SAMBALPUR DEVELOPMENT AUTHORITY,SAMBALPUR vs. DEPUTY COMMISSSIONER OF INCOME TAX, CIRCLE-1(1), SAMBALPUR

ITA 592/CTK/2025Status: DisposedITAT Cuttack17 July 2026AY 2012-136 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal, to ensure natural justice, decided to provide the assessee one more opportunity to furnish audited accounts by a Chartered Accountant. The matter was remitted back to the Assessing Officer for fresh adjudication.

What were the facts?

The assessee, Sambalpur Development Authority, filed its return of income showing NIL income. The Assessing Officer made additions of Rs. 22,32,274/- on account of surplus and Rs. 7,43,060/- for disallowed expenses due to lack of documentation. The CIT(Appeals) dismissed the appeal ex-parte.

What were the issues?

Whether the Assessing Officer erred in making additions without considering the revised return and whether the CIT(Appeals) erred in dismissing the appeal ex-parte without proper consideration of evidence.

Which sections of the Income-tax Act were involved?

Section 143(2),Section 142(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA-CUTTACK ‘e-COURT’, SMC, KOLKATA

Before: Shri Duvvuru RL Reddy, Vice-(KZ) & Shri Laxmi Prasad Sahu

Per Duvvuru RL Reddy, Vice-President (KZ):- The present appeal is directed at the instance of assessee against the order of ld. Additional/Joint Commissioner of Income

1 Sambalpur Development Authority Tax (Appeals), Faridabad dated 26.08.2025 passed for Assessment Year 2012-2013. 2. Brief facts of the case are that the asses

The order continues below.

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