JAI PRAKASH BHAGAT,JAMSHEDPUR vs. ITO, JAMSHEDPUR

ITA 328/RAN/2026Status: DisposedITAT Ranchi31 August 2026AY 2017-183 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the matter to the CIT(A) by condoning the delay in filing the appeal. The CIT(A) was directed to decide the issue afresh after considering the fresh material and documents to be produced by the assessee.

What were the facts?

The assessee sold an immovable property for ₹10,75,000, while the stamp duty value was ₹27,40,000. The Assessing Officer reopened the case and added the difference as capital gains, as the assessee had not disclosed any capital gains. The CIT(A) dismissed the appeal due to a delay in filing.

What were the issues?

Whether the delay in filing the appeal before the CIT(A) should be condoned and the matter decided on merits. Whether the assessee should be given an opportunity to present fresh evidence before the CIT(A).

Which sections of the Income-tax Act were involved?

Section 147,Section 148,Section 249(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI

Before: SHRI RATNESH NANDAN SAHAY & SMT. RAJANI GUDURI

For Respondent: Shri Ram Chandra Marndi, Sr.DR
Hearing: 27/08/2026Pronounced: 31/08/2026

PER: BENCH

1.

This appeal by the assessee is directed against the order of the National Faceless Appeal Centre (NFAC), Delhi [in short, the ld. CIT(A)] dated 29/04/2026 for the Assessment Year (AY) 2017-18. 2. Facts of the case, in brief, are that the assessee has filed return of income on 31/07/2017 declaring total income of ₹ 2,97,500/-. Subsequently, the Assessing Officer received information that the assessee has transacted high value of immovable property where the consideration received as a result of transfer of capital asset is less than the value adopted by the Stamp Valuation authority. The assessee had sold immovable property

The order continues below.

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