RIVA PACKAGING SOLUTIONS PRIVATE LIMITED ,PARDI vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE -2(1)(1), SURAT, SURAT
No AI summary yet for this case.
Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: MS. SUCHITRA KAMBLE & SHRI B.M. BIYANI
PER : SUCHITRA KAMBLE, J M:
The appeal filed by the assessee is against the order passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [in short “CIT(A)”] dated 07.09.2022 for the Assessment Year (in short “AY”) 2015-16. 2. The assessee has raised the following grounds of appeal: “(I) Addition of Rs. 10,99,799 u/s.41(1) of the Act: (1) Learned CIT(A) was not justified in confirming addition of Rs.10,99,799 in respect of eleven parties whose liability has neither ceased nor remitted. (2) The addition being wrongly and unilaterally made is required to be deleted.
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.