GLOBSYN INFOTECH LTD ( PRESENTLY KNWON AS SECURE TECHNOLOGIES LTD),MUMBAI vs. DCIT 7(2), MUMBAI

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ITA 3207/MUM/2013Status: DisposedITAT Mumbai03 December 2015AY 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 dismissed the appeal as the assessee failed to appear and provide any details to substantiate the expenses, even before the Tribunal. Therefore, the order of the CIT(A) was confirmed.

What were the facts?

The assessee company, engaged in software development, appealed against the disallowance of expenses. The Assessing Officer disallowed Rs. 2.82 crores for failure to furnish details, and the CIT(A) confirmed a portion of this disallowance.

What were the issues?

Whether the disallowance of expenses is justified when the assessee fails to provide substantiating details and does not appear before the appellate authorities.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, MUMBAI

Before: S/SHRI B.R.BASKARAN & SHRI SANDEEP GOSAIN

Hearing: 3.12.2015Pronounced: 3.12.2015

O R D E R

PER B.R.BASKARAN,AM:

1.

The assessee has filed this appeal challenging the order dated 19- 07-2007 passed by Ld CIT(A)-VII, Mumbai for assessment year 2003-04, wherein he has confirmed the disallowance of expenses of Rs.1.87 crores made by the assessing officer.

2.

None appeared on behalf of the assessee even though the notice of hearing was sent by RPAD on more than one occasion. Hence we proceed to dispose of this appeal ex-parte, without the presence of the assessee.

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