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“Section 142(1)”

Section References (mined)Section 142Section 142(1)15,051 judgments

The decision most relied on for Section 142(1) is Collector, Land Acquisition v. Mst. Katiji (167 ITR 471), cited in 3,926 judgments on BharatTax.

Leading authorities on Section 142(1)

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

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.

Estate of Late Tukojirao Holkar v. CWT
223 ITR 480 · 1997 · High Court
2,040
citing judgments

A court or tribunal is not bound to answer a reference or adjudicate an appeal on its merits if the party at whose instance the proceeding is made fails to appear at the hearing or take necessary steps for its proper conduct.

Sumati Dayal v. CIT
214 ITR 801 · 1995 · Supreme Court
1,967
citing judgments

The Revenue is entitled to look behind the apparent form of a transaction to discover its true nature, applying the test of human probabilities and surrounding circumstances. If transactions defy logic or are unnatural, they can be treated as bogus, even if supported by some documentation, especially in cases of cash credits or unexplained investments.

CIT v. Kelvinator of India Ltd.
320 ITR 561 · 2010 · Supreme Court
1,673
citing judgments

An Assessing Officer cannot initiate reassessment proceedings under Section 147 of the Income Tax Act based on a mere change of opinion. Reassessment is permissible only when there is fresh tangible material leading to the belief of income escapement, not merely a review of existing facts.

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.

CIT v. Durga Prasad More
82 ITR 540 · 1971 · Supreme Court
1,579
citing judgments

Tax authorities must judge evidence using the test of human probabilities and consider the apparent as real until there are reasons to believe it is not. They can rely on circumstantial evidence and the preponderance of probabilities to determine the genuineness of transactions.

Judgments citing Section 142(1)

Wavoo Real Estate Corporation, Chennai vs. Commissioner of Income Tax (Appeals), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes and the Stay Applications are dismissed

ITA 763/CHNY/2025[2014-15]Status: DisposedITAT Chennai25 Jun 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.762, 763 & 764/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15 & 2016-17 & S.A. Nos. 52, 53 & 54/Chny/2025 [In I.T.A. Nos.762, 763 & 764/Chny/2025] Wavoo Real Estate Corporation, Vs. The Dcit/Assistant Commissioner Of Wavoo Mansion, 48/39, Rajaji Salai, Income Tax, 1St Floor, Room No. 106, Mannady, Non Corporate Ward 12(1), Chennai 600 001. Chennai. [Pan:Aaafw0270G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 20.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Stay Applications Are Filed By The Petitioner Seeking Grant Of Stay From Recovery Of Outstanding Disputed Demand Of ₹.1,07,85,566/- For Ay 2013-14, ₹.2,61,518/- For Ay 2014-15 & ₹.13,88,831/- For Ay 2016-17 Till The Final Disposal Of The Appeals Filed By The Petitioner.

For Appellant: NoneFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 142(1)Section 144Section 147Section 148Section 194I

notice under section 148 of the Act, pending E-verification, the Assessing Officer treated the same as invalid. Against the notices issued under section 142(1) of the Act as well as show cause notice under section 144 of the Act, there was no response from the assessee. According ... order, the main contention of the assessee for the delay in filing the appeal before the ld. CIT(A) that no notice under section 142(1) of the Act or show-cause notice received by the assessee and without any intimation, the ITO (NFAC) Delhi completed the assessment under section

Wavoo Real Estate Corporation, Chennai vs. Commissioner of Income Tax(Appeals), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes and the Stay Applications are dismissed

ITA 762/CHNY/2025[2013-14]Status: DisposedITAT Chennai25 Jun 2025AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.762, 763 & 764/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15 & 2016-17 & S.A. Nos. 52, 53 & 54/Chny/2025 [In I.T.A. Nos.762, 763 & 764/Chny/2025] Wavoo Real Estate Corporation, Vs. The Dcit/Assistant Commissioner Of Wavoo Mansion, 48/39, Rajaji Salai, Income Tax, 1St Floor, Room No. 106, Mannady, Non Corporate Ward 12(1), Chennai 600 001. Chennai. [Pan:Aaafw0270G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : None ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 20.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Three Stay Applications Are Filed By The Petitioner Seeking Grant Of Stay From Recovery Of Outstanding Disputed Demand Of ₹.1,07,85,566/- For Ay 2013-14, ₹.2,61,518/- For Ay 2014-15 & ₹.13,88,831/- For Ay 2016-17 Till The Final Disposal Of The Appeals Filed By The Petitioner.

