SHREE BHANVAD SEVA SAHKARI MANDLI LTD.,BHAVNAGAR vs. THE ITO, WARD-1(9), BHAVNAGAR
THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD “SMC” BENCH
Before Ms. Suchitra Kamble, Judicial Member
Shree Bhanvad Seva
Sahkari Mandli Ltd.,
01, Bhanvad,
Tal. Mahuva,
Dist. Bhavnagar
PAN: AASAS6674F
(Appellant)
Vs
The Income Tax
Officer,
Ward-1(9),
Bhavnagar
(Respondent)
Assessee by: Shri S.N. Divetia, A.R. &
Shri Samir Vora, A.R.
Revenue by: Shri N.J. Vyas, Sr. D.R.
Date of hearing
: 19-03-2025
Date of pronouncement : 06-05-2025
आदेश/ORDER
This is an appeal filed against the order dated 23-10-
2024 passed by National Faceless Appeal Centre, Delhi for assessment year 2018-19
2. The grounds of appeal are as under:-
“1.1 The order passed by Order U/s.250 on 23-10-2024 by NFAC[CIT(A)], Delhi. (for short CIT(A)" dismissing the appeal on the ground of non-payment of amount equal to advance tax and thereby upholding the addition of Rs.4,51,568/- made by A.O. is wholly illegal, unlawful and against the principles of natural justice.
1 The ld. CIT(A), has grievously erred in law and or on facts in not appreciating that there was no liability to pay amount equal to the advance tax u/s 249(4) the income being non-taxable under the old State and Sec. 80P(2)(a)(i) of the Act.
2 That the in the facts and circumstances of the ld. CIT(A), ought to have appreciated that there was no liability to pay amount equal to the advance tax u/s 249(4) the income being non Assessment Year 2018-19
I.T.A No. 2117/Ahd/2024
Shree Bhanvad Seva Sahkari Mandali Ltd., A.Y. 2018-19
taxable under the old State and Sec 80P(2)(a)(i) of the Act and thereby ought not to have upheld the addition of Rs.4,51,568/-.
1 The ld. CIT(A), has grievously erred in law and or on facts in estimating the interest income at 6% of the advance though books of accounts were not rejected by him and the same were subject to audit by the