M/S. JANARDAN PARUI,24 PARGANAS SOUTH vs. ACIT,CIR-26(1), KOLKATA., KOLKATA

Present for: Appellant by : Shri Miraj D. Shah, AR Respondent by : Shri Pradip Kumar Biswas, Addl. CIT Date of Hearing : 08.02.2024 Date of Pronouncement : 19.02.2024 O R D E R

PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

raised by the assessee are reproduced as under: “1. That the order of the Hon'ble commissioner of income tax (Appeals) is contrary to law wherein the facts of the appellant case was genuine.

2. That on the facts and circumstances of the case Ld. CIT (Appeals) has erred in confirming the addition made by the A.O. towards purchases from Coromandel International Ltd. of Rs.10,80,355 wherein the A.O had not disputed corresponding sales transaction.

3. That on the facts and circumstances of the case Ld. CIT (Appeals) has erred in confirming the addition made by the A.O on account of undisclosed purchases amounts totalling Rs. 7,54,072 from different parties wherein the A.O had not disputed corresponding sales transactions.”

Before us, Ld. Counsel for the assessee prayed to remit the 3. matter back to the file of Ld. AO by demonstrating from the observations noted by Ld. CIT(A) in para 5.1. From this observation, it was pointed out that assessee could not produce relevant purchase bills at the time of examination of the books by the Ld. AO in the course of assessment proceeding. In absence of the said purchase bills addition has been made in the hands of the assessee. According to the Ld. Counsel, these documents are now available with the assessee which can be verified and examined from the books of accounts to satisfy the claim made by the assessee. Thus, he prayed for remitting the matter back to the file of Ld. AO for its verification and examination after which claim of the assessee may be allowed. On confronting this submission, from the Ld. Sr. DR nothing objectionable was furnished.