DEEPAK MULCHAND GOSAR,MUMBAI vs. WARD 41(2)(1), MUMBAI

ITA 6046/MUM/2025Status: DisposedITAT Mumbai20 February 2026AY 2017-18Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI MAKARAND VASANT MAHADEOKAR (Accountant Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal found merit in the Assessee's submission that the CIT(A) had dismissed the appeal without proper consideration of the evidence and arguments. Therefore, the Tribunal decided to set aside the CIT(A)'s order.

What were the facts?

The Assessee's appeal against the CIT(A)'s order partly allowing the appeal against an intimation order was heard. The Assessee contended that the CIT(A) dismissed the appeal based on incorrect facts and without considering submissions.

What were the issues?

Whether the CIT(A) erred in dismissing the appeal without considering the evidence and submissions filed by the Assessee.

Which sections of the Income-tax Act were involved?

Section 143(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

[ Per Rahul Chaudhary, Judicial Member:

1.

The present appeal preferred by the Assessee is directed against the order, dated 31/07/2025, passed by the Additional/Joint Commissioner of Income Tax (Appeals) -4, Hyderabad [hereinafter referred to as ‘the CIT(A)’] whereby the Ld. CIT(A) had partly allowed the appeal against the Intimation Order, dated 29/03/2019, passed under Section 143(1) of the Income Tax Act, 1961 [hereinafter referred to as ‘the Act’] for the Assessment Year 2017-2018. 2. When the appeal was taken up for hearing Learned Authorized Representative submitted that the app

The order continues below.

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