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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

Arulmigu Ayyappaswamy Temple, Coimbatore vs. ACIT, Exemptions, Coimbaotore

In the result, the appeals of the assessee are decided as detailed hereunder:-

ITA 3142/CHNY/2024[2018-19]Status: DisposedITAT Chennai04 Apr 2025AY 2018-19

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No3139/Chny/2024, Assessment Years-2015-16 आयकर अपील सं./Ita No3140/Chny/2024, Assessment Years-2016-17 आयकर अपील सं./Ita No3141/Chny/2024, Assessment Years-2017-18 आयकर अपील सं./Ita No3142/Chny/2024, Assessment Years-2018-19 Arulmigu Ayyappaswamy Temple, Asst. Commissioner Of Income Tax, Chinnaswamy Naidu Road, (Exemptions), New Siddhapudur, Siddhapudur Post, Coimbatore. Coimbatore, Tamil Nadu-641 044. [Pan: Aaeta8276C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr..S.Sridhar, Advance (Erode) By Virtual प्रत्यर्थी की ओर से /Revenue By : Dr.I.Roopa, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 27.02.2025 घोषणा की तारीख /Date Of Pronouncement : 04.04.2025 आदेश / O R D E R Per Amitabh Shukla, A.M : The Below Mentioned Appeals Have Been Filed By The Appellant Assessee For Ay-2015-16 To Ay-2018-19 Contesting The Order Of Ld. First Appellate Authority Indicated Column-E, Herein Below:- S. Appeal Ays Appellant Cit(A) Order Details Respondent No. Nos. A B C D E F Din & Order No. Itba / Nfac Arulmigu

For Appellant: Mr..S.Sridhar, Advance (Erode) by virtualFor Respondent: Dr.I.Roopa, Addl. CIT

ends of justice would be met if the impugned appeals are remanded back to the Ld.AO for adjudication de novo after giving due opportunity of being heard to the assessee and by passing a speaking order. The appellant is directed to make full compliance to the statutory notices

Arulmigu Ayyappaswamy Temple, Coimbatore vs. ACIT, Exemptions, Coimbaotore

In the result, the appeals of the assessee are decided as detailed hereunder:-

ITA 3141/CHNY/2024[2017-18]Status: DisposedITAT Chennai04 Apr 2025AY 2017-18

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No3139/Chny/2024, Assessment Years-2015-16 आयकर अपील सं./Ita No3140/Chny/2024, Assessment Years-2016-17 आयकर अपील सं./Ita No3141/Chny/2024, Assessment Years-2017-18 आयकर अपील सं./Ita No3142/Chny/2024, Assessment Years-2018-19 Arulmigu Ayyappaswamy Temple, Asst. Commissioner Of Income Tax, Chinnaswamy Naidu Road, (Exemptions), New Siddhapudur, Siddhapudur Post, Coimbatore. Coimbatore, Tamil Nadu-641 044. [Pan: Aaeta8276C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr..S.Sridhar, Advance (Erode) By Virtual प्रत्यर्थी की ओर से /Revenue By : Dr.I.Roopa, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 27.02.2025 घोषणा की तारीख /Date Of Pronouncement : 04.04.2025 आदेश / O R D E R Per Amitabh Shukla, A.M : The Below Mentioned Appeals Have Been Filed By The Appellant Assessee For Ay-2015-16 To Ay-2018-19 Contesting The Order Of Ld. First Appellate Authority Indicated Column-E, Herein Below:- S. Appeal Ays Appellant Cit(A) Order Details Respondent No. Nos. A B C D E F Din & Order No. Itba / Nfac Arulmigu

For Appellant: Mr..S.Sridhar, Advance (Erode) by virtualFor Respondent: Dr.I.Roopa, Addl. CIT

ends of justice would be met if the impugned appeals are remanded back to the Ld.AO for adjudication de novo after giving due opportunity of being heard to the assessee and by passing a speaking order. The appellant is directed to make full compliance to the statutory notices

