VAIBHAV GLOBAL LIMITED,JAIPUR vs. DCIT CENTRAL CIRCLE 4, JAIPUR, JAIPUR

This appeal by assessee is directed against the order of CIT(A), Jaipur -05 dated 16.05.2024 passed u/s. 250 of the Income Tax Act, 1961 (in short ‘the Act’) for A.Y. 2019-20.The assessee has raised the following grounds of appeal:

1. In the facts and circumstances of the case and in law, Ld. CIT(A) has erred in rejecting the request for condonation of delay u/s. 249(2) of the Income Tax Act,

1961. The action of the Ld. CIT(A) is illegal, unjustified, arbitrary and against the facts of the case. Relief may please be granted by condoning the delay.

2. In the facts and circumstances of the case and in law, Ld. CIT(A) has erred in not adjudicating Ground No. 1, raised before him, relating to action of AO in making the adjustments in the intimation under Section 143(1) which are outside the purview of Section 143(1)(a) of the Act. The action of the Id. CIT(A) is illegal, unjustified, arbitrary and against the facts of the case. Relief may please be granted by directing Id CIT(A) to adjudicate the Ground No. 1.

3. In the facts and circumstances of the case and in law, Ld. CIT(A) has erred in not adjudicating Ground No. 2. raised before him, relating to action of AO in making addition of Rs.44,80,879 u/s. 36(1) (va) of Income Tax Act, 1961. The action of the Ld. CIT(A) is illegal, unjustified, arbitrary and against the facts of the case. Relief may please be granted by deleting the entire addition made by Ld. AO and confirmed by Ld. CIT(A).

4. The assessee company craves its rights to add, amend or alter any of the grounds on or before the hearing.”