KUSUM,DELHI vs. ASSESSING OFFICER, VIKAS BHAWAN, DELHI

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ITA 1125/DEL/2025Status: DisposedITAT Delhi15 May 2025AY 2016-17Bench: Sh. Satbeer Singh Godara (Judicial Member)1 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal found no illegality in the lower appellate authorities' remand directions. Since the case was already restored to the Assessing Officer for fresh consideration, the assessee's quantum appeal was declined.

What were the facts?

The assessee filed two appeals against the order of the CIT(A)/NFAC for AY 2016-17, one concerning quantum addition and the other a penalty. The case had been restored to the Assessing Officer for best judgment assessment under Section 144.

What were the issues?

Whether the assessee's appeals should be entertained when the matter was already remanded to the Assessing Officer for fresh assessment.

Which sections of the Income-tax Act were involved?

Section 147,Section 271(1)(c),Section 144

AI-generated summary — verify with the full judgment below

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

Before: Sh. Satbeer Singh Godara

Hearing: 15.05.2025Pronounced: 15.05.2025

Heard together (2 matters)

ITA No. 1124/Del/2025
ITA No. 1125/Del/2025

Read from the judgment's own cause title. This page is filed under one of them.

Asstt. Year : 2016-17 Kusum, Vs Assessing Officer, A-38, 2nd Floor, Gali No. 2, Ward-59(2), Madhu Vihar, Delhi-110092 Vikas Bhawan, Delhi-110005 (APPELLANT) (RESPONDENT) PAN No. ARFPK1002Q Assessee by : None Revenue by : Sh. Yogeshwar Sharma, Sr. DR Date of Hearing: 15.05.2025 Date of Pronouncement: 15.05.2025 ORDER

These assessee’s twin appeals & 1125/Del/2025, for Assessment Year 2016-17, arise against the CIT(A)/NFAC, Delhi’s DIN & order No. ITBA/NFAC/S/250/2024- 25/1071564360(1) & ITBA / NFAC / S / 250 / 2024-25 / 1071564360(1) dated 26.12.2024, in proceedings u/s 147 & 271(1)(c) of the Income Tax Act, 1961 (in short “the Act”), respectively.

2.

Cases called twice. None appears at the assessee’s behest. She is accordingly proceeded ex-parte. the tribunal’s attention to the CIT(A)/NFAC’s lower appellate discussion in para 4 onwards to the fact that the assessee’s case has already been restored/set aside back to the Assessing Officer who had framed his best judgment assessment u/s 144 of the Act on 30.03.2022. That being the clinching factual position, the tribunal is of the considered view that there is no illegality or irregularity found in the learned lower appellate authorities’ remand directions at this stage in principle. The assessee’s instant quantum appeal Assessing Officer has already been directed to consider the assessee’s entire explanation afresh; if any. Order accordingly.

4.

The assessee’s consequential penalty appeal u/s 271(1)(c) of the Act also follows the suit in very terms.

5.

It is made it clear before parting that the assessee shall be indeed at liberty to raise all legal as well as factual pleas before the learned Assessing Officer in remand proceedings.

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