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Judgment
PER MANISH AGARWAL, AM:
This appeal is filed by the assessee against the order of Learned Commissioner of Income Tax (Appeals) (‘the CIT(A) in short), National Faceless Appeal Centre (NFAC), Delhi dated 29.08.2025 in Appeal No. NFAC/2021-22/10352749 arising out of the Assessment order passed u/s 143 (3) r.w.s. 144B of the Income Tax Act, 1961 (“the Act” in short) for Assessment Year 2022-23.
Before us, Ld.AR submits that the appeal was decided by Ld.CIT(A) ex-parte without providing sufficient and reasonable opportunity to the assessee. He therefore, requested that the matter may be sent to the file of Ld.CIT(A) to decide the same on merits. Ld.AR further assured that necessary compliances would be made before Ld.CIT(A).
On the other hand, the Ld. Sr. DR has not objected to the request of the assessee.
Heard both the parties and perused the material available on record. In the instant case, Ld.CIT(A) has provided five [05] opportunities to the assessee however, in none of the occasions, assessee filed any reply therefore, Ld.CIT(A) proceeded to decide the appeal ex-parte wherein the additions were upheld without making any discussions on the merits of the issues.
In view of these facts and in the interest of justice, we set aside the order of Ld.CIT(A) and remand the issue to the file of Ld.CIT(A) for fresh adjudication after providing reasonable opportunity of being heard to the assessee. The assessee is also directed to participate in the proceedings and file all the relevant details in support of grounds taken.
In the result, the appeal of the assessee is allowed for statistical purposes.