DILIP PATHAK,SATNA vs. ITO, WARD-1 SATNA, MINISTRY OF FINANCE

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ITA 64/JAB/2024Status: DisposedITAT Jabalpur19 August 2025AY 2011-2012Bench: SHRI ANADEE NATH MISSHRA (Accountant Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal noted that the CIT(A) dismissed the appeal for non-prosecution without deciding it on merits and without passing a speaking order, which is a statutory duty under section 250(6) of the IT Act. Therefore, the CIT(A)'s order was set aside.

What were the facts?

The assessee, an individual, did not file a return of income for assessment year 2011-12. The case was reopened under section 147, and assessment was completed under section 144, determining the total income at Rs. 5,07,570/- with an addition of the same amount. The assessee's appeal before the CIT(A) was dismissed for non-prosecution.

What were the issues?

Whether the CIT(A) was justified in dismissing the appeal for non-prosecution without deciding on merits, and whether a de novo order on merits is required.

Which sections of the Income-tax Act were involved?

Section 147,Section 144,Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH “SMC”, JABALPUR

Before: SHRI ANADEE NATH MISSHRA

(A) This appeal vide has been filed by the assessee for assessment year 2011-12 against impugned appellate order dated 27/02/2024 (DIN & Order No.ITBA/APL/S/250/2023-24/1061580903 (1) of Commissioner of Income Tax (Appeals) [“CIT(A)” for short].

(B) The facts of the case, in brief, are that the assessee is an individual. The assessee has not filed his return of income for the year under consideration. The case was reopened u/s 147 of the Act and assessment was completed u/s 144 of the Act on 27/11/2018 determining the total income of the assessee at Rs.5,07,570/-. The Assessing Officer made an addition of Rs.5,07,570/-. Being aggrieved, the assessee filed appeal in the office of learned CIT(A). Vide impugned order dated 27/02/2024, the assessee’s appeal was dismissed by the learned CIT(A) for non prosecution. Being aggrieved further, the assessee has filed the present appeal in Assessment Year:2011-12 2 Income Tax Appellate Tribunal against the aforesaid impugned appellate order of learned CIT(A).

(C) At the time of hearing in Tribunal, there was no representation from the assessee’s side. In the absence of any representation from the assessee’s side, the learned D.R. for Revenue was heard and the materials available on record were perused. On perusal of records, it is seen that the learned CIT(A) has dismissed the appeal of the assessee for non- prosecution and has not decided the appeal of the assessee on the merits and has not passed a speaking order. In view of provisions of section 250(6) of the I. T. Act, that the learned CIT(A) has statutory duty to pass a speaking order on merits on the various grounds of appeal filed by the assessee. Having regard to the same, the impugned appellate order dated 07/01/2025 is set aside to the file of learned CIT(A) with the direction to pass de novo order on merits in accordance with law after providing reasonable opportunity of being heard to the assessee.

(D) In the result, the appeal is partly allowed for statistical purposes.

(Order pronounced in the open court on 19/08/2025)

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