HARSH JAIN,JAIPUR vs. ITO WARD 6(4) JAIPUR, JAIPUR

cuke Shri Harsh Jain The Income Tax Officer, Vs. 13, Mahaveer Nagar, Ward 6(4), Tonk Road, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AFKPJ 8373 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Sharwan Kumar Gupta, Advocate jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary (Addl.CIT) lquokbZ dh rkjh[k@ Date of Hearing : 06/06/2023 mn?kks"k.kk dh rkjh[k@Date of Pronouncement: 15/06/2023 vkns'k@ ORDER PER: SANDEEP GOSAIN, J.M.

This appeal by the assessee is directed against the order dated 24.03.2023 of ld. CIT (A), National Faceless Appeal Centre (NFAC), Delhi passed under section 250 of the IT Act, 1961 for the assessment year 2009-10. The assessee has raised the following grounds :- 1. The impugned assessment order u/s 144 rws 147/148 dated 01.12.2016 as well as the notice u/s 148 and the action taken by the ld. AO u/s 147 are bad in law and on facts of the case, for want of jurisdiction, barred by limitation, without proper approval or satisfaction and various other reasons and hence the same may kindly be quashed.

2. The ld. CIT (A) has grossly erred in law as well as on the facts of the case in not admitting the appeal and dismissing the same on condonation of delay ignoring the sufficient material and evidences on record, being the strong case on merit and in physical hearing the same was discussed and admitted by the ld. CIT (a)-2, Jaipur. Hence the order so passed by the ld. CIT (A) in gross breach of law and against the principal of natural justice and liable to be quashed and entire additions so made by the ld. AO may kindly be deleted.

3.1 Rs. 5,40,000/- : The ld. CIT (A) has grossly erred in law as well as on the facts of the case in confirming the addition of Rs. 5,40,000/- on account of Long Term Capital. Hence the addition so made by the ld. AO and confirmed by the ld. CIT (A) being absolutely, contrary to the provisions of law and facts of the case and not in conformity with the law, hence the same may kindly be deleted in full.

3.2 The ld. CIT (A)/ld. AO has grossly erred in law as well as on the facts of the case in not allowing the other benefit, deduction allowable as per law correctly, for which the assessee is entitled in law. Hence the other benefit deduction addition so denied by the ld. AO and confirmed by the ld. CIT(A) being absolutely, contrary to the pr4ovisions of law and facts of the case and not in conformity with the law, hence the same may kindly be directed for the same and be deleted the addition in full.

4. Rs. 2,50,000/- : The ld. CIT (A) has grossly erred in law as well as on the facts of the case in confirming the estimation of the income of Rs. 2,50,000/- on account of regular source of income and erred thereby making the addition of Rs. 2,50,000/-. Hence the addition so made by the ld. AO and confirmed by the ld. CIT (A) being absolutely, contrary to the provisions of law and facts of the case and not in conformity with the law, hence the same may kindly be deleted in full.

Therefore, assessee was under the bonafide impression that application for condonation of delay was allowed. Subsequently, the appeal was migrated to National Faceless Appeal Centre, Delhi. However, when the assessee received the order, it was noticed that the appeal of the assessee was rejected in a summary manner on the ground of limitation.

In this regard, we also noticed that the ld. CIT (A)-2, Jaipur had forwarded the additional evidences to the concerned AO for his comments by way of remand report and the copy of remand report was also given to the assessee during appellate proceedings for seeking his comments. Despite adopting all these procedures, the ld. CIT (A), NFAC summarily dismissed the appeal of the assessee by holding that the same was filed beyond the statutory period. The ld. CIT (A) NFAC in his entire order, nowhere has discussed about the merit of the reasons mentioned by the assessee in the application for seeking condonation of delay. Therefore, in our view, dismissing of application for condonation of delay is against the principles of natural justice as the ld. CIT (A) NFAC being the quasi judicial authority was under obligation to pass a speaking order while dismissing the application for seeking condonation of delay. However, by not doing so, the ld. CIT (A) NFAC has committed an illegality, therefore, in our view, order passed by the ld. CIT (A) is not sustainable in the eyes of law as the principles of AUDI ALTERAM PARTEM are the thumb rule for dispensation of justice. The ld. CIT (A) was under obligation to pass a well reasoned speaking order. Therefore, the order of ld. CIT (A) is quashed and keeping in view the contents of the application for seeking condonation of delay, we are of the view that the reasons and the circumstances mentioned in the said application amounts to sufficient cause for condoning the delay of 23 days in filing the appeal. We, therefore, condone the delay in filing the appeal before the ld. CIT (A).

5. Before parting, we may make it clear that our decision to restore the matter back to the file of the A.O. shall in no way be construed as having any reflection or expression on the merits of the dispute, which shall be adjudicated by A.O. independently in accordance with law.

Sd/- Sd/- ¼lanhi xkslkbZ½ ¼ jkBkSM+ deys'k t;arHkkbZ ½ (RATHOD KAMLESH JAYANTBHAI) (SANDEEP GOSAIN) ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 15/06/2023. Das/ आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- Shri Harsh Jain, Jaipur. 2. izR;FkhZ@ The Respondent- The ITO, Ward 6(4), Jaipur. 3. vk;dj vk;qDr@ CIT 4. vk;dj vk;qDr@ CIT(A) 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत. 6. xkMZ QkbZy@ Guard File {ITA No. 244/JP/2023}