RAJEEV MISHRA,EAST SIKKIM vs. I.T.O.,WARD-3(1), GANGTOK

PDF · subscribers
ITA 1793/KOL/2019Status: DisposedITAT Kolkata14 February 2020AY 2011-122 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the issue to the Assessing Officer for fresh factual verification due to the possibility of double assessment of sales income. The assessee did not press the challenge against the 8% gross profit assessment.

What were the facts?

The assessee appealed an addition of Rs. 7,24,160 made by the AO, which estimated income at 8% of turnover. The assessee declared a lower income on a different turnover figure. The assessee is a director in a company where sales income might have been assessed independently.

What were the issues?

Whether the addition made by the AO was justified, considering the potential for double assessment of sales income already assessed in the hands of the company.

Which sections of the Income-tax Act were involved?

Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “SMC” KOLKATA

Before: Shri S.S, Godara

O R D E R

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Recent GST High Court judgments

Search GST case law →