MRS. DEEPALI VIKKI AJMERA,MULUND vs. ITO WARD 27(1)(1), MUMBAI, NAVI MUMBAI

ITA 4981/MUM/2025Status: DisposedITAT Mumbai30 December 2025AY 2020-21Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)1 pages
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What did the Tribunal hold?

The Tribunal condoned the delay, finding the assessee's reasons to be genuine and unintentional. On merits, the Tribunal directed the AO to delete additions related to investments made in earlier years and certain cheque transactions, while restoring the issue of cash investments to the AO for fresh consideration.

What were the facts?

The assessee filed an appeal with a significant delay of 281 days, attributing it to a lack of communication from her tax consultant regarding an earlier order. The appeal concerns the assessment year 2020-21 and involves additions made by the AO regarding property investment and stamp duty payments.

What were the issues?

Whether the delay in filing the appeal should be condoned, and whether additions made by the AO for property investment and stamp duty are justified based on the timing of payments and the principle of annual income.

Which sections of the Income-tax Act were involved?

Section 250,Section 56(2)(x),Section 4

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Income Tax Appellate Tribunal, MUMBAI BENCH “SMC”, MUMBAI

Before: SHRI NARENDER KUMAR CHOUDHRY

For Appellant: Shri Piyush Bafna, CA
For Respondent: Shri A.M.K. Mahadevan, SR. D.R
Hearing: 19.11.2025Pronounced: 30.12.2025

Per : Narender Kumar Choudhry, Judicial Member: This appeal has been preferred by the Assessee against the order dated 30.08.2024, impugned herein, passed by the National Faceless Appeal Centre (NFAC)/Ld. Commissioner of Income Tax (Appeals) (in short Ld. Commissioner) u/s 250 of the Income Tax Act, 1961 (in short ‘the Act’) for the A.Y. 2020-21. 2. At the outset, it is observed that there is a delay of 281 days in filing the instant appeal, on which the Assessee has claimed as under :- AFFIDAVIT FOR CONDONATION OF DELAY 1, Mrs. Deepali Vikki Ajmera, age about 45 years, residing at 5th Floor, Prem Ratna Building,

The order continues below.

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