SATISH KUMAR SHARMA,ETAWAH vs. INCOME TAX OFFICER WARD 2(2)(5), ETAWAH

ITA 440/AGR/2026Status: DisposedITAT Agra16 September 2026AY 2022-202311 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the AO's assessment order lacked proper inquiry and did not provide sufficient details, making it erroneous and prejudicial to the revenue. Therefore, the PCIT was justified in exercising revisional powers.

What were the facts?

The assessee filed a return of income which was selected for scrutiny. The Assessing Officer (AO) accepted the return based on submissions. The Principal Commissioner of Income Tax (PCIT) invoked revisional powers under Section 263, finding the assessment order erroneous and prejudicial to revenue due to lack of proper inquiry.

What were the issues?

Whether the PCIT correctly invoked Section 263 powers by deeming the assessment order erroneous and prejudicial to revenue due to lack of adequate inquiry by the AO.

Which sections of the Income-tax Act were involved?

Section 263,Section 143(3),Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AGRA (DB

Before: SUNIL KUMAR SINGH & BRAJESH KUMAR SINGH

For Appellant: Shri Sushil Kumar Maheshwari, CA
For Respondent: Ms. Sangeeta Yadav, CIT (DR)
Hearing: 23.07.2026Pronounced: 16.09.2026

PER: SUNIL KUMAR SINGH, J.M.

This appeal has been preferred against the impugned order dated 24.03.2026 passed by the ld PCIT in revision No. PCIT, Agra-1/Revison- 263/100000958588/2026 in exercise of power vested in him u/s 263 of the Income Tax Act, 1961 (hereinafter referred to as the ‘Act’), whereby ld PCIT has cancelled (set aside) assessment order dated 28.03.2024 passed u/s 143(3) of the Act and directed the assessing officer to pass order a fresh after affording opportunity of hearing to the assessee.

2.

The brief facts state that the assessee e-filed return for A.Y. 2022-23 on 24.09.2022, declaring total income of Rs. 6,79,810/-. Subsequently, the case was selected for scrutiny under CASS for verification of low inc

The order continues below.

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