AXCEL GLOBAL SERVICES,MUMBAI vs. ITO 13(1)(4), MUMBAI

आदेश / O R D E R

Per Manoj Kumar Aggarwal (Accountant Member)

are also identical. The assessee has contested the impugned order on legal grounds as well as on merits since the impugned order is an ex-parte order. The assessee is primarily aggrieved by denial of exemption u/s 10AA.

4. Facts as culled from AY 2011-12 are that the assessee being resident firm engaged in warehousing & repair maintenance services to 6917/Mum/2016 Axcel Global Services Assessment Years- 2009-10, 2011-12, 2012-13 was subjected to an assessment u/s 143(3) for the impugned AY on 24/03/2013 at Rs.1,42,98,260/- as against ‘Nil’ return filed by the assessee on 17/06/2011. The assessee claimed deduction u/s 10AA against certain income, which, in the opinion, of Ld. AO was not available to the assessee and therefore, the same was denied to the assessee. Aggrieved, the assessee contested the same without any success before Ld. CIT(A) vide impugned order dated 04/10/2016.

5. The assessee failed to appear before Ld. CIT(A) to defend his case despite being provided with several opportunities of being heard which resulted into confirmation of quantum assessment ex-parte qua the assessee. Aggrieved, the assessee is in further appeal before us.

6. The Ld. Representative for assessee [AR], at the outset, assailed the impugned order by contending that the assessee could not represent his case before Ld. CIT(A) and the order being an ex-parte order, stood vitiated on account of violation of principle of natural justice. The Ld. AR contended that the assessee stood fair chance of contesting the addition and therefore, in the interest of justice, another opportunity to contest the issues before Ld. first appellate authority may be granted to the assessee.

7. Per contra, the Ld. DR opposed the same by drawing our attention to the fact that the assessee was provided with sufficient opportunities of being heard on various occasions but every time adjournment was sought and no efforts were made to represent the case before first appellate authority and therefore, the appeal has rightly been decided against the assessee.

ITA No 6915 to 6917/Mum/2016 Axcel Global Services Assessment Years- 2009-10, 2011-12, 2012-13 8. We have heard the rival contentions and perused the relevant material on record. We concur with the stand of Ld. DR that the assessee failed to avail the several opportunities being provided to him by Ld. CIT(A) and the assessee did not make any efforts to pursue the same. However, at the same time, it is settled law that principles of natural justice and fair play require that the effected party is granted sufficient opportunity of being heard to contest his case. Therefore, we see no harm in providing another opportunity to the assessee to contest his claim before Ld. CIT(A). Therefore, the matter is restored back to file of Ld. CIT(A) for de-novo adjudication with direction to assessee to substantiate his claim forthwith failing which Ld. CIT(A) shall be at liberty to decide the matter on the basis of material available on record.