JOLLY MAKER 1 PREM CO-OP SOC LTD,MUMBAI CITY vs. ASSISTANT COMMISSIONER OF INCOME TAX 17(2) , MUMBAI

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ITA 2828/MUM/2023Status: DisposedITAT Mumbai12 February 2024AY 2015-16Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI AMARJIT SINGH (Accountant Member)13 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(A) had not properly considered the assessee's submissions and prior judicial pronouncements. Therefore, the issues were restored to the CIT(A) for fresh adjudication.

What were the facts?

The assessee, a cooperative society, had its income from house property and interest income assessed protectively. The society argued that this income, along with service charges and a deduction under section 80P, had consistently been assessed in its hands based on prior rulings.

What were the issues?

Whether the CIT(A) erred in confirming the protective assessment of income and disallowance of deductions without considering prior judicial precedents and the assessee's submissions.

Which sections of the Income-tax Act were involved?

Section 250,Section 60,Section 80P,Section 57,Section 143(2),Section 148

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. The count shows how many other judgments on BharatTax rely on the same authority.

  • 396 ITR 274
    396 ITR 274
    4 citing

Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI AMARJIT SINGH

Hearing: 12.12.2023Pronounced: 12.02.2024

आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : अपीलाथ� / The Appellant 1. ��थ� / The Respondent. 2. आयकर आयु� / CIT 3. िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण DR, ITAT, 4.

P a g e | 13 to 2828/Mum/2023 Jolly Maker 1 Premises Coop Society Ltd. Vs. ACIT-18(2)

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