Income Tax Appellate Tribunal - Delhi
A N Traders P.Ltd, New Delhi vs Dcit, Circle-1(1), New Delhi on 12 September, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A', NEW DELHI
Before Sh. C. N. Prasad, Judicial Member
Dr. B. R. R. Kumar, Accountant Member
ITA No. 4803/Del/2019 : Asstt. Year : 2015-16
A. N. Traders Pvt. Ltd., Vs DCIT,
A-3/178, Paschim Vihar, Circle-1(1),
New Delhi-110027 New Dehi-110002
(APPELLANT) (RESPONDENT)
PAN No. AABCA1289R
Assessee by : None
Revenue by : Sh. Kanav Bali, CIT DR
Date of Hearing: 08.09.2022 Date of Pronouncement: 12.09.2022
ORDER
Per Dr. B. R. R. Kumar, Accountant Member:
The present appeal has been filed by the assessee against the order of the ld. CIT(A)-11, New Delhi dated 29.03.2019.
2. The assessee field return of income on 31.10.2015 declaring an income of Rs. Nil which has been revised to total loss of Rs.18,63,53,504/-. The assessment has been completed determining the total income at (-) Rs.10,12,00,961/- on account of disallowance u/s 43B and addition u/s 68 of the Income Tax Act, 1961. Aggrieved the assessee filed appeal before the ld. CIT(A).
2 ITA No. 4803/Del/2019A. N. Traders Pvt. Ltd.
3. The proceedings before the ld. CIT(A) were as under:
S. D ate of N ot ic e D ate ofSt at u s No H e a ri n g fix e d
1. 2 7 . 0 6 .2 0 1 8 2 1 . 0 8 .2 0 1 8 A f r e sh n ot i c e w as i s su ed an d s e rv e d b y h an d . A R o f t h e a p p el l an t r eq u e st ed for ad j ou rn m en t an d ac c o rd i n g l y t h e ca s e wa s ad j ou rn ed t o 2 4 .0 9 . 2 0 1 8 .
2. 2 4 . 0 9 .2 0 1 8 N on e ap p e ar e d .
3. 1 5 . 0 1 .2 0 1 9 2 8 . 0 1 .2 0 1 9 A f r esh n ot i c e w a s i ssu e d t h ro u g h IT BA P or t al an d al s o s en t t h r ou g h em ai l . A R o f t h e ap p el l an t r eq u e st ed f or ad j ou rn m en t an d ac c o rd i n g l y t h e ca s e wa s ad j ou rn e d t o 0 7 .0 2 . 2 0 1 9 .
4. 3 0 . 0 1 .2 0 1 9 0 7 . 0 2 .2 0 1 9 A f r esh n ot i c e w a s i ssu e d t h ro u g h IT BA P o rt al an d al so s e n t e m ai l b u t n on e ap p ea r ed .
5. 1 1 . 0 2 .2 0 1 9 1 9 . 0 2 .2 0 1 9 A f r esh n ot i c e w a s i ssu e d t h ro u g h IT BA P or t al an d al s o s en t t h r ou g h em ai l . A R o f t h e ap p el l an t Mr .
S u sh i l Ch ad h a ap p ea r e d an d as h e wa s t o fi l e P OA , ca s e wa s ad j ou rn ed t o 2 7 .0 3 . 2 0 1 9 on h i s r e q u es t .
6. 2 7 . 0 3 .2 0 1 9 N on e ap p e ar e d .
4. Owing to the continued non-appearance of the assessee, the ld. CIT(A) summarily dismissed the appeal of the assessee.
5. Aggrieved with the order of the ld. CIT(A) dismissing the appeal thus confirming the order of the Assessing Officer, the assessee filed appeal before the Tribunal on 27.05.2019. The notice of hearing was issued on 02.06.2022 fixing the date of hearing on 08.09.2022 at the address given in From 36. No one attended on the date of hearing nor any adjournment letter was filed. We observe that there is no effect on payment of tax by the assessee as the assessed returned income culminated in loss of Rs.10.12 Crores. This only leads to conclusion that the assessee is aggrieved with the additions on a basis of principle 3 ITA No. 4803/Del/2019 A. N. Traders Pvt. Ltd.
and future effect of carry forward of losses. The assessee has failed to appear on 6 occasions before the ld. CIT(A) and has taken up the grounds before the Tribunal pertaining to legal principles of "audi alteram partem" and sustenance of order of the AO by the ld. CIT(A) on "ex-parte" basis. We strongly believe that every assessee has a right to appeal before the authorities against any addition or disallowance made to the returned income, at the same time, it is least expected that the assessee would comply to the notices issued by the authorities in an appropriate way. The assessee having miserably failed to attend before the ld. CIT(A) has taken the grounds of "audi alteram partem" before us. While the grievance of the assessee is not being preempted by us, at the same time, we feel that the conduct of the assessee is clogging the already burdened justice delivery system. Hence, we hereby direct the assessee to pay an amount of Rs.10,000/- to the "Prime Minister's National Relief Fund" and approach the ld. CIT(A) for a fresh hearing denovo which shall be considered. The ld. CIT(A) is hereby directed to afford an opportunity of being heard to the assessee before conclusion of the proceedings.
6. In the result, the appeal of the assessee is allowed for statistical purposes.
Order Pronounced in the Open Court on 12/09/2022.
Sd/- Sd/- (C. N. Prasad) (Dr. B. R. R. Kumar) Judicial Member Accountant Member Dated: 12/09/2022 *Subodh Kumar, Sr. PS*