Income Tax Appellate Tribunal - Patna
Messers Ashoka Auto Enterprises, Patna vs Acit, Circle - 2, Patna on 16 March, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
PATNA BENCH 'SMC', PATNA
Before Sh. N. K. Saini, Accountant Member
ITA No. 132/Pat./2017 : Asstt. Year : 2008-09
M/s Ashoka Auto Enterprises Pvt. Vs ACIT,
Ltd., Exhibition Road, Circle-2,
Patna-1 Patna
(APPELLANT) (RESPONDENT)
PAN No. AACCA9482D
Assessee by : Sh. Rakesh Kumar, Adv.
Revenue by : Sh. Abhay Kumar, Sr. DR
Date of Hearing : 14.03.2018 Date of Pronouncement : 16 .03.2018
ORDER
This is an appeal by the assessee against the order dated 14.06.2017 of ld. CIT(A)-1, Patna.
2. Following grounds have been raised in this appeal:
"1. For that the ld. CIT(A) has erred in dismissing the appeal for its non-prosecution by the appellant.
2. For that the ld. CIT(A) has erred in holding that the appellant was allowed sufficient opportunity of being heard, however, there was no compliance in response to the various notices issued for hearing.
3. For that the ld. CIT(A) has failed to bring on record any evidence or material regarding service of notices on the appellant.
4. For that the order passed is violative of principles of equity, natural justice and fair play.
5. For that the whole order is bad in fact and law of the case and is fit to be restored back to the CIT(A) for deciding the appeal afresh after providing opportunity of being heard to the appellant.2 ITA No. 132/Pat./2017
Ashoka Auto enterprises Pvt. Ltd.
6. For that other grounds, if any, shall be urged at the time of hearing of the appeal."
3. The main grievance of the assessee relates to the dismissal of the appeal for non-prosecution without providing sufficient opportunity of being heard.
4. Facts of the case in brief are that the assessee filed the return of income on 28.11.2008 showing loss of Rs.80,38,556/- which was processed u/s 143(1) of the Income Tax Act, 1961. Later on, the case was selected for scrutiny and the AO framed the assessment at an income of Rs.38,56,060/- by making the various additions/disallowance.
5. Being aggrieved the assessee carried the matter to the ld. CIT(A) who dismissed the appeal ex-parte in limine stating that the notice issued were not complied by the assessee.
6. Now the assessee is in appeal. The ld. Counsel for the assessee submitted that no notice for hearing was served upon the assessee and that the ld. CIT(A) had not decided the issues on merit.
7. In his rival submissions, the ld. Sr. DR strongly supported the order of the AO.
8. I have considered the submissions of both the parties and perused the material available on the record. In the present case, it is an admitted fact that the ld. CIT(A) dismissed the appeal of the assessee in limine and had not decided the issues on merit. He simply stated that the notices were not complied by the assessee and the latest notice was issued on 01.02.2017 for fixing the date of hearing on 14.02.2017. However, it is not brought on record to substantiate that any of the notices issued by the ld. CIT(A) was served upon the assessee. It is well 3 ITA No. 132/Pat./2017 Ashoka Auto enterprises Pvt. Ltd.
settled that nobody should be condemned unheard as per the maxim "audi alteram partem". We, therefore, considering the totality of the facts of the present case, deem it appropriate to set aside this case back to the file of the ld. CIT(A) to be adjudicated afresh in accordance with law after providing due and reasonable opportunity of being heard to the assessee.
9. In the result, the appeal of the assessee is allowed for statistical purposes. (Order Pronounced in the Court on 16 /03/2018) Sd/-
(N. K. Saini)
ACCOUNTANT MEMBER
Dated: 16 /03/2018
*Subodh*
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5.DR: ITAT
ASSISTANT REGISTRAR