PROXIMA CREATIONS ,PUNE vs. INCOME TAX OFFICER WARD 3(1), PUNE

ITA 2626/PUN/2025Status: DisposedITAT Pune02 July 2026AY 2018-1913 pages
AI SummaryRemanded

What were the facts?

The assessee, a partnership firm, appealed against the CIT(A)'s orders upholding disallowances under Section 43B and additions under Section 68. The Assessing Officer made these additions due to non-compliance by the assessee during assessment proceedings.

What did the Tribunal hold?

The Tribunal found that the CIT(A) had erred in sustaining the addition on under-valuation of closing Work-in-Progress (WIP) without fully appreciating the evidence. The Tribunal decided to provide the assessee with another opportunity to present their case.

What were the issues?

Whether the disallowance under Section 43B and addition under Section 68 were justified, and whether the valuation of Work-in-Progress was correctly assessed.

Which sections of the Income-tax Act were involved?

Section 43B,Section 68,Section 144,Section 144B,Section 250,Section 143(3),Section 263,Section 45(4)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE

Before: DR. MANISH BORAD & SHRI PAVAN KUMAR GADALE

For Respondent: Shri Amit Bobde-CIT-DR

PER PAVAN KUMAR GADALE, JUDICIAL MEMBER:

These two appeals are filed by the assessee against the separate orders of CIT(A) (i) ITA No. 2626/PUN/2025 the appeal was filed against the order of NFAC/CIT(A) passed u/sec 144r.w.s. 144B and u/sec250 of the Income Tax Act for the A.Y. 2018-19.(II) ITA No. 2808/PUN/2025, the appeal is filed against the order of the CIT(A)/NFAC passed u/sec 143(3) r.w.s. 263 with u/sec 144B of the Act and u/sec250 of

The order continues below.

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