MJH MARKETING CONSULTANTS PRIVATE LIMITED,NEW DELHI vs. ACIT,CC-25, DELHI

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ITA 371/DEL/2026Status: DisposedITAT Delhi11 February 2026AY 2019-20Bench: Sh. Satbeer Singh Godara (Judicial 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 acknowledged the possibility of communication gaps and noted a lack of effective compliance with Section 250(6) of the Act in the lower appellate order. Therefore, in the interest of justice, the matter was set aside and restored to the CIT(A) for fresh adjudication.

What were the facts?

The assessee's appeal for Assessment Year 2019-20 arose against an order of the CIT(A). The assessee's counsel submitted that due to communication gaps, the assessee could not properly present their case in the lower appellate proceedings.

What were the issues?

Whether the appeal should be restored to the CIT(A) for fresh adjudication due to communication gaps and procedural irregularities in the lower appellate proceedings.

Which sections of the Income-tax Act were involved?

Section 147,Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI

Before: Sh. Satbeer Singh Godara

For Appellant: Adv. &
Hearing: 11.02.2026Pronounced: 11.02.2026

ORDER This assessee’s appeal for Assessment Year 2019-20 arises against the CIT(A)-29, New Delhi’s DIN & order dated 08.01.2026 in case No. CIT(A), Delhi-29/10873/2018-19, in proceedings u/s 147 of the Income Tax Act, 1961 (in short “the Act”).

2.

Heard both the parties at length. Case file perused.

3.

Learned counsel submits that on account of communication gaps at various levels, the assessee could not appear to plead and prove all the relevant facts in the lower appellate proceedings and therefore, in the larger interest of justice met in case, the matter be restored back to the CIT(A).

4.

Be that as it may, the fact remains that possibility of some communication gaps at various levels in such an instance could not be altogether ruled out. This is indeed coupled with the facts that there is also no effective compliance to section 250(6) of the Act in the impugned lower appellate order stipulating points of determination to be framed followed by a detailed adjudication thereupon. It is therefore deemed appropriate in the larger interest of justice to set aside the assessee’s instant appeal back to the CIT(A) for his afresh appropriate adjudication, within three effective opportunities of hearing at the appellant’s risk and responsibility, in consequential proceedings. Ordered accordingly.

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