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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

Sophia Mushtaq Panirwala, G T Road Mumbai vs. ACIT, Assessment Unit, NFAC

ITA 7242/MUM/2025[2020-21]Status: DisposedITAT Mumbai17 Mar 2026AY 2020-21

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2020-21 Sophia Mushtaq Panirwala Vs Assistant Commissioner Of 7-D Billimoria Hosg, Income Tax, Proctor Road, Grant Road, Assessment Unit, Nfac, Mumbai - 400007 New Delhi - 110002 (Pan: Aigpp2287C) Appellant Respondent Present For: Assessee By : Shri Prakash Jhujhunwala, Ca Revenue By : Shri Pradipsinh Saktavat, Sr. Dr Date Of Hearing : 26.02.2026 Date Of Pronouncement : 17.03.2026 O R D E R Per Girish Agrawal: This Appeal Filed By The Assessee Is Against The Order Of National Faceless Appeal Centre (Nfac), Delhi Vide Order No. Itba/Nfac/S/250/2025-26/1080505962(1) Dated 10.09.2025 Passed Against The Assessment Order U/S. 143(3) Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), Dated 13.08.2022 For Ay 2020-21. 2. Grounds Taken By The Assessee Are Reproduced As Under: 1. “Whether The Id Cit-A,Nfac Was Justified By Passing The Order Without Affording Reasonable Opportunity Of Being Heard & Personal Hearing Despite The Admitted Facts That There Are So Many Glitches On Portal Resulting Details/Submissions Couldn'T Be Uploaded. 2. Whether The Ld Cit-A(Nfac) Was Justified By Upholding The Assessment Order On The Issue Of Invoking Section 56(2) On The Difference Of Rs.2,28,41,000/-Due To Stamp Valuation & Declared Consideration Without Considering The Nature

For Appellant: Shri Prakash Jhujhunwala, CAFor Respondent: Shri Pradipsinh Saktavat, Sr. DR
Section 115BSection 143(3)Section 56(2)Section 69

assessee are reproduced as under: 1. “Whether the Id CIT-A,NFAC was justified by passing the order without affording reasonable opportunity of being heard and personal hearing despite the admitted facts that there are so many glitches on portal resulting details/submissions couldn't be uploaded. 2. Whether