Income Tax Appellate Tribunal - Chennai
M/S Pkm Metal Buildings Company Private ... vs Ito, Corporate-5(2), Chennai on 26 April, 2023
आयकर अपीलीय अिधकरण 'बी' ायपीठ चे ई म।
IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH, CHENNAI माननीय +ी मनोज कुमार अ/वाल ,ले खासद4 एवं माननीय +ी मनोमोहन दास ाियक सद4 केसम8।
BEFORE HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM, AND HON'BLE SHRI MANOMOHAN DAS, JUDICIAL MEMBER आयकर अपील सं ./ ITA No. 427/Chny/2023 (िनधा@रण वष@ / Assessment Year: 2018-19) M/s.PKM Metal Buildings Company Pvt. Ltd. Income Tax Officer 43/17, Thulangum Thandalam Village बनाम Corporate Ward-5(2) Dimmasamudram Post Near Vellagate / Vs. Chennai. Kancheepuram, Chennai-631 502.
थायी ले खा सं ./जीआइ आर सं ./PAN/GIR No. AAHCP-6176-E (अ पीलाथ%/Appellant) : (&'थ% / Respondent) अपीलाथ% की ओरसे / Appellant by : Shri Shrenik Chordia (C.A)-Ld. AR &'थ% की ओरसे /Respondent by : Shri D.Hema Bhupal (JCIT) -Ld.DR सु नवाई की तारीख/Date of Hea ring : 26-04-2023 घोषणा की तारीख /Date of Pronouncement : 26-04-2023 आदे श / O R D E R Manoj Kumar Aggarwal (Accountant Member)
1. Aforesaid appeal by assessee for Assessment Year (AY) 2018-19 arises out of order of learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi [CIT(A)] dated 07-02-2023 in the matter of an assessment framed by Ld. Assessing Officer [AO] u/s.143(3) r.w.s 144B of the Act on 29-09-2021. In the assessment order, the assessee was saddled with certain addition of turnover based on difference in 26AS information. The Ld. CIT(A) confirmed the same on the ground that the assessee ITA No.427/Chny/2023 -2- did not furnish sufficient evidences to substantiate its grounds of appeal. Aggrieved, the assessee is in further appeal before us.
2. Before us, Ld. AR has filed petition under Rule 29 pleading for admission of additional evidences. The Ld AR also placed on record a detailed chart reconciling the differences. The Ld. Sr. DR opposed admission of additional evidences at this stage.
3. We find that the only reason for impugned additions was the fact that the assessee could not furnish sufficient evidences before lower authorities. The additional evidences furnished before us would have material bearing on the impugned issue. Considering the same, we admit the same and direct Ld. AO to examine the same and re- adjudicate the impugned issues after affording opportunity of hearing to the assessee. The assessee is directed to substantiate its claim.
4. The appeal stand allowed for statistical purposes.
Order pronounced in open court on 26th April, 2023.
Sd/- Sd/-
(MANOMOHAN DAS) ( MANOJ KUMAR AGGARWAL )
ाियक सद4 / JUDICIAL MEMBER लेखासद4 / ACCOUNTANT MEMBER
चे7ई / Chennai; िदनां क / Dated : 26-04-2023 DS आदे श की Sितिलिप अ /े िषत/Copy of the Order forwarded to :
1. अपीलाथ /Appellant 2. यथ /Respondent 3. आयकर आयु त/CIT 4. वभागीय त न ध/DR 5. गाड फाईल/GF