ASLAM KHAN,BHIWADI (ALWAR) vs. ITO BHIWADI, BHIWADI

ITA 611/JPR/2025Status: DisposedITAT Jaipur29 September 2026AY 2014-155 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal noted that the appeal was filed by the assessee against the appellate order dated 21.02.2025, which arose from a reassessment order passed under Section 143(3) read with Section 147 of the Income Tax Act, 1961, for Assessment Year 2014-15. The brief facts indicate that the assessee, engaged in trading building material, declared an income of Rs. 3,72,460 for AY 2014-15. Information received by the department suggested the assessee purchased an immovable property on 05.07.2013 for Rs. 1.5 crores with stamp duty expenses of Rs. 11,73,850, with the assessee's share being Rs. 80,86,925. However, the judgment does not record any arguments from either the assessee or the revenue regarding the validity of the reassessment proceedings or the reassessment order itself. Consequently, the Tribunal did not decide on the issues presented or provide any reasoning or operative directions. The judgment is incomplete as it does not contain the substantive decision of the Tribunal.

What were the facts?

The assessee, Aslam Khan, an individual engaged in the trading of building material, filed a return of income for Assessment Year 2014-15 on October 21, 2014, declaring a total income of Rs. 3,72,460. The Revenue received information indicating that the assessee purchased an immovable property on July 5, 2013, for Rs. 1.5 crores, with stamp duty expenses of Rs. 11,73,850. The assessee's share in this transaction was Rs. 80,86,925. The appeal is filed by the assessee against the appellate order dated February 21, 2025, passed by the Commissioner of Income Tax (Appeal), National Faceless Appeal Centre (NFAC), Delhi. This order arose from a reassessment order passed under Section 143(3) read with Section 147 of the Income Tax Act, 1961.

What were the issues?

1. Whether the reassessment proceedings initiated under Section 147 of the Income Tax Act, 1961, were valid, considering the information received by the Revenue regarding the purchase of an immovable property by the assessee. The assessee's contentions are not recorded in the judgment. The Revenue's contentions are not recorded in the judgment. 2. Whether the reassessment order passed under Section 143(3) read with Section 147 of the Income Tax Act, 1961, is sustainable in light of the facts presented. The assessee's contentions are not recorded in the judgment. The Revenue's contentions are not recorded in the judgment.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘SMC’ BENCH, JAIPUR

Before: Smt. Annapurna Gupta & Shri T. R. Senthil Kumar

For Respondent: Shri Abhimanyu Singh

PER : T. R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal is filed by the assessee as against the appellate order dated 21.02.2025 passed by Commissioner of Income Tax (Appeal), National Faceless Appeal Centre (NFAC), Delhi, arising out of reassessment order passed u/s. 143(3) r.w.s. 147 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) relating to the Asst. Year 2014-15. I.T.A No. 611/JPR/2025 Page No 2 Aslam Khan

2.

Brief facts of the case are that the assessee is an individual engaged in trading business of building material. Assessee has filed the return of income for the AY 2014-15 on 21.10.2014 declaring total income of Rs. 3,72,460/-. Information received from the

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Recent GST High Court judgments

Search GST case law →