M/S. AKSHAY ECO ENERGY CORPORATION PVT. LTD.,JAIPUR vs. ITO, WARD-7(3), JAIPUR

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 101/JP/2020 Assessment Year: 2014-15 cuke M/s Akshay Eco Energy Corporation I.T.O. Vs. Private Limited, Ward 7(3), C/o-C L Yadav & Associates, Jaipur. 320, City Center, S.C. Road, Jaipur- 302001. PAN No.: AALCA 0923 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri C.L. Yadav (CA) jktLo dh vksj ls@ Revenue by : Ms. Chanchal Meena (Addl.CIT) lquokbZ dh rkjh[k@ Date of Hearing : 21/10/2020 mn?kks"k.kk dh rkjh[k@ Date of Pronouncement : 09/11/2020 vkns'k@ ORDER PER: SANDEEP GOSAIN, J.M. The present appeal has been filed by the assessee against the order of the ld. CIT(A)-3, Jaipur dated 08/11/2019 for the A.Y. 2014-15, wherein the assessee has raised following grounds of appeal: “1. That in the facts and circumstances of the case and in law, the ld CIT(A) erred in confirming the action of ld. AO of making addition u/s 68 of the Act to the extent of Rs. 44,00,000/-. The action of the ld. CIT(A) is illegal, unjustified and arbitrary and against the facts of the case. Relief may please be granted by deleting the said addition of Rs. 44,00,000/-.

2. That on the facts and circumstances of the case, the ld. CIT(A) erred in validating the action of the ld. A.O. where the ld. A.O. has