JAI PARKASH FOOD PRODUCTS,DELHI vs. ITO WARD 36(1), DELHI
ITA Nos.4525 & 4526/Del/2025
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH “B”NEW DELHI
BEFORE SHRIMAHAVIR SINGH, HON’BLE VICE PRESIDENT
AND SHRISANJAY AWASTHI, ACCOUNTANT MEMBER
आ.अ.सं/.I.T.A Nos.4525 & 4526/Del/2025
िनधा रणवष /Assessment Years: 2016-17 & 2017-18
JAI PARKASH FOOD PRODUCTS,
M-5, Badli Industrial Area,
Badli, Delhi.
PAN No.AACFJ2623J
बनाम
Vs.
ITO,
Ward 36(1), Civic Centre,
Minto Road, Delhi.
अपीलाथ Appellant
यथ/Respondent
Assessee by Shri S. Krishnan, Advocate
Revenue by Shri Sabyasachi Roy, Sr. DR
सुनवाईकतारीख/ Date of hearing:
17.12.2025
उोषणाकतारीख/Pronouncement on 17.12.2025
आदेश /O R D E R
PER SANJAY AWASTHI, ACCOUNTANT MEMBER:
1. This is a batch of two appeals pertaining to the same assessee which are being disposed of through a single order for the sake of convenience.
1.1
Both these appeals arise from orders u/s 250 of the Income Tax
Act, 1961 (hereafter as “the Act”), both dated 30.05.2025 passed by Ld.
CIT(A)-NFAC, Delhi. In both these cases the Ld. AO has made additions on account of alleged bogus purchases as under:
i.
For AY 2016-17 Rs.3,41,13,235/-; ii.
For AY 2017-18 Rs.4,45,82,441/-.
ITA Nos.4525 & 4526/Del/2025
2 The aggrieved assessee carried both these matters before the Ld. CIT(A) where also he could not succeed in getting any relief on the basis of very brief and cryptic findings, which have been challenged by the assessee before the ITAT. 2. Before us, the Ld. AR pointed out that for both the years the Ld. CIT(A) has not cared to give his own fact finding on the basis of submissions made by the assessee. It has been pointed out that the grounds raised in Form 35 have not been specifically adjudicated and only a generic order has been passed which is faulty, non-speaking and goes against the principles of natural justice. It was the submission by the Ld. AR that the factual aspects need to be thrashed out at first appellate stage again. 2.1 The Ld. DR relied on the orders of the authorities below. 3. We have carefully considered the arguments by Ld. AR/DR and have gone through the records before us. It is noted that the Ld. CIT(A) has not adjudicated on the facts in any manner which could help us to appreciate the issues and thereafter adjudicate on the grounds before us. Accordingly, considering the ground nos. 1 & 2 of the assessee for both the years (challenging the non-speaking order) we hereby set aside both the impugned orders and remand the matters back to the file of Ld. CIT(A) with the direction to consider all the evidences and documents
ITA Nos.4525 & 4526/Del/2025
available with the assessee and thereafter passing a speaking order, after giving an opportunity of being heard to the assessee.
4. In the result, the two appeals are allowed for statistical purposes.
Order pronounced in the open court on 17.12.2025 (MAHAVIR SINGH)
ACCOUNTANT MEMBER
Dated: 29 .12.2025
*Kavita Arora, Sr. P.S.