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Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI
Before: SHRI ABY T. VARKEY & SHRI MANOJ KUMAR AGGARWAL
आदेश / O R D E R PER ABY T. VARKEY, JM: These are two appeals preferred by the assessee against the order
of the Learned Commissioner of Income Tax (Appeals)/NFAC, (hereinafter
in short ‘the Ld.CIT(A)’), Delhi, both dated 21.02.2024 for the
Assessment Year (hereinafter in short ‘AY’) 2017-18.
At the outset, the Ld.AR of the assessee pointed out that the
Ld.CIT(A) has passed an ex parte order without going into the merits of
the case. According to him, the impugned action of Ld CIT(A) is in
violation of sub-section (6) of section 250 of the Income Tax Act, 1961
ITA Nos.1078 & 1079/Chny/2024 (AY 2017-18) Shri Ramasamy Arunachalam :: 2 ::
(hereinafter in short "the Act”). According to the assessee, he has not
received notice of hearing due to some glitches in the
internet/digital/computer. Therefore, he prays for one more opportunity.
Per contra, the Ld.DR does not want us to give assessee one more
innings to the assessee.
Having heard both the parties and after perusal of records, we note
that impugned order of the Ld.CIT(A) is an ex parte order qua assessee.
We note that the Ld.CIT(A) has not decided the grounds of appeal on
merits as required u/s.250(6) of the Act. In such circumstances, for the
ends of justice and fair play, we set aside the impugned order of the
Ld.CIT(A) and restore the appeal back to the file of the Ld.CIT(A) with a
direction to decide the appeal on merits after hearing the assessee. The
assessee is also directed to be diligent and file relevant
documents/written submissions before the Ld.CIT(A) and the Ld.CIT(A) to
decide the issues as per sub-section (6) of sec.250 of the Act.
In the result, appeals filed by the assessee are allowed for statistical purposes.
Order pronounced on the 27th day of June, 2024, in Chennai.
Sd/- Sd/- (मनोज कुमार अ�वाल) (एबी टी. वक�) (ABY T. VARKEY) (MANOJ KUMAR AGGARWAL) लेखा सद�य/ACCOUNTANT MEMBER �याियक सद�य/JUDICIAL MEMBER
ITA Nos.1078 & 1079/Chny/2024 (AY 2017-18) Shri Ramasamy Arunachalam :: 3 :: चे�ई/Chennai, �दनांक/Dated: 27th June, 2024. TLN, Sr.PS आदेश क� �ितिलिप अ�ेिषत/Copy to: 1. अपीलाथ�/Appellant 2. ��थ�/Respondent 3. आयकरआयु�/CIT, Chennai / Madurai / Salem / Coimbatore. 4. िवभागीय�ितिनिध/DR 5. गाड�फाईल/GF