INCOME TAX OFFICER, AYAKAR BHAWAN vs. K P EXIM, MAIN BAHADUR KE ROAD,LUDHIANA

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ITA 287/CHANDI/2025Status: DisposedITAT Chandigarh18 August 2025AY 2015-16Bench: SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)2 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Income Tax Appellate Tribunal (ITAT) upheld the CIT(A)'s decision, ruling that the power of remand was validly exercised. The ITAT noted that the original assessment was framed on a best judgment basis and new submissions/evidences by the assessee during the first appeal necessitated a fresh assessment by the AO.

What were the facts?

In Assessment Year 2014-15 (and similar for AY 2015-16), the Assessing Officer (AO) framed an assessment under Section 147 read with Section 144, making additions of Rs. 360.17 Lacs, as the assessee failed to make any representation. The CIT(A) then exercised remand power under Section 251(1)(a) and directed the AO to conduct a fresh assessment, leading to the revenue's appeal.

What were the issues?

Whether the CIT(A) validly exercised its power of remand under Section 251(1)(a) to direct a fresh assessment, given that the original assessment was ex-parte and new evidence was presented during the first appeal.

Which sections of the Income-tax Act were involved?

Section 147,Section 144,Section 251(1)(a)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, CHANDIGARH

Before: HON’BLE SHRI RAJPAL YADAV & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

Heard together (2 matters)

ITA No. 286/CHANDI/2025
ITA No. 287/CHANDI/2025

Read from the judgment's own cause title. This page is filed under one of them.

(िनधा�रण वष� / Assessment Year: 2015-16 Income Tax Officer K P EXIM INC बनाम/ Vs. Rishi Nagar Main Bahadur KE Road Ludhiana.141001. Ludhiana – 141 001 �थायीलेखासं./जीआइआरसं./PAN/GIR No. AAKFK-2926-M (अपीलाथ�/Appellant) : (��थ� / Respondent) अपीलाथ�कीओरसे/ Appellant by : Sh. Manav Bansal (CIT) a/w Shri Shri Vivek Vardhan (Addl. CIT) – Ld. DRs ��थ�कीओरसे/Respondent by : Shri Y.K. Saxena ( Advocate) – Ld. AR सुनवाईकीतारीख/Date of Hearing : 18-08-2025 घोषणाकीतारीख /Date of Pronouncement : 18-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeals by revenue have identical facts. In AY 2014-15, Ld. AO has framed an assessment u/s 147 r.w.s. 144 of the Act on 26- 03-2022 making addition of Rs.360.17 Lacs. The assessee failed to make any representation during assessment proceedings. Considering this fact, Ld. CIT(A) exercised remand power in terms of proviso to Sec.251(1)(a) and directed Ld. AO to make fresh assessment. Similar directions have been given in AY 2015-16. So aggrieved, the revenue is in further appeals before us.

2.

We are of the considered opinion that the assessment was framed on best judgment basis for both the years. Considering assessee’s submissions / evidences during first appeal which would have material bearing on the assessment of the assessee, Ld. AO was directed to make fresh assessments. In our opinion, on the facts of the case, the power of remand has validly been exercised by Ld. CIT(A) and we find no infirmity in the same.

3.

Both the appeals stands dismissed. Order pronounced on 18-08-2025. Sd/- Sd/- (RAJPAL YADAV) (MANOJ KUMAR AGGARWAL) VICE PRESIDENT ACCOUNTANT MEMBER Dated 18-08-2025. आदेश की �ितिलिप अ�ेिषत /Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. ��थ�/Respondent 3. आयकरआयु�/CIT 4. िवभागीय�ितिनिध/DR 5. गाड�फाईल/GF ASSISTANT REGISTRAR

ITAT CHANDIGARH

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