KMC SPECIALITY HOSPITALS INDIA LTD.,TRICHY vs. DCIT, CIRCLE-1,, TIRUCHIRAPPALLI

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ITA 3012/CHNY/2025Status: DisposedITAT Chennai10 February 2026AY 2013-14Bench: SHRI INTURI RAMA RAO (Accountant Member), SHRI S.S. VISWANETHRA RAVI (Judicial 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 held that the CIT(A) had not granted the appellant a personal hearing through video conferencing, despite the request. This violated the principles of natural justice and the prescribed procedure for faceless hearings.

What were the facts?

The assessee, KMC Speciality Hospitals India Ltd., filed a return of income for AY 2013-14 declaring nil income. The AO completed the assessment, making several disallowances including u/s.40A(3), diversion of funds, depreciation, and interest. The CIT(A) partly allowed the appeal, granting relief on depreciation but confirming other disallowances.

What were the issues?

Whether the appeal was dismissed without granting the appellant a personal hearing, violating principles of natural justice.

Which sections of the Income-tax Act were involved?

Section 40A(3),Section 115JB,Section 143(3),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI

Before: SHRI INTURI RAMA RAO & SHRI S.S. VISWANETHRA RAVI

Hearing: 27.01.2026Pronounced: 10.02.2026

आदेश/ O R D E R

PER INTURI RAMA RAO, ACCOUNTANT MEMBER:

1.

This is an appeal filed by the assessee directed against the order of the Learned Commissioner of Income Tax (Appeals, Addl/JCIT(A)-1, Visakhapatnam (in short ‘CIT(A)’) dated 14.08.2025 for the assessment year 2013-14.

2.

Briefly stated facts of the case are that assessee is a company incorporated under the provision of Companies Act, 1956. It is engaged in the business of running super speciality hospital. The return of income for the assessment year 2013-14 was filed on 27.09.2013 declaring ‘nil’ income and book profits of Rs.1,31,32,608/- u/s.115JB of the Income Tax Act, 1961 (hereinafter the ‘Act’). Against the said return of income, assessment was completed by the Deputy Commissioner of Income Tax, Circle-1, Tiruchirappalli (herein after the ‘AO’) vide order dated 31.03.2016 passed u/s.143(3) of the Act at a total income of Rs.1,01,44,756/- before set off of brought forward losses. While doing so, the AO made disallowance u/s.40A(3) of the Act of Rs.2,08,400/-, addition on account of diversion of fund to non-business activity of Rs.8,10,000/-, disallowance of depreciation on building renovation work capitalized of Rs.6,17,140/- and disallowance of interest of Rs.45,92,465/-.

3.

Being aggrieved by the above disallowance, an appeal was filed before the CIT(A), who vide impugned order partly allowed by granting relief in respect of addition made on account of depreciation on building of Rs.6,17,140/-. The balance of additions made on account of disallowance, disallowance of interest u/s.40A(3) of the Act was confirmed by the CIT(A).

4.

The Ld.AR submits that pursuant to notice of hearing issued by NFAC u/s.250 of the Act, the appellant filed a detailed submissions vide letter dated 10.04.2023. In the written submissions filed before the CIT(A), the appellant had asked for personal hearing through video conferencing. The CIT(A), Without granting personal hearing through video conferencing dismissed the appeal. Therefore, the Ld.AR prayed that the matter may be remanded to the file of the CIT(A)-NFAC for fresh hearing.

5.

On the other hand, the Ld.Senior DR has no serious objection for remanding the matter back to the CIT(A) for fresh hearing.

6. We heard rival submissions and perused the material on record. Admittedly, the CIT(A) had not granted personal hearing through video conferencing despite the fact that the appellant had requested for the same. Thus, order passed by the NFAC suffers from the violation of principles of natural justice and also the order was passed in blatant violation of procedure prescribed for faceless hearing of appeal. Therefore, in the interest of justice, we remand the matter to the file of the NFAC for fresh

6.

In the result, the appeal filed by the assessee is allowed for statistical purposes.

Order pronounced in the open court on 10th February, 2026 at Chennai.

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