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Judgment
PER S.RIFAUR RAHMAN,AM:
This appeal is filed by the assessee against the order passed by the ld. Commissioner of Income-tax (Appeals)/National Faceless Appeal Centre (NFAC), Delhi [for short ‘ld. CIT (A)] dated 09.04.2026 for the Assessment Year 2020-21.
At the time of hearing, ld. AR for the assessee submitted that the ld. CIT (A) dismissed the appeal on the ground that assessee has been provided sufficient opportunities but assessee failed to submit any submission or evidence during appellant proceedings in support of grounds of appeal and remained non-compliant and non-responsive. He further submitted that the ld. CIT (A) had not adjudicated the issues on its merits. He submitted that ld. CIT (A) ought to have dealt with the grounds of appeal substantively. He submitted that there are reasons for assessee for not appearing before the first appellate authority and no effective opportunity of hearing was provided to the assessee. Further, he submitted that the AO passed the assessment order under section 147 read with section 144B of the Income-tax Act, 1961 (for short ‘the Act’). Accordingly, he prayed that the issues may be remitted back to ld. CIT(A) with the prayer to give an opportunity of being heard to the assessee.
On the other hand, ld. DR for the Revenue objected to the submissions of the ld. counsel for the assessee and submitted that assessee has not utilized several opportunities granted by ld. CIT (A).
Considered the rival submissions and material placed on record. We observed that the addition was sustained by the ld. CIT (A) relying on the order of the Assessing Officer. In our considered view, assessee should be given one more opportunity of being heard on merit. Therefore, we restore the matter back to the file of ld. CIT (A) and direct ld. CIT (A) to give an opportunity of being heard to the assessee and decide the issue on merit as per law. We also direct assessee through his counsel to make proper submissions and appear before the ld. CIT (A) on the date of hearing and cooperate with the tax authorities. Accordingly, the appeal filed by the assessee is allowed for statistical purposes.
In the result, the appeal filed by the assessee is allowed for statistical purposes.