Income Tax Appellate Tribunal - Mumbai
M/S Daga Global Chemicals Pvt Ltd, ... vs Asst Cit 12 (2)(1), Mumbai on 3 July, 2020
1 आयकर अपीलीय अिधकरण "डी" ायपीठ मुंबई म ।
IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH, MUMBAI माननीय ी महावीर िसं ह, उपा एवं माननीय ी मनोज कुमार अ वाल ,ले खा सद के सम ।
BEFORE HON'BLE SHRI MAHAVIR SINGH, VP AND HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) SA No. 198/Mum/2020 & ITA No. 7934/Mum/2019 (िनधा रण वष / Assessment Year: 2014-15) M/s. Daga Global Chemicals P. Ltd. ACIT-12(2)(1) 101, Mehek Plaza 1 s t Floor, Aaykar Bhavan बनाम/ Maharashtra Nagar Lane M.K. Road Off. L.T.Road, Borivali (W est) Vs. Mumbai- 400 020. Mumbai- 400 092.
!थायीले खासं ./जीआइआरसं ./PAN/GIR No. AAACD-2233-M (अ पीलाथ&/Appellant) : ('(थ& / Respondent) Assessee by : Dr. K.Shivaram- Ld. Sr. Counsel Revenue by : Shri Udool Raj Singh, Ld. DR सुनवाई की तारीख/ : 03/07/2020 Date of Hearing घोषणा की तारीख / : 03/07/2020 Date of Pronouncement आदे श / O R D E R Manoj Kumar Aggarwal (Accountant Member)
1. During hearing of stay application which is arising out of assessee's appeal for AY 2014-15, it transpired that the assessee has been saddled with penalty of Rs.17,39,879/- u/s 271(1)(c) vide penalty order dated 24/01/2019. Aggrieved, the assessee preferred further appeal before learned Commissioner of Income Tax (Appeals)-20, Mumbai [CIT(A)], 2 wherein the appeal got dismissed vide order dated 25/10/2019. The assessee has challenged the same before Tribunal. By way of this stay application, the assessee seek stay of penalty demand as confirmed by learned first appellate authority vide impugned order dated 25/10/2019.
2. During hearing, it was noted that the order under challenge is an ex-parte order since the assessee failed to make effective representation before Ld. CIT(A). In the said background. Ld. Sr. Counsel appearing for assessee, Dr. K.Shivaram, pleaded for restoration of appeal to the Ld. CIT(A) to enable the assessee to defend his stand. Accordingly, the appeal itself was taken up for adjudication with the consent of both the sides.
3. Keeping in view the submissions made by Ld. Sr. Counsel, we find that the order under challenge is an ex-parte order since the assessee failed to make any effective representative despite being provided with various opportunities of being heard as noted by Ld. CIT(A) in para 4 of the impugned order. Nevertheless, keeping in view the principle of natural justice and in line with the submission made by Ld. Sr. Counsel, the appeal stands remitted back to the file of Ld. CIT(A) for re- adjudication after providing sufficient opportunity of hearing to the assessee. The assessee, in turn, is directed to substantiate his stand forthwith failing which Ld. CIT(A) shall be at liberty to dispose-off the appeal on the basis of material on record. Keeping in view the quantum involved, every endeavor should be made for disposal of the appeal within a period of 6 months, if possible and practicable. We order accordingly.
34. Resultantly, the appeal stands allowed for statistical purposes whereas stay application stand dismissed as being infructuous.
Order pronounced in open court on 03rd July, 2020.
Sd/- Sd/- (Mahavir Singh) (Manoj Kumar Aggarwal) उपा / Vice President लेखा सद / Accountant Member
मुंबई Mumbai; िदनां क Dated : 03/07/2020 Sr.PS, Jaisy Varghese आदे शकी ितिलिपअ"ेिषत/Copy of the Order forwarded to :
1. अपीलाथ&/ The Appellant
2. '(थ&/ The Respondent
3. आयकरआयु/(अपील) / The CIT(A)
4. आयकरआयु// CIT- concerned
5. िवभागीय'ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai
6. गाड4 फाईल / Guard File आदे शानुसार/ BY ORDER, उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअिधकरण, मुंबई / ITAT, Mumbai.