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“opportunity of being heard”

Natural JusticeAudi Alteram PartemAudi Alteram Partem22,508 judgments

The decision most relied on for opportunity of being heard is CIT v. Multiplan India Ltd. (38 ITD 320), cited in 2,267 judgments on BharatTax.

Leading authorities on opportunity of being heard

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

CIT v. B.N. Bhattacharya & Another
118 ITR 461 · 1997 · Supreme Court
1,656
citing judgments

Appealing a tax assessment requires more than just filing the appeal; it involves actively pursuing it. The assessee must effectively engage with the appellate process.

Rashmikant Kundalia v. Union of India
54 Taxmann.com 200 · 2015 · High Court
702
citing judgments

Section 234E, levying late fees for delayed filing of TDS statements under section 200(3), is constitutionally valid and constitutes a compensatory fee, not a punitive penalty. Before treating any person as an assessee-in-default, an opportunity of being heard must be provided.

Tin Box Company v. CIT
249 ITR 216 · 2001 · Supreme Court
624
citing judgments

When an issue is remitted to the Assessing Officer for fresh adjudication, the AO must conduct a de novo examination and provide the assessee a full opportunity of being heard. The assessee is bound to comply with the notices issued by the AO.

CIT v. Vikas Polymers
341 ITR 537 · 2012 · High Court
318
citing judgments

An assessment order is not erroneous and prejudicial under Section 263 merely because the Assessing Officer did not record an enquiry and its satisfactory answer in the assessment order, provided such an enquiry was conducted. For revision under Section 263, the Commissioner must also provide the assessee an opportunity of being heard and examine their explanation.

Commissioner of Income Tax Madras v. Chenniyappa Mudiliar
1 SCC 591 · 1985 · Reported
225
citing judgments

The appellate tribunal must render a proper decision on both facts and law, disposing of an appeal on its merits rather than dismissing it solely due to the appellant's absence. This obligation is derived from Section 33(4) of the Income Tax Act, 1922, and reflects principles of natural justice.

ITO v. M. Pirai Choodi
334 ITR 262 · 2011 · Supreme Court
211
citing judgments

If an assessee was denied an adequate opportunity of being heard, including the right to cross-examine a witness, the assessment should be set aside and restored for fresh adjudication after affording due opportunity, even if the assessee failed to appear at an appellate stage. The Tribunal, in the interest of justice, should ensure such matters are re-adjudicated.

Indian & Eastern Newspaper Society v. CIT
119 ITR 996 · 1979 · Supreme Court
205
citing judgments

An assessment cannot be reopened under Section 147/148 based on a mere change of opinion by the Assessing Officer on material already considered during the original assessment, clarifying the scope of 'escaped assessment'.

Judgments citing opportunity of being heard

Shri A. Mohamed Ziavuddin, Chennai vs. ITO Non -Corporate Ward -11(2), Chennai

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 954/CHNY/2020[2012-2013]Status: DisposedITAT Chennai21 Oct 2022AY 2012-2013

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.953 & 954/Chny/2020 िनधा"रण वष"/Assessment Years: 2010-11 & 2012-13 Shri A. Mohamed Ziavuddin, Vs. The Income Tax Officer, Old No. 8, New No. 6/34, Venkata Iyer Non-Corporate Ward 11(2), Street, Muthialpet, George Town, Chennai Chennai 600 001. [Pan:Aaapz3654R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Y. Sridhar, F.C.A. ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 19.10.2022 घोषणा की तारीख /Date Of Pronouncement : 21.10.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Common Order Of The Ld. Commissioner Of Income Tax (Appeals) 13, Chennai Dated 15.04.2019 Relevant To The Assessment Years 2010-11 & 2012-13. 2. Both The Appeals Filed By The Assessee Are Time Barred By 520 Days Delay In Filing The Appeal Before The Tribunal. In The Form Of An Affidavit, The Assessee Has Filed Petition For Condonation Of Delay

For Appellant: Shri Y. Sridhar, F.C.AFor Respondent: Shri P. Sajit Kumar, JCIT
Section 143(3)

file of the ld. CIT(A) for fresh adjudication of the issues raised by the assessee in accordance with law by affording reasonable opportunity of being heard to the assessee subject to production of evidence towards payment of cost imposed hereinabove. The 5 I.T.A. Nos.953 & 954/Chny/20 assessee is also directed

