ACCURATE SHOPPERS PVT. LTD.,KOLKATA vs. ITO, WARD-4(3), KOLKATA

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ITA 537/KOL/2024Status: DisposedITAT Kolkata12 June 2024AY 2012-13Bench: DR. MANISH BORAD, HON’BLE (Accountant Member), SHRI PRADIP KUMAR CHOUBEY, HON’BLE (Judicial Member)4 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the matter to the Assessing Officer for verification of documents submitted by the assessee, which were not placed before the lower authorities. The assessee undertook to comply with future notices and hearings.

What were the facts?

The assessee company declared a loss but was subjected to best judgment assessment after re-assessment proceedings were initiated. Additions were made for unexplained money received from another company. The assessee failed to appear before the CIT(A) due to the ill health of its counsel.

What were the issues?

Whether the assessee was provided with a proper opportunity to present its case and evidence before the lower authorities, and if the matter should be remanded for fresh consideration.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144,Section 147,Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, KOLKATA

Before: DR. MANISH BORAD, HON’BLE & SHRI PRADIP KUMAR CHOUBEY, HON’BLE

For Appellant: Shri Siddarth Agarwal, Advocate
Hearing: 05/06/2024Pronounced: 12/06/2024

O R D E R

PER DR. MANISH BORAD, ACCOUNTANT MEMBER :

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