UTTARI BHARAT SABHA,BHANDUP MUMBAI vs. INCOME TAX OFFICER (E)-2(4) , MUMBAI

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ITA 2973/MUM/2024Status: DisposedITAT Mumbai21 August 2024Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal noted that the assessee had not complied with notices from CIT(A) and had not furnished submissions. However, considering the assessee's undertaking to cooperate and make submissions if the matter is remitted, the Tribunal found it appropriate to restore the appeal to the CIT(A) for fresh adjudication.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) who had passed an ex-parte order upholding the assessment order. The assessee contended that CIT(A) erred in passing an ex-parte order without considering submissions. The CIT(A) had noted that the assessee did not comply with notices and did not furnish submissions.

What were the issues?

Whether the CIT(A) erred in passing an ex-parte order and upholding the assessment order without considering the assessee's submissions.

Which sections of the Income-tax Act were involved?

Section 11(5),Section 11(2),Section 11(1),Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “F” BENCH MUMBAI

Before: SHRI AMIT SHUKLA & SHRI GIRISH AGRAWAL

Hearing: 22.07.2024Pronounced: 21.08.2024

O R D E R

PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

1.

This appeal filed by the assessee is against the order of Ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi vide order no. ITBA/NFAC/S/250/2023-24/1063676084(1), dated 30.03.2024 passed against the assessment order by Income Tax Officer, Exemptions-2(4), Mumbai, u/s. 143(3) of the Income-tax Act (hereinafter referred to as the “Act”), dated 14.12.2017 for Assessment Year 2015-16.

2.

Grounds taken by the assessee are reproduced as under:

“Ground of Appeal No 1 :- CIT Appeals erred in passing Ex-parte Order and upheld assessment order u/s 143(3)

Grounds of Appeal No 2 :- The Assessing officer erred in disallowance of Rs 82,42,050/- from Gross Total Income for money invested in forms specified under section 11(5) for compliance of provision of section 11(2) of IT Act. Grounds of Appeal No 3 :- The Assessing officer erred in disallowing Picnic Expenses of Rs 10,21,183/- from Gross Total Income as application of Income under section 11(1) of IT Act.”

3. In ground no.1 raised by the assessee in the present appeal, it is contested that ld. CIT(A) has erred in passing ex-parte order and upheld assessment order passed by the ld. Assessing Officer. Ld. Counsel for the assessee at the outset prayed for the restoration of the matter back to the file of ld. CIT(A) for denovo meritorious adjudication on the grounds raised by the assessee, at the first appellate stage.

4.

We perused the order of ld. CIT(A), to take note of the fact in para-4 about opportunities given to the assessee to file the submissions. Ld. CIT(A) has noted that assessee did not comply with the notices and no submission in support of the grounds of appeal were furnished. Accordingly, he held that ld. Assessing Officer has rightly assessed the income at Rs.90,52,680/-. Assessee has furnished an undertaking giving an assurance that if the matter is remitted back to the file of ld. CIT(A), all the efforts shall be made to comply with the notices of the hearing fixed.

4.1. Nothing objectionable came from ld. CIT, DR on confrontation of the submission made by the ld. Counsel.

5.

Considering the facts recorded and the submissions made before us, we find it appropriate to remit the matter back to the file of ld. CIT(A) for denovo meritorious adjudication on the grounds taken by Uttari Bharat Sabha., AY 2015-16 the assessee at the first appellate stage. We direct the assessee to be diligent and cooperative in attending the hearings and make its submissions for expeditious and effective disposal of the appeal. It should not seek adjournments unless warranted by compelling reasons. Accordingly, appeal of the assessee is allowed for statistical purposes.

6.

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

Order is pronounced in the open court on 21 August, 2024

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