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“Income-tax Officer”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(25) / Section 1175,006 judgments

The decision most relied on for Income-tax Officer is CIT v. Max India Ltd. (295 ITR 282), cited in 1,162 judgments on BharatTax.

Leading authorities on Income-tax Officer

CIT v. Max India Ltd.
295 ITR 282 · 2007 · Supreme Court
1,162
citing judgments

Under Section 263, an assessment order is not erroneous and prejudicial to the interest of the revenue merely because the Principal Commissioner disagrees with the Assessing Officer's (AO) view, particularly if the AO has adopted one of two permissible views in law, unless that view is completely unsustainable. If due inquiries were made, the AO's order does not become erroneous solely because the fact of inquiries was not recorded.

Dhakeshwari Cotton Mills Ltd. v. CIT
26 ITR 775 · 1954 · Supreme Court
1,061
citing judgments

Corroborative evidence is essential to support evidence found on third-party premises, and an assessment cannot be based on suspicion, surmises, or conjecture.

Kale Khan Mohammad Hanif v. CIT
50 ITR 1 · 1963 · Supreme Court
581
citing judgments

The assessee bears the onus of proving the source and nature of any sum of money or receipt found to have been received by them. If the assessee fails to satisfactorily explain the receipt, the Income-tax Officer is entitled to treat it as taxable income.

Union of India v. Ashish Agarwal
444 ITR 1 · 2022 · Supreme Court
524
citing judgments

Notices issued under the unamended Section 148 of the Income-tax Act between April 1, 2021, and May 4, 2022, must be treated as notices issued under the new Section 148A(b) of the amended law. This requires the Assessing Officer to follow the procedure prescribed under the amended reassessment provisions, including issuing an order under Section 148A(d) before a fresh notice under Section 148.

CIT v. Kanpur Coal Syndicate
53 ITR 225 · 1964 · Supreme Court
359
citing judgments

The Commissioner (Appeals) holds plenary powers when disposing of an appeal, with their scope being coterminous with the Assessing Officer. This allows the CIT(A) to exercise all powers of the AO, including admitting additional evidence and redetermining income.

222 Taxman 15 (Gujarat)(MAG.), Principal Commissioner of Income-tax-4 v. G & G Pharma India Ltd.
384 ITR 147 · 2016 · High Court
274
citing judgments

An assessment can be reopened if there is tangible material indicating escapement of income, demonstrating a live link between the material and the reasons recorded for reopening. The Assessing Officer must apply their mind to the material facts, and the sanction under section 151 should not be based on borrowed satisfaction.

Paul Mathews & Sons. v. CIT
263 ITR 101 · 2003 · High Court
266
citing judgments

A statement recorded under Section 133A of the Income-tax Act has no evidentiary value because Section 133A does not empower an Income-tax Officer to examine any person on oath.

Navnitlal C. Javeri v. K.K. Sen
56 ITR 198 · 1965 · Supreme Court
230
citing judgments

The Supreme Court holds that circulars issued by the Central Board of Direct Taxes (CBDT) are binding on all officers and persons employed in the execution of the Income-tax Act. These circulars are binding even if they deviate from the provisions of the Act, particularly when issued to relieve hardships.

Judgments citing Income-tax Officer

Rajani Sahu, Gwalior vs. Income-Tax Officer, Ashok Nagar, Gwalior

The appeal stand allowed in terms of our above order

ITA 420/AGR/2024[2015-2016]Status: DisposedITAT Agra22 Apr 2025AY 2015-2016

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No. 420/Agr/2024 (िनधा"रणवष" / Assessment Year:2015-16) Smt. Rajani Sahu Income-Tax Officer, बनाम/ Karera, Near Kali Mai Mandir, Ashok Nagar, Gwalior. Shivpuri Road Vs. Karera, Shivpuri (Mp). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ehpps-3090-N (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Deependra Mohan, Ca - Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2015-16 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 21-05-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 147 R.W.S. 144 Of The Act On 27-04-2023. In The Assessment Order, Ld. Ao Made Addition Of Deemed Income U/S 56(2)(Vii)(B) For Rs.48.90 Lacs. The Ld. Cit(A) Confirmed The Same Against Which The Assessee Is In Further Appeal Before Us. 2. The Ld. Ar, At The Outset, Raised A Pertinent Legal Issue Assailing Legality Of Reassessment Proceedings. It Has Been Stated That This Year Is Covered By The Decision Of Hon’Ble Delhi High Court In The Case Of Ibibo

