ANANT JEWELLERS,NEW DELHI vs. DCIT CENTRAL CIRCLE-1, NEW DELHI
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Income Tax Appellate Tribunal, DELHI BENCH: ‘SMC’ NEW DELHI
Before: SHRI SAKTIJIT DEY
IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘SMC’ NEW DELHI
BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER
ITA Nos.303 & 304/Del/2023 Assessment Years: 2017-18 & 2018-19
Anant Jewellers, Vs. DCIT, 1157/1124, Shop No.5, Central Circle-1, 1st Floor, Kucha Mahajani, New Delhi Chandni Chowk, New Delhi PAN :AASFA3688A (Appellant) (Respondent)
Appellant by Sh. Priyanshu Singhal, CA Department by Sh. Om Parkash, Sr. DR Date of hearing 20.03.2023 Date of pronouncement 31.03.2023
ORDER Captioned appeals have been filed by the assessee
challenging two separate orders, both dated 09.12.2022, of
learned Commissioner of Income Tax (Appeals)-23, New Delhi,
pertaining to assessment years 2017-18 and 2018-19.
I have considered rival submissions and perused the
materials on record. Learned counsel appearing for the assessee
submitted before me that the appeals filed before learned
Commissioner (Appeals) were dismissed in limine, since, the
assessee inadvertently did not file any grounds of appeal along
ITA Nos.303 & 304/Del/2023 AYs: 2017-18 & 2018-19
with the appeal memo. He submitted, though, the assessee filed
submission contesting the additions made by the Assessing
Officer, however, since no ground of appeal was filed, the appeals
were dismissed in limine. Thus, learned counsel made a prayer to
restore the matters back to learned Commissioner (Appeals) for
enabling the assessee to rectify the defects by filing the grounds
of appeal so that the appeals can be decided on merits.
Learned Departmental Representative agreed for restoration
of the matters to the first appellate authority.
Having considered rival submissions in the context of facts
and materials on record, I find that in the appeal memo filed
before learned Commissioner (Appeals), the assessee did not raise
any grounds of appeal, though, in course of appellate
proceedings, the assessee filed submissions contesting the
additions made by the Assessing Officer. Therefore, appeals filed
by the assessee were defective.
Be that as it may, it is the submission of learned counsel for
the assessee before me that due to sheer inadvertence, grounds of
appeal were not filed along with appeal memo. Keeping in view
the fact that assessee’s appeal were not decided on merits, in the
interest of fair play and justice, I am inclined to set aside the 2 | P a g e
ITA Nos.303 & 304/Del/2023 AYs: 2017-18 & 2018-19
impugned orders of learned Commissioner (Appeals) and restore
the matters back to him for fresh adjudication. The assessee is
directed to remove the defects in the appeals by filing grounds of
appeal before the first appellate authority. Once defects are
removed, learned Commissioner (Appeals) shall decide the
appeals on merits after providing due and reasonable opportunity
of being heard to the assessee. Grounds are allowed for statistical
purposes.
In the result, appeals are allowed for statistical purposes.
Order pronounced in the open court on 31st March, 2023
Sd/- (SAKTIJIT DEY) JUDICIAL MEMBER Dated: 31st March, 2023. RK/- Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR Asst. Registrar, ITAT, New Delhi
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