ALPHA FLOCK INDIA PRIVATE LIMITED,PUNE vs. ACIT(IT)-1, PUNE

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ITA 2058/PUN/2019Status: DisposedITAT Pune15 June 2022AY 2015-163 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the CIT(A) failed to provide sufficient opportunity and did not adjudicate the substantive grievances properly. Therefore, the issues were restored to the CIT(A) for fresh adjudication.

What were the facts?

The assessee appealed against the CIT(A)'s order which confirmed the AO's disallowance of deduction under section 80IA and business expenses. The assessee also claimed insufficient opportunity was provided by the CIT(A).

What were the issues?

Whether the CIT(A) provided sufficient opportunity to the assessee and properly adjudicated the grounds of appeal. Whether the disallowance of deduction under Section 80IA and business expenses were justified.

Which sections of the Income-tax Act were involved?

Section 80IA,Section 143(3),Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH,

Before: SHRI S.S.GODARA & DR.DIPAK P.RIPOTE

For Appellant: Shri BB Mane – AR
For Respondent: Shri S P Walimbe – DR
Hearing: 10/06/2022Pronounced: 15/06/2022

ORDER

PER S.S.Godara, JM:

1.

This assessee’s appeal for the A.Y. 2015-16 is directed against the ld.Commissioner of Income Tax(Appeals)-13, Pune’s order, dated 19.09.2019 passed in case no.PN/CIT(A)-13/ACIT, Circle (IT)-1, Pune/24/2017-18/318 involving proceedings u/s 143(3) of the Income Tax Act, 1961 in short “the Act”.

Heard both the parties. Case file perused. 2. The assessee pleads the following substantive grounds in the case as follows: “Insufficient Opportunity 1. The Learned Commissioner of Income Tax Appeal (Ld.CIT(A)) erred under circumstances and facts of the case and in law by A.Y. 2015-16 Alpha Flock India Pvt. Ltd., (A) confirming Learned Assessing Officer’s (Ld.AO) Assessment order of disallowances of deduction under section 80IA(1) of the Income Tax Act 1961 of Rs.5,92,548/-, as the deduction is eligible only to the extent of the Profit from the said business only.

2.

The Ld. CIT(A) erred under circumstances and facts of the case and in law by not providing reasonable opportunity to appellant to submit sufficient reasons and proper material to rebut show cause notice issued to appellant and to further substantiate evidences.

3. On the fact and circumstances of the case the Ld. CIT(A) erred by not appreciating the fact that appellant has incurred Administrative & Selling expenses of Rs.1,30,892/- to earn Income and Ld. AO has illegally disallowed expenses to that extend.

Relief prayed Addition effected on the basis of that the appellant is not eligible deduction under section 80IA(1) of the Act of Rs.5,92,548/- and genuine business expense of Rs.1,30,892/- be pleased to be allowed and set aside Ld. CIT(A)’s order.”

3.

Coming to the first and foremost issue of insufficient opportunity before the CIT(A) raised at the assessee’s behest, we note with the able assistance of both the parties that the impugned lower appellate discussion in para 1.4 as tabulated a chart of the five hearing opportunities given without any indication of actual service of notices on the assessee. This is coupled with the fact that the CIT(A)’s has nowhere adjudicated the assessee’s substantive grievances by framing issues for determination followed his detailed discussion as contemplated under section 250(6) of the Act. We, therefore, restore all these substantive issue raised herein back to the CIT(A) for his afresh

A.Y. 2015-16 Alpha Flock India Pvt. Ltd., (A) adjudication as per law within three effective opportunities of hearing. Ordered accordingly. 4. This assessee’s appeal is allowed for statistical purpose in above terms. Order pronounced in the open Court on 15th June, 2022.

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