KUNDOLY KRISHNANKUTTY SUNIL,THRISSUR vs. INCOME TAX OFFICER,WARD 2(1), THRISSUR

ITA 547/COCH/2025Status: DisposedITAT Cochin22 September 2025AY 2016-20178 pages
AI SummaryN/A

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal. It partly allowed the Section 54F claim, permitting a deduction of INR 2,10,565/- for electrical and plumbing expenses deemed essential for habitability, while disallowing other claimed expenses as renovations. For Section 80C, the Tribunal directed the Assessing Officer to grant a deduction of INR 1,50,000/- based on verified LIC premium receipts, modifying the previous restriction.

What were the facts?

The assessee's income tax return for Assessment Year 2016-2017 was subjected to scrutiny, leading to restrictions in deductions claimed under Section 54F for expenses incurred to make a newly purchased flat habitable and under Section 80C for LIC premium payments. The CIT(A) upheld the Assessing Officer's decision, dismissing the assessee's appeal.

What were the issues?

1. Whether expenses incurred for interior works, modular kitchen, and other similar items to make a newly purchased flat habitable qualify for deduction under Section 54F of the Income Tax Act. 2. Whether the full eligible amount of LIC premium paid should be allowed as a deduction under Section 80C of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 250,Section 143(3),Section 54F,Section 80C

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## **IN THE INCOME TAX APPELLATE TRIBUNAL "DB" BENCH, COCHIN**

## **SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER**

## **ITA No.547/COCH/2025 (Assessment Year:2016-2017)**

#### **Kundoly Krishnakutty Sunil**

Kundoly House, Kuttankulangara, Punkunnam, Thrissur, Kerala- 680003

[PAN: AGEPS1499K] **…………. Appellant**

**Income Tax Officer, Ward 2(1),** Vs

Thrissur, Thrissur, Kerala- 680001

**…………. Respondent**

**Appearance**

For the Appellant/Assessee For the Respondent/Department **: :** Shri Ramdas M, Smt. Leena Lal,

**Date**

Conclusion of hearing Pronouncement of order **: :** 20.08.2025 22.09.2025

#### **O R D E R**

## **Per Rahul Chaudhary, Judicial Member:

**

- 1. The present appeal preferred by the Assessee is directed against the Order, dated 06/03/2025, passed by Additional/Joint Commissioner of Income Tax, Appeal - Patna [hereinafter referred to as 'the **CIT(A)**'] under Section 250 of the Income Tax Act, 1961 [hereinafter referred to as 'the **Act**'] whereby the Ld. CIT(A) had dismissed the appeal against the Assessment Order, dated 10/12/2018, passed under Section 143(3) of the Act for the Assessment Year 2016-2017. - 2. The p

The order continues below.

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