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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

Late Sh. Rajesh Chabra Legal Heir Ankur Chhabra, Punjab vs. Income Tax Officer 1(3) Ludhiana, Punjab

In the result, appeal is allowed

ITA 22/CHANDI/2024[2017-2018]Status: DisposedITAT Chandigarh14 Aug 2024AY 2017-2018

Bench: Shri A.D. Jain & Dr Krinwant Sahayआयकर अपील सं./ Ita No. 22/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Late Shri Rajesh Chabra, Vs. Ito 1(3), Legal Heir Ankur Chhabra, बनाम Ludhiana Prop. M/S Roshan Lal & Sons, Moti Nagar, Ludhiana 141009 "थायी लेखा सं./Pan No: Aaupc1499D अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Sudhir Sehgal, Advocate Sराज"व क" ओर से/ Revenue By : Shri Vivek Vardhan, Jcit , Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 13.08.2024 उदघोषणा क" तार"ख/Date Of Pronouncement : 14.08.2024 आदेश/Order Per Dr. Krinwant Sahay, A.M.: The Appeal In This Case Has Been Filed By The Assessee Against The Order Dated 21.12.2023 Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi.

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Vivek Vardhan, JCIT , Sr.DR
Section 148

Assessee are as under: - 1. That the Ld. CIT(A) has erred in passing the order Ex-parte without giving proper/reasonable opportunity of being heard and has failed to appreciate That there was a reasonable cause in not submitting the reply on the merits of the case

Luv Procon Private Limited, Ahmedabad vs. The ITO, Ward-2(1)(1), Ahmedabad

In the result, appeal preferred by the assessee is allowed for statistical purposes

ITA 315/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad14 Aug 2024AY 2013-14

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 315/Ahd/2024 (िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2013-14) िनधा"रण वष" िनधा"रण वष" बनाम बनाम/ बनाम बनाम Luv Procon Private Ito Limited Ward 2(1)(1), Ahmedabad Vs. Times Square Arcade, Opp. Rambaug, Nr. Ravija Plaza, Thaltej-Shilaj Road, Ahmedabad, Gujarat, 380059 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccl1740P (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Shri Mehul K. Patel, Advocate ""यथ" क" ओर से/Respondent By : Shri Ravindra, Sr. Dr Date Of Hearing 08/08/2024 Date Of Pronouncement 14/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’) Dated 31.10.2023 For The Assessment Year 2015-16. 2. There Was A Delay Of 53 Days In Filing Of This Appeal. The Assessee Has Filed An Affidavit Explaining The Reason For Delay. It Was Submitted That The Appeal Order Passed By Nfac Was Sent On The Email Id Luvprocon12@Gmail.Com, Which Was Not Accessed & Checked For A Long Time For The Reason That The Office Was

For Appellant: Shri Mehul K. Patel, AdvocateFor Respondent: Shri Ravindra, Sr. DR
Section 147

decide the delay in filing of appeal before him on merits, taking a considerate view in the matter and after allowing a proper opportunity of being heard to the assessee. The matter is, therefore, set aside to the Ld. CIT(A) for fresh adjudication of the matter after allowing opportunity

Navin Kalidas Patel, Ahmedabad vs. The Pr. CIT-3, Ahmedabad

In the result, the appeal preferred by the assessee is dismissed

ITA 109/AHD/2021[2015-16]Status: DisposedITAT Ahmedabad14 Aug 2024AY 2015-16

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 109/Ahd/2021 (िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2015-16) िनधा"रण वष" िनधा"रण वष" बनाम बनाम/ बनाम बनाम Navin Kalidas Patel The Pr.Cit-3 802, Block –A, Status Ahmedabad Vs. Appartment, Opp. T. V. Tower, Drive-In-Road, Ahmedabad, Gujarat, 380054 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Achpp0215B (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : Shri S. N. Soparkar, Sr. Advocate & Shri Parin Shah, A.R. ""यथ" क" ओर से/Respondent By : Shri Sudhendu Das, Cit. Dr Date Of Hearing 05/08/2024 Date Of Pronouncement 14/08/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Assessee Against The Order Of The Principal Commissioner Of Income Tax, Ahmedabad-3, (In Short ‘The Pr. Cit’) Dated 29.03.2021 In Exercise Of His Revisionary Power Under Section 263 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The Assessment Year 2015-16. 2. The Brief Facts Of The Case Are That The Return Of Income For A.Y. 2015-16 Was Filed By The Assessee On 25.01.2016 Showing Total Income Of Rs.2,03,730/-. The Case Was Selected For Scrutiny

