VASUDHA DATTATRAYA SHINDE,PUNE vs. ITO WARD 2(2), PUNE

आयकर अपीलीय अिधकरण ”B” ायपीठ पुणे म।
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCHES “B” :: PUNE

BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER
AND SHRI VINAY BHAMORE, JUDICIAL MEMBER

आयकर अपील सं. /ITA Nos.1565 and 1566/PUN/2025
िनधारण वष / Assessment Year: 2014-15

Vasudha Dattatraya Shinde,
B7, Kapil Asamant Society,
Pashan, Bavdhan, Pune-411021,
Maharashtra
V s
ITO, Ward 2(2),
Pune
PAN: ADWPS9474R

Appellant/ Assessee

Respondent/
Revenue

Assessee by Shri Pramod S. Shingte – (AR)
Revenue by Shri Akhilesh Srivastva – (DR)
Date of hearing
25/08/2025
Date of pronouncement 28/08/2025

आदेश/ ORDER

PER DR. DIPAK P. RIPOTE, AM:

ITA No.1565/PUN/2025 is filed by the Assessee against the Order of the Commissioner of Income tax (appeal) (NFAC) under section 250 of the Income Tax Act, 1961 for A.Y.2014-15 dated
28/01/2025 emanating from Assessment Order u/s.147 r.w.s144
r.w.s144B dated 21/03/2022. ITA Nos.1565 and 1566/PUN/2025
Vasudha Dattatraya Shinde

2
2. ITA No.1566/PUN/2025 is filed by the Assessee against the Order of the Commissioner of Income tax (appeal) (NFAC) under section 250 of the Income Tax Act, 1961 for A.Y.2014-15 dated
18/02/2025 emanating from penalty order u/s.271(1)(c) of the Act dated 23/09/2022. 3. We first take up ITA No.1565/PUN/2025 relating to the quantum addition. Assessee has raised following grounds of appeal:
1. On the facts and circumstances of the case and in law Learned
Assessing Officer erred in Passing order under section 147 rws 144
where in an addition of Rs. 5 Crore was made on account of long-term capital gain without realizing the fact that the transaction arising out of development agreement reported by