J.K. ENGINEERING PVT. LTD.,GANGTOK, SIKKIM vs. A.C.I.T., CIRCLE - 3(2), GANGTOK

Brief facts of the case of the assessee is that the assessee is a public limited company, filed its return of income for AY 2017-18 declaring total income of Rs. 91,72,640/-. The case of the assessee was selected for scrutiny, notice u/s 143(2) was issued and in response to notices the AR of the assessee submitted relevant details along with documents. The AO, after considering the submission, passed an assessment order u/s 143(3) of the Act assessing the total income of Rs. 1,33,93,000/- by making following addition-an addition of Rs. 3,01,450/- being difference in ITR and service tax return, Rs. 19,45,802/- as unexplained cash credit of Rs. 1,03,824/- u/s 26(1) (va), Rs. 17,62,656/- u/s 43B of the Act and Rs. 1,06,500/- u/s 40a(ia) of the Act.

Aggrieved by the said order the assessee preferred an appeal before the Ld. CIT(A) wherein the appeal of the assessee has been dismissed as there was no compliance on behalf of the assessee.

The Ld. Counsel appeared on behalf of the assessee instead of arguing into merit of the case has only prayed that the assessee has been given an opportunity to place its case before the Ld. CIT(A) as the order passed by the Ld. CIT(A) is an ex-parte order. The Ld. Counsel submits that the assessee possessed several documentary evidences to prove its case so he has been given an opportunity to place the same before the Ld. CIT(A).