NIRMAL UJJWAL CREDIT CO-OPERATIVE SOCIETY LIMITED,NAGPUR vs. DCIT/ACIT CIRCLE 4 NAGPUR, NAGPUR

ITA 8/NAG/2026Status: DisposedITAT Nagpur31 August 2026AY 2016-20173 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that since the foundation of the impugned assessment orders (passed under Section 147 r.w.s 263) was based on an order that was already quashed by the Tribunal, the current appeals should be sustained.

What were the facts?

The assessee's appeals were dismissed by the NFAC due to a significant delay of 277 days, with the assessee failing to provide satisfactory evidence for the delay. However, a previous tribunal order had already quashed similar orders passed under Section 263 for earlier assessment years.

What were the issues?

The primary issue was whether the assessment orders, which were based on a Section 263 order that was subsequently quashed, were valid. The Tribunal also considered the delay in filing the appeal.

Which sections of the Income-tax Act were involved?

Section 147,Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “DB” BENCH, NAGPUR

Before: SHRI ANUBHAV SHARMA & SHRI KHETTRA MOHAN ROY

Hearing: 18.06.2026Pronounced: 31.08.2026

P a g e | 2 Nirmal Ujjwal Credit Co-operative Society Ltd. (AY: 2017-18) PER ANUBHAV SHARMA, JM:

These appeals are preferred by the assessee against the order dated 24.11.2025 of the Ld. National Faceless Appeal Centre (NFAC), Delhi(hereinafter referred as Ld. First Appellate Authority or in short Ld. ‘The FAA) in DIN & Order No: ITBA/NFAC/S/250/2025- 26/1082945981(1) arising out of the assessment orders dated 11.06.2024 u/s 147 r.w.s 263 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) passed by ACIT/DCI

The order continues below.

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