ARJUN SINGH,UDDHAM SINGH NAGAR vs. ITO WARD 2(2)(4)BAJPUR, BAJPUR

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ITA 46/DDN/2026Status: DisposedITAT Dehradun15 April 2026AY 2020-213 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(A) passed the order ex-parte and did not decide all grounds on merits. In the interest of justice, the matter was remanded to the CIT(A) for a fresh decision after hearing the assessee and considering submitted documents.

What were the facts?

The assessee's appeal against an addition made under Section 56(2)(x) was dismissed by the CIT(A) without providing an opportunity of being heard. The assessee contended that Section 56(2)(x) was wrongly invoked as the land was rural agricultural land.

What were the issues?

Whether the CIT(A) erred by dismissing the appeal ex-parte without a hearing and failing to decide all grounds on merits. Applicability of Section 56(2)(x) to rural agricultural land.

Which sections of the Income-tax Act were involved?

Section 56(2)(x),Section 147,Section 144B

AI-generated summary — verify with the full judgment below

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

Hearing: 06.04.2026Pronounced: 15.04.2026

( A.Y 2020-21) Arjun Singh Vs Income Tax Officer, Ward Haripura No. 4, Dineshpur, 2(2)(4), Bajpur, UK Uddham Singh Nagar, Uttarakhand UttarakhandPAN: BHJPS5228R (RESPONDENT) (APPLICANT) Appellant by Sh. Upendra Singh Negi, CA Respondent by Sh. Amar Pal Singh, Sr. DR Date of Hearing 06.04.2026 Date of Pronouncement 15.04.2026 ORDER

PER YOGESH KUMAR, U.S. JM:

1.

The present appeal is filed by the Assessee against the order of Ld. Commissioner of Income Tax (Appeals/ National Faceless Appeal Centre (‘Ld. CIT(A)/NFAC’ for short), New Delhi dated 27/11/2025 for the Assessment Year 2020-21.

2.

Brief facts of the case are that, an assessment order came to be passed on 06/12/2024 under Section 147 r.w. Section 144B of the Income Tax Act, (‘Act’ for short) by making an addition of Rs. 28,85,000/- u/s 56(2) (x) of the Act. Aggrieved by the assessment order dated 06/12/2024, Assessee preferred an Appeal before the Ld. CIT(A).

The Ld. CIT(A) vide order dated 27/11/2025, dismissed the Appeal filed by the Assessee. Aggrieved by the order of the Ld. CIT(A), Assessee preferred the present Appeal.

3.

The Ld. Counsel for the Assessee vehemently submitted that the invocation of provision of Section 56(2)(x) of the Act is erroneous as the same is not applicable. Considering the fact that the subject land being rural agricultural land. Further submitted that the Ld. CIT(A) has provided no opportunity of being heard to the Assessee and in violation of principals of natural justice, dismissed the appeal of the Assessee.

Thus, sought for allowing the Appeal.

4.

Per contra, the Ld. Departmental Representative relying on the orders of the Ld. CIT(A) sought for dismissal of the Appeal.

5.

We have heard the Department's Representative and perused the material available on record. It can be seen from the order of the Ld. CIT(A), the order impugned has been passed ex-parte without hearing the Assessee. It is further observed that while deciding the Appeal, the Ld. CIT(A) has not decided all the grounds of Appeal of the Assessee on its merits. Before us, Assessee has produced certain documents to prove thatprovision of Section 56(2)(x) of the Act is not applicable. Considering the facts that the Assessee has not participated in the first Appellate proceedings, in the interest of justice, we remand the matter to the file of the Ld. CIT(A) with a direction to the Ld. CIT(A) to decide the Appeal afresh on its merits in accordance with law after providing opportunity of being heard to the Assessee. Assessee is at liberty to produce all documents in support of his claim and if such documents are produced before the CIT(A) the same shall be considered in accordance with law.

6.

In the result, the Appeal of the Assessee is partly allowed for statistical purpose.

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