RAKESHKUMAR WADHAWAN,MUMBAI vs. ACIT- CC 5(4), MUMBAI

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ITA 3025/MUM/2018Status: DisposedITAT Mumbai29 August 2022AY 2013-148 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the assessee's appeal, finding no merit in the grounds raised. The Tribunal agreed with the CIT(A)'s decisions regarding the disallowance under Section 14A, imposition of interest under Section 234D, disallowance of society charges and construction charges, and addition on account of deemed let out property.

What were the facts?

The assessee filed a return of income, which was subject to scrutiny assessment. The Assessing Officer made various additions, leading to a higher assessed income. The assessee appealed these additions to the CIT(A), who upheld some and modified others. The assessee then appealed to the ITAT.

What were the issues?

The key issues involved the validity of the assessment order, disallowance of expenses under Section 14A, imposition of interest, and additions for deemed let out property.

Which sections of the Income-tax Act were involved?

Section 14A,Section 234D,Section 143(3),Section 23(4)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, MUMBAI

Before: SHRI PAVAN KUMAR GADALE & SHRI AMARJIT SINGHShri Rakesh Kumar

For Respondent: Smt. Mahita Nair
Hearing: 10.08.2022Pronounced: 29.08.2022

आदेश की प्रतितलति अग्रेतिि/Copy of the Order forwarded to : 1. अिीलाथी / The Appellant 2. प्रत्यथी / The Respondent. 3. संबंतधि आयकर आयुक्त / The CIT(A) 4. आयकर आयुक्त(अिील) / Concerned CIT 5. तिभागीय प्रतितनतध, आयकर अिीलीय अतधकरण, अहमदाबाद / DR, ITAT, Mumbai 6. गार्ड फाईल / Guard file.

आदेशानुसार/BY ORDER, सत्यातिि प्रति //True Copy//

(Asst. Registrar) ITAT, Mumbai

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