ANADI DIXIT, DEPUTY COMMISSIONER OF INCOME TAX, EXEMPTION, BHOPAL, BHOPAL vs. CHHATTISGARH SWAMI VIVEKANAND TECHNICAL UNIVERSITY, DURG, CHHATTISGARH

The captioned appeal by revenue and cross-objection by assessee have been filed challenging the order of first-appeal dated 28.03.2024 passed by Ld. Commissioner of Income-tax, National Faceless Appeal Centre, Delhi [“CIT(A)”], which in turn arise of assessment-order dated 09.12.2018 u/s Page 1 of 5 144 of the Income-tax Act, 1961 [“Act”] passed by Exemption Circle, Raipur [“AO”] for Assessment-Year [“AY”] 2016-17.

It emerged during hearings that the original assessment-order from which these matters have arisen, had been passed by the Assessing Officer having situs at Raipur. Since ITAT, Indore Bench does not have jurisdiction over Raipur, these matters are not maintainable in ITAT, Indore Bench as

The Ld. DR for revenue has filed AO’s report dated 08.09.2025 claiming that although the assessment-order was passed by AO located at Raipur on 09.12.2018 but subsequently vide Notification dated 05.10.2020 issued by the office of JCIT(Exemption), Bhopal the post of ACIT/DCIT (Exemption), Raipur has been abolished and the jurisdiction has been merged in ACIT/DCIT (Exemption), Bhopal w.e.f. 13.08.2020. Copy of Page 2 of 5 Notification is also filed with AO’s report. It is further submitted by AO that in ABC Paper (supra), the Hon’ble Supreme Court has defined the jurisdiction of High Court and not the jurisdiction of ITAT Benches. Ld. DR only relied upon this report of AO and left the matter for the wisdom of Bench.

We deliberated the issue in hearing. It is now a settled approach being adopted by all benches of ITAT across the country that the AO’s situs will determine the jurisdiction of ITAT, Bench. This is so because of Explanation 4 to Standing Order dated 01/10/1997 issued under Rule 4(1) of Income Tax Appellate Tribunal Rules, 1963 read with the decision of Hon’ble Apex Court in PCIT Vs ABC Paper Ltd. [2022] 447 ITR 1 (SC) / [2022] 141 taxmann.com 332 (SC). Since the ITAT, Indore Bench does not have jurisdiction over Raipur which was the situs of AO who passed original assessment-order, the revenue’s appeal and assessee’s connected cross-objection are not maintainable before ITAT, Indore Bench.

Ld. AR for assessee also supported the above conclusions.

Therefore, without offering our comments on merits of the case, we deem it fit to dismiss these matters as 'not-maintainable' with a grant of leave to institute them before an appropriate bench of the Tribunal which in law exercises jurisdiction over the AO who framed the impugned assessment for the year under consideration. Liberty is, however, given to the revenue to come in M/A for restoration of this appeal if the revenue still considers that the present appeal is maintainable before ITAT, Indore Bench and the assessee’s cross-objection shall automatically revive in the event of revival of revenue’s appeal.

Resultantly, these matters are dismissed.