ZENSAR TECHNOLOGIES LIMITED,MUMBAI vs. DCIT 2(3)(1), MUMBAI

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/250/2023-24/1056743374(1), dated 04.10.2023 passed against the assessment order by National e-Assessment Centre, u/s. 143(3) r.w.s. 144B of the Income-tax Act (hereinafter referred to as the “Act”), dated 21.09.2022 for Assessment Year 2020- 21.

In ground no.1, point 1, raised by the assessee in the present appeal, it is contested that ld. CIT(A) has erred in perfunctorily dismissing the appeal ex-parte without properly adjudicating the issues on the merit. In this respect, 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.

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. Accordingly, he held that ld. Assessing Officer has rightly assessed the income at Rs.1,79,40,83,573/-. In order to substantiate and corroborate the reasons for non-appearance at the first appellate stage, assessee placed on record an affidavit by the Sr. Manager, Tax, explaining the reasons for the same.

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 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

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