M/S MOOL RAJ VIJAY KUMAR, KAUSHAMBI vs. DY./ACIT(CC), ALLAHABAD

The facts of the case, in brief, are that the assessee filed its return of income declaring total income of Rs.6,51,629/-. The Assessing Officer processed the return filed by the assessee and passed assessment order u/s 143(3) of the Act on 08/06/2021 and determined the total income of the assessee at Rs.18,96,933/- by making various additions. Being aggrieved, the assessee filed appeal in the office of learned CIT(A). Vide impugned appellate order dated 10/03/2023, the assessee’s appeal was dismissed by learned CIT(A). Being aggrieved further, the assessee has filed the present appeal in Income Tax Appellate Tribunal against the aforesaid impugned appellate order of learned CIT(A).

At the time of hearing, the assessee was represented by none. In the absence of any representation from the assessee’s side, we heard learned D.R. and perused the materials available on record. The learned D.R. placed reliance on the assessment order and the impugned order of the learned CIT(A). He placed further reliance on the written submissions in which prayer has been made to confirm the additions of Rs.59,503/-, Rs.4,85,800/- and Rs.7,00,000/- In the aforesaid written submissions, reliance was placed by learned D.R. on the following case laws:

We have heard learned Department Representative and perused the materials available on record. It is found that the learned CIT(A) has passed a detailed order after giving due consideration to the facts of the case, applicable law and decided precedents. The relevant portion of the order of the learned CIT(A) is reproduced as under:

In the result, the appeal of the assessee stands dismissed.