ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, TRICHY, TRICHY vs. VIJAY DAIRY AND FARM PRODUCTS PRIVATE LIMITED, MUSIRI , TRICHY

ITA 483/CHNY/2024Status: DisposedITAT Chennai19 March 2025AY 2019-20Bench: SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRIMANOJ KUMAR AGGARWAL (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s decision to delete the additions. The salary disallowance was deleted as the assessee provided sufficient details of consolidated payments to the bank for disbursement to beneficiaries.

What were the facts?

During a survey, discrepancies were found in the assessee's accounts. The AO made additions for unaccounted purchases, disallowance of freezer box expenses, and salary expenses. The CIT(A) deleted these additions.

What were the issues?

Whether additions made by the AO for unaccounted purchases and disallowance of expenses were justified, and if the CIT(A) correctly deleted them.

Which sections of the Income-tax Act were involved?

Section 133A,Section 143(3),Section 69A

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Cases cited in this judgment(3)Show list

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Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI

Before: SHRI ABY T. VARKEY & SHRIMANOJ KUMAR AGGARWAL

For Respondent: Mr. Nilay Baran Som, CIT, Mr. N. Arjun Raj, Advocate
Hearing: 29.01.2025Pronounced: 19.03.2025

PER ABY T. VARKEY, JM: This appeal has been preferred by the Revenue against the order of the Learned Commissioner of Income Tax (Appeals), (hereinafter referred

to as “the Ld.CIT(A)”), Chennai-19, dated 29.12.2023 for the Assessment

Year (hereinafter referred to as "AY”) 2019-20. ITA No.483/Chny/20 /Chny/2024 (AY 2019-20) M/s.Vijay Dairy & Farm Products Pvt. Ltd. M/s.Vijay Dairy & Farm Products Pvt. Ltd.

2.

Brief facts as noted are that, th

The order continues below.

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