MIRAGE LIFESTYLE PVT. LTD.,KOLKATA vs. A.C.I.T., CIRCLE - 1(1), KOLKATA

ITA 484/KOL/2026Status: DisposedITAT Kolkata24 September 2026AY 2013-201412 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee was not provided with adequate time and opportunity to present its case, and crucial documents like Annexure-A were not supplied. Therefore, the orders of the lower authorities were set aside.

What were the facts?

The assessee's income was reassessed, and an addition of Rs. 1,30,21,050/- was made under Section 68 as unexplained cash credit. The assessee argued that the reassessment proceedings were flawed due to procedural irregularities and lack of proper opportunity.

What were the issues?

Whether the reassessment proceedings were vitiated due to procedural lapses and violation of principles of natural justice, and if the addition under Section 68 was justified without proper evidence and opportunity.

Which sections of the Income-tax Act were involved?

Section 68,Section 147,Section 144,Section 143(2),Section 142(1),Section 148,Section 151,Section 250,Section 254

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘C’ BENCH AT KOLKATA

Before: SHRI GEORGE MATHAN & SHRI RAKESH MISHRA

For Appellant: CA. प्रत्यर्थी के ओर से/

PER RAKESH MISHRA, ACCOUNTANT MEMBER:

This appeal filed by the assessee is against the order of the Commissioner of Income Tax (Appeals)-NFAC, Delhi [hereinafter ITA No(s). 484/KOL/2026 Assessment Year(s) 2013-14 Mirage Lifestyle Pvt. Ltd. referred to as Ld. 'CIT(A)'] passed u/s 250 of the Income Tax Act, 1961 (hereinaft

The order continues below.

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