M/S KALPDHAM BUILDERS AND DEVELOPERS,SAGAR vs. INCOME TAX OFFICER WARD 1, SAGAR

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ITA 36/JAB/2025Status: DisposedITAT Jabalpur13 March 2026AY 2017-18Bench: SHRI ANADEE NATH MISSHRA (Accountant Member)3 pages

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Facts

The assessee, an individual, filed a nil return of income. The Assessing Officer, under Section 147 r.w.s. 144, assessed the total income at Rs. 46,85,000. The CIT(A) partly allowed the assessee's appeal.

Held

The ITAT set aside the CIT(A)'s order and restored the issue to the Assessing Officer for a de novo assessment. This was due to the assessee not being given a reasonable opportunity to be heard by the lower authorities.

Key Issues

The key legal issue was whether the assessee was provided a reasonable opportunity to be heard by the Assessing Officer and CIT(A) during the assessment and first appeal proceedings.

Income Tax Appellate Tribunal, JABALPUR BENCH ‘SMC’, JABALPUR

Before: SHRI ANADEE NATH MISSHRA

2017-18 against impugned appellate order dated 14/11/2024 (DIN & Order No.ITBA/NFAC/S/250/2024-25/1070383863 (1) of National Faceless Appeal Centre [“NFAC” for short].

(B) The facts of the case, in brief, are that the assessee is an individual and filed his return of income on 7/11/2017 declaring total income of Rs. Nil. The Assessing Officer processed the assessment and passed assessment order dated 13/09/2021 u/s 147 r.w.s. 144 of the Act and determined the Assessment Year:2017-18 2 total income of the assessee at Rs.46,85,000/-. The assessee carried the matter in appeal before learned CIT(A). Vide impugned appellate order dated 14/11/2024, the assessee’s appeal was partly allowed by the learned CIT(A). Now the assessee is in appeal before the Income Tax Appellate Tribunal (ITAT).

(D) Both sides have been heard. Materials on record have been perused. At the time of hearing, learned Authorized Representative for the assessee submitted that the Assessing Officer as well as the learned CIT(A) have not given reasonable opportunity to the assessee. He further submitted that the issues in dispute should be restored back to the file of the Assessing Officer, with the direction to pass de novo order. The learned Departmental Representative supported the orders of learned CIT(A) and the Assessing Officer; but left the decision to the discretion of the Bench. After hearing both sides, the order of learned CIT(A) is set aside and issue in dispute is restored back to the file of the Assessing Officer with the direction to pass de novo assessment order on merits of the case in accordance with law, after providing reasonable opportunity to the assessee.

(E) In the result, the appeal of the assessee stands partly allowed for statistical purposes.

(Order pronounced in the open court on 13/02/2026)