For Appellant: Sh. Deependra Mohan, CA - Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 147Section 148Section 148ASection 149Section 149(1)(b)Section 3Section 56(2)(vii)

SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No. 420/Agr/2024 (िनधा"रणवष" / Assessment Year:2015-16) Smt. Rajani Sahu Income-tax Officer, बनाम/ Karera, Near Kali Mai Mandir, Ashok Nagar, Gwalior. Shivpuri Road Vs. Karera, Shivpuri (MP). "थायीलेखासं./जीआइआरसं./PAN/GIR No. EHPPS-3090-N (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे

Sri Krishna Enterprises, Etah vs. ITO Ward 4(3)(2), Etah

The appeal stand allowed for statistical purposes

ITA 417/AGR/2024[2017-18]Status: DisposedITAT Agra22 Apr 2025AY 2017-18

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No. 417/Agr/2024 (िनधा"रणवष" / Assessment Year:2017-18) बनाम/ Shree Krishna Enterprises Income-Tax Officer, 1004, Aruna Nagar, Etah (Up) Ward 4(3)(2), Etah. Vs. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abrfs-1727-L (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Pankaj Gargh, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava, - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2017-18 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 23-08-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 28-12-2019. In The Assessment Order, Ld. Ao Made Various Additions & Determined Total Income At Rs.86.85 Lacs For Want Of Any Satisfactory Explanation From The Assessee. The Ld. Cit(A) Confirmed The Assessment For The Same Very Reasons. Aggrieved, The Assessee Is In Further Appeal Before Us. The Ld. Ar Pleaded For Another Opportunity Of Hearing Before Lower Authorities Which Has Been Opposed By Ld. Sr. Dr. 2. Keeping In Mind The Principles Of Natural Justice & Considering The Possibility Of Communication Gaps During Faceless Regime, We Deem It Fit

For Appellant: Sh. Pankaj Gargh, Adv. – Ld. ARFor Respondent: Sh. Shailender Shrivastava, - Ld. DR
Section 143(3)

SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No. 417/Agr/2024 (िनधा"रणवष" / Assessment Year:2017-18) बनाम/ Shree Krishna Enterprises Income-tax Officer, 1004, Aruna Nagar, Etah (UP) Ward 4(3)(2), Etah. Vs. "थायीलेखासं./जीआइआरसं./PAN/GIR No. ABRFS-1727-L (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant

Dinesh, Agra vs. AO, NFAC, Agra

The appeal stand allowed for statistical purposes

ITA 414/AGR/2024[2014-15]Status: DisposedITAT Agra22 Apr 2025AY 2014-15

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.414/Agr/2024 (िनधा"रणवष" / Assessment Year:2014-15) Shri Dinesh Income-Tax Officer, बना Village Barobara Kalan Ward 2(1)(1), Agra. म/ Near Primary School Vs. Shamshabad Road, Fatehabad. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bsdpd-1685-A (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Amit Goyal, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2014-15 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 22-08-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 147 R.W.S. 144 Of The Act On 21-03-2022. In The Assessment Order, Ld. Ao Made Addition Of Bank Credits For Rs.28.34 Lacs For Want Of Any Satisfactory Explanation From The Assessee. The Ld. Cit(A) Confirmed The Same Substantially For The Same Very Reasons. Aggrieved, The Assessee Is In Further Appeal Before Us. The Ld. Ar Pleaded For Another Opportunity Of Hearing Before Lower Authorities Which Has Been Opposed By Ld. Sr. Dr.

