DCIT, CIRCLE-22(2), DELHI vs. SAVISTA GLOBAL SOLUTIONS PRIVATE LIMITED, DELHI

ITA 1729/DEL/2026Status: DisposedITAT Delhi16 September 2026AY 2022-238 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the AO erred in rejecting the assessee's valuation report without demonstrating any defect and in making additions without a proper show-cause notice. The CIT(A)'s order was upheld.

What were the facts?

The assessee claimed a long-term capital loss on a slump sale of its undertaking. The Assessing Officer (AO) disregarded the assessee's valuation report and Form 3CEA, disallowed the loss, and treated the entire sale consideration as capital gains. The CIT(A) deleted the addition.

What were the issues?

Whether the AO can disregard a valid valuation report in a slump sale and whether additions can be made without a proper show-cause notice.

Which sections of the Income-tax Act were involved?

Section 50B,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI

Before: SHRI MAHAVIR SINGH

Pronounced: 16.09.2026

PER AMITABH SHUKLA, AM This appeal filed by the Revenue is directed against the order of Ld. Commissioner of Income Tax(Appeals)/NFAC, Delhi, dated 15.12.2025 arising out of assessment order dated 27.03.2024 passed under section 143(3) of the Act for the Assessment Year 2022-23. The word ‘Act’ herein this order would mean Income Tax Act, 1961. 2. The Revenue has raised following grounds of appeal:-

ITA 17

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 50B

All 148 judgments and leading authorities on Section 50B →

Recent GST High Court judgments

Search GST case law →