NASREEN MOIN QURESHI,DELHI vs. DCIT,CENTRAL CIRCLE-07, DELHI
In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal noted that the CIT(A) had provided several opportunities, but the assessee failed to submit written submissions or details. In the interest of justice, the appeal was restored to the CIT(A) for fresh adjudication, with one more opportunity granted to the assessee.
What were the facts?
The assessee appealed an order of the CIT(A) which confirmed additions made by the AO. The CIT(A) had passed the order ex-parte without providing sufficient opportunities to the assessee, and the assessee's ground of appeal challenged this non-speaking ex-parte order.
What were the issues?
Whether the CIT(A) erred in passing an ex-parte order without providing sufficient opportunity to the assessee. Whether the appeal should be restored to the file of CIT(A) for fresh adjudication.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘F’: NEW DELHI
PER SUDHIR PAREEK, JM: This appeal is preferred by the Assessee against the order of Learned Commissioner of Income Tax (Appeals)-24, New Delhi [‘Ld. CIT(A) in short] dated 28.03.2025 passed U/s 250(6) of the Income Tax Act, 1961 (hereinafter called ‘the Act’) for Assessment Year 2013-14. 2. At the outset, from the perusal of the orders of Ld. CIT(A), it is seen that the Ld. CIT(A) has passed the impugned orders ex-parte without providing sufficient opportunities of being heard to the assessee, thereby confirming the additions made by the AO. The assessee in ground of appeal No.2 has challenged the orders of CIT(A) ex-parte non-speaking order without specifically adjudicating the ground of appeal taken by the appellant.
The Ld. CIT-DR supported the orders of the lower authorities.
We have considered the facts of the case and perusal of the order of Ld. CIT(A) clearly shows that the Ld. CIT(A) has provided seven opportunities and the assessee did not submit any written submission/reply. In this background that the CIT(A) proceeded to disposed of the appeal filed by the assessee by confirming the additions made by the Learned AO in the assessment orders. It is true that assessee did not comply with the notices issued by the CIT(A) and did not file the requisite details/documents in support of the claim made in grounds of appeals.
Under these facts and circumstances and in the interest of justice, the appeal of the assessee is restored to the file of the Ld. CIT(A) for fresh adjudication on merits in accordance with law after giving one more opportunity to the assessee. The assessee is also directed to participate in the appellate proceedings before the Ld. CIT(A).
In the result, the appeal of the assessee is allowed for statistical purposes as indicated above. Order pronounced in open Court on 12/11/2025. (AVDHESH KUMAR MISHRA) JUDICIAL MEMBER Dated: 12/11/2025. PK/Sr. PS
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