S RAJESWARAN,CHENNAI vs. ACIT, NCW10(1), CHENNAI

आदेश / O R D E R

PER ABY T. VARKEY, JM:

` (AY 2015-16) Shri S. Rajeswaran :: 2 ::

Therefore, he pleaded that an opportunity may be granted before the Ld.CIT(A).

Therefore, he does not want us to give one more innings to the assessee. In his rejoinder, the Ld.AR pointed out that in the first round of appeal before the Ld.CIT(A), the assessee had filed all the documents before the Ld.CIT(A). However, he had brushed aside the same and had passed order without considering it. Therefore, this Tribunal had restored the appeal it back to the file of the Ld.CIT(A) to decide the appeal afresh. However, during the second round, the Ld.CIT(A) issued notice once and the assessee sought opportunity to upload again the submissions/documents which was earlier filed, which the Ld.CIT(A) feigned ignorance about its existence. The Ld.CIT(A) brushed aside the assessee’s request and without giving any opportunity to file document has passed the impugned order arbitrary

` (AY 2015-16) Shri S. Rajeswaran :: 3 :: which is against the principles of natural justice. In this regard, we find that after the Tribunal had set aside the appeal back to the file of the Ld.CIT(A) for fresh adjudication, the Ld.CIT(A) has noted that assessee was afforded many opportunities to furnish submissions/documents, but since assessee failed to respond, he dismissed it. In this regard, it is noted that the Ld.CIT(A) has not given the date of notice of hearing, whereas, the Ld.AR submitted that only once the hearing was fixed and the assessee sought an opportunity to upload the written submissions/relevant documents which request was turned down by the Ld.CIT(A). We do not countenance such an action of the Ld.CIT(A). The Ld.CIT(A) is duty bound to decide the grounds of appeal after considering the submissions/relevant documents filed by the assessee and moreover, if the assessee seeks virtual hearing then that facilitating should also be extended to the assessee. Having said so, since there is violation of natural justice, we are inclined to grant one more opportunity to the assessee and therefore, we again 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 that the Ld.CIT(A) to give notice to the assessee and the assessee to be diligent and file written submissions/relevant documents before the Ld.CIT(A) and the Ld.CIT(A) to decide the grounds of appeal as prescribed u/s.250(6) of ` (AY 2015-16) Shri S. Rajeswaran the Income Tax Act, 1961, after hearing the assessee in accordance to law