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Judgment
This assessee’s appeal for assessment year 2011-12, arises against the Commissioner of Income Tax (Appeals)/Addl./JCIT(A)-1, Jaipur’s order dated 11.03.2026 having DIN and order no. ITBA/APL/S/250/2025-26/1087192990(1), involving proceedings under section 143(3) r.w.s. 147 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).
Heard both the parties. Case file perused.
It emerges during the course of hearing that there arises the first and foremost issue of the validity of the impugned reopening itself, which goes to the root of the matter. This is for the precise reason that the learned counsel representing assessee has invited our attention to the prescribed authority’s section 151 approval dated 28.03.2018 to the Assessing Officer’s reopening proposal, wherein, she has recorded “I am satisfied………” than having applied its independent mind thereupon (page 13 in paper-book).
Thus, I am of the considered view that the impugned reopening itself is invalid since based on a mere mechanical approval of the said prescribed authority in light of CIT Vs. S. Goyanka Lime and Chemical Pvt. Ltd. (2015) 64 taxmann.com 313 (SC) to quash the same in very terms. Ordered accordingly.
All other pleadings on merits stand rendered academic.
This assessee’s appeal is allowed.