KRRISH REALTECH PRIVATE LIMITED,JASOLA DISTRICT CENTER vs. ITO, WARD 75(2), AAYAKAR BHAWAN

(Assessment Year : 2016-17) Krrish Realtech Pvt. Ltd., vs. DCIT, Central Circle 27, Basement – 1, Elegance Tower, New Delhi. Jasola District Centre, New Delhi – 110 025. (PAN : AAECK0193K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Anmol Jha, Advocate Shri Vinod Kumar Bindal, Advocate REVENUE BY : Shri Om Prakash. Sr. DR Date of Hearing : 15.09.2025 Date of Order : 17.09.2025 O R D E R PER S.RIFAUR RAHMAN,ACCOUNTANT MEMBER :

1. 1. These appeals are filed by the assessee against the order of ld. Commissioner of Income Tax (Appeals), Delhi-31 [“ld. CIT(A)”, for short] dated 07.03.2025 for Assessment Years 2012-13 to 2016-17 against the orders passed u/s 143(3)/147, 271(1)(c) and 201(1)/201(1A) of the Income-tax Act, 1961 (for short ‘the Act’).

2. Since the issues are common and the appeals are connected, hence the same are heard together and being disposed off by this common order.

3. At the time of hearing, ld. AR of the assessee submitted that assessee has preferred appeals before ld. CIT (A) but no compliance was made on various notices issued by the ld. CIT (A) and the details are reproduced in the appellate order and the appeals of the assessee were dismissed in limine. Accordingly, he prayed that all these appeals may be restored to the file of ld. CIT (A).

4. On the other hand, ld. DR of the Revenue has not expressed any serious objection and fairly accepted that he has no objection if the matter is restored back to the file of ld. CIT (A).

5. Considered the rival submissions and material placed on record. We observe that the additions were sustained by the ld. CIT (A) relying on the order of Assessing Officer ex-parte. Therefore, in the interest of to 3054/DEL/2025 justice, we direct ld. CIT (A) to give an opportunity of being heard to the assessee and decide the issue on merit as per law. We also direct assessee to make proper submissions and appear before the ld.CIT (A) on the date of hearing and cooperate with the tax authorities. Accordingly, the appeals filed by the assessee are allowed for statistical purposes.