Income Tax Appellate Tribunal - Pune
M/S. Sulzer India Pvt.Ltd, Pune vs Deputy Commissioner Of Income-Tax, ... on 13 June, 2022
आयकर अपीलीय अधिकरण "बी" न्यायपीठ पुणे में ।
IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, PUNE
BEFORE SHRI R.S. SYAL, VICE PRESIDENT
AND
SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER
आयकर अपील सं . / ITA No.383/PUN/2020
धििाारण वर्ा / Assessment Year : 2009-10
M/s. Sulzer India Private Limited,
Gat No. 304, At Post Kondhapuri,
Pune Nagar Road, Shirur,
Pune - 412209
PAN : AAACS7876D
......अपीलार्थी / Appellant
बिाम / V/s.
Deputy Commissioner of Income Tax,
Range - 8(3), Mumbai
......प्रत्यर्थी / Respondent
Assessee by : Shri Hardik Nirmal
Revenue by : Shri M.G. Jasnani
सुनवाई की तारीख / Date of Hearing : 10-06-2022
घोषणा की तारीख / Date of Pronouncement : 13-06-2022
आदे श / ORDER
PER S.S. VISWANETHRA RAVI, JM :
This appeal by the assessee against the order dated 20-12-2019 passed by the Commissioner of Income Tax (Appeals)-13, Pune ['CIT(A)'] for assessment year 2009-10.
2. At the outset, the ld. AR submitted that the order passed by the ld. CIT(A) is an ex-parte order. The ld. CIT(A) went on to pass an order based on the material available on record namely, statement of facts and grounds of appeal as per Form-35 while filing the appeal before the First Appellate Authority. The ld. AR prayed that one final opportunity may be provided to the assessee so that the matter may be discussed and 2 ITA No.383/PUN/2020, A.Y. 2009-10 represented on merits before the ld. CIT(A) and therefore, it should be restored to the file of ld. CIT(A).
3. On the other hand, the ld. DR submitted that once the appeal is decided as per materials available on record, there was no need for the assessee to again go back to the ld. CIT(A).
4. Heard both the parties and perused the material available on record. We note that it is an ex-parte order where rights and liabilities of the assessee were not adjudicated upon. Since there was no appearance on record by the assessee and order of ld. CIT(A) was based only on materials available on records i.e. statement of facts, grounds of appeal filed by the assessee and the assessment order, the assessee should be given one final opportunity to defend its case through proper documentary evidences. In the interest of justice, we therefore, set aside the order of ld. CIT(A) and restore the matter to his file for adjudication after providing reasonable opportunity of hearing to the assessee. The assessee is liberty to file evidence, if any, in support of its claim and the CIT(A) shall consider the same.
5. In the result, appeal of the assessee is allowed for statistical purposes.
Order pronounced in the open court on 13th June, 2022.
Sd/- Sd/-
(R.S. Syal) (S.S. Viswanethra Ravi)
VICE PRESIDENT JUDICIAL MEMBER
पुणे / Pune; दिनाां क / Dated : 13th June, 2022.
रदव 3 ITA No.383/PUN/2020, A.Y. 2009-10 आदे श की प्रधिधलधप अग्रेधर्ि / Copy of the Order forwarded to :
1. अपीलार्थी / The Appellant.
2. प्रत्यर्थी / The Respondent.
3. The CIT(A)-13, Pune
4. The Pr. CIT-3, Pune
5. दवभागीय प्रदतदनदि, आयकर अपीलीय अदिकरण, "बी" बेंच, पुणे / DR, ITAT, "B" Bench, Pune.
6. गार्ड फ़ाइल / Guard File.
//सत्यादपत प्रदत// True Copy// आिे शानुसार / BY ORDER, वररष्ठ दनजी सदचव / Sr. Private Secretary आयकर अपीलीय अदिकरण ,पुणे / ITAT, Pune