ANJANA KANTHALI,SUSNER vs. INCOME TAX OFFICER, SHAJAPUR, SHAJAPUR

ITA 293/IND/2026Status: DisposedITAT Indore30 June 2026AY 2024-2518 pages
AI SummaryAllowed

What were the facts?

The assessee claimed a rebate under Section 87A on long-term capital gains taxed under Section 112, while opting for the new tax regime under Section 115BAC. This rebate was initially disallowed by the AO and upheld by the CIT(A).

What did the Tribunal hold?

The Tribunal held that the issue is covered by a previous decision of the ITAT Indore Bench, which allowed rebate under Section 87A against tax on long-term capital gains. Consequently, the AO was directed to allow the rebate.

What were the issues?

Whether rebate under Section 87A is allowable on long-term capital gains when the assessee opts for the new tax regime under Section 115BAC.

Which sections of the Income-tax Act were involved?

Section 87A,Section 112,Section 115BAC,Section 154,Section 250,Section 253

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: SHRI MANISH BORAD & SHRI PARESH M. JOSHI

For Appellant: Ms. Neha Jain, CA
Hearing: 22.06.2026Pronounced: 30.06.2026

Per Paresh M. Joshi, JM:

This is an Appeal filed by the Assessee under section 253 of the income tax Act 1961,[ herein after referred to as the Act

for the sake of brevity] before this tribunal as & by way of a second Appeal. The Assessee is aggrieved by the order

bearing Number:-ITBA/NFAC/250/2025-26/1083700671(1)

dated 15.12.2025 passed by the Ld. CIT(A) u/s 250 of the Act which is hereinafter referred as the “Impugned order”.

ANJANA KANTHALI ITA No. 293/Ind/2026 AY-2024-25 The Relevant Assessment Year is 2024-25 and the corresponding Previous Period is from 01/04/2023 to 31/03/2024. 2. FACTUAL MATRIX

2.

1) That as and by way of a Rectification Order u/s 154 of the Act dat

The order continues below.

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