SHANKAR PRASAD,EAST SINGHBHUM vs. ITO WARD-1(1), JAMSHEDPUR

ITA 255/RAN/2025Status: DisposedITAT Ranchi02 July 2026AY 2020-212 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the issues to the Assessing Officer for re-adjudication to grant the assessee an adequate opportunity of being heard. The Assessing Officer was also permitted to call for a DVO report if necessary.

What were the facts?

The assessee invested in immovable property and declared a portion of it in their assessed income. The Assessing Officer made an addition under Section 56(2)(x) for the unexplained portion. The CIT(A) passed an ex parte order as the assessee failed to make submissions.

What were the issues?

Whether the CIT(A) order was validly passed ex parte, and whether the assessee was denied a proper opportunity to present their case.

Which sections of the Income-tax Act were involved?

Section 56(2)(x)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “RANCHI BENCH, RANCHI

Before: SHRI GEORGE MATHAN & SHRI RATNESH NANDAN SAHAY

For Respondent: Shri Sandipan Khan, Sr. DR
Hearing: 02.07.2026Pronounced: 02.07.2026

Per Bench: This is an appeal filed by the assessee against the order of the NFAC, Delhi [hereinafter referred to as the ‘CIT(A)’] in appeal no.NFAC/2019-20/10210772 dated 23.12.2024 for the assessment year 2020-21. 2. Shri Akshay Ringasia, CA represented on behalf of the assessee and Shri Sandipan Khan, Sr. DR represented on behalf of the revenue.

3.

A perusal of the facts in the present case clearly shows that the assessee made investment in immovable property of Rs.1,52,03,330/-, whereas the assessee has taken Rs.82,51,000/- in his assessed income. The Assessing Officer made an addition of Rs.69,52,300/- u/s 56(2)(x) of the Act. On appeal, the ld. CIT(A) passed an ex parte order. It is noticed that the assessee failed to make his

The order continues below.

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