RITANSHU MAHENDRU,NEW DELHI vs. ACIT, CIRCLE-35(1), NEW DELHI

ORDER PER SHAMIM YAHYA, A.M.

This appeal by the assessee is directed against the order of Ld. Commissioner of Income Tax (Appeal)-12, New Delhi, dated 30.10.2019 pertaining to Assessment Year 2011-12.

ITA No.-78/Del/2020 Ritanshu Mahendru. that the account was actually operated by Sh. Ritanshu Mahendru. The Assessing Officer issued the notice u/s 133(6) to the Assessee to explain the transaction. But no reply was received. Therefore, the Assessing Officer issued notice u/s 148 of the Act with the prior approval of the competent authority and duly served on the Assessee.

The Assessee filed return of income in response to the notice u/s 148 of the IT Act. The Assessing Officer issued notice u/s 143(2) of the IT Act. The Assessee objected against the reasons recorded by the Assessing Officer. The Assessing Officer disposed off the objections vide letter dated 20.11.2018.

2.1 It was submitted during the assessment proceedings that the Assessee had advanced Rs.65 lacs and received Rs.71 lacs as cancellation. Rs.6 lacs was declared as income during the year. The Assessing Officer asked the Assessee to explain the cash deposits in the bank account. The Assessee submitted that Rs.71 lacs was received as advance cancellation. However, no documentary evidences were furnished. The Assessee did not furnish details of PAN, identity and copy of the ITR of the persons paying the amount to prove the genuiner.ess of transaction. As such, the Assessing Officer added Rs.76,23,000/- to the total income.

ITA No.-78/Del/2020 Ritanshu Mahendru. 5. We have heard the Ld. DR and perused the materials on record. None appeared on behalf of the assessee. We find that the Ld. CIT(A) has virtually dismissed the appeal due to non-prosecution. Further, we find that the Ld. CIT(A) has not adjudicated on the matter of the appeal before him; instead, he summarily dismissed the appeal of the assessee for not giving details. We find that Section 251 of the Income Tax Act dealing with the powers of Ld. CIT(A) does not provide for dismissal of the appeal for non-prosecution. Hence, in the interest of justice and we remit the issue to the file of the Ld. CIT(A). The Ld. CIT(A) shall pass speaking order after giving an opportunity to the assessee.

In the result, appeal by the assessee is allowed for statistical purposes. 6.

Order Pronounced in the Open Court on 19.01.2024

Sd/- Sd/- (ANUBHAV SHARMA) (SHAMIM YAHYA) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 19 /01/2024 (Pooja) Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT

ASSISTANT REGISTRAR ITAT NEW DELHI ITA No.-78/Del/2020 Ritanshu Mahendru. Date of dictation 17.01.24

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