KAPIL INFRA AVENUES PRIVATE LIMITED,VIJAYAWADA vs. DEPUTY COMMISSIONER OF INCOME TAX ,CIRCLE-1(1), VIJAYAWADA

At the outset, we noticed that there is a delay of 209 days in filing the appeal before the Tribunal. With respect to belated filing of the appeal, the assessee has filed a condonation petition stating that due to shifting of office from Vijayawada to Hyderabad, the assessee could not file the appeal on time. In this connection the assessee also enclosed an affidavit stating the above reasons. The Ld. AR therefore pleaded that the delay may be condoned. On perusal of the condonation petition filed by the assessee and the submissions of the Ld. AR, we find that there is a sufficient cause to the assessee which prevented them from filing the appeal on time and thereby we condone the delay of 209 days and proceed to adjudicate the appeal on merits.

Briefly stated the facts of the case are that the assessee- company filed its return of income for the AY 2017-18 on 30/10/2017 declaring total income of Rs. 10,32,370/-. Subsequently, the case was reopened after verification of financials of the company and after recording reason for reopening and with prior approval of the competent authority. During the reassessment proceedings, it was observed by the Ld.

On appeal, the Ld. CIT(A)-NFAC, considering the assessee’s non-compliance to the notices issued for hearing of the appeal, dismissed the appeal of the assessee and passed ex-parte order. Aggrieved by the order of the Ld. CIT(A)-NFAC, the assessee is in appeal before the Tribunal by raising the following revised grounds of appeal:

Any other ground that may be urged at the time of hearing.”

On the other hand, the Ld. DR vehemently opposed to the submissions of the Ld. AR and argued that several opportunities had been provided to the assessee however, on the given dates of hearing, neither the assessee made any written submissions nor filed any adjournment letter before the Ld. CIT (A)-NFAC. It was further submitted that the Ld. CIT (A)-NFAC had no other option but to pass ex-parte order based on the materials available on record. Hence, it was pleaded that the order passed by the Ld. CIT(A)-NFAC does not call for any interference.

We have heard the rival submissions and carefully perused the materials on record. On examining the facts of the case, we find that the Ld. CIT (A)-NFAC had posted the case on several occasions. However, no 5 submissions were made before the CIT(A)-NFAC on the dates of hearing whatsoever the reasons. Therefore, the Ld. CIT (A)-NFAC was left with no other option except to adjudicate the appeal ex-parte. In this situation, after considering facts and circumstances of the case and also considering the prayer of the Ld. AR, and in the interest of justice, we hereby remit the matter back to the file of Ld. CIT (A)-NFAC in order to consider the appeal afresh and decide the appeal on merits by providing one more opportunity to the assessee of being heard in accordance with the principles of natural justice. At the same breath, we also hereby caution the assessee to promptly co-operate before the Ld. CIT (A)-NFAC in the proceedings failing which the Ld. CIT (A)-NFAC shall be at liberty to pass appropriate order in accordance with law and merits based on the materials on the record. It is ordered accordingly.

In the result, appeal filed by the assessee is allowed for statistical purposes as indicated hereinabove.