GURUKRUPA DEVELOPERS ,PUNE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-7, PUNE

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ITA 510/PUN/2024Status: DisposedITAT Pune06 June 2024AY 2017-18Bench: SHRI RAMA KANTA PANDA (Vice President), SHRI SATBEER SINGH GODARA (Judicial Member)3 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the NFAC order was passed ex-parte without proper adjudication and adherence to Section 250(6) of the Act. Therefore, the Tribunal restored the appeal to the CIT(A)/NFAC for fresh adjudication.

What were the facts?

The assessee's appeal arose from an ex-parte order passed by the NFAC, which affirmed the Assessing Officer's additions of unsecured loans and sundry creditors. The assessee sought an opportunity to present their case and argued that the NFAC order was passed without ensuring compliance with natural justice principles.

What were the issues?

Whether the NFAC order was passed in compliance with natural justice and the provisions of the Income Tax Act, and if the assessee should be granted an opportunity for fresh adjudication.

Which sections of the Income-tax Act were involved?

Section 144,Section 142(1),Section 250(6),Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE “A” BENCH : PUNE

Before: SHRI RAMA KANTA PANDA & SHRI SATBEER SINGH GODARA

Hearing: 06.06.2024Pronounced: 06.06.2024

short the “NFAC”] Delhi’s Din and Order No. ITBA/NFAC/S/ 250/2023-24/1059781974(1), dated 16.01.2024, in proceedings u/s.144 r.w.s.142(1) of the Income Tax Act, 1961 (in short “the Act”).

Heard both the parties at length. Case file perused.

2.

The assessee pleads the following substantive grounds in the instant appeal :

2 I.T.A.No. 510/PUN./2024

1.

“On the fact and circumstances of the case and to prevail

natural justice appellant be given one more opportunity to represent his case and appellant assures his full cooperation to the honorable authority. 2. Appellant has already paid the income tax on the reduced income in revised return in subsequent year due to which revenue is not in loss. 3. The appellant prays that the addition of income of Rs.58,53,269 either deleted if addition is held up then subsequent return of income be rectified under section 154 of the Income Tax Act 1961. 4. Appellant made repayment of unsecured loan by appropriating towards the sale proceeds of Flats in the F.Y-2017-18 i.e. A.Y.2018-19. The addition of Rs.10,00,000/- (Ten Lakhs) be deleted. 5. Appellant has paid the amounts to Sundry Creditors in subsequent years therefore appellant prays that addition of Rs.89,18,801/- be deleted. 6. Appellant reserves right to add, alter, amend or delete the grounds of appeal before or during the course of final hearing.”

3. We noticed at the outset that the learned NFAC’s impugned lower appellate order, affirming Assessing Officer’s action disallowing/adding the unsecured loans as well as sundry creditors (supra), has been passed ex-parte on account

3 I.T.A.No. 510/PUN./2024 of alleged non-compliance as tabulated in para-6.1 thereof.

Learned DR could hardly dispute the clinching fact that the learned NFAC herein has not ensured effective compliance of sec.250(6) of the Act requiring it to give points for determination followed by a detailed adjudication thereof.

Faced with the situation, we deem it appropriate in the larger interest of justice to restore the assessee’s instant appeal back to the CIT(A)/NFAC for it’s afresh adjudication, preferably within three effective opportunities of hearing, subject to the rider that it shall be the taxpayer’s onus and responsibility only to file and prove all the relevant facts in consequential proceedings. Ordered accordingly.

4.

This assessee’s appeal is allowed for statistical purposes in above terms.

Order pronounced in the open Court on 06.06.2024

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