SHAISHAV MUKESHBHAI MEHTA,SURAT vs. INCOME TAX OFFICER, WARD 1(3)(9), SURAT, SURAT

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ITA 528/SRT/2023Status: HeardITAT Surat04 October 2023AY 2016-17Bench: SHRI PAWAN SINGH (Judicial Member), DR. A. L. SAINI (Accountant Member)3 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal noted that the assessee did not get a sufficient opportunity to be heard and that the Assessing Officer had not examined the basic facts. Therefore, the matter was remitted back to the Assessing Officer for de novo adjudication.

What were the facts?

The assessee's appeal was directed against an order passed by the NFAC, which arose from an assessment order. The assessee contended that they did not receive adequate opportunity to be heard during assessment proceedings as a show-cause notice was issued with a reply due on the same day.

What were the issues?

Whether the assessee was denied a fair opportunity to present their case during the assessment proceedings due to a short notice period for submitting a reply to a show-cause notice.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM

For Appellant: Shri Vinod Kumar, Sr. DR
Hearing: 04/10/2023Pronounced: 04/10/2023

आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned appeal filed by the assessee, pertaining to Assessment Year (AY) 2016-17, is directed against the order passed by the Learned Commissioner of Income Tax (Appeals), [in short “the ld. CIT(A)”], National Faceless Appeal Centre (in short ‘the NFAC’), Delhi, dated 21.06.2023, which in turn arises out of an assessment order passed by Assessing Officer u/s 143(3) of the Income Tax Act, 1961 (hereinafter referred to as “the Act”), dated 24.12.2018.

2.

At the outset, Ld. Counsel for the assessee submitted that during the course of physical hearing before ld. CIT(A), the assessee has submitted written submissions before the ld. CIT(A). However, later on, the assessee’s case was migrated to the NFAC appeals and the assessee has not received any notice from the Faceless Appeal Centre. After that the Faceless (Appeals) has passed the ex parte

1.

ITA.528/SRT/2023/AY.2016-17 Shaishav Mukeshbhai Mehta order. The Ld. Counsel also argued that during the assessment proceedings, the show- cause notice was issued by the Assessing Officer on 21.12.2018 and in the show cause notice, the Assessing Officer had mentioned that assessee should submit the reply on 21.12.2018 itself (on same day), however it was not possible for the assessee to submit the reply before the Assessing Officer on the same day. Hence, the Ld. Counsel, contended that at assessment stage, the assessee did not get enough opportunity of being heard, therefore ld Counsel stated that the matter may be remitted back to the file of the Assessing Officer for de novo adjudication.

3.

On the other hand, Learned Departmental Representative (Ld. DR) fairly agreed that the Assessing Officer has issued show- cause notice on 21.12.2018 and asked the assessee to file submission on the same day i.e. 21.12.2018. Therefore, it is against the principle of natural justice, hence ld. DR stated that since the basic facts have not been examined by the Assessing Officer, therefore matter may be remitted back to the file of the Assessing Officer for de novo adjudication.

4.

We have heard both the parties and perused the material available on record. Considering the above facts, we note that assessee could not plead his case successfully before the ld. CIT(A). We also note that Ld. CIT(A) has not passed the order as per the mandate of provisions of section 250(6) of the Act. That is, ld. CIT(A) did not pass order on merit based on the material available on record. Besides, the basic facts have not been examined by the assessing officer. Hence, we are of the view that one more opportunity should be given to the assessee to plead his case before the Assessing Officer, as the basic facts have not been examined by Assessing Officer. We note

ITA.528/SRT/2023/AY.2016-17 Shaishav Mukeshbhai Mehta that it is settled law that principles of natural justice and fair play require that the affected party is granted sufficient opportunity of being heard to contest his case. Therefore, without delving much deeper into the merits of the case, in the interest of justice, we restore the matter back to the file of Assessing Officer for de novo adjudication and pass a speaking order after affording sufficient opportunity of being heard to the assessee, who in turn, is also directed to contest his stand forthwith. Therefore, we deem it fit and proper to set aside the order of the ld. CIT(A) and remit the matter back to the file of the Assessing Officer to adjudicate the issue afresh on merits. For statistical purposes, the appeal of the assessee is treated as allowed.

5.

In the result, appeal filed by the assessee is allowed for statistical purposes.

Order is pronounced on 04/10/2023 in the open court.

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