ANSHU GARG,MATHURA vs. INCOME TAX OFICER 1(3)(1), MATHURA

During the course of hearing, the Ld. AR of the assessee filed an adjournment application wherein it is requested that the counsel Anshu Garg vs. ITO was busy in hearing before the Hon’ble ‘C’ Bench of ITAT, Mumbai, therefore, could not attend the hearing. It is further requested that in case the request for adjournment is not accepted, written submissions filed along with Paper Book on 06.05.2025 may please be considered and the appeal be decided on the basis of the same.

Since, the adjournment application of the assessee is rejected, we proceed to decide the appeal on the basis of the written submission filed by the assessee after hearing the Departmental Representative.

In the instant case, it is seen that the transactions of loan received by the assessee was not properly examined by the AO and CIT(A) has simply reiterated the facts as were narrated by the AO in its assessment order.

Heard both the parties. Before us, the Ld. AR of the assessee filed copies of the bank statement and further other relevant documents in support of the claim. The Ld. AR also filed a detailed submission wherein the allegations made by the Assessing Officer and ld. CIT(A) are rebutted. Since these facts were never explained before the lower authorities, therefore, in the larger interest of justice, the matter is remanded back to the file of the AO with the directions to consider the evidences filed by the assessee and decide the issue in accordance with law. The assessee is also directed to cooperate the assessment proceedings before the AO and file all the necessary