SIDDHANTH AGENCY,BANGALORE vs. INCOME-TAX OFFICER, WARD-1(2)(3), BANGALORE

This is an appeal filed against the order of CIT(A)/NFAC passed u/s 250 of the Income Tax Act, 1961 (in short “The Act”) for the assessment year 2017-18 dated 1.1.2024.

Brief facts of the case are that the assessee is a firm carrying on the business of Cosmetics & Pharmaceuticals and during the assessment year 2017-18, the assessee declared a total income of Rs.8,23,854/-, which was originally accepted by the ld. AO. Thereafter, the case of the assessee was selected for scrutiny assessment under CASS and intimation u/s 143(2) & 142(1) of the Act were issued seeking the explanations about the cash deposited during the demonetization period and the details about the sundry creditors and unsecured loans. The assessee filed its reply which Siddhanth Agency, Bangalore Page 2 of 3 was not accepted by the ld. AO and the ld. AO had determined the total income at Rs.8,53,61,086/-. 2.1 Being aggrieved with the order of the ld. AO, the assessee preferred an appeal before the ld. CIT(A), which was subsequently migrated to the NFAC. The NFAC also issued notices seeking written submissions of the assessee but the assessee not replied to any such notices. Therefore, the ld. CIT(A)/NFAC had decided the appeal ex- parte and rejected the same. As against the said appellate order, the assessee is before us by contending that the hearing notices were sent to the mail IDs of its auditors/accountant, who previously handled the accounting and taxation filing of the assessee. Subsequently, in view of the closure of the business, the services of the earlier auditor/accountant was not availed and in fact retainer fees were not paid to them. Therefore, the said auditor/accountant have not brought to the knowledge of the assessee about the hearing notices issued by the ld. CIT(A)/NFAC and therefore, the assessee was not able to file the written submissions and appear before the appellate authority. It is also contended by the ld. A.R. for the assessee that only after the dismissal order was received by the auditor/accountant, they bring it to the knowledge of the assessee about the same and thereafter the present appeal has been filed before this Tribunal. The assessee further contended that they are having a case on merits and if one more opportunity is granted, they will appear before the ld. CIT(A)/NFAC and demonstrate that the additions made by the ld. AO is not correct.