SAMPURNA FAMILY TRUST,KOLKATA vs. INCOME TAX OFFICER, MUMBAI

ITA 6676/MUM/2024Status: DisposedITAT Mumbai11 February 2025AY 2017-18Bench: SHRI OM PRAKASH KANT (Accountant Member), MS. KAVITHA RAJAGOPAL ( (Judicial Member)1 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The tribunal noted that the assessee sought to withdraw the appeal. Consequently, the appeal was dismissed as withdrawn.

What were the facts?

The assessee filed its return in ITR-7 instead of ITR-V, leading to an adjustment of Rs. 15,83,820/- under Section 143(1) for the assessment year 2017-18. The CIT(A) confirmed this addition.

What were the issues?

The primary issue was whether the adjustment made under Section 143(1) was valid given the nature of the return filed and the exemptions claimed. However, the appeal was dismissed as withdrawn.

Which sections of the Income-tax Act were involved?

Section 143(1),Section 10(34),Section 10(15)(iv)(h),Section 10(35),Section 143(1)(a),Section 139(5),Section 143(1)(a)(ii),Section 139(9)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “F” MUMBAI

Before: SHRI OM PRAKASH KANT & MS. KAVITHA RAJAGOPAL

For Appellant: Mr. Manish Sareen, CIT-DR (on
Hearing: 10/02/2025Pronounced: 11/02/2025

PER OM PRAKASH KANT, AM

This appeal by the assessee is directed against order dated 06.11.2024 passed by the Ld. Commissioner of Income-tax (Appeals) – National Faceless Appeal Centre, Delhi [in short ‘the Ld. CIT(A)’] for assessment year 2017-18, raising following grounds:

Sampurna Family Trust Sampurna Family Trust I. For that the order passed by Ld. CIT(A) dated 06.11.2024 for that the order passed by Ld. CIT(A) dated 06.11.2024 for that the order passed by Ld. CIT(A) dated 06.11.2024 for the assessment year 2017 the assessment year 2017-18 in confirming the addition of 18 in confirming the addition of exempted income

The order continues below.

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