Income Tax Appellate Tribunal - Chennai
Udhan Kumar Chordia, Chennai vs Acit Non Corporate Circle 6, Chennai on 8 January, 2018
आयकर अपील य अ धकरण, 'डी' यायपीठ, चे नई IN THE INCOME TAX APPELLATE TRIBUNAL 'D' (SMC) BENCH : CHENNAI ी अ ाहम पी. जॉज , लेखा सद य के सम ।
[BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. No. 2343/Mds/2017 नधा रण वष /Assessment year : 2013-2014.
Shri. Udhan Kumar Chordia, Vs. The Assistant Commissioner of
No.342, Mint Street, Income Tax,
Sowcarpet, Non Corporate Circle 6,
Chennai 600 079. Chennai.
[PAN AAFPC 9021N]
(अपीलाथ#/Appellant) ($%यथ#/Respondent)
अपीलाथ क ओर से/ Appellant by : Shri.D. Anand, Advocate.
यथ क ओर से /Respondent by : Shri.B. Sagadevan, IRS, JCIT.
सन
ु वाई क तार ख/Date of Hearing : 04-1-2018
घोषणा क तार ख /Date of Pronouncement : 08-1-2018
आदे श / O R D E R
Assessee in this appeal assails an order dated 25.07.2017 of ld. Commissioner of Income Tax (Appeals)-5, Chennai for the impugned assessment year.
2. Ld. Counsel for the assessee submitted that assessee had shown a sum of Rs.30,57,332/- under the head ''income from other :- 2 -: ITA No.2343/Mds/2017.
sources'' including disallowance of Rs.15,73,466/- made by the assessee suo motu, u/s.14A of the Income Tax Act, 1961 (in short ''the Act'). As per the ld. Authorised Representative against the above sum of B15,73,466/-, assessee had set off interest expenditure and declared Nil income. Contention of the ld. Authorised Representative was that the interest expenditure claimed for set-off was incurred for earning the income shown under the head ''other sources''. As per the ld. Authorised Representative a further disallowance of Rs.15,73,466/- was made by the ld. Assessing Officer and this resulted in a double whammy. Further, as per the ld. Authorised Representative, ld. Commissioner of Income Tax (Appeals) did not give the assessee sufficient opportunity to represent its case and had dismissed its appeal without hearing it.
3. Per contra, ld. Departmental Representative submitted that assessee could not show what was the interest paid by it and how it was related to the income shown by it under the head ''income from other sources''. Further, according to him, assessee was given three chances by ld. Commissioner of Income Tax (Appeals) for presenting its case, but did not care to appear. As per ld. Departmental :- 3 -: ITA No.2343/Mds/2017.
Representative, ld. Commissioner of Income Tax (Appeals) was justified in confirming the disallowance.
4. I have considered the rival contentions and perused the orders of the authorities below. What I find is the appeal was posted for hearing by the ld. Commissioner of Income Tax (Appeals) three times viz on 11.05.2017, 07.06.2017 and 11.07.2017. In each such instance assessee had filed an adjournment letter. This is clearly mentioned by the ld. Commissioner of Income Tax (Appeals) in his order. Ld. Commissioner of Income Tax (Appeals) had proceeded to decide the matter based on materials available on record since according to him assessee was guilty of laches. Now the contention of the assessee before me is that proper opportunity was not given by the ld. Commissioner of Income Tax (Appeals) for substantiating its case. Ld. Authorised Representative has undertaken to appear before the ld. Commissioner of Income Tax (Appeals) if given one more chance and explain the case before ld. Commissioner of Income Tax (Appeals). In the facts and circumstances of the case, I am of the opinion that assessee can be given one more chance for entering appearance before the ld. Commissioner of Income Tax (Appeals) and explaining its case. I set aside the order of the ld. Commissioner of :- 4 -: ITA No.2343/Mds/2017.
Income Tax (Appeals) and remit the appeal back to the ld. Commissioner of Income Tax (Appeals) for consideration afresh in accordance with law.
5. In the result, appeal of the assessee is allowed for statistical purpose.
Order pronounced on Monday, the 8th day of January, 2018, at Chennai.
Sd/-
(अ ाहम पी. जॉज ) (ABRAHAM P. GEORGE) लेखा सद य/ACCOUNTANT MEMBER चे#नई/Chennai $दनांक/Dated: 8th January, 2018 KV आदे श क त'ल(प अ)े(षत/Copy to:
1. अपीलाथ /Appellant 3. आयकर आयु*त (अपील)/CIT(A) 5. (वभागीय त न/ध/DR
2. यथ /Respondent 4. आयकर आयु*त/CIT 6. गाड फाईल/GF