TULSIBHAI KASHIRAM PATEL,MEHSANA vs. THE INCOME TAX OFFICER,WARD-5,, PATAN

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ITA 1033/AHD/2023Status: DisposedITAT Ahmedabad22 March 2024AY 2012-13Bench: SHRI WASEEM AHMED (Accountant Member), Ms. MADHUMITA ROY (Judicial Member)3 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal, considering the explanation to be genuine. The Tribunal also noted that the CIT(A)'s order was ex-parte and remitted the matter back to the CIT(A) for a fresh hearing to prevent miscarriage of justice.

What were the facts?

The assessee's appeal was filed beyond the prescribed limitation period. The assessee explained the delay by stating that their former tax consultant did not inform them about hearing notices, leading to an ex-parte order by the CIT(A).

What were the issues?

Whether the delay in filing the appeal should be condoned and whether the ex-parte order passed by the CIT(A) should be set aside for a fresh hearing on merits.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: SHRI WASEEM AHMED&

Hearing: 21/03/2024Pronounced: 22/03/2024

Tulsibhai Kashiram Patel The Income Tax Officer बनाम/ Rampur (KOT), PO-rampur Ward - 5, Patan Vs. (KOT), Tal-Vijapur, Mehsana, Gujarat 382870 �थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ASIPP9850H (Appellant) .. (Respondent) Ms. Kausha, AR अपीलाथ� ओर से /Appellant by : ��यथ� क� ओर से/Respondent by : None Date of Hearing 21/03/2024 Date of Pronouncement 22/03/2024 O R D E R

PER Ms. MADHUMITA ROY - JM:

1.

The instant appeal filed by the assessee is directed against the order dated 18.08.2023 passed by the National Faceless Appeal Centre (NFAC), Delhi, arising out of the order dated 26.12.2019 passed by the ITO, Ward 5, Patan (in short ‘AO’) under Section 143(3) r.w.s. 147 of the Income Tax Act, 1961 (hereinafter referred as to ‘the Act’) for Assessment Year 2012-13.

(Tulsibhai Kashiram Patel vs. ITO) A.Y.– 2012-13 - 2 – 2. The appeal is barred by limitation for 55 days. In support of the condonation of delay, the appellant has filed an affidavit. The contents whereof is as follows:

“2. I am an agriculturist residing Rampur Kot village of Mahesana and I am do not have proper technical knowledge of taxation laws. Against the order u/s. 143(3) r.w.s. 147 of the Act dated 26.12.2019, my former tax consultant had filed an appeal before CIT(A) vide Form-35. Even the e-mail Id on which the hearing notices were issued belonged to him. He had not informed be about any hearing notices or communications received during the appellate proceedings. Hence, I was under the bonafide impression that all the necessary submissions were handled by him diligently.

3.

However, at the time of filing return of income for A.Y. 2023-24 on 29.10.2023, my current tax consultant discovered that an ex-parte appeal order had already been passed on 18.08.2023. On coming to know about the same, I promptly started my search for a Chartered Accountant or Tax Advocate situated at Ahmedabad for legal assistance.

4.

Thereafter, I got reference of Advocate Hardik Vora and on his recommendation, I filed an appeal in Form-36 before Your Honours on 11.12.2023.”

3. The contention made hereinabove seems to be genuine. Moreso, the Ld. DR has not objected to the same. Hence, the delay is condoned.

4. So far as the merit of the matter is concerned, the order passed by the Ld. CIT(A) impugned before us is found to be an ex parte one. Since, the appellant did not appear before the Ld. CIT(A), in spite of issuance of notices, the appeal stood dismissed ex parte. Needless to mention that the issues were not disposed of on merit in terms of Section 205(6) of the Act which is duty incumbent upon the Ld. CIT(A) as per such statutory provision of (Tulsibhai Kashiram Patel vs. ITO) A.Y.– 2012-13 - 3 – law. Therefore, in order to prevent the miscarriage of justice, we would like to give further opportunity of being heard to the appellant by remitting the issue to the file of the Ld. CIT(A) to dispose of the same upon granting an opportunity of being heard to the appellant and upon considering the evidence on record or any other evidence which the appellant chose to file at the time of hearing of the matter. We also make it clear that in the event the appellant fails to cooperate with the First Appellate Authority, the said authority would be at liberty to dispose of the appeal strictly in accordance with law.

5.

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

This Order pronounced on 22/03/2024

Sd/- Sd/- (WASEEM AHMED) (MADHUMITA ROY) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 22/03/2024 S. K. SINHA True Copy आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त(अपील) / The CIT(A)- 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER,

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