SAVITA DALAL,JIND vs. ITO, JIND

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ITA 306/CHANDI/2026Status: DisposedITAT Chandigarh03 August 2026AY 2014-154 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that since the cost of acquisition was accepted and payments for improvement were made through banking channels to the same entity, the claim for cost of improvement should not be doubted without cogent evidence. The Assessing Officer was directed to allow the deduction.

What were the facts?

The assessee claimed a cost of improvement of Rs. 40,73,400/- for a property sold in AY 2014-15. The Assessing Officer rejected this claim, as well as the cost of acquisition. The CIT(A) allowed the cost of acquisition but denied the cost of improvement for lack of sufficient evidence.

What were the issues?

Whether the cost of improvement for a property can be disallowed solely for lack of independent verification from the payee when payments were made through banking channels and supported by receipts.

Which sections of the Income-tax Act were involved?

Section 147,Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, CHANDIGARH

आदेश की �ितिलिप अ�ेिषत /Copy of the Order forwarded to : 1. अपीलाथ�/Appellant 2. ��थ�/Respondent 3. आयकरआयु�/CIT 4. िवभागीय�ितिनिध/DR 5. गाड�फाईल/GF

ASSISTANT REGISTRAR

ITAT CHANDIGARH

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