Masroor Ahmad vs Income Tax Officer

This assessee’s appeal for Assessment Year 2012-13, arises against the CIT(A)/NFAC DIN & order No. ITBA/NFAC/S/250/2025-26/1078968680(1) dated 28.07.2025, in proceed ings u/s 144 of the Income Tax Act, 1961 (in short “the Act”).

Case called twice . None appears at the assessee’s behest. He is accordingly proceeded ex-parte.

It e merges at the outset during the course of hearing that the learned CIT(A)’s detailed discussio n has proceeded ex-parte against the assessee thereby affirming the Assessing Officer’s action making the corresponding disallowances/additions herein. Nor do I find any substantive lower appellate adjudication as contemplated u/s 250(6) of the Act requiring the CIT(A)/NFAC to fir st frame points of determinatio n followed by a detailed discussion thereupon.

Mr. Manoj Kumar vehemently argues during the course of hearing in support of CIT(A)’s finding that the assessee had not filed any explanation or evidence supporting it’s case and therefore, his instant appeal deserves to be dismissed.

I have given our thoughtful consideration to the foregoing rival stand and are of the considered view that since the CIT(A)/NFAC has proceeded ex-parte against the assessee, possib ility of some communication gaps between the taxpayer and the arguing counsel involving the new ly introd uced syste m of faceless hearings, could not be altogether ruled out.

Faced with this situation, in the larger interest of justice, I deem it appropriate to restore the asse ssee’s instant appeal back to the Assessing Officer for it’s afresh appropriate adjudicatio n, within three effe ctive opportunitie s subject to a rider that the taxpayer shall plead and prove the case at his own risk and responsibility, in conseque ntial proceedings.

Ordered accordingly.

This assessee’s appeal is allowed for statistical purposes.