CHINMAYA EDUCATIONAL SOCIETY, CHINMAYA VIDYALAYA, UHF, NAUNI,SOLAN vs. ITO WARD EXEMPTIONS, SOLAN

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ITA 528/CHANDI/2022Status: DisposedITAT Chandigarh04 July 2024AY 2015-16Bench: SHRI A.D. JAIN (Vice President), DR KRINWANT SAHAY (Accountant Member)9 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s decision, finding that the Assessing Officer was justified in exercising the power under Section 154. The AO was entitled to consider all available records, not just the assessment order, to rectify a mistake apparent from the record.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order upholding the addition of Rs. 51,48,304/- by the AO under Section 154. The AO had initiated rectification proceedings to correct what he considered a clerical mistake in assessing the assessee's income as 'nil'.

What were the issues?

Whether the Assessing Officer's rectification under Section 154, to correct an alleged clerical mistake in the assessment order, was justified. Whether the scope of 'mistake apparent from record' under Section 154 extends to considering all available assessee records.

Which sections of the Income-tax Act were involved?

Section 154,Section 143(1),Section 143(3)

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Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, CHANDIGARH BENCH, ‘A’, CHANDIGARH

Before: SHRI A.D. JAIN & DR KRINWANT SAHAY

For Appellant: Shri Parveen Sharma, Advocate
Hearing: 04.06.2024

आदेश क� ��त�ल�प अ�े�षत / Copy of the order forwarded to :

528-Chd-2022 Chinmaya Educational Society, Solan 9

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