RUSHI BUILDER & DEVELOPER,MUMBAI vs. DCIT, CIRCLE 24(1), MUMBAI, MUMBAI

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ITA 7327/MUM/2025Status: DisposedITAT Mumbai12 May 2026AY 2018-1910 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the CIT(A) did not comprehensively examine the additional evidence provided by the assessee. Given the COVID-19 pandemic's impact on compliance and the need for factual verification, the matter was restored to the Assessing Officer for fresh adjudication.

What were the facts?

The assessee, a builder and developer, failed to provide complete details for unsecured loans and compensation expenditure during assessment, leading to additions by the Assessing Officer. The CIT(A) upheld these additions, finding the evidence insufficient.

What were the issues?

Whether the CIT(A) properly adjudicated the additions made under Section 68 and Section 69C, considering the impact of COVID-19 and the additional evidence filed by the assessee.

Which sections of the Income-tax Act were involved?

Section 68,Section 69C,Section 115BBE,Section 143(3),Section 142(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH MUMBAI

Before: SHRI AMIT SHUKLA& SHRI MAKARAND VASANT MAHADEOKAR

For Appellant: Mr. Subodh Ratnaparkhi
For Respondent: Shri AnnavaramKosuri, Sr. AR
Hearing: 02.04.2026Pronounced: 12.05.2026

आदेश की प्रतितिति अग्रेतिि/Copy of the Order forwarded to : 1. अपीलाथी / The Appellant 2. प्रत्यथी / The Respondent. 3. संबंधधत आयकर आयुक्त / The CIT(A) आयकर आयुक्त(अपील) / Concerned CIT 4. धिभागीय प्रधतधनधध, आयकर अपीलीय अधधकरण, मुम्बई/ DR, ITAT, Mumbai 5. गार्ड फाईल / Guard file. 6.

आदेशानुसार/BY ORDER, सत्याधपत प्रधत //True Copy// 1. उि/सहायक िंजीकार ( Asst. Registrar) आयकर अिीिीय अतिकरण, मुम्बई / ITAT, Mumbai

Sr. Particulars Date Remarks No. 1. Draft dictated on 2. Draft placed before author 3. Draft proposed & placed before the second member 4. Draft discussed/approved by Second Member. 5. Approved Draft comes to the Sr.PS/PS 6. Kept for pronouncement on 7. File sent to the Bench Clerk 8. Date on which file goes to the AR 9. Date on which file goes to the Head Clerk 10. Date of dispatch of Order. 11. Dictation Pad is enclosed

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