GANPAT RAM SINGHAL,NEW DELHI vs. ACIT, CIRCLE 25(1), NEW DELHI

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ITA 2054/DEL/2023Status: DisposedITAT Delhi02 September 2025AY 2011-12Bench: MS. MADHUMITA ROY, JUDICIAL MEMBER, SHRI NAVEEN CHANDRA (Accountant Member)6 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessee had expired and no legal heir was brought on record. Consequently, the appeal was dismissed with liberty to revive it if a legal heir is brought on record.

What were the facts?

The assessee's appeal was filed against the order of the NFAC. During the pendency of the appeal, the assessee expired, and no legal heir was appointed to pursue the appeal.

What were the issues?

Whether the appeal can proceed when the assessee has expired and no legal heir has been substituted. Whether the grounds of appeal regarding the validity of the notice and assessment are sustainable.

Which sections of the Income-tax Act were involved?

Section 148,Section 147,Section 151

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘B’ BENCH,

Before: MS. MADHUMITA ROY, & SHRI NAVEEN CHANDRA

For Appellant: Shri Pranav Yadav, Adv
For Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR
Hearing: 02.09.2025Pronounced: 02.09.2025

This appeal by the assessee is preferred against the order of the NFAC, Delhi dated 30.06.2023 for A.Y 2011-12.

“1. On the facts and circumstances of the case and in law, the notice under section 148 of the Income Tax Act, 1961 issued in the case is bad-in-law, without jurisdiction and barred by limitation and, therefore, the said notice along with the assessment order passed by the assessing officer on the foundation of such notice are liable to be quashed and CIT (A) erred in not holding so.

2.

On the facts and circumstances of the case and in law, the reassessment proceedings initiated are contrary to the provisions of law including the specific provisions of section 147 to section 151 of Income Tax Act, 1961 and therefore, the reassessment proceedings initiated along with assessment order passed are liable to be quashed and CIT (A) erred in not holding so.

3.

On the facts and circumstances of the case and in law, the CIT (A) erred in confirming the addition of Rs.1,21,75,220/- made by the assessing officer on account of long-term capital gain.

4. On the facts and circumstances of the case and in law, the addition of Rs.1,21,75,220/- made by the assessing officer is beyond the scope of provisions of section 147 / 148 of the Income Tax Act, 1961 and CIT(A) erred in not holding so.

The appellant craves leave to add one or more ground of appeal or to alter / modify the existing ground before or at the time of hearing of appeal.”

Page 2 of 4 after filing the present appeal, the assessee Shri Ganpat Ram Singhal expired and till date no legal heir has been appointed and brought on record to pursue the appeal.

4.

Per contra, the ld. DR raised no serious objection.

5.

In view of the above factual position, the appeal of the assessee is dismissed with liberty to revive the appeal in the event when the legal heir is brought on record. is dismissed.

The order is pronounced in the open court on 02.09.2025.

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