MRS. GAURI HIREN BHANU,MUMBAI vs. ITO WARD 17(3)(1), MUMBAI

ITA 8275/MUM/2025Status: DisposedITAT Mumbai06 March 2026AY 2022-23Bench: SHRI ANIKESH BANERJEE (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found that there was indeed an error in the computation sheet attached to the assessment order regarding the set-off of brought forward losses. The Tribunal deemed it fit to restore the matter back to the Assessing Officer (AO) for verification and correction of the computation sheet.

What were the facts?

The assessee's return for AY 2022-23 was selected for scrutiny, and the assessment was completed under section 143(3). Although the returned income was accepted, a discrepancy arose in the computation sheet, where the taxable income was calculated at Rs. 2,31,66,530/- instead of Rs. 1,91,67,730/- due to an error in set-off of brought forward losses.

What were the issues?

Whether the CIT(A) erred in dismissing the appeal without adjudicating on the computational error in the set-off of brought forward losses, and whether the AO should be directed to correct the computation sheet.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: SHRI ANIKESH BANERJEE, JM & SHRI ARUN KHODPIA, AM

For Appellant: Shri Hari S. Raheja, AR
For Respondent: Shri Sanjeev Bhagat, Sr. DR
Pronounced: 06.03.2026

Per Arun Khodpia, AM: The captioned appeal is preferred by the assessee against the orders of Commissioner of Income Tax (Appeals) / National Faceless Appeal Centre (NFAC), Delhi [in short “Ld. CIT(A)”] dated 10.10.2025 for the Assessment Year (AY) 2022-23, which in turn arises from the order under section 143(3) of the Income Tax Act, 1961 (the Act) dated 30.01.2024 passed by Assessment Unit, Income Tax Department. The grounds of appeal raised by the assessee are as under: Gauri Hiren Bhanu

“1. On the facts and in the circumstances of the case and in law, the Commissioner of Income Tax Appeal

The order continues below.

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