SUNIL MOOLCHANDANI,BHOPAL vs. DCIT-1(1), BHOPAL

These are the two appeals filed by assessee. The first appeal, being challenges the appeal-order dated 21.07.2023 passed by learned Commissioner of Income-Tax (Appeals), NFAC, Delhi [“CIT(A)”] which in turn arises out of assessment-order dated 28.03.2016 passed by learned ACIT, 3(1), Bhopal [“AO”] u/s 143(3) of Income-tax Act, 1961 [“the Act”] for Assessment-Year [“AY”] 2013-14. The second appeal, being 06.09.2023 passed by learned CIT(A) which in turn arises out of assessment-order dated

Learned Representatives of both sides are ad idem that the impugned order involved in of AY 2013-14 is passed by CIT(A) as ex-parte for non-prosecution by assessee wherein the CIT(A) has merely upheld the additions made by assessee and not resolved the issues appropriately. And the impugned order involved in of AY 2015-16 has been passed by CIT(A) on merit but without considering the evidences filed by assessee before CIT(A) and the assessment-order involved therein was also passed by AO as ex-parte u/s 144 due to non-submission of complete details by assessee. Ld. AR submits that the assessee was not in a position to make effective representation in these matters before AO because of several financial crunch leading to matters filed against assessee u/s 138 of Negotiable Instruments Act. However, the assessee is now in position to file the required details/documents to AO. Therefore, it is prayed that these matters may be remanded to AO for an apt adjudication after considering the details/documents to be filed by assessee. Ld. DR does not have any objection to the prayer of assessee but, however, makes a request to direct the assessee to ensure participation before AO and make representation without seeking unnecessary adjournments. In view of this and also having regard to the principle of natural justice and fair play, we deem it fit to remand these matters to the file of AO for an apt adjudication after giving opportunity to assessee. The assessee is also directed to ensure

Resultantly, these appeals are allowed for statistical purpose.