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Income Tax Appellate Tribunal - Ranchi

Mohammad Sami Akhtar, Korba, ... vs Acit,Circle-1(1),, Hazaribag on 15 March, 2019

                IN THE INCOME TAX APPELLATE TRIBUNAL
                     RANCHI BENCH "SMC", RANCHI

                BEFORE SH. S.S.GODARA, JUDICIAL MEMBER


                        ITA No.249/RAN/2018
                      [Assessment Year: 2010-11]
       Mohammad Sami Akhtar,              vs  ACIT,
       Sri    Vinay     Kumar      Jalan,     Circle-1(1),
       M/s.O.P.Jalan      &    Associates     Hazaribagh.
       Consultants LLP, 48 Cart Sarai
       Road, Upper Bazar,
       Ranchi-Jharkhand-834001.
       PAN-AAVPR7036A
       (Appellant)                              (Respondent)
       Appellant by     Sh. Vinay Ku. Jalan, CA
       Respondent by Sh. P.K.Mondal, JCIT
       Date of Hearing                             10.01.2019
       Date of Pronouncement                       15.03.2019

                                      ORDER

PER SH. S.S.GODARA, JUDICIAL MEMBER

This assessee's appeal for AY 2010-11 arises against the order dated 10.05.2018 passed by the CIT(A), Hazaribagh in Appeal No.10378/HZB/2017-18 in proceedings u/s 147/143(3) of the Income tax Act, 1961 (in short "the Act").

Heard both the parties. Case file perused.

2. The assessee's sole substantive ground challenges the validity o impugned re-assessment on the ground that it is ITO, Ward-3(3), Noida who had issued notice dated 31.03.2017 u/s 148 of the Act whereas he is admittedly assessed at Hazaribagh for very many assessment years. The said Assessment Officer at Noida was himself very fair in transferring the assessment to Hazaribagh only. All these facts sufficiently indicates that notice in issue had not been issued by the Assessing Officer having territorial jurisdiction. I therefore quash the impugned re- assessment on this count alone.

ITA No.249/RAN/2018

[Assessment Year: 2010-11]

3. This assessee's appeal is allowed.

Order pronounced in the open court on 15.03.2019.

Sd/-

(S.S.GODARA) JUDICIAL MEMBER Date:- 15.03.2019 *Amit Kumar* Copy forwarded to:

1. Appellant- Mohammad Sami Akhtar, Sri Vinay Kumar Jalan, M/s.O.P.Jalan & Associates Consultants LLP, 48 Cart Sarai Road, Upper Bazar, Ranchi-Jharkhand-834001.
2. Respondent- ACIT, Circle-1(1), Hazaribagh.
3. CIT-Ranchi
4. CIT(Appeals)-Ranchi
5. DR: ITAT-Ranchi Benches Sr.P.S./H.O.O ITAT, Ranchi Page | 2