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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

Assistant Commissioner of Income Tax, Corporate Circle-3(1), Chennai vs. Schneider Electric Systems India Private Limited, Chennai

In the result all the four appeals of the Assessee and both the appeals of the revenue are partly allowed

ITA 2959/CHNY/2024[2016-17]Status: DisposedITAT Chennai11 Sept 2025AY 2016-17

Bench: Shri George George K & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2754, 2755, 2756 & 2757/Cnny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17, 2017-18, 2018-19 & Sa 22/Chny/2025 [In Ita 2757/Chny/2024] धनिाजरण वर्ज / Assessment Year: 2018-19 Schneider Electric Systems Acit India Private Limited, Vs. Corporate Circle 3(1) Sp Plot, 16-20 & 20A, Chennai. Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) आयकर अपील सं./Ita Nos.: 2958 & 2959/Chny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17 Acit Schneider Electric Systems India Private Limited, Corporate Circle 3(1) Vs. Chennai. Sp Plot, 16-20 & 20A, Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) धनिाजररती की ओर से/Assessee By : Shri. Rohit Tiwari, Advocate & Ms. Tanya, Advocate (Virtual) राजस्व की ओर से /Revenue By : Shri. Arv Sreenivasan, Cit.

For Appellant: Shri. Rohit Tiwari, Advocate &For Respondent: Shri. ARV Sreenivasan, CIT
Section 143(1)Section 250

accordance with law by adopting TNMM. It is needless to mention over here that while deciding the issue afresh the AO will afford opportunity of being heard to the assessee. Accordingly, this ground of appeal is allowed for statistical purposes. Corporate tax - Disallowance of provision for contract losses

Assistant Commissioner of Income Tax, Corporate Circle-3(1), Chennai vs. Schneider Electric Systems India Private Limited, Chennai

In the result all the four appeals of the Assessee and both the appeals of the revenue are partly allowed

ITA 2958/CHNY/2024[2015-16]Status: DisposedITAT Chennai11 Sept 2025AY 2015-16

Bench: Shri George George K & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2754, 2755, 2756 & 2757/Cnny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17, 2017-18, 2018-19 & Sa 22/Chny/2025 [In Ita 2757/Chny/2024] धनिाजरण वर्ज / Assessment Year: 2018-19 Schneider Electric Systems Acit India Private Limited, Vs. Corporate Circle 3(1) Sp Plot, 16-20 & 20A, Chennai. Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) आयकर अपील सं./Ita Nos.: 2958 & 2959/Chny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17 Acit Schneider Electric Systems India Private Limited, Corporate Circle 3(1) Vs. Chennai. Sp Plot, 16-20 & 20A, Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) धनिाजररती की ओर से/Assessee By : Shri. Rohit Tiwari, Advocate & Ms. Tanya, Advocate (Virtual) राजस्व की ओर से /Revenue By : Shri. Arv Sreenivasan, Cit.

For Appellant: Shri. Rohit Tiwari, Advocate &For Respondent: Shri. ARV Sreenivasan, CIT
Section 143(1)Section 250

accordance with law by adopting TNMM. It is needless to mention over here that while deciding the issue afresh the AO will afford opportunity of being heard to the assessee. Accordingly, this ground of appeal is allowed for statistical purposes. Corporate tax - Disallowance of provision for contract losses

Schneider Electric Systems India Private Limited, Chennai vs. National Faceless Assessment Centre - Jao - ACIT, Corporate Circle, 3(1), Chennai

In the result all the four appeals of the Assessee and both the appeals of the revenue are partly allowed

ITA 2757/CHNY/2024[2018-19]Status: DisposedITAT Chennai11 Sept 2025AY 2018-19

Bench: Shri George George K & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2754, 2755, 2756 & 2757/Cnny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17, 2017-18, 2018-19 & Sa 22/Chny/2025 [In Ita 2757/Chny/2024] धनिाजरण वर्ज / Assessment Year: 2018-19 Schneider Electric Systems Acit India Private Limited, Vs. Corporate Circle 3(1) Sp Plot, 16-20 & 20A, Chennai. Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) आयकर अपील सं./Ita Nos.: 2958 & 2959/Chny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17 Acit Schneider Electric Systems India Private Limited, Corporate Circle 3(1) Vs. Chennai. Sp Plot, 16-20 & 20A, Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) धनिाजररती की ओर से/Assessee By : Shri. Rohit Tiwari, Advocate & Ms. Tanya, Advocate (Virtual) राजस्व की ओर से /Revenue By : Shri. Arv Sreenivasan, Cit.

