AMAR PLASTICS,MUMBAI vs. ACIT, CENTRAL CIRCLE 20(1), MUMBAI

ITA 3335/MUM/2026Status: DisposedITAT Mumbai14 August 2026AY 2020-217 pages
AI SummaryAllowed

What were the facts?

The assessee claimed deduction for subletting charges paid to MIDC for a leasehold property from which rental income was earned. The Assessing Officer disallowed this claim, and the CIT(A) partly allowed the appeal, upholding the disallowance of subletting charges.

What did the Tribunal hold?

The Tribunal held that subletting charges paid to MIDC are an integral cost for earning rental income and should be deducted. The CIT(A)'s reasoning that standard deduction under Section 24(a) precludes this deduction was found to be unsustainable.

What were the issues?

Whether subletting charges paid to MIDC are deductible while computing income from house property, especially when standard deduction under Section 24(a) has been claimed.

Which sections of the Income-tax Act were involved?

Section 24,Section 23(1)(b)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI

Before: SHRI ANIKESH BANERJEE & SHRI BIJAYANANDA PRUSETH

PER: SHRI ANIKESH BANERJEE, (JM): The instant appeal of the assessee filed against the NFAC Delhi [for brevity “Ld. CIT(A)], order passed under Section 250 of the Income Tax Act, 1961 (for brevity ‘the Act’), for Assessment Year 2020-21, date of order 12.03.2026. The impugned order emanated from the order of the Assessment

ITA 3335/MUM/2026 AMAR PLASTICS

Unit Income Tax Department (for brevity ‘Ld. AO’),

The order continues below.

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