SRI RANI SHAKTI ROLLER FLOUR MILLS PVT. LTD.,DELHI vs. JCIT (OSD), NEW DELHI

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ITA 3422/DEL/2025Status: DisposedITAT Delhi26 November 2025AY 2011-2012Bench: YOGESH KUMAR U.S. (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)3 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the Ld. CIT(A) erred in passing the order ex-parte without hearing the assessee and without deciding all grounds on merits. Therefore, the matter was remanded back to the Ld. CIT(A) for a fresh decision after providing an opportunity of being heard.

What were the facts?

The assessee filed an appeal against the order of the Ld. CIT(A) which dismissed the appeal ex-parte without providing an opportunity of being heard. The original assessment order was passed under Section 153C of the Income Tax Act, 1961.

What were the issues?

Whether the Ld. CIT(A) properly followed the principles of natural justice by providing an opportunity of being heard to the assessee before dismissing the appeal ex-parte. Whether the Ld. CIT(A) decided all the grounds of appeal on merits.

Which sections of the Income-tax Act were involved?

Section 153C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

For Respondent: Ms. Amisha S. Gupt, CIT (DR)
Hearing: 25/11/2025Pronounced: 26/11/2025
1.

The present appeal is filed by the Assessee against the order of Ld. Commissioner of Income Tax (Appeals)-29, New Delhi (‘Ld. CIT(A)’ for short), New Delhi dated 29/03/2025 for the Assessment Year 2011-12.

2.

Brief facts of the case are that, an assessment order came to be passed on 03/02/2024 under Section 153C of the Income Tax Act, 1961 ('Act' for short) by making certain additions. Assessee preferred an Appeal before the Ld. CIT(A). The Ld. CIT(A) vide order dated 29/03/2025, 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 ex-parte. Thus, sought for allowing the Appeal.

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 the Department's Representative and perused the material available on record. It can be seen from the order of the Ld.

1. CIT(A), the order impugned 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.

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