Shri A. Mohamed Ziavuddin, Chennai vs. ITO Non-Corporate Ward-11(2), Chennai

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 953/CHNY/2020[2010-2011]Status: DisposedITAT Chennai21 Oct 2022AY 2010-2011

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.953 & 954/Chny/2020 िनधा"रण वष"/Assessment Years: 2010-11 & 2012-13 Shri A. Mohamed Ziavuddin, Vs. The Income Tax Officer, Old No. 8, New No. 6/34, Venkata Iyer Non-Corporate Ward 11(2), Street, Muthialpet, George Town, Chennai Chennai 600 001. [Pan:Aaapz3654R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Y. Sridhar, F.C.A. ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 19.10.2022 घोषणा की तारीख /Date Of Pronouncement : 21.10.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Common Order Of The Ld. Commissioner Of Income Tax (Appeals) 13, Chennai Dated 15.04.2019 Relevant To The Assessment Years 2010-11 & 2012-13. 2. Both The Appeals Filed By The Assessee Are Time Barred By 520 Days Delay In Filing The Appeal Before The Tribunal. In The Form Of An Affidavit, The Assessee Has Filed Petition For Condonation Of Delay

For Appellant: Shri Y. Sridhar, F.C.AFor Respondent: Shri P. Sajit Kumar, JCIT
Section 143(3)

file of the ld. CIT(A) for fresh adjudication of the issues raised by the assessee in accordance with law by affording reasonable opportunity of being heard to the assessee subject to production of evidence towards payment of cost imposed hereinabove. The 5 I.T.A. Nos.953 & 954/Chny/20 assessee is also directed

Basf Catalysts India Private Limited, Kancheepuram vs. DCIT (International Taxation) 1(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1691/CHNY/2017[2017-18]Status: DisposedITAT Chennai21 Oct 2022AY 2017-18

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 1187 & 3122/Chny/2016 & 1690 & 1691/Chny/2017 िनधा"रण वष"/Assessment Years:2015-16, 2017-18 & 2016-17 Basf Catalysts India Private Limited, The Deputy Commissioner Of Plot No. 8/1, Veerapuram Village, Vs. Income Tax, Mahindra World City, Chengalpattu, (International Taxation) 1(1), Kancheepuram District 603 002. Chennai. [Pan:Aaace2545B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N.V. Balaji, Advocate ""थ" की ओर से/Respondent By : Shri D. Hema Bhupal, Jcit सुनवाई की तारीख/ Date Of Hearing : 12.10.2022 घोषणा की तारीख /Date Of Pronouncement : 21.10.2022 आदेश /O R D E R Per V. Durga Rao: These Four Appeals Filed By The Assessee Are Directed Against Separate, But, Identical Orders Of The Ld. Commissioner Of Income Tax (Appeals) 16, Chennai In Ita No. 73/A-16/2014-15 Dated 29.01.2016 For The Period 31.12.2014 To 31.03.2015; Ita No. 18/Cit(A)-16/Fy 2014-15 Dated 22.08.2016 For The Period 20.02.2015 To 31.03.2015;

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Shri D. Hema Bhupal, JCIT
Section 195Section 195(2)Section 197Section 246ASection 248

documents, we are inclined to restore the issues raised in the aforesaid grounds to the Assessing Officer for de novo adjudication after due opportunity of being heard to the assessee. While doing so, the Assessing Officer must consider the ratio laid down in the decisions to be cited before

Basf Catalysts India Private Limited, Kancheepuram vs. DCIT (International Taxation) 1(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1690/CHNY/2017[2017-18]Status: DisposedITAT Chennai21 Oct 2022AY 2017-18

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 1187 & 3122/Chny/2016 & 1690 & 1691/Chny/2017 िनधा"रण वष"/Assessment Years:2015-16, 2017-18 & 2016-17 Basf Catalysts India Private Limited, The Deputy Commissioner Of Plot No. 8/1, Veerapuram Village, Vs. Income Tax, Mahindra World City, Chengalpattu, (International Taxation) 1(1), Kancheepuram District 603 002. Chennai. [Pan:Aaace2545B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N.V. Balaji, Advocate ""थ" की ओर से/Respondent By : Shri D. Hema Bhupal, Jcit सुनवाई की तारीख/ Date Of Hearing : 12.10.2022 घोषणा की तारीख /Date Of Pronouncement : 21.10.2022 आदेश /O R D E R Per V. Durga Rao: These Four Appeals Filed By The Assessee Are Directed Against Separate, But, Identical Orders Of The Ld. Commissioner Of Income Tax (Appeals) 16, Chennai In Ita No. 73/A-16/2014-15 Dated 29.01.2016 For The Period 31.12.2014 To 31.03.2015; Ita No. 18/Cit(A)-16/Fy 2014-15 Dated 22.08.2016 For The Period 20.02.2015 To 31.03.2015;

