SHRI MANORANJAN BERA,KOLKATA vs. ITO, WARD - 25(1), KOLKATA, KOLKATA

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ITA 613/KOL/2018Status: DisposedITAT Kolkata20 July 2018AY 2013-143 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(A) had passed the orders ex-parte without adjudicating on the merits of the case. Therefore, the Tribunal set aside the CIT(A)'s orders and remanded the appeals back for fresh adjudication.

What were the facts?

The assessee's appeals arose from ex-parte orders passed by the CIT(A) which upheld the Assessing Officer's additions on account of undisclosed income, unexplained investments, and penalties. The CIT(A) had not dealt with the merits of the case.

What were the issues?

Whether the CIT(A) properly adjudicated the appeals on merits when passing ex-parte orders. The need for the CIT(A) to provide detailed adjudication as prescribed by law.

Which sections of the Income-tax Act were involved?

Section 250(6),Section 143(3),Section 271D,Section 271E

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH ‘ C’ KOLKATA

Before: Hon’ble Shri S.S.Godara, JM & Dr.A.L.Saini, AM ]

lower appellate proceedings. The Revenue on the other hand vehemently contends that the assessee had been seeking adjournment time and again before the CIT(A) which prompted him to decide all the three lower appeals exparte. We notice in this backdrop of pleadings that the CIT(A) has chosen to affirm the assessment order’s findings on quantum as well as penalty issues exparte whilst upholding the Assessing Officer’ s action on all issues. It further emerges that the CIT(A) has nowhere dealt with the merits of the case as is evident from para-7 of the quantum appeal (supra). The legislature has prescribed points of determination as well as a detailed adjudication for the CIT(A) in such lower appellate proceedings u/s 250(6) of the Act. We therefore deem it appropriate in larger interest of justice that the CIT(A) needs to readjudicate all three assessee’s appeals on merits as per law. It is made clear that the assessee shall appear before the CIT(A) on 03.10.2018 in consequential proceedings at his own risk. He shall thereafter be afforded three effective opportunities of hearing during the course of lower appellate proceedings to conclude his arguments failing which our instant remand directions would stand vacated.

3. These assessee’s appeals are accepted for statistical purposes.

Order pronounced in the Court on 20.07.2018.

Sd/- Sd/- [Dr.A.L.Saini ] [ S.S.Godara ] Accountant Member Judicial Member Dated : 20.07.2018. [RG Sr.PS] Copy of the order forwarded to: 1.Shri Manoranjan Bera, 16/D/1, Bosepukur, Prantikpally, Kasba, Kolkata-700042.

2.

I.T.O., Ward-125(1), Kolkata.

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