Income Tax Appellate Tribunal - Mumbai
Sanghvi Brother5S Brokerage Ltd, ... vs Acit 4(2), Mumbai on 11 January, 2017
आयकर अपीलीय अिधकरण, अिधकरण, मुब ं ई "ई " खंडपीठ Income-tax Appellate Tribunal "E"Bench Mumbai सव ी राजे , लेखा सद य एवं पवन सह, सह याियक सद य Before S/Sh. Rajendra,Accountant Member & Pawan Singh, Judicial Member आयकर अपील सं./I.T.A./6898/Mum/2014, िनधा रण वष /Assessment Year: 2010-11 Sanghvi Brothers Brokerage Ltd. ACIT- Range-4(2) 1st Floor, Vesta b-90 Feet Road, Mumbai.
pantnager, Vs.
Ghatkopar (E)
Mumbai-400 075.
(अपीलाथ /Appellant) ( यथ / Respondent)
Revenue by: Ms.Beena Santosh -DR
Assessee by: Shri K.C. Mehta
सुनवाई क तारीख / Date of Hearing: 11.01.2017
घोषणा क तारीख / Date of Pronouncement: 11.01.2017 आयकर अिधिनयम ,1961 क धारा 254(1) के अ तग त आदे श Order u/s.254(1)of the Income-tax Act,1961(Act ) लेखा सद य राजे के अनुसार PER RAJENDRA,AM-
Challenging the order,dated 23/09/2014 of the CIT(A)-8,Mumbai the assessee has filed the present appeal.Assessee,a share and stock broker,filed its return of income on 29/09.2010, declaring income of Rs.1.49Crores.The Assessing Officer(AO)completed the assessment u/s. 143(3)of the Act,on 28.02.2013,determining its income at Rs.1.52 Crores making certain disallowances.
2.Aggrieved by the order of the AO,the assessee preferred an appeal before the First Appellate Authority(FAA).It filed an application for adjourning case during the course of appellate proceedings,vide its letter dated 18.09.2014.The FAA adjourned the matter to 28. 10.2014.However,without informing the assessee,he decided the appeal on 23/09/2014. Upholding the order of the AO,he dismissed the appeal filed by it.
3.Before us,the Authorised Representative(AR)referred to the letter of 18.09.2014 and stated that the appeal was decided without hearing the assessee.The Departmental Representative (DR)left the issue to the discretion of the Bench.
We find that the FAA had decided the appeal without affording an opportunity of hearing to the assessee,that he himself had adjourned the matter to 28/10/2014.It is a gross violation of the principles of natural justice.Therefore,in the interest of justice we are restoring back the matter to the file of FAA for fresh adjudication.He would decide the appeal after hearing the assessee.Effective ground of appeal is decided in favour of the assessee ,in part 6898/M/14-Sanghvi Bros.
As a result appeals filed by the assessee stands partly allowed.
फलतः िनधा रती ारा दािखल क गई अपील मंजरू क जाती है.
Order pronounced in the open court on 11th January, 2017. आदेश क घोषणा खुले यायालय म दनांक 11 जनवरी,2017 को क गई ।
Sd/- Sd/-
( पवन सह /Pawan Singh) (राजे / RAJENDRA)
याियक सद य / JUDICIAL MEMBER लेखा सद
य / ACCOUNTANT MEMBER
मुंबईMumbai; दनांकDated : 11.01.2017.
Jv.Sr.PS. आदेश त
क ितिलिप अ ेिष /Copy of the Order forwarded to :
1.Appellant /अपीलाथ 2. Respondent / यथ
3.The concerned CIT(A)/संब अपीलीय आयकर आयु , 4.The concerned CIT /संब आयकर आयु
5.DR "E " Bench, ITAT, Mumbai /िवभागीय ितिनिध, , . .
खंडपीठ आ अिध मुंबई
6.Guard File/गाड फाईल स यािपत ित //True Copy// आदेशानुसार / BY ORDER, / उप सहायक पंजीकार Dy./Asst. Registrar आयकर अपीलीय अिधकरण मुंबई , /ITAT, Mumbai.
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