M/S A K LANDCON PVT. LTD.,DELHI vs. DCIT, CENTRAL CIRCLE-28, DELHI

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ITA 6480/DEL/2025Status: DisposedITAT Delhi11 February 2026AY 2020-21Bench: SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)1 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 noted the assessee's non-appearance and evasiveness during appellate proceedings. Considering the need for a fair hearing and the assessee's right to raise legal grounds, the matter was remanded back to the CIT(A).

What were the facts?

The assessee's appeal was against an order of the CIT(A) concerning assessment year 2020-21. The assessee failed to appear despite multiple notices, leading the CIT(A) to proceed ex-parte. The assessee also raised issues regarding the approval of assessment orders and the admission of digital evidence.

What were the issues?

Whether the assessment orders were valid without due approval and whether digital evidence was properly admitted during proceedings.

Which sections of the Income-tax Act were involved?

Section 153C,Section 153D

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, “A” BENCH, DELHI

Before: SHRI ANUBHAV SHARMA & SHRI MANISH AGARWAL

Hearing: 11.02.2026Pronounced: 11.02.2026

This appeal preferred by the assessee against the order dated 14.08.2025 of Ld. CIT(A)-25, New Delhi (hereinafter referred to as the First Appellate Authority or ‘the ld. FAA’ for short) in DIN No :

ITBA/APL/M/250/2025-26/1079622627(1) arising out of the assessment

P a g e | M/s AK Landcon Pvt. Ltd. (AY: 2020-21) order dated 15.02.2024 u/s 153C of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) passed by DCIT, CC-28, New Delhi for AY: 2020- 21.

2.

None has appeared for the assessee in spite of notices being issued for today. We have gone through the impugned orders and the ground as raised with the assistance of ld. DR and are of the considered view that no purpose will be served by any further notices as the impugned order passed by ld. First Appellate Authority indicates that due failure of assessee to appear in response to as many as 10 notices issued the ld. First Appellate Authority, relying decision of Hon’ble Supreme Court in CIT Vs. B.N. Bhattacharjee (1977) 118 ITR 461 (SC), ld.CIT(A) has proceeded ex-parte and though issue on merits have been touched but the same have not been considered as ld. First Appellate Authority has observed that during appellate proceedings, the appellant has also not complied and has been evasive and furnished no details and corroborative evidence in support of its contention contesting the additions made in the assessment orders.

3.

Further, we find that that assessee has also raised an issue before us that assessment orders are without due approval u/s 153D of the Act and the P a g e | M/s AK Landcon Pvt. Ltd. (AY: 2020-21) impugned orders show that when notice was issued for hearing on 08.04.2025 adjournment was sought on the basis that copy of approval u/s 153D has to be obtained. It appears that no effective ground in this regard was raised before ld. CIT(A). At the same time we find that assessee has also raised ground before us about the admission of digital evidence without following procedure laid down in Section 65B of the Indian evidence Act, 1872.

4.

In the light of the aforesaid discussion we are of the considered view that matter requires to be sent back to the files of ld. CIT(A) to give fresh opportunity of hearing to the assessee wherein assessee can raise relevant legal ground and file submission in support of the merits too.

5.

The appeal is allowed for statistical purposes. The impugned order of ld. CIT(A) is set aside with consequences to follow as per the directions above.

Order pronounced in the open court on 11.02.2026

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