Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, “A” BENCH, CHENNAI
Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM
आयकर अपीलीय अिधकरण “ए” �ायपीठ चे�ईम�। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI माननीय �ी महावीर िसंह, उपा ! एवं माननीय �ी मनोज कुमार अ%वाल ,लेखा सद( के सम!। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ (िनधा)रणवष) / Assessment Year: 2017-18) Shri Govinda Rajulu Srinivasan DCIT बनाम/ Vs. 21, Chinna Ezhuthukkara Street, Circle-1(1) Shevapet, Salem-636 002. Salem. �थायीलेखासं./जीआइआरसं./PAN/GIR No.AVMPS-5356-G (अपीलाथ�/Appellant) : (� थ� / Respondent) अपीलाथ� कीओरसे/ Appellant by : None � थ�कीओरसे/Respondent by : Shri AR V Sreenivasan (Addl.CIT)-Ld. Sr. DR सुनवाई की तारीख/Date of Hearing : 19-03-2024 घोषणा की तारीख /Date of Pronouncement : 19-03-2024 आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)
At the time of hearing, none appeared for assessee. However, Ld. Sr. DR submitted that the assessee failed to appear during first appellate proceedings and therefore, the appeal may be dismissed.
Upon perusal of assessment order dated 06-12-2019, Ld. AO made addition of Rs.76.62 Lacs on account of deposits made in certain bank accounts since the assessee could not substantiate its case. The position remained the same during first appellate proceedings also and accordingly, the assessment was confirmed.
Though the assessee has remained unsuccessful to substantiate its case before lower authorities, however, keeping in mind the principle of natural justice, we deem it fit to grant another opportunity of hearing 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 fresh adjudication with a direction to the assessee substantiate its case.
The appeal stand allowed for statistical purposes. Order pronounced in open court on 19th March, 2024. Sd/- Sd/- (MAHAVIR SINGH) (MANOJ KUMAR AGGARWAL) उपा45 / VICE PRESIDENT लेखा सद7 / ACCOUNTANT MEMBER चे9ई Chennai; िदनांक Dated : 19-03-2024 DS आदेशकीJितिलिपअ%ेिषत/Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. � थ�/Respondent 3. आयकरआयुA/CIT 4. िवभागीय�ितिनिध/DR 5. गाडFफाईल/GF