VIKRAM SHANTILAL PATEL,VADODARA vs. THE ITO, WARD-1(2)(5) NOW THE DCIT, CIRCLE-1(1)(1), VADODARA

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ITA 491/AHD/2024Status: DisposedITAT Ahmedabad28 June 2024AY 2015-16Bench: Smt. Annapurna Gupta (Accountant Member), Shri Siddhartha Nautiyal (Judicial Member)3 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the CIT(A) passed an ex-parte order without granting adequate opportunity of hearing to the assessee, despite acknowledging the medical reasons for adjournment. Therefore, the matter was restored to the CIT(A) for de novo consideration.

What were the facts?

The assessee's appeal before the CIT(A) was dismissed for non-prosecution due to the Authorized Representative's eye surgery and subsequent recovery period. The CIT(A) confirmed an addition of Rs. 75,65,690/- made under Section 68.

What were the issues?

Whether the CIT(A) erred in dismissing the appeal for non-prosecution without granting a proper opportunity of hearing to the assessee, especially when medical reasons were provided.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “C” BENCH

Before: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

Vikram Shantilal Patel The ITO, 865/8/D, GIDC Estate, Ward-1(2)(5) Now Makarpura, Vs The DCIT, Vadodara-390020 Circle-1(1)(1), Vadodara PAN: ACQPP7443J (Appellant) (Respondent) Assessee Represented: Shri Manish J. Shah, A.R. Revenue Represented: Shri Ashok Kumar Suthar, Sr.D.R. Date of hearing : 26-06-2024 Date of pronouncement : 28-06-2024 आदेश/ORDER PER : SIDDHARHTA NAUTIYAL, JUDICIAL MEMBER:-

This is an appeal filed by the assessee against the order of National Faceless Appeal Centre (NFAC), Delhi, in proceeding u/s 250 vide order dated 15/01/2024 passed for the Assessment Year 2015-16.

2.

The assessee has raised the following Grounds of Appeal:

1. The Ld. CIT(A) has erred in law and on facts of the case in dismissing the appeal preferred by the Appellant for non-prosecution and thereby confirmed the addition of Rs.75,65,690/- made u/s.68 of the Act being unexplained cash credit, without appreciating the facts and law.

2 Vikram Shantilal Patel vs. DCIT

3.

Before us, at the time of hearing, at the outset, the Counsel for the assessee submitted that during the course of proceeding before Ld. CIT(A), the assessee had submitted letter dated 14/12/2023, in which it was submitted that the Authorized Representative of the assessee has undergone eye surgery and accordingly, further time was required to pursue the appeal on merits. The assessee had also submitted Certificate issued by concerned doctor dated 12/12/2023, in which it was stated that the assessee was operated at Desai Eye Institute for (Re Retinal Surgery) on 12/12/2023 and had been advised for a complete rest for 45 days from the date of surgery. Notably, even Ld. CIT(A) had taken cognizance of this fact at Page 5 , Para 5 of the appellate order. However, despite this, the Ld. CIT(A) did not give adequate opportunity of hearing to the assessee and proceeded to pass ex-parte order, confirming the addition made by the assessing officer. Accordingly, the Counsel for the assessee submitted that since the addition made by the assessing officer u/s. 68 of the Act amounting to Rs.75,65,690/- have been sustained by the Ld. CIT(A) without granting due opportunity of hearing to the assessee, in the interest of justice, the matter may be restored to the file of Ld. CIT(A) for de novo consideration so that the assessee is able to present its case on merits before Ld. CIT(A).

4.

On going through the facts of the instance case, we observe that Ld. CIT(A) has passed ex-parte order, in which though he has specifically noted that the assessee’s Authorized Representative had sought adjournment on the ground that he has undergone eye surgery vide letter dated 14/12/2023. However, the Ld. CIT(A)

3 Vikram Shantilal Patel vs. DCIT issued another notice dated 27/12/2023 within a short period and proceeded to confirm the addition in the hands of the assessee on ex-parte basis, without taking written submissions or documentary evidences sought to be placed by the assessee on record. Accordingly, looking into the instant facts, in the interest of justice, the matter is restored to the file of Ld. CIT(A) for de novo consideration, after giving due opportunity of hearing to the assessee to present its case on merits and thereafter, pass order in accordance with law.

5.

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

Order pronounced in the open court on 28-06-2024 Sd/- Sd/- (ANNAPURNA GUPTA) (SIDDHARHTA NAUTIYAL) ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER Ahmedabad : Dated 28/06/2024 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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