RAMKRISHNAN SRINIVASAN,CHENNAI vs. ITO, NCW-4(6),, CHENNAI

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ITA 616/CHNY/2025Status: DisposedITAT Chennai30 April 2025AY 2021-223 pages
AI SummaryRemanded

What did the Tribunal hold?

The tribunal heard the appeal filed by the assessee. The specific decision or ruling of the tribunal is not detailed in the provided excerpt.

What were the facts?

The assessee filed an appeal for Assessment Year 2021-22 against the order of the Learned Commissioner of Income Tax (Appeals). The appeal was heard by the Income Tax Appellate Tribunal, 'D' Bench, Chennai.

What were the issues?

The primary issue is the appeal filed by the assessee against the order of the CIT(A). The specific grounds of appeal are not mentioned.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, D BENCH: CHENNAI

Before: SHRI SS VISWANETHRA RAVI & SHRI JAGADISH

For Appellant: Shri Venkataraman, Advocate
For Respondent: Shri M.P. Guruprasad, Addl. CIT
Hearing: 23.04.2025Pronounced: 30.04.2025

आदेश / O R D E R

PER JAGADISH, A.M : Aforesaid appeal filed by the assessee for Assessment Year (AY) 2021-22 arises out of the order of Learned Commissioner of Income Tax, Appeal, Addl/JCIT(A)-5, Kolkata [hereinafter “Addl. CIT(A)”] dated 13.12.2024.

2.

The sole issue raised in the present appeal is the denial of deduction u/s. 80D of the Income-tax Act, 1961 (“the Act”) in respect of medical insurance premium paid for the assessee’s dependent parents amounting to Rs. 32,153/-.

3.

The assessee has claimed deduction of Rs. 32,153/- u/s. 80D of the Act towards medical insurance premium paid for his dependent parents. However, the CPC in the intimation issued u/s. 143(1) of the Act did not allow the said deduction. On appeal, the Ld. Addl. CIT(A) allowed the deduction only in respect of the premium paid for self .

4.

The Ld. Authorized Representative (A.R) of the assessee has submitted that in terms of Section 80D(2)(b) r.w.s 80D(4) of the Act, the assessee is entitled to claim deduction for medical insurance premium paid for his parents u/s. 80D of the Act.

5.

We have heard the rival submissions, and perused the materials available on record. It is noted that the CPC disallowed the claim of deduction u/s. 80D of the Act in the intimation passed u/s. 143(1) of the Act. On appeal, the Ld. Addl. CIT(A) has allowed the claim in respect of premium paid for self, but denied the deduction for premium paid for the parents. As per Section 80D(2)(b) r.w.s 80D(4) of the Act, the assessee is entitled to deduction in respect of medical insurance premium paid for his parents, subject to fulfillment of conditions prescribed under the said section. In view of the above, we direct the A.O to allow the claim of deduction of Rs. 32,153/- u/s. 80D of the Act after due verification.

6.

In the result, the appeal filed by the assessee is allowed.

Order pronounced on 30th April, 2025.

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