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Income Tax Appellate Tribunal - Kolkata

Swabhumi Infrastructure Development ... vs I.T.O.,Ward-(5), Kolkata on 17 October, 2019

                               IN THE INCOME TAX APPELLATE TRIBUNAL
                                    KOLKATA 'SMC' BENCH, KOLKATA
                           (Before Sri J. Sudhakar Reddy, Accountant Member)
                                             I.T.A. No. 1069/Kol/2019
                                             Assessment Year: 2014-15

Swabhumi Infrastructure Development Pvt. Ltd....................................................................Appellant
[PAN : AALCS 0795 G]

                                                              Vs.

ITO, Ward-5(1), Kolkata............................................................................................................Respondent


Appearances by:
None appeared on behalf of the Assessee.

Sh. Jayanta Khanna, JCIT, Sr. DR, appeared on behalf of the Revenue.

Date of concluding the hearing                     : October 17th, 2019
Date of pronouncing the order                      : October 17th, 2019


                                                           ORDER

Per J. Sudhakar Reddy, AM :-

This appeal is filed by the assessee directed against the order of the Commissioner of Income Tax (Appeals)-2, Kolkata dated 07.02.2019.

2. After hearing rival contentions we find that the ld. first appellate authority has passed an ex-parte order. He has not disposed off the appeal on merits. Such dismissal for non-prosecution is not permissible in law.

3. The ld. DR submitted that the issue may be restored to the file of the Assessing Officer ('AO' for short) as there was violation of principles of natural justice at the stage of the assessment itself.

4. Under these circumstances I set aside the matter to the file of the AO for fresh adjudication in accordance with law.

5. The assessee is directed to pay costs of ₹5,000/- to the Prime Minister Relief Fund. The ld. AO shall ensure compliance.

I.T.A. No. 1069/Kol/2019 Assessment Year: 2014-15 Swabhumi Infrastructure Development Pvt. Ltd.

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

Kolkata, the 17th October, 2019.

          Sd/-                                                                  Sd/-
    [S.S. Godara]                                                       [J. Sudhakar Reddy]
   Judicial Member                                                       Accountant Member
   Dated : 17.10.2019
   Bidhan


   Copy of the order forwarded to:

1. Swabhumi Infrastructure Development Pvt. Ltd., C/o P.K. Himmatsinghka, AA-4, Salt Lake, Kolkata-700 064.

2. ITO, Ward-5(1), Kolkata.

3. CIT-

4. CIT(A)-2, Kolkata. (sent through mail)

5. CIT(DR), Kolkata Benches, Kolkata. (sent through mail) True copy By order Assistant Registrar ITAT, Kolkata Benches