SWASTIK AGRO IMPEX (INDIA) LIMITED,BHOPAL vs. DEPUTY COMMISSIONER OF INCOME TAX - 5(1), BHOPAL

ITA 1178/IND/2025Status: DisposedITAT Indore10 August 2026AY 2013-1414 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal condoned the delay in filing the first appeal. It restricted the addition on account of staff welfare expenses to 5% and remanded the issue of the office property purchase for recomputation by the Assessing Officer.

What were the facts?

The assessee's appeal was dismissed by the CIT(A) due to a delay of 54 days in filing the first appeal. The Assessing Officer had made additions for staff welfare expenses and the difference between the purchase consideration and market value of an office property.

What were the issues?

Whether the delay in filing the first appeal should be condoned and whether the additions made by the Assessing Officer on account of staff welfare expenses and property purchase were justified.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250,Section 253,Section 246A,Section 56(2)(Vii)(b),Section 56(2)(x)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

For Respondent: Shri Binay Kumar Rai, Sr.DR
Hearing: 08.07.2026Pronounced: 10.08.2026

Per Paresh M Joshi, J.M:

This is an appeal filed by the Assessee under section 253 of the income tax Act 1961,[ hereinafter referred to as the Act

for the sake of brevity] before this tribunal, as & by way of a second appeal .The Assessee is aggrieved by the order

bearing No:-ITBA/APL/S/250/2025-26/1082243599(1)

dated 03.11.2025 passed by the Ld. CIT(A) u/s 250 of the Act, which is hereinafter referred to as the “Impugned

SWASTIK AGRO IMPEX (INDIA) LIMITED ITA No. 1178/Ind/2025 - A.Y. 2013-14

order”. The Relevant Assessment year is 2013-14 and the corresponding previous year period is from 01.04.2012 to 31.03.2013. 2. Factual Matrix

2.

1 That as and by wa

The order continues below.

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