ASSISTANT COMMISSIONER OF INCOME-TAX, RANGE-V, LUCKNOW vs. M/S. PREMIER CAR SALES LIMITED, LUCKNOW

ITA 249/LKW/2018Status: DisposedITAT Lucknow06 September 2019AY 2014-1515 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the AO's disallowances were made without proper examination of facts and evidence. The CIT(A)'s deletion of additions related to toll business expenses, NHAI payments, and salary/wages was upheld, finding no infirmity in the lower appellate authority's reasoning.

What were the facts?

The assessee, Premier Car Sales Ltd., engaged in automobile dealership and toll plaza operations, faced additions by the Assessing Officer (AO) for increased toll business expenses, amounts payable to NHAI, and salary/wages. The CIT(A) deleted these additions, leading to appeals by the Revenue.

What were the issues?

Whether the AO correctly disallowed expenses for toll plaza operations and salary/wages based on increased amounts and lack of substantiation, and if the CIT(A) erred in admitting fresh evidence.

Which sections of the Income-tax Act were involved?

Section 144A,Section 271(1)(c),Section 145(3),Section 44AB

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH ‘A’, LUCKNOW

Before: SHRI A. D. JAIN & SHRI T. S. KAPOOR

For Appellant: Shri Rakesh Garg, Advocate
For Respondent: Smt. Alka Singh, D.R, Shri Rakesh Garg, Advocate
Hearing: 22/08/2019Pronounced: 06/09/2019

Heard together (2 matters)

C.O.10/Lkw/2018
ITA No.249/Lkw/2018

Read from the judgment's own cause title. This page is filed under one of them.

PER T. S. KAPOOR, A.M.

These two appeals have been filed by the Revenue against the separate orders of learned CIT(A) dated 24/01/2018 and 28/09/2018 respectively. The assessee has also filed cross objections in I.T.A. No.249/Lkw/2015. These appeals involve similar issues which were heard

I.T.A. Nos.249 & 672/Lkw/2018 2 C.O.10/Lkw/2018 Assessment Year:2014-15, 15-16 together therefore, for the sake of convenience, a common and consolida

The order continues below.

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