ST. JUDE MEDICAL INDIA PRIVATE LIMITED,HYDERABAD vs. DCIT., CIRCLE- 3(1), HYDERABAD

ITA 964/HYD/2024Status: DisposedITAT Hyderabad25 November 2024AY 2020-21Bench: Shri Vijay Pal Rao, Vice-President A N D Shri Madhusudan Sawdia (Accountant Member)6 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee had filed a reply and additional evidence, which was not considered by the CIT(A) before dismissing the appeal. Therefore, the impugned order was set aside.

What were the facts?

The assessee's appeal before the CIT(A) was dismissed ex-parte for want of prosecution. The assessee contended that they had filed a reply to the show cause notice and also submitted additional evidence, which was not considered by the CIT(A).

What were the issues?

Whether the CIT(A) erred in dismissing the appeal ex-parte without considering the assessee's reply and additional evidence.

Which sections of the Income-tax Act were involved?

Section 250(5)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ B ‘ Bench, Hyderabad

Before: Shri Vijay Pal Rao, Vice-

Hearing: 25/11/2024

Per Vijay Pal Rao, Vice President This appeal by the assessee is directed against the order dated, 29/07/2024 of the learned CIT (A)- NFAC Delhi, relating to A.Y.2020-21. 2. The assessee has raised the following grounds: 3. At the time of hearing, the learned AR of the assessee has submitted that the learned CIT (A) has dismissed the appeal of the assessee ex-parte for w

The order continues below.

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