For Appellant: Shri S. N. Soparkar, Sr. Advocate &For Respondent: Shri Sudhendu Das, CIT. DR
Section 143(3)Section 263Section 68

erroneous in so far as it is prejudicial to the interests of the revenue, he may, after giving the assessee an opportunity of being heard and after making or causing to be made such inquiry as he deems necessary, pass such order thereon as the circumstances of the case justify

Aircel Celllular Limited, Chennai vs. DCIT, Corporate Cricle 1(1), Chennai

ITA 1605/CHNY/2023[2017-18]Status: DisposedITAT Chennai14 Aug 2024AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri, Jm & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.1602, 1603, 1604 & 1605/Chny/2023 िनधा"रण वष"/Assessment Years: 2006-07, 2012-2013, 2013-14 & 2017-2018 Aircel Cellular Limited, The Deputy Commissioner Of Income 769, Spencer Plaza, Vs. Tax, Mount Road, Corporate Circle 1(1) Chennai 600 002. Chennai. Pan: Aaacr 5136R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Mr. K. Venkatesh Prabhu, Fca ""यथ"क"ओरसे/Respondent By : Mr. V. Nandakumar, Irs, Cit. सुनवाईक"तारीख/Date Of Hearing : 02.07.2024 घोषणाक"तारीख/Date Of Pronouncement : 14.08.2024 आदेश /O R D E R Per Manu Kumar Giri () These Four Appeals Filed By The Assessee Are Directed Against The Separate Orders Of The Ld. Commissioner Of Income Tax(Appeals)(Nfac) Delhi [Cit(A)] Dated 17.10.2023 For Assessment Year 2006-2007, Dated27.10.2023

For Appellant: Mr. K. Venkatesh Prabhu, FCAFor Respondent: Mr. V. Nandakumar, IRS, CIT
Section 143(3)Section 260Section 30Section 31(1)

1605/Chny/2023 10. We have further observed that in all appeals the ld.CIT(A) without giving proper and an adequate opportunity of being heard to the assessee on merits of additions has dismissed the appeals. 11. Therefore, in the light of entire conspectus of matter we set aside all the four

Aircel Cellular Limited, Chennai vs. DCIT, Corporate Circle 1(1), Chennai

ITA 1604/CHNY/2023[2013-14]Status: DisposedITAT Chennai14 Aug 2024AY 2013-14

Bench: Hon’Ble Shri Manu Kumar Giri, Jm & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.1602, 1603, 1604 & 1605/Chny/2023 िनधा"रण वष"/Assessment Years: 2006-07, 2012-2013, 2013-14 & 2017-2018 Aircel Cellular Limited, The Deputy Commissioner Of Income 769, Spencer Plaza, Vs. Tax, Mount Road, Corporate Circle 1(1) Chennai 600 002. Chennai. Pan: Aaacr 5136R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Mr. K. Venkatesh Prabhu, Fca ""यथ"क"ओरसे/Respondent By : Mr. V. Nandakumar, Irs, Cit. सुनवाईक"तारीख/Date Of Hearing : 02.07.2024 घोषणाक"तारीख/Date Of Pronouncement : 14.08.2024 आदेश /O R D E R Per Manu Kumar Giri () These Four Appeals Filed By The Assessee Are Directed Against The Separate Orders Of The Ld. Commissioner Of Income Tax(Appeals)(Nfac) Delhi [Cit(A)] Dated 17.10.2023 For Assessment Year 2006-2007, Dated27.10.2023

