SURESH KUMAR,YAMUNANAGAR vs. ITO, W-4, YAMUNANAGAR
In the result, appeal of the assessee is allowed
ITA 390/CHANDI/2023[215-16]Status: DisposedITAT Chandigarh20 Jan 2026
Bench: Shri Rajpal Yadav & Shri Krinwant Sahay
For Appellant: Shri Ajay Jain,CAFor Respondent: Shri Vivek Vardhan, Addl. CIT Sr.DR
Section 143(3)Section 147Section 151Section 28Section 56
…g authority is required to apply his mind and the grant of approval must not be made in a mechanical manner, however, as noted by the Division Bench of the Calcutta High Court in Prem Chand Shaw (Jaiswal) v. Asstt. CIT [2016] 67 taxmann.com 339/238 Taxman 423/383 ITR 597, the mere fact that the sanctioning authority did not record his satisfaction in so many words would A.Y.2015-16 6 not render invalid the sanction granted under section 151(2) when the reasons on the basis on the basis of which sanction was sought could not be assailed and even an appellate authority is not required to give reasons when it agrees…