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Income Tax Appellate Tribunal - Delhi

Jatin Arora, New Delhi vs Ito Ward- 30(5), New Delhi on 28 January, 2020

               INCOME TAX APPELLATE TRIBUNAL
              DELHI BENCH "Friday-A": NEW DELHI

      BEFORE SHRI G.S. PANNU, HON'BLE VICE PRESIDENT
                         AND
       SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER


                     ITA No. 9607/Del/2019
                       Asstt. Year: 2015-16



     Shri Jatin Arora        Vs.   ITO Ward-30(5)
     D-14, 2nd Floor,              New Delhi.
     Kalka Ji,
     New Delhi-110 019
     PAN AHFPA8050L
     (Appellant)                   (Respondent)



           Assessee by:        Shri V. Raja Kumar, Advocate
           Department by :     Shri S.N. Meena, Sr. DR
           Date of Hearing     17/01/2020
           Date of              28/01/2020
           pronouncement


                               ORDER

PER SUDHANSHU SRIVASTAVA, JM:

This appeal is preferred by the assessee against the order dated 24.10.2019 passed by the Ld. CIT(Appeals)- 10, New Delhi and pertains to assessment year 2015-16.

2. At the very outset, Ld. AR appearing on behalf of the assessee submitted that the assessee's appeal before the Ld. CIT(A) was dismissed ex parte by the Ld. First Appellate Authority ITA No. 9607/Del/2019 Shri Jatin Arora vs ITO without examining and considering the merits of the case. Ld. AR prayed that in interest of justice, a proper opportunity should be given to the assessee to present his case before the Ld. CIT(A). Per contra, the Ld. Sr. DR opposed the prayer of the Ld. AR for granting another opportunity to the assessee and drew our attention to the observation of the Ld. CIT(A) that inspite of having given sufficient opportunities during the first appellate proceedings, the assessee failed to comply with the terms of notice issued u/s 250 of the Income Tax Act 1961 and submitted that no further opportunity should be given to the assessee.

3. Having heard both the parties and after going through the impugned order, it is apparent that the Ld. CIT(A) has passed the impugned order ex parte qua the assessee. It is also apparent that the Ld. CIT(A) has dismissed the assessee's appeal in limine without going into the merits of the case. It is our considered opinion as well as settled law that the Ld. First appellate Authority has to decide the appeal on its merits and an appeal cannot simply be dismissed for want of prosecution. Accordingly, in the interest of justice, we restore this file to the office of the Ld. CIT(A) with direction to adjudicate the appeal on merits after giving proper opportunity to the assessee. We also direct that the assessee should comply with the notice issued by the office of the Ld. First Appellate Authority in this regard, failing which the Ld. CIT(A) shall be at liberty to dispose of the appeal on merits ex parte qua the assessee in accordance with law.

Shri Jatin Arora vs ITO

4. In the final result the appeal of the assessee stands allowed for statistical purposes.

            sd/-                              sd/-

  (G.S. PANNU)                            (SUDHANSHU SRIVASTAVA)
VICE PRESIDENT                               JUDICIAL MEMBER

Dated:        28/01/2020
Veena
Copy forwarded to
     1.   Applicant
     2.   Respondent
     3.   CIT
     4.   CIT (A)
     5.   DR:ITAT
                                                ASSISTANT REGISTRAR
                                                     ITAT, New Delhi




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