RAMAMOORTHY SRINIVASAN CHANDILYA,BANGALORE vs. ITO, WARD-12(1), HYDERABAD

PDF · subscribers
ITA 2029/CHNY/2025Status: DisposedITAT Chennai16 October 2025AY 2015-16Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI HON'BLE S.R. RAGHUNATHA (Accountant Member)1 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 held that the appeal was filed before the wrong bench (Chennai) as the jurisdiction lies with the Hyderabad Bench, based on the location of the Assessing Officer. Consequently, the appeal was dismissed for want of jurisdiction.

What were the facts?

The assessee filed an appeal before the ITAT, Chennai Bench against an order dated 18.06.2025 for Assessment Year 2015-16. The assessee's jurisdictional Assessing Officer is located in Hyderabad.

What were the issues?

Whether the appeal is maintainable before the ITAT Chennai Bench when the Assessing Officer is located in Hyderabad.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)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.

Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI

Before: HON’BLE SHRI MANU KUMAR GIRI & SHRI HON’BLE S.R. RAGHUNATHA

Hearing: 16.09.2025Pronounced: 16.09.2025

आदेश / O R D E R

PER MANU KUMAR GIRI (Judicial Member):

1.

The captioned appeal filed by the assessee is directed against order of the Ld. Commissioner of Income Tax (Appeal)/NFAC, Delhi [‘CIT(A)’ in short] dated 18.06.2025 for Assessment Year 2015-16. the assessee has submitted that the jurisdiction of the case lies with Assessing Officer at Hyderabad. As per Rule 4 of Income Tax (Appellate Tribunal) Rules, 1963 read with paragraph 4 of Notification No.FNo.63-AD(AT/97), dated 16th September, 1997 as amended from time to time, the ordinary jurisdiction of the Bench of the Tribunal to decide an appeal is to be determined by the location of the office of the A.O. Therefore, the assessee was called upon to make submission on the maintainability of the appeal.

3.

In response, the Ld. A.R submitted that the appeal may be transferred to ITAT, Hyderabad Benches, Hyderabad and in case the Hon’ble Bench is of opinion that it is not a fit case for exercise of jurisdiction for transfer of his appeal then, one opportunity may be granted to re-file the appeal for condoning the delay.

4.

We find that the assessee’s jurisdictional Assessing Officer is located at Hyderabad. In terms of Rule 4 of the Income Tax (Appellate Tribunal) Rules, 1963, read with Notification No.F.No.63-AD(AT/97), dated 16.09.1997, the jurisdiction of the Bench is determined by the location of the Assessing Officer. Accordingly, the appeals ought to Ramamoorthy Srinivasan Chandilya :- 3 -: have been filed before the ITAT, Hyderabad Bench and not before the ITAT, Chennai Bench. This rule is in consonance with the judgment of the Hon’ble Supreme Court in PCIT vs. ABC Papers Ltd. [2022] 289 Taxmann 150 (SC). In view of the above, the present appeal filed before the ITAT, Chennai Bench are held to be not maintainable and are dismissed for want of jurisdiction. However, 3 months liberty is granted to the assessee to file fresh appeal before the ITAT from the receipt of this order, Hyderabad Bench along with a petition for condonation of delay, if any. With the aforesaid reasons, the appeal is dismissed as withdrawn.

5.

In the result, the appeal filed by the assessee is dismissed as withdrawn.

Order pronounced in the open Court on 16th day of September, 2025 at Chennai.

Recent GST High Court judgments

Search GST case law →