Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Income Tax Appellate Tribunal - Kolkata

M/S. Surya Agro Products Pvt. Ltd., , ... vs Ito, Ward - 9(4), Kolkata , Kolkata on 4 July, 2018

                   IN THE INCOME TAX APPELLATE TRIBUNAL
                        KOLKATA BENCH "A" KOLKATA

                 Before Shri P.M.Jagtap, Accountant Member and
                      Shri S.S.Viswanethra Ravi, Judicial Member

                                ITA No.563/Kol/2018
                               Assessment Year:2012-13


        M/s Surya Agro Products             बनाम /   Income Tax Officer,
        Pvt. Ltd., 49, Kali Krishna          V/s .   Ward-9(4), Aayakar
        Tagore Street, Kolkata-007                   Bhawan, P-7,
        [PAN No. AANCS 2750 B[                       Chowringhee Square,
                                                     Kolkata-69

             अपीलाथ /Appellant               ..            यथ /Respondent



     अपीलाथ क ओर से/By Appellant                  Shri S.M. Surana, Advocate

       यथ क ओर से/By Respondent                   Shri Sallong Yaden, Addl. CIT-DR
     सुनवाई क तार ख/Date of Hearing               10-05-2018
     घोषणा क तार ख/Date of Pronouncement          04-07-2018



                                    आदे श /O R D E R

PER S.S.Viswanethra Ravi, Judicial Member:-

This appeal by the assessee against the order dated 15.03.2018 passed by Commissioner of Income Tax (Appeals)-18, Kolkata for assessment year 2012-13 wherein he dismissed the appeal ex parte.

2. After hearing both the parties we find that CIT(A) passed order ex parte and there was no opportunity for assessee in contesting the grounds of appeal before him. Taking into consideration and submissions as made by Learned AR and in the interest of natural justice we deem it appropriate to remit the matter to the file of CIT(A) for his fresh adjudication and assessee is at liberty to file evidences items in support of its ITA No.563/Kol/2018 A.Y. 2012-13 M/s Surya Agro Products Pvt. Ltd. Vs. ITO Wd-9(4), Kol. Page 2 grounds of appeal raised before First Appellate proceedings. Grounds of appeal raised before us are allowed for statistical purpose.

3. In the result, appeal of assessee is allowed for statistical purpose.

Order pronounced in open court on 04/07/2018 Sd/- Sd/-

     (लेखा सद!य)                                               (#या$यक सद!य)
   (P.M.Jagtap)                                           (S.S.Viswanethra Ravi)
Accountant Member                                            Judicial Member

*Dkp-Sr.PS
%दनांकः- 04/07/2018               कोलकाता / Kolkata
आदे श क       त ल प अ े षत / Copy of Order Forwarded to:-

1. अपीलाथ /Appellant-M/s Surya Agro Products Pvt. Ltd. 49, Kali Krishna Tagore Street, Kolkata-007

2. यथ /Respondent-ITO Ward-9(4), Ayakar Bhawan, P-7, Chowringhee Sq. Kol-69

3. संबं(धत आयकर आयु+त / Concerned CIT

4. आयकर आयु+त- अपील / CIT (A)

5. ,वभागीय $त$न(ध, आयकर अपील य अ(धकरण कोलकाता / DR, ITAT, Kolkata

6. गाड0 फाइल / Guard file.

By order/आदे श से, /True Copy/ Sr. Private Secretary, Head of Office/DDO आयकर अपील य अ(धकरण, कोलकाता