SHRI. NAGAPPA R KASHIRAJ ,YADGIR vs. INCOME TAX OFFICER, WARD-1 , YADGIR

At the outset, the Ld.AR submitted that, this is the second round of litigation before this Tribunal. He submitted that, in the first round, this Tribunal remitted the issue vide order dated

The Ld.AR submitted that, he himself was representing the assessee before the Ld.CIT(A), however due to certain personal preoccupation as well as the shifting of office premises of Ld.AR, the main file of the assessee was misplaced and the first two notices issued by the Ld.CIT(A) could not be accessed by him. In all fairness, he submitted that, thereafter 3rd notice issued on 14.05.2024, the Ld.AR filed adjournment application seeking two weeks time to represent the case of the assessee, as certain additional evidences were required to be filed before the first appellate authority. However, it is submitted that, the Ld.CIT(A) without considering the adjournment application, passed the impugned order on 28.05.2024. He submitted the assessee may be provided with one opportunity as the non-appearance of the assessee is not attributable to assessee and it was due to the bonafide reasons that the Ld.AR himself could not appear. The Ld.DR though opposed could not controvert the submissions of the Ld.AR.

We have perused the submissions advanced by both sides in the light of records placed before us.

We note that assessee in the present facts of the case, deserves an opportunity of being heard before the Ld.CIT(A). The Page 3 of Ld.CIT(A) in deciding the issues on merits. Needless to say that proper opportunity of being heard must be granted to assessee in accordance with law. Accordingly, the grounds raised by the assessee stands partly allowed for statistical purposes. In the result, the appeal filed by the assessee stands partly allowed for statistical purposes. Order pronounced in the open court on 22nd July, 2024.