GRS PROPERTY HOLDINGS INVESTMENTS,KANCHIPURAM vs. ITO, WARD-1, KANCHIPURAM

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ITA 3558/CHNY/2026Status: DisposedITAT Chennai08 September 2026AY 2013-145 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal, finding sufficient cause. The appeal was admitted for adjudication against the order confirming the reassessment.

What were the facts?

The assessee, GTS Property Holdings Investments, had not filed any return of income after Assessment Year 2007-08, despite its active status. The appeal is against an order confirming an assessment made under Section 147 of the Income Tax Act.

What were the issues?

The primary issue is the condonation of delay in filing the appeal. The underlying issue is the validity of the reassessment made under Section 147.

Which sections of the Income-tax Act were involved?

Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI

Before: SHRI INTURI RAMA RAO & SHRI MANU KUMAR GIRI

Hearing: 18.08.2026

PER MANU KUMAR GIRI, JM:

The captioned appeal filed by the assessee is directed against the order passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as "the Ld. CIT(A)"], dated 17.02.2026 confirming the assessment order passed u/s. 147 of the Income Tax Act, 1961 ("the Act"), for the Assessment Year ("AY") 2013-14. GTS Property Holdings Investments Vs ITO W-1 2. In the instant appeals, the registry has noted the delay of 24 days in filing the captioned appeal. We have gone through the condonation petition, we find that the reasons given by the assessee are sufficient cause for delay in filing the captioned appeal. Hence, we condone the delay and admit the appeal for adjudication.

3.

Brief facts of the case, as emanating from the assessment order, are that the assessee had not filed any return of income after Assessment Year 2007-08, though its status was shown as active in the records of the

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