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Income Tax Appellate Tribunal - Jaipur

M/S. Vishal City Builders Pvt. Ltd., ... vs Dcit, Circle-7, Jaipur on 29 July, 2021

                vk;dj vihyh; vf/kdj.k] t;iqj U;k;ihB] t;iqj
 IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,"B" JAIPUR

     Jh lana hi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k
 BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM

                   vk;dj vihy la-@ITA. No. 1173/JP/2019
                   fu/kZkj.k o"kZ@Assessment Years : 2014-15

M/s Vishal City Builders Pvt. Ltd.              cuke The DCIT,
187, Shyampuri, Kanta Chauraha,                  Vs.   Circle-7,
Kalwar Road, Jhotwara, Jaipur.                         Jaipur.

LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAECV 1121 A
vihykFkhZ@Appellant                                izR;FkhZ@Respondent

                  fu/kZkfjrh dh vksj l@
                                      s Assessee by : None
          jktLo dh vksj ls@ Revenue by : Smt. Runi Pal (Add. CIT)
                                         a
              lquokbZ dh rkjh[k@ Date of Hearing : 29/07/2021
          mn?kks"k.kk dh rkjh[k@Date of Pronouncement : 29/07/2021

                                 vkns'k@ ORDER

PER: VIKRAM SINGH YADAV, A.M. This is an appeal filed by the assessee against the order of ld. CIT(A)-3, Jaipur dated 26.12.2018 for the assessment year 2014-15.

2. None appeared on behalf of the assessee. The ld. AR, Shri Vimal Kumar Sarawat has moved an adjournment application, however, given that no reasonable explanation has been submitted for seeking the adjournment and the matter has been pending since 2019, the adjournment request is not accepted and it was decided to dispose off the matter based on material available in record.

M/s Vishal City Builders Pvt. Ltd. Vs. DCIT

3. It is noted that the appeal has been summarily rejected by the ld. CIT(A) on account of failure on the part of the assessee/ld. AR to make necessary representation and filing explanation/submissions during the course of appellate proceedings. At the same time, we are of the view that the ld. CIT(A) is required to decide the appeal on merits considering the facts of the case and disposing off specific grounds of appeal taken by the assessee.

4. Given that the appeal has not been decided on merits, in the interest of justice and fair play, we believe that the assessee deserves one more opportunity and the matter is accordingly set aside to the file of the ld. CIT(A) to decide the same on merit after providing reasonable opportunity to the assessee. Needless to say the assessee is directed to appear/attend to the appellate proceedings, submit information/documents as so advised and cooperate in time completion of the appellate proceedings as so directed by the ld. CIT(A).

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

Order pronounced in the open Court on 29/07/2021.

              Sd/-                                         Sd/-

         ¼ lanhi xkslkbZ ½                          ¼foØe flag ;kno½
       (Sandeep Gosain)                         (Vikram Singh Yadav)
U;kf;d lnL;@Judicial Member              ys[kk lnL;@Accountant Member


Tk;iqj@Jaipur
fnukad@Dated:- 29/07/2021.
                                       3                              ITA No. 1173/JP/2019

M/s Vishal City Builders Pvt. Ltd. Vs. DCIT *Santosh vkns'k dh izfrfyfi vxzfs 'kr@Copy of the order forwarded to:

1. vihykFkhZ@The Appellant- M/s Vishal City Builders Pvt. Ltd., Jaipur.

2. izR;FkhZ@ The Respondent- DCIT, Circle-7, Jaipur-2.

3. vk;dj vk;qDr@ CIT

4. vk;dj vk;qDr@ CIT(A)

5. foHkkxh; izfrfuf/k] vk;dj vihyh; vf/kdj.k] t;iqj@DR, ITAT, Jaipur.

6. xkMZ QkbZy@ Guard File { ITA No. 1173/JP/2019} vkns'kkuqlkj@ By order, lgk;d iathdkj@Asst. Registrar