GURUSAMY ASHOK KUMAR,CHENNAI vs. ITO, CHENNAI

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ITA 412/CHNY/2024Status: DisposedITAT Chennai01 May 2024AY 2013-14Bench: 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, considering the principle of natural justice, granted the assessee another opportunity. 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 appeal was dismissed by the CIT(A) for a delay of 155 days. The assessment was made on a best judgment basis by the AO, with an addition of Rs. 105.17 Lacs for cash deposits.

What were the issues?

Whether the assessee should be granted another opportunity to present its case despite a significant delay in filing the appeal, and whether the assessment made on a best judgment basis is valid.

Which sections of the Income-tax Act were involved?

Section 144,Section 147

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) 2013- 14 arises out of the order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 22-12-2023 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 144 r.w.s. 147 of the Act on 31-03-2022. The assessment has been made on best judgment basis sand Ld. AO made addition of cash deposit for Rs.105.17 Lacs. The position remained the same during appellate proceedings. The Ld. CIT(A) did not admit the appeal for want of condonation of delay of 155 days. Aggrieved, the assessee is in further appeal before us. The Ld. AR has pleaded for another opportunity on the ground that hearing notices were sent on dormant email id. The Ld. Sr. DR has proposed dismissal of the appeal.

2.

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. Accordingly, the orders of lower authorities are set aside and the matter is restored back to Ld. AO for make de novo assessment after affording opportunity of hearing to the assessee. The assessee is directed to substantiate its case forthwith failing which Ld. AO shall be at liberty to proceed with framing of assessment on merits.

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 : 01-05-2024 DS आदेशकीSितिलिपअ/ेिषत/Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. � थ�/Respondent 3. आयकरआयु=/CIT 4. िवभागीय�ितिनिध/DR 5. गाडBफाईल/GF

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