NOBEL AUTOMOTIVE INDIA PRIVATE LIMITED,KANCHEEPURAM vs. DCIT, CORP CIRCLE 4(1), CHENNAI

ITA 2009/CHNY/2025Status: DisposedITAT Chennai09 March 2026AY 2022-231 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal noted that the additions were primarily due to a lack of supporting evidence. The assessee has now provided additional evidence for all three additions. The Tribunal found this evidence material and relevant to the issues.

What were the facts?

The assessee, a company engaged in manufacturing auto parts, filed a NIL income return for AY 2022-23. The AO made additions for disallowed deductions, expenditure to Orhan Holding AS, and ledger discrepancies with Raymond Fastners India Private Limited. The CIT(A) confirmed these additions.

What were the issues?

Whether the additions made by the AO and confirmed by the CIT(A) for want of supporting evidence are sustainable, or if the additional evidence produced warrants a fresh examination by the AO.

Which sections of the Income-tax Act were involved?

Section 40(a)(i),Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH, CHENNAI

Before: SHRI ABY T VARKEY & SHRI S.R. RAGHUNATHA

Hearing: 09.03.2026

PER S. R. RAGHUNATHA, AM:

The present appeal of the assessee is directed against the order dated 21.05.2025 passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (hereinafter referred to as the “Ld.CIT(A)”), arising from the assessment order dated 26.03.2024 passed by the National Faceless Assessment Centre (hereinafter referred to as the “AO”) u/s.143(3) of the Income-ta

The order continues below.

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