ITO WARD - 2(1), NOIDA vs. KRISHNA KUMAR AGGARWAL, GB NAGAR

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ITA 1244/DEL/2020Status: DisposedITAT Delhi10 November 2022AY 2009-102 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found merit in the revenue's contention regarding the jurisdictional defect. Without delving into the merits, the Tribunal restored the appeal to the CIT(A) with proper jurisdiction for a fresh decision.

What were the facts?

The revenue filed an appeal against the CIT(A)'s order, alleging a jurisdictional defect because the order was passed after the CIT(A) had retired. The Tribunal noted that the revenue itself was questioning the jurisdiction of its own appellate authority.

What were the issues?

The key issue was whether the CIT(A) order was valid when passed by an officer after retirement, leading to a jurisdictional defect in the appellate process.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘H’, NEW DELHI

Before: SH. N.K. BILLAIYA & SH. KUL BHARAT

Hearing: 10/11/2022Pronounced: 10/11/2022

Appellant Sh. Sanjai Kumar Yadav, Addl. CIT Ms. Niharika Kucchal, Advocate on behalf of standing Counsel Shri Zoheb Hussain Respondent Sh. Pawan Kumar Sharma, CA Date of hearing: 10/11/2022 Date of Pronouncement: 10/11/2022 ORDER

PER N.K. BILLAIYA, AM:

1.

This appeal by the revenue is preferred against the order of the CIT(A)-1, Noida dated 31.12.2018 pertaining to A.Y.2009-10.

2.

The sum and substance of the grievance of the revenue is that there is a jurisdictional defect in as much as the order was passed by the CIT(A)-1, Noida after he was retired.

3.

It is surprising to see that the revenue itself is questioning the jurisdiction of its own CIT(A) which allegation cannot be brushed aside lightly.

4.

Since the appeal has been allowed by the first appellate authority, therefore, the assessee would not have approached this Tribunal challenging the jurisdiction of the appellate authority. However, since the revenue has filed the appeal challenging the very jurisdiction of the CIT(A), therefore, without going into the merits of the case we deem it fit to restore the impugned appeal back to the files of the CIT(A) having proper jurisdiction over the assessee. In the interest of justice and fair play the appeal is restored back to the files of the CIT(A) to be decided afresh after affording a reasonable and adequate opportunity of being heard to the assessee. 5. In the result, the appeal of the revenue is allowed for statistical purpose. 6. Decision announced in the open court on 10.11.2022.

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