ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CRICLE-2(1), NAGPUR vs. SHRI SUNIL PRATAP AHUJA, AKOLS
What did the Tribunal hold?
The Tribunal held that orders communicated without the mandatory DIN, and without specifying reasons and approval for the DIN-less communication as required by the circular, are invalid and deemed to have never been issued. Subsequent intimation of DIN does not cure this defect if the initial order violated the circular's provisions.
What were the facts?
A batch of appeals were filed before the ITAT, Nagpur Bench, concerning orders passed without quoting the computer-generated Document Identification Number (DIN) as mandated by CBDT Circular No. 19/2019. The revenue argued that subsequent communication of DIN cured the defect, but the Tribunal considered the validity of the original DIN-less orders.
What were the issues?
The primary issue was whether orders issued without the mandatory DIN, as per CBDT Circular No. 19/2019, are invalid, and if subsequent intimation of DIN can regularize such non-compliance.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Cases cited in this judgment(9)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- National Thermal Power Co. Ltd. v. CIT5,834 citing229 ITR 383 · 1998 · SC
- Jute Corporation of India Ltd. v. CIT1,372 citing187 ITR 688 · 1991 · SC
- UCO Bank v. CIT486 citing237 ITR 889 · 1999 · SC
- Ahmedabad Electricity Co. Ltd. v. CIT441 citing199 ITR 351 · 1993 · HC
- CIT v. Hero Cycles (P.) Ltd.262 citing228 ITR 463 · 1997 · SC
- Varghese v. ITO, Ernakulum164 citing4 SCC 173 · 1981
- Tools Pvt Ltd. v. CIT142 citing238 ITR 268 · 1999 · HC
- Andhra Pradesh in CIT v. Smt. Nayana P. Dedhia82 citing270 ITR 572 · 2004 · HC
- Sugar Mills Pvt. Ltd. v. CIT59 citing124 ITR 482 · 1985 · HC
॥आयकरअपीलीय न्यायाधिकरण, नागपुर न्यायपीठ, नागपुर में॥ ['Ld. AR'] 61/NAG/2022 M/s Gupta Domestic Fuels 1 Vs ACIT, Cen. Cir.-2(3), Nagpur 2008-09 (Nagpur) Ltd Mr Rajesh Loya 2 65/NAG/2022 Vinita M Gupta Vs ACIT, Cen. Cir.-2(3), Nagpur 2005-06 3 75/NAG/2022 Viraj Ballaji Builders Vs ACIT, Cen. Cir.-1(1), Nagpur 2009-10 Mr Sudesh Bantia 4 77/NAG/2022 Seema Mukesh Gupta Vs ACIT, Cen. Cir.-2(3), Nagpur 2006-07 5 78/NAG/2022 Seema Mukesh Gupta Vs ACIT, Cen. Cir.-2(3), Nagpur 2007-08 Mr Rajesh Loya 6 64/NAG/2022 ACIT, Cen. Cir.-2(1), Nagpur Vs M/s Gupta Metallics & Power Ltd 2009-10 7 66/NAG/2022 Dy.CIT, Cen.Cir.1(3), Nagpur Vs Bharat Traders 2017-18 Mr K P Dewani L/H Mayadevi Mohandas Motwani 8 67/NAG/2022 Dy.CIT, Cen.Cir.1(3), Nagpur Vs 2018-19 Late Mahesh Mohandas Motwani 9 70/NAG/2022 ACIT, Cen. Cir.-2(1), Nagpur Vs M/s Gupta Coal India Pvt Ltd 2011-12 Vs M/s Gupta Global Resources Pvt 10 71/NAG/2022 ACIT, Cen. Cir.-2(1), Nagpu
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