DINESH INTERNATIONAL LIMITED,NEW DELHI vs. DCIT CIRCLE-7(2), NEW DELHI

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ITA 3808/DEL/2023Status: DisposedITAT Delhi25 April 2024AY 2005-06Bench: SHRI M. BALAGANESH (Accountant Member), MS MADHUMITA ROY (Judicial Member)2 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the appeals to the NFAC for de novo adjudication, citing that the NFAC had passed its order ex parte and provided no findings on the merits of the case. Consequently, the assessee's grounds of appeal were allowed for statistical purposes.

What were the facts?

The assessee filed appeals for AY 2005-06 against orders passed by the National Faceless Appeal Centre (NFAC) dated 08.11.2023, which were issued ex parte without securing the assessee's presence. These orders stemmed from original assessments made under sections 271(1)(c), 271G, and 143(3) of the Income Tax Act.

What were the issues?

Whether the ex parte order passed by NFAC without hearing the assessee is valid, and if the case should be remanded for fresh adjudication on merits.

Which sections of the Income-tax Act were involved?

Section 271(1)(c),Section 271G,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “B”: NEW DELHI

Before: SHRI M. BALAGANESH

For Appellant: Shri Ved Jain, Adv, Ms. Supriya Mehta, CA
For Respondent: Shri Vivek Kumar Upadhyay, Sr. DR
Hearing: 15/04/2024Pronounced: 25/04/2024

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’).

2.

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.

3.

In the result, the appeals of the assessee are allowed for statistical purposes.

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