IBEXI SOLUTIONS P. LTD,MUMBAI vs. ASST CIT CIR 6(1), MUMBAI

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ITA 3763/MUM/2013Status: DisposedITAT Mumbai13 April 2016AY 2009-103 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal admitted the additional evidence, finding it relevant to the core issues. It remanded the matter back to the AO for a fresh adjudication after providing the assessee with an opportunity to be heard.

What were the facts?

The assessee's appeal concerns disallowances made by the AO and upheld by the CIT(A) regarding salaries paid to employees and daily overseas allowances. The assessee sought to admit additional evidence, which included employment contracts.

What were the issues?

Whether the disallowance of salaries and overseas allowances was justified, and if additional evidence should be admitted and considered.

Which sections of the Income-tax Act were involved?

Section 40(a)(ia)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “I” BENCH, MUMBAI

Before: SHRI D. KARUNAKARA RAO & SHRI RAM LAL NEGI

For Appellant: Shri Para Savla / Pratik Poddar and Harsh Kapadia
For Respondent: Shri K. Ravi Kiran, DR
Hearing: 04.04.2016Pronounced: 13.04.2016

आदेश की प्रतिलऱपि अग्रेपिि/Copy of the Order forwarded to : अऩीराथी / The Appellant 1. प्रत्मथी / The Respondent. 2. 3. आमकय आमुक्त(अऩीर) / The CIT(A)- 4. आमकय आमुक्त / CIT

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