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Judgment
PER SATBEER SINGH GODARA, JM:
This assessee’s appeal ITA No. 6487/Del/2026 for assessment year 2013-14, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN & Order No. ITBA/NFAC/S/250/2026-27/1088261406(1) dated 01.04.2026, involving proceedings u/s 147 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’); respectively.
Heard both the parties. Case files perused.
We advert to the assessee’s sole substantive ground raised in the instant appeal that both the learned lower authorities have erred in law and on facts in making long term capital gains addition amounting to Rs. 9,50,00,000/-; in the Assessing Officer’s section 143(3) r.w.s. 263 assessment framed on 31.03.2022 which stands upheld in the CIT(A) lower appellate discussion.
That being the case, we sought to know the final status of the assessee’s appeal; if any, preferred against the learned PCIT’s section 263 revision directions dated 17.03.2021. We are informed that this tribunal in his appeal ITA No. 5475/Del/2025 decided on 30.04.2026 has already reversed the learned PCIT’s revision directions forming the sole basis on the learned Assessing officer’s impugned consequential assessment. This being the clinching factual position going unrebutted from the Revenue side, we are of the considered view that the impugned consequential assessment proceedings have no legs to stand which are hereby quashed in very terms therefore.
No other ground or argument has been pressed.
This assessee’s appeal is allowed.