PREM SINGH,CHAMBA vs. ACIT CIRCLE PALAMPUR, PALAMPUR

ITA 947/CHANDI/2025Status: DisposedITAT Chandigarh15 January 2026AY 2017-18Bench: SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)23 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal allowed deductions for legal compliance fees and civil contract services related to the land sale. It also directed verification of the interest on tax refund. The addition for bank deposits was found unsustainable.

What were the facts?

The assessee claimed deductions for construction cost, facilitator fees, property tax, and lawyer fees while computing capital gains from the sale of land. The Assessing Officer (AO) disallowed these claims and also denied exemption under Section 54 and 54F. The assessee also had issues with additions for bank deposits and interest on tax refund.

What were the issues?

Whether expenses incurred in connection with the transfer of property are deductible for capital gains computation and whether bank deposits during demonetization are unexplained income.

Which sections of the Income-tax Act were involved?

Section 54,Section 54F,Section 48,Section 69A,Section 115BBE,Section 244A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, CHANDIGARH

Before: HON’BLE SHRI RAJPAL YADAV & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Ajay Jain (CA) – Ld. AR

Heard together (2 matters)

ITA No. 946/CHANDI/2025
ITA No. 947/CHANDI/2025

Read from the judgment's own cause title. This page is filed under one of them.

Manoj Kumar Aggarwal (Accountant Member)

1.

The assessee is in further appeals before us for Assessment Years (AY) 2015-16 & 2017-18 which arises out of separate orders of learned first appellate authority. First, we take up appeal for Assessment Year (AY) 2015-16 which arises out of an order of learned Commissioner of Income Tax (Appeals), NFAC [CIT(A)] dated 22-07-2025 in the matter of an assessment framed by Ld. Assessing Officer

The order continues below.

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