PIPRANI EQUIPMENT PRIVATE LIMITED,AHMEDABAD vs. THE ITO, WARD-3(1)(1), AHMEDABAD
Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD
Before: DR. BRR KUMAR & SHRI SIDDHARTHA NAUTIYAL
PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER:
This appeal has been filed by the Assessee against the order passed by the Ld. Commissioner of Income Tax (Appeals), (in short “Ld. CIT(A)”),
National Faceless Appeal Centre (in short “NFAC”), Delhi vide order dated
17.12.2024 passed for A.Y. 2018-19. 2. The assessee has raised the following grounds of appeal:
“1. The Ld CIT, NFAC has erred and was not just and proper on the facts of the case and in law in confirming the addition of 4,73,875/-.”
The brief facts of the case are that an addition of Rs. 4,73,875/- was made by the Assessing Officer with respect to the amount shown as “trade payable” to Smt. Rasheedaben H Memon in the Balance Sheet of the assessee as on 31.03.2018. However, the Assessing Officer noted that the assessee has not been able to substantiate that it had made any purchases of machinery Asst.Year –2018-19 - 2–
spare parts from Smt. Rasheedaben H. Memon. The assessee was unable to furnish any documentary evidences in support of the trade payable and nor any confirmation from Smt. Rasheedaben H. Memon was furnished during the course of assessment proceedings.
In appeal, Ld. CIT(A) confirmed the additions made by the Assessing Officer.
Before us, the Counsel for the assessee submitted that the assessee had purchased spare parts of machinery from Smt. Rasheedaben H. Memon and the supporting invoices with respect to the purchases made from the said party have been placed on record before us at Pages 37 & 38 of the Paper Book. Since the assessee has submitted complete details and evidences with respect to purchases from the said party, we hold that no addition is required to be made in the instant case.
In the result, the appeal of the assessee is allowed.
This Order pronounced in Open Court on 18/07/2025 (DR. BRR KUMAR)
JUDICIAL MEMBER
Ahmedabad; Dated 18/07/2025
TANMAY, Sr. PSआदेश की Ůितिलिप अŤेिषत/Copy of the Order forwarded to :
1. अपीलाथŎ / The Appellant
2. ŮȑथŎ / The Respondent.
3. संबंिधत आयकर आयुƅ / Concerned CIT
4. आयकर आयुƅ(अपील) / The CIT(A)-
5. िवभागीय Ůितिनिध, आयकर अपीलीय अिधकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाडŊ फाईल / Guard file.
आदेशानुसार/ BY ORDER,
उप/सहायक पंजीकार (Dy./Asstt.