BLR LOGISTIKS (INDIA) LTD.,MUMBAI vs. DCIT-6, MUMBAI

Date of hearing 10-10-2024 Date of pronouncement 18-10-2024 O R D E R PER BEENA PILLAI, JM:

Present appeal filed by the assessee arises out of order dated 21.06.2024 passed by the Ld. Addl./JCIT(A)-1, Delhi for Assessment Year 2015-16 on following grounds of appeal:

1. The learned Commissioner of Addl./JCIT(A) erred in confirming the addition by the Assessing Officer amounting to Rs.4,47,874/- being 18% of Rs.24,88,188/-, the sum of money not found in the receipt of your appellant as provided in AIR information. As the appellant prays that the impugned addition of Rs.4,47,874/-.

BLR Logistiks (India) Ltd. Brief facts of the case are as under: 2. The assessee is engaged in the business of transportation and logistics services. For the year under consideration, assessee filed its return of income declaring total income of Rs.2,43,68,420/-. During the assessment proceedings, the Ld. AO called for details in respect of the parties from whom assessee received money as reflected in the AIR data to the extent of Rs.2.87 Cr. 2.1 In response to the notice the assessee prepared detailed statement providing information of such parties. The Ld. AO pointed out that as per books, the gross receipts from the parties was Rs.91.53 Cr. against the amount appearing in the AIR data of Rs.25.87 Cr. It is submitted that the Ld. AO picked up only those parties from whom higher amount was received as per the AIR data, though admitting to the fact that the money is received as per the books was more than the money that was reflected in the AIR data.

3. The Ld. AO without calling for any details made addition on an ad-hoc basis at 18%. Aggrieved by the order of the Ld. AO, the assessee preferred appeal before the Ld. CIT(A). Aggrieved by the order of the Ld. CIT(A), the assessee is in appeal before the Tribunal.