WOOSU AUTOMOTIVE INDIA PVT. LTD.,THIRUVALLUR vs. ITO, CC-3(3), CHENNAI

आदेश / O R D E R

PER AMITABH SHUKLA, A.M :

This appeal is filed against the order bearing DIN & Order No.ITBA/APL/S/250/2023-24/1061114647(1) dated 19.02.2024 of the Learned Commissioner of Income Tax [herein after “CIT(A), Bengaluru for the assessment years 2020-21. Through the aforesaid appeal the assesse has challenged order u/s 250 dated 19.02.2024 passed by CIT(A), Bengaluru.

2.0 It is noted that there is a delay of ‘39’ days in filing of this appeal, for which, assesse has filed Condonation petition. It is the case of the assesse the delay was caused on account of certain health issue of its consultant. Having perused the same, we are satisfied that there is reasonable cause for delay. So, we condone the delay and proceed to adjudicate the appeal.

3.0 At the outset, the Ld.AR of the assesse pointed out that the impugned order of the Ld.CIT(A) is an ex parte order without hearing the assesse; and has only reiterated the AO’s action. According to the Ld.AR, the assesse was given inadequate time by the Ld.CIT(A) for from the Office of the Ld.CIT(A), which prevented the assesse from participating in the proceedings. Therefore, he pleaded for one more opportunity before the Ld.CIT(A).

4.0 Per contra, the Ld.DR doesn’t want us to give one more innings to the assesse.

5.0 We have heard both the parties and perused the material available on record. We note that the Ld.CIT(A) has passed an ex parte order qua assesse.

According to the assesse, it has not received any notices due to technical glitches and wrong email ids. Be that as it may, it should be borne in mind that if an assesse is aggrieved by the Assessment Order, he has statutory right of appeal before the First Appellate Authority and such a right would be futile, if the First Appellate Authority doesn’t give proper opportunity of hearing to the assesse.

Therefore, for the ends of justice and fair play, we are inclined to give one more opportunity to the assesse, and therefore, set-aside the impugned order of Ld CIT(A) and restore the appeal back to his file; and the assesse is directed to file written submissions/relevant documents to substantiate the grounds of appeal and the Ld.CIT(A) to pass order in accordance to law after hearing the assesse.

6.0 In the result, appeal filed by the assesse is allowed for statistical purposes. Order pronounced on 9th August, 2024 at Chennai.