DIVYA CONSTRUCTION,RANCHI, JHARKHAND vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 2, RANCHI, JHARKHAND

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ITA 156/RAN/2025Status: DisposedITAT Ranchi07 January 2026AY 2016-17Bench: SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal restored the quantum matters to the file of the Assessing Officer for readjudication due to ex parte orders and lack of proper compliance. Consequently, penalties levied were quashed as their foundation no longer survived.

What were the facts?

The assessee filed multiple appeals against ex parte orders of the CIT(A) for various assessment years. The assessee admitted to not representing its case before the CIT(A) and sought restoration to the Assessing Officer.

What were the issues?

Whether ex parte orders of CIT(A) and subsequent penalty levies should be set aside and restored for proper adjudication.

Which sections of the Income-tax Act were involved?

Section 271(1)(b),Section 271(1)(c),Section 271AAC,Section 271D

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI

Before: SHRI GEORGE MATHAN & SHRI RATNESH NANDAN SAHAY

For Appellant: Shri Devesh Poddar, A.R
For Respondent: Shri Rajib Jain, CIT-DR
Hearing: 07/01/2026Pronounced: 07/01/2026

Assessee represented by Shri Devesh Poddar, A.R. Department represented by Shri Rajib Jain, CIT-DR Date of hearing 07/01/2026 Date of pronouncement 07/01/2026 O R D E R PER: BENCH 1. These are the group of 19 appeals filed by the assessee(s) against the separate orders of the ld. CIT(A), Patna-3, Patna dated 12/06/2024, 26/11/2024, 30/11/2024 for the A.Y. 2014-15 to 2019-20 respectively. As all the issues in all these appeals relate to the common issues, therefore, they are being disposed off by this common order.

2.

Shri Devesh Poddar, ld. AR is represented on behalf of the assessee and Shri Rajib Jain, ld. CIT-DR is represented on behalf of revenue.

141, 143, 145, 146 and 160/Ran/2025, these are quantum matters, it was fairly agreed by the ld. AR that the assessee has not represented its matters before the ld. CIT(A). It was a submission that in the interest of justice, the issues may be restored to the file of the Assessing to 147 & 152 to 160/Ran/2025 Divya Construction Vs DCIT Officer in so far as even before the Assessing Officer, the assessment order is an ex parte order and there has been no proper compliance.

4.

In reply, the ld. CIT-DR submitted that the assessee should be asked to file written submissions for the non-compliance before the ld. CIT(A) and why the issues should be restored to the file of the Assessing Officer. It was then informed to the ld. CIT-DR that the requirement of a written submission is either at the prerogative of the Bench or that of the assessee. A written submission cannot be demanded by the respondent.

5.

Considering the prayer of the ld. AR as also the submissions, in the interest of justice, the issues in these appeals are restored to the file of the Assessing Officer as it is noticed that the assessee has not provided all the details before the Assessing Officer and the order of the ld. CIT(A) is admittedly an ex parte order.

6.

In the result, all these appeals of the assessee are partly allowed for statistical purposes.

140, 142, 144, 147, 152, 153, 154, 155, 156, 157, 158 and 159/Ran/2025, these are the appeals against the ex parte orders of the ld. CIT(A) for the various assessment years confirming the penalties levied under various provisions of Section 271(1)(b), 271(1)(c), 271AAC and Section 271D. As the quantum appeals have all been restored to the file of the Assessing Officer for readjudication and the very foundation for the levy of penalties no more survive, the penalties levied stand quashed. Liberty is granted to the Assessing Officer to initiate fresh penalty proceedings as and to 147 & 152 to 160/Ran/2025 Divya Construction Vs DCIT where required in accordance with law.

8.

In the result, all these appeals of the assessee are allowed. Order pronounced in open court on 07th January, 2026.

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