PRADIP NANDKISHORE DAGA,RAJNANDGAON vs. INCOME TAX OFFICER, WARD-2, RAJNANDGAON

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ITA 155/RPR/2022Status: DisposedITAT Raipur13 September 2022AY 2017-187 pages
AI SummaryRemanded

What did the Tribunal hold?

The tribunal held that the CIT(Appeals) is statutorily obligated to decide appeals on merits and cannot dismiss them for non-prosecution. The order of the CIT(Appeals) was set aside.

What were the facts?

The assessee failed to file his return of income, leading the Assessing Officer to make additions under Section 144. The CIT(Appeals) dismissed the assessee's appeal for non-prosecution without deciding on merits.

What were the issues?

Whether the CIT(Appeals) can dismiss an appeal for non-prosecution without deciding on merits, and whether proper opportunity and principles of natural justice were denied.

Which sections of the Income-tax Act were involved?

Section 144,Section 69A,Section 251(1)(a),Section 251(2)

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, RAIPUR BENCH “SMC”, RAIPUR

Before: SHRI RAVISH SOOD

For Appellant: Shri Nilesh Jain, CA
For Respondent: Shri Gitesh Kumar, Sr. DR
Hearing: 02.09.2022Pronounced: 14.09.2022

आदेश / ORDER

PER RAVISH SOOD, JM

1.

The present appeal filed by the assessee is directed against the order passed by the Commissioner of Income-Tax (Appeals), National Faceless Appeal Center (NFAC), Delhi, dated 30.07.2022, which in turn arises from the orders passed by the A.O under Sec. 144 of the Income-tax Act, 1961 (in short ‘the Act’) dated 07.12.2019 for the assessment year 2017-18. Before us the assessee has assailed the impugned order on the following grounds of appeal:

1) In the facts and circumstances of the case and in law the ld. Commissioner of Income-tax (Appeals) (NFAC) has erred in dismissing the appeal on ex-parte without deciding on merits, which is contrary to the law laid down by Hon'ble Bombay High Court in the case CIT vs. Premkumar Arjundas Luthra (HUF) [2016] 240 taxman 133. 2) In the facts and circumstances of the case and in law the ld. Commissioner of Income-tax (Appeals) (NFAC) erred in deciding the appeal without valid service of notices issued for hearing thereby denying reasonable opportunity and principles of natural justice. 3) The ld. Commissioner of Income-tax (Appeals) (NFAC) erred in confirming the addition of Rs.5,95,000/- made u/s.69A of the Income-tax Act, 1961. 4) The impugned order is bad in law and on facts. 5) The appellant reserves the right to addition, after or omit all or any of the grounds of appeal in the interest of justice.

3 Pradip Nandkishor Daga Vs. ITO, Ward-

2.

Succinctly stated, notice u/s.142(1) of the Act dated 19.12.2017 was issued to the assessee calling upon to file his return of income for the year under consideration i.e. A.Y.2017-18. However, as the assessee had failed to file his return of income, therefore, the A.O framed the assessment vide his order passed u/s.144 of the Act, dated 07.12.2019 at Rs.12,64,135/- after, inter alia, making the following additions/disallowances:

Sl. No. Particulars Amount 1. Undisclosed cash deposits u/s. 69A of Rs. 5,95,000/- the Act 2. Undisclosed income of the assessee Rs.5,76,630/- from business 3. Interest from bank Rs.92,505/-

3.

Aggrieved, the assessee carried the matter in appeal before the CIT(Appeals). The CIT(Appeals) observing that the assessee despite having been put to notice had neither participated in the appellate proceedings nor placed on record any written submissions, thus, dismissed the appeal for non-prosecution on the part of the assessee.

4.

