BHIL EMPLOYEES WELFARE FUND NO 9,PUNE vs. INCOME TAX OFFICER, WARD 9(1), PUNE, PUNE

ITA 191/PUN/2026Status: DisposedITAT Pune21 September 2026AY 2015-168 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal set aside the CIT(A)'s order and restored the issue of long-term capital gains computation to the AO. This was to allow the assessee to furnish additional evidence for correct calculation of LTCG.

What were the facts?

The assessee, a trust, failed to file its return of income for AY 2015-16. The AO reopened the case under Section 147 based on information about interest income and mutual fund purchases. The assessee's name and PAN had changed, which was later updated during the reassessment proceedings.

What were the issues?

The primary issue was the incorrect computation of long-term capital gains due to the AO and CIT(A) not considering additional evidence submitted by the assessee.

Which sections of the Income-tax Act were involved?

Section 147,Section 148,Section 148A,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

Before: SHRI MANISH BORAD & SHRI VINAY BHAMORE

For Appellant: Shri Kirit Kamdar (Virtual)
For Respondent: Shri Rajesh Haladkar
Hearing: 01.07.2026Pronounced: 21.09.2026

PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the order dated 21.11.2025 passed by Ld. CIT(A)/NFAC for the assessment year 2015-16. 2. The appellant has raised the following grounds of appeal :- “Validity of the assessment order:

1.

On the facts and in the circumstances of the case and in law, the Commissioner of Income-tax (Appeals), National

2 Faceless Appeal Centre ('Ld. CIT(A)') erred in uploading the validity of the reassessment order.

2.

On the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in not appreciating the fact that the case of the appellant does not fall within the amended provisions of section

The order continues below.

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