BHAIRAVNATH SUGAR WORKS LIMITED,PUNE vs. DCIT, CIR-1(1), PUNE, PUNE

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ITA 14/PUN/2026Status: DisposedITAT Pune29 July 2026AY 2012-1317 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the Assessing Officer did not consider the assessee's objections to the DVO's report in the rectification proceedings. Therefore, the matter was restored to the Assessing Officer to provide an opportunity to the assessee to substantiate its case.

What were the facts?

The assessee claimed capital expenditure on plant & machinery and building. The Assessing Officer referred the matter to the Valuation Officer (DVO) for estimation of asset values. The DVO's report, submitted later, estimated lower costs, citing non-genuine bills. The AO passed a rectification order based on the DVO's report, disallowing depreciation.

What were the issues?

Whether debatable issues can be subject to rectification proceedings, and whether the Assessing Officer properly considered the assessee's objections to the DVO's valuation report.

Which sections of the Income-tax Act were involved?

Section 143(1),Section 143(2),Section 142(1),Section 142A(1),Section 154,Section 147,Section 69C,Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

Before: SHRI R. K. PANDA & Ms. ASTHA CHANDRA

For Appellant: Shri B C Malakar, Yuvraj Bhandari &
For Respondent: Shri R.Y. Balawade, Addl.CIT

आदेश की प्रतितिति अग्रेतिि/Copy of the Order is forwarded to: 1. अपील र्थी / The Appellant; प्रत्यर्थी / The Respondent 2. 3. The concerned Pr.CIT, Pune 4. DR, ITAT, ‘A’ Bench, Pune ग र्ड फ ईल / Guard file. 5. आदेशानुसार/ BY ORDER, // True Copy // Assistant Registrar आयकर अपीलीय अदिकरण ,पुणे / ITAT, Pune

17 ITA No.14/PUN/2026

S.No. Details Date Initials Designation 1 Draft dictated on 27.07.2026 Sr. PS/PS 2 Draft placed before author 28.07.2026 Sr. PS/PS Draft proposed & placed before 3 JM/AM the Second Member Draft discussed/approved by 4 AM/AM Second Member Approved Draft comes to the 5 Sr. PS/PS Sr. PS/PS 6 Kept for pronouncement on Sr. PS/PS 7 Date of uploading of Order Sr. PS/PS 8 File sent to Bench Clerk Sr. PS/PS Date on which the file goes to 9 the Office Superintendent Date on which file goes to the 10 A.R. 11 Date of Dispatch of order

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