PARASIA LIONS SEWA SAMITI,CHHINDWARA vs. THE INCOME TAX OFFICER WARD-EXEMPTION, JABALPUR
Facts
The assessee, a charitable society running an eye hospital, had its assessment completed under Section 143(3) for AY 2015-16, with an assessed income of Rs. 12,07,200. The CIT(A) dismissed the assessee's appeal ex-parte for non-prosecution. The Assessing Officer had made additions based on cash deposits during the demonetization period (FY 2016-17), which is irrelevant to the assessment year 2015-16.
Held
The Tribunal set aside the CIT(A)'s order and restored the matter to the Assessing Officer. It noted that the assessment order was based on incorrect facts related to the demonetization period, which falls under a different assessment year. The Assessing Officer was directed to pass a de novo assessment order based on correct facts and after providing the assessee a reasonable opportunity to be heard.
Key Issues
The key legal issue was whether the assessment order, based on facts pertaining to a different assessment year (demonetization period relevant to AY 2017-18 instead of AY 2015-16), was valid. Another issue was the ex-parte dismissal of the appeal by the CIT(A).
Sections Cited
Section 143(3)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, JABALPUR BENCH “SMC”, JABALPUR
Before: SHRI ANADEE NATH MISSHRA
I.T.A. No.142/JAB/2024 Assessment Year:2015-16 1 IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH “SMC”, JABALPUR (VIRTUAL HEARING) BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.142/JAB/2024 Assessment year:2015-16 Parasia Lions Sewa Samiti Vs. The Income Tax Officer, Ward- Lion Eye Hospital Main Road, Exemption, Jabalpur (MP)- Paraisya, Chhindwara, Madhya 482001. Pradesh-480001. PAN:AACTP4628D (Appellant) (Respondent) Appellant by None Respondent by Shri Rahul Padha, JC-2 O R D E R (A) This appeal vide I.T.A. No.142/JBP/2024 has been filed by the assessee for assessment year 2015-16 against impugned appellate order dated 26.06.2024 (DIN & Order No.ITBA/APL/S/250/2024- 25/1066086757(1) of Addl/JCIT Commissioner of Income Tax (Appeals) [“Addl/JCIT(A)” for short], the First Appellate Authority.
(B) The facts of the case, in brief, are that the case of the assessee is a Charitable Society and running a charitable eye hospital and assessment u/s 14e(3) of the Income Tax Act, 1961 (“Act”, for short) was completed on 20.1.2017 and assessed total income of Rs.12,07,200/-. Being aggrieved, the assessee filed appeal in the office of learned CIT(A). Vide impugned appellate order dated 26.06.2024, the assessee’s appeal was dismissed by
I.T.A. No.142/JAB/2024 Assessment Year:2015-16 2 the learned CIT(A) for non prosecution. The order of learned CIT(A) was passed ex-parte qua the appellant assessee. (C) At the time of hearing before the Tribunal, there was no representation from the assessee’s side. In the absence of any representation from the assessee’s side, the learned D.R. for Revenue was heard and the materials on record were perused. It is observed that the Ld. Assessing Officer examined the case with reference to verification of cash deposits allegedly made during the demonetization period i.e. from 09.11.2016 to 30.12.2016 and proceeded to make the impugned addition. However, the assessment year under consideration before us is A.Y. 2015– 16. The aforesaid demonetization period admittedly falls in Financial Year 2016–17, which is relevant to A.Y. 2017–18 and not to the year under appeal. Therefore, prima facie, assessment order is passed based on wrong facts; and without due application of mind. Also, the basis adopted by the Ld. Assessing Officer requires proper factual verification with reference to the correct previous year relevant to A.Y. 2015–16. This vital aspect has escaped the notice of the Ld. CIT(A). (D) The Ld. Departmental Representative submitted at the time of hearing, that the issue in dispute should be restored back to the file of the Assessing Officer with the direction to pass de novo speaking order on merits of the case in accordance with law. In view of the foregoing, the impugned order of learned CIT(A) is set aside and the issues in dispute regarding the additions made in the assessment order are restored back to the file of the Assessing Officer with the direction to pass de novo assessment order in accordance with law after providing reasonable opportunity of being heard to the assessee; and after due application of mind, and based on correct facts.
I.T.A. No.142/JAB/2024 Assessment Year:2015-16 3 (E) In the result, the appeal is partly allowed for statistical purposes. (Order pronounced in the open court on 27/02/2026)
Sd/. (ANADEE NATH MISSHRA) Accountant Member Dated: 27/02/2026 Vijay Pal Singh, (Sr. PS) Copy of the order forwarded to : 1. The Appellant 2. The Respondent. 3. Concerned CIT 4. D.R., I.T.A.T., Jabalpur
