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“first appeal”

AppealsSection 246ASection 246A5,395 judgments

The decision most relied on for first appeal is CIT v. Union Tyres (240 ITR 556), cited in 135 judgments on BharatTax.

Leading authorities on first appeal

CIT v. Union Tyres
240 ITR 556 · 1999 · High Court
135
citing judgments

The first appellate authority, the Commissioner (Appeals), cannot enhance an assessment by considering a new scope or source of income that was not part of the original assessment proceedings. Its power to enhance under Section 251(1)(a) is restricted to what was originally assessed.

Sanjay Sawhney v. Principal Commissioner of Income-tax
116 Taxmann.com 701 · 2020 · High Court
87
citing judgments

Rule 27 of the ITAT Rules allows a respondent to defend a favourable order of the CIT(A) by raising grounds decided against them, even without filing an appeal or cross-objection. Such issues can be raised orally and for the first time before the Tribunal.

Sugar Mills Pvt. Ltd. v. CIT
156 ITR 54 · 1985 · High Court
59
citing judgments

An appellate authority can admit and adjudicate a new legal ground for the first time, even if not raised in earlier appellate proceedings, provided its omission was neither willful nor unreasonable.

Kiran Singh & Ors. v. Chaman Paswan & Ors.
1 SCR 117 · 1955 · Supreme Court
55
citing judgments

A decree or proceeding initiated by an authority without jurisdiction is a nullity, void ab initio, and its invalidity can be raised at any stage, including in collateral proceedings or for the first time on appeal, as a defect of jurisdiction cannot be cured even by consent.

CIT v. S. Chenniappa Mudaliar
74 ITR 41 · 1969 · Supreme Court
40
citing judgments

The first appellate authority cannot dismiss an appeal for default without disposing of the grounds on merits. Dismissal without going into the merits is not justified.

Ultratech Cement Ltd. v. Additional Commissioner of Income Tax
408 ITR 500 · 2018 · High Court
32
citing judgments

A tribunal can exercise its discretion to admit an additional ground of appeal, even if raised for the first time, provided it considers the facts and circumstances of the case.

CIT v. Geo Industries and Insecticides (1) Pvt Ltd.
96 TTJ 211 · 2005 · ITAT
30
citing judgments

The Income Tax Appellate Tribunal (ITAT) can adjudicate a fresh claim raised for the first time before it, provided it is permissible under the law.

Ramco Cements Ltd. v. DCIT
373 ITR 146 · 2015 · High Court
28
citing judgments

An assessee can make a claim of deduction for the first time before the appellate authorities.

Judgments citing first appeal

M/S Singla Builders and Promoters Limited, Rupnagar, Punjab vs. DCIT/ACIT(Cen)-1 Chd, Chandigarh

The appeals stand partly allowed

ITA 487/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh06 Feb 2026AY 2013-14

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.487/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) M/S Singla Builders & Promoters Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-6503-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No.482/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 3. आयकर अपील सं. / Ita No.484/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) M/S Credo Assets Private Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265-C, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcc-6400-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs (Virtual) Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 03-02-2026

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) & Shri Rajat Kumar
Section 127Section 132Section 142ASection 143(3)Section 153ASection 153BSection 69ASection 69B

passed on order on 31-03-2025 which is in further challenge before us. The outcome of this second round first appeal order is as under. Appellate Proceedings 4.1 The assessee filed detailed written submissions on merits as well as on legal grounds which are already extracted in the impugned

M/S Credo Assets Pvt. Ltd., Rupnagar Punjab vs. DCIT/ACIT(Cen)-1 Chd, Chandigarh

The appeals stand partly allowed

ITA 482/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh06 Feb 2026AY 2017-18

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.487/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) M/S Singla Builders & Promoters Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-6503-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No.482/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 3. आयकर अपील सं. / Ita No.484/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) M/S Credo Assets Private Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265-C, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcc-6400-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs (Virtual) Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 03-02-2026

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) & Shri Rajat Kumar
Section 127Section 132Section 142ASection 143(3)Section 153ASection 153BSection 69ASection 69B

passed on order on 31-03-2025 which is in further challenge before us. The outcome of this second round first appeal order is as under. Appellate Proceedings 4.1 The assessee filed detailed written submissions on merits as well as on legal grounds which are already extracted in the impugned

Mhealth Ventures India P Ltd., Mumbai vs. ACIT Cir-15(2)(2), Mumbai

In the result, the Assessee’s appeal is allowed for statistical purposes

ITA 6175/MUM/2025[2016-17]Status: DisposedITAT Mumbai06 Feb 2026AY 2016-17

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarassessment Year: 2016-17 Mhealth Ventures India Pvt. Assistant Commissioner Ltd., Of Income Tax Circle 729H Raj Legacy, Lbs Marg, Vs. 15(2) (2), Andheri, Mumbai – 400083. Aaykar Bhavan, Maharshi Pan – Aagcm9200P Karve Road, Mumbai – 400020. (Appellant) (Respondent) Present For: Assessee By : Shri Viraj Mehta, Ca (Virtually Appeared) Revenue By : Shri Virabhadra Mahajan, Sr. D.R. Date Of Hearing : 21.01.2026 Date Of Pronouncement : 06.02.2026 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 16.07.2025, Impugned Herein, Passed By The Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2016-17. 2. In The Instant Case, The Assessing Officer, Vide Assessment Order Dated 28.12.2018 Passed Under Section 143(3) Of The Act, Has Made The Additions Of Rs.3,41,84,927/- & Rs.27,410/- Respectively Under Section 56(2)(Vii)(B) & Section 2(24)(X) As Deemed Income & Added The Same To The Income Of The Assessee. 2 Mhealth Ventures India Pvt. Ltd.

