M/S. HYDERABAD RING ROAD PROJECTS PVT. LTD.,NOIDA vs. DCIT, NEW DELHI

This appeal is filed by the assessee against the order dated 11/08/2016 passed by CIT (A)-35, New Delhi for assessment year 2012-13.

The grounds of appeal

The assessee is a Special Purpose Vehicle (SPV) formed for the purpose of Road Project, in the city at Hyderabad and awarded civil construction contracts for construction, development and maintenance of Outer Ring Road to Hyderabad city in the state of Andhra Pradesh, India. The assessment in this case was completed u/s 143(3) of the I.T. Act, 1961 vide order dated 09.03.2015 at total income of Rs. 7,88,030/- as against returned loss of Rs. 21,09,70,403/- i.e. by making additions of Rs. 21,17,58,435/- to the return income declared by the assessee. While framing the assessment, the AO has made additions of Rs. 21,17,58,435/- by disallowing amount of deprecation of Rs. 21,17,57,310/- claimed by the assessee and disallowed interest for delayed payment of TDS to the extent of Rs. 1,125/-.

Being aggrieved by the penalty order, the assessee filed appeal before the CIT(A). The CIT (A) dismissed the appeal of the assessee.

The Ld. AR submitted that the assessee has filed application under Rule 29 of the Income Tax Appellate Rules, 1963 and filed certain additional evidences. The Ld. AR submitted that the additional evidence may be admitted and the claim of the assessee regarding depreciation for the year under consideration as the project has been operational on the said date may be allowed.

The Ld. DR relied upon the assessment order and the order of the CIT(A). The Ld. DR further submitted that the order of the CIT(A) is ex-parte order, as the assessee has not appeared before the CIT(A).

We have heard both the parties and perused all the relevant materials available on record. It is pertinent to note that the assessee has not placed the additional evidence before the CIT (A) and has not appeared before the CIT (A). Therefore, we are admitting the additional evidence and remanding back the matter to the file of the CIT (A) for taking cognizance of the additional evidence and after taking the same decide the issue on merit. Needless to say, the assessee be given opportunity of hearing by following principles of natural justice. The appeal of the assessee is partly allowed for statistical purpose.