OM PRAKASH ARORA,BHOPAL vs. INCOME TAX OFFICER ASHOK NAGAR, ASHOK NAGAR MADHYA PRADESH

None appeared on behalf of the assessee, however, the assessee had filed an adjournment petition, which was rejected and the appeal is being decided after hearing the ld. Sr. DR and on the basis of material available on record.

Brief facts of the case: The Assessing Officer on the basis of Annual Information Return (in short ‘AIR information’) had information that during the year, the assessee had sold two lands for Rs.93,12,000/- and Rs.1,17,10,000/-. The Assessing Officer gave opportunity to the assessee to explain the above sale contracts but according to the Assessing Officer, no details were furnished by the assessee. Therefore, the Assessing Officer passed an order u/s 144 of the Act dated 19.11.2019 and determined the total income at Rs.2,10,22,000/-, which was the sum total of the sale proceeds of the two lands amounting to Rs.93,12,000/- and Rs.1,17,10,000/- respectively.

Against the said order, the assessee filed an appeal before the Ld. CIT(A). The ld. CIT(A) also dismissed all the grounds appeal raised by the assessee on the ground that during the course of appellate proceedings when the assessee was given six opportunities, the assessee failed to respond and substantiate the grounds raised.

Against the said order, the assessee is in appeal before us.

We have heard the ld. DR and perused the material available on record. In the statement of facts filed by the assessee, it is stated that the notice u/s 147/148 of the Act was not served upon him and the assessee had sold agricultural lands during the year. We are therefore of the considered view that in the interest of justice, one more opportunity be given to the assessee to represent his case effectively before the Ld. CIT(A).

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