MEDIPOLIS DEVELOPERS LLP,PALANPUR vs. INCOME TAX OFFICER WARD 1, PALANPUR

ITA 2524/AHD/2026Status: DisposedITAT Ahmedabad10 September 2026AY 2024-253 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal set aside the order of the CIT(A) and restored the case for fresh consideration. The CIT(A) was directed to provide an adequate opportunity of hearing to the assessee.

What were the facts?

The assessee's appeal before the CIT(A) was decided ex-parte without considering the assessee's request for more time to file submissions. The CIT(A) passed a non-speaking order confirming all additions/disallowances.

What were the issues?

Whether the CIT(A) erred in passing an ex-parte order without granting sufficient opportunity to the assessee to present its case.

Which sections of the Income-tax Act were involved?

Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “A” BENCH

Before: Shri Tapas Ram Misra & Shri Gangadhar Panda

For Appellant: Shri Dhinal Shah, A.R
For Respondent: Shri Shramdeep Sinha, CIT-DR

PER TAPAS RAM MISRA, JUDICIAL MEMBER:

The present appeal has been filed by the Assessee against the order of the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (hereinafter referred to as “NFAC”), Delhi (hereinafter referred to as “CIT(A)”), dated 16.06.2026 passed under Section 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) and relates to Assessment Year (A.Y.) 2024-25. 2. This order was passed ex-parte. The Ld.CIT(A) had issued a notice of hearing on 13-05-2026 seeking submissions on 20-05-

I.T.A No. 2524/Ahd/2026 A.Y. 2024-25 2026. In response the assessee, vide letter d

The order continues below.

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