Income Tax Appellate Tribunal - Mumbai
M/S. Aishwarya Avant Builders Llp (Now ... vs Income Tax Officer -22(1)(1), Mumbai on 29 August, 2025
IN THE INCOME TAX APPELLATE TRIBUNAL
Mumbai "A" Bench, Mumbai.
Before Smt. Kavitha Rajagopal (JM) & Shri Omkareshwar Chidara (AM)
ITA No. 3359/MUM/2025 (Assessment Year : 2018-19)
M/s. Aishwarya Avant ITO-22(1)(1)
Builders LLP Room No. 319, 3rd
(Now known as Aishwarya Vs. Floor, Piramal
Avant Builders Pvt. Ltd.) Chambers, Lal
Office No. R2, Kamala Baug, Parel
Shankar Chawl, Gufa Road Mumbai-400 012.
Tekdi, Jogeshwari East
Mumbai-400 060.
PAN : AAMFK3704H
Appellant Respondent
Assessee by : Ms. Varsha Nanwani
Revenue by : Shri Surendera Mohan
Date of Hearing : 25/08/2025
Date of pronouncement : 29/08/2025
ORDER
Per Omkareshwar Chidara (AM) :-
In this appeal, the Ld. AO denied section 80IB of the Income Tax Act claim of appellant company as there was no response to the queries raised by him. During the hearing before Ld. CIT(A) also, there is no response even though three opportunities were provided to the appellant and hence the appeal of appellant was dismissed.
2. Aggrieved by the orders of Ld. AO/Ld. CIT(A) an appeal was instituted by appellant before ITAT with the following grounds :-
1. The National Faceless Appeal Centre has erred in law, facts and circumstances of the case by confirming the disallowance of Rs.
52,81,624/- u/s 80IB-1 of the Income Tax Act, 1961.
2. The National Faceless Appeal Centre has erred in law, facts and circumstances of the case by confirming the disallowance of Rs. 52,81,624/- u/s. 80IB-1 of the Income Tax Act, 1961 on the ground that no response was filed till 06.04.2021 and ignoring the fact that a detailed response was submitted by the Appellant Firm on 06.04.2021.
2M/s. Aishwarya Avant Builders LLP (Now known as Aishwarya Avant Builders Pvt. Ltd.)
3. The National Faceless Appeal Centre has erred in law, facts and circumstances of the case by confirming the disallowance of Rs. 52,81,624/- u/s 80IB-1 of the Income Tax Act. 1961 and ignoring the fact that the detailed submission against the show-cause notice was submitted before issue of the Assessment order.
4. Your Appellant craves leave to add to, alter, amend, delete and/or modify the above grounds of appeal on or before the final date of hearing.
3. During the hearing, the Ld. AR of the appellant has contended that all details were submitted to the Ld. CIT(A) on 6.4.2021 after four years, the Ld. CIT(A) passed the order confirming the addition of Ld. AO without considering the detailed submissions as above.
4. Ld. DR relied on the orders of Ld. AO and Ld. CIT(A).
5. Heard both sides. The issue is remanded to the file of Ld. CIT(A) with the direction to consider the detailed submissions filed by appellant and pass an order accordingly. Needless to say that reasonable opportunity should be given to the appellant to submit all the details relating to the issues mentioned in the assessment order.
6. The appeal of appellant is allowed for statistical purposes.
Order pronounced in the open Court on 29/08/2025.
Sd/- Sd/-
(KAVITHA RAJAGOPAL) (OMKARESHWAR CHIDARA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Copy of the Order forwarded to :
1. The Appellant
2. The Respondent.
3. CIT
3
M/s. Aishwarya Avant Builders LLP
(Now known as Aishwarya Avant Builders Pvt. Ltd.)
4. DR, ITAT, Mumbai
5. Guard file.
BY ORDER, //True Copy// (Assistant Registrar) ITAT, Mumbai PS