ORIGIN CLOTHING CO (I) P.LTD,MUMBAI vs. ADDL CIT (TDS) 2, MUMBAI

At the outset, Shri Mayur Kishnadwala, Ld Counsel for the assessee brought our attention to the common additional grounds, which are legal in nature, filed for all the three appeals and the said additional legal ground reads as under: “On the facts and circumstances of the case and in law, the order passed u/s 271(1)(k) of the Income Tax Act, 1961 is bad in law.”

Explaining the above legal ground, Ld Counsel for the assessee demonstrated that the order of the AO is dated 29.12.2011 for the AY 2008-2009 and the relevant show cause notice was issued by the Addl. CIT (TDS), Range-2 on 16.5.2011. In such case, the impugned penalty orders are passed beyond the prescribed time limitation of 6 months provided in the Act. Further, he submitted that the additional grounds may be admitted and remanded to the file of the CIT (A) for adjudication of the same considering the set principles of the natural justice.

After hearing both the parties, we admit the additional grounds raised by the assessee in all the three appeals under consideration and remand the issues involved in the additional grounds as well as the grounds raised on the merits to the file of the CIT (A) for adjudication of the same after granting a reasonable opportunity of being heard to the assessee. Accordingly, all the issues raised in the appeals under consideration including merits are allowed for statistical purposes.

In the result, all the three appeals of the assessee are allowed for statistical purposes. Order pronounced in the open court on 16th December, 2015. (AMARJIT SINGH) ACCOUNTANT MEMBER भुंफई Mumbai; ददनांक 16/12/2015 व.नन.स./ OKK , Sr. PS आदेश की प्रतिलऱपि अग्रेपिि/Copy of the Order forwarded to : अऩीराथी / The Appellant 1. प्रत्मथी / The Respondent. 2. आमकय आमुक्त(अऩीर) / The CIT(A)- 3. आमकय आमुक्त / CIT 4. ववबागीम प्रनतननधध, आमकय अऩीरीम अधधकयण, भुंफई / DR,

ITAT, Mumbai गार्ड पाईर / Guard file. 6. सत्मावऩत प्रनत //// आदेशानुसार/ BY ORDER, उि/सहायक िंजीकार (Dy./Asstt.