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Judgment
This appeal filed by the assessee is preferred against the order of the CIT(A)-1, Gurgaon dated 13.10.2016, pertaining to A.Y.2012-13.
The grievance of the assessee read as under :-
None appeared on behalf of the assessee inspite of the notice. We heard the DR at length. Case records carefully perused.
We find that the assessment order has been framed exparte. We find that the addition has been made under the head capital gains amounting to Rs.1,14,54,548/- .
The assessee agitated the assessment before the CIT(A). The CIT(A) confirmed the assessment exparte.
We are of the considered view that the assessee was denied sufficient opportunities by the lower authorities, therefore, in the interest of justice we restore the issue to the files of the AO. The assessee is directed to furnish all the necessary documentary evidences in support of her claim and the AO is directed to decide the issue afresh after affording a reasonable and sufficient opportunity of being heard to the assessee.
In the result, the appeal of the assessee is allowed for statistical purpose.
The order is pronounced in the open court on 21.03.2022 in the presence of Ld. Sr. DR.