Arulmigu Aayyappaswamy Temple, Coimbatore vs. ACIT, Exemptions, Chennai

In the result, the appeals of the assessee are decided as detailed hereunder:-

ITA 3140/CHNY/2024[2016-17]Status: DisposedITAT Chennai04 Apr 2025AY 2016-17

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No3139/Chny/2024, Assessment Years-2015-16 आयकर अपील सं./Ita No3140/Chny/2024, Assessment Years-2016-17 आयकर अपील सं./Ita No3141/Chny/2024, Assessment Years-2017-18 आयकर अपील सं./Ita No3142/Chny/2024, Assessment Years-2018-19 Arulmigu Ayyappaswamy Temple, Asst. Commissioner Of Income Tax, Chinnaswamy Naidu Road, (Exemptions), New Siddhapudur, Siddhapudur Post, Coimbatore. Coimbatore, Tamil Nadu-641 044. [Pan: Aaeta8276C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr..S.Sridhar, Advance (Erode) By Virtual प्रत्यर्थी की ओर से /Revenue By : Dr.I.Roopa, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 27.02.2025 घोषणा की तारीख /Date Of Pronouncement : 04.04.2025 आदेश / O R D E R Per Amitabh Shukla, A.M : The Below Mentioned Appeals Have Been Filed By The Appellant Assessee For Ay-2015-16 To Ay-2018-19 Contesting The Order Of Ld. First Appellate Authority Indicated Column-E, Herein Below:- S. Appeal Ays Appellant Cit(A) Order Details Respondent No. Nos. A B C D E F Din & Order No. Itba / Nfac Arulmigu

For Appellant: Mr..S.Sridhar, Advance (Erode) by virtualFor Respondent: Dr.I.Roopa, Addl. CIT

ends of justice would be met if the impugned appeals are remanded back to the Ld.AO for adjudication de novo after giving due opportunity of being heard to the assessee and by passing a speaking order. The appellant is directed to make full compliance to the statutory notices

Arulmigu Ayyappaswamy Temple, Coimbatore vs. ACIT, Exemptions, Coimbatore

In the result, the appeals of the assessee are decided as detailed hereunder:-

ITA 3139/CHNY/2024[2015-16]Status: DisposedITAT Chennai04 Apr 2025AY 2015-16

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No3139/Chny/2024, Assessment Years-2015-16 आयकर अपील सं./Ita No3140/Chny/2024, Assessment Years-2016-17 आयकर अपील सं./Ita No3141/Chny/2024, Assessment Years-2017-18 आयकर अपील सं./Ita No3142/Chny/2024, Assessment Years-2018-19 Arulmigu Ayyappaswamy Temple, Asst. Commissioner Of Income Tax, Chinnaswamy Naidu Road, (Exemptions), New Siddhapudur, Siddhapudur Post, Coimbatore. Coimbatore, Tamil Nadu-641 044. [Pan: Aaeta8276C] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr..S.Sridhar, Advance (Erode) By Virtual प्रत्यर्थी की ओर से /Revenue By : Dr.I.Roopa, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 27.02.2025 घोषणा की तारीख /Date Of Pronouncement : 04.04.2025 आदेश / O R D E R Per Amitabh Shukla, A.M : The Below Mentioned Appeals Have Been Filed By The Appellant Assessee For Ay-2015-16 To Ay-2018-19 Contesting The Order Of Ld. First Appellate Authority Indicated Column-E, Herein Below:- S. Appeal Ays Appellant Cit(A) Order Details Respondent No. Nos. A B C D E F Din & Order No. Itba / Nfac Arulmigu

For Appellant: Mr..S.Sridhar, Advance (Erode) by virtualFor Respondent: Dr.I.Roopa, Addl. CIT

ends of justice would be met if the impugned appeals are remanded back to the Ld.AO for adjudication de novo after giving due opportunity of being heard to the assessee and by passing a speaking order. The appellant is directed to make full compliance to the statutory notices

Kalichappan Baskaran, Pudukkottai vs. Income Tax Officer, Ward I, Income Tax Office

