M/S MADHU TRADCOM PVT. LTD.,KOLKATA vs. I.T.O.,WARD-9(1), KOLKATA

The captioned appeal filed by the assessee , pertaining to assessment year 2012-13, is directed against the order passed by the Commissioner of Income Tax (Appeal)-18, Kolkata in appeal no. 510/CIT(A)-18/Kol/Wd-9(1)/2015-16/F.Sl. No.2008, which in turn arises out of an assessment order passed by the Assessing Officer u/s 143(3) of the Income Tax Act, 1961 (in short the “Act”) dated 18/03/2015.

At the time of hearing none appeared on behalf of assessee in spite of issuance of notice for hearing more than one occasion and Ld. Departmental Representative(DR), was present for the appellant Revenue. In the absence of any appearance by the assessee, the appeal is being disposed of ex parte qua the assessee, after hearing Ld. DR for the Revenue on merits in terms of Rule 24 of the Income Tax Appellate, Tribunal, Rules, 1963.

We note that ground no. 2 raised by the assessee states that assessee did not receive notice for hearing from ld. CIT(A). The ground no. 2 raised by the assessee reads as follows:

We heard the ld. D.R. for the revenue and perused the material available on record. We note that the assessee could not receive the notice of hearing. Therefore, the assessee could not appear before the ld. CIT(A). We note that the ld. CIT(A) did not discuss the assessee’s case on merits based on the material available before him hence it is a violation of principle of natural justice. We note that it is settled law that principles of natural justice and fair play require that the effected party is granted sufficient opportunity of being heard to contest his case. Therefore, without delving much deeper into the merits of the case, in the interest of justice, we restore the matter back to the file of Ld. CIT(A) for de novo adjudication and pass a speaking order after affording sufficient opportunity of being heard to the assessee, who in turn, is also directed to contest his stand forthwith. Therefore, we deem it fit and proper to set aside the order of the ld. CIT(A) and remit the matter back to the file of the ld. CIT(A) to adjudicate the issue afresh on merits. For statistical purposes, the appeal of the assessee is allowed. Page | 2

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