SWAJAS AIR CHARITIES LIMITED,CHENNAI vs. CIT-A, NFAC, NEW DELHI

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ITA 1101/CHNY/2022Status: DisposedITAT Chennai13 July 2023AY 2010-112 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 Tribunal confirmed the additions made by the Assessing Officer as the assessee failed to substantiate the expenditure claim and provided no new material. The appeal was dismissed.

What were the facts?

The assessee failed to appear for the hearing, and the hearing notice was returned. The assessee had previously been unable to furnish details for write-off of pre-operative expenses and ROC charges due to business closure.

What were the issues?

Whether the write-off of pre-operative expenses and ROC charges are allowable as deductions when the assessee fails to substantiate the claim.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, CHENNAI

Before: HON’BLE SHRI MAHAVIR SINGH, VP & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM

O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. At the time of hearing of captioned appeal, none appeared for assessee. The hearing notice has returned back. Upon perusal of assessment order dated 28.03.2013, it could be seen that the assessee has been saddled with additions of Rs.34.15 Lacs on account of write-off of pre-operative expenses and ROC charges paid. During appellate proceedings, the assessee expressed inability to furnish the details due to closure of the business. Accordingly, the impugned additions were confirmed against which the assessee is in further appeal before us.

2.

Quite clearly, the assessee has failed to substantiate the expenditure claim. No new material has been placed before us. Therefore, we have no option but to confirm the impugned order.

3.

The appeal stand dismissed. Order pronounced on 13th July, 2023.

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