RAIS AHMAD,ALLAHABAD vs. ITO, NFAC, DELHI

ITA 37/ALLD/2024Status: DisposedITAT Allahabad08 June 2026AY 2014-157 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the matter to the Assessing Officer, allowing the assessee one more opportunity to present their case and produce necessary evidence. The assessee was cautioned to fully comply with the AO's directions in the set-aside proceedings.

What were the facts?

The Assessing Officer (AO) initiated reassessment proceedings under section 147 based on information about a credit of Rs. 19,20,000 in the assessee's bank account. The assessee claimed this amount was from property sale proceeds disclosed in the return, but the AO added it as income from undisclosed sources under section 69A for lack of evidence. The National Faceless Appeal Centre (NFAC) dismissed the assessee's appeal ex-parte.

What were the issues?

Whether the addition of Rs. 19,20,000 as income from undisclosed sources was justified without providing the assessee adequate opportunity to present evidence, and whether the ex-parte order passed by the NFAC was proper.

Which sections of the Income-tax Act were involved?

Section 147,Section 148,Section 142(1),Section 139,Section 69A,Section 115BBE,Section 271(1)(c),Section 271(1)(b),Section 271F,Section 144,Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SMC BENCH, ALLAHABAD

Before: SHRI. SUDHANSHU SRIVASTAVA

For Appellant: Shri Praveen Godbole, C.A

This appeal has been preferred by the Assessee against the order dated 12.01.2024, passed by the National Faceless Appeal Centre, Delhi (NFAC) for Assessment Year 2014-15. 2.0 The brief facts of the case are that the Income Tax Department was in possession of information that there was total credit of Rs.19,20,000/- in assessee’s Bank Account No.20209855010 maintained with Allahabad Bank, Kareli Branch, Allhabad during the year under consideration. As per the Department, the assessee had not filed the return of income for the year under consideration under section 139 of the Income Tax Act, 1961 (hereinafter called 'the Act’). The Assessing Officer (AO) reopened the case of the assessee under section 147 of the Act after issuing Notice under section 148 of the Act to the ITA No.37/ALLD/2024 assessee. Thereafter, the AO issu

The order continues below.

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