TRANQUEBAR BISHOP MANICKAM LUTHERN COLLEGE,CHENNAI vs. ITO, EXEMPTIONS, TRICHY

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ITA 1196/CHNY/2024Status: DisposedITAT Chennai19 July 2024Bench: SHRI SS VISWANETHRA RAVI (Judicial Member), SHRI JAGADISH (Accountant Member)4 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(A) passed an ex-parte order without deciding the issue on merits. Therefore, the Tribunal set aside the orders and remitted the matter back to the CIT(A) for fresh adjudication.

What were the facts?

The assessee, a trust, did not file its return of income. The Assessing Officer reopened the assessment due to cash deposits and made an addition under Section 69A for unexplained cash. The CIT(A) passed an ex-parte order confirming the addition.

What were the issues?

Whether the CIT(A) erred in passing an ex-parte order without deciding the appeal on merits, and whether the assessee should be given another opportunity to present its case.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 148,Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI

Before: SHRI SS VISWANETHRA RAVI & SHRI JAGADISH

Hearing: 24.06.2024Pronounced: 19.07.2024

Tranquebar Bishop Manickam The Commissioner of Income Luthern College, Vs. Tax (Exemptions), Main Road Porayar Tranquebas Chennai Tk, Nagapattinam – 609 307. [PAN: AABTT 2765J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ; की ओर से/ Appellant by : Shri D. Anand, Advocate =>थ; की ओर से /Respondent by : Shri G. Suresh, JCIT सुनवाई की तारीख/Date of Hearing : 24.06.2024 घोषणा की तारीख /Date of Pronouncement : 19.07.2024 आदेश / O R D E R PER JAGADISH, A.M : Aforesaid appeal filed by the assessee arises out of the order of Learned Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi [hereinafter “CIT(A)”] dated 27.02.2024 in the matter of assessment framed by Ld. Assessing Officer [AO] u/s. 143(3) of the Income Tax Act, 1961 on 31.03.2022. :- 2 -:

2.

The assessee is a trust and has not filed its return of income.

The A.O has reopened the assessment u/s. 147 of the Act as there was cash deposit of Rs.65,77,254/- in the bank account. The assessee has not filed any return of income in response to notice issued u/s. 148 of the Act. However, later the assessee has filed return of income on 18.03.2022 admitting Nil income. The assessee before the A.O has submitted that the assessee-trust runs a women’s evening college and has received income of Rs. 97,77,369/- as a fee and total expenditure of Rs. 1,27,57,330/- and thus, there is excess of expenditure over income amounting to Rs. 29,79,961/-. However, the A.O has made the addition on cash deposit in the bank account at Rs.65,77,254/- u/s. 69A of the Act on the ground that the assessee has not furnished books and explanation as to the entries in the cash book viz-a-viz bank statement. The Ld. CIT(A) has passed ex-parte

order by confirming the addition. The Ld. CIT(A) has noted that the assessee was given ample opportunity, but has not availed the same and therefore, confirmed the addition.

3.

The Ld. AR has contended that first notice was issued on 07.12.2023 and the last notice was issued on 26.12.2023 and less :- 3 -: than a week time was given and requested to remit the matter back to the Ld. CIT(A) for deciding the issue afresh.

4.

On the other hand, the Ld. D.R argued that the assessee has not made any submissions, despite of sufficient opportunities provided to the assessee.

5.

We have heard the rival submissions, and perused the materials available on record. On perusal of the orders of Ld. CIT(A), we find that the order has been passed by Ld. CIT(A) ex-parte for the non- compliance by the assessee. The Ld. A.R has submitted that the Ld. CIT(A) has not decided the issue on merits, therefore the case may be remanded back for adjudication on merits. 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 Ld. CIT(A). Accordingly, we set aside the orders passed by the A.O and the Ld. CIT(A) and remit the matter back to the file of the Ld. CIT(A) to adjudicate this appeal afresh in accordance with law, 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 and furnish complete details for his fresh consideration. In view of the :- 4 -: above, the appeal filed by the assessee is allowed for statistical purposes.

6.

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

Order pronounced on 19th July, 2024. (यस यस िव"ने" रिव) (जगदीश) (SS Viswanethra Ravi) (Jagadish) "ाियक सद / Judicial Member लेखा लेखा सद"य लेखा लेखा सद"य सद"य /Accountant Member सद"य चे"ई/Chennai, "दनांक/Dated: 19th July, 2024. EDN/-

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