RAMASAMY PARTHIBAN,KARUR vs. INCOME TAX OFFICER, WARD 1, KARUR, KARUR

Year: 2017-18 Ramasamy Parthiban, The Income Tax Officer, 7/5, I Cross, Vs. Ward-I Chinna Andan Kovil Road, Karur. Karur – 639 001. [PAN: ALDPP 2195D] (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथ� की ओर से/ Appellant by : Shri S. Anandh, Advocate GHथ� की ओर से /Respondent by : Shri P. Krishna Kumar, JCIT सुनवाई की तारीख/Date of Hearing : 10.09.2024 घोषणा की तारीख /Date of Pronouncement : 12.09.2024 आदेश / O R D E R PER JAGADISH, A.M : Aforesaid appeal filed by the assessee for Assessment Year (AY) 2017-18 arises out of the order of Learned Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi [hereinafter “CIT(A)”] dated 31.01.2024 in the matter of assessment framed by the Assessing Officer [AO] u/s. 147 r.w.s 144 r.w.s 144B of the Income-tax Act,1961 (hereinafter “the Act”) on 31.03.2022. parte assessment order passed by the A.O u/s. 144/147 of the Act.

The A.O in the order passed u/s. 144 of the Act has made the addition of contract income of Rs.11,79,097/- by estimating on net profit @ 3.06% against the return @ 2.06%. The A.O has also made addition of cash deposit of Rs. 20,66,684/- in the bank account u/s. 69A of the Act as unexplained money. The Ld. CIT(A) has confirmed both the additions.

3 -: 5. We have heard both the parties, and perused the materials available on record. We find that the A.O has passed the order ex- parte without examining the books accounts. We are of the opinion that keeping in view the principles of natural justice, the assessee be provided with another opportunity of hearing to substantiate his case before the A.O. Accordingly, we set aside the orders passed by the lower authorities and restore the matter back to the file of the A.O for denovo adjudication after giving reasonable opportunity to the assessee. We also direct the assessee to appear before the A.O on the date of hearing without fail. In view of the above, the appeal filed by the assessee is allowed for statistical purposes.