BIWANATH LOHIA,KOLKATA vs. THE ITO, WD-48(3), KOLKATA, KOLKATA

PDF · subscribers
ITA 1289/KOL/2016Status: DisposedITAT Kolkata13 January 2017AY 2006-074 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found merit in the assessee's submission that the CIT(A) failed to consider written submissions, violating the principle of natural justice. Therefore, the case was remitted back to the CIT(A) for re-adjudication.

What were the facts?

The assessee filed its return of income, and the AO completed the assessment with additions. Subsequently, the AO passed a rectification order, disallowing a deduction under Section 24(a) and treating Rs. 5,00,000 received as without consideration. The CIT(A) dismissed the assessee's appeal.

What were the issues?

Whether the CIT(A) erred in dismissing the appeal without considering the assessee's written submissions, thereby violating the principle of natural justice.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 154,Section 24(a)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, “D”, BENCH KOLKATA

Before: SHRI S.S.VISWANETHRA RAVI, JM & DR. A.L.SAINI, AM

For Appellant: Shri Nirmal Kaushik, Advocate
Hearing: 05/01/2016Pronounced: 13/01/2017

O R D E R

Per Dr. Arjun Lal Saini, AM:

1.

The captioned appeal filed by the Assessee, pertaining to the Assessment Year 2006-07, is directed against the order passed by ld. Commissioner of Income Tax (Appeals)-14, Kolkata, in Appeal No.15/CIT(A)-14Wd-47(3)/2011-12, dated 28.04.2016, which in turn arises out of an order passed by the Assessing Officer (AO) Under Section 143(3)/154 of the Income Tax Act 1961, (in short the ‘Act’), dated 28.03.2011.

2.

Brief facts of the case qua the assessee are that the assessee filed its return of income on 8.11.2006 declaring total income of Rs.1,05,810/-. Asessee’s case was selected for scrutiny u/s.143(3) and the AO has completed the assessment by making various additions. Later on, the Assessing Officer passed the rectification order Under Section 154 of the Act observing that deduction U/s 24(a) of the I.T. Act was wrongly allowed to the assessee. Assessing officer observed that the assessee is not owner of any house property and an amount received by the Assessee Rs. 5,00,000/- is without any consideration.

3.

Aggrieved from the order of the AO, assessee filed an appeal before the CIT(A), who relying on the decision of Hon’ble Supreme Court in the case of H.M.Esufali H.M. Abdulali (1973) 90 ITR 271, dismissed the appeal filed by the assessee. The observations of the ld CIT(A) are as under:-

In this connection, reliance may be placed upon the decision of Hon’ble Supreme Court in the case of H.M.Esufali H.M.Abdulali (1973) 90 ITR 271 wherein the Hon’ble Court has held that the appellate authority cannot substitute its own judgment in place of the judgment of the AO unless it is shown that the judgment of the AO was biased, irrational, vindictive or capricious. In the result, the appeal of the appellant dismissed.”

4.

Not being satisfied with the order of ld. CIT(A), the assessee is in appeal before us and has taken the following grounds of appeal :-

1 For that on the facts and circumstances of the case the Ld. Commissioner of Income-tax (Appeals) erred in dismissing the ground of appeal raised before him that the Order passed by the Ld. Assessing Officer u/s 143(3)/154 of the I T Act is bad in law as in facts as there was no mistake which was apparent from record ignoring the submissions made before him officially on 25.10.2013.

2. For that on the facts and circumstances of the case the Ld. Commissioner of Income-tax (Appeals) erred in dismissing the ground of appeal raised before him that the Ld. Assessing Officer erred in not allowing a sum of Rs. 44,588/- being statutory deduction under section 24(a) of the I T Act 1961 under the head" Income from House property in rectification order ignoring the submission made before him officially on 25.10.2013

3. For that on the facts and circumstances of the case the Ld. Commissioner of Income-tax (Appeals) erred in dismissing the ground of appeal raised before him that the Ld. Assessing Officer erred in adding a sum of Rs. 5,00,000/- on the alleged ground of amount received without any consideration in rectification order ignoring the submission made before him officially on 25.10.2013 4 For that your appellant craves leave to adduce further or other ground/grounds, if any on or before the hearing of appeal.

5. Ld. AR for the assessee has submitted before us that the assessee submitted written submission before the ld. CIT(A) but while passing the order, the ld. CIT(A) did not consider the material submitted by the assessee, which is against the principle of natural justice. Therefore, ld. AR requested before us to remand the case back to the file of ld. CIT(A) to re-adjudicate the same after giving proper opportunity of being heard to the assessee. No doubt, the assessee could not attend the office of the ld CIT (A ) on many occasions/date of hearings, but he submitted the written submission on dated 25-10-2013 before the ld CIT(A), and the said written submissions were not considered by the Ld. CIT(A) while disposing off the appeal. Therefore, order passed by the ld CIT(A) is against the principle of natural justice.

6.

On the other hand, ld. DR for the revenue has relied on the orders of the authorities below.

More judgments on Section 154

All 8,676 judgments and leading authorities on Section 154 →

Recent GST High Court judgments

Search GST case law →