CAPABLE TRADELINKS PVT. LTD.,KOLKATA vs. ITO, WARD - 7(3), KOLKATA, KOLKATA

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ITA 2253/KOL/2017Status: DisposedITAT Kolkata16 January 2019AY 2012-132 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee was not given an opportunity before the CIT(A) and there were no findings on the issues raised. Therefore, the matter was remanded to the CIT(A) for fresh consideration.

What were the facts?

The assessee's appeal against the CIT(A) order for AY 2012-13 was dismissed ex-parte. The assessee argued that they were not given an opportunity to be heard before the CIT(A).

What were the issues?

Whether the CIT(A) order passed ex-parte without providing an opportunity to the assessee is valid.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “D”, KOLKATA

Hearing: 28.11.2018Pronounced: 16.01.2019

ORDER

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER This appeal filed by the assessee against the order dated 24.03.2017 passed by CIT(A)-16, Kolkata u/s 143(3) of the Income Tax Act, 1961 (in short “Act”) for AY 2012-13.

2.

Heard both parties and perused the material available on record. The Ld.AR submits that the CIT(A) dismissed the grounds of appeal raised by the assessee ex-parte and the matter may be remanded to the file of CIT(A). It is noted that there was no opportunity for the assessee before the CIT(A) and there was no finding as such by the CIT(A) on the issues raised before us. Therefore, taking into consideration the facts and circumstances of the case and the submissions of Ld.DR & Ld.AR and in the interest of justice, we deem it proper to remand the matter to the file of CIT(A) for his fresh consideration. The assessee is liberty to file evidences, if any, in support of its contention. Thus, grounds raised by the assessee are allowed for statistical purposes.

3.

In the result, the appeal of the assessee is allowed for statistical purposes. Order pronounced in the open court on 16.01.2019.

1.

Sd/- Sd/- (J.SUDHAKAR REDDY) (S.S.VISWANETHRA RAVI) ACCOUNTANT MEMBER JUDICIAL MEMBER [ Date:- 16.01.2019 *Amit Kumar* Copy forwarded to:

1. 1. Appellant- Capable Tradelinks Pvt.Ltd., C/o-D.J.Shah & Co., Kalyan Bhavan, 2 Elgin Road, Kolkata-700020.

2. Respondent- ITO, Ward-7(3), Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069.

3. CIT-Kolkata 4. CIT(Appeals)-Kolkata 5. DR: ITAT -Kolkata Benches

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