PRADYUMANSINH NARSINH GOHIL,SURAT vs. ACIT, CIRCLE-3(2), SURAT

ITA 1368/SRT/2025Status: DisposedITAT Surat10 August 2026AY 2017-186 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal. For the addition under Section 50C, the matter was restored to the Assessing Officer to refer to the DVO for valuation. For the disallowance under Section 54B and Section 24(a), the Tribunal allowed the deduction claimed by the assessee.

What were the facts?

The assessee filed a belated appeal before the ITAT due to communication issues with the department. The appeal concerned additions made by the Assessing Officer and confirmed by the CIT(A) regarding Section 50C, Section 54B, and Section 24(a) of the Income Tax Act.

What were the issues?

Whether the delay in filing the appeal should be condoned and whether the additions/disallowances made under Sections 50C, 54B, and 24(a) were justified.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(3),Section 50C,Section 54B,Section 24(a)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC”

Before: Dr. Arjun Lal Saini

For Appellant: Shri P M Jagasheth, CA
For Respondent: Shri Ajay Uke, Sr. DR
Hearing: 20/05/2026

Per, Dr. Arjun Lal Saini, AM: Captioned appeal filed by the assessee, pertaining to Assessment Year 2017- 18, is directed against the order passed under section 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) by Commissioner of Income-tax (Appeals), National Faceless Appeal Centre (NFAC) Delhi, dated 02.09.2024, which in turn arises out of an order passed by the Assessing Officer u/s 143(3) of the Act, on 27.12.2019. 2. When the matter was call

The order continues below.

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