For Appellant: Sh. Amit Goyal, Adv. – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. DR
Section 147

SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No.414/Agr/2024 (िनधा"रणवष" / Assessment Year:2014-15) Shri Dinesh Income-tax Officer, बना Village Barobara Kalan Ward 2(1)(1), Agra. म/ Near Primary School Vs. Shamshabad Road, Fatehabad. "थायीलेखासं./जीआइआरसं./PAN/GIR No. BSDPD

Mithla Yadav L/H of Late Gyan Singh Yadav, Gwalior vs. ITO 3(1), Gwalior

Appeal stand dismissed in above terms

ITA 412/AGR/2024[2011-12]Status: DisposedITAT Agra22 Apr 2025AY 2011-12

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No. 412/Agr/2024 (िनधा"रणवष" / Assessment Year:2011-12) Smt. Mithla Yadav Income-Tax Officer, बनाम/ (L/H Of Late Shri Gyan Singh Yadav) Ward 3(1), Gwalior. 67, Kaulonipura, Vs. Preetam Singh Ghas Mandi, Gwalior. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Afbpy-6128-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava, - Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. The Appellant Herein Smt. Mithla Yadav Has Filed The Instant Appeal Against An Order Of Ld. Cit(A), Nfac Dated 21-06-2023 Confirming Assessment Order Dated 19-11-2018 As Passed By Ld. Ao Assessing Total Income Of Rs.107.01 Lacs. The Registry Has Noted Delay Of 31 Days In The Appeal Which Stand Condoned. 2. It Emerges During The Course Of Hearing By Revenue That The Appellant Smt. Mithla Yadav Has Claimed Herself To Be The Legal Representative Of The Deceased Late Shri Gyan Singh Yadav Who Is Stated To Have Left For His Heavenly Abode. The Ld. Sr. Dr Submits That Neither She Has Proved Herself As The Legal Representative As Per Section 2(29) Of Income Tax Act R.W.S 2(11) Of Code Of Civil Procedure, 1908 Nor

For Appellant: NoneFor Respondent: Sh. Shailender Shrivastava, - Ld. Sr. DR
Section 159Section 2(29)

SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No. 412/Agr/2024 (िनधा"रणवष" / Assessment Year:2011-12) Smt. Mithla Yadav Income-tax Officer, बनाम/ (L/H of Late Shri Gyan Singh Yadav) Ward 3(1), Gwalior. 67, Kaulonipura, Vs. Preetam Singh Ghas Mandi, Gwalior. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AFBPY-6128-D (अपीलाथ

Abdul Rahman, Shadora vs. ITO-Ashoknagar, Ashoknagar

The appeal stand allowed for statistical purposes as indicated upon conclusion of hearing

ITA 372/AGR/2024[2011-12]Status: DisposedITAT Agra22 Apr 2025AY 2011-12

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.372/Agr/2024 (िनधा"रणवष" / Assessment Year: 2011-12) Shri Abdul Rahman Income-Tax Officer, बनाम/ Ward-15, Chourasia Garden Ashok Nagar Ke Pass, Main Road, Shadora, Gwalior (Mp) 474001 Vs. Guna-473330. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aphpr-3375-M (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Miland Wadhwani – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 19-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2011-12 Arises Out Of An Ex-Parte Order Passed By Of Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 31-07-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 144 R.W.S. 147 Of The Act On 24-10-2018. In The Assessment Order, Ld. Ao Made Addition U/S 69A For Rs.11.63 Lacs. Though The Assessee Preferred Further Appeal, It Failed To Make Any Representation Therein & Accordingly, The Assessment Was Confirmed Against Which The Assessee Is In Further Appeal Before Us. The Ld. Ar Has Prayed For Another Opportunity Of Hearing Before Lower Authorities Which Has Been Opposed By Ld. Sr. Dr.

For Appellant: Sh. Miland Wadhwani – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 144Section 69A

GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No.372/Agr/2024 (िनधा"रणवष" / Assessment Year: 2011-12) Shri Abdul Rahman Income-tax Officer, बनाम/ Ward-15, Chourasia Garden Ashok nagar ke Pass, Main Road, Shadora, Gwalior (MP) 474001 Vs. Guna-473330. "थायीलेखासं./जीआइआरसं./PAN/GIR No. APHPR

Neeraj Chahar, Agra vs. ITO 2(1)(3), Agra

The appeal stand allowed for statistical purposes

ITA 30/AGR/2024[2015-16]Status: DisposedITAT Agra22 Apr 2025AY 2015-16

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No. 29/Agr/2024 (िनधा"रणवष" / Assessment Year:2012-13) & 2. आयकरअपीलसं./ Ita No. 30/Agr/2024 (िनधा"रणवष" / Assessment Year:2015-16) Shri Neeraj Chahar Income-Tax Officer, बनाम/ Village-Kakua, Gwalior Road, Ward 2(1)(3), Agra. Vs. Agra. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Akrpc-3313-P (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rakesh Gupta, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2012-13 & 2015-16 Arises Out Of Separate Orders Of First Appellate Authority. First, We Take Up Appeal For Ay 2012-13 Which Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 30-11-2023 In The Matter Of An Assessment Framed By Ld. Ao U/S144 On 29-11-2019. Having Heard Rival Submissions, Our Adjudication Would Be As Under. 2. From Case Records, It Emerges That The Case Was Scrutinized In The Background Of The Fact That The Assessee Deposited Rs.24 Lacs In Its Savings Bank Account. The Assessee Explained That One Ancestral

