← All Phrases

“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

Gautam Kumar Chell, Odisha vs. ACIT, Circle Rourkela, Rourkela, Orissa

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 252/CTK/2025[2021-22]Status: DisposedITAT Cuttack23 Jul 2025AY 2021-22

Bench: Shri George Mathan & Shri Rajesh Kumarआयकर अपील सं/Ita No.252/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2021-2022) Gautam Kumar Chell Vs Acit, Circle Rourkela, Rourkela Cozri Jagabandhu Chell, Daily Market, Rourkela, Sundergarh-769001 Pan No. :Abrpc 6675 M (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. नििााररती की ओर से /Assessee By : Shri Avijit Dey, Ar राजस्व की ओर से /Revenue By : Shri Nishanth Rao, B, Sr.Dr सुनवाई की तारीख / Date Of Hearing : 23/07/2025 घोषणा की तारीख/Date Of Pronouncement : 23/07/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Addl./Jcit(A)-1, Hyderabad Dated 28.02.2025 For Assessment Year 2021- 2022. 2. It Was Submitted By The Ld Ar That The Ld. Cit(A) Has Dismissed The Appeal Of The Assessee Without Providing Any Sufficient Opportunity Of Being Heard To The Assessee. It Was The Prayer That The Matter May Be Restored To The File Of Ld. Cit(A) To Decide The Issue Involved In The Appeal Afresh So That The Assessee Could Be Able To Produce All The Evidence To Substantiate His Claim. 3. In Reply, Ld Sr. Dr Vehemently Supported The Orders Of The Assessing Officer & Ld. Cit(A).

For Appellant: Shri Avijit Dey, ARFor Respondent: Shri Nishanth Rao, B, Sr.DR

submitted by the ld AR that the ld. CIT(A) has dismissed the appeal of the assessee without providing any sufficient opportunity of being heard to the assessee. It was the prayer that the matter may be restored to the file of ld. CIT(A) to decide the issue involved ... restoring the issues in the appeal to the file of ld. CIT(A) for adjudicating afresh after providing the assessee adequate opportunity of being heard. The assessee shall cooperate in the readjudication proceeding before the ld. CIT(A) positively. 5. In the result, appeal of the assessee is partly allowed

Rafikbhai Ajijbhai Virani, Jamnagar vs. The Assessement Unit NFAC Income Tax Department, Delhi

In the result, appeal of the assessee is allowed for statistical purposes

ITA 141/RJT/2025[2017-18]Status: DisposedITAT Rajkot23 Jul 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No. 141/Rjt/2025 ("नधा"रण वष"/Assessment Year: (2017-18) Rafikbhai Ajijbhai Virani बनाम The Assessment Unit, National Steet No.2, Near Navnala, Faceless Assessment Center, Income /Vs. Gulabnagar Tari Hanuman Tax Department Road, Jamnagar-361007 "थायी लेखा सं./जीआइआरसं./Pan/Gir No.: Ascpv 1519 R (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Appellant By : Shri Sankar Bakshi, A.R. राज"व क" ओर से/Respondent By : Shri Abhimanyu Singh Yadav, Sr. D.R. सुनवाई क" तार"ख/ Date Of Hearing : 23/07/2025 घोषणा क" तार"ख/Date Of Pronouncement : 23/07/2025 आदेश / O R D E R Per Dr. Arjun Lal Saini: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Order (Ay) 2017-18, Is Directed Against The Order Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) Passed By The National Faceless Appeal Centre (Nfac), Delhi/Learned Commissioner Of Income Tax(Appeals) (In Short “Ld.Cit(A)”, Dated 18.06.2024, Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer U/S 147 R.W.S. 144 R.W.S 144B Of The Act Dated 19.05.2023. The Assessee Has Raised The Following Grounds Of Appeal:- 2. “Reopening U/S 148A Of The Income Tax Act, 1961 (“The Act”) 1. The Learned The National Faceless Appeal Centre [“The Cit(A)”] & The Assessment Unti, Income Tax Department (“The Ao”) Erred In Fact & In Law In Initiating Proceedings U/S 148 Of The Act Without Issuing Notice U/S Ita No. 141/Rjt/2025 A.Y.17-18 Rafikbhai A Virani

For Appellant: Shri Sankar Bakshi, A.RFor Respondent: Shri Abhimanyu Singh Yadav, Sr. D.R
Section 147Section 148Section 148ASection 234ASection 234BSection 250Section 271ASection 69A

note that it is settled law that principles of natural justice and fair play require that the affected party is granted sufficient opportunity of being heard to contest his case. On account of non-compliance attitude of the assessee a cost of Rs. 5000/- is imposed on the assessee. Accordingly

Uttar Bihar Gramin Bank, Muzaffarpur vs. Dc/Ac Circle-2, Muzaffarpur

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 186/PAT/2025[2016-17]Status: HeardITAT Patna23 Jul 2025AY 2016-17

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.186/Pat/2025 Assessment Year: 2016-17 Uttar Bihar Gramin Bank……….....…..…………………....Appellant Sharma Complex, Ramna Kalambagh Chowk, Muzaffarpur, Bihar – 842002. [Pan: Aaaju0238J] Vs. Dc/Ac, Circle-2, Muzaffarpur.……….…............................…..…..... Respondent Appearances By: Shri Sanjeev Kr. Anwar, Advocate, Appeared On Behalf Of The Appellant. Shri Rajat Datta, Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : July 22, 2025 Date Of Pronouncing The Order : July 23, 2025 आदेश / Order Per Sonjoy Sarma: This Appeal Has Been Filed By The Assessee Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals), Patna ["Cit(A)"] For The Assessment Year 2016-17. 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income Declaring A Total Loss Of Rs.47,24,77,982. The Case Was Selected For Scrutiny Under Compulsory Manual Selection Criteria During The Financial Year 2017-18. Accordingly, Statutory Notices Under Sections 143(2) & 142(1) Of The Income-Tax Act, 1961 ("The Act") Were Issued & Duly Served Upon The Assessee. In Response, The Assessee Appeared & Made Certain Submissions. However, The Assessing Officer Made The Following Additions/Disallowances: Rs.16,84,20,016: Provision For Npa.

