TIKAM SINGH,AGRA vs. I.T.O WARD 2(1)(2), AGRA, AAYKAR BHAWAN

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ITA 125/AGR/2025Status: DisposedITAT Agra29 May 2025AY 2014-2015Bench: SHRI SUNIL KUMAR SINGH (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the CIT(Appeals) erred in passing an ex parte order without deciding the issues on merits and without affording a reasonable opportunity to the assessee. The Tribunal found that the CIT(Appeals) was expected to state points for determination, decision, and reasons as per section 250(6).

What were the facts?

The assessee's appeal was dismissed ex parte by the CIT(Appeals) without adjudicating on merits. The CIT(Appeals) confirmed additions made by the Assessing Officer under sections 69A and 69C of the Income-tax Act. The assessee contended that they were not given a reasonable opportunity to be heard.

What were the issues?

Whether the CIT(Appeals) erred in dismissing the appeal ex parte without considering the merits and providing a reasonable opportunity to the assessee.

Which sections of the Income-tax Act were involved?

Section 69A,Section 69C,Section 147,Section 144,Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH, AGRA

Before: SHRI SUNIL KUMAR SINGH & SHRI MANISH AGARWAL

Hearing: 20.05.2025Pronounced: 29.05.2025

Date of hearing 20.05.2025 Date of pronouncement 29.05.2025 ORDER

Per Sunil Kumar Singh, Judicial Member:

1.

This appeal has been preferred by assessee against the impugned order dated 20.02.2025 passed in Appeal No. NFAC/2013-14/10149383 by the Ld. Commissioner of Income-tax (Appeals), NFAC, Delhi u/s. 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”), wherein the learned CIT(Appeals) has dismissed assessee’s first appeal ex parte, confirming the additions of Rs.67,00,000/- u/s. 69A made by the Assessing Officer on account of unexplained cash deposit in bank account maintained with Canara Bank, Etmadpur, Agra and addition of 21,74,000/- made u/s. 69C on account of unexplained investment in two immovable properties, vide assessment order dated 19.03.2022 passed u/s. 147 r.w.s. 144 of the Act.

2.

This appeal has been filed on the ground that the ld. CIT(Appeals) has erred in deciding the assessee’s first appeal ex parte without deciding the issues arising in appeal on merits and without affording reasonable opportunity to the appellant/assessee.

3.

Perused the records and heard ld. Authorized Representative for the assessee and the ld. Departmental Representative for the Revenue.

4.

Learned AR has submitted the ld. CIT(Appeals) was not justified in passing the impugned order ex parte without following the principles of natural justice and against the spirit of section 250(6) of the Act.

5. Ld. DR, on the other hand, submitted that sufficient opportunities have been provided to the assessee by ld. CIT(Appeals). He supported the impugned order.

6.

Perusal of the impugned order shows that notices were issued by the ld. CIT(Appeals) to assessee on 08.02.2023, 07.03.2024, 03.01.2025. the appellant/assessee sought either adjournments or remained un-responded.

However, it is seen that the Ld. CIT(Appeals) has passed ex parte impugned order, but not on merits. The ld. CIT(Appeals) was expected to state the points for determination, decision thereon and the reasons for the decision as provided u/s. 250(6) of the Act. In the circumstances and in the interest of 2 | P a g e justice and fair play, we deem it just and appropriate to afford last opportunity to the assessee and remit the matter back to the file of learned CIT(Appeals) for adjudication on merits. We order accordingly. We further direct the assessee to be diligent and cooperative in attending the hearings and making submissions before the learned CIT(Appeals) for the expeditious and effective disposal. Assessee shall refrain from seeking any adjournment but for compelling and unavoidable reasons. Needless to say that learned CIT(Appeals) shall ensure the observance of the principles of natural justice.

The appeal is liable to be allowed accordingly.

5.

In the result, the appeal is allowed for statistical purposes. The impugned order dt. 20.02.2025 is set aside.

Order pronounced in the open court on 29.05.2025.

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