PRASHANT JUGALKISHORE RATHI,AKOLA vs. INCOME TAX OFFICER, WARD-3, AKOLA

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ITA 29/NAG/2024Status: DisposedITAT Nagpur17 February 2026AY 2013-14Bench: SHRI PAWAN SINGH (Judicial Member), SHRI KHETTRA MOHAN ROY (Accountant Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal noted that the assessee had no taxable income and therefore no obligation to pay advance tax. Relying on decisions from coordinate benches, the Tribunal held that the Id. CIT(A)'s order was not in consonance with the provisions of Section 250(6) of the Act.

What were the facts?

The assessee's appeal was dismissed by the Id. CIT(A) for non-compliance with Section 249(4)(b) of the Income Tax Act, alleging non-deposit of advance tax. The assessee, an agriculturist with meagre income, claimed no taxable income and thus no obligation to pay advance tax.

What were the issues?

Whether the dismissal of appeal by CIT(A) for non-compliance of Section 249(4)(b) was justified when the assessee had no taxable income.

Which sections of the Income-tax Act were involved?

Section 249(4)(b),Section 144,Section 147,Section 41(1),Section 250(6)

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(AY: 2013-14) (Physical hearing) Prashant Jugalkishore Rathi ITO, Ward–3, Akola Laxmi Nagar Shrinath Apartment, Vs Aayakar Bhawan, Murtizapur Gaurakshan Road, Road, Maharashtra – 444107. Maharashtra – 444004. [PAN: AOCPR1040K] Appellant / Assessee Respondent / Revenue Assessee by Mrs. Shikha Loya, CA Revenue by Shri Pankaj Kumar, CIT–DR Date of hearing 17.02.2026 Date of pronouncement 17.02.2026 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER:

1.

This appeal by the assessee is directed against the order of National Faceless Appeal Centre, Delhi (NFAC)/learned Commissioner of Income Tax (Appeals) (in short, the ld. CIT(A)) dated 28/12/2023 for the Assessment Year (AY) 2013-14. Though, the assessee has raised multiple grounds of appeal

. However, the substantial ground of appeal tax relates to dismissal of appeal by ld CIT(A) for the want of admitted tax lability under section 249(4)(b) of Income Tax Act (Act).

2. Rival submissions of both the parties have been heard and record perused. At the outset of hearing, Mrs. Shikha Loya Advocate/ learned Authorized Representative (ld. AR) of the assessee submits that the appeal of assessee was dismissed as unadmitted by the ld. CIT(A) by taking view that the assessee has not deposited Prashant Jugalkishore Rathi Section 249 (4)(b) of the Income Tax Act, 1961 (in short, the Act). The ld. AR of the assessee submits that the assessee was not having any taxable income, thus, there was no occasion for assessee either to file return of income or to make payment of advance tax. The assessee is agriculturist and having meagre income. Before, assessing officer the assessee file certain explanation, but the same was not considered by him. The assessment was completed under section 144/147, therefore, the matter may be restored to the file of assessing officer to reconsider the matter afresh. To support her submission, the ld. AR of the assessee relied upon the following decisions:  Vishnusharan Chandervanshi Vs ITO, (2024) 161 taxmann.com 803 (Raipur),  Balwinder Singh Vs ITO (2024) 163 taxmann.com 599 (Amritsar-Trib).

3.

On the other hand, the learned CIT-DR for the revenue submits that in case, the Bench is convinced that matter may be restored to the file of Assessing Officer with the direction to assessee to be more vigilant in making compliance in time.

4.

We have considered the submissions of both the parties and perused the material on record carefully We have also deliberated on the decisions relied upon by the ld. AR of the assessee. We find that the assessee has not filed return of income nor paid equal to the advance tax which was payable by assessee. The assessment was completed by Assessing Officer (AO) under Section 144 r.w.s 147 of the Act on 29.09.2021 by making addition of Rs. 4,65,23,793/- under section 41(1) on account of loan written off/ remission of liability by Akola Urban Cooperative Bank. The ld. CIT(A) dismissed the appeal in limine for non-compliance of section 249(4)(b). We find that on similar set of facts, Raipur Bench of Tribunal in 2 Prashant Jugalkishore Rathi Vishnusharan Chandervanshi Vs ITO, (supra) held that where the assessee had no taxable income, there was no obligation cast upon the assessee to compute/ pay ‘advance tax’ under the Act. Considering the aforesaid decision of coordinate bench and there are series of similar decision on this issue, thus, the order of ld. CIT(A) is set aside. Even otherwise, the order of ld. CIT(A) is not in consonance with the provision of section 250(6) of the Act. We further find that the assessment was completed under Section 144 of the Act, therefore, considering the fact and circumstances of the case and the interest of justice, the matter is restored back to the file of JAO to pass the order afresh after giving reasonable and fair opportunity of hearing to the assessee. The assessee is also directed to be more vigilant in future and not to cause further delay by seeking adjournment without any valid reason and to furnish all the details and her submissions and evidences on various grounds of appeal

raised, as soon as possible, if so desired without any further delay. In the result, the grounds of appeal raised by the assessee are allowed for statistical purposes.

5. In the result, this appeal of assessee is allowed for statistical purpose. Order announced in open court on 17th February 2026 at the time of hearing.

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