ART O GEM JEWELLERS LTD,MUMBAI vs. DCIT, CIR-8(1), , KOLKATA

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ITA 1041/KOL/2023Status: DisposedITAT Kolkata12 September 2024AY 2010-11Bench: Dr. Manish Borad (Accountant Member), Shri Sonjoy Sarma (Judicial Member)3 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal. It set aside the CIT(A)'s order and restored the matter for fresh adjudication, directing the CIT(A) to provide a reasonable opportunity of hearing to the assessee.

What were the facts?

The assessee's appeal before the ITAT was filed with a delay of 17 days due to the hospitalization and demise of the director handling tax matters. The assessee contended that the CIT(A) passed an ex-parte order without granting a fair opportunity of hearing.

What were the issues?

Whether the CIT(A) erred in passing an ex-parte order without providing a fair opportunity of hearing to the assessee.

Which sections of the Income-tax Act were involved?

Section 250,Section 147,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, KOLKATA

Before: Dr. Manish Borad & Shri Sonjoy Sarma

Art O Gem Jewellers Ltd. ………. Appellant 604, Bhagyalaxmi Building, 18-C, Kennedy Bridge, Opera House, Mumbai-400004. (PAN: AACCA0957D) Vs. DCIT, Circle-8(1), Kolkata. ………… Respondent Appearances by: Shri Anil Kochar, Advocate appeared for Appellant. Shri Pradip Biswas, Addl. CIT appeared for Respondent. Date of concluding the hearing : 26.08.2024 Date of pronouncing the order : 12.09.2024 ORDER

Per Dr. Manish Borad, Accountant Member

1.

This appeal filed by the assessee pertaining to the Assessment Year (in short “AY”) 2010-11 is directed against the order passed u/s 250 of the Income Tax Act, 1961 in short the “Act”) by Ld. Commissioner of Income-tax (Appeal), National Faceless Appeal Centre (NFAC), Delhi [in short Ld. “CIT(A)”] dated 13.07.2023 arising out of the assessment order u/s 147 r.w.s. 143(3) of the Act by DCIT, Circle-8(1), Kolkata dated 22.12.2017.

Art O Gem Jewellers Ltd., AY : 2010-11 2. Registry has informed that the appeal of the assessee is time barred by 17 days. Condonation of delay application dated 26.09.2023 is placed in file. The main reason for non-appearance is that the Director Nirbhay Singh who was looking after the taxation matters at the material time was hospitalized due to ill health and even though after few days he was discharged but was immediately thereafter admitted to the Nursing Home and where he breathed his last on 21st August, 2023. Hence, this delay in filing the appeal before the Tribunal. We find the reason given by the assessee is reasonable and Ld. DR also did not oppose the condonation of delay, we, therefore, in the interest of justice condone the delay of 17 days and admit the appeal for adjudication.

3.

At the time of hearing before us, Ld. Counsel for the assessee submitted that the assessee was not granted fair opportunity of hearing by the Ld. CIT(A) before framing an ex parte order and prayed to set aside the order of the Ld. CIT(A) and restore the matter to his file for afresh adjudication.

4.

We have heard the rival submissions and perused the material available on record. We notice that the Ld. CIT(A) has afforded only four opportunities to the assessee i.e. on 21.01.2021, 09.05.2023, 25.05.2023 and 20.06.2023 through e-mail ID but the assessee did not respond to the same. Ld. CIT(A) dismissed the appeal on account of non appearance without going into the merits of the case. Considering the prayer of the assessee and considering the circumstances faced by the assessee which prevented him to appear before the Ld. CIT(A) and in the interest of justice and fair play, we set aside the impugned order of the Ld. CIT(A) and Page 2 of 3 Art O Gem Jewellers Ltd., AY : 2010-11 restore the matter to his file for fresh adjudication for which reasonable opportunity of being heard be provided to the assessee. The assessee is also given liberty to file necessary documents in support of his contention before the Ld. CIT(A), who after considering the same will pass a speaking order. Assessee is also directed not to take any adjournment without the reasonable cause.

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