ABHIMANYU YADAV,INDORE vs. ITO-1(1), INDORE, INDORE

ITA 910/IND/2025Status: DisposedITAT Indore13 July 2026AY 2015-1617 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal quashed the reassessment proceedings, finding that the notice was issued beyond the prescribed limitation period under Section 149 of the Income Tax Act, 1961, as it stood prior to the amendments.

What were the facts?

The assessee claimed deduction under Section 54B on the sale of agricultural land, having purchased other agricultural land within two years. The Assessing Officer added back the purchase consideration, stating the new land was purchased prior to the sale of the original land.

What were the issues?

Whether the reassessment proceedings were validly initiated within the prescribed time limits under Section 149 of the Act, considering the pre-amendment provisions.

Which sections of the Income-tax Act were involved?

Section 147,Section 148,Section 148A,Section 149,Section 54B

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
आयकर अपीलीय अिधकरण, इंदौर "यायपीठ, इंदौर In The Income Tax Appellate Tribunal, Indore Bench, Indore Before Dr. Arjun Lal Saini, Accountant Member And Shree Paresh M. Joshi, Judicial Member आयकरअपीलसं./ITA No. 910/IND/2025 [ "नधा"रणवष"/Assessment Year: 2015-16 ] Abhimanyu Yadav, The ITO – 1(1), Gram Palakhedi, Bhagana B.O. Office of the ITO – 1(1), Khajuriya, Indore, Aayakar Bhavan, Opp. White Vs. Madhya Pradesh – 453111 Church, Indore, Madhya Pradesh– 452001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ALLPY2838G (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant by : Shri Ashish Goyal, Ld. AR & Shri N. D. Patwa, Ld. AR Respondent by : Shri Ashish Porwal, Ld. Sr. DR Date of Hearing : 15/06/2026 : 13/07/2026 Date of Pronouncement

:: ORDER :: Per, Bench: Captioned appeal filed by the assessee, pertaining to Assessment Year 2015-16, is directed against the order passed under section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) by Commissioner of Income-tax (Appeals), dated 09.09.2025, which in turn arises out of an assessment order passed by the Assessing Officer u/s 147 of the Act, on 27.03.2023. 2. The grounds of appeal raised by the assessee are as follows:

“1. Th

The order continues below.

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