PR. COMMISSIONER OF INCOME TAX (CENTRAL)-2 vs. ASHOK MINDA

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ITA - 357 / 2024HC Delhi16 July 20242 pages
For Petitioner: SANJAY KUMAR
AI SummaryPartly Allowed

What did the High Court hold?

The Delhi High Court admitted the appeals on specific questions of law concerning the validity of a manual assessment order passed without a DIN, despite approval from the Chief Commissioner and subsequent uploading on the ITBA portal.

What were the facts?

The appeals raise identical questions of law to a previously considered case. The core issue revolves around the validity of an assessment order passed manually without a Document Identification Number (DIN).

What were the issues?

Whether a manual assessment order passed without a DIN is invalid, even if approved by higher authorities and uploaded within the stipulated time.

Which sections of the Income-tax Act were involved?

Not specified

AI-generated summary — verify with the full judgment below

$~91 & 94 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 357/2024

PR. COMMISSIONER OF INCOME TAX (CENTRAL)-2

.....Appellant Through: Mr. Sanjay Kumar, Ms.Esha, Advs.

versus

ASHOK MINDA

.....Respondent

Through: Appearance not given 94 + ITA 360/2024

PR. COMMISSIONER OF INCOME TAX (CENTRAL)-2

.....Appellant Through: Mr. Sanjay Kumar, Ms.Esha, Advs.

versus

ASHOK MINDA

.....Respondent

Through: Appearance not given

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA

HON'BLE MR. JUSTICE RAVINDER DUDEJA

O R D E R %

16.07.2024 CM APPL. 39615/2024 (Exemption) in ITA 360/2024

Allowed, subject to all just exceptions.

This application stands disposed of. ITA 357/2024 & ITA 360/2024 1. We take note of the undisputed position that these appeals raise questions identical to those which form subject matter of our consideration in ITA 277/2024. 2. These appeals shall, consequently, stand admitted on the following questions of law: - A. Whether on the facts and circumstances of the case This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 12:49:50

and in law, the Income Tax Appellate Tribunal [‘Tribunal’] is correct in quashing the assessment order by accepting the assessee‘s additional grounds that the assessment order was passed manually without Document Identification Number [‘DIN’] and that the same amounts to invalidity, ignoring the fact that the Assessing Officer [‗AO‘] had obtained approval of the Chief Commissioner of Income Tax [‗CCIT‘] (Central), New Delhi for passing of manual orders? B. Whether on the facts and circumstances of the case and in law, the Tribunal is correct in ignoring the fact that as per the Circular No. 19/2019 dated 14 August 2019, the assessment order was uploaded on the Income Tax Business Application [‗ITBA’] on 30 December 2019 within 15 working days and DIN was duly generated? 3. List along with ITA 277/2024 to be called on 31.08.2024 i.e. the date fixed.

YASHWANT VARMA, J.

RAVINDER DUDEJA, J. JULY 16, 2024/neha This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 12:49:50

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