JITESHKUMAR MADHAVBHAI JAGANI,SURAT vs. DY. CIT, CIRCLE-2(1)(1), SURAT

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ITA 19/SRT/2026Status: HeardITAT Surat23 January 2026AY 2015-16Bench: DR. B.R.R. KUMAR, VICE-PRESIDENT MS SUCHITRA RAGHUNATH KAMBLE (Judicial Member)2 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 notice issued under section 148 of the Income-tax Act, 1961, dated 30.07.2022, was barred by limitation and therefore unsustainable in law. The tribunal followed a coordinate bench's decision and a Gujarat High Court judgment on the matter.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for Assessment Year 2015-16. The primary issue before the tribunal was the validity of the notice issued under section 148.

What were the issues?

Whether the notice issued under Section 148 of the Income-tax Act, 1961, was barred by limitation.

Which sections of the Income-tax Act were involved?

Section 148,Section 250

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, SURAT BENCH, SURAT

Before: DR. B.R.R. KUMAR, VICE-MS SUCHITRA RAGHUNATH KAMBLE

For Appellant: Shri Rasesh Shah, CA
For Respondent: Shri Ajay Uke, Sr. DR
Hearing: 20.01.2026Pronounced: 23.01.2026

O R D E R

PER DR. B.R.R. KUMAR, VICE-PRESIDENT:

1.

This appeal has been filed by the assessee against the order passed by the Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, [hereinafter referred to as “Ld. CIT(A)”] dated 20.11.2025, under section 250 of the Income-tax Act, 1961 [in short “the Act”] for the Assessment Year 2015-16.

2.

Heard arguments of both parties and perused the record. On going to the record, we find that the notice u/s 148 issued by the Assessing Officer by Assessment Year 2015-16, dated 30.07.2022 is barred by limitation and therefore, unsustainable in law.

3.

Reliance is being placed on the order of the Co-ordinate Bench of ITAT, Surat in case of Tirupati Shyam Enterprise vs. DCIT, in dated 30.10.2025 for the Assessment Year 2015-16. For the sake of ready reference, the operative part of the said order is reproduced as under:

Asst. Year: 2015-16 - 2– 5.1 The learned Counsel further pointed out that the impugned notice under Section 148 of the Act was issued on 26th July, 2022, under the amended provisions of the Act. However, in terms of the new law, the outer limit for initiation of reassessment proceedings extended only upto 31st March, 2022, i.e., within six years from the end of the relevant assessment year. Consequently, the notice dated 26th July, 2022 stood issued clearly beyond the prescribed period of limitation and was thus void ab initio. Reliance was further placed on the judgment of the Hon'ble Gujarat High Court in Mayurkumar Babubhai Patel v. Income-tax Officer (2024) 176 taxmann.com 25 (Guj.)], wherein a similar view was taken.

4.

Following the decision of Co-ordinate Bench of ITAT, Surat in case of Tirupati Shyam Enterprise (supra), ground No.1 is allowed. In the absence of any change in the legal preposition and the factual matrix the appeal of the assessee is hereby allowed.

5.

In the result, the appeal of the assessee is allowed. The order is pronounced in the open Court on 23.01.2026.

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