INDRESH NAGAR,GHAZIABAD vs. ITO WARD 1(5), GAUTAMBUDH NAGAR
What did the Tribunal hold?
The Tribunal, in the interest of justice, decided to remit the issue back to the file of the Assessing Officer. The AO is directed to consider the matter afresh as per law, ensuring the assessee is provided a proper opportunity of being heard.
What were the facts?
The Assessing Officer made an ex-parte addition of Rs. 1,46,30,000/- for a cash deposit in a bank account. The assessee, claiming the deposit was from the sale of land, failed to comply with notices issued by both the AO and the CIT(A), leading to the dismissal of the appeal by the CIT(A) for non-compliance.
What were the issues?
Validity of reassessment proceedings; confirmation of unexplained cash deposit; charging of interest under sections 234A and 234B; and the denial of opportunity for the assessee to present its case.
Which sections of the Income-tax Act were involved?
Section 144,Section 147,Section 148,Section 149,Section 150,Section 151,Section 234A,Section 234B
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘C’ : NEW DELHI
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’ : NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER (Assessment Year: 2011-12) Indresh Nagar, vs. ITO, Ward 1 (5), C/o Sanjeev Anand & Associates, Noida. 136, Navyug Market, Ghaziabad – 201 001 (Uttar Pradesh). (PAN : AJSPN8423B) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Sumit Gupta, CA REVENUE BY : Ms. Indu Bala Saini, Sr. DR Date of Hearing : 03.04.2024 Date of Order : 08.04.2024
ORDER
PER SHAMIM YAHYA, ACCOUNTANT MEMBER :
This appeal by the assessee is directed against the order of the ld. CIT (Appeals)/National Faceless Appeal Centre (NFAC) dated 23.03.2023 for the assessment year 2011-12.
Grounds of appeal
taken by the assessee read as under :-
1. That having regard to the facts and circumstances of the case, Ld. CIT(A) has erred in law and on facts in confirming the action of Ld. AO in framing the impugned reassessment order u/s 144/147 and that too without assuming jurisdiction as per law and without complying with the mandatory conditions u/s 147 to 151 as envisaged under the Income Tax Act, 1961.
2. That having regard to the facts and circumstances of the case, Ld. CIT(A) has erred in law and on facts in confirming the addition of Rs.1,46,30,000/- as unexplained by recording incorrect facts and findings and without observing the principles of natural justice.
3. That having regard to the facts and circumstances of the case, Ld. CIT(A) has erred in law and on facts in confirming the addition of Rs.1,46,30,000/- as unexplained when the deposit in bank account is out genuine sources.
4. That having regard to the facts and circumstances of the case, Ld. CIT(A) has erred in law and on facts of the case in not reversing the action of Ld. AO in charging interest u/s 234A and 234B of the Act.”
3. In this case, Assessing Officer in an ex-parte order made addition of cash deposit in the bank amounting to Rs.1,46,30,000/-. AO noted that there was no compliance to the notices.
On assessee’s appeal, ld. CIT (A) also noted that there was no compliance to notices so he dismissed the appeal for non-compliance.
Against this order, assessee is in appeal before us. We have heard both the parties and perused the records.
Ld. Counsel for the assessee prayed that the issue relates to sale of land by the assessee and papers were not traceable. Hence, there was no compliance before the AO and ld. CIT (A). He prayed that an opportunity may be granted to the assessee to canvass the appeal before the AO.
Per contra, ld. DR for the Revenue did not have any serious objection to this proposition.
AO. AO shall consider the issue afresh as per law after providing an opportunity of being heard to the assessee.
In the result, the appeal of the assessee is allowed for statistical purposes. Order pronounced in the open court on this 8th day of April, 2024.
More judgments on Section 147
- ACIT Central Bilaspur, Bilaspur vs Arun Kumar Agrawal, SaktiITSSA 26/RPR/2025[2018-19]Status: Disposed21 Oct 2026AY 2018-19
- Vinod Agrawal, Kawardha vs Assisstant Commissioner of Income Tax…ITA 666/RPR/2026[2019-20]Status: Heard21 Oct 2026AY 2019-20
- Sar Business Tradelink Private Limited… vs Income Tax Officer, Ward - 1(2), RaipurITA 599/RPR/2026[2014-15]Status: Heard21 Oct 2026AY 2014-15
- Tarunaben Maganlal Bhut, Navagam vs ITO Ward 2(2)(1), RajkotITA 673/RJT/2026[2024-25]Status: Disposed21 Oct 2026AY 2024-25
- Neo Incorporation, Rajkot vs DCIT Circle- 1(2), RajkotITA 471/RJT/2026[2012-2013]Status: Disposed21 Oct 2026AY 2012-2013
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