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RANJANA GUSAIN,DELHI vs. COMMISSIONER OF INCOME TAX, DELHI

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ITA 4165/DEL/2025[2018-19]Status: DisposedITAT Delhi28 October 20253 pages

Before: SHRI SATBEER SINGH GODARA & SHRI NAVEEN CHANDRAAssessment Year: 2018-19 Ranjana Gusain, A-1/23, 2nd Floor, Safdarjang Enclave, Delhi Vs. Commissioner of Income Tax, New Delhi PAN: AHGPG5087Q (Appellant)

PER SATBEER SINGH GODARA, JM

This assessee’s appeal for assessment year 2018-19, 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/250/2025-26/1075897667(1), dated
30.04.2025 involving proceedings under section 147 r.w.s. 144 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).
Assessee by None
Department by Sh. Manish Gupta, Sr. Dr
Date of hearing
28.10.2025
Date of pronouncement
28.10.2025
2 | P a g e

Case called twice. None appears at the assessee’s behest. He is accordingly proceeded ex-parte.
2. It emerges at the outset during the course of hearing that both the learned lower authorities have proceeded ex-parte against the assessee thereby adding the alleged sale consideration of Rs.83.50
lakhs as capital gains along with cash depositS of Rs.10,24,370/-; respectively. The Revenue vehemently supports both the learned lower authorities’ action making the impugned additions herein on merits.
3. We have given our thoughtful consideration to the foregoing rival stand and are of the considered view that since both the learned lower authorities have proceeded ex-parte against the assessee, possibility of some communication gaps between the taxpayer, her auditor, and arguing counsel; as the case may be, involving the newly introduced system of faceless hearings, could not be altogether ruled out.
4. Faced with these situations in the larger interest of justice, we deem it appropriate to restore the assessee’s instant appeal back to the learned Assessing Officer for it’s afresh appropriate adjudication, within three effective opportunities subject to a rider
3 | P a g e that the taxpayer shall plead and prove the case at his own risk and responsibility, in consequential proceedings.
Ordered accordingly.

All other issues are kept open at this stage.
5. This assessee’s appeal is allowed for statistical purposes.
Order pronounced in the open court on 28th October, 2025 (NAVEEN CHANDRA)
JUDICIAL MEMBER

Dated: 28th October, 2025. RK/-

RANJANA GUSAIN,DELHI vs COMMISSIONER OF INCOME TAX, DELHI | BharatTax