JHUNJHUNU KRYA VIKRYA SAHAKARI SAMITI LTD.,JHUNJHUNU vs. ITO, JHUNJHUNU

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh Hkkxpan] ys[kk lnL;] ds le{k BEFORE: SHRI BHAGCHAND, ACCOUNTANT MEMBER vk;dj vihy la-@ITA No. 129/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2010-11 cuke Jhunjhunu Krya Vikrya Income Tax Officer, Vs. Sahakari Samiti Ltd., Ward-1, Station Road, Jhunjhunu. Jhunjhunu. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAAAJ 0647 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri N.K. Vaid. jktLo dh vksj ls@ Revenue by : Smt. Poonam Rai. lquokbZ dh rkjh[k@ Date of Hearing : 07/03/2017 mn?kks"k.kk dh rkjh[k@ Date of Pronouncement : 08/03/2017 vkns'k@ ORDER

PER: BHAGCHAND, A.M. This is an appeal filed by the assessee against the order dated 05/10/2016 passed by the ld. CIT(A)-35, New Delhi/Camp office at Jaipur for the A.Y. 2010-11, wherein the assessee has raised following grounds of appeal:- “1. That the ld. Appellate authorities grossly erred in passing an ex parte order without giving an opportunity of being heard.

ITA 129/JP/2017_ 2 Jhnujhunu Kyra Vikrya Sahakari Samiti Ltd. Vs ITO

1.1 That the ld appellate authority grossly erred in holding that on 26/6/2015 non one is appeared, but said hearing was of ld. CIT(A)- III, Jaipur and appellant appeared but not taken for hearing.

1.2 That on 05/01/2016 due to death of near relatives of counsel, he could not appear.

1.3 That on 29/09/2016 the counsel appeared and waited till 3.00 P.M. but not information found regarding reaching of Delhi Camp, Jaipur.

3.1 That the merit of the case not heard by ld appellate authority and same may be heard and decided.”

ITA 129/JP/2017_ 3 Jhnujhunu Kyra Vikrya Sahakari Samiti Ltd. Vs ITO

assessment was finalized U/s 143(3) of the Income Tax Act, 1961 (in

short the Act) at the income of Rs. 59,690/-.

outset of hearing, the ld AR has submitted that the ld. CIT(A) was on

camp office and the assessee could not get proper and effective hearing

from the ld. CIT(A). The order of the ld. CIT(A) shows that it has been

passed ex parte. Due to uncertainty of the ld. CIT(A)’s availability in the

camp office, the assessee could not comply and he prayed that the

matter may be restored back to the file of the ld. CIT(A) for deciding on

merit.

of the ld. AR. Therefore, considering all the facts and circumstances of

the case and in the interest of justice and equity, the issue raised in the

appeal are restored back to the file of the ld. CIT(A) for fresh

adjudication. The ld. CIT(A) shall provide proper and effective

opportunity of being heard to the assessee. Accordingly, the issue raised

in the appeal is restored to the file of the ld. CIT(A).

ITA 129/JP/2017_ 4 Jhnujhunu Kyra Vikrya Sahakari Samiti Ltd. Vs ITO 5. In the result, the appeal of the assessee is allowed for statistical

purposes only.

Order pronounced in the open court on 08/03/2017.

Sd/- ¼Hkkxpan½ (BHAGCHAND) ys[kk lnL;@Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 08th March, 2017

*Ranjan आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू vihykFkhZ@The Appellant- Jhunjhunu Krya Vikrya Sahakari Samiti 1. Ltd., Jhunjhunu. izR;FkhZ@ The Respondent- The ITO, Ward-1, Jhunjhunu. 2. vk;dj vk;qDr@ CIT 3. vk;dj vk;qDr¼vihy½@The CIT(A) 4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 5. xkMZ QkbZy@ Guard File (ITA No. 129/JP/2017) 6. vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत