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Income Tax Appellate Tribunal, DELHI BENCHES: “SMC”: NEW DELHI
Before: SHRI R.S. SYAL
Ms. Sapna, H. No. 3, Huda Vs. ITO, Ward-4(1), Staff Quarter, Sector-17A, Gurgaon Gurgaon, Haryana-122001 PAN: CNKPS0528C (Appellant) (Respondent) Assessee By : Sh. Amarjeet Rana, AR Department By : Sh. B.R. Mishra, Sr. DR Date of Hearing : 20.06.2018 Date of Pronouncement : 21.06.2018 ORDER PER R.S. SYAL, VP: This appeal by the assessee is directed against the order passed by the learned CIT(A)-1, Gurgaon on 27.11.2017 in relation to assessment year 2009-10.
I have heard both the sides and perused the relevant material on record. It is observed that the learned CIT(A) passed an ex parte order qua the assessee because of non appearance. The learned AR explained the reasons for such non-appearance, with which I am satisfied. I, therefore, set aside the impugned order and remit the matter back to the file of the learned first Appellate Authority for deciding the appeal afresh as per law after allowing a reasonable opportunity of hearing to the assessee.
In the result, the appeal of the assessee is allowed for statistical purposes.
The order pronounced in the open court on 21st June, 2018.