VASANT AMBADASRAO DESHMUKH,BASMATH vs. INCOME-TAX OFFICER, WARD & TPS, HINGOLI

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ITA 599/PUN/2021Status: DisposedITAT Pune31 May 2022AY 2010-113 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal. It held that the reasons recorded by the Assessing Officer for reopening the assessment were insufficient to establish that taxable income had escaped assessment, as they were solely for verification of expenditure.

What were the facts?

The assessee's appeal was filed with a significant delay, partly attributed to the Covid-19 pandemic. The Assessing Officer initiated reassessment proceedings under Section 147/148 to verify the source of expenditure.

What were the issues?

The primary issue was the validity of the reassessment proceedings initiated by the Assessing Officer. The Tribunal also considered the delay in filing the appeal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 148

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(4)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.

  • Hindustan Lever Ltd. v. R.B. Wadkar
    268 ITR 332 · 2004 · HC
    695 citing
  • 438 ITR 296
    438 ITR 296 · 2021 · SC
    196 citing
  • 432 ITR 206
    432 ITR 206 · 2020 · SC
    182 citing
  • 421 ITR 314
    421 ITR 314 · SC
    172 citing

Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE

Before: SHRI S. S. GODARA

For Appellant: Shri M. K. Kulkarni
For Respondent: Shri Arvind Desai
Hearing: 25.05.2022Pronounced: 31.05.2022

ORDER

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