SMT. SATINDER KAUR,JALANDHAR vs. INCOME TAX OFFICER WARD-2 (4), JALANDHAR

ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee was filed against the order of the ld. Commissioner of Income Tax (Appeals), NFAC, Delhi,[in brevity the ‘CIT (A)’],order passed u/s 250of the Income Tax Act 1961, [in brevity ‘the Act’] for A.Y. 2009-10. The impugned order was emanated from the order of the ld. Income TaxOfficer, Ward-2(4), Jalandhar, [in brevity ‘the AO’] order passed u/s 143(3) r.w.s. 263 of the Act.

1. That the order of Ld.C.I.T(A) (NFSC) is against the Law, arbitrary and not based on facts

2. That the Ld.C.I.T (A) has not applied his mind while passing the order. The details on introductory para belongs to appellant whereas the facts narrated in body of order belongs to some unknown appellant.

3. Such other grounds as may be urged at the time of hearing.”

of the assessee. Being aggrieved the assessee filed an appeal before us.

4. The ld. Counsel for the assessee filed a written submission which is kept in the record. The ld. AR invited our attention on the notice u/s 250 of the Act which was issued by the ld. CIT(A) on dated 21.03.2023 & was directed to furnish submission before the ld. CIT(A) on or before the date 27.03.2023. Copy of the notice is enclosed in APB page nos. 24 to 26. But the appeal order was passed on dated 21.03.2023for impugned assessment year related DIN& Order No. ITBA/NFAC/S/250/2022-23/1051066124(1). The ld. AR claimed that without considering the submission of the assessee the appeal order was passed in hurry would tantamount in violation of principle of natural justice. Again the ld. CIT(A) does not satisfy the basis of natural justice by violating the reasonable oppotunity. It is open to the Income Tax Authority to ignore the evidence/submissions and request made by the party to give them adjournment to submit the submission. It is not the object of the judicial authority/ quasi-judicial authority to pass the order without documentary submission of the assessee. The object is to find the correct fact and thereafter applied the law to those facts and take a decision in terms thereto require. Accordingly, the proceeding u/s 250 of the Act is ignoring the submission of the assessee against the notice is violation of opportunity of hearing and the natural justice. The ld. AR relied on the order of the Coordinate Bench of ITAT, Amritsar in the case of assessee’s own case in ITA 243/Asr/2019 date of order 26.11.2019. The relevant paragraph is extracted as below:

“We note that Hon’ble Supreme Court in the case of Gita Devi Aggarwal vs. CIT 76 ITR 496 (SC) held that section 263 does not in express terms require a notice to be served as in the case of section 147 of the Act. Section 263 merely requires that an opportunity of being heard should be given to the assessee. We note that in assessee’s case under consideration, the opportunity has not been given by the ld. Pr. CIT and he passed the order within two days without getting the submissions of the assessee which is against the principle of natural justice. The principle of “audi alteram partem” only means that the party affected should be given sufficient opportunity to meet the case against him. Hence, we note that order passed by the ld. Pr. CIT is against the principles of natural justice. Therefore, we quash the order of ld. Pr. CIT.