DINESH KUMAR VOHRA,JABALPUR vs. PRICIPAL COMMISSIONER OF INCOME TAX-1, JABALPUR

ITA 85/JAB/2024Status: DisposedITAT Jabalpur15 May 2026AY 2017-183 pages
AI SummaryDismissed

What did the Tribunal hold?

The assessee sought permission to withdraw the appeal during the hearing. The Revenue representative had no objection to the withdrawal. The Tribunal permitted the assessee to withdraw the appeal.

What were the facts?

The assessee filed an appeal against an order passed by the Principal Commissioner of Income Tax (PCIT) under section 263. The assessee argued that the assessment order was not erroneous or prejudicial to the revenue, and the PCIT lacked the power to substitute his judgment. The assessee also contended that the receipts were already disclosed under the correct PAN, and any addition would lead to double taxation.

What were the issues?

Whether the PCIT's revisionary order under Section 263 was justified, considering the assessee had disclosed all relevant information and paid taxes, and whether it would lead to double taxation.

Which sections of the Income-tax Act were involved?

Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH “DB”, JABALPUR

Before: SHRI KUL BHARAT & SHRI GD PADMAHSHALI

For Appellant: Shri Sapan Usrethe, Advocate
For Respondent: Shri N. M. Prasad, Sr. DR-1

PER KUL BHARAT, VICE PRESIDENT.:

This appeal, filed by the assessee, against the impugned order dated 22/03/2024 of learned Principal Commissioner Income Tax, Jabalpur-1 [hereinafter referred as to “Ld.PCIT”] for the assessment year 2017-18. The Assessee has raised the following grounds of appeals: -

“1. The learned Principal Commissioner of Income Tax - 1, Jabalpur (hereinafter referred to as 'the learned PCIT') has erred in initiating proceedings under section 263 of Income Tax Act, 1961 (`the Act') since when the assessment order passed by the learned assessing officer was neither erroneous nor prejudicial to the interest of Revenue as appellant

The order continues below.

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