DHIRUBHAI BABUBHAI MODI,BANASKANTHA vs. ACIT, CIRCLE, GANDHINAGAR

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ITA 1516/AHD/2024Status: DisposedITAT Ahmedabad11 December 2024AY 2017-18Bench: DR. BRR KUMAR (Vice President), Ms. SUCHITRA KAMBLE (Judicial Member)4 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the CIT(A) passed an ex-parte order without giving the assessee an opportunity of hearing. Therefore, the matter was remanded back to the CIT(A) for proper adjudication on merits.

What were the facts?

The assessee's income was reassessed under Section 147 after an original assessment. The CIT(A) dismissed the assessee's appeal without providing an opportunity for a hearing.

What were the issues?

Whether the reassessment was validly initiated and whether the addition under Section 68 was justified. The primary issue was the ex-parte order passed by the CIT(A) without affording a hearing.

Which sections of the Income-tax Act were involved?

Section 147,Section 148A(d),Section 68,Section 115BBE,Section 271AAC

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “B” BENCH, AHMEDABAD

Before: DR. BRR KUMAR & Ms. SUCHITRA KAMBLE

For Appellant: Ms. Khushboo Shah
For Respondent: Smt. Mamta Singh, Sr. DR
Hearing: 20.11.2024Pronounced: 11.12.2024

PER SUCHITRA KAMBLE, JUDICIAL MEMBER:

1.

This appeal is filed by the Assessee against order dated 24.06.2024 passed by the CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the Assessment Year 2017-18.

2.

The assessee has raised the following grounds of appeal :-

“1. On the facts and circumstances of the case as well as law on the subject, the learned assessing officer has erred in reassessing the Assessee's income, when the learned assessing officer has already reviewed and confirmed the said transaction at the time of original assessment. 2. On the facts and circumstances of the case as well as law on the subject, the learned assessing officer has erred in making assessment u/s. 147 of the Act without first passing order u/s.148A(d) of the Act.

A.Y: 2017-18 Page 2 of 4 3. On the facts and circumstances of the case as well as law on the subject, the learned assessing officer has erred in adding the duly explained receipts shown in income side of Profit and Loss u/s. 68 of the Act.

4. On the facts and circumstances of the case as well as law on the subject, the learned assessing officer has erred in making addition of Rs.1,41,60,000/- u/s. 68 of the Act, without determining the basis of the aforesaid amount and providing a reasonable basis for its determination.

5. On the facts and circumstances of the case as well as law on the subject, the learned assessing officer has erred in making addition of Rs.1,41,60,000/- u/s. 68 of the Act, when the entire transaction is duly explained to the learned Assessing Officer.

6. On the facts and circumstances of the case as well as law on the subject, the learned assessing officer has erred in taxing the alleged addition of share transactions u/s. 115BBE of the Act, when the appellant is engaged in business of share trading.

7. On the facts and circumstances of the case as well as law on the subject, the learned assessing officer has erred by invoking penalty proceedings under section 271AAC of the Act, as the appellant has already reported the loss on underlying transaction in its original return of income filed.

8. On the facts and circumstances of the case as well as law on the subject, the learned assessing officer has erred in making addition of Rs.1,41,60,000/- and therefore the appellant prays that the above demand raised. for the relevant assessment year may be directed to be deleted.

9.

Without prejudice to the above grounds, the appellant would like to draw your attention to the fact that the order passed by the learned CIT(A) is an order passed based on the available records without any submission made from the appellant. Thereby, the appellant requests you to please set aside and remand the appeal back to the learned CIT(A) 10. The appellant craves leave to add, alter, modify or delete any or all the grounds of appeal during the appeal proceedings.”

3. The assessee is an individual and filed his original return of income on 31.10.2017 declaring total income of Rs. (-) 44,76,902/-. Subsequently, scrutiny assessment under Section 143 (3) of the Income Tax Act, 1961 was completed on 20.12.2019 assessing the income of Rs.2,30,000/- and allowing the loss for carry forwarding Rs.44,76,902/- thereby making addition under Section 68 of the Act amounting to Rs.1,41,60,000/- regarding bogus share transaction of Stampede Capital Limited. Subsequently, assessment was completed under Section 147 read with Section 144B of the Act and Assessment Order was passed on 05.05,2023

4.

Being aggrieved by the Assessment Order, the assessee filed appeal before the CIT(A). The CIT(A) dismissed the appeal of the assessee.

5.

The Ld. AR submitted that the matter is decided ex-parte and hence it may be remanded back to the file of the CIT(A) for proper adjudication of the issues on merit.

6.

The Ld. DR relied upon the Assessment Order and the order of the CIT(A).

7.

We have heard both the parties and perused all the relevant material available on record. It is pertinent to note that the CIT(A) has passed ex-parte order without giving opportunity of hearing to the assessee and hence it will be appropriate to remand back this matter to the file of the CIT(A) for proper verification of the details filed by the assessee and adjudicate the same on merit as per the Income Tax Statute. Needless to say, the assessee be given opportunity of hearing by following the principles of natural justice.

8.

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

Order pronounced in the open Court on this 11th December, 2024.

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