LT. RAKESH KUMAR GUPTA,DELHI vs. ITO, NEW DELHI

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ITA 885/DEL/2017Status: DisposedITAT Delhi30 May 2017AY 2012-133 pages
AI SummaryRemanded

What did the Tribunal hold?

The ITAT set aside the CIT(A)'s order and remanded the matter back for fresh adjudication. This was done to ensure the principles of natural justice were followed and the assessee was given a reasonable opportunity to be heard.

What were the facts?

The assessee's appeal was decided ex-parte by the CIT(A) without proper proof of service of notice. The ITAT noted that the postal authority's details did not confirm service to the assessee.

What were the issues?

Whether the CIT(A) correctly decided the appeal ex-parte without proper service of notice, violating principles of natural justice. The appeal also involved disputes regarding the disallowance of interest and other expenses.

Which sections of the Income-tax Act were involved?

Section 37,Section 57(iii),Section 56,Section 40(a)(ia)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI

Before: Sh. N. K. Saini

Hearing: 17.05.2017Pronounced: 30.05.2017

ORDER This is an appeal by the assessee against the order dated 29.11.2016 of ld. CIT(A)-16, New Delhi.

2.

Following grounds have been raised in this appeal: “1. Because the action is under challenge on facts & law since the findings recorded qua appeal dismissal is in violation to the principles of natural & substantial justice for a decision in accordance with law.

1.

2. Because the action is being challenged on facts & law, for upholding the interest paid amounting to Rs. 8,28,885/- on borrowed funds utilised for the purpose of proprietary business & claimed expenditure u/s 37 of the Income Tax Act, 1961 instead applying section 2 Rakesh Kumar Gupta 57(iii) for interest paid for the purpose of earning income u/s 56.

3. Because the action is being challenged on facts & law, for disallowance of Rs. 39,774/- (l/5th share of Rs. 1,98,870/-) on account of expenses incurred on Conveyance expenses, Telephone expenses, Car expenses & Staff Welfare.

4. Because the action is being challenged on facts & law, for disallowance of Interest paid amounting to Rs. 81,247/- to M/s Cholamandalam Investment on finance taken for purchase of Auto u/s 40(a)(ia) of the Income Tax Act, 1961.”

3. During the course of hearing nobody was present on behalf of the assessee neither any adjournment was sought. I, therefore, proceeded ex- parte and the appeal is decided after hearing the ld. DR. It is noticed that the ld. CIT(A) decided the appeal ex-parte by stating that the order dated 03.10.2016 was served upon the assessee on 08.10.2016 as per the track from the post office department.

4.

In the present case, it is an admitted that the ld. CIT(A) decide the appeal ex-parte and mentioned that the notice dated 03.10.2016 was served upon the assessee. However, on perusal of the details mentioned by the ld. CIT(A) obtained from the postal authority, it is nowhere stated that the notice dated 03.10.2016 has been served to the assessee. It is also not clear to whom the notice was served on 08.10.2016 because name of the assessee is not mentioned. It is well settled that nobody 3 Rakesh Kumar Gupta should be condemned unheard as per the maxim “audi alteram partem”. I, therefore, keeping in view the principles of natural justice, deem it appropriate to set aside this issue back to the file of the ld. CIT(A) to be adjudicated afresh in accordance with law after providing due and reasonable opportunity of being heard to the assessee.

5.

In the result, the appeal of the assessee is allowed for statistical purposes. (Order Pronounced in the Court on 30/05/2017)

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