CHITTA RANJAN GOUR,BHILAIPAHARI vs. ITO WARD 1(1), C.H. AREA

ITA 31/RAN/2026Status: DisposedITAT Ranchi30 June 2026AY 2018-193 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the issues to the Assessing Officer for re-adjudication. The assessee will be given an adequate opportunity to be heard and to refer the matter to the DVO.

What were the facts?

The assessee sold two immovable properties for a higher sale consideration than the registered value. The Assessing Officer applied Section 50C, and the assessee failed to provide necessary details to the CIT(A).

What were the issues?

Whether the Assessing Officer correctly applied Section 50C without referring the matter to the DVO, and whether the assessee was given adequate opportunity to present its case.

Which sections of the Income-tax Act were involved?

Section 50C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “RANCHI BENCH, RANCHI

Before: SHRI GEORGE MATHAN & SHRI RATNESH NANDAN SAHAY

For Appellant: Shri Shrawan Kr. Jha, Advocate
For Respondent: Shri Sandipan Khan, Sr. DR
Hearing: 30.06.2026Pronounced: 30.06.2026

Per Bench: This is an appeal filed by the assessee against the order of the NFAC, DELHI [hereinafter referred to as the ‘CIT(A)’] in appeal no. NFAC/2017-18/10268941 dated 09.07.2025 for the assessment year 2018-19. 2. Shri Shrawan Kr. Jha, Advocate represented on behalf of the assessee and Shri Sandipan Khan, Sr. DR represented on behalf of the revenue.

3.

It was submitted by the ld. AR that the assessee had sold two immovable properties for a consideration of Rs.52,70,000/- and another at Rs.50,89,000/- but the same was registered at Rs.40,00,000/- and Rs.35,75,000/-. It was the submission that the Assessing Officer has not referred the matter to the DVO. The Assessing Office

The order continues below.

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