SMT. TANDRA GHOSH,HOWRAH vs. I.T.O.,WARD-47(1), KOLKATA

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” (Virtual Court Hearing), BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member Assessment Year: 2012-13 Smt. Tandra Ghosh.……………………..………………….……Appellant 12, Aprakash Mukherjee Lane, Shibpur, Howrah-711102. [PAN: AMKPG1615K] vs. ITO, Ward-47(1), Kolkata………………………………...………..…..Respondent Appearances by: Shri Prabir Sen, AR, appeared on behalf of the appellant. Shri Jayanta Khanra, JCIT, Sr. DR, appeared on behalf of the Respondent. Date of concluding the hearing : October 26, 2021 Date of pronouncing the order : October 26, 2021 Hearing through Video Conferencing ORDER The present appeal has been preferred by the assessee against the order dated 27.03.2019 of the Commissioner of Income Tax (Appeals)-14, Kolkata (hereinafter referred to as ‘CIT’) passed u/s 147/143(3) of the Income Tax Act (hereinafter referred to as the ‘Act’). The assessee in this appeal has taken following grounds of appeal: “1. That on the fact and in the circumstances of the case, the addition of Rs.6,24,214 on account of Long Term Capital Gains, being illegal as it was based on a biased valuation made by the Department, should be deleted in full and fair market valuation may be ordered from the point of view of equity and natural justice.

2. The appellant craves leave to adduce any further ground(s) or amend the grounds taken, at the time of hearing of this appeal.”

2. At the outset, the ld. Counsel for the assessee has invited my attention to the impugned assessment order to submit that the sole dispute involved in this appeal is regarding the valuation of property sold by the assessee upon which the long-term capital gains have been assessed by the Assessing Officer. The ld. Counsel has submitted that the matter was referred by the Assessing Officer to the Valuation Officer for estimating Assessment Year: 2012-13 Smt. Tandra Ghosh