ITO,WD-12(3), KOLKATA, KOLKATA vs. M/S ARPEE BUILDERS & PROMOTERS PVT. LTD., KOLKATA
In the result, appeal of the revenue is partly allowed and the Cross Objection of assessee is dismissed
ITA 303/KOL/2014[2009-2010]Status: DisposedITAT Kolkata05 Feb 2018AY 2009-2010
Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]
…of the assessee and allowed only Rs.3,31,071/- in respect to which the assessee furnished documentary evidence for advances it received. On appeal, the Ld. CIT(A) following the decision of ITAT, Delhi Bench in the case of ITO Vs. Super Chemicals Distributors 1 SOT 102 and deleted the addition of Rs.66,36,099/- as made by the AO on account of unexplained advance from customer u/s. 68 of the Act. Aggrieved, the revenue is in appeal before us. 6.2. We have heard rival submissions and gone through the facts and circumstances of the case. We note that the assessee had received advances from customers against the boo…
