SARITA SHANTILAL BEGANI,SURAT vs. DCIT, CIRCLE-1(1)(1), SURAT

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ITA 334/SRT/2025Status: HeardITAT Surat09 October 2025AY 2010-11Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI OM PRAKASH KANT (Accountant Member)1 pages
AI SummaryAllowed for statistical purposes

What did the Tribunal hold?

The Tribunal held that legal grounds can be raised at any stage, citing the Supreme Court's decision in NTPC V/s. CIT. Therefore, the assessee was allowed to raise the new legal ground. Since the ground required verification of records, the matter was remanded back to the CIT(A) for adjudication.

What were the facts?

The assessee filed an appeal against an order of the CIT(A) for AY 2010-11. The assessee raised a new legal ground regarding the reopening of the assessment, arguing that the AO did not obtain proper sanction and lacked tangible material. This ground was not raised before the CIT(A).

What were the issues?

Whether the reopening of assessment was valid without proper sanction from the appropriate authority and sufficient tangible material, and if a new legal ground can be raised for the first time before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 250

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Income Tax Appellate Tribunal, “SMC” BENCH, SURAT

Before: SHRI SANDEEP GOSAIN & SHRI OM PRAKASH KANT

For Appellant: Shri Rasesh Shah, CA
For Respondent: Ms. Namita Patel, Sr. DR
Hearing: 06.10.2025Pronounced: 09.10.2025

Assessment Year: 2010-11 Sarita Shantilal Begani Vs DCIT, Circle – 1(1)(1) 8-9, Sant Tukaram Opp New Civil Hospital, Society -3, Umra B.O, Near Desai CNG Gas Umra, Surat – 395007. Stn, 395001 PAN – ACTPB1366R (Appellant) (Respondent) Assessee by Shri Rasesh Shah, CA Revenue by Ms. Namita Patel, Sr. DR Date of Hearing 06.10.2025 Date of Pronouncement 09.10.2025 ORDER Per: SHRI. SANDEEP GOSAIN, J.M.:

The present appeal has been filed by the assessee challenging the impugned order dt. 25.02.2025 passed under section 250 of the Income Tax Act, 1961 (‘the Act’), by the National Faceless Appeal Centre (NFAC) / CIT(A) for the assessment year 2010-11. At the very outset, we noticed that Ld. AR has taken 2. new legal ground for challenging the reopening of the assessment wherein it was argued that AO has not taken sanction from the appropriate authority while issuing notice of reopening u/s 148 of the Act. It was further Sarita Shantilal Begani, surat. submitted that while issuing reasons recorded regarding reopening of the assessment, the copy of the investigation report or any other documents have not been supplied to the assessee and there was no new tangible material before the AO to reopen the assessment.

3.

After having heard the counsels for both the parties and on going through the records, we noticed that these grounds were not raised up before Ld. CIT(A) and the same is being taken before us for the first time. It is equally true that legal ground can be taken at any stage of hearing even before the Tribunal for the first time as has been held by the decision of the Hon’ble Supreme Court in the case of NTPC V/s. CIT(1998) 229 ITR 383 (SC). Therefore, we allow the assessee to raise the legal ground before us for the first time and admit the same to be adjudicated.

4.

Since the legal ground raised

by the assessee requires verification of the assessment records, therefore we deem it fit and proper to send these issues back to the file of Ld. CIT(A) to adjudicate the same after getting it verified or calling the report from concern AO and after providing opportunity of hearing to the assessee. Therefore we ordered accordingly. The assessee shall not seek any adjournment on frivolous grounds and shall remain cooperative during the course of proceedings.

5. Before parting, we make it clear that our decision to restore the matter back to the file of the Ld. CIT(A) shall in Sarita Shantilal Begani, surat. no way be construed as having any reflection or expression on the merits of the dispute which shall be adjudicated by the Ld. CIT(A) independently in accordance with law.

6.

Since, we have restore the legal ground raised by the assessee back to the file of Ld. CIT(A), therefore other grounds raised on merits are not being adjudicated at this stage and the same are kept open.

7. In the result the appeal filed by the assessee is allowed for statistical purposes. Order pronounced in the open court on 09/10/2025 Sd/- Sd/- OM PRAKASH KANT SANDEEP GOSAIN ACCOUNTANT MEMBER JUDICIAL MEMBER Surat: Dated: 09/10/2025 KRK, Sr. PS. Copy of the order forwarded to: (1)The Appellant (2) The Respondent (3) The CIT (4) The CIT (Appeals) (5) The DR, I.T.A.T.

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