DCIT CC 5.4, MUMBAI vs. WADHWAGROUP HOLDINGS PRIVATE LIMITED, MUMBAI

ITA 3410/MUM/2026Status: DisposedITAT Mumbai15 September 2026AY 2016-1735 pages
AI SummaryDismissed

What were the facts?

The Revenue appealed against the deletion of deemed rental income, disallowance of subleasing expenses, interest expenses, and the treatment of maintenance charges by the CIT(A). The assessee's cross-objection pertained to the reopening of assessment.

What did the Tribunal hold?

The Tribunal held that the grounds raised by the Revenue were covered by a previous ITAT decision in the assessee's own case for AY 2020-21. Consequently, the Revenue's appeals were dismissed.

What were the issues?

Whether the CIT(A) erred in deleting additions made by the AO regarding deemed rental income, subleasing expenses, interest expenses, and maintenance charges. Whether the reopening of assessment was valid.

Which sections of the Income-tax Act were involved?

Section 23(1)(a),Section 57(iii),Section 36(1)(iii),Section 37(1),Section 143(3),Section 115JB,Section 148,Section 147,Section 245D(4)

AI-generated summary — verify with the full judgment below

Heard together (2 matters)

ITA No. 3411/MUM/2026
C.O. No.214/MUM/2026

Read from the judgment's own cause title. This page is filed under one of them.

IN THE INCOME-TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE HON‟BLE JUSTICE (RETD.) C. V. BHADANG, PRESIDENT & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER DCIT Central Circle- 5(4), v/s. Wadhwa Group Holdings 4th Floor, Room No. 427, G बनाम Private Limited, Block, BKC, Mumbai – 301 Platina, Plot C-59, G Block 400051, Maharashtra. BKC, Bandra East, Mumbai – 400098, Maharashtra. स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AACCV3961G Appellant/अपीलार्थी .. Respondent/प्रतिवादी प्रत्याक्षेपसं./C.O. No.214/MUM/2026 (Arising out of ITA No. 3410/MUM/2026) (A.Y. 2016-17) Wadhwa Group Holdings v/s. DCIT Central Circle- 5(4), Private Limited, बनाम 4th Floor, Room No. 427, G 301 Platina, Plot C-59, G Block, BKC, Mumbai – Block BKC, Bandra East, 400051, Maharashtra. Mumbai – 400 098, Maharashtra स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AACCV3961G Appellant/अपीलार्थी .. Respondent/प्रतिवादी

Assessee by : Shri Ravikant Pathak & Ms. Shalini Jain,ARs Revenue by: Shri Basavaraj Hiremath,CIT-DR

Date of Hearing 17.06.2026 & 18.06.2026 Date of Pronouncement 15.09.2026

ITA No. 3410, 3411, 3412/Mum/2026 CO No. 214/Mum/2026 A.Y. 2016-17, 2022-23 & 2023-24 Wadhwa Group

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