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Judgment
PER MANISH AGARWAL, AM:
This appeal is filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals)-3, Gurugaon, [CIT(A), in short] dated 29.05.2025 in appeal No. 10493/CIT(A)-3/GGN/2012-13 arising out of the order passed u/s 153C r.w.s. 144 of the Income Tax Act, 1961 (hereinafter referred as ‘the Act’) dated 16.01.2024 for Assessment Year 2013-14.
Heard the parties and perused the material available on record. At the outset, from the perusal of the order of Ld. CIT(A), it is seen that Ld. CIT(A) has provided various opportunities of hearing however, assessee did not submit any written submission/reply. In this background that the CIT(A) proceeded to disposed-off the appeal filed by the assessee by confirming the additions made by the AO in the assessment orders. It is true that assessee did not comply with the notices issued by the CIT(A) and did not file the requisite details/documents in support of the claim made in grounds of appeals.
Under these facts and circumstances and in the larger interest of justice, the appeal is restored to the file of the Ld. CIT(A) for fresh adjudication on merits in accordance with law after giving fresh opportunities to the assessee. The assessee is also directed to participate in the appellate proceedings before the Ld. CIT(A) and file all the relevant details in support of the grounds of appeal taken.
In the result, the appeal of the assessee is allowed for statistical purposes