For Appellant: Mr. K. Venkatesh Prabhu, FCAFor Respondent: Mr. V. Nandakumar, IRS, CIT
Section 143(3)Section 260Section 30Section 31(1)

1605/Chny/2023 10. We have further observed that in all appeals the ld.CIT(A) without giving proper and an adequate opportunity of being heard to the assessee on merits of additions has dismissed the appeals. 11. Therefore, in the light of entire conspectus of matter we set aside all the four

Aircel Cellular Limited, Chennai vs. DCIT, Corporate Circle 1(1), Chennai

ITA 1603/CHNY/2023[2012-13]Status: DisposedITAT Chennai14 Aug 2024AY 2012-13

Bench: Hon’Ble Shri Manu Kumar Giri, Jm & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.1602, 1603, 1604 & 1605/Chny/2023 िनधा"रण वष"/Assessment Years: 2006-07, 2012-2013, 2013-14 & 2017-2018 Aircel Cellular Limited, The Deputy Commissioner Of Income 769, Spencer Plaza, Vs. Tax, Mount Road, Corporate Circle 1(1) Chennai 600 002. Chennai. Pan: Aaacr 5136R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Mr. K. Venkatesh Prabhu, Fca ""यथ"क"ओरसे/Respondent By : Mr. V. Nandakumar, Irs, Cit. सुनवाईक"तारीख/Date Of Hearing : 02.07.2024 घोषणाक"तारीख/Date Of Pronouncement : 14.08.2024 आदेश /O R D E R Per Manu Kumar Giri () These Four Appeals Filed By The Assessee Are Directed Against The Separate Orders Of The Ld. Commissioner Of Income Tax(Appeals)(Nfac) Delhi [Cit(A)] Dated 17.10.2023 For Assessment Year 2006-2007, Dated27.10.2023

For Appellant: Mr. K. Venkatesh Prabhu, FCAFor Respondent: Mr. V. Nandakumar, IRS, CIT
Section 143(3)Section 260Section 30Section 31(1)

1605/Chny/2023 10. We have further observed that in all appeals the ld.CIT(A) without giving proper and an adequate opportunity of being heard to the assessee on merits of additions has dismissed the appeals. 11. Therefore, in the light of entire conspectus of matter we set aside all the four

Aircel Cellular Limited, Chennai vs. DCIT, Corporate Circle 1(1), Chennai

ITA 1602/CHNY/2023[2006-07]Status: DisposedITAT Chennai14 Aug 2024AY 2006-07

Bench: Hon’Ble Shri Manu Kumar Giri, Jm & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.1602, 1603, 1604 & 1605/Chny/2023 िनधा"रण वष"/Assessment Years: 2006-07, 2012-2013, 2013-14 & 2017-2018 Aircel Cellular Limited, The Deputy Commissioner Of Income 769, Spencer Plaza, Vs. Tax, Mount Road, Corporate Circle 1(1) Chennai 600 002. Chennai. Pan: Aaacr 5136R (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Mr. K. Venkatesh Prabhu, Fca ""यथ"क"ओरसे/Respondent By : Mr. V. Nandakumar, Irs, Cit. सुनवाईक"तारीख/Date Of Hearing : 02.07.2024 घोषणाक"तारीख/Date Of Pronouncement : 14.08.2024 आदेश /O R D E R Per Manu Kumar Giri () These Four Appeals Filed By The Assessee Are Directed Against The Separate Orders Of The Ld. Commissioner Of Income Tax(Appeals)(Nfac) Delhi [Cit(A)] Dated 17.10.2023 For Assessment Year 2006-2007, Dated27.10.2023

For Appellant: Mr. K. Venkatesh Prabhu, FCAFor Respondent: Mr. V. Nandakumar, IRS, CIT
Section 143(3)Section 260Section 30Section 31(1)

1605/Chny/2023 10. We have further observed that in all appeals the ld.CIT(A) without giving proper and an adequate opportunity of being heard to the assessee on merits of additions has dismissed the appeals. 11. Therefore, in the light of entire conspectus of matter we set aside all the four