KARAM CHAND DI HATTI,ZIRA vs. DCIT CENTRAL CIRCLE-2 LUDHIANA, LUDHIANA

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ITA 627/CHANDI/2023Status: DisposedITAT Chandigarh03 June 2024AY 2019-20Bench: SHRI A.D. JAIN (Vice President), DR KRINWANT SAHAY (Accountant Member)4 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(A) had not decided the appeal on merits. Therefore, in the interest of natural justice, the appeal was restored back to the CIT(A) for fresh adjudication.

What were the facts?

The assessee appealed against the CIT(A)'s order. The assessee contended that the CIT(A) passed an ex-parte order without providing sufficient opportunity for hearing and did not decide the appeal on merits.

What were the issues?

Whether the CIT(A) erred by passing an ex-parte order and not providing adequate opportunity of hearing to the assessee. The applicability of Section 115BBE on surrendered income was also a key issue.

Which sections of the Income-tax Act were involved?

Section 115BBE,Section 69,Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHANDIGARH BENCH, ‘A’, CHANDIGARH

Before: SHRI A.D. JAIN & DR KRINWANT SAHAY

Hearing: 03.06.2024Pronounced: 03.06.2024

�नधा�रती क� ओर से/Assessee by : Sh. Ashrey Sarna, C.A. राज�व क� ओर से/ Revenue by : Smt. Amanpreet Kaur, Sr. DR सुनवाई क� तार�ख/Date of Hearing : 03.06.2024 उदघोषणा क� तार�ख/Date of Pronouncement : 03.06.2024 आदेश/Order Per Dr. Krinwant Sahay, A.M.:

The appeal in this case has been filed by the Assessee against the order dated 30.08.2023 of the ld. Commissioner of Income Tax (Appeals)-5, Ludhiana-5 [herein referred to as ‘CIT(A)’].

2.

The Assessee has raised the following grounds of appeal:- l. That, the orders passed by the Ld. Commissioner of Income Tax (Appeal) vide orders dated 30.08.2023 is illegal, uncalled for and against the law & facts.

627-Chd-2023 Karam Chand Di Hatti, Zira 2 2. That, the Ld. Commissioner of Income Tax (Appeal) has sustained the additions merely on conjectures and surmises without any legal basis.

3.

That, the grounds of appeal raised with Ld. Commissioner of Income Tax (Appeal) is as follows :- (i) That Assessing Officer has wrongly applied rate of Income Tax as per provisions of section 115BBE of Income tax Act, 1961 on Rs. 25,64,500.00. Provisions of section 115 BBE may please be deleted & normal tax rate is to be applied on Rs.25,64,500.00. (ii) That, the Assessing Officer has failed to appreciate the submissions made by Assessee in surrender letter at the time of survey that surrender of business income of Rs. 25,64,500.00 is subject to be taxed as normal business income subject to no penalty/prosecution, So. the Assessment order passed by Assessing Officer calculating tax on assessed income as per section 115BBE is wrong and suo-moto calculated which is against the natural law of justice and should be set-aside. (iii) That, the Assessing Officer has purely as per his whims and fancies deemed the surrender business income of Rs. 25,64,500.00 as unexplained investments and unexplained money as per section 69 and 69A of Income tax Act, 1961 whereas the Assessee has duly submitted the same as business income over and above the normal business income for Assessment Year 2019-20. So, the provisions of section 115BBE of Income tax Act, 1961 have been erroneously imposed by Assessing Officer while passing assessment order. Therefore, the Assessment order passed by Assessing Officer calculating tax on assessed income as per section 115BBE is illegal which is 627-Chd-2023 Karam Chand Di Hatti, Zira 3 against the natural law of justice and should be set-aside. (iv) The Assessee craves leave to argue on any other question of law or facts at the time of hearing of the appeal.

3. Besides above, the Assessee has also raised an additional Ground of appeal, which reads as under: -

1. That the ld. CIT(A) has passed Ex-parte order and not provided sufficient opportunity of being heard to the appellant. So, the orders passed by the ld. CIT(A) is illegal and against the natural law of justice.

4. At the very outset, the ld. Counsel for the Assessee contended before the Bench that the appeal of the Assessee has been decided ex-parte by the ld. Commissioner of Income Tax(A)-5, Ludhiana. He further contended that the ld. Commissioner of Income Tax (A)-5, Ludhiana has not decided the appeal on merits and no sufficient opportunity of being heard was provided to the Assessee. Finally, the ld. Counsel prayed that the appeal of the Assessee needs to be restored back to the file of the ld. CIT(A) for fresh adjudication on merits.

5.

The ld. DR relied on the orders of the ld. CIT(A).

627-Chd-2023 Karam Chand Di Hatti, Zira 4 6. We have considered the facts brought on record by the ld. Counsel of the Assessee and we find that the appeal not been decided on merits by the ld. CIT(A)-5, Ludhiana. Accordingly, keeping in view the principles of natural justice, the appeal is restored back to the file of the ld. CIT(A), Ludhiana for adjudication afresh on merit, in accordance with law, on affording due and adequate opportunity of hearing to the Assessee. The Assessee, no doubt, shall cooperate in the fresh proceedings before the CIT(A). All pleas available under the law shall remain so available to the assessee. Ordered accordingly.

7.

In the result, for statistical purposes, the appeal of the Assessee stands allowed. Order pronounced on 03.06.2024

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