DD19 KALLIMANDAYAM PRIMARY AGRICULTURAL CO- OPERATIVE CREDIT SOCIETY ODDANCHATRAM,ODDANCHATRAM vs. JCIT(A)-2, DELHI, DELHI

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 12-12-2023 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 143(3) of the Act on 25-11-2019. At the time of hearing none appeared for the assessee. In the assessment order, the Ld. AO assessed interest income u/s 56. The Ld. CIT(A) dismissed the appeal for non-prosecution. Aggrieved the assessee is in further appeal before us. The Ld. Sr. DR has pleaded for dismissal of the appeal.

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 impugned order is set aside and the appeal is restored back to the file of Ld. CIT(A) for de novo adjudication on merits with a direction to the assessee to substantiate its case. A reasonable opportunity of hearing shall be granted to the assessee. 3. The appeal stand allowed for statistical purposes. Order pronounced in open court on 17th April, 2024.