For Appellant: Shri. Rohit Tiwari, Advocate &For Respondent: Shri. ARV Sreenivasan, CIT
Section 143(1)Section 250

accordance with law by adopting TNMM. It is needless to mention over here that while deciding the issue afresh the AO will afford opportunity of being heard to the assessee. Accordingly, this ground of appeal is allowed for statistical purposes. Corporate tax - Disallowance of provision for contract losses

Schneider Electric Systems India Private Limited, Chennai vs. National Faceless Assessment Centre - Jao - ACIT, Corporate Circle, 3(1), Chennai

In the result all the four appeals of the Assessee and both the appeals of the revenue are partly allowed

ITA 2756/CHNY/2024[2017-18]Status: DisposedITAT Chennai11 Sept 2025AY 2017-18

Bench: Shri George George K & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2754, 2755, 2756 & 2757/Cnny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17, 2017-18, 2018-19 & Sa 22/Chny/2025 [In Ita 2757/Chny/2024] धनिाजरण वर्ज / Assessment Year: 2018-19 Schneider Electric Systems Acit India Private Limited, Vs. Corporate Circle 3(1) Sp Plot, 16-20 & 20A, Chennai. Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) आयकर अपील सं./Ita Nos.: 2958 & 2959/Chny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17 Acit Schneider Electric Systems India Private Limited, Corporate Circle 3(1) Vs. Chennai. Sp Plot, 16-20 & 20A, Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) धनिाजररती की ओर से/Assessee By : Shri. Rohit Tiwari, Advocate & Ms. Tanya, Advocate (Virtual) राजस्व की ओर से /Revenue By : Shri. Arv Sreenivasan, Cit.

For Appellant: Shri. Rohit Tiwari, Advocate &For Respondent: Shri. ARV Sreenivasan, CIT
Section 143(1)Section 250

accordance with law by adopting TNMM. It is needless to mention over here that while deciding the issue afresh the AO will afford opportunity of being heard to the assessee. Accordingly, this ground of appeal is allowed for statistical purposes. Corporate tax - Disallowance of provision for contract losses

Schneider Electric Systems India Private Limited, Chennai vs. Assistant Commissioner of Income-Tax Corporate Circle, 3(1), Chennai

In the result all the four appeals of the Assessee and both the appeals

ITA 2755/CHNY/2024[2016-17]Status: DisposedITAT Chennai11 Sept 2025AY 2016-17

Bench: Shri George George K & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2754, 2755, 2756 & 2757/Cnny/2024 निर्धारण वर्ष / Assessment Year: 2015-16, 2016-17, 2017-18, 2018-19 & Sa 22/Chny/2025 [In Ita 2757/Chny/2024] निर्धारण वर्ष / Assessment Year: 2018-19 Schneider Electric Systems India Private Limited, Sp Plot, 16-20 & 20A, Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलार्थी/Appellant) Vs. Acit Corporate Circle 3(1) Chennai. (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.: 2958 & 2959/Chny/2024 निर्धारण वर्ष / Assessment Year: 2015-16, 2016-17 Acit Corporate Circle 3(1) Chennai. (अपीलार्थी/Appellant) Vs. Schneider Electric Systems India Private Limited, Sp Plot, 16-20 & 20A, Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (प्रत्यर्थी/Respondent) निर्धारिती की ओर से/Assessee By राजस्व की ओर से /Revenue By : Shri. Rohit Tiwari, Advocate & Ms. Tanya, Advocate (Virtual) : Shri. Arv Sreenivasan, Cit. :-2-:

For Respondent: Shri. Rohit Tiwari, Advocate &
Section 143(1)Section 250

accordance with law by adopting TNMM. It is needless to mention over here that while deciding the issue afresh the AO will afford opportunity of being heard to the assessee. Accordingly, this ground of appeal is allowed for statistical purposes. Corporate tax - Disallowance of provision for contract losses

Schneider Electric Systems India Private Limited, Chennai vs. Assistant Commissioner of Income-Tax Corporate Circle, 3(1), Chennai

In the result all the four appeals of the Assessee and both the appeals of the revenue are partly allowed

ITA 2754/CHNY/2024[2015-16]Status: DisposedITAT Chennai11 Sept 2025AY 2015-16

Bench: Shri George George K & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2754, 2755, 2756 & 2757/Cnny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17, 2017-18, 2018-19 & Sa 22/Chny/2025 [In Ita 2757/Chny/2024] धनिाजरण वर्ज / Assessment Year: 2018-19 Schneider Electric Systems Acit India Private Limited, Vs. Corporate Circle 3(1) Sp Plot, 16-20 & 20A, Chennai. Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) आयकर अपील सं./Ita Nos.: 2958 & 2959/Chny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17 Acit Schneider Electric Systems India Private Limited, Corporate Circle 3(1) Vs. Chennai. Sp Plot, 16-20 & 20A, Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) धनिाजररती की ओर से/Assessee By : Shri. Rohit Tiwari, Advocate & Ms. Tanya, Advocate (Virtual) राजस्व की ओर से /Revenue By : Shri. Arv Sreenivasan, Cit.

For Appellant: Shri. Rohit Tiwari, Advocate &For Respondent: Shri. ARV Sreenivasan, CIT
Section 143(1)Section 250

accordance with law by adopting TNMM. It is needless to mention over here that while deciding the issue afresh the AO will afford opportunity of being heard to the assessee. Accordingly, this ground of appeal is allowed for statistical purposes. Corporate tax - Disallowance of provision for contract losses

I.Y. Construction, Mumbai vs. ITO-17(2)(1), Mumbai

In the result, appeal of the assessee is allowed for statistical purposes, in terms of our aforesaid observations

ITA 732/MUM/2025[2010-2011]Status: DisposedITAT Mumbai11 Sept 2025AY 2010-2011

Bench: Shri Amit Shukla & Shri. Arun Khodpiaआयकर अपील सं./Ita No. 732/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2010-11) I. Y. Constructions, V/S. Income Tax Officer Ward बिधम First Floor, Room No. 13, 17(2)(1) Shirin Mansion, Kautilya Bhavan, Bkc 14, Kolsa Cross Lane, Mumbai, Maharashtra, Pydhonie, Mumbai - 400051 400003 स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No: Aaafi0442G Appellant/अपीलधथी .. Respondent/प्रनिवधदी Assessee By: Shri Prashant Ghumare Revenue By: Shri. R A Dayani, (Cit Dr) Date Of Hearing 09.09.2025 Date Of Pronouncement 11.09.2025 आदेश / O R D E R Per Arun Khodpia, Am:- This Appeal Is Filed By The Assessee Against The Order Of The Commissioner Of Income Tax Appeal, Addl/Jcit (A)-4 Bengaluru, (In Short “Ld Addl/Jcit(A)’) Dated 27.11.2024 For The Assessment Year 2010-11, Which In Turn Arises From The Order U/S. 143(3) R.W.S. 153A Of The Income-Tax Act (In Short ‘The Act’) Dated 30.12.2016 Passed By Ito, W-17(2)(1) (In Short ‘Ld. Ao’).

For Appellant: Shri Prashant GhumareFor Respondent: Shri. R A Dayani, (CIT DR)
Section 132Section 143(3)

appropriate to set aside the order of Ld. CIT(A) and restore the mater back to his file for fresh adjudication, with reasonable opportunity of being heard to the assessee. 9. Our aforesaid decision is duly supported with the judgment of Hon'ble Mumbai High Court in the case