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Shri D. Hema Bhupal, JCIT
Section 195Section 195(2)Section 197Section 246ASection 248

documents, we are inclined to restore the issues raised in the aforesaid grounds to the Assessing Officer for de novo adjudication after due opportunity of being heard to the assessee. While doing so, the Assessing Officer must consider the ratio laid down in the decisions to be cited before

Basf Catalysts India Pvt. Ltd., Kancheepuram vs. DCIT, Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 3122/CHNY/2016[2015-16]Status: DisposedITAT Chennai21 Oct 2022AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 1187 & 3122/Chny/2016 & 1690 & 1691/Chny/2017 िनधा"रण वष"/Assessment Years:2015-16, 2017-18 & 2016-17 Basf Catalysts India Private Limited, The Deputy Commissioner Of Plot No. 8/1, Veerapuram Village, Vs. Income Tax, Mahindra World City, Chengalpattu, (International Taxation) 1(1), Kancheepuram District 603 002. Chennai. [Pan:Aaace2545B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N.V. Balaji, Advocate ""थ" की ओर से/Respondent By : Shri D. Hema Bhupal, Jcit सुनवाई की तारीख/ Date Of Hearing : 12.10.2022 घोषणा की तारीख /Date Of Pronouncement : 21.10.2022 आदेश /O R D E R Per V. Durga Rao: These Four Appeals Filed By The Assessee Are Directed Against Separate, But, Identical Orders Of The Ld. Commissioner Of Income Tax (Appeals) 16, Chennai In Ita No. 73/A-16/2014-15 Dated 29.01.2016 For The Period 31.12.2014 To 31.03.2015; Ita No. 18/Cit(A)-16/Fy 2014-15 Dated 22.08.2016 For The Period 20.02.2015 To 31.03.2015;

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Shri D. Hema Bhupal, JCIT
Section 195Section 195(2)Section 197Section 246ASection 248

documents, we are inclined to restore the issues raised in the aforesaid grounds to the Assessing Officer for de novo adjudication after due opportunity of being heard to the assessee. While doing so, the Assessing Officer must consider the ratio laid down in the decisions to be cited before

Basf Catalysts India Private Limited, Kancheepuram vs. DCIT, Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1187/CHNY/2016[2015-16]Status: DisposedITAT Chennai21 Oct 2022AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 1187 & 3122/Chny/2016 & 1690 & 1691/Chny/2017 िनधा"रण वष"/Assessment Years:2015-16, 2017-18 & 2016-17 Basf Catalysts India Private Limited, The Deputy Commissioner Of Plot No. 8/1, Veerapuram Village, Vs. Income Tax, Mahindra World City, Chengalpattu, (International Taxation) 1(1), Kancheepuram District 603 002. Chennai. [Pan:Aaace2545B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N.V. Balaji, Advocate ""थ" की ओर से/Respondent By : Shri D. Hema Bhupal, Jcit सुनवाई की तारीख/ Date Of Hearing : 12.10.2022 घोषणा की तारीख /Date Of Pronouncement : 21.10.2022 आदेश /O R D E R Per V. Durga Rao: These Four Appeals Filed By The Assessee Are Directed Against Separate, But, Identical Orders Of The Ld. Commissioner Of Income Tax (Appeals) 16, Chennai In Ita No. 73/A-16/2014-15 Dated 29.01.2016 For The Period 31.12.2014 To 31.03.2015; Ita No. 18/Cit(A)-16/Fy 2014-15 Dated 22.08.2016 For The Period 20.02.2015 To 31.03.2015;

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Shri D. Hema Bhupal, JCIT
Section 195Section 195(2)Section 197Section 246ASection 248

documents, we are inclined to restore the issues raised in the aforesaid grounds to the Assessing Officer for de novo adjudication after due opportunity of being heard to the assessee. While doing so, the Assessing Officer must consider the ratio laid down in the decisions to be cited before