NEERIKODE SERVICE CO-OPERATIVE BANK LTD,ALANGAD vs. ITO,WARD-3, ALUVA

It emerges during the course of hearing that the NFAC has noted the assessee’s continuous non-appearance in the lower appellate proceedings before rejecting the assessee’s contentions vide ex-parte order under challenge. Learned & SA 157/Coch/2024 . Neerikode SCB Ltd. Sr.DR could hardly dispute the clinching fact that the NFAC’s order has nowhere decided the assessee’s substantive grounds on merits as contemplated u/sec.250(6) of the Act requiring it to give points for determination followed by a detailed adjudication thereof. Faced with the situation, we deem it appropriate in the larger interest of justice to restore the assessee’s instant appeal back to the NFAC for it’s afresh adjudication, preferably within three effective opportunities of hearing, subject to the rider that it shall be the taxpayer’s onus and responsibility only to plead and prove all the relevant facts in consequential proceedings. Ordered accordingly.

This, assessee’s appeal ITA.No.240/Coch/2024 is allowed for statistical purposes in above terms and consequently, it’s stay application SA.No.157/Coch/2024 is dismissed as rendered infructuous.