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Facts
The assessee filed appeals against ex parte orders passed by the Ld. Commissioner of Income Tax (Appeals) for Assessment Years 2012-13 to 2018-19. The assessee contended they were denied a reasonable opportunity of hearing, particularly due to compelling circumstances arising from the COVID-19 pandemic preventing their appearance during the CIT(A) proceedings.
Held
The Tribunal observed that the CIT(A) decided the appeals ex parte despite the assessee seeking an adjournment due to the COVID-19 pandemic. Acknowledging that no person should be condemned unheard, the Tribunal set aside the impugned orders and restored the issues to the CIT(A) for de novo adjudication, granting the assessee a due and reasonable opportunity of being heard.
Key Issues
Whether the Ld. CIT(A) erred in deciding appeals ex parte without providing a reasonable opportunity of being heard, especially when the assessee's non-appearance was due to compelling circumstances like the COVID-19 pandemic.
Sections Cited
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Income Tax Appellate Tribunal, DELHI BENCH: ‘F’: NEW DELHI
Before: SHRI SAKTIJIT DEY & SHRI M. BALAGANESH,
PER BENCH:
These appeals have been filed by the assessee challenging separate orders of Ld. Commissioner of Income Tax (Appeals)-30, [Ld. CIT(A)] New Delhi, all dated 26.07.2022, pertaining to Assessment Years 2012-13, 2013-14, 2014-15, 2015-16, 2016-17, 2017-18, 2018-19.
.-2479/Del/2022 and other appeals Rajiv Dalal.
We have heard the parties and perused the materials available on record. At the very outset, Ld. Counsel appearing for the assessee made a limited submission that the impugned orders of Ld. First Appellate Authority deserve to be set aside with the direction to hear the appeals de novo as he decided the appeals ex parte without providing a reasonable opportunity of being heard to the assessee.
The Ld. DR, though submitted that reasonable opportunity of being heard was granted to the assessee, however, he did not have any serious objection against restoration of the issues to the First Appellate Authority for de novo adjudication.
We have considered rival contentions and perused the materials available on record. It is observed that the subject appeals were fixed for hearing before the First Appellate Authority from time to time, as mentioned in paragraph 6 of the impugned order of Ld. First Appellate Authority. It is further observed that the last date of hearing of the appeal was fixed on 25.07.2022. However, on the said date, the assessee moved an application seeking adjournment. Ignoring assessee’s request for adjournment, Ld. First Appellate Authority proceeded to decide the appeals ex parte.
While doing so, he confirmed various additions made by the Assessing Officer. Facts on record reveal that the appeals were fixed mostly during the period when COVID-19 was at its peak. Therefore, compelling circumstances arising out of COVID-19 lockdown must have prevented the assessee from appearing before Ld. First Appellate Authority to conduct the hearing. Thus, in our view, the assessee had a valid reason for not appearing before Ld. First Appellate Authority to conduct the hearing of the appeals. In any case, one of the cornerstones of Indian judicial system is that no person should be Page 2 of 4 .-2479/Del/2022 and other appeals Rajiv Dalal. condemned unheard. Therefore, in our view, the assessee deserves a fair opportunity to represent his case before Ld. First Appellate Authority, which he did not get earlier as the appeals were decided ex parte.
4.1 In view of the aforesaid, we are inclined to set aside the impugned orders of Ld. First Appellate Authority and restore the issues arising in the appeals back to him for de novo adjudication after providing due and reasonable opportunity of being heard to the assessee. The assessee is at liberty to raise any other ground or grounds, if he so desiresp.
In the result, appeals of the assessee are allowed for statistical purpose. Order pronounced in the open court on 08.02.2024.