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Income Tax Appellate Tribunal, “A” BENCH: KOLKATA
ORDER
Per Shri A.T.Varkey, JM
This is an appeal filed by the assessee against the order of Ld. CIT(A)-XXXVI, Kolkata dated 26.03.2014 for AY 2008-09.
At the outset itself, the Ld. Counsel for the assessee Shri Somnath Ghosh, advocate brought to our notice that the sole grievance of the assessee is against the action of the Ld. CIT(A) in enhancing the income of the assessee without serving notice on the assessee u/s. 251(2) of the Income-tax Act, 1961 (hereinafter referred to as the “Act”). 3. We have gone through the impugned order and take note that the Ld. CIT(A) has reproduced the notice of enhancement u/s. 251 of the Act and has also recorded that to the said notice of enhancement there was no compliance on the part of the assessee, so he was pleased to enhance the income to Rs.17,36,752/- instead of Rs.1,38,940/- made by the AO. The only grievance of the assessee is that the notice of enhancement has not been served upon the assessee and, therefore, the assessee prays that an opportunity may be granted to the assessee to plead its case before the Ld. CIT(A). The Ld. DR does not have any objection, if the appeal is remitted back to the Ld. CIT(A) for fresh adjudication. We note that the impugned order is an ex parte order. In the interest of natural justice and fair play, 2 Andhra Tamilnadu Roadlines., AY 2008-09 we are inclined to set aside the order of the Ld. CIT(A) and direct him to decide the appeal on merits after giving opportunity to the assessee. Needless to say, the assessee must cooperate in the appellate proceedings. We order accordingly.
In the result, appeal of assessee is allowed for statistical purposes. Order is pronounced in the open court on 20.09.2017 Sd/- Sd/- (M. Balaganesh) (Aby. T. Varkey) Accountant Member Judicial Member Dated : 20th September, 2017 Jd.(Sr.P.S.) Copy of the order forwarded to: Appellant – Andhra Tamilnadu Road Lines, C/o, S. N. Ghosh & 1. Associates, Advocates, Seven Brothers Lodge, P.O. Buroshibtala, Chinsurah, Dist. Hooghly, Pin-712105. Respondent – ITO, Ward-2(1), Midnapore . 2 The CIT(A), Kolkata 3. 4. CIT , Kolkata 5. DR, Kolkata Benches, Kolkata /True Copy, By order,
Sr. Pvt. Secretary