SHAILAJA SUDHAKAR VYAS,NAGPUR vs. THE INCOME TAX OFFICER, WARD 4(4), NAGPUR, NAGPUR

ITA 504/NAG/2025Status: DisposedITAT Nagpur31 August 2026AY 2015-201610 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee had acquired title to the property before April 1, 1981, making the AO's reliance on the 1982 sale deed erroneous for indexation. It also found that the lower authorities had not dealt with the assessee's explanations regarding expenses like electrical fittings and short-deposited VAT/service tax appropriately.

What were the facts?

The assessee claimed deduction under Section 54 for the purchase of a new property and for expenses related to it. The Assessing Officer (AO) disallowed certain expenses, including stamp duty, registration fees, VAT, service tax, and electrical fittings, and also recomputed the indexed cost of acquisition based on the sale deed date.

What were the issues?

Whether the date of acquisition of property for indexation purposes was correctly determined by the AO, and if the disallowance of expenses claimed under Section 54 was justified.

Which sections of the Income-tax Act were involved?

Section 54,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “DB” BENCH, NAGPUR

Before: SHRI ANUBHAV SHARMA & SHRI KHETTRA MOHAN ROY

Hearing: 11.06.2026Pronounced: 31.08.2026

PER ANUBHAV SHARMA, JM:

This appeal is preferred by the assessee against the order dated 20.06.2025 of the Ld. Addl/JCIT(A)-1, Visakhapatnam (hereinafter referred as Ld. First Appellate Authority or in short Ld. ‘the ld. FAA’) in DIN & Order No: ITBA/APL/S/250/2025-26/1077246505(1) arising out

P a g e | 2 Shailaja Sudhakar Vyas (AY: 2015-16) of the order dated 30.11.2017 u/s 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) passed by ITO, Ward 4(4), Nagpur, for AY: 2015-16. 2. The brief facts of the case are that the assesse individual filed

The order continues below.

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