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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

Boogie Woogie Computer Center, Mihijam vs. ITO, Ward-2(2), Asansol

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

ITA 818/KOL/2024[2017-18]Status: DisposedITAT Kolkata18 Mar 2025AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 818/Kol/2024 Assessment Year: 2017-2018 Boogie Woogie Computer Center,…..…...……Appellant Boogie Woogie Main Road, Mihijam, P.O. Mihijam, Jharkhand, Pin Code 815354 [Pan:Aapfb0339J] -Vs.- Income Tax Officer,……………………………....Respondent Ward-1(2), Asansol, Income Tax Office, Parmar Building, 54, G.T. Road, Asansol-713305, West Bengal Appearances By: Shri Ananda Sen, Advocate & Shri Sabyasachi Mondal, Advocate, Appeared On Behalf Of The Assessee N O N E, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: January 20, 2025 Date Of Pronouncing The Order: March 18, 2025 O R D E R

Section 133(6)Section 139(1)Section 142(1)Section 144(1)Section 144(1)(b)Section 272A(1)(d)Section 274Section 69A

principle of natural justice, and remit the matter back to the file of ld. Assessing Officer with a direction to provide one more opportunity of being heard to the assessee. 7. I have heard the ld. Counsel for the assessee and perused the material available on record. Considering the facts ... principle of natural justice, and remit the matter back to the file of ld. Assessing Officer with a direction to provide one more opportunity of being heard to the assessee. At the same breath, I also hereby caution the assessee to promptly co-operate with the proceedings before

Perumal Pillai Sreenivasan, Chennai vs. ITO, Ncw-9(1), Chennai

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

ITA 3186/CHNY/2024[2015-16]Status: DisposedITAT Chennai18 Mar 2025AY 2015-16

Bench: Shri George George K, Vice- & Shri S.R. Raghunathaआयकरअपीलसं./Ita No.: 3186/Chny/2024 िनधा"रणवष" / Assessment Year: 2015-16 Perumalpillai Sreenivasan, Income Tax Officer, Block No.20 Flat 3078, Vs. Non Corp Ward -9(1), Jevvan Bheem Collector Nagar, Chennai. Anna Nagar West, Chennai – 600 101 [Pan: Bbbps-1465-G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri Abhishek Murali, Ca : ""थ" की ओर से/Respondent By Ms. Gouthami Manivasagam, Jcit : सुनवाई की तारीख/ Date Of Hearing 26.02.2025 : घोषणा की तारीख /Date Of Pronouncement 18.03.2025 : आदेश /O R D E R Per S. R. Raghunatha: This Appeal Filed By The Assessee Is Directed Against The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated 06.11.2024 & Pertains To Assessment Year 2015-16. 2. The Assessee Has Raised The Following Grounds Of Appeal: 1. The Order Of The Ao/Cit(A) Is Erroneous, Is Contrary To Law, Opposed To Principles Of Natural Justice & The Facts & Circumstances Of The Case. Cit(A) Has Failed To Adjudicate The Case: 2. The Learned Cit(A) Has Failed To Adjudicate The Appeal On Incorrect Grounds.

For Appellant: 5. The Learned AO/CIT(A) failed to note that the cash deposited into the account
Section 147Section 148Section 249(4)(b)Section 69A

considering the merits of the case.Needless to say, the CIT(Appeals) shall in the course of the set-aside proceedings afford a reasonable opportunity of being heard to the assessee.……” 12. In view of the above facts and circumstances of the case and relying upon the decision in the case