M.B INFOTECH P. LTD,MUMBAI vs. ITO 6(3)(3), MUMBAI

PDF · subscribers
ITA 991/MUM/2013Status: DisposedITAT Mumbai08 June 2016AY 2003-042 pages

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

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal found that the CIT(A) had passed a reasoned order on all issues. As the assessee failed to provide any material to contradict the CIT(A)'s findings, the Tribunal confirmed the order of the CIT(A).

What were the facts?

The assessee's appeal against the CIT(A)'s order for AY 2003-04 was heard ex-parte as the assessee did not appear. The assessee had raised grounds regarding the validity of reopening, quantum of service charges, and disallowance of expenses.

What were the issues?

The key issues were the validity of the reopening of assessment, the quantum of income assessed for service charges, and the disallowance of expenses.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” Bench, Mumbai

For Respondent: Shri Sanjeev Jain
Hearing: 8.6.2016Pronounced: 8.6.2016

O R D E R Per B.R. Baskaran, AM :-

The appeal filed by the assessee is directed against the order dated 20.10.2012 passed by learned CIT(A)-12, Mumbai and it relates to A.Y. 2003- 04.

2.

None appeared on behalf of the assessee even though the case was adjourned on the last occasion at the specific request of the assessee. Hence we proceed to dispose of the appeal ex-parte, without presence of the assessee.

3.

The assessee has raised ground on the following issues :- (a) validity of reopening of assessment. (b) quantum income assessed by the Assessing Officer with regard to service charges.

(c) disallowance of expenses.

2 M/s. M.B. Infotech P. Ltd.

4.

We have heard learned Departmental Representative and perused the record. We notice that learned CIT(A) has passed a reasoned order on the above said issues. On the contrary no material was placed before us by the assessee in order to contradict the findings given by learned CIT(A) on the above said issues. Accordingly, we confirm the order of learned CIT(A) on all the issues.

5.

In the result, appeal filed by the assessee is dismissed. Order has been pronounced in the Open Court on 8.6.2016.

Recent GST High Court judgments

Search GST case law →