SMT. SUPROBHA BEHERA SMT. SUPROBHA BEHERA LEGAL HEIR OF LATE SH. BHASKAR BEHERA,NEW DELHI vs. ACIT, DELHI

PDF · subscribers
ITA 3317/DEL/2025Status: DisposedITAT Delhi10 December 2025AY 2015-16Bench: SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, SHRI NAVEEN CHANDRA (Accountant Member)5 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 held that the CIT(A) erred in dismissing the appeal without granting sufficient opportunity to the assessee and that the principles of natural justice were violated. The appeal was restored to the CIT(A) for fresh adjudication.

What were the facts?

A search and seizure operation led to an assessment order that was not properly served on the assessee. The assessee received the order late and filed an appeal, which was dismissed by the CIT(A) on grounds of delay.

What were the issues?

Whether the CIT(A) violated the principles of natural justice by dismissing the appeal ex-parte without affording sufficient opportunity to the assessee. Whether the appeal should be restored for fresh adjudication.

Which sections of the Income-tax Act were involved?

Section 132,Section 153C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘E’ BENCH,

Before: SHRI CHALLA NAGENDRA PRASAD, & SHRI NAVEEN CHANDRA

For Appellant: Shri Varun Gupta, CA
For Respondent: Ms. Amisha S. Gupta, CIT-DR
Hearing: 13.11.2025Pronounced: 10.12.2025

PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:-

1.

This appeal by the assessee is preferred against the order of the NFAC, Delhi dated 25.01.2024 pertaining to A.Y. 2017-18.

2.

The grounds raised by the assessee read as under:

[A.Y. 2015-16] Smt Suprobha Behera Vs. ACIT “That the learned Commissioner of Income Tax (Appeals) erred in law and on facts in disposing of the appeal without granting the appellant a proper and effective opportunity of being heard, thereby violating the principles of natural justice. 2 That the order passed by the CIT(A) is bad in law and liable to be set aside as the appellant was neither given afforded sufficient time/opportunity to represent its case adequately. The appellate order has been passed in undue haste and in the absence of representation from the appellant, rendering it arbitrary and unsustainable m law 3. That on the facts and in the circumstances of the case, the appellant respectfully submits that the appeal has been Bled within the period prescribed under the Income Tax Act. 1961, and hence there is no delay in filing the same 4 That the Learned Commissioner of Income Tax (Appeals) erred in law and on facts in upholding the addition of 23,94,750 made by the Assessing Officer, which ought to have been deleted considering appreciate the legal position emerging from and rule of law laid down in various judicial pronouncements 5 The Appellant craves leave to add or amend any ground of appeal.”

3.

Briefly stated, the facts of the case are that a search and seizure proceedings u/s 132 of the Income-tax Act, 1961 [the Act, for short] was carried out on the Alankit Group, Sh. Ashok K Agarwal, his son Ankit Agarwal and some of the close associates and key employees of Shri Alok K

Page 2 of 5 documents were found and seized to suggest that the searched person was engaged in providing accommodation entries to various parties including Shri Bhaskar Behera. Thereafter, notice u/s 153C of the Act was issued for the A.Ys 2010-11 to 2020-21.

4.

The Assessing Officer, accordingly, passed assessment order on 31/03/2024. However, the said order was never served on the assessee through any valid mode prescribed under the Act. Due to non-receipt of the order, the assessee was unaware of the contents of the order and made repeated follow-ups with the department. It was only on 11.6.2024 that the assessee received the assessment order for the first time. Immediately thereafter, the assessee filed appeal before the ld. CIT(A) within one day of actual service of order.

5.

The ld. CIT(A) dismissed the appeal of the assessee on the ground of delay despite being provided opportunity.

6.

Now the assessee is aggrieved and has come in appeal before us.

7.

Before us, the ld. counsel for the assessee vehemently stated that the ld. CIT(A) passed the ex-parte order without providing reasonable and sufficient opportunity of being heard to the assessee. It is the say of the ld. counsel for the assessee that because of the extremely short gap Page 3 of 5 notice was issued, the principles of natural justice were violated as the ld. CIT(A) passed ex-parte order without granting proper opportunity of being heard to the assessee.

8.

Per contra, the ld. DR relied on the orders of the Assessing Officer and the ld. CIT(A).

9.

We have heard the rival submissions and have perused the relevant material on record. We are of the considered view that the CIT(A) ought to have given sufficient opportunity of being heard to the assessee.

Considering the facts of the case, we are of the considered view that in the interest of justice and fair play, the appeal be restored to the file of the ld. CIT(A) for a fresh adjudication.

10.

The ld. CIT(A) is directed to decide the issues afresh after affording a reasonable and adequate opportunity of being heard to the assessee. The assessee is also directed to provide necessary information/documents as required by the authorities. allowed for statistical purposes.

More judgments on Section 132

All 14,598 judgments and leading authorities on Section 132 →

Recent GST High Court judgments

Search GST case law →