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Income Tax Appellate Tribunal - Hyderabad

Ram Mohan Puskur, Hyderabad vs Income Tax Officer, Ward-7(1), ... on 18 June, 2021

                                 ITA No 1964 of 2018 Ram Mohan Puskar Hyderabad


            IN THE INCOME TAX APPELLATE TRIBUNAL
                Hyderabad ' A ' Bench, Hyderabad
                       (Through Video Conferencing)
         Before Smt. P. Madhavi Devi, Judicial Member
                             AND
        Shri A. Mohan Alankamony, Accountant Member

                   ITA No.1964/Hyd/2018
                  Assessment Year: 2013-14

     Sri Ram Mohan Puskar         Vs.               Income Tax Officer
           Hyderabad                                    Ward 7(1)
        PAN:AKBPP3776H                                  Hyderabad
         (Appellant)                             (Respondent)

                 Assessee by: Sri P.Vinod for Sri A.Srinivas
                  Revenue by: Sri Bhaskar Reddy, DR

    Date of hearing:              10/06/2021
 Date of pronouncement:           18/06/2021

                             ORDER

Per Smt. P. Madhavi Devi, J.M.

This is assessee's appeal for the A.Y 2013-14 against the order of the CIT (A)-3, Hyderabad, dated 18.7.2018.

2. At the outset, it is seen that the order of the CIT (A) is ex-parte of the assessee and the CIT (A) has confirmed the assessment order since the assessee had not appeared and filed any evidence in support of his contention. We find that the CIT (A) had given number of opportunities to the assessee but the assessee had not appeared before him.

3. However, in the sole interest of justice, we deem it fit and proper to remand the issue to the file of the CIT (A) for adjudication of the issues on merits after giving the assessee a fair Page 1 of 2 ITA No 1964 of 2018 Ram Mohan Puskar Hyderabad opportunity of hearing. The assessee is also directed to appear before the CIT (A) and provide all the necessary details for early adjudication of the case. The appeal of the assessee is accordingly treated as allowed for statistical purposes.

4. In the result, assessee's appeal is treated as allowed for statistical purposes.

Order pronounced in the Open Court on 18th June, 2021.

              Sd/-                                           Sd/-
     (A. MOHAN ALANKAMONY)                            (P. MADHAVI DEVI)
       ACCOUNTANT MEMBER                              JUDICIAL MEMBER


Hyderabad, dated 18th June, 2021.

Vinodan/sps Copy to:

S.No    Addresses
1       Sri Ram Mohan Puskar, F.No.201, Trendset Residency, Shanti Nagar,
        Masab Tank, Hyderabad
2       Income Tax Officer Ward 7(1) Hyderabad
3       CIT (A)- 3, Hyderabad
4       Pr. CIT -3, Hyderabad
5       DR, ITAT Hyderabad Benches
6       Guard File

                               By Order




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