REID & TAYLOR (INDIA) LTD,MUMBAI vs. ADDL CIT RG 4(3), MUMBAI

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ITA 4601/MUM/2016Status: DisposedITAT Mumbai29 August 2018AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal found no material to contradict the CIT(A)'s findings and confirmed the orders passed by the CIT(A) for both assessment years.

What were the facts?

The assessee filed appeals challenging the disallowance of depreciation and interest expenses for assessment years 2010-11 and 2011-12. No representative appeared for the assessee despite multiple notices.

What were the issues?

The core issues involved the disallowance of depreciation and interest expenses. The tribunal considered the lack of appearance and evidence from the assessee.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” Bench, Mumbai

Before: Shri B.R. Baskaran (AM) & Shri Ramlal Negi (JM)

For Respondent: Shri M.V. Rajguru
Hearing: 29.8.2018Pronounced: 29.8.2018

Heard together (2 matters)

I.T.A. No. 4601/Mum/2016
I.T.A. No. 4602/Mum/2016

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R Per B.R. Baskaran (AM) :

Both appeals filed by the assessee are directed against the orders passed by the learned CIT(A)-9, Mumbai and they relate to A.Y. 2010-11 & 2011-12.

2.

None appeared on behalf of the assessee even though notice for hearing was sent to the assessee on more than one occasion by registered post.

3.

In A.Y. 2010-11, the assessee is challenging the disallowance of depreciation and interest expenses. In A.Y. 2011-12 also the assessee is challenging identical additions made therein.

3. We noticed that the learned CIT(A) has passed a detailed order on both the issues in both these years. No material was placed before us to contradict the findings given by the learned CIT(A). Under these set of facts, we have no other option but to confirm the order passed by the learned CIT(A) in both years.

2 M/s. Reid & Taylor (India) Limited

4.

In the result, both the appeals of the assessee are dismissed.

Order has been pronounced in the Court on 29.8.2018.

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