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Income Tax Appellate Tribunal, “A” BENCH: KOLKATA
Before: Shri A. T. Varkey, JM & Dr. A. L. Saini, AM]
Both these appeals preferred by the assessee are against the separate orders of Ld. CIT(A)-9, Kolkata dated 22.01.2016 and 15.03.2017 for AYs 2007-08 and 2008-09 respectively. Since grounds are common and both the appeals have been heard together, we dispose of both these appeals by this consolidated order for the sake of brevity.
At the outset, the Ld. AR brought to our notice that the challenge raised by the assessee before the Ld. CIT(A) against the legal validity of reopening by AO u/s. 147/148 of the Income-tax Act, 1961 (hereinafter referred to as the “Act”) has not been adjudicated by the Ld. CIT(A) when specific ground number. 2.17 in this respect was raised for AY 2007-08; and for AY 2008-09, ground number. 2.11 was raised specifically by the assessee, which action/omission of Ld. CIT(A) cannot be countenanced by us. It has to be kept in mind that when Ld. CIT(A) while exercising the appellate jurisdiction conferred upon him
1009/Kol/2017 Anil Kumar Khemka (HUF), AY 2007-08 & 2008-09 by the statute, was duty bound to adjudicate the legal issue raised by the assessee in accordance to law. Omission on the part of the Ld. CIT(A) in not adjudicating the legal issue as discussed is an error which needs to be corrected by our intervention in this appellate jurisdiction and so, we set aside the impugned order of Ld. CIT(A) and remand the appeal back to his file for fresh adjudication of the legal issue raised by the assessee in respect to validity of reopening assailed by the assessee by passing a reasoned order after hearing the assessee. Therefore, both the appeals of assessee are allowed for statistical purposes.
In the result, both the appeals of assessee are allowed for statistical purposes.
Order is pronounced in the open court on 10th October, 2018. Sd/- Sd/- (Dr. A. L. Saini) (Aby. T. Varkey) Accountant Member Judicial Member
Dated : 10th October, 2018 Jd.(Sr.P.S.) Copy of the order forwarded to:
Appellant – M/s. Anil Kumar Khemka (HUF), 15/1, Loudon Street, Kolkata-700 017. 2 Respondent – ITO, Wd-32(3), Kolkata.
3. CIT(A)-9, Kolkata. (sent through e-mail)
CIT, Kolkata
DR, ITAT, Kolkata. (sent through e-mail)