RAM DEVI RISHAL SINGH SHEETGRAH PRIVATE LIMITED,SIRSAGANJ vs. INCOME TAX OFFICER, FIROZABAD

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ITA 272/AGR/2024Status: DisposedITAT Agra03 February 2025AY 2017-18Bench: SHRI M. BALAGANESH (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 noted that no one appeared for the assessee, but after hearing the Revenue's representative and perusing the records, it was found that the NFAC had decided the issue ex parte without a proper adjudication on merits. Therefore, the Tribunal restored the appeal to the NFAC for a fresh adjudication.

What were the facts?

The assessee's appeal arises from an order of the National Faceless Appeal Centre (NFAC) concerning an assessment order passed under section 147 read with section 144 of the Income-tax Act, 1961. The primary issue is whether the NFAC was justified in sustaining an addition of Rs 53,10,000/- made on account of cash deposits.

What were the issues?

Whether the NFAC was justified in sustaining the addition of Rs 53,10,000/- on account of cash deposits without a proper adjudication on merits.

Which sections of the Income-tax Act were involved?

Section 147,Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA BENCH “DB”: AGRA

For Respondent: Shri Shailendra Srivastava, Sr. DR
Hearing: 03/02/2025Pronounced: 03/02/2025

O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in for AY 2017-18, arises out of the order of the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘ld. NFAC’, in short] in appeal No. ITBA/NFAC/S/250/2024- 25/1065334912(1) dated 01.06.2024 against the order of assessment passed u/s 147 r.w.s. 144 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 28.03.2022 by the Assessing Officer, NFAC, Delhi (hereinafter referred to as ‘ld. AO’).

2.

The only effective issue to be decided in this appeal is as to whether the ld NFAC was justified in sustaining the addition made in the sum of Rs 53,10,000/- on account of cash deposits in the facts and circumstances of the instant case.

3.

None appeared on behalf of the assessee. We have heard the Ld DR and perused the materials available on record. On perusal of the order of the ld NFAC, we find that the ld NFAC had decided the issue ex parte without adjudicating the issue on merits giving its independent finding. Hence, in the interest of justice and fairplay, we deem it fit and appropriate to restore this appeal to file of ld NFAC for de novo adjudication in accordance with law. Needless to mention the assessee be given reasonable opportunity of being heard. The assessee is directed to cooperate with ld NFAC for expeditious disposal of the appeal by not taking unwarranted adjournments. Hence, the grounds raised by the assessee are allowed for statistical purposes.

4.

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

5.

Order pronounced in the open court on 03/02/2025.

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