Income Tax Appellate Tribunal - Panji
Shri Jignesh Kumar Shah,, Bilaspur(Cg) vs Acit, Circle- 1(1),, Bilaspur(Cg) on 11 January, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH,
RAIPUR
BEFORE : SHRI N.S.SAINI, ACCOUNTANT MEMBER
AND
SHRI PAVAN KUMAR GADALE, JUDICAL MEMBER
ITA No.156/RPR/2013
(Assessment Years :2009-2010)
Jignesh Kumar Shah, vs ACIT, Circle-1(1), Bilaspur
Prop-Shah Jawaharalal
Jethalal Jewellers,
Sadar Bazar,
Bilaspur(CG)
PAN No. : AJGPS 0536 G
(Appellant) .. tsednepseR
Assessee by : Shri Amit Maloo Jain, AR
Revenue by : Shri Sanjay Kumar, DR
Date of Hearing : 10/01/2018
Date of Pronouncement 11/01/2018
आदे श / O R D E R
Per Shri N.S.Saini, AM:
This is an appeal filed by the Revenue against the order of the CIT(A), Bilaspur, dated 26.07.2013 for the assessment year 2009-2010.
2. The assessee has raised the following grounds of appeal :-
1. On the facts & in the circumstances of the case, the Ld.A.O.grossly erred in making an addition of Rs.43,30,500/-
in respect of Agricultural Land U/s 54B of The Income Tax Act,1961 and Ld.CIT[A],Bilaspur grossly erred in confirming the same without appreciating the facts in its right perspective. Your petitioner submits that same may kindly be deleted.
2. On the facts & in the circumstances of the case, the Ld.A.O.further grossly erred in making an addition of Rs.5,24,200/- in respect of expenditure U/s 40a(ia) on account of Advertisment and Ld.CIT[A],Bilaspur grossly erred in confirming the same to the extent of Rs.4,76,700/- without appreciating the facts in its right perspective. Your petitioner submits that same may kindly be deleted.
3. On the facts & in the circumstances of the case, the Ld.A.O.further grossly erred in making an addition of Rs.50,000/- in respect of Misc Business Exps (like Shop Exps,Printing & Stationery etc) and Ld.CIT[A], Bilaspur grossly erred in confirming the same to the extent of Rs.10,000/- without appreciating the facts in its right 2 ITA No.156/RPR/2013 perspective. Your petitioner submits that the above expenditure being genuine and incidental to the business deserves to be allowed.
4. Any other ground may be raised during the course of hearing of appeal with the permission of the Hon'ble Bench.
3. At the time of hearing the AR of the assessee filed an application seeking withdrawal of the appeal.
4. The DR had no objection to the withdrawal of the appeal of the assessee.
5. Therefore, the appeal of the assessee is dismissed as withdrawn.
6. In the result, appeal filed by the assessee is dismissed.
Order pronounced in the open court on this 11/01/2018.
Sd/- Sd/- (PAVAN KUMAR GADALE) (N. S. SAINI) न्याययक सदस्य / JUDICIAL MEMBER ऱेखा सदस्य / ACCOUNTANT MEMBER Raipur; ददन ांक Dated 11/01/2018
प्र.कु.मि/PKM, Senior Private Secretary आदे श की प्रयिलऱपि अग्रेपिि/Copy of the Order forwarded to :
1. अऩीऱ थी / The Appellant-
2. प्रत्यथी / The Respondent-
3. आयकर आयुक्त(अऩीऱ) / The CIT(A),
4. आयकर आयुक्त / CIT
5. विभ गीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, Raipur / DR, ITAT, Raipur आदे शानस ु ार/ BY ORDER,
6. ग र्ड प ईऱ / Guard file.
सत्य वऩत प्रतत //True Copy// (Senior Private Secretary) Income Tax Appellate Tribunal, Raipur