MAKARAND MANIKRAO KANJALKAR,AURANGABAD vs. CIRCLE 1, CIDCO

ITA 2352/PUN/2026Status: DisposedITAT Pune24 September 2026AY 2016-174 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal directed the Assessing Officer to verify if the impugned amount was offered to tax in the subsequent year. If confirmed, the addition made for the current assessment year was to be deleted.

What were the facts?

The assessee, a medical professional, changed his accounting method from mercantile to cash basis due to liquidity issues at a hospital, resulting in an addition for unrealized professional fees. The assessee claimed the unrealized amount was offered to tax in the subsequent assessment year.

What were the issues?

Whether the assessee can change the method of accounting mid-year and whether unrealized income should be taxed in the year it accrued or when it was realized.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 145(3),Section 144,Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “SMC”, PUNE

Before: SHRI Dr. DIPAK P. RIPOTE & SHRI VINAY BHAMORE

For Respondent: Shri Sanjiv Kumar Verma, JCIT

PER Dr. DIPAK P. RIPOTE, A.M : This is an appeal filed by the assessee against the order of the Learned Additional/Joint Commissioner of Income Tax (Appeals), Varanasi [Ld. Addl./JCIT(A)], passed u/s. 250 of the Income Tax Act, 1961 (‘the Act’) for AY 2016-17 on 27.03.2026, emanating from the Assessment Order u/s 143(3) of the Act, dated 25.12.2018. Submission of Ld. AR :

2.

The written submission of the Ld. AR are reproduced here as under : and the governing binding judicial precedent. “1. DETAILED STATEMENT OF FACTS Assessee Profile & Professional Background: The Appellant is a qualified practicing medical professional who derives his primary source of pr

The order continues below.

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