INTEGRATED SERVICE POINT LTD.,CHENNAI vs. ACIT, CENTRAL CIRCLE-2(4), CHENNAI

ITA 1882/CHNY/2025Status: DisposedITAT Chennai30 December 2025AY 2019-20Bench: HON’BLE SHRI MANU KUMAR GIRI (Judicial Member), SHRI HON'BLE JAGADISH (Accountant Member)1 pages
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What did the Tribunal hold?

The Tribunal held that the notice under Section 148 was invalid due to improper approval, making the subsequent assessment order void. Consequently, the assessee's appeals were allowed, and the Revenue's appeals were dismissed.

What were the facts?

A search action was conducted on the assessee company, leading to the seizure of a hard disk containing unrecorded financial transactions. The employee's statement confirmed some transactions were outside books, but the director clarified they included loans and business expenditures.

What were the issues?

The primary issue was the validity of the reassessment proceedings initiated under Section 148 due to alleged procedural infirmities in obtaining approval. The Tribunal also considered the merits of additions made based on seized material.

Which sections of the Income-tax Act were involved?

Section 148,Section 147,Section 151(ii)

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Cases cited in this judgment(12)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद एवं माननीय "ी जगदीश, लेखा सद के सम' BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI HON’BLE JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos.1881, 1882 & 1883/Chny/2025 िनधा;रण वष; /Assessment Years: 2016-17, 2019-20 & 2022-23

Integrated Service Point Ltd., The Dy./Asst. Commissioner of (Formerly Integrated Service Point Vs. Income Tax, Pvt. Ltd.,) Central Circle-2(4), 6C, 6th Floor, Gaiety Palace I/L, Chennai. Blackers Road, Anna Road H.O., Chennai – 600 002. PAN: AAACI 9527P

(अपीलाथ"/Appellant) (""यथ"/Respondent)

आयकर अपील सं./ ITA Nos.1874, 1876 & 1879/Chny/2025 िनधा;रण वष; /Assessment Years: 2016-17, 2019-20 & 2022-23

The Dy./Asst. Commissioner of Integrated Service Point Ltd., Income Tax, (Formerly Integrated Service Point Central Circle-2(4), Vs. Pvt. Ltd.,) 6C, 6th Floor, Gaiety Palace I/L, Chennai. Blackers Road, Anna Road H.O., Chennai – 600 002. PAN: AAACI 9527P

(अपीलाथ"/Appellant) (""यथ"/Respondent)

अपीलाथJ की ओर से/ Assessee by : Mr. Y. Sridhar, FCA LMथJ की ओर से /Revenue by : Mr. Bipin C.N, CIT सुनवाई की तारीख/Date of He

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