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Income Tax Appellate Tribunal - Mumbai

Nizammudin F. Shaikh, Mumbai vs Deputy Commissioner Of Income Tax, ... on 5 April, 2019

              IN THE INCOME TAX APPELLATE TRIBUNAL
                    MUMBAI BENCH "B", MUMBAI

 BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND
   SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER

                   ITA NO.6331/MUM/2017 (A.Y: 2010-11)

     Shri Nizammudin F. Shaikh           v.      DCIT Circle -2,
     Precision Fabricators                       2nd Floor, Mohan Plaza,
     W/21, MIDC, Kulgaon,                        Wayle Nagar,
     Badlapur Dist, Thane                        Khandakpada,
                                                 Kalyan (W) - 421 301
     PAN: ABBPS 3977 Q

     (Appellant)                                 (Respondent)

               Assessee by                    : Shri K.N. Shah
               Department by                  : Shri B.B. Rajendra Prasad


               Date of Hearing                : 26.03.2019
               Date of Pronouncement : 05.04.2019

                                  ORDER

PER C.N. PRASAD (JM)

1. This appeal is filed by the assessee against the order of the Learned Commissioner of Income Tax (Appeals)-3, Thane, [hereinafter in short "Ld.CIT(A)"] dated 03.07.2017 for the Assessment Year 2010-11. Assessee challenged the order of the Ld.CIT(A) in passing the order exparte as well as in sustaining the penalty levied u/s. 271(1)(c) of the Act. 2

ITA NO.6331/MUM/2017 (A.Y: 2010-11) Shri Nizammudin F. Shaikh

2. At the outset Learned Counsel for the assessee submitted that the Ld.CIT(A) passed order exparte, without providing one more opportunity to submit his case. He prayed that the appeals may be restored to the file of the Ld.CIT(A) for adjudication after providing adequate opportunity of being heard to the assessee.

3. Ld. DR objecting to the submissions of the Ld. Counsel and referring to the order of the Ld.CIT(A) submitted that, Ld.CIT(A) had given sufficient opportunity but the assessee could not appear before the Ld.CIT(A) and therefore the Ld.CIT(A) passed the order.

4. On hearing both the sides and on perusal of the order of the Ld.CIT(A), we find that one more opportunity should have been given to the assessee to prosecute the appeal. We have also observed that the assessee should have cooperated in the proceedings before the Ld.CIT(A) without remaining absent and attended the proceedings without seeking unnecessary adjournments. Thus, the assessee is now directed to cooperate with the proceedings before the Ld.CIT(A) without fail. With these observations this appeal is restored to the file of the Ld.CIT(A) for denovo adjudication after providing adequate opportunity of being heard to the assessee. We order accordingly.

3

ITA NO.6331/MUM/2017 (A.Y: 2010-11) Shri Nizammudin F. Shaikh

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

Order pronounced in the open court on the 05th April, 2019 Sd/- Sd/-

(RAJESH KUMAR)                                  (C.N. PRASAD)
ACCOUNTANT MEMBER                               JUDICIAL MEMBER
Mumbai / Dated 05/04/2019
Giridhar, Sr.PS


Copy of the Order forwarded to:

 1.   The Appellant
 2.   The Respondent.
 3.   The CIT(A), Mumbai.
 4.   CIT
 5.   DR, ITAT, Mumbai
 6.   Guard file. //True Copy//
                                                         BY ORDER


                                                       (Asstt. Registrar)
                                                         ITAT, Mum