SHIRISH GUNVANTRAI DESAI(HUF),MUMBAI vs. DCIT, CIR.-36, KOLKATA, KOLKATA

PDF · subscribers
ITA 191/KOL/2017Status: DisposedITAT Kolkata26 April 2018AY 2009-20103 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal noted that the impugned order was ex-parte and the assessee could not plead their case. Therefore, in the interest of natural justice, the Tribunal set aside the impugned order.

What were the facts?

The assessee's appeal was directed against an ex-parte order passed by the CIT(A). The assessee's counsel submitted that the Karta of the HUF was severely ill and unable to attend the hearing before the CIT(A), thus not being given an adequate opportunity to present their case.

What were the issues?

Whether the CIT(A) provided adequate opportunity of being heard to the assessee, especially considering the illness of the Karta.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D”, BENCH KOLKATA

Before: SHRI A. T. VARKEY, JM &DR. A.L.SAINI, AM

For Appellant: Shri V. N. Datta
Hearing: 19/04/2018Pronounced: 26/04/2018

Per Dr. A. L. Saini: The captioned appeal filed by the assessee, pertaining to Assessment Year 2009-10, is directed against an order passed by the Ld. Commissioner of Income Tax (Appeals)-10, Kolkata in appeal No.72/CIT(A)-10/C-36/16-17/Kol, dated 23.11.2016, which in turn arises out of an assessment order passed by the Assessing Officer u/s 143(3)/147 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’), dated 28.03.2016.

2.

At the outset itself, the ld. counsel for the assessee submitted before us that the impugned order passed by the ld. CIT(A) is an ex parte order

1.

Shirish Gunvantrai Desai (HUF) Assessment Year: 2009-10 and therefore, the assessee could not plead his case before the ld. CIT(A). The Counsel pointed out that the ld CIT(A),during the appellate proceedings, has not given adequate opportunity of being heard. The assessee in his grounds of appeal, has especially raised Ground No.3 stating as follows:

“That the ld. CIT(A) ought to have allowed another opportunity of being heard as he too issued only one notice and due to the reason of the Appellant karta being bed ridden due to illness since almost April 2016 and thus was highly incapacitated in attending to his official affairs, the said notice went unattended.”

3.

The ld. counsel for the assessee has submitted that the karta of the HUF, has been feeling severe illness since a long, therefore he could not attend the hearing before the ld. CIT(A), hence he prayed that the matter may be remitted back to the file of the ld. CIT(A) for fresh adjudication. The ld. DR for the Revenue did not have any objection if the matter is remitted back to the file of Ld. CIT(A),however, he wanted the assessee to participate in appellate proceedings.

4.

We note that assessment was carried out u/s 147/143(3) of the Act and the impugned order is an ex parte order, therefore, we do not wish to make any comments on the merits of the grounds raised by the assessee. Since, the impugned order is an ex parte order, the assessee could not plead his case before the ld. CIT(A), therefore considering the principle of natural justice, we are inclined to set aside the impugned with a direction to the assessee to be present before the ld. CIT(A) on 3rd July, 2018. The ld. CIT(A) is directed to pass a speaking order after hearing the assessee and after giving adequate opportunity to the assessee. No separate notice will be given to the assessee for appearance before the ld. CIT(A) on 3rd July, 2018. This is to ensure that the assessee should participate in the Shirish Gunvantrai Desai (HUF) Assessment Year: 2009-10 appellate proceedings diligently. Therefore, we allow this appeal for statistical purposes.

5.

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

Order is pronounced in the open court on 26/04/2018.

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Recent GST High Court judgments

Search GST case law →