CHOUDHURY PRAVAT KESHARI MISHRA,CUTTACK vs. DCIT, CIRCLE-1(1), CUTTACK

ITA 218/CTK/2026Status: DisposedITAT Cuttack17 September 2026AY 2012-136 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found that an error had indeed crept into the assessment order regarding the loan and gold loan amounts. Upon correction of these figures, the addition made by the Assessing Officer was automatically deleted.

What were the facts?

The assessee claimed that the Assessing Officer made an error in reopening the assessment by presuming a higher loan amount than actually provided. The assessee also pointed out a discrepancy in the gold loan amount and a potential double addition.

What were the issues?

Whether the Assessing Officer correctly computed the loan amount and whether there was a double addition of income.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Before: SHRI GEORGE MATHAN & SHRI GOPALAN GURUSAMY

Hearing: 17/09/2026Pronounced: 17/09/2026

Per Bench: This is an appeal filed by the assessee against the order of the ADDL/JCIT(A), THANE [hereinafter referred to as the ‘CIT(A)’] in appeal no.CIT(A), Cuttack/10457/2016-17 dated 28.01.2026 for the assessment year 2012-13. 2. Shri Ambika Prasad Mohanty, AR appeared on behalf of the assessee and Shri Vijay Singh, Sr. D.R. represented on behalf of the revenue.

3.

It was submitted by the ld. AR that an error crept in the reopening of the assessment. It was the submission that the 2 Assessing Officer has a

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 68

All 29,931 judgments and leading authorities on Section 68 →

Recent GST High Court judgments

Search GST case law →