KESHAV JEWELLERS (INDIA) PRIVATE LIMITED,GANJAM vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1), BHUBANESWAR, BHUBANESWAR

ITA 550/CTK/2026Status: DisposedITAT Cuttack05 June 2026AY 2017-184 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal before the CIT(A) in the interest of justice. It held that the reassessment was done without proper examination of details and restored the issues to the Assessing Officer for readjudication with an opportunity for the assessee to be heard.

What were the facts?

The assessee's appeal was dismissed by the CIT(A) due to a significant delay. The Assessing Officer had initiated reassessment proceedings based on information regarding excise duty evasion, which the assessee claimed was already settled by the Central Excise authorities.

What were the issues?

Whether the reassessment proceedings were sustainable without proper examination of details and whether the delay in filing the appeal before the CIT(A) should be condoned.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Before: SHRI GEORGE MATHAN & SHRI RAJESH KUMAR

Hearing: 05/06/2026Pronounced: 05/06/2026

PerBench: This is an appeal filed by the assessee against the order of NFAC, Delhi in appeal no.NFAC/2016-17/10589971 dated 11/05/2026 for the assessment year 2017-18. 2. Shri P. K. Mishra & Himanshu Jena, ARs appeared on behalf of the assessee assisted by Miss Dipti Pati and Shri Jeetendra Kumar, CIT-DR represented on behalf of the revenue.

3.

It was submitted by the ld. AR that the ld. CIT(A) has dismissed on account of delay of 1016 days. The reasons for the delay have been given

The order continues below.

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