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Judgment
PER C.N. PRASAD, J.M.
This appeal is filed by the revenue against order of Ld. CIT(A)/NFAC dated 14.08.2025 for the A.Y. 2013-14.
In this appeal the revenue has challenged the order of the Ld. CIT(A) in quashing the reassessment framed for A.Y. 2013-14 on the ground the notice u/s.148 of the Act dated 26.07.2022 is time barred in view of the decision of the Hon’ble Supreme Court in the case of Union of India Vs. Rajeev Bansal (469 ITR 46) and Union of India Vs. Ashish Aggarwal (444 ITR 1).
Ld. DR has placed reliance on the orders of the authorities below.
Inspite of issue of notice none appeared on behalf of the assessee nor any adjournment application was moved. Since the issue in appeal is squarely covered by the decision of Hon’ble Supreme Court in the case of Union of India Vs. Rajeev Bansal (supra), this appeal is disposed of after hearing the Ld. DR.
On perusal of the order of the Ld. CIT(A) we observed that the assessment was quashed by the Ld. CIT(A) for the reason that the notice issued u/s.148 of the Act was barred by limitation and consequently assessment framed pursuant to the such notice is bad in law. We see no infirmity in the order passed by the Ld. CIT(A). Ground raised by the revenue are rejected.
In the result, the appeal filed by the revenue is dismissed.