RAMESH MEHRA,DELHI vs. ITO, WARD-47(4), NEW DELHI

PDF · subscribers
ITA 5544/DEL/2017Status: DisposedITAT Delhi18 January 2022AY 2007-085 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee failed to appear and provide any new address despite multiple opportunities. Therefore, the appeal was decided based on the available material on record.

What were the facts?

The assessee's appeal for AY 2007-08 is against the CIT(A)'s order. The assessment was re-opened based on information that the sale price of a property was Rs. 22,00,000/-, but this was disputed. The assessee did not appear for hearings, and notices were returned undelivered.

What were the issues?

The primary issues revolve around the validity of the assumption of jurisdiction under Sections 147/148 and the correctness of the valuation of the property for re-assessment.

Which sections of the Income-tax Act were involved?

Section 147,Section 148

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “SMC” BENCH: NEW DELHI

Before: SHRI KUL BHARAT

Hearing: 27.12.2021Pronounced: 18.01.2022

looking to the totality of the facts, I set aside the impugned order and restore the issue of valuation of the property to the file of Ld.CIT(A) to decide the same after adverting to the issue regarding discrepancy in the reasons recorded by the Assessing Officer and finally value adopted by him u/s 50C of the Act since there is no whisper by the authorities below in this regard. Thus, Ground Nos.

4 & 5 raised by the assessee are partly allowed for statistical purposes.

13.

In the result, the appeal of the assessee is partly allowed for statistical purposes.

Order pronounced in the open Court on 18th January, 2022.

More judgments on Section 147

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

Recent GST High Court judgments

Search GST case law →