Income Tax Appellate Tribunal - Delhi
Acquire Services Pvt. Ltd.,, New Delhi vs Assessee on 4 March, 2016
IN THE INCOME TAX APPELLATE TRIBUNAL
(DELHI BENCH 'A' : NEW DELHI)
BEFORE SHRI J.S. REDDY, ACCOUNTANT MEMBER
and
SHRI A.T. VARKEY, JUDICIAL MEMBER
ITA No.1789/Del./2013
(ASSESSMENT YEAR : 2009-10)
M/s. Acquire Services Pvt. Ltd., vs. ITO, Ward 12 (1),
(formerly known as Galileo India Pvt. Ltd.) New Delhi.
Ground Floor, Central Wing,
Thapar House, 124, Janpath,
New Delhi.
(PAN : AAACG3351K)
(APPELLANT) (RESPONDENT)
ASSESSEE BY : S/Shri T.R. Misra and Sheshan Sharma, Advocates
REVENUE BY : Shri Ravi Jain, CIT DR & Shri S.K. Jain, DR
ORDER
PER A.T. VARKEY, JUDICIAL MEMBER :
This appeal is preferred by the assessee against the order of the CIT (Appeals)- XV, New Delhi dated 28.02.2013 for the assessment year 2009-10.
2. At the outset of the hearing, ld. AR for the assessee submitted that the assessee filed return of income for the year under consideration declaring a loss of Rs.25,50,850/- on 10.09.2009. He submitted that further, the case was selected for scrutiny through CASS and notice u/s 143(2) was issued and thereafter, the assessment was completed. Aggrieved, the assessee preferred an appeal before the CIT (A). He submitted that the CIT (A) passed the impugned order ex-parte without 2 ITA No.1789/Del/2013 giving an opportunity to the assessee. He submitted that the assessee was prevented by sufficient cause to attend the case fixed for hearing on different dates. The ld. CIT (A) decided the appeal of the assessee ex-parte as the notices of hearing remained uncomplied. Accordingly, he pleaded that the matter be restored back to the file of the CIT (A) to decide afresh.
3. Ld. DR did not object if the matter is restored back to the file of the CIT (A).
4. We have heard both the sides and perused the material. We note that the CIT (A) passed the order ex-parte without giving an opportunity of being heard to the assessee. We are of the opinion that the assessee was prevented by sufficient cause to attend the hearings. Since the ld. CIT (A) decided the appeal of the assessee ex-parte, in the interest of justice and equity, we restore this matter to the file of the CIT (A) to decide afresh after providing opportunity of being heard to the assessee. We also direct the assessee to cooperate before the CIT (A).
5. In the result, the appeal of the assessee is allowed for statistical purposes.
Order pronounced in open court on this 4th day of March, 2016.
Sd/- sd/-
(J.S. REDDY) (A.T. VARKEY)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated the 4th day of March, 2016
TS
3
ITA No.1789/Del/2013
Copy forwarded to:
1.Appellant
2.Respondent
3.CIT
4.CIT(A)-XV, New Delhi.
5.CIT(ITAT), New Delhi.
AR, ITAT
NEW DELHI.