SAGAR DEVELOPERS,PUNE vs. ACIT CIRCLE 2 , PUNE
What did the Tribunal hold?
The Tribunal restored the issues back to the CIT(A) to grant the assessee one last opportunity to present its case. This was based on the assessee's submission that it did not receive notices due to an outdated email address.
What were the facts?
The assessee, a partnership firm engaged in construction, filed its return of income declaring NIL income after claiming deduction. The Assessing Officer made additions for commission, interest, and contractual expenses. The CIT(A) upheld these additions ex-parte due to the assessee's non-appearance.
What were the issues?
Whether the assessee was prevented by sufficient cause from appearing before the CIT(A) and if a fresh opportunity should be granted.
Which sections of the Income-tax Act were involved?
Section 143(3),Section 144B,Section 80IBA
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, PUNE “B” BENCH : PUNE
Before: SHRI RAMA KANTA PANDA & MS. ASTHA CHANDRA
This appeal filed by the assessee is directed against the order of the learned CIT(A)-NFAC, Delhi, dated 22.05.2024, relating to assessment year 2021-2022. Although a number of grounds have been raised by the assessee, however, these are all relate to order of the CIT(A) in confirming the various additions made by Assessing Officer in the order passed u/sec.143(3) r.w.s.144B of the I.T. Act, 1961 [in short “the Act”].
Facts of the case, in brief, are that the assessee is a partnership firm engaged in construction of housing project. It filed it’s return of income on 26.02.2024 declaring total
2 ITA.No.1402/PUN./2024 income at Rs.NIL after claiming deduction u/sec.80IBA of the Act.
2.1. The case of the assessee was selected for scrutiny under CASS and accordingly statutory notices u/sec.143(2) and 142(1) were issued to the assessee; in response to which, the A.R. of the assessee filed various details from time to time.
The Assessing Officer in the order passed u/sec.143(3) dated 23.12.2022, determined the total income of the assessee at Rs.82,26,786/- by making the following additions to the gross total income of Rs.38,54,918/- i.e., (a) commission expenses Rs.52,39,454/- (b) interest expenses Rs.25,76,300/-; (c) contractual expenses of Rs.5,81,603/- and thereafter by deducting Rs.40,25,486/- under Chapter-VIA of the Act.
2.2. Since the assessee did not appear before the CIT(A) despite number of opportunities granted, the learned CIT(A) in the ex-parte order passed by him upheld the various additions made by the Assessing Officer. Aggrieved with such order of the learned CIT(A), the assessee is in appeal before the Tribunal.
Learned counsel for the assessee submitted that due to non-receipt of notice by the assessee from the O/o. Ld. CIT(A), he could not participate in the appeal proceedings. It was submitted that the notices were sent to the old email-id which no longer in operation. He submitted that in the interest
3 ITA.No.1402/PUN./2024 of justice the assessee should be given an opportunity to represent his case before the CIT(A).
Learned DR on the other hand submitted that CIT(A) has given number of opportunities and the assessee neither sought any adjournment nor filed any written submissions and therefore, the order of the CIT(A) should be upheld and the grounds raised by the assessee be dismissed.
We have heard rival arguments made by both the parties and perused the material available on record. It is an admitted fact that the learned CIT(A) confirmed the various additions made by the Assessing Officer and dismissed the appeal of assessee on account of non-participation in the appellate proceedings by the assessee. It is the submission of the learned counsel that due to non-receipt of notice of hearing from the O/o.CIT(A), the assessee could not participate in the appellate proceedings. It is also his submission that given an opportunity, the assessee is in a position to substantiate his case by filing the requisite details before the CIT(A). Considering the totality of the facts and circumstances of the case and in the interest of justice, we deem it proper to restore the issues back to the file of learned CIT(A) with a direction to grant one last opportunity to the assessee to substantiate it’s case by filing the requisite details and decide the case as per fact and law. The assessee is also 4 ITA.No.1402/PUN./2024 hereby directed not to seek any adjournment under any pretext, failing which, the learned CIT(A) is at liberty to pass appropriate order as per law. We hold and direct accordingly.
Grounds raised by the assessee are accordingly allowed for statistical purposes.
In the result, appeal filed by the assessee is allowed for statistical purposes.
Order pronounced in the open Court on 27.11.2024.
More judgments on Section 144B
- Sar Business Tradelink Private Limited… vs Income Tax Officer, Ward - 1(2), RaipurITA 599/RPR/2026[2014-15]Status: Heard21 Oct 2026AY 2014-15
- Mohammed Javed Bhati, Sikar vs Income Tax Officer, Ward 1, SikarITA 994/JPR/2025[2018-19]Status: Disposed21 Oct 2026AY 2018-19
- Haresh Sharma, Ahmedabad vs ITO, Ward 5(3)(1), AhmedabadITA 2125/AHD/2026[2019-2020]Status: Disposed21 Oct 2026AY 2019-2020
- Haresh Sharma, Ahmedabad vs ITO, Ward 5(3)(1), AhmedabadITA 2124/AHD/2026[2019-20]Status: Disposed21 Oct 2026AY 2019-20
- Hemal Paresh Madeka, Rajkot vs Asst.Commissioner of Income Tax…ITA 955/RJT/2026[2020-21]Status: Disposed19 Oct 2026AY 2020-21
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