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Judgment
PER ANUBHAV SHARMA, JM:
This appeal preferred by the Assessee against the order dated 03.10.2024 of Ld. National Faceless Appeal Centre (NFAC) (hereinafter referred to as the First Appellate Authority or ‘the ld. FAA’ for short) in DIN & Order No : ITBA/NFAC/S/250/2024-25/1069351581(1) arising out of the assessment order dated 21.03.2023 u/s 147 r.w.s 144 read with section 144B of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) passed by Assessment Unit of Income-tax Departmentfor AY: 2018-19.
On hearing both sides we find that there is delay in filing of the appeal for which an application for condonation of delay has been filed supported with an affidavit. The delay being not of a substantive period stand condoned. Appeal is admitted for hearing.
Further, it comes up that assessee had failed to appear before both the tax authorities and the issue involved is of cash deposited in the bank account for which assessee claims that the same was by way of sales of mobile phones and mobile vouchers only. It comes up that assessee has raised legal issue which has not been entered into by the ld. CIT(A).
However, as the assessee has failed to appear and give a factual detail of the issue which requires verification. We are inclined to allow the appeal for statistical purpose and set aside the impugned orders. The issue of merits as well as law is restored to the files of ld. AO to give opportunity to the assessee and pass order afresh.
The appeal of the assessee is allowed for statistical purposes.