← Back to search

SIMCO DEVELOPERS,THANE vs. WARD 1(1), KALYAN, KALYAN, THANE

PDF
ITA 6305/MUM/2025[2016-17]Status: DisposedITAT Mumbai02 December 20253 pages

Before: SHRI NARENDER KUMAR CHOUDHRY & MS. RENU JAUHRI

For Appellant: Shri Piyush Chhajed , Ld. A.R.
For Respondent: Shri Virbhadra S. Mahajan, Ld. Sr. D.R.
Hearing: 02.12.2025Pronounced: 02.12.2025

Per Bench :

These appeals have been preferred by the Assessee against the order dated 18-06-2025 and 19-06-20205 impugned herein, passed by the National Faceless Appeal Center (NFAC)/ Ld.
Commissioner of Income Tax (Appeals) (in short Ld. Commissioner) u/s 250 of the Income Tax Act, 1961 (in short ‘the Act’) for the A.Y.
2016-17. M/s. Simco Developers

2
2. Admittedly the notices sent by the Ld. Commissioner having contained other email but not as mentioned in Form no. 35. Thus, the assessee has established the plausible reason for non- appearance/non-compliance before the Ld. Commissioner in 1st appellate proceedings, initiated against the Assessment order dated
25/03/2022 u/s 147 r.w.s 144 read with section 144B of the Act, whereby additions of Rs. 2,50,89,000/- under the head short term capital gains and Rs. 86,664/- under the head income from other sources have been made by the Assessing Officer. Thus, non- appearance of the Assessee before the Ld. Commissioner is condoned.

3.

The Ld. Counsel has demonstrated the fact that the assessee was in judicial custody during the assessment proceedings which resulted into non-compliance by the Assessee and passing the assessment order more or less as ex-parte and therefore, it is prayed that the case be remanded to the file of the Assessing Officer, instead of Ld. Commissioner. The Ld. DR is also agreed to that.

4.

Thus, the case is remanded to the file of the Juri ictional Assessing Officer (JAO) for decision afresh.

5.

Second appeal i.e. 6305/M/2025 relates to the penalty levied to the tune of Rs. 87,12,793/- u/s 271(1)(c) by the AO vide order penalty dated 06/09/2022, on the basis of above additions and having effect of quantum additions. As the quantum case has already been restored to the file of the Assessing Officer, thus this penalty order also requires fresh adjudication. Thus, considering the peculiar facts and circumstances, this case is also remanded to the file of the Assessing Officer for decision afresh. M/s. Simco Developers

3
6. Thus, both the cases are remanded to the file of JAO for decision afresh.

7.

In the result, both the appeals are allowed for statistical purposes. Order pronounced in the open court on 02.12.2025. (RENU JAUHRI) (NARENDER KUMAR CHOUDHRY) ACCOUNTANT MEMBER JUDICIAL MEMBER

* Kishore, Sr. P.S.

Copy to: The Appellant
The Respondent
The CIT, Concerned, Mumbai
The DR Concerned Bench

////

By Order

Dy/Asstt.

SIMCO DEVELOPERS,THANE vs WARD 1(1), KALYAN, KALYAN, THANE | BharatTax