Kuldip Singh, Ranchi vs. DCIT/ACIT, Circle-1, Ranchi
In the result, the appeal of the assessee is allowed
ITA 180/RAN/2025[14-15]Status: DisposedITAT Ranchi10 Feb 2026
Bench: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahayi.T.A. No.180/Ran/2025 Assessment Year: 2014-15 Kuldip Singh…………………….……….……...................……….……Appellant The Avenue Vishnupuri Marg, Upper Burdwan Compound, Lalpur, Ranchi- 834001. [Pan: Agjps6921P] Vs. Dcit/Acit, Circle-1, Ranchi…...…..….........……........……...…..…..Respondent Appearances By: Shri Devesh Poddar, Adv., Appeared On Behalf Of The Appellant. Shri Kailash Gautam, Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 05, 2026 Date Of Pronouncing The Order : February 10, 2026 Order Per Sonjoy Sarma: This Appeal Filed By The Assessee Is Directed Against The Order Of The Nfac, Delhi (Hereinafter Referred To As “Cit(A)”) Dated 06.03.2025 Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”).
Section 143(2)Section 143(3)Section 147Section 148Section 250Section 56(2)(vii)
…me of assessment, initiation of reassessment proceedings based on mere change of opinion was not justified - Held, yes [Paras 36 and 37] [In favour of assessee] iii. Madras High Court in the case of CIT Vs Tamil Nadu Transport Development Finance Corpn. Ltd. 306 ITR 136 wherein it was held that:- In the original assessment proceedings, the Assessing Officer had considered all the details filed by the assessee and only thereafter had completed the assessment under section 143. Based on those details and other documents filed along with the return, the assessment was completed. There was no failure on the part of…
