MANI DINESH,NAMAKKAL vs. ITO WARD 2, TIRUCHENGODE

The brief facts are that the assessee is an individual carrying on the business of weaving work and is in receipt of job work charges by operating power looms. The assessee has :-2-: ITA. No:814/Chny/2024 shown a turnover of Rs.17,25,000/- and offered net income of Rs.1,38,056/- U/s.44AD of the Act, for the A.Y. 2011-12 by filing a return of income on 22.10.2018 in response to the Notice U/s.148 of the Act. Later, notice U/s.143(2) was issued along with other statutory notices were served to the assessee and the AO completed the assessment by passing an order U/s.143(3) r.w.s. 147 of the Act on 26.112019, after providing proper opportunity of being heard, and made an addition of cash deposits made to the bank account of Rs.18,00,000/- U/s.69A of the Act, as unexplained money. Aggrieved by the order of the AO, assessee preferred an appeal before the ld.CIT(A).

The ld.CIT(A) had issued notices granting opportunities to the assessee to appear for hearing. However, the assessee had not respond only once against the seven notices issued by fixing the date of hearing. The ld.CIT(A) has dismissed the appeal by passing an order dated 30.01.2024 by confirming the addition U/s.69 of the Act, made by the Assessing officer. Aggrieved by the order of the ld.CIT(A), the assessee is before us.

The ld.DR did not raise any objections for the same.

We have heard both the parties and gone through the order of the ld.CIT(A). It is noted that the ld.CIT(A) has passed the impugned order, without complete participation of the assessee in the appellate proceedings. To meet the ends of justice, we remit back the appeal to the file of the ld. CIT(A) for denovo adjudication. we direct the ld. CIT(A) to consider the written submissions filed by the assessee and decide the issue afresh in accordance with law subject to cost of Rs.5,000/- which shall be deposited by the assessee within 30 days from the date of receipt of this order to ‘Tamil Nadu State Legal Services Authority’ at Hon’ble High Court of Madras. The proof of the same will be furnished by the Assessee before Ld. CIT(A). Accordingly, the impugned order is set aside and the appeal is restored back to the file of Ld.CIT(A) for fresh adjudication.