ASHOK KUMAR MAITI,PANSKURA vs. ASST COMMISSIONER CIR 1(1), KOLKATA

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ITA 1325/KOL/2023Status: DisposedITAT Kolkata06 February 2025AY 2014-15Bench: the Tribunal raising the following grounds of appeal:6 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal observed that the CIT(A) had not considered several legal grounds challenging the AO's jurisdiction and the validity of the Section 143(2) notice. Therefore, the matter was remitted back to the CIT(A) to decide these revised grounds of appeal after providing the assessee an opportunity to present evidence and potentially obtain a remand report.

What were the facts?

The assessee filed a return for AY 2014-15 which was selected for scrutiny. Due to non-compliance, the AO completed a best judgment assessment, adding profit from delivery-based share transactions and an undisclosed payment to a broker, while disallowing speculation losses. The CIT(A) dismissed the appeal as the assessee failed to furnish complete transaction details or explain the source of payments.

What were the issues?

Whether the AO had jurisdiction to pass the assessment order, validity and service of the Section 143(2) notice, proper classification of share trading income (capital gain vs. business income), and additions for undisclosed investment.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(3),Section 133(6),Section 143(2)

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Income Tax Appellate Tribunal, KOLKATA ‘D’ BENCH, KOLKATA

Before: SHRI DUVVURU RL REDDY(KZ) & SHRI RAKESH MISHRA

order

: February 6th, 2025 ORDER

PER RAKESH MISHRA, ACCOUNTANT MEMBER:

1.

This appeal filed by the assessee is against the order of the Commissioner of Income Tax (Appeals)- NFAC, Delhi [hereinafter referred to as ld. 'CIT(A)'] passed u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) for AY 2014-15 dated 05.10.2023, which has been passed against the assessment order u/s 143(3) of the Act, dated 27.12.2016.

5.1 The Ld. Sr. DR supported the order of the Ld. CIT(A) as well as of the Ld. AO as the assessee had made no submission. We have considered the rival submissions and also gone through the facts of the case. Since the legal grounds, which go to the route of the matter, have not been considered and disposed of by the Ld. CIT(A), we deem it appropriate to remit the issue to the Ld. CIT(A) to decide the revised grounds of appeal placed before him. The assessee shall be at liberty to file all necessary evidences in this regard and the Ld. CIT(A) shall also grant an opportunity to the Ld. AO or call for the remand report as per Rule 46A of the Income Tax Rules, 1962.

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