NAGARBHAI AMTHABHAI PRAJAPATI,AHMEDABAD vs. THE ITO, WARD-3(3)(1), AHMEDABAD

The Registry has noted that there is a delay of 46 days in filing the above appeal. The assessee explained by way of an Notarized Affidavit and that he is a Senior Citizen and engaged in agricultural activities not having assessable income and not aware of the online e-mail assessment proceedings. We are satisfied with the reasons and hence the delay of 46 days in filing the above appeal is hereby condoned.

Brief facts of the case is that the assessee sold his agricultural land situated at Khoraj District Gandhinagar for a sum of Rs.2.1 crores. Assessee was of the bonafide view the sale of agricultural land is exempt from taxation hence no Return of Income filed. The assessment was reopened by issuing notice u/s. 148 after recording reasons and served on the assessee. The assessee failed to comply any of the notices thereby the Assessing Officer considered the sale consideration of the land as undisclosed income of the assessee.

Aggrieved against the same, assessee filed belated appeal before Ld. CIT(A), who condoned the delay, however dismissed the appeal since assessee failed to furnish any evidence before him.

Aggrieved against the appellate order, assessee is in appeal before us raising the following Grounds of Appeal: 1.1 The order passed by U/s 250 passed on 12.06.2024 by NFAC (CITIAl, Delhi (for short CITTA) upholding the addition of Rs.2,01,00,000/-towards sale consideration of agricultural land at village: Khoraj Ginagar made by A.O. is wholly illegal, unlawful and against the principles of natural justice. 2.1 The Id. CITIA), has grievously erred in law and or on facts in not appreciating that there could not be compliance to the notices claimed to be A.Y. 2015-16 Page No 3. Nagarbhai Amthabhai Prajapati vs. ITO

Ld. Counsel appearing for the assessee submitted that the assessee being a senior citizen was of the bonafide view sale of agricultural land is exempt from taxation. However he is prepared to file all documents and evidences before the lower authorities, therefore requested for one more opportunity of hearing be given to the assessee.

Ld. CIT-DR submitted that the assessment being an exparte, the matter be set aside back to the file of Jurisdictional Assessing Officer by giving one more opportunity to the assessee.

Recording the above statement of both the parties, the orders passed by the lower authorities are hereby set aside with a direction to the Jurisdictional Assessing Officer to pass fresh order on merits by giving proper opportunity of hearing to the assessee. Needless to say, if the assessee fails to make use of this final opportunity, the Jurisdictional Assessing Officer is free to pass order in accordance with the provisions of law.

In the result, the appeal filed by the Assessee is allowed for statistical purpose.