EBRAHIMSHA PROPIETOR OF M/S. PREMIER GARMENT PROCESSING,CHENNAI vs. DCIT NON CORP. CIRCLE 7(1), CHENNAI

This appeal by the assessee is directed against the exparte order dated 06.03.2024 passed by the ld. Commissioner of Income Tax, National Faceless Appeal Centre [NFAC], Delhi for the assessment year 2018-19 challenging confirmation of assessment order, wherein, the investments made in the property has been treated as unexplained investment under section 69 of the Income Tax Act, 1961 [“Act” in short] as well as taxing the addition at higher rate under section 115BBE of the Act.

At the outset, the ld. AR Shri R. Subramanian, CA drew our attention to para 4 of the impugned order and prayed to remand the matter back to the file of the ld. CIT(A). The ld. AR undertakes that the assessee will appear before the ld. CIT(A) without fail and file relevant documents in support of his case.

On perusal of the record, we note that the assessee, having aggrieved by the order of the Assessing Officer in making addition on account of unexplained investment to an extent of ₹.11,77,00,000/- under section 69 of the Act, the assessee preferred an appeal before the ld. CIT(A). But, however, no compliance were made before the first appellate authority, which made the ld. CIT(A) to confirm the order of the Assessing Officer. The ld. DR Shri A. Sasikumar, CIT did not dispute the same. Therefore, taking into consideration of the facts and circumstances of the case and as the issue involved therein under section 69 of the Act, which requires verification of relevant evidences in support of the claim of the assessee as discussed above, the ld. AR undertaken that the assessee is ready to prosecute the case before the ld. CIT(A), therefore, we deem it proper to remit the matter back to the file of the ld. CIT(A). The assessee shall appear before the ld. CIT(A) without fail and file evidences, if any in support of his claim.

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