VIDYA PRADEEP TELSANG,BELAGAVI vs. INCOME TAX OFFICER, (TDS), WARD - 1, BELAGAVI

2 to 60/PAN/2023 2. Since the identical facts and common issues are involved in all the above captioned three appeals of the assessee, we proceed to dispose of the same by this common order.

At the outset, we find that the NFAC while passing the ex-parte order had not adjudicated the issue raised in appeal on merits, instead the NFAC dismissed the appeal for want of prosecution of appeal. This approach of the NFAC is totally unreasonable and unjustified. The NFAC fell in serious error by not adjudicating the issues in appeal on merits. The settled positions of law mandates the NFAC to dispose of the appeal by adjudicating the issue raised in appeal on merits. In the present case, the NFAC had fell into serious error by not disposing of the appeal on merits. The findings of the NFAC are not based on the material on record, which means that the NFAC had not gone into the merits of the issue in appeal. Therefore, we vacate this finding of the NFAC. In the circumstances, we remand the matter back to the file of the NFAC and direct to dispose of the appeals on merits in accordance with law after affording due opportunity of being heard to the appellant.