M/S. MANOVIK LEASING LTD.,NEW DELHI vs. ACIT, NEW DELHI

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ITA 5209/DEL/2014Status: DisposedITAT Delhi10 August 2016AY 2005-062 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The tribunal set aside the issue to the Assessing Officer for fresh adjudication based on the principle of natural justice. The assessee was directed to appear and produce documents, and cooperate with the assessment.

What were the facts?

The assessee, Manovik Leasing Ltd., filed an appeal against the order of the CIT(A) for AY 2005-06. The tribunal heard arguments from both sides regarding the appeal.

What were the issues?

The primary issue was whether the assessee was afforded natural justice during the assessment proceedings. The tribunal also considered the need for proper documentation to support the assessee's claims.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘SMC-3’, NEW DELHI

Before: SHRI J. SUDHAKAR REDDY

For Appellant: Shri D.M.Sinha, Adv

This is an appeal filed by the Assessee directed against the order of the Ld. Commissioner of Income Tax (Appeals)-IX, New Delhi dated 13.08.2014 pertaining to the Assessment Year (A.Y.) 2005-06.

2.

After hearing rival contentions I am of the considered opinion that the issue should be set aside to the file of the Assessing Officer once more for fresh adjudication in accordance with law on the grounds of principle of natural justice. The assessee is directed to appear before the Assessing Officer on 26th September,2016 and furnish/produce the requisite documents in support of his claim. The assessee is also directed to cooperate in completion of the assessment and not to take any adjournments before the Assessing Officer.

3.

In the result the appeal is allowed for statistical purposes.

Order pronounced in the Open Court on 10th August, 2016.

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