M/S GRACEFUL SUPPLIERS PVT. LTD.,KOLKATA vs. ITO, WD-1(3), KOLKATA, KOLKATA

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ITA 483/KOL/2016Status: DisposedITAT Kolkata16 November 2018AY 2011-20122 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee did not have an opportunity to present their case before the CIT(A). Therefore, the matter was remanded back to the CIT(A) for fresh consideration in the interest of justice.

What were the facts?

The assessee's appeal before the CIT(A) was dismissed ex-parte due to non-appearance. The AO had made additions under Sections 14A and 68 of the Income Tax Act. The assessee did not appear before the CIT(A) for multiple hearings.

What were the issues?

Whether the CIT(A) was justified in dismissing the appeal ex-parte without providing an opportunity to the assessee to present their case, especially when additions were made by the AO.

Which sections of the Income-tax Act were involved?

Section 14A,Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “D”, KOLKATA

Hearing: 29.10.2018Pronounced: 16.11.2018

ORDER

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER

1.

This appeal by the assessee against the order dated 29.02.2016 passed by CIT(A)-1, Kolkata for AY 2011-12 wherein he confirmed the order of AO ex-parte of the assessee.

2.

When the matter is called, we find no representation on behalf of the assessee nor any application filed seeking adjournment, therefore, the assessee set ex-parte. We proceed to hear the AR and dispose off the appeal. 3. Heard Ld.DR and perused the material available on record. It is noted from the record that the AO made additions u/s 14A and 68 of the Income Tax Act, 1961 (in short “Act”). The assessee challenged the same before the CIT(A). The CIT(A) fixed the appeal for hearing on 04.12.2015, 03.02.2016 & 26.02.2016. According to (ASSESSMENT YEAR-2011-12) the CIT(A), none appeared on behalf of the assessee nor any application filed requesting adjournment and for non-compliance, he dismissed the grounds of appeal

raised by the assessee. We find the additions made by the AO requires assistance from the assessee and as discussed above, there was no opportunity for the assessee to prosecute the grounds raised before the CIT(A) in first appellate proceedings. Therefore, taking into consideration, the additions made and facts and circumstances of the case and in the interest of justice, we deem it proper to remand the matter to the file to the file of CIT(A) for his fresh consideration in the interests of justice. The assessee is liberty to file evidences in support of his contention. Thus, grounds raised by the assessee are allowed for statistical purposes.

4. In the result, the appeal of the assessee is allowed for statistical purposes. Order pronounced in the open court on 16.11.2018.

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