MEIKAPPAN KAMARAJ,NAGAPATTINAM vs. ITO, WARD 2, KUMBAKONAM, KUMBAKONAM

Aforesaid appeal by assessee for Assessment Year (AY) 2017-18 arises out of an ex-parte order passed by Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] on 06-10-2023 in the matter of an assessment framed by Ld. Assessing Officer [AO] on best judgment basis u/s 144 of the Act on 30- 12-2019. It is quite evident that the assessee has failed to appear before any of lower authorities. The Ld. AR has pleaded for another opportunity of hearing before lower authorities which has been opposed by Ld. Sr. DR.

The registry has noted delay of 49 days in the appeal, the condonation of which has been sought by Ld. AR on the strength of affidavit of the assessee. Considering the period of delay, the delay is condoned and we proceed for disposal of the appeal on merits. 3. In the assessment order, Ld. AO made certain addition of cash deposits u/s.69A r.w.s 115BBE for Rs.52.22 Lacs. The business income was also estimated. The assessee neither filed return of income nor made any representation therein. The position remained the same during appellate proceedings and accordingly, the appeal was dismissed and assessment was confirmed. 4. Though the assessee has remained negligent, however, keeping in mind the principle of natural justice, we deem it fit to grant another opportunity to the assessee to substantiate its case. The same would come at a 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 shall be furnished by the assessee to learned AO who shall proceed for de novo assessment after affording opportunity of hearing to the assessee. The assessee is directed to substantiate its case forthwith failing which Ld. AO shall be at liberty to proceed with framing of assessment on the basis of material on record.

The appeal stand allowed for statistical purposes. Order pronounced on 3rd July, 2024 Sd/- Sd/- (MAHAVIR SINGH) (MANOJ KUMAR AGGARWAL) उपा45 / VICE PRESIDENT लेखा सद7 / ACCOUNTANT MEMBER चे9ई Chennai; िदनांक Dated :03-07-2024 DS आदेशकीIितिलिपअ%ेिषत/Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. � थ�/Respondent 3. आयकरआयुA/CIT Madurai. 4. िवभागीय�ितिनिध/DR 5. गाडFफाईल/GF