THE NILGIRI DAIRY FARM PRIVATE LIMITED,MUMBAI vs. DCIT 3(3)(1), MUMBAI

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ITA 911/MUM/2023Status: DisposedITAT Mumbai17 October 2023AY 2012-134 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee opted for the Vivad-se-Vishwas Scheme and filed an application for withdrawal of the appeal. Consequently, the grounds raised by the assessee were dismissed as withdrawn.

What were the facts?

The assessee, engaged in the business of groceries and dairy products, filed its return of income declaring NIL income. The Assessing Officer made additions and disallowances totaling Rs. 8,49,56,610. The CIT(A) partly allowed the assessee's appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as withdrawn due to opting for the Vivad-se-Vishwas Scheme. The appeal also involved issues related to interest income, rental expenditure, and freight charges.

Which sections of the Income-tax Act were involved?

Section 250,Section 40(a)(ia),Section 194C

AI-generated summary — verify with the full judgment below

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

Before: SHRI KULDIP SINGH & SHRI GAGAN GOYAL

For Appellant: Shri Himanshi Jain, Ld. AR
For Respondent: Shri P. D. Chougule, Ld. DR
Hearing: 25/08/2023Pronounced: 17/10/2023

PER GAGAN GOYAL, A.M: This appeal by assessee is directed against the order of National Faceless Appeal Centre (for short “NFAC”) dated 24.2.2023 u/s. 250 of the Income Tax Act, 1961 (in short ‘the Act’) for A.Y. 2012-13. The assessee has raised the following grounds (redrafted) of appeal:-

1.

on the facts and circumstances of the appellant's case and in law, the learned Commissioner of Income Tax (Appeals) has erred in passing the impugned order without affording adequate opportunity of being heard.

2. On the facts and circumstances of the appellant's case and in law, the Ld. Commissioner of Income Tax (Appeals) erred in not deleting the addition made by Ld.AO of a sum of Rs. 4, 62,268/- on account of difference between interest income as shown in 26AS and offered in Return of Income as per the grounds stated in the order or otherwise.

3. On the facts and circumstances of the appellant's case and in law the Ld. Commissioner of Income Tax (Appeals) erred in not deleting the disallowance made by Ld. AO of a sum of Rs. 5, 85, 60,496/- being a rental expenditure incurred on invoking the provision u/s 40(a) (ia) of the Act, as per the grounds stated in the order or otherwise.

4.

On the facts and circumstances of the appellant's case and in law the Ld. Commissioner of Income Tax (Appeals) erred in not deleting the disallowance made by Ld. AO of a sum of Rs. 1,74,10,174/- on account of non-deduction of TDS on Freight charges paid to the transporters as per the grounds stated in the order or otherwise.

5.

On the facts and circumstances of the appellant's case and in law the Ld. Commissioner of Income Tax (Appeals) erred in not deleting the disallowance made by Ld. AO of a sum of Rs. 1, 74, 10,174/- being freight charges paid to the transporters incurred on invoking the provision u / s 40(a) (ia) and u/s. 194C (6) read with Rule 31A (4) of the Act as per the grounds stated in the order or otherwise.

6.

the Appellant crave leaves to add, amend, alter, modifies and or withdraws any of the above grounds of appeal on or before the date of hearing.

The appellant prays this Hon'ble Tribunal to delete the addition/disallowances made by the Ld. Assessing Officer, which is confirmed by the Ld. Commissioner of Income Tax (Appeals).

2.

The brief facts of the case are that the assessee is a company engaged in the business of Groceries, Supermarket, Dairy Products and Restaurant. Assessee filed its return of income on 21.09.2012 declaring total income at Rs. NIL and claimed current year loss of Rs. 8,51,85,544/-. Case of the assessee was selected for scrutiny and requisite notices were issued. During the assessment proceedings AO made certain disallowances and addition to the tune of Rs. 8, 49, 56,610/- vide paras 3-10 of the assessment order. Assessee being aggrieved with this order preferred an appeal before the Ld. CIT (A), who in turn partly allowed the appeal of the assessee and on some heads of additions confirmed the order of the AO. Assessee being further aggrieved and dis-satisfied with this order preferred this appeal before us.

3.

With reference to the appeal under consideration, assessee opted for Vivad-se-Vishwas Scheme, 2020, hence filed an application for withdrawal of appeal vide letter dated 22.08.2023 before us alongwith application, assessee filed Form No. 4 which confirm the stand of the assessee. In view of this grounds raised by the assessee are dismissed as withdrawn.

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