ACIT, CIRCLE 5(2)(1) MUMBAI, MUMBAI vs. VIGHNAHARA PROPERTIES PRIVATE LIMITED, MUMBAI

ITA 3679/MUM/2026Status: DisposedITAT Mumbai10 September 202621 pages
AI SummaryDismissed

What were the facts?

The Revenue appealed against the CIT(A)'s orders concerning the determination of Annual Lettable Value (ALV) for an immovable property. The appeals pertained to AY 2017-18 and 2018-19, and both were heard together due to similar grounds.

What did the Tribunal hold?

The Tribunal dismissed the Revenue's appeals. For AY 2017-18, the grounds raised by the Revenue did not arise from the CIT(A)'s order. For AY 2018-19, the Tribunal upheld the CIT(A)'s direction to determine ALV based on standard rent under the Maharashtra Rent Control Act, 1999, as the Assessing Officer had not correctly applied the law.

What were the issues?

Whether the CIT(A) erred in disregarding fair market rental value and applying standard rent under the Maharashtra Rent Control Act. Whether the actual rent received represents the ceiling for ALV determination.

Which sections of the Income-tax Act were involved?

Section 23,Section 24(b),Section 143(3),Section 147,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES, MUMBAI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI MAKARAND VASANT MAHADEOKAR

For Appellant: Shri Yogesh Thar a/w Ms. Ketki Mittal
For Respondent: Shri Bal Krishna Yadav, Ld. Sr. D.R
Hearing: 22.07.2026Pronounced: 10.09.2026

PER: MAKARAND VASANT MAHADEOKAR, AM These two appeals preferred by the Revenue are directed against separate orders passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [hereinafter referred to as "the CIT(A)"], under section 250 of the Income-tax Act, 1961 [hereinafter referred to as "the Act"], in the case of the same assessee for Assessment Years 2017-18 and 2018-19. The relevant particulars are as under: ITA No.

Assessment Assessment order Order of the Year CIT(A) 3678/Mum/2026 2

The order continues below.

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