PRADEEPKUMAR N. VASUDEWANI,RAJKOT vs. INCOME TAX OFFICER, WARD-2(1)(5), RAJKOT

PDF · subscribers
ITA 243/RJT/2017Status: DisposedITAT Rajkot06 March 2019AY 2008-092 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal acceded to the assessee's request to set aside the appeal to the CIT(A) for fresh disposal. This was subject to the condition that the assessee pays a fine of Rs. 10,000/- to the Income Tax department.

What were the facts?

The assessee's appeal was against an assessment order and a CIT(A) order. The assessee could not appear before the Assessing Officer and the CIT(A). The assessee requested the case be set aside to the CIT(A) for a fresh decision.

What were the issues?

Whether the reassessment and reopening of assessment were bad in law, and whether the addition on account of 'On Money' was justified. The primary issue became the assessee's inability to appear and the request for a fresh hearing.

Which sections of the Income-tax Act were involved?

Section 144,Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAJKOT, BENCH

Before: SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR& SHRI WASEEJM AHMED

Pronounced: 06/03/2019

PER MAHAVIR PRASAD- JM:

This appeal has been preferred by the assessee against the order of the Ld. CIT(A)-02/0296/2015-16 dated 21/02/2017 arising from assessment order dated 30/11/2015 and following grounds have been taken:- “The Grounds of Appeal mentioned herein below are without prejudice to one another. 1. The reassessment order u/s. 144 r.w.s. 147 is bad in law. 2. The reopening of assessment is bad in law. 3. The Ld. Assessing Officer has erred in law as well as on facts in making addition of Rs. 10,75,000/- on account of alleged ‘On Money’ paid on purchase of residential unit. The Ld. CIT(A) has erred in not condoning the delay and admitting the appeal of the appellant.” 2. At the time of hearing Ld. AR requested that assessee could not appear before the Ld. AO and thereafter in appeal

ITA No.243/Rjt/2017, Asst.Year – 2008-09 - 2 -

alsobefore the Ld. CIT(A) assessee could not appear and requested this case may kindly be set aside to the file of the CIT(A) for deciding the matter afresh. We accede the request of the Ld. AR subject to the condition that assessee will pay a fine of Rs. 10,000/- to the Income Tax department within three months from the receipt of this order. The CIT will hear the appeal only after the production of receipt of Rs. 10,000/- paid by the assessee in favour of the department. Thus, appeal is set aside to the file of the CIT(A) for a fresh disposal as per provisions of law in terms and condition stated above.

3.

In the result appeal filed by the assessee is allowed for statistical purpose.

This Order pronounced in Open Court on 06/03/2019

Sd/- Sd/- (WASEEM AHMED) (MAHAVIR PRASAD) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 06/03/2019 Tanmay True Copy आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1 अपीलाथ� / The Appellant 2 ��यथ� / The Respondent. 3 संबं�धत आयकर आयु�त / Concerned CIT 4 आयकर आयु�त(अपील) / The CIT(A)-5, Ahmedabad 5 �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6 गाड� फाईल / Guard file.

आदेशानुसार/BY ORDER,

उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपील�य अ�धकरण, अहमदाबाद / ITAT, Rajkot

More judgments on Section 147

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

Recent GST High Court judgments

Search GST case law →