For Appellant: NoneFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 142(1)Section 144Section 147Section 148Section 194I

notice under section 148 of the Act, pending E-verification, the Assessing Officer treated the same as invalid. Against the notices issued under section 142(1) of the Act as well as show cause notice under section 144 of the Act, there was no response from the assessee. According ... order, the main contention of the assessee for the delay in filing the appeal before the ld. CIT(A) that no notice under section 142(1) of the Act or show-cause notice received by the assessee and without any intimation, the ITO (NFAC) Delhi completed the assessment under section

S.S.S. Export, Erode vs. ITO, Ward-1(1), Erode

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1225/CHNY/2025[2017-18]Status: DisposedITAT Chennai25 Jun 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1225/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 S.S.S. Export, Vs. The Income Tax Officer, D.No. 36/2, Mariyamman Koil Street, Ward 1(1), Valliamma Pudur, Nambiyur, Erode. Gobichettipalayam, Erode 638 458. [Pan:Abwfs8232K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri T.S. Lakshmi Venkataraman, F.C.A. ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.03.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2017-18. 2. The Assessee Raised 6 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A) Is Justified In Confirming The Additions Made By The Assessing Officer On Account Of Treating Cash Deposits During Demonetization Period As 2

For Appellant: Shri T.S. Lakshmi Venkataraman, F.C.AFor Respondent: Shri Vijay Kumar, JCIT
Section 148Section 253(6)Section 69A

Subsequently, The Assessing Officer issued notice under section 143(2) of the Act on 23.09.2019 and also notice under section 142(1) of the Act dated 14.11.2019 calling for details. On perusal of the details furnished by the assessee, the Assessing Officer noted that the assessee had deposited

Mani Shanthi, Namakkal vs. ITO, Circle-1, Erode

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1224/CHNY/2025[2020-21]Status: DisposedITAT Chennai25 Jun 2025AY 2020-21

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1224/Chny/2025 िनधा"रण वष"/Assessment Year: 2020-21 Mani Shanthi, Vs. The Income Tax Officer, 40, Perumal Koil Street, Circle 1, Sendamangalam, Namakkal 637 407. Erode. [Pan:Ajnps2143N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Senthil Kumar, Advocate ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 12.10.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2020-21. 2. We Find That This Appeal Is Filed With A Delay Of 393 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We

For Appellant: Shri Senthil Kumar, AdvocateFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 143(2)Section 144

agricultural income and issued notice under section 143(2) of the Income Tax Act, 1961 [“Act” in short] dated 29.06.2021. Thereafter, notices under section 142(1) of the Act were issued. Further, the Assessing Officer issued notice under section 144 of the Act dated 10.03.2022 and also issued a show

Gautam Mody, New Delhi vs. ITO, Ncw-10(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1210/CHNY/2025[2016-17]Status: DisposedITAT Chennai25 Jun 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1206, 1207, 1208, 1209 & 1210/Chny/2025 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17 Gautam Mody, Vs. The Income Tax Officer, F-5, 2Nd Floor, Jeewan Nagar, Non Corporate Ward 10(1) Jungpura, New Delhi 110 014. Chennai. [Pan:Aanpg1958Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Gautam Mody, Assessee ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Five Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 10.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13, Orders Dated 29.01.2025 For Ay 2013-14, 2014-15 & 2016-17 & Order Dated 28.03.2024 For Ay 2015-16. 2. Since, The Issues Raised In All The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We

For Appellant: Shri Gautam Mody, assesseeFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 147Section 148

1210/Chny/25 under section 148 of the Income Tax Act, 1961 [“Act” in short] dated 28.03.2019 and served on the assessee. Subsequently, notice under section 142(1) r.w.s. 129 of the Act dated 21.11.2019 was also issued and served on the assessee. Further, show-cause notice dated 26.11.2019 was also issued

