Income Tax Appellate Tribunal - Delhi
Praveen Aroma P.Ltd, New Delhi vs Dcit, Central Circle-19, New Delhi on 8 May, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH : SMC : NEW DELHI
BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER
ITA No.7740/Del/2018
Assessment Year: 2014-15
Praveen Aroma P. Ltd., Vs. DCIT,
A-33, Upper Ground Floor, Central Circle-19,
FIEE Complex, New Delhi.
Okhla Industrial Area, Phase II,
New Delhi.
PAN: AAGCP0072Q
(Appellant) (Respondent)
Assessee by : Ms Akansha Garg, CA
Revenue by : Shri S.L. Anuragi, Sr. DR
Date of Hearing : 06.05.2019
Date of Pronouncement : 08.05.2019
ORDER
This appeal by the assessee is directed against the ex parte order dated 20th September, 2018 passed by the CIT(A)-27, New Delhi, relating to Assessment Year 2014-15. The assessee in the various grounds of appeal has challenged the order of the CIT(A) in confirming the various additions made by the Assessing Officer.
2. Facts of the case, in brief, are that the assessee is a company engaged in the business of manufacturing and trading of menthe oil and essential oils and other main products. It filed its return of income on 25th September, 2014 declaring the book profit u/s 115JB of Rs.23,97,461/-. The Assessing Officer completed the assessment ITA No.7740/Del/2018 u/s 143(3) on 31st March, 2016 wherein he made addition of Rs.15 lakhs on account of bogus receipts. Since none appeared on behalf of the assessee despite issue of statutory notices, the ld.CIT(A), following the decision of the Hon'ble Supreme Court in the case of B.N. Bhattacharjee and Anr reported in 118 ITR 461 and the decision of the Hon'ble Bombay High Court in the case of M/s Chemipol vs. Union of India in Excise Appeal No.62 of 2009, dismissed the appeal for want of prosecution.
3. Aggrieved with such order of the CIT(A), the assessee is in appeal before the Tribunal.
4. I have considered the rival arguments made by both the sides and perused the relevant material on record. It is an admitted fact that due to non-appearance before the CIT(A), he dismissed the appeal for non-prosecution and has not decided the appeal on merit which he is required to do. Considering the totality of the facts of the case and in the interest of justice, I deem it proper to restore the issue to the file of the CIT(A) with a direction to grant one final opportunity to the assessee and decide the case as per fact and law. The assessee is hereby directed to appear before the CIT(A) and submit the requisite details and substantiate its case, failing which the ld.CIT(A) is at liberty to pass appropriate order as per law. I hold and direct accordingly. The grounds raised by the assessee are accordingly allowed for statistical purposes. 2 ITA No.7740/Del/2018
5. In the result, the appeal filed by the assessee is allowed for statistical purposes only.
The decision was pronounced in the open court on 08.05.2019.
Sd/-
(R.K. PANDA) ACCOUNTANT MEMBER Dated: 8th May, 2019 dk Copy forwarded to
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR Asstt. Registrar, ITAT, New Delhi 3