PANKAJKUMAR N. PATEL,AHMEDABAD vs. THE ITO, WARD-1, PATAN

This is an appeal filed by the assessee against the order of the Ld.Commissioner of Income Tax (Appeals) [CITA] , National Faceless Appeal Centre, Delhi in proceeding u/s.250 of the Income Tax Act, 1961 vide order dated 11/01/2024 passed for the Assessment Year (AY) 2012-13.

The grounds of appeal

Initiation of penalty proceedings 271(1)(c) of the Act. u/s 6. Charging of Interest u/s 234A,234B,234C are unjustified.

The brief facts of the case are that the assessee has filed his return of income for the year under consideration by declaring total income of Rs.2,46,200/-. The Assessing Officer (AO) passed an order u/s.147 r.w.s. 144 of the Income Tax Act, 1961 (“the Act”) ongoing to non-compliance of the notice issued to the assessee. The addition has been made on account of bank loan on proprietor’s capital account on an agricultural income.

We have heard both the parties and perused the material available on record. Before us, the Ld.Counsel for the assessee submitted that due confirmations could not be filed owing to reasons beyond assessee’s control and ill-health of family members of the assessee. The assessee pleaded that given an opportunity, due to compliance would be made before the AO, where the primary default has occurred. Thus, keeping in view, we hold that no prejudice is caused to the Revenue if an opportunity is given to the assessee to make his submissions before the AO. Hence, the matter is remanded to the AO to consider the submissions made by the assessee. Pankajkumar N. Patel vs. ITO Asst. Year : 2012-13