AKBAR PASHA KHADRI SAYAD,NUZVID vs. INCOME TAX OFFICER, WARD-3(1),, VIJAYAWADA

1. This appeal is filed by the assessee against the order of Commissioner of Income Tax (Appeals) [CIT(A)],National Faceless Appeal Centre (NFAC), Delhi vide DIN & Order No.ITBA/NFAC/S/250/2023-24/1059094642(1) dated 27.12.2023 arising out of order passed u/s 147 of the Income Tax Act, 1961 (in short ‘Act’) dated 22.03.2022 for the assessment year (A.Y.)2013-14. Akbar Pasha Khadri Sayad, Eluru

Brief facts of the case are that the assessee is an individual and assessment in the case of the assessee was completed by the Assessing Officer (AO) and addition of Rs.1,35,82,300/- was made u/s 69A and Rs.4,110/- u/s 56 of the Act, thereby, assessing the total income of the assessee at Rs.1,35,86,410/-.

Aggrieved by the order of the AO, the assessee preferred an appeal before the CIT(A) and the Ld.CIT(A) upheld the addition made by the AO and dismissed the appeal of the assessee ex-parte. 4. Aggrieved by the order of the Ld.CIT(A), the assessee preferred an appeal before the Tribunal and raised the following grounds of appeal:

In the facts and circumstances of the case, learned CIT(Appeals) ought to have considered the facts of the case and the Grounds of appeal

Neither the assessee nor his representative has appeared before the Tribunal. The only contention of the assessee as raised in the Ground No.2 is that the Learned CIT(Appeals) issued hearing notices on 11.8.23 and 23.11.23 and proceeded to pass order, ex parte without according a fair opportunity of hearing to the assessee before dismissal.

The Ld.DR submitted that as evident from the orders of the revenue authorities, the assessee was given sufficient opportunities, but the assessee did not avail the same. Hence, the Ld.CIT(A) is justified in dismissing the appeal of the assessee ex-parte. She, therefore, pleaded to uphold the order of the Ld.CIT(A) and dismiss the appeal of the assessee.

We have heard the Ld.DR and perused the material placed on record. It is evident that the assessment in the case of the assessee was completed, assessing the total income of the assessee at Rs.1,35,86,410/- and the assessee’s appeal before the Ld.CIT(A) was dismissed ex-parte. The only contention of the Ld.AR is that the assessee was not given sufficient time to substantiate his claim with evidences and prayed for an opportunity of being heard before the Ld.CIT(A) in the interest of justice. Keeping in view the aforesaid facts and circumstances of the case and in order to meet the principles of natural justice, we are inclined to remit Akbar Pasha Khadri Sayad, Eluru the matter back to the file of the Ld.CIT(A) with a direction to afford an opportunity of being heard to the assessee. The assessee is also directed to adhere to the notices issued and cooperate with the revenue authorities during the proceedings.

In the result, appeal of the assessee is allowed for statistical purpose.