For Appellant: Sh. Rakesh Gupta, Adv. – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 144

29/Agr/2024 (िनधा"रणवष" / Assessment Year:2012-13) And 2. आयकरअपीलसं./ ITA No. 30/Agr/2024 (िनधा"रणवष" / Assessment Year:2015-16) Shri Neeraj Chahar Income-tax Officer, बनाम/ Village-Kakua, Gwalior Road, Ward 2(1)(3), Agra. Vs. Agra. "थायीलेखासं./जीआइआरसं./PAN/GIR No.AKRPC-3313-P (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant

Neeraj Chahar, Agra vs. ITO 2(1)(3), Agra

The appeal stand allowed for statistical purposes

ITA 29/AGR/2024[2012-13]Status: DisposedITAT Agra22 Apr 2025AY 2012-13

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No. 29/Agr/2024 (िनधा"रणवष" / Assessment Year:2012-13) & 2. आयकरअपीलसं./ Ita No. 30/Agr/2024 (िनधा"रणवष" / Assessment Year:2015-16) Shri Neeraj Chahar Income-Tax Officer, बनाम/ Village-Kakua, Gwalior Road, Ward 2(1)(3), Agra. Vs. Agra. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Akrpc-3313-P (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rakesh Gupta, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2012-13 & 2015-16 Arises Out Of Separate Orders Of First Appellate Authority. First, We Take Up Appeal For Ay 2012-13 Which Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 30-11-2023 In The Matter Of An Assessment Framed By Ld. Ao U/S144 On 29-11-2019. Having Heard Rival Submissions, Our Adjudication Would Be As Under. 2. From Case Records, It Emerges That The Case Was Scrutinized In The Background Of The Fact That The Assessee Deposited Rs.24 Lacs In Its Savings Bank Account. The Assessee Explained That One Ancestral

For Appellant: Sh. Rakesh Gupta, Adv. – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 144

29/Agr/2024 (िनधा"रणवष" / Assessment Year:2012-13) And 2. आयकरअपीलसं./ ITA No. 30/Agr/2024 (िनधा"रणवष" / Assessment Year:2015-16) Shri Neeraj Chahar Income-tax Officer, बनाम/ Village-Kakua, Gwalior Road, Ward 2(1)(3), Agra. Vs. Agra. "थायीलेखासं./जीआइआरसं./PAN/GIR No.AKRPC-3313-P (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant

Sanjay Sharma, Gwalior vs. ITO 3(2), Gwalior, Ayaker Bhavan City Centre

The appeal stand allowed for statistical purposes

ITA 25/AGR/2024[2014-15]Status: DisposedITAT Agra22 Apr 2025AY 2014-15

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No. 25/Agr/2024 (िनधा"रणवष" / Assessment Year:2014-15) Shri Sanjay Sharma Income-Tax Officer, बनाम/ 51, Pg Enclave, Patel Nagar, Ward 3(2), Gwalior. Vs. City Centre, Gwalior (Mp). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aubps-3595-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. S.C. Jain, Ca – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2014-15 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 21-11-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 28-12-2016. The Assessee Provides Services Of Supervision & Quality Control. In The Assessment Order, Ld. Ao Assessed Total Income At Rs.45.48 Lacs After Various Additions / Disallowances. The Ld. Cit(A) Confirmed The Assessment Against Which The Assessee Is In Further Appeal Before Us. The Grievance Of The Assessee Is – (I) Addition Of Unaccounted Expenditure For Rs.20.88 Lacs; (Ii) Addition Of Sundry Creditors U/S 68 For Rs.13.50 Lacs; (Iii) Addition U/S 56(2) For Rs.1.43 Lacs. It Could Also Be Seen That The Assessee Has Not Made Any Representation During First

For Appellant: Sh. S.C. Jain, CA – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 143(3)Section 56(2)Section 68

GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA No. 25/Agr/2024 (िनधा"रणवष" / Assessment Year:2014-15) Shri Sanjay Sharma Income-tax Officer, बनाम/ 51, PG enclave, Patel Nagar, Ward 3(2), Gwalior. Vs. City Centre, Gwalior (MP). "थायीलेखासं./जीआइआरसं./PAN/GIR No. AUBPS-3595-D (अपीलाथ"/Appellant

Sukrant Yadav, Etawah vs. Income Tax Officer, Ward 2(2)(5), Etawah

The appeal stand allowed

ITA 236/AGR/2024[2006-07]Status: DisposedITAT Agra22 Apr 2025AY 2006-07

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.78/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Vikrant Yadav Income-Tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (Up)-206001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Airpy-5887-C (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं. / Ita No.79/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Dileep Yadav Income-Tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (Up)-206001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abdpy-9221-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 3. आयकरअपील सं. / Ita No.236/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Sukrant Yadav Income-Tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (Up)-206001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Amepy-2777-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Gaurav Goyal, Ca – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 19-02-2025 / 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Facts As Well As Issues In Captioned Appeals For Assessment Year (Ay) 2006-07 Are Quite Identical. The Three Assessees Are Partners In A Firm By The Name M/S Rajeev Kumar Contractor. First, We Take Up Appeal

For Appellant: Sh. Gaurav Goyal, CA – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 144Section 148

SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकरअपील सं. / ITA No.78/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Vikrant Yadav Income-tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (UP)-206001. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AIRPY-5887-C (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं ... No.79/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri Dileep Yadav Income-tax Officer, बनाम/ Krishna Nagar, Bharthana Ward 2(2)(5), Etawah. Vs. Road, Etawah (UP)-206001. "थायीलेखासं./जीआइआरसं./PAN/GIR No. ABDPY-9221-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 3. आयकरअपील सं. / ITA No.236/Agr/2024 (िनधा"रणवष" / Assessment Year: 2006-07) Shri

Ravi Singh, Morar Gwalior vs. Income Tax Officer, Gwalior

The appeal stand allowed for statistical purposes

ITA 204/AGR/2024[2020-21]Status: DisposedITAT Agra22 Apr 2025AY 2020-21

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.204/Agr/2024 (िनधा"रणवष" / Assessment Year:2020-21) Shri Ravi Singh Income-Tax Officer, बनाम/ Nh-44, Gwalior Bye Pass, Ward 2(2), Gwalior. Near Toll Tax, Dongarpur, Vs. Morar (Mp). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Apmpg-2567-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. S.C. Jain (Ca) – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Sukesh Kumar Jain, Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2020-21 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 29-11-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) R.W.S. 144B Of The Act On 13-09-2022. In The Assessment Order, Ld. Ao Disallowed Deduction U/S 54B For Want Of Any Satisfactory Explanation From The Assessee. The Ld. Cit(A) Confirmed The Assessment For The Same Very Reasons. Aggrieved, The Assessee Is In Further Appeal Before Us. The Ld. Ar Pleaded For Another Opportunity Of Hearing Before Lower Authorities Which Has Been Opposed By Ld. Sr. Dr. The Registry Has Noted Delay Of 119 Days In The Appeal Which Stand Condoned.

For Appellant: Sh. S.C. Jain (CA) – Ld. ARFor Respondent: Sh. Sukesh Kumar Jain, CIT-DR
Section 143(3)Section 54B

GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No.204/Agr/2024 (िनधा"रणवष" / Assessment Year:2020-21) Shri Ravi Singh Income-tax Officer, बनाम/ NH-44, Gwalior Bye Pass, Ward 2(2), Gwalior. Near Toll Tax, Dongarpur, Vs. Morar (MP). "थायीलेखासं./जीआइआरसं./PAN/GIR No. APMPG

Ram Kishor Verma, Agra vs. ITO, Ward 2(1)(2), Agra

The appeal stand allowed for statistical

ITA 200/AGR/2024[2012-13]Status: DisposedITAT Agra22 Apr 2025AY 2012-13

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.200/Agr/2024 (िनधा"रणवष" / Assessment Year: 2012-13) Shri Ram Kishore Verma Income-Tax Officer बनाम/ 309, Nivouhara Ward- 2(1)(2), Agra. Vs. Fatehabad, Agra. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agrpv-6710-F (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Amit Bansal, Ca – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 18-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2012-13 Arises Out Of An Ex-Parte Order Passed By Of Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 03-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 144 R.W.S. 147 Of The Act On 18-11-2019. In The Assessment Order, Ld. Ao Made Addition Of Cash Deposit For Rs.21 Lacs For Want Of Any Submissions From The Assessee. Though The Assessee Preferred Further Appeal, It Failed To Make Any Representation Therein & Accordingly, The Assessment Was Confirmed Against Which The Assessee Is In Further Appeal Before Us. The Registry Has Noted Delay Of 82 Days In The Appeal Which Stand Condoned. The Ld. Ar Has Prayed For Another Opportunity Of Hearing Before Lower Authorities Which Has Been Opposed By Ld. Sr. Dr.

For Appellant: Sh. Amit Bansal, CA – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 144

SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No.200/Agr/2024 (िनधा"रणवष" / Assessment Year: 2012-13) Shri Ram Kishore Verma Income-tax Officer बनाम/ 309, Nivouhara Ward- 2(1)(2), Agra. Vs. Fatehabad, Agra. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AGRPV-6710-F (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Sh. Amit

Preeti Agrawal, Vaibhav Kunj Dayal Bagh Agra vs. Principal Commissioner Income Tax, Income Tax Agra

The appeal stand allowed in terms of our above order

ITA 151/AGR/2024[ay-2018-19]Status: DisposedITAT Agra22 Apr 2025

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No. 151/Agr/2024 (िनधा"रणवष" / Assessment Year:2018-19) Ms. Preeti Agrawal Pr. Cit- 1, बनाम/ 22, Vaibhav Kunj, Jyoti Road, Agra. Vs. Dayalbagh, Agra. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ahcpa-6085-C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Pankaj Gargh, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Dr. Arun Kumar Yadav – Ld. Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 19-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. By Way Of This Appeal, The Assessee Assails Invocation Of Revisionary Jurisdiction U/S 263 By Ld. Pr. Commissioner Of Income Tax-1, Agra For (Pr.Cit) For Assessment Year (Ay) 2018-19 Vide Impugned Order Dated 23-03-2023 In The Matter Of An Assessment Framed By Ld. Ao U/S 143(3) Of The Act On 27-01-2021. Having Heard Rival Submissions & Upon Perusal Of Case Records, Our Adjudication Would Be As Under. The Registry Has Noted Delay Of 330 Days In The Appeal Which Stand Condoned. 2. Upon Perusal Of Assessment Order, It Could Be Seen That The Assessee’S Return Of Income Was Selected To Verify The Issue Of Low Income In Comparison To Large Commission Receipt. The Ld. Ao

For Appellant: Sh. Pankaj Gargh, Adv. – Ld. ARFor Respondent: Dr. Arun Kumar Yadav – Ld. CIT-DR
Section 142(1)Section 143(3)Section 192Section 263Section 40A(3)

consequence of an order of the Assessing Officer cannot be treated as prejudicial to the interest of the revenue. For example, when an Income-tax Officer adopted one of the courses permissible in law and it has resulted in loss of revenue; or where two views are possible ... Income-tax Officer has taken one view with which the Commissioner does not agree, it cannot be treated as an erroneous order prejudicial to the interest of the revenue, unless the view taken by the Income-tax Officer is unsustainable in law. The said principal has been reiterated

