NEETU MAHESHWARI,AGRA vs. JURISDICTIONAL ASSESSING OFFICER WARD 1(1)(2), AGRA
Facts
The assessee filed appeals against the order of the learned CIT(A) for Assessment Years 2015-16 and 2016-17. The CIT(A) had dismissed the appeal in limine for not being pursued by the assessee and for not appearing before the authority, despite being granted several opportunities.
Held
The Tribunal observed that the addition was sustained by the CIT(A) relying on an ex-parte order of the AO. In the interest of justice, the Tribunal felt that the assessee should be given one more opportunity to be heard on merit.
Key Issues
Whether the CIT(A) was justified in dismissing the appeal for non-prosecution without deciding on merits, and whether the assessee should be granted another opportunity to be heard.
Sections Cited
Section 250 of the Income Tax Act
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AGRABENCH ‘SMC’: AGRA.
Before: SHRIS.RIFAUR RAHMAN & SHRI SUNIL KUMAR SINGH
per law, after giving adequate opportunity of being heard to the assessee. We also direct assessee to make proper submissions and appear before the ld.CIT (A) on the date of hearing and cooperate with the tax authorities. Accordingly, the appeals filed by the assessee are allowed for statistical purposes.
In the result, the appeals filed by the assessee are allowed for statistical purposes. Order pronounced in the open court on this day of 28th October, 2025.
Sd/- sd/- (SUNIL KUMAR SINGH) (S.RIFAUR RAHMAN) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 28.10.2025 TS