POONAM ARORA,KASHIPUR vs. ASSESSMENT UNIT, HALDWANI

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ITA 16/DDN/2026Status: DisposedITAT Dehradun11 February 2026AY 2023-24Bench: SHRI YOGESH KUMAR US, JUDICIAL MEMBER AND SHRISANJAY AWASTHI (Accountant Member)3 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 CIT(A) misdirected himself by remanding the matter back to the AO under Section 251(1) of the Act, as this power is specifically applicable only when the assessment order is made under Section 144. The tribunal set aside the CIT(A)'s order and directed him to adjudicate the appeal on merits.

What were the facts?

The assessee challenged the CIT(A)'s decision to remand the case back to the Assessing Officer under Section 251(1)(a) of the Income Tax Act, 1961, instead of deciding it on merits. The assessee argued that extensive compliance had already been made and the remand power was limited.

What were the issues?

The key legal issue was whether the CIT(A) had the power to remand the case back to the AO under Section 251(1) when the original assessment was not made under Section 144.

Which sections of the Income-tax Act were involved?

Section 251(1),Section 144,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “DB”NEW DELHI

Before: SHRI YOGESH KUMAR US & SHRISANJAY AWASTHI

For Appellant: Shri Pawan Kumar Nath, AR
For Respondent: Shri Amar Pal Singh, Sr. DR
Hearing: 09.02.2026

सुनवाईक�तारीख/ Date of hearing: 09.02.2026 11.02.2026 उ�ोषणाक�तारीख/Pronouncement on आदेश /O R D E R PER SANJAY AWASTHI, ACCOUNTANT MEMBER:

1.

The Stay Application in this case was listed for hearing and it was pointed out by the Ld. AR that the only prayer of the assessee was that the Ld. Addl./JCIT (Appeals) should have decided the case on merits rather than remanding the same back u/s 251(1)(a) of the Act, proviso thereon.

STAY APPL. NO. 11/DDN/2026 & ITA 16/DDN/2026 POONAM ARORA 1.1 We also find that the quantum appeal arises from order u/s 250 of the Income Tax Act, 1961 (hereafter referred to as “the Act”), dated 26.11.2025, passed by Ld. CIT(A)-NFAC.

2.

The Ld. AR read out the provisions of section 251(1) of the Act and stated that the assessee had duly complied before the Ld. AO as well as the Ld. CIT(A). Thereafter, it was argued, that there is a limited opportunity available with the first appellate authority to remand any matter back to the Ld. AO and this was certainly not the case where the matter could have been remanded back,considering the extensive compliance made before the authorities below. The Ld. AR requested for disposing of the main appeal.

2.1 With the agreement of both the Revenue and the AR it was decided to take up adjudication of the main appeal.

2.2 The Ld. DR relied on the orders of the authorities below.

3.

We have carefully considered the rival submissions and have gone through the records before us. For the sake of reference, the relevant provisions of the Act deserve to be extracted: - “251. (1) In disposing of an appeal, the Commissioner (Appeals) shall have the following powers – (a) in an appeal against an order of assessment, he may confirm, reduce, enhance or annul the assessment. Provided that where such appeal is against an order of assessment made under section 144, he may set aside the assessment and refer the case back to the Assessing Officer for making a fresh assessment.” 3.1 It is seen that the powers given to the first appellate authority, with effect from 01.10.2024, specifically provide that the assessment order must be made u/s 144 of the Act. It is clear that in no other circumstances can this particular provision be invoked. Accordingly, we find that the Ld. CIT(A) has misdirected himself in STAY APPL. NO. 11/DDN/2026 & ITA 16/DDN/2026 POONAM ARORA remanding the matter back to the Ld. AO u/s 251(1) of the Act. In light of the provision of law, we set aside the impugned order and direct that the Ld. CIT(A) would take up adjudication on merits, after giving an opportunity of being heard to the assessee.

4.

In the result, the appeal of the assessee is allowed.

5.

Stay Application No.11/DDN/2026: since the main appeal has been decided, hence, the Stay Application becomes infructuous.

Order pronounced in the open court on 11.02.2026

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