COVAI SRI VISHALI JEWELLERS,COIMBATORE vs. INCOME TAX OFFICER NON CORPORATE WARD -1(4), COIMBATORE

This appeal filed by the assessee is directed against the order passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 22.09.2023 and pertains to assessment year 2017-18.

The brief facts of the case are that, the appellant is a partnership firm engaged in the business of trading in jewellery. The assessee has filed its return of income for the :-2-: ITA. No: 1298/Chny/2023 assessment year 2017-18 on 07.11.2017, admitting an income of Rs. 1,75,170/-. The case was selected for scrutiny. During the course of assessment proceedings, the Assessing Officer noticed that, the partners have introduced additions to capital accounts and thus, called upon the assessee to file necessary evidences to prove source for capital introduction. In response the assessee vide letter dated 24.12.2019 explained that, source for capital introduction in the capital account of partners is out of cash gift received from Shri. V. Mohan, father of mr. K. Madhuranthagi, out of sale of agricultural land at Dindigul. The Assessing Officer, however was not satisfied with the explanation furnished by the assessee and according to the Assessing Officer, the assessee could not explain source for credit in capital gain of partners and thus, made addition of Rs. 20,00,000/- to the total income.

The assessee carried the matter in appeal before the first appellate authority. Before the ld. CIT(A), the assessee neither appeared nor filed any evidences which is evident from Para 4.1 of ld. CIT(A) order, where it was observed that despite giving various dates of hearing, the assessee did not :-3-: ITA. No: 1298/Chny/2023 file any response. Therefore, the ld. CIT(A) dismissed appeal filed by the assessee exparte for non-prosecution.

The Ld. Counsel for the assessee, submitted that the ld. CIT(A) dismissed appeal filed by the assessee on technical grounds without discussing the issues on merits, even though it is a well established principle of law that, appeal should be disposed on merits on the basis of material available on record. Therefore, he submitted that appeal may be set aside to the file of the ld. CIT(A) to give one more opportunity of hearing to the assessee to explain its case.

The ld. DR, present for the revenue supporting the order of the ld. CIT(A) submitted that, when the appellant is not vigilant in prosecuting their appeal with utmost care, then the appellate authorities left with no choice but to dispose off the appeal. In the present case, the first appellate authority has given sufficient opportunities, but the appellant could not availed the opportunity and justified its case. Therefore, the ld. CIT(A) has rightly disposed off, appeal filed by the assessee and their order should be upheld.

In the result, appeal filed by the assessee is allowed for statistical purposes.