MINAL PRASHANT VAKIL LEGAL HEIR OF LATE. PRASHANT RASIKLAL VAKIL,AHMEDABAD vs. INCOME TAX OFFICERWARD 1, INTERNATIONAL TAX AHMEDABAD , AHMEDABAD

Minal Prashant Vakil Income Tax Officer Legal Heir of Late. Ward-1, International Prashant Rasiklal Vakil Vs Tax, Ahmedabad, 6 Devi Park Co-op. Ahmedabad HSG Society Ltd. Nr. Gopal Chowk Bhairav Nath Road, Maninagar, Ahmedabad-380008 Gujarat PAN: ABLPV3312J (Appellant) (Respondent) Assessee Represented: Shri Kushal Fofaria, A.R. Revenue Represented: Shri Santosh Kumar, Sr.D.R. Date of hearing : 09-12-2024 Date of pronouncement : 10-12-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

This appeal is filed by the Assessee as against the ex-parte appellate order dated 27.06.2024 passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, (in short referred to as “CIT(A)”), arising out of the reassessment order passed under section 143(3) r.w.s. 144C of the Income Tax Act, A.Y. 2015-16 Page No 2 Minal Prashant Vakil Legal Heir of Late Prashant Rasiklal Vakil vs. ITO, Int.Tax 1961 (hereinafter referred to as ‘the Act’) relating to the Assessment Year 2015-16.

1. 1. The learned CIT(A) has erred both in law and on facts of the case in confirming the addition of Rs.47,75,492/- as unexplained investment u/s 69 of the income tax Act 1961.

2. On the facts and circumstances of the case, The learned CIT(A) in his order dated 26-07-2024 passed under section 250 of the Income Tax Act, 1961 erred by not appreciating the fact that the share of the appellant in the property purchased jointly with his spouse is 50% only and he had provided complete source of his investment which is Rs.85,23,509/- and for remaining amount invested by his spouse, addition in the hands of the appellant cannot be made as appellant's income.

3. The learned CIT(A) has passed the order without properly appreciating the facts and ignoring the fact that the appellant's share in the property is 50% only and he has explained source of investment fully and further erred in passing the impugned order without providing sufficient opportunity to explain. This action of the lower authorities is in clear breach of law and Principles of Natural Justice and therefore deserves to be quashed 4 The learned CIT(A) has erred in law and on facts of the case in confirming the action of the learned AO in initiating penalty u/s 271(1) (c) and 271F of the I. T. Act, 1961.

5. The learned CIT(A) has erred in law and on facts of the case in confirming action of the ld. AO in charging interest u/s. 234A, 2348, 234C of the Act 6. The appellant craves leave to add, amend, alter, edit, delete, modify or change all or any of the grounds of appeal at the time of or before the hearing of the appeal.

6. At the outset, Ld. Counsel submitted that the so called hearing opportunities given by ld. CIT(A) between 14-05-2024 to 30-05- 2024 are within a period of 15 days only. Hence no effective opportunity given to the assessee who is an NRI and assessee’s share in the above properties is only 50% as co-owner and the A.Y. 2015-16 Page No 4 Minal Prashant Vakil Legal Heir of Late Prashant Rasiklal Vakil vs. ITO, Int.Tax source of investment is fully explained. Thus requested one more effective opportunity of hearing be given to the assessee to explain its case and also rise additional grounds.

7. Ld. Sr. D.R. appearing for the Revenue has no objection in setting aside the matter back to the file of Ld. CIT(A).

8. Recording the above statement, the order passed by the Ld. CIT(A) is hereby set aside with a direction to hear the appeal fresh by giving proper opportunity of hearing to the assessee and pass order on merits and in accordance with law.