VANITA PRADEEP AGARWAL,NAGPUR vs. INCOME TAX OFFICER, WARD 5(2) , NAGPUR

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ITA 164/NAG/2024Status: DisposedITAT Nagpur16 May 2024AY 2013-14Bench: SHRI V. DURGA RAO (Judicial Member), SHRI V. DURGA RAO (Judicial Member)3 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(A)'s order was ex-parte and, following principles of natural justice, decided to give the assessee another opportunity. The matter was set aside and remitted back to the CIT(A) for fresh adjudication.

What were the facts?

The assessee's appeal was against an ex-parte order passed by the CIT(A). The assessee requested one more opportunity to present their case, while the revenue argued that sufficient opportunities were already given.

What were the issues?

Whether an ex-parte order passed by the CIT(A) without sufficient opportunity to the assessee is sustainable, and if not, what is the appropriate course of action.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR

Before: SHRI V. DURGA RAO & SHRI V. DURGA RAO

For Appellant: Ms. Shikha Loya
For Respondent: Shri Abhay Y. Marathe

The present appeal has been filed by the assessee challenging the impugned order dated 23/01/2024, passed by the learned CIT(A), National Faceless Appeal Centre, Delhi, (“the learned CIT(A)”), for the assessment year 2013–14.

2.

When this appeal is taken up for hearing, the learned Counsel for the assessee submitted that the learned CIT(A) passed an ex-parte order and prayed that one more opportunity may be given to the assessee to substantiate its case before the learned CIT(A).

Dr. Babasaheb Ambedkar National Association of Engineers ITA no.171/Nag./2024 3. On the other hand, the learned D.R. submitted that the learned CIT(A) has given sufficient opportunities in spite of that the assesse has not appeared before the learned CIT(A) and not filed relevant details. He strongly supported the orders passed by the learned CIT(A).

4.

We have heard both the parties, perused the materials available on record and gone through orders of the authorities below. We find that though the learned CIT(A) gave opportunities to the assessee, ultimately, the order passed by him is an ex-parte order. Therefore, we are of the opinion that by following the principles of natural justice, one more opportunity should be given to the assesse to substantiate his case before the learned CIT(A). In view of the above, the order passed by the learned CIT(A) is set aside and remit the matter to the file of the learned CIT(A) and direct him to adjudicate the matter afresh after providing reasonable opportunity of being heard to the assessee. It is also directed that the assessee should not seek adjournment without there being a justified reason. Accordingly, all the grounds raised by the assessee in this appeal are allowed for statistical purposes.

5.

In the result, appeal filed by the assessee is allowed for statistical purposes. Order pronounced in the open Court on 16/05/2024.

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