SMT MEERA KUMARI,2010-11 vs. ITO 1(1)(4), ETAWAH

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ITA 3/AGR/2024Status: DisposedITAT Agra05 February 2025AY 2010-11Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI M. BALAGANESH (Accountant Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the reopening reasons recorded by the Assessing Officer were not sustainable in law as they lacked tangible material. The quantum assessments and consequential penalty appeals were quashed.

What were the facts?

The assessee filed four appeals challenging the orders of the CIT(A)/NFAC for assessment years 2010-11 and 2011-12. The appeals pertain to additions on account of unexplained investments and penalties under section 271(1)(c). The assessee's delay in filing the appeals was condoned.

What were the issues?

Whether the reopening of assessment by the Assessing Officer was based on tangible material and sustainable in law? Whether the additions made and penalties levied are justified?

Which sections of the Income-tax Act were involved?

Section 147,Section 143(3),Section 271(1)(c),Section 148

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, AGRA BENCH, “SMC” AGRA

Before: SHRI SATBEER SINGH GODARA & SHRI M. BALAGANESH

Hearing: 05.02.2025Pronounced: 05.02.2025

PER SATBEER SINGH GODARA, JM

1.

1. The assessee has filed four appeals 3, 4 & 5/Agr/2024 pertaining to assessment years 2010-11 and 2011-12. & 3/Agr/2024 for AY 2010-11 and ITA Nos. 4 & 5/Agr/2024 for AY 2011-12 are directed against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s orders, each dated 29.12.2022 passed in DIN and order nos. ITBA/NFAC/S/250/2022- 23/1048319523(1); ITBA/NFAC/S/250/2022-23/1048321433(1); ITBA/NFAC/S/250/2022-23/1048320025(1) and ITBA/NFAC/S /250/2022-23/1048321571(1), involving proceedings under section 147 r.w.s. 143(3) and 271(1)(c) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’), respectively.

2.

Cases called twice. None appears at the assessee’s behest. She is accordingly proceeded ex-parte.

3. The delay of 311 days in filing all the assessee’s instant appeals is condoned in light of larger interest of justice as well as in light of Collector, Land & Acquisition vs. Mst. Katiji & Others (1987) 167 ITR 471 (SC).

3.

It emerges during the course of hearing with the able assistance coming from Revenue side that the assessee has filed her instant twin quantum and penalty appeals each i.e.

1.

& 3/Agr/2024 for AY 2010-11 and & 5/Agr/2024 for AY 2011-12, respectively against the learned lower authorities’ respective findings firstly section 148/147 proceedings claiming unexplained investments addition etc. and levied section 271(1)(c) with corresponding penalties; respectively.

4.

The Revenue side is indeed very fair at the outset in making it clear that the assessee’s instant four appeals involve identical set of facts. That being the case, we notice from a perusal of the assessee “lead” appeal that the learned Assessing Officers had recorded his reopening reasons that the assessee’s taxable income (on proximation basis) had escaped assessment. We are of the considered view in this factual backdrop that such a casual reopening reasons by the learned Assessing Officer are hardly sustainable in law as the same have to be recorded based on tangible material pinpointing escapement of all specific taxable income from being assessed as held in CIT Vs. Kelvinator of India, 2010 (2) SCC 723.

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