BANTU PILLI GOVINDARAO,ANANDAPURAM vs. JOINT COMMISSIONER OF INCOME TAX,RANGE-2, VISAKHAPATNAM

अपीलधथी की ओर से/ Appellant by : Shri G.V.N.Hari, AR प्रत्यधथी की ओर से / Respondent by : Dr.Aparna Villuri, DR सुनवधई की तधरीख / Date of Hearing : 20.02.2024 घोर्णध की तधरीख/Date of Pronouncement : 28.02.2024 आदेश /O R D E R Per Shri Duvvuru RL Reddy, Judicial Member : Condonation of Delay : This appeal is filed by the assessee against the order of Commissioner of Income Tax (Appeals) [CIT(A)], National Faceless Appeal Centre (NFAC), Delhi in DIN & Order No. ITBA/NFAC/S/250/2023-24/1055143485(1) dated 16.08.2023, arising out of order passed u/s 271 of the Income Tax Act, 1961 (in short ‘Act’) dated 30.05.2022 for the Assessment Year (A.Y.) 2016-17 with the delay of 60 days. The assessee filed petition for condonation of delay, submitting that the assessee is not educated and not Bantupilli Govinda Rao, Visakhapatnam having knowledge of using a computer, hence, engaged a part time accountant to receive or send mails, who gave his id at the time of filing of return for the A.Y.2020-21. The assessee further submitted that he did not even know that email details are to be furnished and that the accountant gave his email id. As such the assessee was not aware of the notices issued during the penalty proceedings and came to know about the penalty order dt.30.05.2022 only when recovery proceedings were initiated. The assessee filed appeal against the penalty order with the help of an auditor and got the email id updated with his son’s email id in the income tax portal on 21.01.2023. However, the assessee did not receive any hearing notices. The assessee was not aware of the order passed by the Ld.CIT(A) on 16.08.2023 as he did not get any mail. When the assessee contacted the auditor on 01.12.2023 to find out the status of the appeal, it was found that the Ld.CIT(A) passed the order on 16.08.2023. On further verification, it was noticed that only two notices dated 24.07.2023 and 01.08.2023 were issued and were sent to the old email account belonging to the part time accountant. Without further delay, the assessee took necessary steps and filed appeal on 14.12.2023. The assessee submitted that the delay in filing the appeal is neither intentional nor deliberate on account of the reasons explained above which were beyond the control of the assessee. The Bantupilli Govinda Rao, Visakhapatnam assessee, therefore, pleaded to condone the delay and admit the appeal for hearing.

Bantupilli Govinda Rao, Visakhapatnam

2. The learned Commissioner of Income Tax (Appeals) is not justified in dismissing the appeal exparte without granting reasonable opportunity. 3. The learned Commissioner of Income Tax(Appeals) ought to have cancelled the penalty of Rs.55,91,500 levied u/s 271D of the Act. 4. Any other grounds may be urged at the time of hearing. 5. The only contention of the assessee is that that the assessee is not given reasonable opportunity and the Ld.CIT(A) is not justified in upholding the order passed by the AO and disposing off the appeal ex-parte The Ld.AR, therefore, pleaded to afford one more opportunity of being heard before the Ld.CIT(A) to substantiate assessee’s case in the interest of justice and direct the Ld.CIT(A) to pass order on merits after appreciating the facts of the case. 7. Per contra, the Ld.DR argued that the assessee was given sufficient opportunities but the assessee did not avail the same. The Ld.DR, therefore, pleaded to uphold the order of the Ld.CIT(A) and dismiss the appeal of the assessee. 8. We have heard both the parties and perused the material available on record. It is evident that the appeal of the assessee was dismissed ex-parte Bantupilli Govinda Rao, Visakhapatnam before the Ld.CIT(A) as there was no compliance from the assessee to the notices issued and served on the assessee. The Ld.AR contended that the assessee did not receive any notices and he was not given sufficient opportunities to substantiate his case and therefore, pleaded for another opportunity of being heard before the Ld.CIT(A). In view of the foregoing facts and circumstances of the case and keeping in view the principles of natural justice, we are inclined to remit the matter back to the file of the Ld.CIT(A) and direct the Ld.CIT(A) to afford the assessee, another opportunity of being heard before the Ld.CIT(A) and to pass order on merits. The assessee is also directed to adhere to the notices issued by the Ld.CIT(A) and furnish relevant material evidences to substantiate his case. Accordingly, the grounds filed by the assessee are allowed for statistical purpose.

Order pronounced in the open court on 28th February,2024. (एस बालाकृष्णन) (दुव्वूरु आर.एल रेड्डी) (S.BALAKRISHNAN) (DUVVURU RL REDDY) लेखा सदस्य/ACCOUNTANT MEMBER न्याधयक सदस्य/JUDICIAL MEMBER Dated : 28.02.2024 L.Rama, SPS