DURGA PROPERTIES. ,HOWRAH vs. ITO, WARD-46(3), KOLKATA, KOLKATA

The captioned appeals are filed by the assessee directed against two separate orders dated 22.09.2023 by ld. CIT(A), NFAC for A.Y. 2011-12 and 2012-13 respectively arising out of two separate assessment orders passed by the ld. AO.

The ld. AR appeared on behalf of the assessee submitted that the impugned orders challenged before the Tribunal are ex- parte order and nothing has been dealt on merit except reiterating the assessment order on the disallowance/addition made by the AO. The ld. AR further stated that while passing the impugned orders by the ld. CIT(A), assessee could not get any opportunity to file its submission and other relevant details. Therefore, prayed before the bench by stating that grounds of appeal raised in the instant appeal may be restored to the ld. CIT(A) for fresh adjudication after providing reasonable opportunity of being heard to the assessee.

We have heard rival submission and perused the record placed before us. On perusal of the impugned orders, we notice that the instant submission made by the AR of the assessee has merits as the impugned order challenged before the bench where the ld. CIT(A) merely reproduce the grounds of appeal raised by the assessee and on decision part finding has been given only reiterating the assessment order passed by the ld. AO. As the assessee in the instant case could not able to file necessary details as well as submission at the time of hearing before the ld. CIT(A). Under these given facts and circumstances we feel it necessary to restore both the appeals filed by the assessee to the file of ld. CIT(A) for adjudicating afresh by passing a speaking order by considering the submission if any made by the assessee before him after giving reasonable opportunity of being heard to the assessee.

In the mean time, we also direct the assessee to remain vigilant and file all necessary supported documents against grounds of appeal taken by the assessee and should not take further adjournment unless otherwise required for reasonable

In terms of the above both the appeals of the assessee are allowed for statistical purposes.

In the result, both the appeals of the assessee are allowed for statistical purposes.