QUALITY BROILER,KANCHEEPURAM vs. ITO, NCW-22(3),, TAMBARAM

Aforesaid appeal filed by the assessee for Assessment Year (AY) 2017-18 arises out of the order of Learned Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi [hereinafter “CIT(A)”] dated 24.02.2024 in the matter of assessment framed by Ld. Assessing Officer [A.O] u/s. 144 of the Act on 16.09.2023.

The only effective ground in this appeal of assessee is against the confirming of 8% of bank deposits as income by the Ld. CIT(A).

The brief facts of the case are that the assessee engaged in the business of selling of poultry products. The assessee has not filed its return of income and has also not responded to the notices issued u/s. 142(1) of the Act for filing the return of income. The A.O called for bank statement and on the basis of bank statement, estimated 8% of the total deposits as income. The A.O has also made addition of cash deposit into bank SBN deposits during demonetization period of Rs.32,85,500/-. The assessment order was passed ex-parte u/s. 144 of the Act.

During the appeal, the assessee has not made any effective submission before the Ld. CIT(A) and therefore, the Ld. CIT(A) has adjudicated the case as under:

We have heard both the parties and gone through the orders of the authorities below. The Ld. A.R has contended that the Ld. CIT(A) has confirmed the presumptive tax @ 8% without considering the fact that in the business of trading of poultry products, the net margin is in the range of 1% to 2%. The Ld. A.R has also contended that the Ld. CIT(A) has adjudicated the appeal without going into the facts and figure which is not as per Section 251(1)(a) of the Act. We agree with the submissions of Ld. A.R that property opportunity of hearing was not given. 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 order passed by 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 Ld. CIT(A) on the date of hearing without fail. In view of the above, the appeal filed by the assessee is allowed for statistical purposes.

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