SACHIN NOTIFIED AREA,SURAT vs. THE DCIT, CENTRAL CIRCLE-1(1)(1), SURAT

ITA 1047/SRT/2025Status: DisposedITAT Surat30 June 2026AY 2016-174 pages
AI SummaryDismissed

What were the facts?

The assessee claimed exemption under Section 10(20) of the Income Tax Act. The Assessing Officer reopened the assessment and made additions for disallowed exemption and FDR interest. The CIT(A) confirmed these additions.

What did the Tribunal hold?

The Tribunal held that the assessment order passed in effect of the Section 263 orders, which were subsequently set aside by the Tribunal, does not survive. Therefore, the appeal challenging this assessment order and the CIT(A)'s order becomes infructuous.

What were the issues?

Whether the assessment order, based on Section 263 orders that were later set aside, is valid. The eligibility of the assessee for deduction under Section 10(20) and the taxability of FDR interest were also key issues.

Which sections of the Income-tax Act were involved?

Section 10(20),Section 147,Section 263,Section 144B,Section 271(1)(c),Section 271B,Section 271(1)(b)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: MS. SUCHITRA KAMBLE & SHRI BHAGIRATH MAL BIYANI

For Appellant: Shri P.M. Jagasheth, CA
For Respondent: Shri Ravi Kant, CIT (DR)
Hearing: 10.06.2026Pronounced: 30.06.2026

PER : SUCHITRA KAMBLE, J M: These appeals filed by the assessee are against the orders passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [in short “CIT(A)”] even dated 07.08.2025 for the Assessment Year (in short “AY”) 2013-14, 2014-15, 2015-16 & 2016-17. 2. As the facts are identical in these appeals, we hereby pass a consolidated order by taking ITA No.1044/SRT/2025 pertaining to A.Y. 2013-14 as the lead case.

3.

The assessee has rai

The order continues below.

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