UDAY VITHAL NAGPURE,MUMBAI vs. AO MUMBAI, MUMBAI

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ITA 2596/MUM/2023Status: DisposedITAT Mumbai08 April 2024AY 2011-2012Bench: SHRI VIKAS AWASTHY (Judicial Member), SHRI AMARJIT SINGH (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the assessing officer had not made any changes to the assessed income, only rectifying the calculation of interest under section 234B. Since no material was presented to differ from the CIT(A)'s findings, the appeal was dismissed.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2011-12. The original assessment was completed u/s 144 r.w.s 147, and later a rectification order u/s 154 was passed regarding the interest charged under section 234B. The assessee claimed that the original assessment was done on assumption and that 20% of the demand paid was not considered.

What were the issues?

Whether the interest charged u/s 234B was wrongly calculated and whether the original assessment was based on assumption.

Which sections of the Income-tax Act were involved?

Section 144,Section 147,Section 154,Section 234B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

For Respondent: Smt. Rajeshwari Menon
Hearing: 04.04.2024Pronounced: 08.04.2024

O R D E R

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