RAJ KISHAN AND COMPANY,CHANDIGARH vs. ITO WARD 2(1), CHANDIGARH, CHANDIGARH

ITA 816/CHANDI/2026Status: DisposedITAT Chandigarh09 September 2026AY 2013-148 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal allowed the ground regarding the incorrect starting figure for reassessment, directing recomputation. It partly allowed the vehicle loan interest disallowance, restricting it to the unreconciled amount. The disallowance for salary and wages was confirmed due to lack of satisfactory evidence.

What were the facts?

The assessee's appeal was delayed by 90 days. The Assessing Officer made additions during reassessment proceedings for vehicle loan interest and salary/wages, which were upheld by the CIT(A). The assessee argued that the reassessment started with an incorrect income figure and that evidence for expenses was partially available.

What were the issues?

Whether the reassessment proceedings were initiated on a correct base income and whether the disallowances for vehicle loan interest and salary/wages were justified.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 14A,Section 40(a)(ia),Section 148,Section 147,Section 144

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BENCH, ‘SMC’ CHANDIGARH

Before: SHRI LALIET KUMAR

For Appellant: Shri Parikshit Aggarwal, CA
For Respondent: Dr. Ranjit Kaur, Addl. CIT, Sr.DR
Hearing: 08.09.2026Pronounced: 09.09.2026

The assessee is in appeal before the Tribunal against the order of the ld. Commissioner of Income Tax (Appeals)NFAC [in short ‘the CIT (A)’] dated 16.10.2025 passed for assessment year 2013-14. 2. At the outset, the ld. AR submitted that the appeal filed by the assessee is barred by limitation by 90 days for which application explaining the delay has been placed on record. It was submitted that the delay was neither intentional nor deliberate and A.Y.2013-14 2 occurred due to unavoidable circumstances. The ld. DR did not seriously object to the condonation of delay. Considering the contents of the application and the to

The order continues below.

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