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Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI
Before: Sh. C. M. GargDr. B. R. R. Kumar
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member Asstt. Year : 2016-17 M/s Gold Field Shiksha Sansthan, Vs DCIT(Exemptions), 703, Krystal Apartment, Sector-48, Chandigarh Faridabad-121001 (APPELLANT) (RESPONDENT) PAN No. AAATG5277D Assessee by : Sh. Aman Garg, CA Revenue by : Mr. Waseem Arshad, CIT-DR Date of Hearing: 17.10.2023 Date of Pronouncement: 19.10.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member:
The present appeal has been filed by the assessee against the order of ld. CIT(A), Faridabad dated 16.03.2020.
The assessee field return of income on 19.02.2018 which was processed u/s 143(1) of the Income Tax Act, 1961. The assessment has been completed on 30.12.2018 determining the taxable income of (-) Rs.18,80,53,267/- against the loss claimed by the assessee of Rs.22,74,01,535/- .
The proceedings before the ld. CIT(A) were as under:
Sl. No. Date Event 1. 03.10.2019 Notice u/s 250 was issued for 04.11.2019 via e-mail and speed post. 2. 14.11.2019 The notice was returned back with the remarks of the postal department "not available".
2 Gold Field Shiksha Sansthan 3. 26.11.2019 Fresh notice u/s 250 was issued for 16.12.2019 through email and speed post. 4. 10.12.2019 The notice was returned back with the remarks of the postal department that "�बना पता बताए छोडगये" 5. 24.12.2019 Fresh notice u/s 250 was issued for 07.01.2020 via email and speed post. 6. 10.12.2019 The notice was returned back with the remarks of the postal department that "�बना पता बताए छोडगये" 7. 15.01.2020 Another notice u/s 250 was issued for 27.01.2020 via email and speed post. 8. 27.01.2020 On request the case was adjourned to 20.02.2020. 9. 20.02.2020 None attended nor any written submissions were filed.
The ld. CIT(A) confirmed the order of the Assessing Officer. Aggrieved with the order of the ld. CIT(A) confirming the order of the Assessing Officer, the assessee filed appeal before the Tribunal on 07.08.2020. We observe that there is no effect on payment of tax by the assessee as the assessed returned income culminated in loss of Rs.18.80 Crores. This only leads to conclusion that the assessee is aggrieved with the additions on a basis of principle and future effect of carry forward of losses. The assessee has failed to appear on 9 occasions before the ld. CIT(A) and has taken up the grounds before the Tribunal pertaining to legal principles of “audi alteram partem” and sustenance of order of the AO by the ld. CIT(A) on “ex-parte” basis. We strongly believe that every assessee has a right to appeal before the authorities against any addition or disallowance made to the returned income, at 3 Gold Field Shiksha Sansthan the same time, it is least expected that the assessee would comply to the notices issued by the authorities in an appropriate way. The assessee having miserably failed to attend before the ld. CIT(A) has taken the grounds of “audi alteram partem” before us. While the grievance of the assessee is not being preempted by us, at the same time, we feel that the conduct of the assessee is clogging the already burdened justice delivery system. Hence, we hereby direct the assessee to pay an amount of Rs.1000/- to the “Prime Minister’s National Relief Fund” and approach the ld. CIT(A) for a fresh hearing denovo which shall be considered. The ld. CIT(A) is hereby directed to afford an opportunity of being heard to the assessee before conclusion of the proceedings.