SHRI RAJ KUMAR,ABOHAR vs. ASSISTANT COMISSIOER OF INCOME TAX CIRCLE-1, BATHINDA

At the outset, the ld. counsel for the assessee submitted that the ld. CIT(A) has passed the order ex-parte qua the assessee merely stating vide para 5.3 that the appellant has been offered sufficient and reasonable opportunity to present his case. However, the appellant has been negligent to pursue this appeal. The counsel further submitted that the ld. CIT(A) has upheld the finding of the Assessing Officer without considering the details submission filed before the AO (APB Pg. 1 to 35). The counsel argued that the impugned order passed by the ld. CIT(A) in arbitrary manner while upholding the validity of the assessment order particularly when the ld. AO failed to discharge mandatory and legal requirement for invoking provisions of section 69A and 68 of the Act. He further argued that the ld. CIT(A) has not even issued show cause notice for taking adverse view against the appellant assessee is violation of principles of natural justice. Accordingly, he pleaded that the matter may be remanded back to the file of the ld. the fact that the assessee being illiterate and had no means and knowledge and had not access to electronic communication mode. In support he placed reliance on the case law on the issue that lack of knowledge of electronic services of notice is a sufficient cause, for non compliance as under:

Per contra, the ld. DR supported the impugned order, contending that the sufficient opportunities of hearing have been granted to the appellant assessee. However, he has no objection in restoring the matter to the file of the ld. CIT(A) to grant one more opportunity in view of principles of natural justice. :

We have heard both the sides and perused the material on record and the impugned order. Admittedly, the ld. CIT(A) has passed the impugned order ex-parte qua the assessee by merely stating that the appellant has granted sufficient and reasonable opportunity to represent his before him. Thus, the ld. CIT(A) has rejected the appeal of the appellant assessee in limine without deciding the matter on merits of the case particularly ignoring the submissions filed before the Assessing Officer (APB Pg. 1 to 35) in view of principles of natural justice. We consider it deem fit to remand the matter back to the file of the ld. CIT(A) to adjudicate the matter afresh on the issues raised by the appellant assessee after granting sufficient opportunity of being heard and considering the material evidence filed on record and to be filed in the course of afresh proceedings.

In the result, the appeal of the assessee is allowed for statistical purpose.