LATE ANTONY SWAMY FRANCIS XAVIER, REPRESENTED BY LEGAL HEIR,CHENNAI vs. ITO WARD (1), KANCHIPURAM

PDF · subscribers
ITA 311/CHNY/2024Status: DisposedITAT Chennai01 May 2024AY 2017-18Bench: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI (Judicial Member)2 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal granted another opportunity to the legal heirs of the assessee to present their case. The orders of the lower authorities were set aside, and the matter was restored to the AO for a de novo assessment.

What were the facts?

The assessee's assessment for AY 2017-18 was made on a best judgment basis by the AO, adding cash deposits of Rs. 27.01 Lacs. The assessee failed to make submissions in the first appellate proceedings. The assessee has since expired.

What were the issues?

Whether the legal heirs of a deceased assessee should be granted an opportunity to present their case after the assessee's failure to do so in lower appellate proceedings.

Which sections of the Income-tax Act were involved?

Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM & HON’BLE SHRI MANU KUMAR GIRI, JM

O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeal by assessee for Assessment Year (AY) 2017- 18 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 08-12-2023 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 144 of the Act on 07-12-2019. The assessment has been made on best judgment basis and Ld. AO made addition of cash deposit of Rs.27.01 Lacs. The assessee failed to make any submissions during first appellate proceedings also. Accordingly, the assessment was confirmed against which the assessee is in further appeal before us. The Ld. AR submitted that the assessee has expired on 05-04-2021 and accordingly, prayed for another opportunity of hearing which has been opposed by Ld. Sr. DR.

2.

Considering the facts of the case, we deem it fit to grant another opportunity to the legal heirs of the assessee to substantiate their case. Accordingly, the orders of lower authorities are set-aside and the matter is restored back to the file of Ld. AO for de novo assessment with a direction to the legal heirs of the assessee to substantiate their case failing which Ld. AO would be at liberty to proceed with the assessment on the basis of material on record.

3.

The appeal stand allowed for statistical purposes. Order pronounced on 1st May, 2024 Sd/- Sd/- (MANU KUMAR GIRI) (MANOJ KUMAR AGGARWAL) �ाियक सद4 / JUDICIAL MEMBER लेखा सद4 / ACCOUNTANT MEMBER चे4ई Chennai; िदनांक Dated : 1st May, 2024 DS आदेशकीTितिलिपअ/ेिषत/Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. � थ�/Respondent 3. आयकरआयु=/CIT 4. िवभागीय�ितिनिध/DR 5. गाडBफाईल/GF

Recent GST High Court judgments

Search GST case law →