ANITA SIROYA,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-1(1)(1), BANGALORE

PDF · subscribers
ITA 1134/BANG/2023Status: DisposedITAT Bangalore28 February 2024AY 2015-16Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal, citing reasonable cause and relying on the Supreme Court judgment in Collector, Land Acquisition Vs. MST. Katiji. The Tribunal noted that the CIT(A) had issued multiple notices but the assessee did not respond. However, considering the assessee's request for time to produce documents, the Tribunal decided to remit the issue back to the AO for fresh consideration, directing the AO to provide a reasonable opportunity of being heard.

What were the facts?

The assessee filed an appeal against an ex-parte order passed by the NFAC for the assessment year 2015-16. The assessee sought condonation of a 53-day delay in filing the appeal. The AO had completed the assessment under section 143(3) r.w.s 254 and 144B, making an addition of Rs. 20,07,961/- as the expenditure claimed under section 57(iii) was not allowable.

What were the issues?

Whether the delay in filing the appeal should be condoned and whether the case should be remitted to the AO for fresh consideration.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 254,Section 144B,Section 57(iii)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI LAXMI PRASAD SAHU

For Appellant: Shri R.K Singhvi, AR
For Respondent: Shri Subramanian S, JCIT (DR)
Hearing: 28.02.2024

This is an appeal filed by the assessee against the order passed by the NFAC, New Delhi dated 31/08/2023 in DIN No. ITBA/NFAC/S/250/2023-24/1055627623(1) for the assessment year 2015-16 challenging the ex-parte order passed.

2.

The assessee filed application for condonation of 53 days delay vide Affidavit dated 26.02.2024. We have heard the rival submission of both the parties and after pursing of the materials placed before us, we are satisfied that the delay in filing the appeal was due to reasonable and sufficient cause and the delay in filing the appeal deserves to be condoned. We accordingly condone the delay in filing the appeal after relying on the judgment of Hon’ble Supreme Court in the case of Collector, Land Acquisition Vs. MST. Katiji and Others (198) 167 ITR 471.

4.

This is second round of proceedings before the ITAT. The AO completed the assessment u/s 143(3) r.w.s 254 and 144B of the Act on 28/09/2021 by making addition of Rs.20,07,961/- by observing the expenditure claimed u/s 57(iii) of the Act is not allowable. Against which, the assessee filed appeal before the CIT(A). The CIT(A) issued various notices on different dates. But the assessee did not respond to any of the notices. Therefore, the CIT(A) dismissed the appeal of the assessee.

5.

As per the statement of the ld.AR and the grounds of appeal raised, the last notice was issued on 25/08/2023, for which, the assessee filed adjournment letter on 31/08/2023 requesting for granting a week’s time to produce the documents but the CIT(A) passed the order on 31/08/2023. Therefore, as per the request made by the ld.AR of the assessee that the matter should go back to the AO for fresh consideration.

6.

The ld.AR of the assessee filed written synopsis containing page Nos.1 to 21, which is placed on record.

7.

The ld. DR relied on the order of the lower authorities.

8. Considering the rival submissions, we note that the CIT(A) issued 4 notices viz., 21/06/2023, 13/07/2023, 17/08/2023 and 25/08/2023 and date of compliance is 30/06/2023, 21/07/2023, 22/08/2023 and 29/08/2023 respectively but there was no response from the assessee side. As per the submission made by the ld.AR of the assessee and the grounds of appeal raised by the assessee, the assessee filed adjournment on 31/08/2023 for grant of week’s time to produce the documents but the CIT(A) passed order on 31/08/2023. Considering the request made by the ld.AR of the assessee and in the interest of justice, we are remitting the issue back to the file of the AO for fresh consideration. The AO is directed to give reasonable opportunity of being heard to the assessee and decide the issue as per law. The assessee is directed to produce the necessary documents for substantiating her case and to avoid unnecessary adjournments for early disposal of the case and update the email, mobile No. and address for communication.

8.

In the result, appeal of the assessee is allowed for statistical purposes.

Order pronounced on the 28th day of February, 2024, through virtual hearing in the open court.

More judgments on Section 144B

All 10,521 judgments and leading authorities on Section 144B →

Recent GST High Court judgments

Search GST case law →