SHRI SHIV SINGH BISHT,GHAZIABAD vs. ITO WARD 67(1), DELHI
Before: SHRI SATBEER SINGH GODARAAssessment Year: 2012-13 Shri Shiv Singh Bisht, C-202, 2nd Floor, Elite Estate, Sector-18, Vasundhra, Ghaziabad, Uttar Pradesh Vs. Income Tax Officer, Ward-67(1), New Delhi PAN: AIOPB6606P (Appellant)
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/250/2025-26/1079834669(1), dated
21.08.2025 involving proceedings under section 147 r.w.s. 144 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).
Heard both the parties. Case file perused.
2. Learned counsel submits that on account of communication gaps at various levels, the assessee could
Assessee by Sh. Abhishek Modi, Adv.
Department by Sh. Manoj Kumar, Sr. DR
Date of hearing
24.11.2025
Date of pronouncement
24.11.2025
2 | P a g e not appear to plead and prove all the relevant facts in the lower appellate proceedings; and; therefore, the matter may be restored back to the Assessing Officer. The Revenue vehemently supports the learned lower authority’s action making the addition(s) herein on merits.
3. Be that as it may, the fact remains that possibility of some communication gaps at various levels in such an instance of the newly introduced virtual hearing mechanism could not be altogether ruled out. It is therefore deemed appropriate in the larger interest of justice to restore the assessee’s instant appeal back to the Assessing Officer for his afresh appropriate adjudication, within three effective opportunities of hearing at the appellant’s risk and responsibility, in consequential proceedings. Ordered accordingly.
4. This assessee’s appeal is allowed for statistical purposes.
Order pronounced in the open court on 24th November, 2025 (SATBEER SINGH GODARA)
JUDICIAL MEMBER
Dated: 24th November, 2025. 3 | P a g e
RK/-