INDIRA GALADA,CHENNAI vs. ACIT, NON-CORPORATE CIRCLE-9(1), CHENNAI

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ITA 607/CHNY/2024Status: DisposedITAT Chennai28 August 2024AY 2011-12Bench: SHRI MAHAVIR SINGH (Vice President), SHRI S.R. RAGHUNATHA (Accountant Member)4 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal noted that the assessee was negligent in not responding to multiple notices. However, in the interest of justice, the Tribunal set aside the CIT(A)'s order and remanded the matter back for fresh adjudication, allowing the assessee a reasonable opportunity to be heard.

What were the facts?

The assessee's appeal concerns the assessment of a property transfer in AY 2011-12, which was offered for LTCG in AY 2012-13 and accepted by the department. The assessee contended that the CIT(A) erred by dismissing the appeal without providing a reasonable opportunity to be heard.

What were the issues?

Whether the CIT(A) erred in dismissing the appeal without granting a reasonable opportunity of being heard to the assessee, and the proper treatment of a property transfer across assessment years.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI

Before: SHRI MAHAVIR SINGH & SHRI S.R. RAGHUNATHA

Hearing: 11.06.2024Pronounced: 28.08.2024

Year: 2011-12 Mrs. Indra Galada, The Asst. Commissioner of New No.22, Old No.59, Vs. Income Tax, 2nd Main Road, R.A. Puram, Non-Corporate circle -9(1), Chennai – 600 028. Chennai. [PAN: AADPG 9039N] (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथF की ओर से/ Assessee by : Shri N. Arjun Raj, Advocate for Shri D. Anand, Advocate HIथF की ओर से /Revenue by : Shri V. Nandakumar, CIT सुनवाई की तारीख/Date of Hearing : 11.06.2024 घोषणा की तारीख /Date of Pronouncement : 28.08.2024 आदेश / O R D E R PER S.R. RAGHUNATHA, A.M : This appeal by the assessee is arising out of the order of the Commissioner of Income Tax (Appeals), [NFAC], Delhi [hereinafter “CIT(A)”] in DIN & Order No.ITBA/NFAC/S/250/2023- 24/1059671380(1), dated 12.01.2024. The assessment was framed by the Asst. Commissioner of Income Tax, Non Corporate Circle-9(1), Chennai for the Assessment Year 2011-12 u/s.143(3) r.w.s 147 of the 08.12.2018.

2.

At the outset, the ld. AR for the assessee stated that the only issue in this appeal of assessee is as regards to the order of CIT(A)- NFAC sustaining the action of AO in assessing the transaction relating to the transfer of property in the impugned assessment year while the very same transaction on transfer of property was offered to LTCG for the A.Y.2012-13 and the same has been accepted by the Department.

Further, he stated that the NFAC has erred in disposing of the appeal without providing reasonable opportunity of being heard to the assessee.

3.

The Ld. AR for the assessee took us through the order of CIT(A)- NFAC and stated that the CIT(A)-NFAC simpliciter dismissed the appeal after discussing the assessment order and thereafter noting that the assessee was provided number of opportunities through notices and this fact is noted by him in his order at pages 4 & 5 as under:-

S.N. Date of Date of Status Remarks Notice hearing issued 1. 30.09.2019 -- Physical letter was issued by the o/o CIT(Appeals)-10, Chennai, calling for specific details, however no reply was filed by the appellant 3 -: 2. 11.10.2019 - Physical letter was issued by the o/o CIT(Appeals)-10, Chennai, calling for specific details, however no reply was filed by the appellant 3. 01.01.2021 18.01.2021 Mail delivered Notice was sent through ITBA but proceedings remained un-complied with. 4. 30.11.2023 07.12.2023 Mail delivered Notice was sent through ITBA but proceedings remained un-complied with. 5. 18.12.2023 26.12.2023 Mail delivered Notice allowing final opportunity was sent through ITBA but proceedings remained un-complied with on stipulated date and even till date

4.

The Ld. counsel for the assessee further stated that, after providing five opportunities by issuing notices, the Ld. CIT(A), NFAC has just confirmed the AO’s order by dismissing all the grounds of the assessee. In term of the above, the ld. counsel for the assessee requested for one more opportunity.

5.

On the other hand, the ld. CIT-DR stated that the Ld. CIT(A)- NFAC has decided the issues on merits although assessee was never present despite many notices served on him.

6.

After hearing rival contentions and going through the facts of the case, we noted that the Ld. CIT(A)-NFAC issued number of notices but the assessee was totally negligent and careless and has not responded to any of the notices. Hence, the Ld. CIT(A)-NFAC passed ex-parte order. We noted that the Ld. CIT(A)-NFAC simpliciter after 4 -: discussing the facts from the assessment order, confirmed the addition. In the interest of justice and fair play, we feel that the assessee should have been allowed one more opportunity to provide the details. However, to meet the ends of justice, we set aside the order of the Ld. CIT(A)-NFAC and remand the matter back to his file. In term of the above, the matter is remanded back to the file of the Ld. CIT(A)-NFAC for fresh adjudication after allowing reasonable opportunity of being heard to the assessee. Accordingly, the appeal of the assessee is allowed for statistical purposes.

7.

In the result, the appeal filed by the assessee is allowed for statistical purposes. Order pronounced on 28th August, 2024.

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