SURYAMANI FINANCING COMPANY LTD.,,KOLKATA vs. ITO, WARD 7(1), KOLKATA,, KOLKATA

IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH AT KOLKATA Before SHRI YOGESH KUMAR US, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA No(s). 1948/KOL/2026 Assessment Year(s) 2010-11 Suryamani Financing ITO, Ward-7(1), Kolkata Company Ltd. Aayakar Bhawan, P-7, 9, Ezra Street, Top Floor, Room Vs. Chowringhee Square,, No.47,, Kolkata, West Bengal, Kolkata, West Bengal, 700001 700069 (Appellant) (Respondent) PAN: AADCS5559E Appearances: Assessee represented by : Manoj Kataruka AR. Department represented by : Nicholas Murmu, Addl. CIT, Sr.DR. Date of concluding the hearing : 30.07.2026 Date of pronouncing the order : 25.08.2026 ORDER PER RAKESH MISHRA, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of the Addl/JCIT(A)-2, Coimbatore [hereinafter referred to as Ld. ‘Addl/JCIT(A)'] passed u/s 250 of the Act for AY 2010-11 dated 11.12.2025. 2. The assessee is in appeal before the Tribunal raising the following grounds of appeal: "1. That on the facts and in the circumstances of the case the action of the Ld. CIT(A) to confirm the addition made by the A.O. of Rs.5,75,293/- u/s 14A of the Act is illegal and bad in law.

“5.7 From the reasons recorded by the AO it is observed that the trading activities done by the appellant was only once in each month and that does not require much expenditure and the investment made by the appellant as on 31.03.2020 is Rs.80,29,41,833/- which investment decisions requires management personnel and professional experts which needs administrative, managerial and establishment expenses including the expenses related to depreciable assets used by the

Deputy/Assistant Registrar ITAT, Kolkata Benches Kolkata