M/S. Spg Finvest Private Ltd., New Delhi vs. ACIT, New Delhi
In the result the appeal of the assessee is allowed for statistical purposes
ITA 1091/DEL/2013[2009-10]Status: DisposedITAT Delhi14 Jun 2016AY 2009-10
Bench: Shri I.C. Sudhir & Shri O.P. Kant Assessment Year: 2009-10 Spg Finvest Private Ltd., Vs. Acit, H-108, Iind Floor, New Asiatic Bldg., Central Circle-9, Connaught Place, New Delhi. New Delhi. (Pan: Aabcs3943P) (Appellant) (Respondent) Assessee By: Shri Ved Jain, Adv. Department By: Smt. Anima Barnwal, Sr. Dr Date Of Hearing : 21.03.2016 Date Of Pronouncement: 14:06.2016 Order Per I.C. Sudhir:The Assessee Has Questioned First Appellate Order On The Following Grounds: 1. On The Facts & In The Circumstances Of The Case & In Law, Learned Cit(Appeals)-Xxxii, Was Incorrect & Unjustified In Accepting The Assessment Of The Assessee At Income Of Rs.50,99,610 As Against Returned Loss Of Rs.69,357; 2. On The Facts & In The Circumstances Of The Case & In Law, Learned Cit(Appeals)-Xxxii Was Incorrect & Unjustified To Accept The Approach Of Assessing The Assessee Which Is Against The Principles ‘Consistency’.
For Appellant: Shri Ved Jain, AdvFor Respondent: Smt. Anima Barnwal, Sr. DR
…for non-appearance of the assessee on the date fixed for hearing. The Learned CIT(Appeals) has justified these actions for proceedings ex parte in view of the decisions including the decision of Hon'ble Delhi Bench of the ITAT in the case of Multiplan India – 38 ITD 320 ( Del. ) that the assessee is not interested in pursuing the appeal. The main issue involved in this appeal is regarding share application money whereby the AO has made the addition on the 4 ground that assessee has accepted this addition. As against this the contention of the learned AR was that this fact has been wrongly recorded and assessee ha…