Section 36(1)(va)

restore the matter to his file with a direction to adjudicate the appeal afresh, after providing reasonable opportunity of being heard to the assessee. The assessee is also directed to extend full cooperation and to comply with the notices issued by the CIT(A) without fail. 7. In the result

Amul Feed Private Limited, Patna vs. ITO Ward 2(1), Patna

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 184/PAT/2025[2017-18]Status: HeardITAT Patna23 Jul 2025AY 2017-18

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.184/Pat/2025 Assessment Year: 2017-18 Amul Feed Pvt. Ltd……………….....…..…………………....Appellant Shakti Punj, Ashoka Vihar Biscomaum Colony, Patna, Bihar - 800007. [Pan: Aafca0769E] Vs. Ito, Ward-2(1), Patna.……….…............................…..…..... Respondent Appearances By: Shri Manish Kumar, Ar, Appeared On Behalf Of The Appellant. Shri Ashwani Kr. Singhal, Jcit, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : July 22, 2025 Date Of Pronouncing The Order : July 23, 2025 आदेश / Order Per Sonjoy Sarma: This Appeal Has Been Filed By The Assessee Against The Order Passed By The Learned Nfac ["Cit(A)"] For The Assessment Year 2017- 18. 2. Brief Facts Of The Case Are That The Assessing Officer Passed An Assessment Order Under Section 143(3) Of The Income-Tax Act, 1961 ("The Act") Making An Addition Of Rs.1,37,39,437 As Unexplained Cash Credit Under Section 69A Of The Act, Invoking The Provisions Of Section 115Bbe Of The Act. The Assessing Officer Further Made Another Addition Of Rs.1,00,88,000 As Unexplained Credit Under Section 68 Of The Act, Again Invoking Section 115Bbe & Taxing The Same At The Rate Of 60%. 3. Aggrieved By The Said Assessment Order, The Assessee Preferred An Appeal Before The Cit(A). However, The Appeal Of The Assessee Was Dismissed Ex Parte For Non-Compliance With The Notices Issued By The

Section 115BSection 143(3)Section 68Section 69A

matter is restored to the file of the CIT(A) with a direction to decide the appeal afresh, after providing a reasonable opportunity of being heard to the assessee. The assessee is also directed to extend full cooperation and to comply with the notices issued by the CIT(A) without

The Dastur Darab Pahalana Trust Funds, Surat vs. The CIT (Exemption), Ahmedabad

ITA 491/SRT/2025[NA]Status: DisposedITAT Surat23 Jul 2025

Bench: Shri Tr Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.487/Srt/2025 (Hybrid Hearing) Bai Pirojbai Manekji Patel Singaporewalla English School For Girls, Gr. Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatl 1130 C (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.488/Srt/2025 The Sorabji Burjorji Dastur Darab Paahalana Trust Fund, Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Ahmedabad-380 015 -394 601 Road, स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2648 B (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.489/Srt/2025 First Dastur Maherji Rana Trust Fund Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Ahmedabad-380 015 -394 601 Road, स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2651 A (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent)

Section 80GSection 80G(5)Section 80G(5)(iii)

IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT

First Dastur Maherji Rana Trust Fund, Surat vs. The CIT (Exemption), Ahmedabad

ITA 489/SRT/2025[NA]Status: DisposedITAT Surat23 Jul 2025

Bench: Shri Tr Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.487/Srt/2025 (Hybrid Hearing) Bai Pirojbai Manekji Patel Singaporewalla English School For Girls, Gr. Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatl 1130 C (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.488/Srt/2025 The Sorabji Burjorji Dastur Darab Paahalana Trust Fund, Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2648 B (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.489/Srt/2025 First Dastur Maherji Rana Trust Fund Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2651 A (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent)

Section 80GSection 80G(5)Section 80G(5)(iii)

IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT

The Sorabji Burjorji Dastur Darab Paahalana Trust Fund, Surat vs. The CIT(Exemption), Ahmedabad

ITA 488/SRT/2025[NA]Status: DisposedITAT Surat23 Jul 2025

Bench: Shri Tr Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.487/Srt/2025 (Hybrid Hearing) Bai Pirojbai Manekji Patel Singaporewalla English School For Girls, Gr. Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatl 1130 C (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.488/Srt/2025 The Sorabji Burjorji Dastur Darab Paahalana Trust Fund, Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2648 B (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.489/Srt/2025 First Dastur Maherji Rana Trust Fund Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2651 A (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent)

Section 80GSection 80G(5)Section 80G(5)(iii)

IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT

Bai Pirojbai Manekji Patel Singaporewalla English School for Girls, Surat vs. The CIT (Exemption), Ahmedabad

ITA 487/SRT/2025[NA]Status: DisposedITAT Surat23 Jul 2025

Bench: Shri Tr Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.487/Srt/2025 (Hybrid Hearing) Bai Pirojbai Manekji Patel Singaporewalla English School For Girls, Gr. Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatl 1130 C (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.488/Srt/2025 The Sorabji Burjorji Dastur Darab Paahalana Trust Fund, Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2648 B (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.489/Srt/2025 First Dastur Maherji Rana Trust Fund Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2651 A (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent)

Section 80GSection 80G(5)Section 80G(5)(iii)

IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT