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“appeal before CIT(A)”

AppealsSection 246ASection 246A1,827 judgments

The decision most relied on for appeal before CIT(A) is CIT v. Multiplan India Ltd. (38 ITD 320), cited in 2,267 judgments on BharatTax.

Leading authorities on appeal before CIT(A)

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

CIT v. B.N. Bhattacharya & Another
118 ITR 461 · 1997 · Supreme Court
1,656
citing judgments

Appealing a tax assessment requires more than just filing the appeal; it involves actively pursuing it. The assessee must effectively engage with the appellate process.

Jute Corporation of India Ltd. v. CIT
187 ITR 688 · 1991 · Supreme Court
1,372
citing judgments

The Commissioner of Income Tax (Appeals) possesses co-terminus powers with the Assessing Officer and can direct the Assessing Officer to perform actions he failed to do, but cannot introduce a new source of income in the assessment. The appellate assessment must be confined to the items of income that were the subject matter of the original assessment.

CIT v. Pruthvi Brokers & Shareholders
349 ITR 336 · 2012 · High Court
956
citing judgments

Appellate authorities can entertain fresh claims or revised computations of income made by an assessee, even if these were not submitted through a revised return of income.

CIT v. Premkumar Arjundas Luthra (HUF)
297 CTR 614 · 2017 · High Court
659
citing judgments

The Commissioner of Income-tax (Appeals) cannot dismiss an appeal for non-prosecution or default in appearance. Under Section 250(6) of the Income-tax Act, the CIT(A) must decide the appeal on its merits, even in an ex parte proceeding.

Ahmedabad Electricity Co. Ltd. v. CIT
199 ITR 351 · 1993 · High Court
441
citing judgments

Appellate authorities can consider additional grounds for deduction, even if not originally claimed before the Assessing Officer or Appellate Assistant Commissioner, provided the facts are not disputed and it pertains to a legal claim for correct tax liability. This is because the purpose of an appeal is to ascertain the correct tax liability.

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.

New Diwan Oil Mills v. CIT
296 ITR 495 · 2008 · High Court
351
citing judgments

The High Court can return a reference unanswered if the assessee fails to appear or provide assistance. This illustrates the broader principle that appellate authorities have inherent power to dismiss appeals for non-prosecution when a party does not effectively pursue their case.

Judgments citing appeal before CIT(A)

Assistant Commissioner of Income Tax Corporate Circle 1(1), Chennai vs. Folium Trading Private Limited, Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 1271/CHNY/2024[2017-18]Status: DisposedITAT Chennai25 Oct 2024AY 2017-18

Bench: Shri Mahavir Singhand Shri Jagadishआयकर अपील सं./Ita No.: 1271/Chny/2024 िनधा"रण वष"/Assessment Year:2017-18 The Assistant Commissioner Folium Trading Pvt. Ltd., Of Income Tax, Vs. Old No.42, 43, 44, Corporate Circle 1(1), New Door No.73, Chennai. Shop No.G8, Arcot Road, Kodambakkam, Chennai – 600 024. Pan: Aaccf 4425B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms. R. Anita, Addl.Cit ""यथ" क" ओर से/Respondent By : Shri D. Anand, Advocate सुनवाई क" तारीख/Date Of Hearing : 17.10.2024 घोषणा क" तारीख/Date Of Pronouncement : 25.10.2024 आदेश /O R D E R Per Mahavir Singh: This Appeal By The Revenue Is Arising Out Of The Order Of The Commissioner Of Income Tax (Appeal), National Faceless Appeal Centre (Nfac), Delhi In Order No. Itba/Nfac/S/250/2023- 24/1060106027 (1) Dated 25.01.2024. The Assessment Was Framed By The Assistant Commissioner Of Income Tax, Corporate Circle 2(1), Chennai For The Assessment Year 2017-18 U/S.143(3)Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) Vide Order Dated 19.12.2019. 2. At The Outset, It Is Noticed That This Appeal Is Barred By Limitation By 28 Days & Revenue Has Filed Affidavit. The Facts Are That The Order Of Cit(A) Dated 25.01.2024 Was Received In The Office Of Pcit On 02.02.2024 & The Due Date Of Filing Of Appeal Before

For Appellant: Ms. R. Anita, Addl.CITFor Respondent: Shri D. Anand, Advocate
Section 115BSection 143(2)Section 143(3)Section 68

assessee u/s.68 of the Act. The assessee’s unexplained cash deposit of Rs.3.05 crores was taxed u/s.115BBE of the Act. Aggrieved, assessee preferred appeal before CIT(A). 5. The CIT(A) deleted the addition by accepting the submissions of the assessee that the cash receipt by various sources i.e., cash