APPUSAMY GIRIRAJ ,KARUR vs. THE INCOME TAX OFFICER, WARD I

Aforesaid appeal by assessee for Assessment Year (AY) 2011-12 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 22-07-2024 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 143(3) r.w.s 147 of the Act on 31-12-2018. In the assessment order, Ld. AO disallowed purchases for Rs.93.76 Lacs. The Ld. AO also added loans of Rs.39.52 Lacs for want of evidences from the assessee. During first appeal, the assessee failed to make any representation and accordingly, the assessment was confirmed. During hearing, Ld. AR has pleaded for admission of additional evidences and stated that the assessee is in a position to substantiate is case before lower authorities. The same has been opposed by Ld. Sr. DR.

Though the assessee has remained negligent, however, keeping in mind the principle of natural justice, we deem it fit to grant another opportunity to the assessee to substantiate its case. Therefore, we admit the additional evidences and set aside the impugned order and restore the assessment back to the file of Ld. AO for de novo assessment with a direction to the assessee to substantiate its case and supply the requisite information forthwith.