APARNA ASHOK SAPRA,MAPUSA vs. INCOME TAX OFFICER, PANAJI

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ITA 72/PAN/2025Status: DisposedITAT Panaji16 July 2025AY 2017-18Bench: SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)4 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal, emphasizing principles of natural justice, set aside the CIT(A)'s ex-parte order. It remitted the matter back to the CIT(A) for fresh adjudication on merits, instructing that the assessee be given a proper opportunity of hearing and directed to cooperate.

What were the facts?

The assessee did not file a return of income for F.Y. 2016-17. The AO, finding cash deposits, made additions under Section 69A and estimated business income ex-parte due to the assessee's non-compliance. The CIT(A) upheld the AO's order, also ex-parte, for similar reasons.

What were the issues?

Whether the CIT(A) was justified in dismissing the appeal ex-parte due to non-compliance, and if further opportunity should be granted based on principles of natural justice.

Which sections of the Income-tax Act were involved?

Section 144,Section 250,Section 143(2),Section 142(1),Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PANAJI BENCH

Hearing: 15.07.2025Pronounced: 16.07.2025

ORDER

PER PAVAN KUMAR GADALE ,JM:

1.

The assesse has filed the appeal against the order of the NFAC/CIT(A) Delhi passed u/sec144 and u/sec 250 of the Act. The assesee has raised the grounds of appeal

challenging the order of the CIT(A) sustaining the additions made by the Assessing officer.

2. The brief facts of the case are that, the assessee has not filed the return of income.The Assessing Officer (AO) based on the information found that the assesse has made cash deposits in the bank accounts in F.Y.2016-17 and notice Aparna Ashok Sapra.. u/sec 143(2) and U/sec 142(1) of the Act was issued to furnish the details and sources of deposits. The A.O found the cash deposits credits in the six bank accounts maintained by the assessee in the F.Y.2016-17 and explanations were called to substantiate the credits and there was no compliance in spite of providing the opportunities. Since, no details and explanations were filed, hence the AO considering the information available on record has invoked the provisions of Sec. 144 of the Act made addition u/sec69A of Rs.6,20,000/- and business income estimated Rs.1,39,94,795/-and assessed the total income of Rs.1,46,14,745/- and passed the order u/sec144 of the Act dated 31.12.2019.

3.

Aggrieved by the order, the assesse has filed an appeal before the CIT(A), whereas the CIT(A) has considered the grounds of appeal, statement of facts and findings of the AO and has issued notices of hearing and since there was no compliance by the assesse to notices. Therefore the CIT(A) considering the information on record has confirmed the action of the A.O and dismissed the appeal. Aggrieved by the order of the CIT(A), the assesse has filed an appeal before the Hon'ble Tribunal.

4.

We heard the Ld.DR submissions and perused the material on record. Prima-facie the CIT(A) has passed the order considering the fact that there is no compliance in spite of providing adequate opportunity of hearing and the notices were issued. Therefore, the CIT(A) was of the Aparna Ashok Sapra.. opinion that the assessee is not interested in prosecuting the appeal and dismissed the appeal ex-parte confirming the action of the assessing officer. The Ld. CIT(A) has issued the notices of hearing referred at Page2 Para 6 of the CIT(A) order but there was no response and thus the Ld.CIT(A) came to a conclusion that the assessee is not interested and decided the appeal based on the information available on record. Whereas the assessee has raised grounds of appeal challenging the additions by the A.O and there could be various reasons for non appearance which cannot be overruled. Therefore, considering the principles of natural justice, we shall provide with one more opportunity of hearing to the assessee to substantiate the case with evidences and information. Accordingly, set aside the order of the CIT(A) and remit the entire disputed issues to the file of the CIT(A) to adjudicate afresh on merits and the assessee should be provided adequate opportunity of hearing and shall cooperate in submitting the information for early disposal of appeal. And, we allow the grounds of appeal of the assessee for statistical purposes.

5.

In the result, the appeal filed by assesse is allowed for statistical purposes.

Order pronounced in the open court on 16.07.2025.

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