DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, JAIPUR vs. M/S ANUKAMPA PROPERTIES PVT. LTD., JAIPUR

ITA 520/JPR/2019Status: DisposedITAT Jaipur28 February 2020AY 2015-161 pages

AI SummaryRemanded

What did the Tribunal hold?

The Tribunal is considering the Revenue's appeal against the deletion of an addition by the CIT(A). The addition was made by the AO after rejecting the assessee's books and treating receipts from customers as income.

What were the facts?

The Revenue appealed against the CIT(A)'s order for AY 2015-16. The CIT(A) had deleted an addition of Rs. 3,55,69,866/- made by the AO.

What were the issues?

Whether the CIT(A) was justified in deleting the addition made by the AO after rejecting the assessee's books and treating customer receipts as income.

Which sections of the Income-tax Act were involved?

Not explicitly mentioned in the provided text, but the context implies sections related to assessment and additions.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCH ‘B’, JAIPUR

Before: Shri Ramesh C.Sharma, AM & Shri Vijay Pal Rao, JM vk;dj vihy la-@ITA No. 520/JP/2019

Hearing: 02/01/2020Pronounced: 04/03/2020

PER VIJAY PAL RAO, JM This appeal by the Revenue is directed against the order of ld. CIT(A) -4, Jaipur dated 11-02-2019 Act for the Assessment Year 2015-

16.

The Revenue has raised the following grounds. ‘’1. Whether on the facts and circumstances of the case, the ld. CIT(A) was right in deleting the addition made by AO of Rs. 3,55,69,866/- by rejection the books and treating the receipts from customer as an income.

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