RAJ KUMAR,MEERUT vs. ITO WARD 2(3), MEERUT

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ITA 5397/DEL/2026Status: DisposedITAT Delhi23 July 2026AY 2016-172 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the reopening of the assessment was not sustainable in law as it was initiated after 6 years and did not involve an addition exceeding Rs. 50 lacs, as per Section 149(1)(b) of the Act.

What were the facts?

The Income Tax Officer reopened the assessment for AY 2016-17 and made additions of Rs. 19,21,433. The CIT(A) upheld these additions. The assessee appealed to the ITAT.

What were the issues?

The primary issue was the validity of the reopening of assessment under Section 147/149 of the Income Tax Act, 1961, concerning the time limits and monetary thresholds for such reopening.

Which sections of the Income-tax Act were involved?

Section 147,Section 144,Section 148,Section 149(1)(b)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “SMC” NEW DELHI

Before: SH. SATBEER SINGH GODARA

For Appellant: Adv. (VC) and Ms. Aditi, Adv. (VC)
Hearing: 08.07.2026Pronounced: 08.07.2026

This assessee’s appeal for Assessment Year: 2016-17, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)”], Delhi’s DIN and Order No. ITBA/NFAC/S/250/2025- 26/1087505660(1), dated 17.03.2026 involving proceedings under section 147 r.w.s. 144 of the Income Tax Act, 1961 (hereinafter referred to as the ‘the Act’).

Heard both the parties. Case file perused.

2.

It transpires at the outset during the course of hearing that the learned departmental authorities had initiated the impugned reopening in the assessee’s

case vide section 148 notice dated 29.3.2023 finally culminating the Assessing Officer’s assessment dated 29.12.2023 making additions of Rs. 19,21,433/- as upheld in the CIT(A)/NFAC’s lower appellate discussion.

3.

That being the case, this Tribunal having noticed that the impugned reopening itself is not sustainable in law since set into motion after a time period of 6 years from AY 2016-17 and not involving any addition of more than Rs. 50 lacs as prescribed in light of section 149(1)(b) of the Act and in light of Naresh Balchandrao Shinde vs. ITO (2023) 451 ITR 149 (Bom). Quashed in very terms.

4.

All other remaining pleadings between the parties stand rendered academic.

5.

This assessee’s appeal is allowed.

Order pronounced in the open court as on 08.07.2026

Sd/- (SATBEER SINGH GODARA) JUDICIAL MEMBER Dated 23rd July, 2026 SR BHATNAGAR Copy of the order forwarded to: (1) Appellant: (2) Respondent: (3) CIT (4) CIT (Appeals) (5) DR, I.T.A.T.

Assistant Registrar

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