SMT. MANDA THETE,NAGPUR vs. ASST. COMMISSIONER OF INCOME TAX, JABALPUR

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ITA 47/JAB/2025Status: DisposedITAT Jabalpur19 February 2026AY 2012-13Bench: SHRI ANADEE NATH MISSHRA (Accountant Member)3 pages

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Facts

The assessee filed a return of income, which was assessed under Section 143(3). Subsequently, the AO initiated reassessment proceedings under Section 148 regarding unsecured loans, which the CIT(A) confirmed. The assessee appealed to the ITAT.

Held

The ITAT set aside the CIT(A)'s order and remanded the issues back to the Assessing Officer for a de novo assessment. The AO is directed to pass a fresh order after providing the assessee a reasonable opportunity to present facts and evidence.

Key Issues

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

Before: SHRI ANADEE NATH MISSHRA

2012-13 against impugned appellate order dated 03/01/2025 (DIN & Order No.ITBA/NFAC/S/250/2024- 25/1071862626(1) of National Faceless Appeal Centre [“NFAC” for short]. Grounds of appeal are as under:-

1. That the order passed us 250 by the CIT(Appeals) faceless is invalid and unlawful on the facts and circumstances of the case.

That the CIT Appeals faceless erred in confirming the action of A.O. us 148 notice dated 30.03.2019 in confirming the reasons recorded for treating the unsecured loans for Rs. 3140045 which has already been proved and accepted by the AO during the course of proceedings for the assessment year 2015-16 order us 143 3 dated 30.11.2017 leading to change of opinion. 3.That the CIT Appeals faceless erred in re-assessing the unsecured loans of Rs. 3140045 as un explained unsecured loans for the alleged failure of the assessee to produce bank statements, confirmation etc thus identity credit worthiness and genuineness not proved. 4. That the CIT Appeals erred in confirming the order of the AO passed beyond 6 years whereas there is no failure of the assessee to disclose material facts regarding unsecured loans of Rs 3140045 without referring the replies evidences already e filed. 5. That the assessee be allowed to raise amend alter any additional grounds of appeal before or at the time of hearing of the appeal.”

(B) The facts of the case, in brief, are that the assessee is an individual and filed his return of income on 12/08/2015 declaring total income at Rs.23,10,670/-. Thereafter the Assessing Officer (“AO” for short) passed assessment order dated 30.11.2017 under section 143(3) of the Act whereby he assessed assessee’s total income at Rs. 23,10,670/-. The assessee filed appeal in the office of learned. CIT(A) against the assessment order. Vide impugned appellate order dated 03.01.2025, the assessee’s appeal was dismissed by the learned CIT(A). Now the assessee is in appeal against the aforesaid impugned order dated 03.01.2025. In the absence of any representations from the assessee’s side, the learned Departmental Representative was heard. The assessee submitted that issues raised in grounds of appeal required factual verification at the end of the Assessing Officer; and for this purpose the disputed issues should be remanded back to the Assessing Officer. In view of the foregoing, the order of learned CIT(A)

Assessment Year: 2012-13 3 is set aside and issues in dispute is in the present appeal are remanded to the file of the Assessing Officer with the direction to pass de novo order in accordance with law on these issues after providing reasonable opportunity to the assessee. All the grounds of appeal are treated as disposed of in accordance with the aforesaid order.

(D) In the result, the appeal of the assessee stands partly allowed for statistical purposes. (Order pronounced in the open court on 19/02/2026)