SHASHIKANT RAMSWAROOP CHAMADIA,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-12, PUNE, PUNE

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ITA 486/PUN/2024Status: DisposedITAT Pune27 May 2024AY 2018-19Bench: SHRI S.S. GODARA (Judicial Member), SHRI G.D. PADMAHSHALI (Accountant Member)4 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the matter to the CIT(A) for fresh adjudication. The CIT(A) was directed to consider the assessee's claim for deduction under Section 57(iii) and the additional evidence filed by the assessee.

What were the facts?

The assessee claimed certain expenses as deductible against income from other sources. The lower authorities disallowed these expenses, and the assessee's appeal to the CIT(A) was dismissed without considering the facts and materials. The assessee also sought to admit additional evidence before the CIT(A) which was not considered.

What were the issues?

Whether the expenses incurred were wholly and exclusively for the purpose of earning income from other sources, and whether additional evidence should be admitted.

Which sections of the Income-tax Act were involved?

Section 57

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI S.S. GODARA & SHRI G.D. PADMAHSHALI

For Appellant: Shri Sarvesh Kandelwal
For Respondent: Shri Sourabh Nayak, Addl.CIT

आदेश की प्रतिलिपि अग्रेपिि/Copy of the Order is forwarded to: अपीऱधर्थी / The Appellant; 1. प्रत्यर्थी / The Respondent; 2. 3. The concerned Pr.CIT(A), Pune 4. विभागीय प्रविविवि, आयकर अपीलीय अविकरण, पुणे “B” / DR „B‟, ITAT, Pune 5. गार्ड फाईल / Guard file आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अविकरण ,पुणे / ITAT, Pune

Date 1. Draft dictated on 21-05-2024 Sr.PS 2. Draft placed before author 22-05-2024 Sr.PS 3. Draft proposed & placed before the JM second member 4. Draft discussed/approved by Second JM Member. 5. Approved Draft comes to the Sr.PS/PS Sr.PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.

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