Gautam Mody, New Delhi vs. ITO, Ncw-10(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1209/CHNY/2025[2015-16]Status: DisposedITAT Chennai25 Jun 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1206, 1207, 1208, 1209 & 1210/Chny/2025 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17 Gautam Mody, Vs. The Income Tax Officer, F-5, 2Nd Floor, Jeewan Nagar, Non Corporate Ward 10(1) Jungpura, New Delhi 110 014. Chennai. [Pan:Aanpg1958Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Gautam Mody, Assessee ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Five Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 10.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13, Orders Dated 29.01.2025 For Ay 2013-14, 2014-15 & 2016-17 & Order Dated 28.03.2024 For Ay 2015-16. 2. Since, The Issues Raised In All The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We

For Appellant: Shri Gautam Mody, assesseeFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 147Section 148

1210/Chny/25 under section 148 of the Income Tax Act, 1961 [“Act” in short] dated 28.03.2019 and served on the assessee. Subsequently, notice under section 142(1) r.w.s. 129 of the Act dated 21.11.2019 was also issued and served on the assessee. Further, show-cause notice dated 26.11.2019 was also issued

Gautam Mody, New Delhi vs. ITO, Ncw-10(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1208/CHNY/2025[2014-15]Status: DisposedITAT Chennai25 Jun 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1206, 1207, 1208, 1209 & 1210/Chny/2025 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17 Gautam Mody, Vs. The Income Tax Officer, F-5, 2Nd Floor, Jeewan Nagar, Non Corporate Ward 10(1) Jungpura, New Delhi 110 014. Chennai. [Pan:Aanpg1958Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Gautam Mody, Assessee ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Five Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 10.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13, Orders Dated 29.01.2025 For Ay 2013-14, 2014-15 & 2016-17 & Order Dated 28.03.2024 For Ay 2015-16. 2. Since, The Issues Raised In All The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We

For Appellant: Shri Gautam Mody, assesseeFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 147Section 148

1210/Chny/25 under section 148 of the Income Tax Act, 1961 [“Act” in short] dated 28.03.2019 and served on the assessee. Subsequently, notice under section 142(1) r.w.s. 129 of the Act dated 21.11.2019 was also issued and served on the assessee. Further, show-cause notice dated 26.11.2019 was also issued

Gautam Mody, New Delhi vs. ITO, Ncw-10(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1207/CHNY/2025[2013-14]Status: DisposedITAT Chennai25 Jun 2025AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1206, 1207, 1208, 1209 & 1210/Chny/2025 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17 Gautam Mody, Vs. The Income Tax Officer, F-5, 2Nd Floor, Jeewan Nagar, Non Corporate Ward 10(1) Jungpura, New Delhi 110 014. Chennai. [Pan:Aanpg1958Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Gautam Mody, Assessee ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Five Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 10.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13, Orders Dated 29.01.2025 For Ay 2013-14, 2014-15 & 2016-17 & Order Dated 28.03.2024 For Ay 2015-16. 2. Since, The Issues Raised In All The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We

For Appellant: Shri Gautam Mody, assesseeFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 147Section 148

1210/Chny/25 under section 148 of the Income Tax Act, 1961 [“Act” in short] dated 28.03.2019 and served on the assessee. Subsequently, notice under section 142(1) r.w.s. 129 of the Act dated 21.11.2019 was also issued and served on the assessee. Further, show-cause notice dated 26.11.2019 was also issued

Gautam Mody, New Delhi vs. ITO, Ncw-10(1), Chennai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

ITA 1206/CHNY/2025[2012-13]Status: DisposedITAT Chennai25 Jun 2025AY 2012-13

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.1206, 1207, 1208, 1209 & 1210/Chny/2025 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14, 2014-15, 2015-16 & 2016-17 Gautam Mody, Vs. The Income Tax Officer, F-5, 2Nd Floor, Jeewan Nagar, Non Corporate Ward 10(1) Jungpura, New Delhi 110 014. Chennai. [Pan:Aanpg1958Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Gautam Mody, Assessee ""थ" की ओर से/Respondent By : Shri Vijay Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 18.06.2025 घोषणा की तारीख /Date Of Pronouncement : 25.06.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: These Five Appeals Filed By The Assessee Are Directed Against Separate Orders Dated 10.11.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2012-13, Orders Dated 29.01.2025 For Ay 2013-14, 2014-15 & 2016-17 & Order Dated 28.03.2024 For Ay 2015-16. 2. Since, The Issues Raised In All The Appeals Are Similar Based On The Same Identical Facts, With The Consent Of Both The Parties, We

