VASANT NAMDEO KARALE,THANE vs. ITO, WARD-2(2), KALYAN

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ITA 4812/MUM/2023Status: DisposedITAT Mumbai11 June 2024AY 2014-15Bench: SHRI B R BASKARAN (Accountant Member), MS. KAVITHA RAJAGOPAL (Judicial 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 challenged the additions but was non-compliant throughout the appellate proceedings. However, considering the principles of natural justice, the assessee was granted one more opportunity to present their case.

What were the facts?

The assessee filed an appeal challenging an ex parte order from the CIT(A) for AY 2014-15, alleging violation of natural justice. The original assessment was reopened under Section 148 of the Income Tax Act due to belief of escaped income from a property sale. The assessee had not filed a return of income for the said year.

What were the issues?

Whether the assessee should be given another opportunity to present their case before the CIT(A) in light of the ex parte order and alleged violation of natural justice.

Which sections of the Income-tax Act were involved?

Section 250,Section 148,Section 143(3),Section 147,Section 54B,Section 54F

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

For Appellant: Shri Kumar Kale, Ms. Rajeshwari Menon
Hearing: 07.05.2024

O R D E R Per Kavitha Rajagopal, J M:

This appeal has been filed by the assessee, challenging the order of the learned Commissioner of Income Tax (Appeals) (‘ld.CIT(A) for short), National Faceless Appeal Centre (‘NFAC’ for short) passed u/s.250 of the Income Tax Act, 1961 (‘the Act'), pertaining to the Assessment Year (‘A.Y.’ for short) 2014-15.

2.

The assessee’s appeal has challenged the ex parte order of the ld. CIT(A) on the grounds of violation of principles of natural justice and has also challenged the disallowance of Rs.5 lacs being the commission income paid towards transfer of land.

The assessee has also challenged the disallowance of Rs.37,80,611/- u/s. 54B of the Act and Rs.55 lacs disallowance u/s.54F of the Act.

3.

The brief facts are that the assessee is an individual and had not filed his return of income for the year under consideration. The ld. Assessing Officer ('A.O.' for short)

(A.Y. 2014-15) Vasant Namdeo Karale vs. ITO reopened the assessee’s case vide notice u/s. 148 of the Act dated 23.11.2017 on the belief that income has escaped assessment for the reason that the assessee along with the two others persons have sold a property situated at Survey No. 51/1, Village-Belavli, Tal- Ambernath, Dist.- Thane for a sale consideration of Rs.4,50,78,500/- and not declared the same. The ld. A.O. then passed the assessment order dated 26.12.2018 u/s. 143(3) r.w.s.

147 of the Act, thereby determining the total income at Rs.1,25,85,141/-.

4.

The assessee was in appeal before the first appellate authority, challenging the assessment order.

5.

The ld. CIT(A) vide order dated 19.07.2023, upheld the order of the ld.A.O. for the reason that inspite of several opportunity the assessee has failed to substantiate his claim and has been non compliant.

6.

The assessee is in appeal before us, challenging the impugned order of the ld. CIT(A).

7.

We have heard the rival submissions and perused the materials available on record. It is observed that the assessee has challenged the additions made by the ld. A.O. before the first appellate authority but has been non compliant throughout the appellate proceeding.

8.

The learned Authorised Representative ('ld. AR' for short) for the assessee contended that the assessee has got a good case on the merits and prayed that the assessee may be given one more opportunity to present his case before the ld. CIT(A).

(A.Y. 2014-15) Vasant Namdeo Karale vs. ITO 9. The learned Departmental Representative ('ld.DR' for short) vehemently opposed to setting aside the issue to the file of the ld. CIT(A) for the reason that the assessee was given several opportunity by the ld. CIT(A) which was not availed by the assessee.

10.

On the above factual matrix of the case, we are of the considered view that the assessee may be given one more opportunity to present his case before the first appellate authority by adhering to the principles of natural justice. We, therefore, remand all these issues back to the file of the ld. CIT(A) for de novo adjudication. The assessee is directed to comply with the proceedings without any undue delay on his side.

11.

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

Order pronounced in the open court on 11.06.2024

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