SMT. KRISHNA,UTTAR PRADESH vs. INCOME TAX OFFICER, GAUTAM BUDH NAGAR

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ITA 3921/DEL/2023Status: DisposedITAT Delhi23 April 2024AY 2012-13Bench: Sh. Kul Bharat, Judicial Member Dr. B. R. R. Kumar (Accountant Member)2 pages
AI SummaryAllowed for statistical purpose

What did the Tribunal hold?

The Tribunal observed that the assessment order and CIT(A) order were passed ex-parte, and the assessee was denied a proper opportunity of being heard, violating natural justice. Consequently, the matter was remanded to the Assessing Officer for a de-novo assessment, with specific instructions to issue and serve proper notices to ensure a fair hearing.

What were the facts?

The assessee, an uneducated childless widow, appealed against an addition of Rs. 35,26,425/- under Section 69 for unexplained investment in land. She contended that the funds were a gift from her brother, Shri Nanak, who had sufficient bank sources and withdrawals to explain the investment. The assessee also claimed withdrawals of Rs. 9,63,000/- for this purpose.

What were the issues?

Whether the assessment was validly reopened under Section 148; whether the addition under Section 69 for unexplained investment was justified considering the assessee's claims of gifted funds and withdrawals; and whether the assessee was denied natural justice and an adequate opportunity of being heard.

Which sections of the Income-tax Act were involved?

Section 148,Section 69

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI

Before: Sh. Kul BharatDr. B. R. R. Kumar

Hearing: 22.04.2024Pronounced: 23.04.2024

ORDER

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the assessee against the order of National Faceless Appeal Centre (NFAC), Delhi dated 30.10.2023.

2.

Following grounds have been raised by the assessee: “1. Re-opening the case u/s 148 of the Income Tax Act without complying with the provisions of the Act.

2. Making an addition of Rs. 35,26,425/- u/s 69 of the Income Tax Act, 1961 towards unexplained investment in land.

3. Not accepting the submission of the Assessee who is an uneducated childless widow, senior citizen & totally dependent on her brother Shri Nanak that he had gifted her the money for purchase of the land. Shri Nanak is an Assessee & his bank statement showed sources & withdrawals to explain the investment.

4. Not accepting the Assessee's contention that she had withdrawals of sums of money of Rs. 9,63,000/- towards investment in land.

2 Krishna 5. Not understanding that opportunity was denied to the Assessee during Assessment because no notice was served on her which is against the principles of natural justice & therefore there has been a lack of opportunity & that the matter needs to be set aside to the Assessing officer.

6.

That Ld. A.O. and Ld. C.I.T (A) erred in not appreciating that the Assessee had facts in her favour which were not presented in the correct perspective which ended in her being denied the relief which she was entitled to.

7.

Not appreciating that in rural areas advances for land purchases are given from time to time in cash & when the final registration is done it is not customary to record such advance payment in the deed like in urban areas.”

3.

At the outset, the ld. DR submitted that the Assessment Order and the order of the ld. CIT(A) are passed ex-parte. The assessee could not reply to the notices issued.

4.

Having gone through the record before us, we find that interest of justice would be well served by remanding the matter to the file of the Assessing Officer for assessment de- novo with directions to issue and serve notice of hearing and enforce the same as per the established procedure laid down.

5.

In the result, the appeal of the assessee is allowed for statistical purpose. Order Pronounced in the Open Court on 23/04/2024.

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