Income Tax Appellate Tribunal - Mumbai
Shreenath Motors P.Ltd, Mumbai vs Dcit 5(3), Mumbai on 1 November, 2017
ITA.No.3689/Mum/2015 Shreenath Motors Private Limited Assessment Year-2010-11 आयकर अपीलीय अिधकरण "बी"
ायपीठ मुं बई म ।
IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, MUMBAI ी डी.टी. गरािसया, ाियक सद एवं ी मनोज कुमार अ वाल, लेखा सद के सम ।
BEFORE SHRI D.T. GARASIA, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. No.3689/Mum/2015 (िनधा रण वष / Assessment Year: 2010-11) Shreenath Motors Private Ltd. Deputy Commissioner Of 'C' W ing, Unit No.101 Income Tax 1 s t Floor,W aterford Building बनाम/ Circle-5(3) C.D.Burfiwala Road Vs. Mumbai- 400 062 Juhu(Galli),Andheri(W est) Mumbai-400 058 थायी ले खा सं . /जीआइआर सं ./PAN/GIR No. AAFCS-0033-D (अ पीलाथ# /Appellant) : ($%थ# / Respondent) Assessee by : S.C.Tiwari & Rutuja Pawar, Ld.AR's Revenue by : Suman Kumar, Ld. DR सुनवाई की तारीख / : 25/10/2017 Date of Hearing घोषणा की तारीख / : 01/11 /2017 Date of Pronouncement आदे श / O R D E R Per Manoj Kumar Aggarwal (Accountant Member)
1. The captioned appeal by assessee for Assessment Year [AY] 2010-11 assails the order of the Ld. Commissioner of Income-Tax (Appeals)-10 [CIT(A)], Mumbai, Appeal No. CIT(A)-10/DCIT- 5(3)/221/2012-13 dated 16/03/2015 qua confirmation of certain additions. The assessment for impugned AY was framed by Ld. Deputy 2 ITA.No.3689/Mum/2015 Shreenath Motors Private Limited Assessment Year-2010-11 Commissioner of Income Tax, Circle-5(3), Mumbai [AO] u/s 143(3) of the Income Tax Act, 1961 on 31/12/2012.
2. The assessee, in the quantum assessment, has suffered addition of Rs.3,39,191/- on account of difference in gross receipts reflected by assessee vis-à-vis amount reflected in Annual Information Return [AIR]. Similarly, the assessee has suffered addition of Rs.35,674/- on account of purchases made from an entity which was listed as Hawala Dealer as per VAT authorities. The same has since been confirmed by Ld. CIT(A) vide impugned order dated 16/03/2015 since the assessee could not substantiate the same.
3. The Ld. Counsel for assessee [AR], at the outset, contended that the AIR information was not made available to the assessee and therefore, the same could not be reconciled. Further, the Ld. AR pleaded for another opportunity to substantiate the purchase transactions. The Ld. DR did not raise any serious objections against the same.
4. After hearing, we find the matter to be factual one and therefore, deem it fit to restore the same to the file of Ld. AO with a direction to provide the relevant AIR information relied upon by Ld. AO to the assessee. The assessee, in turn, is directed to reconcile the same and also substantiate the purchases transactions.
5. Resultantly, the assessee's appeal stands allowed for statistical purposes.
Order pronounced in the open court on 01st November, 2017.3 ITA.No.3689/Mum/2015
Shreenath Motors Private Limited Assessment Year-2010-11 Sd/- Sd/-
(D.T. Garasia) (Manoj Kumar Aggarwal) ाियक सद / Judicial Member लेखा सद / Accountant Member मुंबई Mumbai; िदनां क Dated : 01.11 .2017 Sr.PS:- Thirumalesh आदे श की ितिलिप अ !े िषत/Copy of the Order forwarded to :
1. अपीलाथ# / The Appellant
2. $%थ# / The Respondent
3. आयकर आयु+(अपील) / The CIT(A)
4. आयकर आयु+ / CIT - concerned
5. िवभागीय $ितिनिध, आयकर अपीलीय अिधकरण, मुंबई / DR, ITAT, Mumbai
6. गाड. फाईल / Guard File आदे शानुसार/ BY ORDER, उप/सहायक पं जीकार (Dy./Asstt. Registrar) आयकर अपीलीय अिधकरण, मुंबई / ITAT, Mumbai