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Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN
Before: Shri Waseem Ahmed & Shri Soundararajan K.
Appellant by: Ms. Krishna K., Advocate Respondent by: Smt. Girly Albert, Sr. D.R. Date of Hearing: 01.10.2024 Date of Pronouncement: 21.10.2024 O R D E R Per Bench This appeal filed by the assessee is directed against the order of the National Faceless Appeal Centre, Delhi [CIT(A)] dated 28.02.2024 for Assessment Year (AY) 2017-18. The assessee has also filed Stay Application SA No. 68/Coch/2024 qua the appeal.
At the outset, we note that there was no representation by the assessee before the learned CIT(A) and therefore the learned CIT(A) was pleased to uphold the addition made by the Assessing Officer (AO).
At the time of hearing the learned counsel for the assessee prayed to set aside the issue to the file of the AO for fresh adjudication and further assured to make necessary compliance.
We have heard the rival contentions of both the parties and perused the materials available on record. Considering the prayer made by the learned A.R. of the assessee and in the interest of justice and fair play, we are inclined to extend one more opportunity to the assessee to re-present his case before the AO. Accordingly, we set aside the issue to the file of the AO for fresh adjudication as per the provisions of law.
Since the appeal is restored to the AO for fresh adjudication, the stay application is hereby dismissed as infructuous.
In the result, the appeal filed by the assessee is allowed for statistical purposes. Order pronounced on 21st October, 2024 under Rule 34 of The Income Tax (Appellate Tribunal) Rules, 1963.