INCOME TAX OFFICER, WARD-1(2), BHILAI vs. MESERS METEX ENGINEERS, BHILAI

ITA 247/RPR/2019Status: DisposedITAT Raipur14 June 2023AY 2015-16Bench: SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)46 pages
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What did the Tribunal hold?

The Tribunal dismissed the assessee's ground regarding addition to partners' capital as not pressed. It also dismissed the revenue's grounds concerning customs duty valuation and business promotion expenses, upholding the CIT(A)'s deletions. The assessee's ground regarding sales commission disallowance was not explicitly mentioned as decided in the provided text, but the overall outcome suggests it was resolved in favor of the assessee.

What were the facts?

The assessee and revenue filed cross-appeals against the CIT(A)'s order for AY 2015-2016. The assessee's appeal concerned additions on account of partners' capital and disallowance of sales commission, while the revenue's appeal related to deletion of additions on account of customs duty valuation and business promotion expenses.

What were the issues?

Whether additions on account of partners' capital and sales commission were justified, and whether deletions of additions related to customs duty valuation and business promotion expenses were correct.

Which sections of the Income-tax Act were involved?

Section 68,Section 69

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Cases cited in this judgment(13)Show list

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Income Tax Appellate Tribunal, RAIPUR BENCH, RAIPUR

Before: SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM

Hearing: 24/04/2023Pronounced: 14/06/2023

Heard together (2 matters)

ITA No.238/RPR/2019
ITA No.247/RPR/2019

Read from the judgment's own cause title. This page is filed under one of them.

Per Arun Khodpia, AM :

These two cross appeals are filed by the assessee and revenue against the order dated 02.09.2019, passed by the CIT(A)-II, Raipur, for the assessment year 2015-2016. 2. First, we shall decide the appeal of the assessee in ITA No.238/RPR/2019, wherein the assessee has raised the following groun

The order continues below.

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