JASVINDER KAUR,VILLAGE HIANA KALANA vs. INCOME TAX OFFICER, NABHA

That he assessee being aggrieved by the aforesaid order of Ld. AO prefers first appeal under section 246A of Act before Ld. CIT(A) who by impugned order has dismissed the appeal of the assessee consequently order of Ld. AO dt. 26/03/2022 stands sustained.

Being aggrieved by the impugned order the assessee is before us in second appeal and interlia has contended that impugned order is illegal an bad in law and ought to be set aside. The core contention of the assessee before us is that real source of money is from husband of the assessee and that her husband explanation has been accepted in husband’s assessment order whereas in her assessment order it is not accepted.

During the course of hearing held before us on 25/09/2024 the above was highlighted by Ld. AR basis paper book filed on record from pages 1 to 87. However it was contended that impugned order is exparte order and same should be set aside due to lack of opportunity given to assessee to present her case in effective manner. The Ld. DR more or less has conquered with views expressed by Ld. AR.

After perusing the records of the case and after hearing both the parties and going through paper book filed we are of the considered view that on merits there is no finding is given by Ld. CIT(A) in the impugned order. The Ld. AR contentions during hearing and in paper book filed before us have not been examined by the Ld. CIT(A) and no finding on merit of the case is issued. The core contention on source of money deployed to make investment in agriculture land has not been examined. The assessee case is money belongs to her husband and her husband explanation while making his assessment has been accepted. Hence there is no meritorious findings.

We therefore set aside the impugned order and remand the case back to the file of Ld. CIT(A) to enable him to pass order afresh on denovo basis on merits of the case basis material to be furnished by assessee during course of hearing before CIT(A). The Ld. CIT(A) to pass order a fresh as expeditiously as possible without any demur preferably within three months from date of receipt of the copy of this order. The assessee is directed to be vigilant and not to seek any adjournment and to cooperate with Department.

Impugned order is set aside as and by way of remand to CIT(A). 9. In the result, appeal of the assessee is allowed for statistical purposes.