YALEY CHIT FUNDS PRIVATE LIMITED,ERODE vs. DCIT,CIRCLE1, ERODE

Aforesaid appeal by assessee for Assessment Year (AY) 2017-18 arises out of an order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 11-10- 2022 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 143(3) of the Act on 20-12-2019.

The registry has noted a delay of 451 days in the appeal, the condonation of which has been sought by Ld. AR on the strength of affidavit of Director of the assessee. In the interest of substantial justice, we condone the delay and proceed for disposal of the appeal on merits. 3. In the assessment order, Ld. AO made various additions / disallowances. The Ld. CIT(A) confirmed the same for want of appearance of assessee. Aggrieved, the assessee is in further appeal before us. The Ld. AR has sought another opportunity of hearing which has been opposed by Ld. Sr. DR. 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. Therefore, we set aside the impugned order and restore the appeal back to the file of Ld. CIT(A) for de novo adjudication after affording reasonable opportunity of hearing to the assessee. The assessee is directed to substantiate its case and supply the requisite information. 5. The appeal stand allowed for statistical purposes. Order pronounced on 20th May, 2024.