitted that the assessee is engaged herself in the business of civil construction. During the course of business activity, according to the Ld. counsel, the assessee incurred expenditure to the extent of ₹48,37,490/- towards land development and purchase of materials. According to the Ld. counsel, the labour charges were paid once in a week as lump sum to the site supervisor who, in turn, paid to all the labourers, therefore, there was no payment exceeding ₹20,000/- in a day. According to the Ld. counsel, each payment does not exceed ₹20,000/-. Moreover, the annual payments were not exceeding ₹50,000/- for each labour. Therefore, according to the Ld. counsel, the CIT(Appeals) is not correct in confirming the order of the Assessing Officer. Referring to the order of the CIT(Appeals), the Ld.counsel submitted that the CIT(Appeals) has not applied his mind to the material available on record and he has simply dismissed the appeal of the assessee. Therefore, the Ld.counsel submitted that the matter may be remitted back to the file of the CIT(Appeals).

3.

We heard Shri AR.V. Sreenivasan, the Ld. Departmental Representative also. We have carefully gone through the order of the CIT(Appeals). The CIT(Appeals) has dismissed the appeal on the ground that there is no further material available either by way of explanatory notes or submissions to rebut the A.O.’s findings.

Presumably, the CIT(Appeals) dismissed the appeal for non- prosecution. Under the scheme of income-tax Act, the CIT(Appeals) has no authority to pass order dismissing the appeal for non-prosecution. The power of the CIT(Appeals) is coterminous with that of the Assessing Officer. There is a specific power conferred on the CIT(Appeals) to enhance the assessment made by the Assessing Officer. Therefore, there is an onerous responsibility cast on the CIT(Appeals) to call for records from the Assessing Officer, re-examine the matter and dispose the appeal on merit irrespective of the fact whether the assessee appeared before him or not.

4.

In this case, the assessee did not appear before the CIT(Appeals). The CIT(Appeals) dismissed the appeal on the ground that there is no further material available either by way of explanatory notes or submissions to rebut the A.O.’s findings.

Obviously, the CIT(Appeals) has not taken any pain of calling for records from the Assessing Officer to re-examine the matter as required under the scheme of Income-tax Act. This Tribunal is of the considered opinion that this kind of attitude on the part of the CIT(Appeals) cannot be allowed to continue. In other words, the CIT(Appeals) is expected to dispose the appeal on merit by way of speaking order on the issues arising for consideration irrespective of the fact whether the assessee appeared before him or not. Since such an exercise was not done by the CIT(Appeals), the order of the CIT(Appeals) is set aside and the entire issue raised by the assessee is remitted back to the file of the CIT(Appeals). The CIT(Appeals) shall re-examine the matter in the light of the material that may be filed by the assessee and thereafter decide the issue afresh in accordance with law, after giving a reasonable opportunity to the assessee.

5.

It is made clear that if the assessee has not appeared before the CIT(Appeals) after receiving the notice of hearing, it is open to the CIT(Appeals) to call for records from the Assessing Officer and re-examine the same and pass order on the basis of material available on record. It is needless to point out that the CIT(Appeals) has to pass a speaking order by giving reason for the conclusion reached in the order.

6.

With the above observation, the appeal filed by the assessee is allowed for statistical purposes.

Order pronounced in the court on 1st October, 2019 at Chennai.

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