Facts
The appeals were filed by Dinesh International Ltd. against orders of the National Faceless Appeal Centre (NFAC) for AY 2005-06, concerning assessments under sections 271(1)(c), 271G, and 143(3). The NFAC had passed an ex parte order without securing the presence of the assessee.
Held
The Tribunal found that the NFAC order was passed ex parte and without providing any findings on the merits of the case. In the interest of justice and fair play, the Tribunal restored the appeals to the NFAC for de novo adjudication in accordance with law. Consequently, the appeals were allowed for statistical purposes.
Key Issues
Whether an ex parte order passed by the National Faceless Appeal Centre without the assessee's presence is valid, and if the case should be restored for de novo adjudication on merits.
Sections Cited
271(1)(c), 271G, 143(3)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH “B”: NEW DELHI
Before: SHRI M. BALAGANESH
O R D E R PER M. BALAGANESH, A. M.: 1. These appeal in to 3808/Del/2023 for AY 2005-06, arise out of the order of the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘ld. CIT(A)’, in short] dated 08.11.2023 against the order of assessment passed u/s 271(1)(c) dated 23.06.2009, 271G dated 23.06.2009 and 143(3) dated 30.12.2008 by the Assessing Officer (hereinafter referred to as ‘ld. AO’).
We have heard the rival submissions and perused the material available on record. We find that the National Faceless Appeal Centre (NFAC) had passed an order ex parte without securing the presence of the assessee. Considering the totality of the facts and circumstances of the case and in the interest of justice and fairplay, we deem it fit and appropriate to restore these appeals to the file of the ld National Faceless Appeal Centre (NFAC) for de novo adjudication in accordance with law as no finding was given on merits. Accordingly, grounds raised by the assessee in all the appeals are allowed for statistical purposes.
In the result, the appeals of the assessee are allowed for statistical purposes.