Loading judgment…
Facts
The appeals filed by the revenue and the assessee concerned assessment orders for A.Y. 2011-12, 2013-14, 2015-16 and 2016-17. The assessee's AR submitted that notices under Section 143(2) were not issued before assessment under Section 147 read with Section 143(3).
Held
The Tribunal noted that Section 143(2) notice is mandatory for assessment under Section 143(3). As no such notice was issued for any of the assessment years, the assessment orders are quashed.
Key Issues
Whether the assessment orders are valid when the mandatory notice under Section 143(2) was not issued.
Sections Cited
143(2), 147, 143(3)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI
Before: SHRI GEORGE MATHAN & SHRI RATNESH NANDAN SAHAY
Assessee represented by Sri Devesh Poddar, A.R. Department represented by Smt. Rinku Singh, CIT-DR Date of hearing 10/06/2025 Date of pronouncement 10/06/2025 O R D E R PER: BENCH 1.
51 and 52/Ran/2022 are the appeals filed by the revenue and to 31/Ran/2022 are the appeals filed by the assessee the orders of the learned CIT(A), Patna-3, Patna dated 28/02/2022 and 15/03/2022 for the A.Y. 2011-12, 2013-14, 2015-16 and 2016-17 respectively. 2. Smt. Rinku Singh, ld. CIT-DR is represented on behalf of the revenue and Shri Devesh Poddar, ld A.R. is represented on behalf of the assessee.