SURINDER SINGH SEEHRA,NEW DELHI vs. DCIT, CENTRAL CIRCLE-1, NEW DELHI

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ITA 1513/DEL/2023Status: DisposedITAT Delhi06 March 2024AY 2020-21Bench: SH. SHAMIM YAHYA, ACCOUNTANT MEMBER AND SH. YOGESH KUMAR (Judicial Member)3 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal observed that the CIT(A) had dismissed the appeal due to non-prosecution. Considering the assessee's request for an opportunity to present their case, the Tribunal remitted the matter back to the CIT(A) to pass a fresh speaking order after affording the assessee a proper hearing.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order for AY 2020-21, which upheld an addition of Rs. 95,47,480/- made under assessment initiated u/s 153A r.w.s 144. The assessee argued that their case was not properly presented before the lower authorities, and the CIT(A) had dismissed their appeal for non-prosecution.

What were the issues?

Whether the CIT(A) was justified in dismissing the assessee's appeal for non-prosecution and if the assessee should be given a fresh opportunity to present their arguments regarding the assessment and addition under sections 153A and 144.

Which sections of the Income-tax Act were involved?

Section 153A,Section 144

AI-generated summary — verify with the full judgment below

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

For Appellant: Shri Anmol Sinha, Adv
For Respondent: Shri Dharamvir Singh, CIT-D.R
Hearing: 04.03.2024Pronounced: 06.03.2024

This appeal filed by the assessee is directed against the order of learned Commissioner of Income Tax (Appeals) - 23, New Delhi (‘CIT(A) in short’) dated 17.03.2023 pertaining to Assessment Year 2020-21.

2.

The ground of appeal

filed by Revenue, reads as under:

1. That the Ld. AO has erred in initiating the assessment proceeding u/s 153A r.w.s 144 of the Income tax Act, 1961 (‘the Act’) for the A.Y. 2020-21 where search was conducted in the financial year 2019-20 relevant to the impugned assessment year itself and Ld CIT(A) has erred in upholding the same.

2. That the Ld AO has erred in making the addition of Rs.95,47,480/- where assessment has been framed on mere assumptions, surmises, in haste & based on the assessment order of the immediately preceding assessment year and Ld. CIT(A) has erred in uploading the same.

3. That the Ld. AO has erred in making addition of Rs.95,47,480/- in the assessment proceeding without proper investigating when the Surinder Singh Seehra vs. DCIT 2 fact of foreign currency was accepted by Mr. Harpreet Singh in his statement and Ld. CIT(A) has erred in upholding the same.

4. That the Ld AO has not provided the sufficient opportunity when covid pandemic was on peak and Ld. CIT(A) has erred in upholding the same.

5. The appellant craves to add, alter, amend or vary any of the above grounds during the pendency of the appeal.”

3. At the outset, in this case, learned Counsel for the assessee prayed that assessee case has not been presented properly before the authorities below and both the orders are ex parte. He prayed that an opportunity may be provided to the assessee before the learned CIT(A) to canvas the appeal.

4.

Per contra, learned DR did not have any objection to this proposition.

5.

Upon careful consideration, we find that in this case, learned CIT(A) has passed an order by dismissing the appeal for non-prosecution. Now the assessee seeks an opportunity to present the case before the learned CIT(A). In the interest of justice, we remit the issue to the file of learned CIT(A). Learned CIT(A) shall pass a speaking order after giving the assessee proper opportunity of being heard.

6.

In the result, appeal by assessee stands allowed for statistical purposes. Order pronounced in the open court on 06.03.2024

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