SUDISH KUMAR,DELHI vs. DEL-W-(49)(93) COMMISSIONER OF INCOME-TAX (APPEALS) INCOME TAX DEPARTMENT, DELHI

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ITA 1103/DEL/2025Status: DisposedITAT Delhi09 January 2026AY 2016-17Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)1 pages
AI SummaryAllowed/Dismissed

What did the Tribunal hold?

The Tribunal held that the reopening of assessment was not sustainable in law, even if the departmental authorities were not informed of the assessee's death. This decision was based on a jurisdictional High Court ruling in Savita Kapila Vs. ACIT.

What were the facts?

The assessee's twin appeals concerned assessment year 2016-17, arising from an order of the CIT(A)/NFAC dated 30.01.2025. The core issue was the validity of reopening proceedings initiated under section 147 r.w.s. 144 of the Income-tax Act, 1961, after the assessee had passed away.

What were the issues?

Validity of reopening proceedings under Section 147/148 after the assessee's demise.

Which sections of the Income-tax Act were involved?

Section 147,Section 144,Section 148

AI-generated summary — verify with the full judgment below

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

Before: SHRI SATBEER SINGH GODARA

Hearing: 05.01.2026Pronounced: 09.01.2026

ORDER PER SATBEER SINGH GODARA, JM These asseessee’s twin appeals and 1103/Del/2025 for assessment year 2016-17 arise against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s order dated 30.01.2025, having DIN and order no. ITBA/NFAC/S/250/2024- 25/1072741890(1), involving proceedings under section 147 r.w.s.

1.

144 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’). Heard both the parties at length. Case files perused.

2.

Coming to the appellant/alleged legal representative’s former appeal herein we note at the outset that there arises the first and foremost issue of validity of the impugned reopening itself as the assessee appears to have left for heavenly abode on 23rd June, 2016. Whereas, the learned CIT(A)/NFAC has upheld the Assessing Officer’s action setting into motion section 148/147 proceedings against him vide notice dated 26.07.2022.

3.

Faced with this situation, learned departmental representative vehemently argues that it was indeed incumbent for the assessee’s alleged legal representative (including the appellant herein) to inform about his death to the departmental authorities. We find no merit in the Revenue’s stand as hon’ble jurisdictional high court in Savita Kapila Vs. ACIT (2020) 118 taxmann.com 46 (Delhi) has already settled the issue in appellant’s favour and against the department that even if the learned field authorities are not informed, such a reopening is not sustainable in law. The same stands quashed in very terms therefore. The appellant succeeds in 2 | P a g e his former appeal ITA No.1028/Del/2025. The appellant’s latter appeal is hereby dismissed as “duplicate” case file. We make it clear before parting that we are not commenting anything on the appellant’s status as legal representative of the deceased assessee at this stage.

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