M/S. MOHAN INSURANCE & FINANCE CONSULTANCY PVT. LTD.,KOLKATA vs. ITO, WARD - 1(1), KOLKATA, KOLKATA

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ITA 1764/KOL/2018Status: DisposedITAT Kolkata31 January 2019AY 2014-152 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(A) did not consider the relevant facts or provide a detailed adjudication. Therefore, the appeal is restored to the CIT(A) for a fresh adjudication.

What were the facts?

The CIT(A) passed an ex parte order against the assessee, disallowing discount on insurance renewal and making a disallowance under section 14A. The assessee had appeared only on the second opportunity for a hearing.

What were the issues?

Whether the CIT(A) erred in passing an ex parte order without proper adjudication. Whether the assessee was afforded sufficient opportunities for hearing.

Which sections of the Income-tax Act were involved?

Section 14A,Section 143(3),Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “SMC” KOLKATA

Before: Shri S.S, Godara

This assessee’s appeal for assessment year 2014-15, arises against the Commissioner of Income-tax (Appeals)-1, Kolkata’s order dated 22.06.2018 passed in case No.605673091300117 involving proceedings u/s. 143(3) of the Income Tax Act, 1961; in short ‘the Act’. Heard both the parties. Case file perused.

2.

It emerges at the outset that the CIT(A) has passed his lower appellate order ex parte against the assessee whilst affirming the Assessing Officer’s action disallowing / adding discount on insurance renewal amounting to ₹10,91,969/- along with sec. 14A r.w.s 8D disallowance of ₹25,603/- made in the course of assessment framed on 29.12.2016. The Revenue vehemently contends during the course of hearing that the ITA No.1764/Kol/2018 A.Y. 2014-15 M/s Mohan Insurance & Finance Consultancy Pvt. Ltd. Vs. ITO Wd-1(1) Kol. Page 2 CIT(A) had fixed the lower appeal for hearing on 07.06.2018, 15,06.2018 & 22.06.2018. The assessee had appeared only on second opportunity. This made the CIT(A) to pass his lower appellate order under challenge dismissing the assessee’s appeal to be without any merit. I find that CIT(A) has nowhere considered the relevant facts pertaining to assessee’s twin grievance(s) followed by a detailed adjudication as contemplated u/s 250(6) of the Act. I therefore restore the instant appeal back to the CIT(A) for adjudication afresh after affording three effective opportunities to the taxpayer.

3.

This assessee’s appeal is accepted for statistical purpose in above terms. Order pronounced in open court on 31/01/2019 (S.S. Godara) Judicial Member Kolkata, *Dkp/Sr.PS "दनांकः- 31/01/2019 कोलकाता आदेश क" ""त"ल"प अ"े"षत / Copy of Order Forwarded to:- 1. अपीलाथ"/Appellant-M/s Mohan Insurance & Finance Consultancy Pvt. Ltd., 630 True Value, Uttar Panchananaa Gram, Kolkata-13

2.

""यथ"/Respondent-ITO Ward-1(1), Aayakar Bhawan,P-7, Chowringhee Sq. Kol-69 3. संबं"धत आयकर आयु%त / Concerned CIT 4. आयकर आयु%त- अपील / CIT (A) 5. &वभागीय ")त)न"ध, आयकर अपील"य अ"धकरण कोलकाता / DR, ITAT, Kolkata 6. गाड+ फाइल / Guard file. By order/आदेश से, // उप/सहायक पंजीकार आयकर अपील"य अ"धकरण, कोलकाता ।

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