SELVARAJ SHANTHAMANI,COIMBATORE vs. THE ITO, NCW 3(1), COIMBATORE

ITA 362/CHNY/2021Status: DisposedITAT Chennai12 September 2022AY 2018-193 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the lower authorities failed to consider the evidence, including certificates from the Village Administrative Officer and payment receipts for development charges, which proved the properties were vacant land. Therefore, the addition of deemed letting value was deleted.

What were the facts?

The assessee's appeal concerns additions made by the AO, which were confirmed by the CIT(A), representing the deemed letting value of four properties. The assessee claimed these properties were vacant land, but the lower authorities rejected this without considering submitted evidence.

What were the issues?

Whether the addition of deemed letting value for properties claimed to be vacant land is justified when evidence of their vacant status was not properly considered by the lower authorities.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C/SMC-II” BENCH, CHENNAI

For Appellant: Shri P. Sajit Kumar (JCIT) – Ld. DR
For Respondent: Shri P. Sajit Kumar (JCIT) – Ld. DR

Manoj Kumar Aggarwal (Accountant Member)

1.

Aforesaid appeal by assessee for Assessment Year (AY) 2018- 19 arises out of the order of Ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 01.09.2021 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s. 143(3) of the Act on 10.03.2021. In this appeal, the assessee is aggrieved by confirmation of certain additions of Rs.13.51 Lacs which represent deemed letting value of four properties owned by the ass

The order continues below.

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