CHAITRAM ALONKAR,CHHINDWARA vs. INCOME TAX OFFFICE-1, CHHINDWARA

ITA 104/JAB/2024Status: DisposedITAT Jabalpur03 June 2026AY 2017-1826 pages
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What did the Tribunal hold?

The Tribunal held that interest under sections 234A and 234B should be deleted as the seized cash was with the Revenue. For section 234C, interest was to be recomputed only for defaults before the cash seizure.

What were the facts?

The assessee declared LTCG and agricultural income. The AO made an addition for LTCG and assessed total income. The CIT(A) partly allowed the appeal, and the assessee appealed to the ITAT.

What were the issues?

The primary issues were the validity of the assessment order, the computation of LTCG, and the levy of interest under sections 234A, 234B, and 234C due to seized cash.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 153A,Section 269SS,Section 54,Section 234A,Section 234B,Section 234C,Section 132A,Section 50C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JABALPUR BENCH, MP

Before: HON’BLE SHRI KUL BHARAT & SHRI G.D. PADMAHSHALI

For Appellant: Mr Sapan Usrethe [‘Ld. AR’]
For Respondent: Mr Rahul Padha [‘Ld. DR’]
Pronounced: 03/06/2026

PER G. D. PADMAHSHALI; This appeal is filed against order dt 30/10/2023 passed u/s 250 of the Income Tax Act, 1961 [‘the Act’] by the Commissioner of Income-tax, Appeals-3, Bhopal [‘Ld. CIT(A)’] for assessment year 2017-18 [‘AY’] which in turn arisen out of order of assessment passed u/s 143(3) r.w.s. 153A of the Act by the Income Tax Officer-1, Chhindwara [‘Ld. AO’]

ITAT-Jabalpur Chaitram Alonkar Vs ITO ITA Nos. 104/JAB/2024 AY: 2017-18

2.

Tersely stated facts of the case are that;

2.

1 The assessee is an individual and identified as non- filer. On the basis of proceedings conducted u/s 132A of the A

The order continues below.

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