Income Tax Appellate Tribunal - Kolkata
Manoj Kumar Agarwal , Howrah vs Ito, Ward - 46(2), Kolkata, Kolkata on 28 September, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH : KOLKATA
[Before Hon'ble Shri S.S. Godara, JM]
I.T.A No. 1279/Kol/2018
Assessment Year : 2012-13
Manoj Kumar Agarwal -vs- ITO, Ward-46(2), Kolkata
[PAN: AJHPS 8763 J]
(Appellant) (Respondent)
For the Appellant : None
For the Respondent : Md. Gyas Uddin, Addl. CIT
Date of Hearing : 13.09.2018
Date of Pronouncement : 28.09.2018
ORDER
1. This assessee's appeal for assessment year 2012-13 arises against the CIT(A)-14, Kolkata's ex parte order dated 31.10.2017 passed in case no. 76/CIT(A)-14/Wd- 46(1)/2015-16 upholding the Assessing Officer's action adding sundry debtors amount of Rs. 2lacs allegedly without disputing the sales, undisclosed income on contractual payment received of Rs. 4,52,000/- and interest on deposits amounting to Rs. 20,248/-; respectively in assessment order dated 13.03.2015 involving proceedings u/s 143(3) of the Act.
2. I notice at the outset that the instant appeal suffers from delay of 143 days in filing. The assessee has filed a solemnly attested affidavit dated 11.06.2018 elaborating all reasons thereof. Learned Departmental Representative is fair enough in not disputing correctness thereof. I thus condone the delay of 143 days in filing to be neither 2 ITA No.1279/Kol/2018 Manoj Kumar Agarwal A.Yr. 2012-13 intentional nor deliberate but attributable to communication gap between the assessee and his auditor. The case is now taken up for adjudication.
3. Case file suggests that the CIT(A) has passed his lower appellate order ex parte in affirming all the three disallowances /additions. He issued two notices of hearing dated 02.08.2017 and 28.08.2017. The assessee did not appear . This made him to affirm all the three heads disallowance / addition without even considering the relevant details in the light of section 250(6) of the Act requiring point of determination and a detailed adjudication. I therefore restore the instant appeal back to the CIT(A) for fresh adjudication as per law after affording adequate opportunity of hearing to the assessee.
4. This assessee's appeal is accepted for statistical purposes.
Order pronounced in the Court on 28.09.2018
Sd/-
[ S.S.Godara ]
Judicial Member
Dated : 28.09.2018
SB, Sr. PS
Copy of the order forwarded to:
1. Rajesh Kumar Suhasaria, S/o Kishan Lal Suhasaria, Station Road, P.O.-Barakar, Burdwan-713324
2. ITO, Ward-1(4), Asansol, Sahana Apartment, Lower Chelidanga, Asansol-713304.
3..C.I.T(A).- 4. C.I.T.- Kolkata.
5. CIT(DR), Kolkata Benches, Kolkata.
True copy By Order Senior Private Secretary Head of Office/D.D.O., ITAT, Kolkata Benches 2