PURANMAL AGARWAL,JHALDA vs. WARD 3(2) PURULIA, PURULIA
Facts
The assessee's appeal was dismissed ex-parte by the CIT(A) for failure to respond to notices. The issue pertained to cash deposits of Rs. 66,00,000/- during the demonetization period.
Held
The Tribunal held that the CIT(A) order was passed ex-parte without affording a reasonable opportunity of hearing. Restoring the appeal to the CIT(A) for fresh adjudication would serve the interest of justice.
Key Issues
Whether the CIT(A) order passed ex-parte without proper hearing is sustainable. Restoration of appeal for fresh adjudication.
Sections Cited
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “D” BENCH, KOLKATA
IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM
ITA No. 3015/KOL/2025 (Assessment Year: 2017-18)
Puranmal Agarwal Vs. Ward 3(2) Purulia M R Distributor, Ranchi Purulia Income Tax Complex, 89P5868, Road, Namo Para, Jhalda, South Lake Road, Near Purulia-723202, West Bengal Subhash Park, Purulia (Appellant) (Respondent) PAN No. AAJFP7963Q Assessee by : Shri Akshay Ringasia, AR Revenue by : Shri Sandip Sarkar, DR Date of hearing: 24.02.2026 Date of pronouncement: 06.03.2026
O R D E R Per Rajesh Kumar, AM:
This is an appeal preferred by the assessee against the order of the National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld. CIT(A)”] dated 10.11.2025 for the AY 2017-18.
At the outset, the Learned Counsel for the assessee submitted that the Appellate Order has been passed by the CIT(A) ex-parte dismissing the appeal of the assessee when the assessee failed to respond on the various dates allowed by the Ld. CIT(A). The Learned Counsel for the assessee submitted that the issue was in respect of cash deposited of Rs.66,00,000/- during the demonetization period in
After hearing the rival contentions and perusing the materials on record, we find that Ld. CIT(A) has passed the Appellant Order ex-parte when the assessee failed to respond to various notices issued during appellate proceedings. Therefore, the End of justice will be well-served, if the appeal is restored to the file of CIT(A). Accordingly, we restore the appeal back to the file of CIT(A) with a direction to decide the same afresh after affording reasonable opportunity of hearing to the assessee.
In the result, appeal of the assessee is allowed for statistical purpose.
Order pronounced on 06.03.2026.
Sd/- Sd/- (PRADIP KUMAR CHOUBEY) (RAJESH KUMAR) (JUDICIAL MEMBER) (ACCOUNTANT MEMBER) Kolkata, Dated: 06.03.2026 Deepak Prakash, P.S
