Income Tax Appellate Tribunal - Delhi
Adhunik Technology Pvt. Ltd (Formerly ... vs Dcit, Central Circle-9, New Delhi on 26 April, 2019
1
IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI 'SMC' BENCH,
NEW DELHI
BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER
ITA No.7590/DEL/2018
[Assessment Year: 2005-06]
M/s Adhunik Technology Pvt Ltd Vs. The D.C.I.T.
[Formerly known as M/s I.P. India P. Ltd Central Circle-9
A-3/3A, Green Apartment New Delhi
Paschim Vihar, Delhi
PAN: AABCI 0760 K
[Appellant] [Respondent]
Date of Hearing : 24.04.2019
Date of Pronouncement : 26.04.2019
Assessee by : Shri V. Rajakumar, Adv.
Revenue by : Shri S.L. Anuragi, Sr. DR
ORDER
PER N.K. BILLAIYA, ACCOUNTANT MEMBER:
This appeal by the assessee is preferred against the order of the Commissioner of Income Tax [Appeals] - XXV, New Delhi dated 31.10.2018 pertaining to A.Y 2005-06. 2
2. The sum and substance of the grievance of the assessee is that the CIT(A) erred in dismissing the appeal in limine and thereby confirming the additions made by the Assessing Officer.
3. Representatives of both the sides were heard at length and case records carefully perused.
4. Briefly stated, the facts of the case are that the assessment order dated 28.03.2013 is framed u/s 143(3) of the Income-tax Act, 1961 [hereinafter referred to as 'the Act']. Returned income of Rs. 99,750/ - was assessed at Rs. 40,25,625/-.
5. The first appellate authority, on page 2 of his order , has mentioned the issue of notice and date o f hearing. From pages 3 to 9, he has simply extracted the entire assessment order and in the last para, he has mentioned that since the assessee chose not to press the appeal despite several opportunities, the appeal was decided as per facts on record and, accordingly, dismissed the appeal. 3
6. Before me, the ld. AR stated that on 18.09.2018, the proceedings before the first appellate authority were attended and the appeal was adjourned to 23.10.2018. It is the say of the ld. AR that on 23.10.2018 a paper book containing 198 pages was filed and it was informed that the first appellate authority was not available and will be informed about the next date of hearing. The ld. AR stated that after that no intimation was given by the CIT(A) an d the appeal was dismissed.
7. I find that the CIT(A) did issue notice on several dates and the appeal was getting adjourned. However, on 18.09.2018, the appeal proceedings were attended and the case was adjourned and as per the statement of the ld. AR, paper book of 198 pages was filed on 23.10.2018, though there is no reference to such paper book in the appellate order.
8. Be that as it may, I find it fit to restore this appeal to the file of the CIT(A). The CIT(A) is directed to decide the 4 appeal afresh after giving reasonable and sufficient opportunity of being heard to the assessee.
9. In the result, the appeal filed by the assessee in ITA No. 7590/DEL/2018 is allowed for statistical purposes.
The order is pronounced in the open court on 26.04.2019.
Sd/-
[N.K. BILLAIYA] ACCOUNTANT MEMBER Dated: 26th April, 2019.
VL/ Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A) Asst. Registrar,
5. DR ITAT, New Delhi 5 Date of dictation Date on which the typed draft is placed before the dictating Member Date on which the typed draft is placed before the Other Member Date on which the approved draft comes to the Sr.PS/PS Date on which the fair order is placed before the Dictating Member for pronouncement Date on which the fair order comes back to the Sr.PS/PS Date on which the final order is uploaded on the website of ITAT Date on which the file goes to the Bench Clerk Date on which the file goes to the Head Clerk The date on which the file goes to the Assistant Registrar for signature on the order Date of dispatch of the Order