SHRI AJAY T.PATEL,HUF,SURAT vs. THE INCOME TAX OFFICER,WARD-3(2), SURAT

ITA 2643/AHD/2013Status: DisposedITAT Surat16 November 2018AY 2007-087 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal, following a coordinate bench decision, restored the matter to the file of the AO for fresh adjudication. This was done to allow the AO to consider the details filed by the assessee regarding agricultural income and N.A. charges.

What were the facts?

The assessee sold non-agricultural land and did not show the sale consideration as per Section 50C of the Income Tax Act. The Assessing Officer (AO) re-opened the case, treating a portion of the sale as escaped assessment. The assessee also claimed agricultural income and made payments for N.A. charges, which were questioned by the AO.

What were the issues?

Whether the sale consideration was correctly declared as per Section 50C and whether the agricultural income and N.A. charges were substantiated with proper evidence.

Which sections of the Income-tax Act were involved?

Section 50C,Section 148,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘’SURAT’’ BENCH, SURAT

Before: SHRI RAJPAL YADAV & SHRI AMARJIT SINGH

Hearing: 13/11/2018Pronounced: 16/11/2018

PER AMARJIT SINGH, ACCOUNTANT MEMBER:

These three appeals of the assessee for A.Y. 2007-08 are against separate orders of the ld.CIT(A)-IV, Ahmedabad of even dated i.e. dated

ITA No.2643/Ahd/2013 and 2 Others 2 20/09/2013 passed in the cases of three different asses

The order continues below.

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