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Income Tax Appellate Tribunal, KOLKATA BENCH (SMC
Before: Shri P.M. Jagtap, Hon’ble Vice -]
order : November 28, 2018 ORDER This appeal filed by the assessee is directed against the order of Ld. CIT (Appeals) – 16, Kolkata dated 28.05.2018 passed ex-parte whereby he dismissed the appeal of the assessee on the ground that the same was filed manually and not electronically.
The assessee in the present case is a partnership firm which is engaged in the business of trading of wine. The return of income for the year under consideration was filed by it on 30.09.2014 declaring a total income of Rs. 2,26,010/-. In the assessment completed u/s 143(3) vide an order dated 22.12.2016, the total income of the assessee was determined by the AO at Rs. 25,46,033/- after making the following additions: 1. Discrepancy in purchases Rs. 13,59,539/- 2. Undisclosed sale Rs. 77,358/- 3. Disallowance of excess expenses Rs. 9,365/- 4. Disallowance of cash purchase Rs. 8,70,262/- Rs. 3,500/- 5. Inadmissible Expenses
M/s. Dakshin Chatra F.L. On Shop 3. Against the order passed by the AO u/s 143(3), an appeal was filed by the assessee before the Ld. CIT(A) disputing the various additions made by the AO. Since the said appeal was filed by the assessee manually and not electronically as mandated by the relevant Income Tax Rules, the Ld. CIT(A) treated the same as non-est. He accordingly dismissed the same in limine without going into the merits of the case. Aggrieved by the order of the Ld. CIT(A), the assessee has preferred this appeal before the Tribunal.
I have the arguments of both the sides and also perused the relevant material available on record. As noted at the outset, the registry of ITAT has raised an objection pointing out a defect in this appeal of the assessee in paying the appeal fees of only Rs. 500/- instead of Rs. 10,000/-. In this regard, the learned counsel for the has contended that the Ld. CIT(A) vide his impugned order passed ex- parte has disposed of the appeal of the assessee in limine by treating the same as non-est without going into the merits of the case and since such order falls within clause (d) of section 253(6), the fees payable by the assessee for filing the appeal before the Tribunal is only Rs. 500/-. Since this contention raised by the learned counsel for the assessee is duly supported by the decision of Hon’ble Karnataka High Court in the case of Rajakamal Polymers (P) Ltd. 158 TAXMAN 120 (Karnataka), I find that there is no defect in this appeal of the assessee and now proceed to dispose of the same.
As submitted by the learned counsel for the assessee, the appeal for the year under consideration against the order dated 22.12.2016 passed u/s 143(3) was also filed by the assessee before
M/s. Dakshin Chatra F.L. On Shop the Ld. CIT(A) electronically on 19.04.2018 but the Ld. CIT(A) has failed to take cognizance of the same. He has contended that the Ld. CIT(A) may therefore be directed to dispose of the appeal of the assessee filed electronically on merit after giving the assessee a sufficient opportunity of being heard. Since the learned DR has also not raised any objection in this regard, I set aside the impugned order of the Ld. CIT(A) and direct him to dispose of the appeal of the assessee filed electronically on 19.04.2018 on merit after giving the assessee proper and sufficient opportunity of being heard.