MANSAROVER PEARL (INDIA) PVT LTD,HYDERABAD vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - 16(2), HYDERABAD

PDF · subscribers
ITA 606/HYD/2023Status: DisposedITAT Hyderabad22 March 2024AY 2017-18Bench: SHRI R.K. PANDA (Vice President), SHRI LALIET KUMAR (Judicial Member)2 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal clarified that the assessee needs to produce sale details, including PAN numbers for transactions exceeding Rs. 2,00,000, along with purchaser details and individual purchase amounts. This modification was made to correct a missing part in the original direction.

What were the facts?

The Income Tax Appellate Tribunal (ITAT) Hyderabad Bench issued a corrigendum to its earlier order dated 29.02.2024. The corrigendum modified a direction given to the assessee regarding the production of sale details.

What were the issues?

The primary issue was the clarification and modification of a procedural direction issued by the Tribunal to the assessee for producing specific financial documents during a remand proceeding.

AI-generated summary — verify with the full judgment below

CORRIGENDUM The above captioned appeal was disposed of by the Tribunal vide order dated 29.02.2024. It is noticed that in Prara 8 of the said order, while remanding the matter back to the file of ld.CIT(A), the Tribunal has directed the assessee to produce all documents, particularly, sale details along with PAN, details of purchasers and amount of each purchase during the year under consideration.

With respect to above said direction, ld.AR for the assessee filed a petition for Corrigendum. We have gone through the said petition and as well as the record. We find that some words are missing in the said direction (Para 8 of the order). Hence, we are modifying the said direction and the modified direction is as follows :

8……. Needless to say that the assessee shall produce all documents especially, sale details along with PAN numbers for transactions exceeding Rs.2,00,000/-, along with details of purchasers and amount of each purchase made during the year under consideration.

Recent GST High Court judgments

Search GST case law →