RESPONSIVE SUTIP LIMITED,MUMBAI vs. ITO, WD - 5 PALGHAR, PALGHAR

The assessee has filed the present appeal against the order dated 02.07.2018 passed by the Commissioner of Income Tax (Appeals)-03, Thane [hereinafter referred to as the “CIT(A)”] relevant to the A.Y.2014-15.

The assessee has raised the following grounds of appeal: - “ 1) That the order of the learned Assessing Officer is bad in law and on the facts of the case. 2) That the assessment was made without jurisdiction as the assessee company had shifted its Corporate Office to G-54, G Block, Viswas Park, Uttam Nagar, New Delhi - 110 059. it information was given vide letters dated 30.09.2015 and 22.01.2016 along with PAN particular from Income Tax Pan Service Unit. 3) That the assessee company made the necessary compliance of notice u/s 142 (1) of the Incom Tax Act 1961 dated 30.09.2016 vide letter dated 30.11.2016. 4) That the alleged notices dated 07.11.2016 and 06.12.2016 was not served on the assessee company at the latest communicated address. The notice dated 15.06.2016 was not served on the assesse company as alleged in the impugned assessment order. A.Y. 2014-15 5) That the alleged notice u/s 142 (1) dated 06.12.2016 was issued fixing the case for 13.12.2016. The same was not served on the assessee company. The assessee company received the show cause notice dated 13.12.2016 fixing the case for 19.12.2016 and necessary compliance was made vide letter dated 15.12.2016. The show cause notice was silent for an pending issue /query. 6) That no proceedings were initiated on the same date i.e. 19.12.2016. Any subsequent proceedings without issue of proper notice are invalid and not according to law. 7) That the learned assessing officer was predetermined for making the assessment which is evident from the proposition to initiate penalty proceeding u/s 271(1)(c) before completing the assessment, as per show cause notice dated 13.12.2016. 8) That the learned assessing officer has passed a non-speaking order and made the following additions/disallowances arbitrarily and without any justification: Particulars Expenses claimed Expenses disallowed Machinery repair 35,62,077 35,62,077 Interest 16,23,93,410 16,23,93,410 Other expenses 26,56,705 7,17,40,907 19,46,12,192 23,76,96,394 9) That the learned Assessing Officer has incorrectly treated the returned income u/s 115JB of Rs (-) 31,41,39,759/- against the Nil income filed by the assessee company. 10) That the assessee craves leave to add amend or withdraw any ground of appeal at the time or before the hearing of appeal. 11) That the learned CIT (Appeals) has fixed the hearing date for appearance by representative of the Company dt. 11.07.2018, whereas the Ex-parte Order was convened by the learned CIT (Appeals) on 02.07.2018 itself, without giving any opportunity of being heard by the representative of the Company and has passed a non-speaking order, upholding the Order passed by the Income A.Y. 2014-15 Tax Officer. In lieu of this, the order of the learned CIT (Appeals) is bad in law.”