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Income Tax Appellate Tribunal, AGRA BENCH, “SMC” AGRA
Before: SHRI SATBEER SINGH GODARA & SHRI M. BALAGANESH
Assessment Year: 2012-13 Vs. Income Tax Officer, Sh. Hari Chandra Yadav, S/o- Matadin, R/o- Nagla Firozabad Vishnu, Uttar Pradesh PAN :ABKPY3535H (Appellant) (Respondent) Assessee by Sh. Anshul Aggarwal, CA Department by Sh. Shailender Shrivastava, Sr. DR Date of hearing 06.02.2025 Date of pronouncement 06.02.2025 ORDER
PER SATBEER SINGH GODARA, JM
This assessee’s appeal for assessment year 2012-13, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN and order no. ITBA/NFAC/S/250/2023-24/1060781344(1) dated 12.02.2024 involving proceedings under section 147 r.w.s. 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).
Heard both the parties. Case file perused.
It emerges during the course of hearing that both the learned lower authorities have added long-term capital gains of Rs.22.12 lakhs in assessee’s hands thereby invoking section 50C of the Act. The assessee’s case, on the other hand, is that the relevant sale deed executed in the impugned assessment year has in fact been reversed by the learned civil court which has not been considered in both the learned lower authorities’ proceedings.
Faced with this situation, we deem it appropriate to restore the assessee’s instant appeal back to the learned Assessing Officer for his afresh appropriate adjudication and verification as per law, subject to a rider that he shall plead and prove his case within three effective opportunities at his own risk and responsibility, in consequential proceedings. Ordered accordingly.