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

ITA 3008/CHNY/2024[2017-18]Status: DisposedITAT Chennai04 Apr 2025AY 2017-18

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No. 3008/Chny/2024 निर्ाारण वर्ा /Assessment Years: 2017-18 Kalichiappan Baskaran, The Income Tax Officer, No.224 40D/4 Gandi Road, Ward-1, Alangudi, Pudukkottai, Pudukkottai Tamil Nadu-622301. [Pan: Baepb4621F] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Shri N.V.Narayanan, Advocate प्रत्यर्थी की ओर से /Revenue By : Dr. I.Roopa, Addl. Cit सुिवाई की तारीख/Date Of Hearing : 26.02.2025 घोर्णा की तारीख /Date Of Pronouncement : 04.04.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Shri N.V.Narayanan, AdvocateFor Respondent: Dr. I.Roopa, Addl. CIT
Section 250

Authority has also confirmed the addition by Page - 2 - of 5 ITA No. 3008 /Chny/2024 passing an ex-parte order without giving sufficient opportunity of being heard. It was accordingly pleaded that in the interest of justice the matter may be restored back to the file of Ld.AO for readjudication ... placed upon the decision of Hon’ble Apex Court in the case of TIN box 249 ITR 216. The Ld. AO shall give opportunities of being heard to the assesse and it shall be bounden upon the assesse to comply with the notices issued

Income Tax Officer, Exemptions Ward, Tirunelveli vs. The Sree Ayyappa Educational Society, Kanyakumari

In the result the Revenue’s appeal for ITA No

ITA 2968/CHNY/2024[2019-20]Status: DisposedITAT Chennai04 Apr 2025AY 2019-20

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No. 2967/Chny/2024, Assessment Years: 2016-17 आयकर अपील सं./Ita No. 2968/Chny/2024, Assessment Years: 2019-20 The Income Tax Officer, The Sree Ayyappa Educational Exemptions Ward, Society, Tirunelveli Sree Ayyappa College For Women, Tamil Nadu-627011. Chunkankadai, Kanyakumari, Tamil Nadu-629003. [Pan: Aactt0234D] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. Abhishek Murali, Ca प्रत्यर्थी की ओर से /Revenue By : Dr. I.Roopa, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 26.02.2025 घोषणा की तारीख /Date Of Pronouncement : 04.04.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Mr. Abhishek Murali, CAFor Respondent: Dr. I.Roopa, Addl. CIT
Section 68

available to the Ld.AO. The Ld.DR has argued that the Ld.CIT(A) has violated clear provisions of Rule 46A of providing an opportunity of being heard to the Ld.AO before giving any relief to the assessee. The Ld. AR placed reliance upon the order of Ld.CIT(A). Page ... evidences produced by the assessee before the Ld.First Appellate Authority. He will decide the matter in accordance with law by affording due opportunity of being heard and passing a speaking order. The grounds of appeal raised by the Revenue are allowed for statistical purposes. Page

Income Tax Officer, Exemptions Ward, Tirunelveli vs. The Sree Ayyappa Educational Society, Kanyakumari

In the result the Revenue’s appeal for ITA No

ITA 2967/CHNY/2024[2016-17]Status: DisposedITAT Chennai04 Apr 2025AY 2016-17

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No. 2967/Chny/2024, Assessment Years: 2016-17 आयकर अपील सं./Ita No. 2968/Chny/2024, Assessment Years: 2019-20 The Income Tax Officer, The Sree Ayyappa Educational Exemptions Ward, Society, Tirunelveli Sree Ayyappa College For Women, Tamil Nadu-627011. Chunkankadai, Kanyakumari, Tamil Nadu-629003. [Pan: Aactt0234D] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. Abhishek Murali, Ca प्रत्यर्थी की ओर से /Revenue By : Dr. I.Roopa, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 26.02.2025 घोषणा की तारीख /Date Of Pronouncement : 04.04.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Mr. Abhishek Murali, CAFor Respondent: Dr. I.Roopa, Addl. CIT
Section 68

available to the Ld.AO. The Ld.DR has argued that the Ld.CIT(A) has violated clear provisions of Rule 46A of providing an opportunity of being heard to the Ld.AO before giving any relief to the assessee. The Ld. AR placed reliance upon the order of Ld.CIT(A). Page ... evidences produced by the assessee before the Ld.First Appellate Authority. He will decide the matter in accordance with law by affording due opportunity of being heard and passing a speaking order. The grounds of appeal raised by the Revenue are allowed for statistical purposes. Page