PADMA ANAND RAO ,NAGPUR vs. ITO WARD 3(1), NAGPUR

ITA 93/NAG/2026Status: DisposedITAT Nagpur31 August 2026AY 2014-154 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal dismissed the grounds challenging the reopening of assessment, finding that the AO had validly assumed jurisdiction. However, the grounds related to the addition on merits were restored to the AO for fresh adjudication.

What were the facts?

The assessee, a pensioner, was subject to reassessment proceedings for AY 2014-15 based on information regarding an investment of Rs. 19,40,000/-. The Assessing Officer made an addition of this amount as unexplained investment, which was upheld by the CIT(A).

What were the issues?

Whether the reassessment proceedings were validly initiated and whether the addition of Rs. 19,40,000/- as unexplained investment was justified.

Which sections of the Income-tax Act were involved?

Section 147,Section 148,Section 144,Section 69,Section 115BBE,Section 250,Section 234A,Section 234B,Section 234C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, SMC BENCH,

Before: DR. MANISH BORAD

For Appellant: Shri Abhay Agrawal, Adv
For Respondent: DR (Virtual)
Hearing: 05.08.2026Pronounced: 31.08.2026

This appeal at the instance of assessee pertaining to A.Y. 2014-15 is directed against the order passed by Ld. CIT(A), NFAC, Delhi u/s 250 of the Income-tax Act, 1961 dated 22.11.2025 which is arising out of the Assessment Order passed u/s. 147 r.w.s 144 of the IT Act dated 26.03.2022. 2. Assessee has raised following grounds of appeal:- “1. That the learned Commissioner of Income-tax (Appeals) erred in law and on facts in upholding the reassessment proceedings initiated under section 147 of the Act, which are without valid juri iction, contrary to law, and liable to be quashed. Notice issued u/s 148 is bad in law.

2.

That

The order continues below.

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