Manju Sharma, New Delhi vs. ITO Ward - 45(5), New Delhi
In the result, the appeal filed by the assessee is partly allowed
ITA 8275/DEL/2019[2014-15]Status: DisposedITAT Delhi23 Nov 2020AY 2014-15
Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2014-15 Manju Sharma, Vs Ito, Wz-43B, Meenakshi Garden, Ward-45(5), New Delhi. New Delhi. Pan: Aatps2170A (Appellant) (Respondent) Assessee By : Shri Krishnan Sampath, Advocate Revenue By : Ms Rinku Singh, Sr. Dr Date Of Hearing : 03.11.2020 Date Of Pronouncement : 23.11.2020 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 05.09.2019 Passed By The Ld. Cit(A)-15, New Delhi, Relating To Assessment Year 2014-15. 2. Facts Of The Case, In Brief, Are That The Assessee Is An Individual & Is Proprietor Of M/S Eastern Galaxy Which Is Engaged In The Business Of Export Of Handicrafts & Decorative Items. She Filed Her Return Of Income On 29.11.2014 Declaring Taxable Income Of Rs.47,10,000/-. The Case Of The Assessee Was Selected For Limited Scrutiny Under Cass With The Reason That There Is “Large Increase In Sundry Creditors With Respect To Turnover As Compared To Preceding Year.”
For Appellant: Shri Krishnan Sampath, AdvocateFor Respondent: Ms Rinku Singh, Sr. DR
Section 131Section 142(1)Section 144ASection 68
…ly, the addition of Rs. 3,05,34,283/- made by the AO while disallowing the sundry creditors as genuine, is hereby confirmed.” 14.1. While holding as above, the ld.CIT(A) relied on the following decisions:- i) Oriental Wire Industries (P) Ltd. vs. CIT (1981), 131 ITR 688 (Cal); ii) Bharati (P) Ltd. vs. CIT (1978) 111 ITR 951 (Cal); iii) Prakash Textile Agency vs. CIT (1980) 121 ITR 890 (Cal) 8 iv) CIT v. K.M. Mahim (1995) 81 Taxman 222 (Ker.); v) CIT vs. Precision Finance (P) Ltd. (1994) 208 ITR 465; vi) Gumani Ram Siri Ram vs. CIT (1975) 98 ITR 337 (P&H); vii) Roshan Di Hatti (1977) 107 ITR 938 (SC); viii) Arav…
