RAJATGIRI OIL INDUSTRIES,KOLKATA vs. ACIT, KOLKATA

ITA 335/KOL/2023Status: DisposedITAT Kolkata05 February 2024AY 2010-11Bench: SHRI SANJAY GARG (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)19 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal found no reason to interfere with the CIT(A)'s observations and findings regarding the various grounds of appeal. The assessee failed to provide sufficient evidence or rebut the findings of the lower authorities.

What were the facts?

The assessee filed appeals against orders of the CIT(A) concerning multiple assessment years. The appeals involved issues related to the validity of reopening assessments, disallowance of depreciation, and additions on account of commission, rent, and other expenses.

What were the issues?

The primary issues concerned the validity of reopening assessments under Section 147 and the allowability of various expenses, including depreciation, commission, and rent, which were disallowed by the Assessing Officer and confirmed by the CIT(A).

Which sections of the Income-tax Act were involved?

Section 147,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH KOLKATA

Before: SHRI SANJAY GARG & SHRI GIRISH AGRAWAL

For Appellant: Shri Somnath Banerjee, Advocate
For Respondent: Shri B. K. Singh, JCIT, Sr. DR
Pronounced: 05.02.2024

Heard together (2 matters)

ITA No.336 /Kol/2023
ITA No.337 /Kol/2023

Read from the judgment's own cause title. This page is filed under one of them.

PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

All these captioned appeals filed by the assessee are against the separate orders of Ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi vide order nos. ITBA/NFAC/S/250/2022-23/1049366817(1), ITBA/NFAC/S/250/2022-23/1049366568(1), ITBA/NFAC/S/250/ 2022-23/1049366396(1) & ITBA/NFAC/S/250/2022-23/1049366171 (1), all dated 02.02.2023 passed against the assessment order by ACIT, Circle-28, Kolkata, dated 29,12,2016 u/s.

The order continues below.

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