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Income Tax Appellate Tribunal - Delhi

Sudarshan Saini,Palam Village vs Income Tax Officer, Ward 49(1), Civic ... on 25 March, 2026

               IN THE INCOME TAX APPELLATE TRIBUNAL
                    DELHI BENCH 'A': NEW DELHI

      BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER
                           AND
         SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER

                           ITA No.8876/Del/2025
                         (ASSESSMENT YEAR: 2022-23)
      Sudarshan Saini,                          Income Tax Officer,
      RZ-D-2/66, Gali No.3                      Ward-49(1),
      Mahavir Enclave, Palam,          Vs.      Delhi.
      Palam Village, South West Delhi,
      Delhi-110045.
      PAN-EJOPS9040F
      (Appellant)                                       (Respondent)


      Assessee by       None
      Department by     Shri Ajay Kumar Arora, Sr. DR
      Date of Hearing                     17/03/2026
      Date of Pronouncement               25/03/2026

                                      ORDER
PER MADHUMITA ROY, JM:

The instant appeal filed by the assessee is directed against the order dated 25.11.2025 passed by the Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), [hereinafter referred to as 'the Ld. CIT(A)] against the assessment order passed under Section 143 r. w. Section 144B of the Income Tax Act, 1961 (hereinafter referred as 'the Act') for Assessment Year 2022-23.

2. Having regard to the fact that the order impugned is ex-parte one some how the assessee was not able to represent its case before the Ld. CIT(A) and thus, this appeal is disposed off by remitting this issue to the file of the Ld. CIT(A) for 2 ITA No.8876/Del/2025 Sudarshan Saini vs. ITO consideration of the same afresh upon giving an opportunity of being heard to the assessee and upon considering the evidence on record or any other evidence which the assessee may choose to file at the time of hearing of the appeal. However, we make it clear that in the event the assessee does not co-operate with the Ld. AO, the said authority would be at liberty to complete the assessment strictly in accordance with law. The Ld. CIT(A), if required may call for remand report from the Ld. AO and decide the issue.

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

Order pronounced in the open Court on 25.03.2026.

              Sd/-                              Sd/-
     (AMITABH SHUKLA)                       (MADHUMITA ROY)
   ACCOUNTANT MEMBER                        JUDICIAL MEMBER
Dated: 25.03.2026
PK/Sr. Ps
Copy forwarded to:
  1. Appellant
  2. Respondent
  3. CIT
  4. CIT(Appeals)
  5. DR: ITAT
                                                    ASSISTANT REGISTRAR
                                                      ITAT NEW DELHI