HEERA DEVI,DEHRADUN vs. INCOME TAX OFFICER, DEHRADUN

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ITA 119/DDN/2025Status: DisposedITAT Dehradun30 October 2025AY 2019-2020Bench: SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The tribunal observed that the CIT(A) passed the order ex-parte without providing an opportunity of being heard to the assessee and did not decide all grounds on merits. In the interest of natural justice, the matter was remanded to the CIT(A) for a fresh decision.

What were the facts?

The assessee filed an appeal against the assessment order passed under Section 147 r.w. 144B, involving an addition of Rs. 11,77,824/- under Section 69. The CIT(A) dismissed the assessee's appeal. The assessee then preferred this appeal before the tribunal.

What were the issues?

Whether the CIT(A) erred by dismissing the appeal without affording the assessee an opportunity of being heard and without deciding all grounds on merits.

Which sections of the Income-tax Act were involved?

Section 147,Section 144B,Section 69

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Before: SHRI YOGESH KUMAR U.S. & SHRI MANISH AGARWAL

Hearing: 09/10/2025Pronounced: 30/10/2025

(A.Y 2019-20) Heera Devi Vs. Income Tax Officer Sainik Colony, Chandanwari, 15A, Subhash Road, Suddhowala, Dehradun, Dehradun, Uttarakhand Uttarakahnd, PAN: GPVPD5711R Appellant Respondent Assessee by Sh. Rajiv Sahini, CA Revenue by Sh. A. S. Rana, Sr. DR Date of Hearing 09/10/2025 Date of Pronouncement 30/10/2025 ORDER

PER YOGESH KUMAR, U.S. JM:

1.

The present appeal is filed by the Assessee against the order of Ld. Commissioner of Income Tax (Appeals/ National Faceless Appeal Centre (‘Ld. CIT(A)/NFAC’ for short), New Delhi dated 30/04/2025 for the Assessment Year 2019-20.

2.

Brief facts of the case are that, an assessment order came to be passed on 21/12/2023under Section 147 r.w. 144B of the Income Tax Act, 1961 ('Act' for short) by making addition of Rs. 11,77,824/- u/s 69 of the Act. Aggrieved by the assessment order dated 21/12/2023, the Assessee preferred an Appeal before the Ld. CIT(A). The Ld. CIT(A) vide order dated 30/04/2025, dismissed the Appeal filed by the Assessee. Aggrieved by the order of the Ld. CIT(A), the Assessee preferred the present Appeal.

3.

The Ld. Counsel for the Assessee vehemently submitted that the Ld. CIT(A) has provided no opportunity of being heard to the Assessee and in violation of principals of natural justice, dismissed the appeal of the Assessee.

4.

Per contra, the Ld. Departmental Representative relying on the orders of the Ld. CIT(A) sought for dismissal of the Appeal.

5.

We have heard both the parties and perused the material available on record. It can be seen from the order of the Ld. CIT(A) , the impugned order has been passed ex-parte without hearing the Assessee. It is further observed that while deciding the Appeal, the Ld. CIT(A) has not decided all the grounds of Appeal of the Assessee on its merits. Considering the facts that the Assessee has not participated in the first Appellate proceedings, in the interest of natural justice, we remand the matter to the file of the Ld. CIT(A) with a direction to the Ld. CIT(A) to decide the Appeal afresh on its merits in accordance with law after providing opportunity of being heard to the Assessee.

6.

In the result, the Appeal of the Assessee is partly allowed for statistical purpose.

Order pronounced in the open court on 30th October, 2025

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