Ishtiaq Ahmad Dulare, Aligarh vs. ITO Ward 4(1)(3), Aligarh

The appeal stand allowed for statistical purposes

ITA 122/AGR/2024[2014-15]Status: DisposedITAT Agra22 Apr 2025AY 2014-15

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.122/Agr/2024 (िनधा"रणवष" / Assessment Year: 2014-15) Istiyaq Ahmad Dulare Income-Tax Officer, Shahzad Market, Jamia Urdu, Ward 4(3)(1), Aligarh. बनाम/ Vs. Medical Road, Civil Lines, Aligarh (Up) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aifpd-8104-M (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Pankaj Garh, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 18-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2014-15 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals), Nfac [Cit(A)] Dated 09-02-2024 In The Matter Of An Assessment Framed By Ld. Ao On Best Judgment Basis U/S 144 R.W.S. 147 Of The Act On 27-03-2022. Having Heard Rival Submissions & Upon Perusal Of Case Records, The Appeal Is Disposed-Off As Under. 2. It Emerges That The Assessee’S Case Was Reopened Vide Notice U/S 148 Dated 30-03-2021 On The Fact That The Assessee Sold A Property For Rs.123.20 Lacs As Against Its Stamp Duty Value Of Rs.174.60 Lacs. Accordingly, The Differential Of Rs.51.40 Lacs Would Be Assessable U/S 56(2)(Viib). The Same Was Added To The Income Of The Assessee For Want

For Appellant: Sh. Pankaj Garh, Adv. – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 144Section 148Section 56(2)(viib)

GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No.122/Agr/2024 (िनधा"रणवष" / Assessment Year: 2014-15) Istiyaq Ahmad Dulare Income-tax Officer, Shahzad Market, Jamia Urdu, Ward 4(3)(1), Aligarh. बनाम/ Vs. Medical Road, Civil Lines, Aligarh (UP) "थायीलेखासं./जीआइआरसं./PAN/GIR No. AIFPD

Vinesh Dhingra, Gwalior vs. ITO-2 (1), Gwalior

The appeal stand allowed for statistical purposes as indicated upon conclusion of hearing

ITA 121/AGR/2024[2010-11]Status: DisposedITAT Agra22 Apr 2025AY 2010-11

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No. 121/Agr/2024 (िनधा"रणवष" / Assessment Year: 2010-11) Shri Vinesh Dhingra Income-Tax Officer, बनाम/ C/O Saya, C-74, Govindpuri, Ward 2(1), Gwalior. University Road, Lashkar, Vs. Gwalior-474011. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Acbpd-5406-C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Alok Dhingra, Adv. – Ld. Ar " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 18-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2010-11 Arises Out Of An Ex-Parte Order Passed By Of Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 15-12-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) R.W.S. 147 Of The Act On 25-03-2014. In The Assessment Order, Ld. Ao Made Various Additions & Assessed Total Income At Rs.79.04 Lacs. The Assessee Failed To Substantiate Its Stand Therein. The Ld. Cit(A) Confirmed The Assessment For Want Of Any Representation From The Assessee. Aggrieved, The Assessee Is In Further Appeal Before Us. The Registry Has Noted Delay Of 50 Days In The Appeal Which Stand Condoned.

For Appellant: Sh. Alok Dhingra, Adv. – Ld. ARFor Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 143(3)

SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं. / ITA No. 121/Agr/2024 (िनधा"रणवष" / Assessment Year: 2010-11) Shri Vinesh Dhingra Income-tax Officer, बनाम/ C/o Saya, C-74, Govindpuri, Ward 2(1), Gwalior. University Road, Lashkar, Vs. Gwalior-474011. "थायीलेखासं./जीआइआरसं./PAN/GIR No. ACBPD-5406-C (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ

Anil Kumar Gautam, Hathras vs. Income Tax Officer Ward-3(5), Hathras

The appeal stand partly allowed

ITA 111/AGR/2024[2012-13]Status: DisposedITAT Agra22 Apr 2025AY 2012-13

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No. 111/Agr/2024 (िनधा"रणवष" / Assessment Year:2012-13) Sh. Anil Kumar Gautam Income-Tax Officer बनाम/ Pragati Puram, Sadabad Ward 3(5), Hathras. Vs. Hathras (Up). "थायीलेखासं./जीआइआरसं./Pan/Gir No. Auzpk-1859-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : S/Sh. Gagan Baghel &Bijendra Baghel, Adv.- Ld. Ars " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2012- 13Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 25-01-2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S. 144 R.W.S. 147 Of The Act On 28-11-2019. In The Assessment Order, Ld. Ao Made Addition Of Cash Deposit For Rs.20.45 Lacs Out Of Total Deposits Of Rs.32.45 Lacs Though The Assessee Submitted That He Sold His Agricultural Land Or Rs.16 Lacs Which Was Sourced To Make These Deposits. The Ld. Cit(A) Confirmed The Assessment Against Which The Assessee Is In Further Appeal Before Us. The Registry Has Noted Delay Of 5 Days In The Appeal Which Stand Condoned.

