JASODA SADAN,CUTTACK vs. INCOME TAX OFFICER (EXEMPTION), CUTTACK, CUTTACK

It was submitted by the ld. AR that the assessee is a society which has been granted registration u/s.12AA of the Act. It was the submission that the assessee filed its return on 17.10.2016 disclosing total income at Rs.Nil. Subsequently the case of the assessee selected for limited scrutiny wherein the AO treated the donations received of Rs.5,00,000/- as income of the assessee which was already disclosed and included in the gross receipt disclosed by the assessee. It was the submission that the AO has disallowed 20% of expenditure on adhoc estimate basis to the Rs.3,21,500/- without having any cogent reason for such disallowance and without rejecting books of account. It was further submitted by the ld. AR that the disallowance of depreciation claimed by the assessee treating the same as not allowable as per the provisions of Section 11(6) of the Act. In appeal, the ld. CIT(A) has also accepted the findings recorded by the AO and dismissed the appeal of the assessee. It was the prayer of the ld. AR of the assessee that the assessee has produced the documentary evidence as were sought for by the AO, however, those documents have not been considered. Even before the ld. CIT(A) the assessee has filed statement of facts along with grounds of appeal

. But the ld. CIT(A) without providing sufficient opportunity, has dismissed the appeal of the assessee. Therefore, the ld. AR prayed that one more opportunity may be provided to the assessee to represent its case and substantiate its claim before the AO.