ANAND KUMAR GUPTA (HUF),HAZARIBAG vs. ADDL/JCIT(A)- VISAKHAPATNAM, VISAKHAPATNAM

ITA 62/RAN/2026Status: DisposedITAT Ranchi06 July 2026AY 2012-132 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The tribunal restored the issues to the Assessing Officer for re-adjudication. This was to allow for obtaining a valuation report from the DVO regarding the property.

What were the facts?

The assessee appealed an order from the CIT(A) for assessment year 2012-13. The Assessing Officer applied Section 50C without referring the matter to the DVO for valuation.

What were the issues?

Whether the Assessing Officer erred by not referring the property valuation to the DVO before applying Section 50C.

Which sections of the Income-tax Act were involved?

Section 50C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “RANCHI BENCH, RANCHI

Before: SHRI GEORGE MATHAN & SHRI RATNESH NANDAN SAHAY

For Appellant: Shri Pushya Mitra Kumar, AR
For Respondent: Shri Sandipan Khan, Sr. DR
Hearing: 06.07.2026Pronounced: 06.07.2026

Per Bench: This is an appeal filed by the assessee against the order of the ADDL/JCIT(A)-1, VISAKHAPATNAM [hereinafter referred to as the ‘CIT(A)’] in appeal no.CIT(A), Hazaribagh/10155/2019-20 dated 26.09.2025 for the assessment year 2012-13. 2. Shri Pushya Mitra Kumar, AR represented on behalf of the assessee and Shri Sandipan Khan, Sr. DR represented on behalf of the revenue.

3.

A perusal of the facts of the present case clearly shows that the Assessing Officer has applied the provisions of section 50C of the Act and the Assessing Officer has not referred the matter to the DVO. This being so, in the interest of justice, the issues in this appeal restored to the file of the Assessing Officer for re-adjudicati

The order continues below.

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