For Appellant: Shri Viraj Mehta, CAFor Respondent: Shri Virabhadra Mahajan, SR. D.R
Section 143(3)Section 2(24)(x)Section 250Section 56(2)(vii)

income of the Assessee. 2 Mhealth Ventures India Pvt. Ltd. 3. The Assessee, being aggrieved, though challenged the said additions by filing a first appeal before the Ld. Commissioner, however, despite issuing various notices, made no compliance, which resulted in passing the impugned order, as ex-parte and affirming

M/S Guru Nanak Rice Mills, Nakodar vs. Assisstant Commissioner of Income Tax, Nakodar

ITA 105/ASR/2019[2014-15]Status: DisposedITAT Amritsar05 Feb 2026AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Shri Udayan Dasgupta, Jm 1. आयकर अपील सं. / Ita No.103/Asr/2019 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / Ita No.104/Asr/2019 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.105/Asr/2019 (िनधा"रण वष" / Assessment Year: 2014-15) M/S Guru Nanak Rice Mills Ito बनाम/ Vpo Pandori Khas Nakodar (Punjab) - 144040 Vs. Nakodar (Punjab) - 144040 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadfg-3256-H (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Ashray Sarna (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Farat Khan (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 04-02-2026 घोषणाकीतारीख /Date Of Pronouncement 05-02-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. In These Appeals, The Assessee Assails Confirmation Of Quantum Additions As Well As Confirmation Of Penalty U/S 271G. First, We Take Up Quantum Appeal Ita No.103/Asr/2019 Which Arises Out Of An Order

For Appellant: Sh. Ashray Sarna (CA) – Ld. ARFor Respondent: Sh. Farat Khan (CIT) – Ld. DR
Section 143(3)Section 271GSection 92C

margin of 19.69% as reflected by 8 comparable entities and computed TP adjustment of Rs.413.72 Lacs which was incorporated in the assessment order. During first appeal, despite remand proceedings, the assessee remained non-compliant and accordingly, this adjustment was confirmed against which the assessee is in further appeal before

M/S Guru Nanak Rice Mills, Nakodar vs. Dy. Commissioner of Income Tax, New Delhi

ITA 104/ASR/2019[2013-14]Status: DisposedITAT Amritsar05 Feb 2026AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Shri Udayan Dasgupta, Jm 1. आयकर अपील सं. / Ita No.103/Asr/2019 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / Ita No.104/Asr/2019 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.105/Asr/2019 (िनधा"रण वष" / Assessment Year: 2014-15) M/S Guru Nanak Rice Mills Ito बनाम/ Vpo Pandori Khas Nakodar (Punjab) - 144040 Vs. Nakodar (Punjab) - 144040 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadfg-3256-H (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Ashray Sarna (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Farat Khan (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 04-02-2026 घोषणाकीतारीख /Date Of Pronouncement 05-02-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. In These Appeals, The Assessee Assails Confirmation Of Quantum Additions As Well As Confirmation Of Penalty U/S 271G. First, We Take Up Quantum Appeal Ita No.103/Asr/2019 Which Arises Out Of An Order

For Appellant: Sh. Ashray Sarna (CA) – Ld. ARFor Respondent: Sh. Farat Khan (CIT) – Ld. DR
Section 143(3)Section 271GSection 92C

margin of 19.69% as reflected by 8 comparable entities and computed TP adjustment of Rs.413.72 Lacs which was incorporated in the assessment order. During first appeal, despite remand proceedings, the assessee remained non-compliant and accordingly, this adjustment was confirmed against which the assessee is in further appeal before

M/S Guru Nanak Rice Mills, Nakodar vs. Income Tax Officer, Nakodar

ITA 103/ASR/2019[2013-14]Status: DisposedITAT Amritsar05 Feb 2026AY 2013-14

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Shri Udayan Dasgupta, Jm 1. आयकर अपील सं. / Ita No.103/Asr/2019 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / Ita No.104/Asr/2019 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.105/Asr/2019 (िनधा"रण वष" / Assessment Year: 2014-15) M/S Guru Nanak Rice Mills Ito बनाम/ Vpo Pandori Khas Nakodar (Punjab) - 144040 Vs. Nakodar (Punjab) - 144040 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadfg-3256-H (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Ashray Sarna (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Farat Khan (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 04-02-2026 घोषणाकीतारीख /Date Of Pronouncement 05-02-2026 : आदेश / O R D E R Manoj Kumar Aggarwal () 1. In These Appeals, The Assessee Assails Confirmation Of Quantum Additions As Well As Confirmation Of Penalty U/S 271G. First, We Take Up Quantum Appeal Ita No.103/Asr/2019 Which Arises Out Of An Order

For Appellant: Sh. Ashray Sarna (CA) – Ld. ARFor Respondent: Sh. Farat Khan (CIT) – Ld. DR
Section 143(3)Section 271GSection 92C

margin of 19.69% as reflected by 8 comparable entities and computed TP adjustment of Rs.413.72 Lacs which was incorporated in the assessment order. During first appeal, despite remand proceedings, the assessee remained non-compliant and accordingly, this adjustment was confirmed against which the assessee is in further appeal before