For Appellant: Shri Gautam Mody, assesseeFor Respondent: Shri Vijay Kumar, JCIT
Section 142(1)Section 147Section 148

1210/Chny/25 under section 148 of the Income Tax Act, 1961 [“Act” in short] dated 28.03.2019 and served on the assessee. Subsequently, notice under section 142(1) r.w.s. 129 of the Act dated 21.11.2019 was also issued and served on the assessee. Further, show-cause notice dated 26.11.2019 was also issued

Hapur Pilkhuwa Development Authority, Delhi vs. DCIT, Exemtion Circle, Ghaziabad

In the result, appeal filed by the Assessee stands allowed

ITA 4691/DEL/2024[2014-15]Status: DisposedITAT Delhi25 Jun 2025AY 2014-15

Bench: Shri Mahavir Singh, Vice Presdident & Shri Manish Agarwala.Yr. : 2014-15 Hapur Pilkhuwa Vs. Dcit Exemption Circle, Development Ghaziabad Authority, Room No. 105, Cgo C/O Kapil Goel, Complex, Advocate 1St Floor, Kamla Nehru F-26/124, Sector-7, Rohini, Nagar, Ghaziabad Delhi – 110 085 Uttar Pradesh (Pan: Aaalh0057L) (Appellant) (Respondent) Assessee By Dr. Kapil Goel, Adv. Department By Shri Surender Pal Singh, Cit(Dr) Date Of Hearing : 27.03.2025 Date Of Pronouncement : 25.06.2025 Order Per Mahavir Singh, Vp : This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.08.2024 Passed By The Nfac, New Delhi In Relation To Assessment Year 2014-15 On The Following Grounds:- I) That Orders Of Ao & Ld. First Appellate Authority Respectively Passed U/S. 143(3) & Section 250 Are Both Invalid / Nullity & Both Deserve To Be Quashed / Set Aside For Total Want Of Application Of Mind & Being Passed In Most 1

Section 11Section 12Section 12ASection 142(1)Section 143(2)Section 143(3)Section 143(34)Section 154Section 2(15)Section 250

section 12 of the Act. The case of the assessee was selected for scrutiny under CASS statutory notices u/s. 143(2) and section 142(1) of the Act were issued and served upon the assessee which were replied by the assessee. The assessee claimed the amount transferred directly to “Infrastructure

ITO, Ward-1(1), Faridabad vs. Chaman, Faridabad

In the result, appeal of the assessee is allowed

ITA 2774/DEL/2024[2017-18]Status: DisposedITAT Delhi25 Jun 2025AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanassessment Year: 2017-18 Vs. Chaman, Income Tax Officer, Ward-1(1), H. No. 437, Sector-9, Faridabad Faridabad Pan: Bfapd6698P (Appellant) (Respondent) With C.O. No.103/Del/2024 [Arising Out Of Ita No.2774/Del/2024] Assessment Year: 2017-18 Vs. Income Tax Officer, Chaman, H. No. 437, Sector-9, Ward-1(1), Faridabad, Haryana Faridabad Pan: Bfapd6698P (Appellant) (Respondent) Assessee By Sh. Gaurav, Adv. Department By Sh. Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing 25.06.2025 Date Of Pronouncement 25.06.2025 Order Per Satbeer Singh Godara, Jm This Revenue’S Appeal Ita No. 2774/Del/2024 & Assessee’S Cross Objection C.O. No. 103/Del/2024 For Assessment Year 2017- 18, Arises Against The Commissioner Of Income Tax (Appeals)/National Faceless Appeal Centre [In Short, The

Section 147Section 250(4)

races. The Ld. Assessing Officer ("AO") served notice under section 143(2) upon the assessee on 22.09.2019 followed by issue of notice under section 142(1) of the Act on 23.11.2020. The Ld. AO completed the assessment on 22.01.2021 under section 143(3) r.w. section ... case of the assessee. 6.1 Elaborating the above contentions, the Ld. AR pointed out that in notice under section 142(1) of the Act dated 23.11.2020 (copy at Paper Book page 1-2), the Ld. AO required the assessee to furnish documentary evidence in support of claim that the amount