LADDERUP FINANCE LIMITED,MUMBAI vs. CIRCLE 14(1)(1), MUMBAI, MUMBAI

ITA 7404/MUM/2025Status: DisposedITAT Mumbai27 January 2026AY 2015-161 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the Assessing Officer lacked jurisdiction to make additions beyond the scope of limited scrutiny without proper conversion to complete scrutiny. Such jurisdictional defects are not curable by appellate affirmation.

What were the facts?

The assessee company, engaged in investment and finance, filed its return of income. During assessment, the Assessing Officer made additions and disallowances beyond the scope of limited scrutiny selected under CASS. The CIT(A) upheld these additions.

What were the issues?

Whether the Assessing Officer travelled beyond the scope of limited scrutiny, rendering the assessment order invalid. Whether additions made beyond the limited scrutiny parameters are sustainable in law.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250,Section 14A,Section 115JB,Section 36(1)(iii),Section 94(7),Section 271(1)(c),Section 119,Section 254

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Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, “A” BENCH MUMBAI

Before: SHRI AMIT SHUKLA & SHRI MAKARAND VASANT MAHADEOKAR

For Appellant: Shri Rushabh Mehta
For Respondent: Shri Surendra Mohan, SR. DR
Hearing: 20.01.2026Pronounced: 27.01.2026

PER MAKARAND VASANT MAHADEOKAR, AM: This appeal by the assessee is directed against the order dated 29.09.2025 passed by the Addl./JCIT (A)-1, Delhi from the Office of Ld. Commissioner of Income Tax (Appeals) [hereinafter referred to as “CIT(A)”] under section 250 of the Income-tax Act, 1961 [hereinafter referred to as “the Act”]for Assessment Year

2 Ladderup Finance Limited 2015–16, arising out of the assessment order dated 29.12.2017 passed by the Ld. Assessing Officer under section 143(3) of the Act.

Facts of the Case

2.

The assessee is a company engaged in the business of investment and finance and financial and management consultancy. The assessee filed its return

The order continues below.

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