GURU VINCOM PVT. LTD.,KOLKATA vs. I.T.O.,WARD-6(4), KOLKATA

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ITA 1485/KOL/2019Status: DisposedITAT Kolkata31 October 2019AY 2008-092 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the dismissal for non-prosecution was not permissible and that the assessee was not given a proper opportunity to be heard. The matter was set aside to the AO for fresh adjudication.

What were the facts?

The assessee's address had changed, and notices were sent to the old address by the AO and CIT(A). Consequently, ex-parte orders were passed without giving the assessee a proper opportunity to be heard.

What were the issues?

Whether the ex-parte orders passed by the lower authorities without proper notice and opportunity of hearing to the assessee are valid.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘C’ BENCH, KOLKATA

Before: Shri J. Sudhakar Reddy & Shri Aby T. Varkey]

Appearances by: Sh. Manish Tiwari, FCA, appeared on behalf of the Assessee. Sh. Dhrubajyoti Ray, JCIT, Sr. DR, appeared on behalf of the Revenue. Date of concluding the hearing : October 31st, 2019 Date of pronouncing the order : October 31st, 2019

ORDER

Per J. Sudhakar Reddy, AM:

1.

This appeal is filed by the assessee directed against the order of the Commissioner of Income Tax (Appeals)-17, Kolkata [‘CIT(A)’ for short] dated 21.03.2017.

2.

After hearing rival contentions we find that, the address of the assessee has changed and both the AO as well as the ld. CIT(A) tried to serve the notices at the old address and as the assessee has not appeared, they passed ex-parte orders. No proper opportunity of being heard was given to the assessee. The ld. CIT(A) has also not disposed off the appeal on merits. Such dismissal for non-prosecution is not permissible in law. The ld. Counsel for the assessee submits that the case may be restored to the file of the AO for fresh adjudication in accordance with law. 3. The ld. DR submitted that the issue may be restored to the file of the ld. AO as there was violation of principles of natural justice at the stage of the assessment itself. 4. Under these circumstances we set aside the matter to the file of the ld. AO for fresh adjudication in accordance with law.

Assessment Year: 2008-09 Guru Vincom Pvt. Ltd. 5. In the result, the appeal of the assessee is allowed for statistical purposes. Kolkata, the 31st October, 2019.

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