NANDINI DEVELOPMENT ASSOCIATION,DELHI vs. INCOME TAX OFFICER, WARD EXEMP 2(4), DELHI, DELHI

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ITA 2932/DEL/2024Status: DisposedITAT Delhi28 January 2026AY 2017-18Bench: Sh. Satbeer Singh Godara, Judicial Member & Sh. Manish Agarwal (Accountant Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that there was no record of the ITO issuing the section 143(2) notice having the assessment jurisdiction, nor was there any section 127 transfer order. Citing relevant case laws, the Tribunal concluded that an inherent lack of jurisdiction in issuing the notice could not be subsequently validated.

What were the facts?

The assessee's appeal for Assessment Year 2017-18 arose against the CIT(A)/NFAC's order. The core issue was the validity of the assessment, as the section 143(2) notice was issued by ITO, Ward-39(1), while the assessment was framed by ITO, Ward Exemption-2(4).

What were the issues?

The primary issue was the validity of the assessment due to a lack of proper jurisdiction in issuing the section 143(2) notice.

Which sections of the Income-tax Act were involved?

Section 144,Section 143(2),Section 127

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

Before: Sh. Satbeer Singh Godara & Sh. Manish Agarwal

Hearing: 28.01.2026Pronounced: 28.01.2026

ORDER

Per Satbeer Singh Godara, Judicial Member:

1.

This assessee’s appeal for Assessment Year 2017-18 arises against the CIT(A)/NFAC, Delhi’s DIN & order No. ITBA/NFAC/S/250/2023–24/1060454280(1) dated 02.02.2024, in proceedings u/s 144 of the Income Tax Act, 1961 (in short “the Act”).

2.

Heard both the parties at length. Case file perused.

3.

It emerges at the outset that there arises the first and foremost legal issue of validity of the impugned assessment itself. This is for the precise reason that it was the learned ITO, Ward-39(1), Delhi who had issued section 143(2) notice to the assessee on 29.09.2018 (pages 34 & 35) whereas the impugned

4.

That being the case, the Revenue vehemently argues that given the fact that the assessee is assessed in Exemption Ward, the impugned assessment has rightly been framed in it’s hands.

5.

We find no merit in the Revenue’s foregoing vehement contentions supporting the impugned assessment. We make it clear that there is not even an iota in the case record that the learned ITO issuing section 143(2) notice was vested with the assessment jurisdiction herein. Nor there is any section 127 transfer order indicated in the case file. We thus quote Raj Sheela Growth Fund (P) Ltd. Vs. ITO 466 ITR 26 (Del.), ACIT Vs. Hotel Blue Moon (2010) 321 ITR 362 (SC) and CIT Vs. Lalitkumar Bardia (2017) 84 taxmann.com 213 (Bom.) to hold that such an inherent lack of jurisdiction in issuance of section 142(2) notice could not be subsequently validated in the department’s favour to quash the assessment dated 20.12.2019 in very terms.

6.

All other remaining pleadings between the parties stand rendered academic.

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