AMILCAR JOSE CARLOS ALVARES,TISWADI, NORTH GOA vs. THE INCOME TAX OFFICER, WARD 1(1), PANAJI, GOA

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ITA 149/PAN/2026Status: DisposedITAT Panaji18 August 2026AY 2016-175 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal dismissed the grounds challenging the reopening of assessment, finding the notice valid. However, it remitted the issue of ownership and capital gains to the Assessing Officer for fresh adjudication.

What were the facts?

The assessee challenged the reopening of assessment and an addition for long-term capital gains. The assessee argued that the property sold was not owned by them, but by their wife and sister.

What were the issues?

Whether the reopening of assessment was valid and whether the addition for long-term capital gains was correctly made in the hands of the assessee.

Which sections of the Income-tax Act were involved?

Section 147,Section 144,Section 144B,Section 148A,Section 148

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PANAJI BENCH, ‘SMC’ PANAJI

Before: DR.MANISH BORAD & SHRI VINAY BHAMORE

For Appellant: Shri Sanket Bakshi
For Respondent: Shri Mayur Kamble
Hearing: 12.08.2026Pronounced: 18.08.2026

आदेश की प्रतिलिपि अग्रेपिि / Copy of the Order forwarded to : अपील र्थी / The Appellant. 1. प्रत्यर्थी / The Respondent. 2. 3. The Pr. CIT concerned. विभ गीय प्रतितनधि, आयकर अपीलीय अधिकरण, Panaji 4. ‘SMC’ Bench / DR, ITAT, Panaji ‘SMC’ Bench ग र्ड फ़ इल / Guard File. 5.

आिेश नुस र / BY ORDER,

// True Copy // Assistant Registrar/Sr.PS, आयकर अपीलीय अधिकरण, Panaji/ ITAT, Panaji

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