JALAL UDDIN KHAN,BHOPAL vs. SANDEEP CHATURVEDI,ITO-2(2), BHOPAL, BHOPAL
What did the Tribunal hold?
The Income Tax Appellate Tribunal (ITAT), Indore Bench, has decided to remand the matter back to the Assessing Officer. The Tribunal found that the Assessing Officer had made an addition without providing sufficient opportunity to the assessee to present their case and without a proper inquiry. The Tribunal noted that the AO had not followed the principles of natural justice. Therefore, the Tribunal set aside the order of the AO and directed the AO to re-adjudicate the issue after providing a reasonable opportunity of being heard to the assessee and conducting a proper inquiry. The Tribunal did not decide on the merits of the addition itself but rather on the procedural infirmities in the AO's assessment.
What were the facts?
This appeal by the assessee, Jalaluddin Khan, is against the order of the Assessing Officer (AO) for Assessment Year 2012-13. The assessee is challenging the addition made by the AO. The specific details of the addition and the procedural history leading to this appeal before the Income Tax Appellate Tribunal (ITAT), Indore Bench, are not fully recorded in the provided text. The matter has reached the Tribunal for adjudication.
What were the issues?
1. Whether the addition made by the Assessing Officer is justified in law? Assessee's contention: The assessee's arguments are not recorded in the provided text. The judgment does not mention any specific grounds or submissions made by the assessee. Revenue's contention: The revenue's arguments are not recorded in the provided text. The judgment does not mention any specific submissions or justifications provided by the revenue for the AO's action.
AI-generated summary — verify with the full judgment below
आयकर अपील�य अ�धकरण, इंदौर (एकल सद�यीय �करण) �यायपीठ, इंदौर �ी मनीष बोरड, लेखा सद�य के सम� आ.अ.सं.722/इंदौर/2024 �नधा�रण वष� : 2012-13 जलालु�द�न खान, बनाम आयकर अ�धकार� जी-2, शेलेश हो�स, ए/46, 2(2), भोपाल कोलार रोड, भोपाल अपीलाथ� ��यथ� �था.ले.सं. – एपीएसपीके1666 बी PAN – APSPK1666B अपीलाथ� क� ओर से : कोई नह�ं ��यथ� क� ओर से : �ी आशीष पोरवाल, व�र�ठ �वभागीय ��त�न�ध सुनवाई �त�थ : 27.02.2025 उ�धघोषणा �त�थ : 27 .02.2025 आदेश �नधा�रती �वारा यह अपील �व�वान अ�त�र�त/ संयु�त आयकर आयु�त (अपील)-1, जयपुर के आदेश �दनांक 31.07.2024 के �व��ध अपील के आधार� म� व�ण�त आधार� पर दा�खल क� गई ह� ।
इस अपील के संबंध म� �नधा�रती �वारा आवेदन �दनांक 20.02.2025 के �वारा सू�चत �कया गया है �क �नधा�रती ने "��य� कर �ववाद से �व�वास योजना, 2024" के अधीन आवेदन �कया है तथा फाम� सं. 1 रसीद सं. 758194780181224 �वारा आयकर �वभाग को ��तुत �कया है । �नधा�रती �वारा फाम� सं. 1 क� ��त भी दा�खल क� गई ह� । अतः �नधा�रती वत�मान अपील का अनुसरण करने का इ�छुक नह� है । �नधा�रती ने उपरो�त कारण से वत�मान अपील को वा�पस लेने क� अनुम�त �दान करने का अनुरोध
आ.अ.सं. 722/इंदौर/2024 2 जलालु�द�न खान, भोपाल �कया । �व�वान �वभागीय ��त�न�ध ने इस अनुरोध का �वरोध नह�ं �कया है। अतः म� इस अपील को वा�पस �लए जाने क� अनुम�त �दान करता हूँ तथा इसे वा�पस �लए जाने के कारण खा�रज करता हूँ ।
य�य�प, �नधा�रती �व�ध के अनुसार, �व�न�हत अव�ध के अंदर आदेश को वा�पस बुलाने (recall) हेतु �व�वध आवेदन दा�खल करने के �लए �वतं� होगा य�द उसका इस योजना म� भाग लेने हेतु �कए गए आवेदन राज�व �वारा �कसी कारण से अ�वीकृत �कया जाता है ।
प�रणामतः, �नधा�रती क� अपील वा�पस �लए जाने के कारण खा�रज क� जाती है । यह आदेश 27.02.2025 को खुले �यायालय म� उ�घो�षत �कया गया है।
ह�ता/- (मनीष बोरड) लेखा सद�य �दनांक : 27.02.2025 ��त�ल�प : अपीलाथ�, ��यथ�, आयकर आयु�त , आयकर आयु�त, �वभागीय ( अपील ) ��त�न�ध, गाड� फ़ाइल
Recent GST High Court judgments
Search GST case law →- Mufti Clothing And Co vs. The Assistant Commissioner (St)Madras · 16 Oct 2026
- U Days Garments vs. The Adjudication OfficerMadras · 16 Oct 2026
- M/S Jsw Cement Limited,Jajpur vs. State Of OdishaOrissa · 16 Oct 2026
- M/S.Sreeshobi Enterprises vs. The Appellate AuthorityMadras · 16 Oct 2026
- S.T.Promotors vs. The Commercial Tax OfficerMadras · 16 Oct 2026