SJVN LIMITED ,SHIMLA, HIMACHAL PRADESH vs. DCIT/ACIT CIRCLE, SHIMLA, SHIMLA, HIMACHAL PRADESH
What were the facts?
The assessee appealed against adjustments made by CPC and confirmed by CIT(A). The adjustments pertained to the loss on sale of fixed assets and a disallowance under Section 43B(f) related to employee welfare funds.
What did the Tribunal hold?
The Tribunal held that the loss on sale of fixed assets was already accounted for by the assessee and thus the adjustment was deleted. Similarly, the disallowance under Section 43B(f) was due to reporting errors and not a substantive disallowance, leading to its deletion.
What were the issues?
Whether the adjustments made by CPC for loss on sale of fixed assets and disallowance under Section 43B(f) were justified based on the assessee's return and supporting documents.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “B” BENCH, CHANDIGARH
Before: HON’BLE SHRI RAJPAL YADAV & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM
Manoj Kumar Aggarwal (Accountant Member)
Aforesaid appeal by assessee for Assessment Year (AY) 2023-24 arises out of an order of learned Addl. / Joint Commissioner of Income Tax (Appeals), Ranchi [CIT(A)] dated 27.07.2025 in the matter of an intimation issued by CPC u/s 143(1) on 27.03.2024 making certain adjustments to the returned income. Besides regular grounds, the assessee has also filed additional grounds of appeal. In sum and substance, the grievance of the assessee is two-fold i.e.,
The order continues below.
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More judgments on Section 43B(f)
- State Bank of India, Mumbai vs ACIT-Circle- 2(2)(1), MumbaiITA 3429/MUM/2018[2013-14]Status: Disposed11 Sept 2026AY 2013-14
- DCIT- 2(2)(1), Mumbai vs State Bank of India, MumbaiITA 3395/MUM/2018[2013-14]Status: Disposed11 Sept 2026AY 2013-14
- Asst CIT Cir 2(2)(1), Mumbai vs State Bank of India, MumbaiITA 2429/MUM/2015[2012-13]Status: Disposed11 Sept 2026AY 2012-13
- State Bank of India, Mumbai vs Asst CIT Cir 2(2)(1), MumbaiITA 2390/MUM/2015[2012-13]Status: Disposed11 Sept 2026AY 2012-13
- Hp Computing and Printing Systems India… vs Deputy Commissioner of Income Tax…ITA 2000/BANG/2025[2016-17]Status: Disposed21 Aug 2026AY 2016-17
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