LAL CHAND MEENA,JAIPUR vs. ITO, JAIPUR

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ITA 615/JPR/2025Status: DisposedITAT Jaipur25 September 2025AY 2016-17Bench: SHRIGAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s order, noting the assessee's consistent non-compliance before the Assessing Officer. Therefore, the Tribunal found no grounds to interfere with the impugned order.

What were the facts?

The assessee challenged an order by the CIT(A) which set aside the assessment order and remitted the matter back to the Assessing Officer for a fresh assessment. The original assessment order was passed ex-parte due to the assessee's non-compliance with notices.

What were the issues?

Whether the CIT(A) was justified in remitting the matter back to the AO for fresh assessment when the assessee was non-compliant. Whether the Tribunal should set aside the order in light of the assessee's conduct.

Which sections of the Income-tax Act were involved?

Section 251

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES,”SMC-Bench” JAIPUR

Before: SHRIGAGAN GOYAL, AM& SHRI NARINDER KUMAR, JM

Hearing: 24/09/2025Pronounced: 25/09/2025

Result

6.

Consequently, this appeal is hereby dismissed.

1.

File be consigned to the record room after the needful is done by the office. Order pronounced in the open court on 25/09/2025.

1.

Sd/- Sd/- ¼xxu xks;y½ ¼ujsUnz dqekj½ (GAGAN GOYAL) (NARINDER KUMAR) ys[kk lnL; @Accountant Member U;kf;d lnL;@Judicial Member Tk;iqj@Jaipur fnukad@Dated:- 25/09/2025 *Santosh आदेश की प्रतिलिपिअग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू The Appellant- Shri Lal Chand Meena, Jaipur. 1. 2. izR;FkhZ@ The Respondent- ITO,Jaipur.

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