MR. SUMEET BAWA,NEW DELHI vs. DCIT, NEW DELHI

This is an appeal by the assessee against the order dated 12.08.2014 of ld. CIT(A)-VI, New Delhi

Following grounds have been raised in this appeal:

That the assessee craves the right to add, amend, alter or forgo any or all of the grounds as may be necessary and in the interest of justice.

Facts of the case in brief are that the assessee Filed the return of income declaring an income of Rs.2,27,37,870/- which was processed u/s 143(1) of the Income Tax Act, 1961 (hereinafter referred to as the Act). Later on, the case was selected for scrutiny. The AO made an addition of Rs.33,48,531/- on account of disallowance of interest.

Being aggrieved the assessee carried the matter to the ld. CIT(A) who dismissed the appeal by passing the ex- parte order by observing that notice for hearing was issued on 03.07.2014 for hearing of the case on 07.08.2014 but the Sumeet Bawa assessee failed to appear. He dismissed the appeal in limine by observing in para 4 of the impugned order as under: “4. Therefore, it gives an impression that the assessee is not interested in pressing its appeal. It is observed that the appellant has not sought any adjournment also, which clearly shows that it is not interested in pursuing the appeal. It is noted that it has become a fashion in present times that appellant often files appeal merely to lock the revenue or to keep the issues alive in appeal. I therefore, have no option but to dismiss the appeal preferred by the assessee, on account of non appearance. My decision is also corroborated by the decision in the following cases: • CIT V. Multiplan (India) (P) Ltd. (1991) 38 ITD 320 (Del) • Estate of Late Tukoji Rao Holkar CWT (1997) 223 ITR 480 (MP) 6. Now the assessee is in appeal. The ld. Counsel for the assessee submitted that no notice of hearing was received by the assessee. Therefore, the ld. CIT(A) was not justified in sustaining the addition by passing the ex-parte order.

In her rival submissions, the ld. Sr. DR supported the orders of the authorities below.

We have considered the submissions of both the parties and perused the material available on the record. In the present case, it is Sumeet Bawa an admitted fact that the AO as well as the ld. CIT(A) passed their respective orders ex-parte. The ld. CIT(A) although mentioned that the case was fixed for hearing on 07.08.2014 but nowhere he has pointed out that notice for hearing was served upon the assessee. It is well settled that nobody should be condemned unheard as per the maxim “audi alteram partem”. I, therefore, by keeping in view the principles of natural justice, deem it appropriate to set aside the impugned order and remand the issue back to the file of the ld. CIT(A) to be adjudicated afresh in accordance with law after providing due and reasonable opportunity of being heard to the assessee.

In the result, the appeal of the assessee is allowed for statistical purposes. (Order Pronounced in the Court on 28/12/2017)