VPM TRADES,GUDIYATTAM vs. ACIT, CIRCLE-1,, VELLORE

O R D E R

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER:

3. We note that the assessee is a firm and filed return of income declaring a total income of ₹.31,87,500/- and the Accessing Officer determined the same at ₹.91,06,396/- vide his order dated 30.11.2019 passed under section 143(3) of the Act. As aggrieved by the said the order of the Assessing Officer, the assessee preferred an appeal before the ld. CIT(A). We find the ld. CIT(A) dismissed the appeal of the assessee without taking into account the relevant material filed before the ld. CIT(A). On perusal the impugned order, we note that no reference whatsoever regarding the submissions made by the assessee were reflecting. The ld. AR, Shri R.K.V. Sundar, Advocate placed on record two paper books consisting of 1 to 25 and 1 to 19 and on an examination of the same, we note that the assessee filed relevant material in support of its contentions like details of cash receipts and payments, cash book for the period 01.04.2016 to 31.03.2017, details of cash received party-wise on 07.11.2016 and details of cash received party-wise on 08.11.2016, but however, the ld. CIT(A) did not look into the set of material evidence in disposing of the appeal of the assessee. We find the said material evidences are necessary for fair adjudication of the issue on hand. The Ld. DR, Ms. R Anita, Addl. CIT fairly conceded that no evidence is referred in the impugned order and reported no objection in remanding the matter to the file of ld. CIT(A) for his fresh consideration. Therefore considering submissions of the ld. AR and the ld. DR, in the facts and circumstances, we deem it proper to remand the matter to the file of the ld. CIT(A) for fresh consideration. The assessee is at liberty to file evidences, if any, in support its contentions, thus the grounds raised by the assessee are allowed for statistical purposes.