AMBIKA PROPERTY VENTURES PRIVATE LIMITED ,MUMBAI vs. INCOME TAX OFFICER 14(1)(1), MUMBAI

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ITA 1003/MUM/2024Status: DisposedITAT Mumbai20 June 2024AY 2015-16Bench: him by way of a statement of facts and the grounds of appeal [Marvel Industries Limited Vs. Deputy Commissioner of Income Tax, Circle 2(2)(2), Mumbai, dated 19/07/2022, ITA No. 729/Mum/2022, Paragraph 3].4 pages

AI SummaryAllowed for statistical purposes

Facts

Ambika Property Ventures Private Limited challenged a CIT(A) order dated 10/01/2024 for AY 2015-16. The CIT(A) had dismissed the appellant's appeal against an assessment order under Section 143(3) due to non-prosecution, as the appellant failed to respond to notices or substantiate claims. The appellant contended that the dismissal was without considering the merits.

Held

The Income Tax Appellate Tribunal (ITAT) found that the CIT(A) erred by dismissing the appeal for non-prosecution without considering its merits and without adhering to the requirements of Section 250(6) of the Act. The ITAT set aside the CIT(A)'s order and directed the CIT(A) to decide the appeal afresh after providing the appellant a reasonable opportunity of being heard. Ground No. 1 of the appeal was allowed.

Key Issues

Whether the CIT(A) can dismiss an appeal for non-prosecution without considering its merits and complying with the procedural requirements of Section 250(6) of the Income Tax Act.

Sections Cited

Section 143(3) of the Income Tax Act, 1961, Section 250 of the Act, Section 250(6) of the Act

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Income Tax Appellate Tribunal, A BENCH, MUMBAI

Appearance For the Appellant/Assessee : Shri S.M. Bandi For the Respondent/Department : Shri Raj Singh Meel Date Conclusion of hearing : 10.06.2024 Pronouncement of order : 20.06.2024 O R D E R Per Rahul Chaudhary, Judicial Member: 1. By way of the present appeal the Assessee has challenged the order, dated 10/01/2024, passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘the CIT(A)’] for the Assessment Year 2015-16, whereby the Ld. CIT(A) had dismissed the appeal of the Assessee against the Assessment Order, dated 23/12/2017, passed under Section 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’).

When the appeal was taken up for hearing, the Learned Authorized Representative for the Appellant pressed into service Ground No. 1 raised in the present appeal which reads as under:

1. On the facts and circumstances of the case and in law, the Ld. CIT(A) erred in dismissing the appeal for want of prosecution of appeal.

The Learned Authorised Representative for the Appellant submitted that the appeal was disposed of by the CIT(A) on the ground of non-prosecution without considering the merits.

On perusal of paragraph 4.1 to 4.3 of the order passed by the CIT(A) we find that the CIT(A) has noted that the Appellant has failed to respond to notices of hearing; the Appellant was not interested in pursuing the appeal, and since the Appellant had failed to avail of the opportunity to substantiate the claims made and produced documentary evidence to prove the same, the appeal was being dismissed. Thus, the appeal was disposed off by the CIT(A) on account of non-prosecution without examining the merits of the grounds/contentions raised by the Appellant.

The scheme of Section 250 of the Act does not visualize any situation in which an appeal can be summarily dismissed disregarding the material on record. Section 250(6) of the Act lays down that the CIT(A)’s order “disposing of the appeal shall be in writing and shall state the points for determination, the decision thereon and the reason for the decision”. As for the points of determination, in our considered view, it cannot be open to the Learned CIT(A) to disregard what the assessee has placed before him by way of a statement of facts and the grounds of appeal [Marvel Industries Limited Vs. Deputy Commissioner of Income Tax, Circle 2(2)(2), Mumbai, dated 19/07/2022, Paragraph 3].