ENERGY DEVELOPMENT COMPANY LTD.,,KOLKATA vs. DCIT, CENTRAL CIRCLE-2, GURGAON

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ITA 633/DEL/2024Status: DisposedITAT Delhi17 October 2024AY 2012-13Bench: SHRIPRADIP KUMAR KEDIA, ACCOUNTΑΝΤ ΜΕΜΒER, SHRI YOGESH KUMAR U.S. (Judicial Member)4 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The ITAT found that the Ld. CIT(A) had passed the order without hearing the Assessee and had failed to decide certain specific grounds on their merits, erroneously considering them general in nature. To ensure substantial justice, the Tribunal set aside the CIT(A)'s order and remanded the matter back for de novo adjudication of all issues after hearing the Assessee. If the Assessee fails to appear, the CIT(A) is at liberty to pass an order in accordance with law.

What were the facts?

An assessment order was passed on 30.05.2022 under section 153A r.w.s. 143(3) of the Income Tax Act, 1961, making certain additions. The Assessee appealed this order to the Ld. CIT(A), who subsequently dismissed the appeal ex parte. The assessee challenged this ex-parte order before the ITAT, alleging violation of natural justice and non-adjudication of specific grounds.

What were the issues?

Whether the ex-parte order passed by the Ld. CIT(A) violated natural justice and whether specific grounds of appeal were wrongly not adjudicated on merits.

Which sections of the Income-tax Act were involved?

Section 153A,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘B’: NEW DELHI

Before: SHRIPRADIP KUMAR KEDIA & SHRI YOGESH KUMAR U.S.

For Appellant: Adv. And Sh. Aman Garg
For Respondent: Shri Surender Pal, CIT-DR
Hearing: 10/10/2024Pronounced: 17/10/2024

This appeal is filed by the Assessee against the order of Learned Commissioner of Income Tax (Appeals)-3, Gurgaon [“Ld. CIT(A)”, for short], dated 21/12/2023for the Assessment Year 2012-13.

2.

Brief facts of the case are that an assessment order came to be passed on 30.05.2022 under section 153A r.w.s. 143(3) of Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) by making certain additions. As against

Page 1 of 4 CIT(A), who passed an ex parte order by dismissing the appeal filed by the Assessee which is under challenged before us.

3.

The Ld. Counsel for the Assessee submitted that the order impugned has been passed in violation of natural justice and apart from the same, the ground Nos. 2 and 7 of the Assessee urged before the Ld. CIT(A) has not been decided on the reasons that those grounds are general in nature, however, the ground Nos. 2 and 7 are not general in nature which are specific which are ought to have been adjudicated by the Ld. CIT(A). Thus, the ld. Counsel for the Assessee sought for restoring the matter to the file of Ld. CIT(A) for de novo adjudication.

4.

Per contra, the Ld. Departmental Representative (hereinafter referred to as ‘the DR’) submitted that sufficient opportunities have been given to the Assessee which have not been availed by the Assessee, thus relying on the orders of the lower authorities sought for dismissal of the appeal.

5.

We have heard the parties and perused the material. The Ld. CIT(A) has issued three notices electronically at the registered e-mail ID of the Assessee through ITBA Portal. The Assessee failed to appear before the Ld. CIT(A), the CIT(A) while adjudicating the Appeal, decided the ground No. 3,4,5 and 6 raised by the Assessee on its merit, however, the ground Nos. Page 2 of 4 nature’. On verification of the grounds of appeal of the Assessee urged before the Ld. CIT(A), it is found that ground Nos. 2 and 7 are specific in nature which are not general in nature. Though, the Assessee has not appeared before the Ld. CIT(A) and argued on all the grounds of Appeal, it is necessary to the Ld. CIT(A) to decide all the specific grounds urged by the Assessee.

6. Considering the fact that the Assessee has not been heard before passing the order impugned and certain grounds of the Assessee are not decided on its merit, with the intention to render substantial justice, we set aside the order of Ld. CIT(A) and remand the matter to the file of the ld.

CIT(A) with the direction to adjudicate all issues involved in the appeal on its merit after hearing the Assessee. We make it clear that if the Assessee fails to appear before the Ld. CIT(A) on receipt of the notice, the Ld. CIT(A) is at liberty to pass the order in accordance with law by giving finding on all the grounds of appeal. Since, we have restored the matter to the file of Ld. CIT(A), the grounds on merits raised by the Assessee before us are not adjudicated.

7.

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

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