Kkr Agro Mills P. Ltd, Ernakulam vs. The ACIT, Cochin
In the result, appeal is allowed in favour of the assessee
ITA 328/COCH/2016[2010-11]Status: DisposedITAT Cochin19 Dec 2022AY 2010-11
Bench: Shri N. V. Vasudevan & Ms. Padmavathy Sassessment Year : 2010-11 Kkr Agro Mills Pvt. Ltd., Vs. Acit, Iii/678, Kkr Building, Okkal Kalady, Circle – 1(2), Ernakulam – 683 550. Kochi. Pan : Aabck 6542 K Assessee Respondent
For Appellant: Smt. Parvathy Ammal, CAFor Respondent: Smt. J M Jamuna Devi, Sr. AR
Section 40A(2)Section 40A(2)(a)
…k) In Rutvi Steel & Alloys Pvt.Ltd.,, ... vs Department Of Income Tax ITAT ahemedabad bench in its order dated 10.6.2010 (ITA No.3870/AHD/2007) has considered decisions in (1969) 73 ITR 224 (AP) , Pondy Metal & Rolling Mills (P) Ltd. v/s DY.C.I.T 107 TTJ 336, 27 STC 337 (All) etc and observed – “The Learned Departmental Representative could not bring any material on record to show that the assessee has purchased raw materials outside the books of account for making unaccounted production. Further, the assessee has maintained books of account, purchase and sale register and no defects could be pointed out in the s…
