SH. PUNEET SEHGAL,DEHRADUN vs. ITO, DEHRADU

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ITA 27/DDN/2024Status: DisposedITAT Dehradun21 March 2025AY 2017-18Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI M. BALAGANESH (Accountant Member)2 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the NFAC decided the appeal ex parte without independent findings. Therefore, in the interest of justice, the appeal was restored to the NFAC for a fresh adjudication.

What were the facts?

The assessee's appeal was dismissed ex parte by the National Faceless Appeal Centre (NFAC) without proper notice. The assessee argued that the NFAC's decision was made without adjudicating the issue on merits.

What were the issues?

Whether the NFAC properly served notice and adjudicated the appeal on merits, or if it was dismissed ex parte without due process.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DEHRADUN BENCH “SMC”, NEW DELHI

Before: SHRI SATBEER SINGH GODARA & SHRI M. BALAGANESH

For Appellant: Shri Tarandeep Singh, Adv
For Respondent: Shri A. S. Rana, Sr. DR
Hearing: 21/03/2025Pronounced: 21/03/2025

O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in AY 2017-18, arises out of the order of the National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘ld. NFAC’, in short] in appeal No. ITBA/NFAC/S/250/2023- 24/1059996242(1) dated 22.01.2024 against the order of assessment passed u/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 12.12.2019 by the Assessing Officer, ITO, Ward-1(2)(1), Dehradun (hereinafter referred to as ‘ld. AO’).

2.

Though the assessee has raised several grounds of appeal before us, one crucial ground raised thereon is dismissal of appeal of the assessee by the ld NFAC ex parte without serving proper notice on the assessee.

We have heard the rival submissions and perused the material 3. available on record. On perusal of the order of the ld NFAC, we find that the ld NFAC had decided the issue ex parte without adjudicating the issue on merits giving its independent finding. Hence, in the interest of justice and fairplay, we deem it fit and appropriate to restore this appeal to file of ld NFAC for de novo adjudication in accordance with law. Needless to mention the assessee be given reasonable opportunity of being heard. The assessee is directed to cooperate with ld NFAC for expeditious disposal of the appeal by not taking unwarranted adjournments. Since, the entire appeal is restored to the file of ld NFAC for de novo adjudication in accordance with law, all grounds raised by the assessee are left open and assessee is at liberty to raise the same before the ld NFAC who shall decide in accordance with law. Hence, the grounds raised by the assessee are allowed for statistical purposes.

4.

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

Order pronounced in the open court on 21/03/2025.

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