INCOME TAX OFFICER, DELHI vs. GSP POWER SYSTEMS PVT. LTD., DELHI

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ITA 1273/DEL/2024Status: DisposedITAT Delhi03 June 2025AY 2018-19Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)9 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the Assessing Officer had traveled beyond the scope of the limited scrutiny. The assessment was therefore not sustainable in law.

What were the facts?

The Revenue appealed against the deletion of an addition made under section 68/69A. The assessee had filed a cross-objection challenging the validity of the assessment itself, which was initiated for specific reasons but concluded on unrelated grounds.

What were the issues?

Whether the Assessing Officer exceeded his jurisdiction by making additions on grounds beyond the limited scrutiny initiated.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 68,Section 69A,Section 143(2)

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, DELHI BENCH: ‘B’ NEW DELHI

Before: SHRI SATBEER SINGH GODARA & SHRI MANISH AGARWAL

For Appellant: Dr. Rakesh Gupta, Adv
For Respondent: Ms. Suman Malik, CIT(DR)
Hearing: 03.06.2025Pronounced: 03.06.2025

Assessment Year: 2018-19 GSP Power Systems Pvt. Vs. Income Tax Officer, Ltd., Ward-10(1), 22, 3rd Floor, Main Market, New Delhi Moti Nagar, New Delhi PAN: AACCG0581H (Appellant) (Respondent) Assessee by Dr. Rakesh Gupta, Adv. Sh. Somil Agarwal, Adv. Department by Ms. Suman Malik, CIT(DR) Date of hearing 03.06.2025 Date of pronouncement 03.06.2025 ORDER

PER SATBEER SINGH GODARA, JM

1.

This Revenue’s appeal C.O. No. 40/Del/2024 for assessment year 2018- 19, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN and order no. ITBA/NFAC/S/250/2023-24/1060727888(1), dated 09.02.2024, involving proceedings under section 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’). Heard both the parties. Case files perused.

2.

We notice at the outset that the assessee’s cross objection herein C.O. No. 40/Del/2024 goes to the root of the matter since challenging validity of the impugned assessment itself framed by the learned assessing authority on 31st May, 2021. This is for the precise reason that the assessee’s case was taken up for scrutiny on the twin issues of non-furnishing of quantitative details and “investments/advances/loans” whereas it ended up in adding an amount of Rs.12,59,97,711/- as unexplained cash credits under section 68/69A of the Act, which stands deleted in the lower appellate discussion. This is what leaves the Revenue and the assessee aggrieved who have filed their instant appeal and cross objection; respectively.

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