JIGAR PATEL,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-5(3)(5),, AHMEDABAD

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ITA 148/AHD/2024Status: DisposedITAT Ahmedabad22 November 2024AY 2017-18Bench: Dr. BRR Kumar (Vice President), Ms. Suchitra Kamble (Judicial Member)3 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal directed the assessee to submit all relevant details to the CIT(A). The CIT(A) was instructed to issue a fresh notice of hearing and complete the proceedings de-novo.

What were the facts?

The assessee appealed against the CIT(A)'s order confirming an addition of Rs. 1,45,05,261/- as unexplained money. The CIT(A) had dismissed the appeal for lack of evidence. The assessee argued that submissions were not considered and requested an opportunity to provide compliance.

What were the issues?

Whether the CIT(A) properly considered the assessee's submissions and evidence. Whether the proceedings before the CIT(A) were conducted ex parte without due appreciation of facts.

Which sections of the Income-tax Act were involved?

Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “B” BENCH

Before: Dr. BRR Kumar & Ms. Suchitra Kamble

For Appellant: Shri Tushar Hemani, A.R
For Respondent: Smt. Mamta Singh, Sr. D.R

आदेश/ORDER PER : DR. BRR KUMAR, VICE PRESIDENT:-

1.

This is an appeal filed by the assessee against the order of the ld. Commissioner of Income Tax, CIT(A), National Faceless Appeal Centre, Delhi, in proceeding u/s. 250 vide order dated 29/11/2023 passed for the assessment year 2017-18.

2.

The grounds of appeal

taken by the assessee are as under:- “The following grounds are without prejudice to each other. In view of the facts and circumstances of the case -

1. The Learned CIT(A) NFAC erred in law and on facts in confirming addition of Rs. 1,45,05,261/- made by the learned ITO (Ward 5.3.5 Ahmedabad) as unexplained money u/s. 69A. The Addition confirmed by the learned CIT(A) NFAC deserves to be deleted. The same be deleted now.

2. The Learned CIT(A) NFAC has erred in not properly appreciating the facts, various submissions, explanations and information submitted by the appellant during the assessment proceedings which ought to have been considered in proper perspective before passing the impugned order on ex parte basis.

3. The order passed by the Learned CIT (A) NFAC is invalid and bad in law. It be so held now.

4. The appellant craves leave to add, amend, alter, delete, change or modify any or all grounds of appeal before or at the time of the hearing.”

3.

Heard the arguments of both the parties and perused the records available before us. In this case, order u/s. 143(3) has been passed by the Assessing Officer on 25-12-2019 for the assessment year 2017-18 making addition of Rs. 2.25 crores on account of unexplained cash deposits. Aggrieved assessee filed appeal before the ld. CIT(A) who has passed an order dismissing the appeal of the assessee. The ld. CIT(A) has held that no evidences whatsoever has been filed by the assessee to substantiate the grounds of appeal. Before us, the ld. counsel submitted that given an opportunity due compliance would be made before the ld. CIT(A) and also the ld. CIT(A) has not considered the submissions made by the assessee during the assessment proceedings. The ld. Sr. D.R. has fairly considered the proposal.

4. Keeping in view the facts of the matter, we hereby direct the assessee to submit all relevant details which he rely upon before the ld. CIT(A). The ld. CIT(A) shall issue a fresh notice of hearing and complete the proceedings de-novo.

5.

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

Order pronounced in the open court on 22-11-2024 Sd/- Sd/- (SUCHITRA KAMBLE) (DR. BRR KUMAR ) JUDICIAL MEMBER VICE PRESIDENT Ahmedabad : Dated 22/11/2024 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद

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