THE AERTRIP,MUMBAI vs. ITO WARD 17(1), MUMBAI

In the grounds of appeal assessee has raised following grounds:-

M/s. The Aertrip “1.(a) Learned Commissioner of Income Tax (Appeals) Erred in passing the order exparte & dismissing appeal on 04-10-2023 though Notice of hearing given fixing the date of hearing on 09- 10-2023. (b) Ld Commissioner of Income Tax (Appeal) erred in violating principles of natural justice in as much in spite of fixing the hearing on 09-10-2023 passed order exparte on 04-10-2023. (c) The appellant humbly submit that Id.CIT(A) ought to have given proper opportunity of hearing.

Learned Commissioner of Income Tax (Appeals) erred is disallowing expenses of Rs.5,00,000/- 3. At the outset it is noted that, even before the ld. AO that assessee had not made any compliance to the various notices sent by e-mail on jainassociate@yahoo.co.in. The ld. AO without any response from the assessee treated the cash deposits of Rs.1,09,35,100/- u/s.69A in the bank account as unexplained. Before the ld. CIT (A) also various notices of hearing were fixed and except for genuine request dated 28/07/2023 there has been no compliance on part of the assessee. The ld. Counsel before us has stated that last date of notice when assessee has sought for adjournment, the same was adjourned to 09/10/2023, however, ld. CIT (A) has passed the order on 04/10/2023. He thus, requested that matter should be restored back to the file of the ld. CIT(A) to decide afresh.

After considering the orders of the ld. AO and ld. CIT(A), we find that assessee has made no compliance to any of the notices sent, which ld. Counsel submitted that notices were sent through e-mail of the Chartered Accountant and assessee was not aware of the proceedings date. Hence, left with no option both ld. AO and ld. CIT(A) have passed exparte order. Accordingly, in the interest of justice, we restore this issue to the file of the ld. AO. However at the time of hearing we announced that we will impose cost on the assessee for not making any compliance and wasting the time and efforts of the department. Accordingly, we impose the cost of Rs.10,000/- on the assessee for non-complying with the notices and not assisting the authorities below for proper assessment. Accordingly, we set aside the case to the file of the ld. AO to decide the issue of cash deposits afresh on the grounds raised before us, subject to deposit of cost of Rs.10,000/-. Accordingly, appeal of the assessee is allowed for statistical purposes.

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