“section 148A”

North East Hire Purchase Company (India) Pvt.Ltd., Guwahati vs. ITO Ward 1(2), Guwahati

Appeal of the assessee is allowed

Bench: SHRI RAJESH KUMAR, ACCOUNTANT MEMBER SHRI MANOMOHAN DAS (Judicial Member)

return of income on 06.08.2018 declaring total income of Rs. 11,860/-. The case of the assessee was reopened u/s 147 read with section 148A of the Act on the basis information on insight portal that the assessee received Rs. 10,50,000/- during the year from M/s Rangoli Plaza ... facts and circumstances of the case, such an order of remand was justified and called for. 4. The appellant/assessee was issued notice under section 148A(b) of the Act dated 22nd March, 2022. The sum and substance of the allegation in the notice was that the appellant/assessee has done fictitious

Sandeep Kumar Pandey, Handia vs. Income Tax Officer - 1(3), Prayagraj

In the result, the appeal of the assessee stands allowed for statistical purposes

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2019-20 Sandeep Kumar Pandey V. The Income Tax Officer 1(3) 012, Saitapur, Barethi Allahabad Handia, Allahabad (U.P) Tan/Pan:Blapp5054M (Appellant) (Respondent) Appellant By: Shri Shubham Singh, C.A. Respondent By: Shri A. K. Singh, D.R. O R D E R This Appeal Has Been Preferred By The Assessee Against The Order Dated 21.05.2025, Passed By The National Faceless Appeal Centre, Delhi (Nfac) For Assessment Year 2019- 20. 2.0 The Brief Facts Of The Case Are That The Assessee Had Not Filed The Return Of Income For The Year Under Consideration. The Income Tax Department Was In Possession Of Information That The Assessee Had Made Cash Deposits Of Rs.12,27,477/- In Bank Account No.0369000112307099 Maintained With Punjab National Bank & Of Rs.86,000/- In Bank Account Maintained With Bank Of Baroda During The Year Under Consideration. The Case Of The Assessee Was Reopened Under Section 147 Of The Income Tax Act, 1961 (Hereinafter Called “The Act’) After Issuing

erred in law and on facts while upholding the order passed by the Id. Assessing Officer, without considering the fact that Notice under section 148A(b) was never served on appellant; (2) ld. "CIT(A)/NFAC" has erred in law and on facts while upholding the order passed ... Assessing Officer, without considering the fact that notice under section 148A(b) was a mandatory notice and non - service of such a notice renders the entire assessment proceedings void ab initio ; (3) ld. "CIT(A)" has erred in law and on facts in upholding the view of the ld. Assessing

Navinbhai Ratilal Idria, Surat vs. ITO, Ward 2(3)(4), Surat

In the result, the appeal filed by the Assessee is hereby allowed

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Bijayananda Pruseth (Accountant Member)

excluded from computation of period of limitation Held, yes [Paras 72 and 113] [In favour of revenue] Section 151, read with section 148A, of the Income-tax Act, 1961 and section 3 of the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020-Income escaping assessment (Sanction

Bhargav Ram Munagapati, Vijayawada vs. Income Tax Officer, Ward-2(1), Vijayawada

In the result, appeal of the assessee is allowed

bank accounts during the period relevant to A.Y.2015-16. Thereafter, Ld. Assessing Officer [hereinafter in short "Ld. AO"] issued show-cause notice under section 148A(b) of the Act. In response, assessee failed to furnish any information. Accordingly, the case was reopened by issue of notice under section ... dated 03.04.2022 after passing order under section 148A(d) of the Act. The assessee has not filed return of income in response to notice issued under section 148 of the Act and also no submission is made in response to other notices issued by the Assessing Officer. Thereafter, Assessing Officer

Sourabh Sharma, Indore vs. National Faceless Assessment Centre Delhi, Delhi

The appeal of the assesse is allowed

Bench: Shri B.M. Biyani

IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M JOSHI