M/S TRIUMPH MERCANTILE PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

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ITA 2071/DEL/2013Status: DisposedITAT Delhi12 February 2016AY 2004-054 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that in the interest of natural justice, the issues in dispute should be set aside to the Assessing Officer (AO) for fresh consideration. The AO was directed to give the assessee a full opportunity to be heard and consider all submissions and evidence.

What were the facts?

The assessee appealed against the CIT(A)'s order confirming additions made under Section 68. The assessee contended that they were not given a reasonable opportunity to produce parties and that evidence produced was ignored.

What were the issues?

Whether the assessee was denied a reasonable opportunity to produce evidence and parties, and whether the additions under Section 68 were justified without proper consideration of evidence.

Which sections of the Income-tax Act were involved?

Section 68,Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “H”, NEW DELHI

Before: SHRI H.S. SIDHU & SHRI L.P. SAHU

per rules.

6.

In the result, the appeal filed by the Assessee stands allowed for statistical purposes.

Order pronounced in the Open Court on 12/2/2016.

Sd/- Sd/

[L.P. SAHU] [H.S. SIDHU] ACCOUNTANT MEMBER JUDICIAL MEMBER Date: 12-02-2016 “SRBHATNAGAR”

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