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Judgment
PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:-
This appeal by the assessee is preferred against the order of the JCIT(A)-6, Gurgaon dated 06.05.2025 pertaining to A.Y 2011-12.
The solitary grievance raised by assessee out of 5 grounds of appeal is that the ld. CIT(A) confirmed the demand raised u/s 201(1)/201(1A) of the Income-tax Act, 1961 [the Act, for short] amounting to Rs. 30 lakhs for non-deduction of tax at source u/s 194C of the Act.
At the very outset, the ld. counsel for the assessee submitted vehemently that the first appellate authority has passed the order in haste without considering the merits of the case and without taking into consideration the legal position. The ld. counsel for the assessee, therefore, prayed that the order of the ld. CIT(A) may be set aside for fresh adjudication.
Per contra, the ld. DR fairly conceded that the appeal be set aside to the CIT(A).
We have heard the rival submissions and have perused the relevant material on record. It is apparent from record that the ld. CIT(A) has decided the appeal without considering the material on record. In view of the above, we are of the considered opinion that the assessee ought to have been given sufficient opportunity of being heard. Therefore, in the interest of justice and fair play, we deem it fit to restore the appeal to the file of the ld. CIT(A) for fresh adjudication in the light of additional evidences. The ld. CIT(A) is directed to decide the issues afresh after considering all the documents/evidence and affording a reasonable and adequate opportunity of being heard to the assessee. The assessee is also directed to provide necessary information/ documents as required by the ld. CIT(A).
In the result, appeal of the assessee in ITA No. 3757/DEL/2025 is allowed for statistical purposes.