What did the Tribunal hold?

The tribunal deleted the addition of ₹5 lakh as M/s Coramandal International Ltd. had already debited this sum. The tribunal restored two other issues regarding additions of ₹1 lakh and ₹90,739/- to the Assessing Officer for re-conciliation and to avoid double addition.

The assessee appealed against an addition of ₹15 lakh, which was partly disputed. The lower authorities had added ₹5 lakh outstanding in the name of M/s Coramandal International Ltd.

What were the issues?

Whether the addition of ₹5 lakh was justified, and whether the other two additions were correctly made and required re-conciliation.

Sisir Kumar Adhikari, Hooghly vs ITO | ITAT Kolkata 2019

Income Tax Appellate Tribunal, KOLKATA BENCH “SMC” KOLKATA

Before: Shri S.S, Godara

.. अपीलाथ� /Appellant ��यथ� /Respondent Shri Sarnath Ghosh, Advocate अपीलाथ� क� ओर से/By Appellant Shri S. Vankatramani ACIT-SR-DR ��यथ� क� ओर से/By Respondent 22-01-2019 सुनवाई क� तार�ख/Date of Hearing 31-01-2019 घोषणा क� तार�ख/Date of Pronouncement आदेश /O R D E R This assessee’s appeal for assessment year 2014-15, arises against the Commissioner of Income-tax (Appeals)-6, Kolkata’s order dated 09.07.2017 passed in case No. CIT(A), Kolkata-6/10316/2016-17 involving proceedings u/s. 143(3) of the Income Tax Act, 1961; in short ‘the Act’. Heard both the parties. Case file perused.

The assessee’s first substantive grievance seeks to reverse both the lower authorities’ findings adding credit amount of ₹15 lac in the course of assessment as affirmed in lower appellate proceedings. Both the lower authorities have added this differential amount of ₹5 lac to be outstanding in the name of M/s Coramandal International Ltd. I make it clear at the outset that from the assessee has not disputed the former sum of ₹10 lac. I find in this backdrop of facts that M/s Coramandal International Ltd. has already debited the impugned differential sum of ₹ 5 lac

SISIR KUMAR ADHIKARI,HOOGHLY vs. ITO, WARD - 23(2), HOOGHLY

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments