What did the Tribunal hold?

The Tribunal restored the issues to the file of the Assessing Officer for de novo adjudication. The assessee will be provided an opportunity of being heard.

The assessee filed appeals against the orders of the NFAC for assessment years 2019-20 and 2020-21. Both the assessee's representative and the revenue's representative agreed that the issues required further verification by the Assessing Officer.

What were the issues?

The primary issue was that the CIT(A) had not decided the appeal in depth, necessitating further verification by the Assessing Officer.

Shrachi Realty Pvt. Ltd. vs DCIT | ITAT Kolkata 2026

Income Tax Appellate Tribunal, “D” BENCH,

Before: SHRI YOGESH KUMAR U.S. & SHRI RAKESH MISHRA

For Appellant: Shri Sanjay Chatterjee, AR

For Respondent: Shri Sanat Kumar Raha, CIT DR

Hearing: 22.07.2026Pronounced: 24.07.2026

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, KOLKATA BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA Nos.1218 & 1219/KOL/2026 Assessment Year: 2019-20 & 2020-21

Shrachi Realty Private Limited Vs. DCIT, Circle-5(1), 686 Anandpur, East Kolkata Kolkata Township, West Bengal-700107 [PAN: AALCS1558D] APPELLANT RESPONDENT Appellant by : Shri Sanjay Chatterjee, AR Respondent by : Shri Sanat Kumar Raha, CIT DR Date of hearing : 22.07.2026 Date of Pronouncement : 24.07.2026 O R D E R PER YOGESH KUMAR U.S., JUDICIAL MEMBER: These two Appeals are filed by the Assessee against the order of the NFAC, Delhi (‘Ld. CIT(A)’ for short) dated 23.01.2026 & 28.01.2026 passed u/s 250 of the Income Tax Act, 1961 (‘the Act’ for short) for the Assessment Years 2019-20 and 2020-21 respectively.

Though the assessee has raised several Grounds of Appeal, the Ld. AR and the Ld. DR submitted that the issues involved in both the appeals require detailed verification by the Assessing Officer, as the Ld. CIT(A) has not decided the issue in depth. Recording the submissions of both the Ld. AR as well as the Ld. DR, the issues

ITA Nos.1218 & 1219/Kol/2026 Shrachi Realty Private Limited; A.Ys: 2019-20 & 2020-21 involved in the present appeal are restored to the file of the Assessing Officer for de novo adjudication of the issues involved. Needless to state that the Assessee shall be provided opportunity of being heard.

Accordingly, both the Appeals of the Assessee are partly allowed for statistical purpose. Order pronounced on 24.07.2026. Sd/- Sd/- (RAKESH MISHRA) (YOGESH KUMAR U.S.) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 24.07.2026 DP, PS Copy of the order forwarded to: 1. Appellant 2. Respondent 3. Pr. CIT 4. CIT(A) 5. CIT(DR) //TRUE COPY//

ASSISTANT REGISTRAR KOLKATA BENCHES, KOLKATA

SHRACHI REALTY PVT. LTD.,KOLKATA vs. D.C.I.T., CIRCLE - 5(1), KOLKATA

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