The assessee being aggrieved with the order of the CIT(Appeals) has carried the matter in appeal before us. As observed by us hereinabove, the CIT(Appeals) had disposed off the appeal for non- 4 Pradip Nandkishor Daga Vs. ITO, Ward- prosecution and had failed to apply his mind to the issue which did arise from the impugned order and has been assailed by the assessee before him. We are unable to persuade ourselves to accept the manner in which the appeal of the assessee has been disposed off by the CIT(Appeals). In our considered view, once an appeal is preferred before the CIT(Appeals), it becomes obligatory on his part to dispose off the same on merit and it is not open for him to summarily dismiss the appeal on account of non-prosecution of the same by the assessee. In fact, a perusal of Sec.251(1)(a) and (b), as well as the “Explanation‟ to Sec.251(2) of the Act, reveals, that the CIT(A) remains under a statutory obligation to apply his mind to all the issues which arises from the impugned order before him. As per mandate of law the CIT(Appeals) is not vested with any power to summarily dismiss the appeal for non-prosecution. Our aforesaid view is fortified by the judgment of the Hon'ble High Court of Bombay in the case of CIT Vs. Premkumar Arjundas (HUF) (2017) 297 CTR 614 (Bom). In the aforementioned case the Hon’ble jurisdictional High Court had observed as under:

8. From the aforesaid provisions, it is very clear once an appeal is preferred before the CIT(A), then in disposing of the appeal, he is obliged to make such further inquiry that he thinks fit or direct the AO to make further inquiry and report the result of the same to him as found in Sec. 250 of the Act. Further, Sec. 250(6) of the Act obliges the CIT(A) to dispose of an appeal in writing after stating the points for determination 5 Pradip Nandkishor Daga Vs. ITO, Ward- and then render a decision on each of the points which arise for consideration with reasons in support. Sec. 251(1)(a) and (h) of the Act provide that while disposing of appeal the CIT(A) would have the power to confirm, reduce, enhance or annul an assessment and/or penalty. Besides Explanation to sub-s. (2) of s. 251 of the Act also makes it clear that while considering the appeal, the CIT(A) would be entitled to consider and decide any issue arising in the proceedings before him in appeal filed for its consideration, even if the issue is not raised by the appellant in its appeal before the CIT(A). Thus once an assessee files an appeal under s. 246A of the Act, it is not open to him as of right to withdraw or not press the appeal. In fact the CIT(A) is obliged to dispose of the appeal on merits. In fact w.e.f. 1st June, 2001 the power of the CIT(A) to set aside the order of the AO and restore it to the AO for passing a fresh order stands withdrawn. Therefore, it would be noticed that the powers of the CIT(A) are co-terminus with that of the AO i.e. he can do all that A.O could do. Therefore, just as it is not open to the AO to not complete the assessment by allowing the assessee to withdraw its return of income, it is not open to the assessee in appeal to withdraw and/or the CIT(A) to dismiss the appeal on account of non-prosecution of the appeal by the assessee. This is amply clear from the s. 251(1)(a) and (b) and Explanation to Sec. 251(2) of the Act which requires the CIT(A) to apply his mind to all the issues which arise from the impugned order before him whether or not the same has been raised by the appellant before him. Accordingly, the law does not empower the CIT(A) to dismiss the appeal for non- prosecution as is evident from the provisions of the Act.

5.

We, thus, not being persuaded to subscribe to the dismissal of the appeal by the CIT(Appeals) for non-prosecution, therefore, set- aside his order with a direction to dispose off the same on merits. Needless to say, the CIT(Appeals) shall afford a reasonable opportunity of being heard to the assessee in the course of the de novo appellate proceedings. The grounds of appeal raised by the assessee are disposed off in terms of our aforesaid observations.

6 Pradip Nandkishor Daga Vs. ITO, Ward-

6.

In the result, the appeal filed by the assessee is allowed for statistical purposes in terms of our aforesaid observations. Order pronounced in open court on 14th day of September, 2022. Sd/- (रवीश सूद /RAVISH SOOD) �या�यक सद�य/JUDICIAL MEMBER रायपुर / Raipur; �दनांक / Dated : 14th September, 2022 SB आदेश क� ��त�ल�प अ�े�षत / Copy of the Order forwarded to : अपीलाथ� / The Appellant. 1. ��यथ� / The Respondent. 2. 3. The CIT(Appeals), Raipur (C.G.) 4. The Pr. CIT-1, Raipur (C.G) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, “एक-सद�य” ब�च, रायपुर / DR, ITAT, “SMC” Bench, Raipur. गाड� फ़ाइल / Guard File. 6.

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