JANSEWA NAGRI SAHKARI PATSANSTHA MARYADIT,JALGAON vs. THE INCOME TAX OFFICE, WARD 1(4), JALGAON, JALGAON

PDF · subscribers
ITA 374/PUN/2024Status: DisposedITAT Pune29 April 2024AY 2017-18Bench: SHRI SATBEER SINGH GODARA (Judicial Member)2 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the appeal back to the NFAC for fresh adjudication. The NFAC was directed to provide at least three effective opportunities of hearing to the assessee.

What were the facts?

The assessee's appeal before the NFAC was rejected ex-parte due to continuous non-appearance. The NFAC's order did not decide the substantive grounds of appeal on merits.

What were the issues?

Whether the NFAC's ex-parte order, which failed to adjudicate the substantive grounds on merits, is sustainable. The need for proper adjudication of appeal grounds.

Which sections of the Income-tax Act were involved?

Section 144,Section 250(6)

AI-generated summary — verify with the full judgment below

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

Before: SHRI SATBEER SINGH GODARA

Hearing: 22.03.2024Pronounced: 29.04.2024

ORDER This assessee’s appeal for assessment year 2017-18, arises against the National Faceless Appeal Centre [in short the “NFAC”] Delhi’s Din and Order No. ITBA/NFAC/S/250/2023-24/ 1059115891(1), dated 27.12.2024, involving proceedings u/s. 144 of the Income Tax Act, 1961 (in short “the Act”).

Heard both the parties. Case file perused.

2.

It emerges during the course of hearing that the NFAC has noted the assessee’s continuous non-appearance in the lower appellate proceedings before rejecting the assessee’s contentions vide ex-parte order under challenge. Mr. Mehta could hardly dispute the clinching fact that the NFAC’s order has nowhere decided the assessee’s substantive grounds on merits as contemplated u/sec.250(6) of the Act requiring it to give points for determination followed by a detailed adjudication thereof. Faced

1.

2 ITA.No.374/PUN./2024 with the situation, I deem it appropriate in the larger interest of justice to restore the assessee’s instant appeal back to the 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.

3.

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

Order pronounced in the open Court on 29.04.2024.

Recent GST High Court judgments

Search GST case law →