For Appellant: S/Sh. Gagan Baghel &Bijendra Baghel, Adv.-For Respondent: Sh. Shailender Shrivastava – Ld. Sr. DR
Section 144

SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA No. 111/Agr/2024 (िनधा"रणवष" / Assessment Year:2012-13) Sh. Anil Kumar Gautam Income-tax Officer बनाम/ Pragati Puram, Sadabad Ward 3(5), Hathras. Vs. Hathras (UP). "थायीलेखासं./जीआइआरसं./PAN/GIR No. AUZPK-1859-Q (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : S/Sh. Gagan

Sharad Shukla, Jhansi vs. Addl-JCIT (A), Delhi

The appeal stand allowed for statistical purposes

ITA 108/AGR/2024[2020-21]Status: DisposedITAT Agra22 Apr 2025AY 2020-21

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No. 108/Agr/2024 (िनधा"रणवष" / Assessment Year:2020-21) Mr. Sharad Shukla Income-Tax Officer, बनाम/ 08, Shivpuri Road, Vasudev Ward 2(3)(4), Lalitpur. Vs. Vihar, Jhansi (Up)-284001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Agdps-2689-A (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2020-21 Arises Out Of An Order Passed By Learned Addl. / Joint Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 30-11-2023 In The Matter Of An Intimation Issued By Cpc U/S 143(1) On 13-06-2022. At The Time Of Hearing, None Appeared For Assessee & Accordingly, The Appeal Was Heard With The Able Assistance Of Ld. Sr. Dr. The Registry Has Noted Delay Of 59 Days In The Appeal Which Stand Condoned. 2. From Case Records, It Emerges That In Intimation U/S 143(1), The Exemption U/S 10 Was Restricted To Rs.20.93 Lacs By Disallowing Leave Encashment Of Rs.4.50 Lacs On The Ground That The Assessee Was Not A Government Employee. The Assessee Claimed That Full Leave Encashment Of Rs.7.50 Lacs Is Exempted U/S 10(10Aa) Instead Of Rs.3 Lacs.

For Appellant: NoneFor Respondent: Sh. Shailender Shrivastava – Ld. DR
Section 10Section 143(1)

GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA No. 108/Agr/2024 (िनधा"रणवष" / Assessment Year:2020-21) Mr. Sharad Shukla Income-tax Officer, बनाम/ 08, Shivpuri Road, Vasudev Ward 2(3)(4), Lalitpur. Vs. Vihar, Jhansi (UP)-284001. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AGDPS-2689-A (अपीलाथ"/Appellant

Vikas Tiwari, Gwalior vs. ITO, Ward-3(1), Gwalior

The appeal stand allowed for statistical purposes

ITA 105/AGR/2024[2012-13]Status: DisposedITAT Agra22 Apr 2025AY 2012-13

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No. 105/Agr/2024 (िनधा"रणवष" / Assessment Year:2012-13) Shri Vikas Tiwari Income-Tax Officer, बनाम/ 289, Krishna Sadan Ward 3(1), Gwalior. Tansen Nagar Vs. Gwalior-474002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aejpt-3775-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : None " थ"कीओरसे/Respondent By : Sh. Shailender Shrivastava – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 22.04.2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2012-13 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)] On 24-03-2023 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] On Best Judgment Basis U/S. 144 R.W.S. 147 Of The Act On 22-11-2019. In The Assessment Order, Ld. Ao Determined Total Income Of Rs.4.58 Lacs Since The Assessee Failed To Make Any Representation Therein. The Ld. Cit(A) Confirmed The Assessment For The Same Very Reasons. Aggrieved, The Assessee Is In Further Appeal Before Us. The Registry Has Noted Delay Of 308 Days In The Appeal. At The Time Of Hearing, None Appeared For Assessee. The Ld. Sr. Dr Pleaded For Dismissal Of The Appeal.

For Appellant: NoneFor Respondent: Sh. Shailender Shrivastava – Ld. DR
Section 144

GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA No. 105/Agr/2024 (िनधा"रणवष" / Assessment Year:2012-13) Shri Vikas Tiwari Income-tax Officer, बनाम/ 289, Krishna Sadan Ward 3(1), Gwalior. Tansen Nagar Vs. Gwalior-474002. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AEJPT-3775-J (अपीलाथ"/Appellant) : (" थ" / Respondent