What did the Tribunal hold?

The Tribunal restored the issue to the Assessing Officer (AO) for re-examination. The AO is directed to consider the corrected audit report and provide the assessee with a reasonable opportunity to present their case.

The assessee's appeal arose from adjustments made by the AO based on an incorrect tax audit report. This report was later corrected and revised by the assessee's auditor.

What were the issues?

Whether adjustments made by the AO based on an incorrect tax audit report are valid. The need to consider a subsequently revised and corrected audit report.

Versuni India Home Solutions… vs ACIT | ITAT Kolkata 2026

Income Tax Appellate Tribunal, KOLKATA ‘D’ BENCH, KOLKATA

Before: SHRI DUVVURU R.L. REDDY, VICE- & SHRI RAJESH KUMAR

For Appellant: Shri K.M. Gupta, Advocate

For Respondent: Shri S. B. Chakraborthy, Sr. DR

Hearing: 14.05.2026Pronounced: 23.06.2026

IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA BEFORE SHRI DUVVURU R.L. REDDY, VICE-PRESIDENT AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER I.T.A. No.1419/KOL/2025 (Assessment Year:2022-23) Versuni India Home Solutions ACIT, Limited (Formerly known as Philips Vs. Circle – 1(1), Domestic Applicances Limited) Kolkata Regus, PS Arcadia, 904, 9 th Floor, 4A, Abanindra Nath Thakur Sarani, Kolkata - 700016 [PAN: AALCP2532N] (Appellant) .. (Respondent) Appellant by: Shri K.M. Gupta, Advocate Respondent by: Shri S. B. Chakraborthy, Sr. DR Date of Hearing 14.05.2026 Date of Pronouncement 23.06.2026

O R D E R PER RAJESH KUMAR, ACCOUNTANT MEMBER:

This appeal is preferred by the assessee against the order of the Learned Addl./Joint Commissioner of Income Tax (Appeals), Bhubaneshwar (hereinafter referred to as the “Ld. CIT(A)”], dated 04.04.2025 for the Assessment Year (AY) 2022-23.

At the outset, the Ld. Counsel submitted that the Assessing Officer (In short, ‘AO’), Central Processing Centre (CPC), Bangaluru had made certain adjustments on the basis of wrong tax audit report by the tax auditor of the

ITA No.1419/Kol/2025/AY 2022-23 Versuni India Home Solutions Ltd. assessee which was later on corrected and revised. The counsel of the assessee referred to page 62 of the paper book. The Ld. Counsel prayed before the Bench that the issue may be restored to the file of jurisdictional AO for verification and examination of the adjustments made by the AO, CPC in the light of correct facts and the corrected audit report.

The Ld. Sr. DR did not oppose the argument of the Ld. Counsel of the assessee.

After hearing the rival parties and perusing the material on record, admittedly, there were mistakes in the audit report filed/uploaded by the assessee and AO, CPC made certain adjustments based on mistakes committed by auditor of the assessee. We also note that subsequently the said report was corrected and revised. Under the circumstances, we are of the view that the ends of justice would be met if the issue is restored to the file of AO for examination of all the issues in the light of corrected audit report/facts which the assessee may furnish before the AO and decide the issue accordingly. Consequently, the matter is restored to the file of AO with a direction to decide the issue after a reasonable opportunity to the assessee.

In the result, the appeal of the assessee is partly allowed for statistical purposes.

The order is pronounced in the open Court on 23/06/2026.

Sd/- Sd/- (Duvvuru R. L. Reddy) (Rajesh Kumar) VICE PRESIDENT ACCOUNTANT MEMBER Kolkata, Dated: 23/06/2026 SAMANTA

ITA No.1419/Kol/2025/AY 2022-23 Versuni India Home Solutions Ltd. ] �ȯ��ȧĤǓ�ͧ �ͪ �\ Ē ȯͪ��/Copy of the Order forwarded to : 1. \ �Ȣ�ȡ�ȸ/ The Appellant 2. Ĥ×��ȸ/ The Respondent. Ȳ�Ȳͬ��] ��] �ǕÈ�/ Concerned CIT 3. 4. ] ��] �ǕÈ�(अपील) /The CIT(A)- 5. ��ȡ�Ȣ�ĤǓ�Ǔ�ͬ �, ] ��\ �Ȣ�ȣ�\ͬ ��,/ DR, ITAT, Kolkata 6. �ȡ�[�ȡ_�/Guard file.

BY ORDER, // TRUE COPY //

Asstt.Registrar, ITAT, Kolkata

VERSUNI INDIA HOME SOLUTIONS LIMITED (FORMERLY KNOWN AS PHILIPS DOMESTIC APPLIANCES INDIA LIMITED),KOLKATA vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 11(1), KOLKATA

What did the Tribunal hold?

What were the facts?

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