ROUNAK PAINT WORKS,INDORE vs. INCOME TAX OFFICER 4(3), INDORE, INDORE

ITA 557/IND/2026Status: DisposedITAT Indore24 September 2026AY 2019-2014 pages
AI SummaryRemanded

What did the Tribunal hold?

The ITAT held that the CIT(A) passed the order without considering the detailed submissions filed by the assessee during the first appellate proceedings, thus violating the principles of natural justice. The order was set aside.

What were the facts?

The Assessing Officer made an addition of Rs. 5,05,844/- as unexplained credit under Section 68. The assessee's first appeal before the CIT(A) was dismissed. The assessee then filed a second appeal before the ITAT.

What were the issues?

Whether the CIT(A) erred in dismissing the appeal without considering the assessee's submissions, thereby violating principles of natural justice. Whether the reassessment proceedings were validly initiated and conducted.

Which sections of the Income-tax Act were involved?

Section 68,Section 147,Section 148,Section 148A,Section 250,Section 253

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: SHRI PARESH M. JOSHI & SHRI ARVIND SONI

Hearing: 08.09.2026Pronounced: 24.09.2026

Per Paresh M. Joshi, JM:

This is an Appeal filed by the Assessee under section 253 of the Income Tax Act 1961, [ herein after referred to as the Act

for the sake of brevity] before this tribunal as & by way of a second Appeal. The Assessee is aggrieved by the order

bearing Number:- ITBA / NFAC / S / 250 / 2025-26 /

1085806484 (1) dated 10.02.2026 passed by the Ld. CIT(A)

U/S 250 of the Act, which is herein after referred to as the Rounak Paint Works ITA No. 557/Ind/2026 AY-2019-20 “Impugned Order”. The Relevant Assessment Year is 2019-

20 and the corresponding previous year period is from 01.04.2018 to 31.03.2019. 2. FACTUAL MATRIX

2.

1 That as and by way of an

The order continues below.

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