ACIT CENTRAL CIRCLE-1 RAIPUR, RAIPUR vs. M/S ABHISHEK STEEL INDUSTRIES LTD, RAIPUR

ITA 556/RPR/2025Status: HeardITAT Raipur05 August 2026AY 2014-1538 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s decision, finding no infirmity in deleting the additions. The Tribunal relied on previous decisions in the assessee's own case and other judicial pronouncements.

What were the facts?

The Assessing Officer rejected the assessee's books of accounts due to alleged suppressed production yield and made additions. The AO also made additions for investment in shares and a specified domestic transaction. The CIT(A) deleted all these additions.

What were the issues?

Whether the rejection of books of accounts and subsequent additions for suppressed production yield, investment in shares, and specified domestic transactions were justified.

Which sections of the Income-tax Act were involved?

Section 145(3),Section 14A,Section 92CA(3),Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: JUSTICE (RETD.) SHRI C. V. BHADANG & SHRI R. K. PANDA

For Appellant: Shri Veekaas S Sharma, CA
For Respondent: Shri Rituparna Namdeo, CIT-DR

PER R.K. PANDA, VP:

The above 2 appeals filed by the Revenue are directed against the separate orders dated 15.07.2025 of the Ld. CIT(A), Ahmedabad - 13 relating to assessment year 2014-15 in respect of the above 2 assessees. Since identical issues are involved in both the appeals, therefore, for the sake of convenience, both the appeals were heard together and are being disposed off by this common order.

2.

Facts of the case, in brief, are that the a

The order continues below.

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