GEORGE JOSE VATTAKKATTUCHERY,KAKKANAD vs. ITO NON CORPORATE WARD 1 (1), ERNAKULAM

Case called twice. None appears at assessee’s behest. It is accordingly proceeded ex parte against the assessee.

It emerges during the course of hearing that the NFAC has noted the assessee’s continuous non-appearance in the & SA No.30/Coch/2024 . Sri.George Jose Vattakkattuchery. lower appellate proceedings before rejecting the assessee’s contentions vide ex-parte order under challenge. Learned 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 file and prove all the relevant facts in consequential proceedings. Since the appeal is disposed of, the stay is rendered infructuous. Assessee’s appeal is allowed for statistical purposes in very terms and the stay application No.30/Coch/2024 is dismissed. Ordered accordingly.