KANAN DEVAN HILLS PLANTATIONS COMPANY PRIVATE LTD,MUNNAR vs. DCIT, CORPORATE CIRCLE-1(1), COCHIN

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ITA 207/COCH/2024Status: DisposedITAT Cochin25 September 2024AY 2020-2021Bench: Shri Satbeer Singh Godara (Judicial Member), Shri Amarjit Singh (Judicial Member)2 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(A) failed to follow the procedure under Section 250(6) of the Act by not framing points of determination and providing a detailed discussion. Therefore, the appeal was restored to the CIT(A) for fresh adjudication.

What were the facts?

The assessee's appeal for AY 2020-21 was decided ex-parte by the CIT(A)/NFAC. The CIT(A) confirmed the Assessing Officer's disallowance under Section 14A without properly addressing the factual matrix.

What were the issues?

Whether the CIT(A) properly adjudicated the appeal by failing to frame points of determination and discuss the facts. Whether the ex-parte order passed by the CIT(A) was justified.

Which sections of the Income-tax Act were involved?

Section 14A,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Shri Sumeet M., CA
For Respondent: Smt. V. Swarnalatha, Sr. D.R
Hearing: 14.08.2024Pronounced: 25.09.2024

Appellant by: Shri Sumeet M., CA Respondent by: Smt. V. Swarnalatha, Sr. D.R. Date of Hearing: 14.08.2024 Date of Pronouncement: 25.09.2024 O R D E R Per Bench This assessee’s appeal for A.Y. 2020-21 arises against the National Faceless Appeal Centre, Delhi [CIT(A)]’s DIN & Order No. ITBA/ NFAC/S/250/2023- 24/1059707071(1) dated 15.01.2024 in proceedings u/s. 250 of the Income Tax Act, 1961 (the Act).

Heard both parties. Case file perused.

2.

It emerges at the outset with the able assistance coming from both the parties that the CIT(A)/NFAC has passed exparte order confirming the Assessing Officer’s action making section 14A disallowance or Rs.1,01,39,000/- without dealing with the Kanan Devan Hills Plantations Co. P. Ltd. relevant factual matrix as contemplated u/s. 250(6) of the Act requiring him to frame points of determination followed by a detailed discussion thereupon. Faced with this situation, we deem it fit appropriate to restore this assessee’s appeal back to the CIT(A) for his afresh verification and adjudication with a rider that it shall be the assessee’s risk and responsibility only to plead and prove all the relevant facts within three effective opportunities of hearing, in consequential proceedings. Ordered accordingly.

3.

This assessee’s appeal is allowed for statistical purposes in above terms. Order pronounced in the open court on 25th September, 2024.

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