KANTILAL M. PATEL,MUMBAI vs. ITO - 32(2)(2), MUMBAI

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ITA 5339/MUM/2016Status: DisposedITAT Mumbai16 March 2018AY 2007-082 pages
AI SummaryRemanded

What did the Tribunal hold?

The tribunal set aside the CIT(A)'s ex-parte order and remanded the matter back for fresh adjudication. The assessee was directed to appear before the CIT(A) when called.

What were the facts?

The assessee's appeal was decided ex-parte by the CIT(A) due to non-compliance. The tribunal observed that the CIT(A) did not provide independent findings and merely relied on the AO's order.

What were the issues?

Whether the CIT(A) erred in deciding the appeal ex-parte without independent consideration of merits, and if the order passed was a speaking order.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, MUMBAI

This appeal by the assessee is arising out of the order of CIT(A)-44, Mumbai, in appeal No. CIT(A)-44/ITO 32(2)(2)/ITA-68/2013-14 dated 20- 06-2016. The Assessment was framed by the Income Tax Officer, Ward- 25(1)(1), Mumbai ( in short ‘ITO’) for the A.Y. 2007-08 vide order dated 07-03-2013 under section 143(3) of the Income Tax Act, 1961(hereinafter ‘the Act’).

2.

When this matter was called up, it is noticed that the CIT(A) has decided the issue ex-parte as there was no compliance from the assessee. We can understand the pain of the CIT(A) in deciding the issue but he should have decided the issue on merits after considering all the material on record.

3.

We find that the CIT(A) practically has considered the AO’s order and has not given any independent finding of his own. In such circumstances, we are of the view that even if matter is decided ex parte it should be by a speaking order. Accordingly, we set aside the order of CIT(A) and remand the matter back to his file for adjudication of this appeal afresh. The learned Counsel for the assessee is directed to appear before the CIT(A) as and when called for and in case he does not appear, the CIT(A) is at liberty to pass ex-party order. Matter remanded back to CIT(A) for fresh consideration.

4.

In the Result, the appeal of the assessee is allowed for statistical purposes.

Order pronounced in the open court on 16-03-2018.

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