PRINCIPAL COMMISSIONER OF INCOME TAX Vs. ROSHAN MAHESHWARI

JUDGEMENT

(1.) The instant appeal is directed against the order dtd. 27/8/2019 passed by learned Income Tax Appellate Tribunal, Ranchi Bench, Ranchi (hereinafter to be referred as ITAT) in appeal being I.T.A No. 118/Ran/2019 preferred by the respondent herein whereby the learned ITAT has allowed the appeal of the respondent.

(2.) The brief facts of the case are that the respondent had filed the return of its income for A.Y 2010-11 on 30/8/2010 declaring total income as Rs.12,06,047.00 before claiming deduction of Rs.1,00,000.00under Chapter VI A of the Income Tax Act, 1961 (herein after referred to as the Act). Subsequently, the case of the respondent-assessee was reopened under Sec. 147 of the Act. The said case of the respondent was reopened after taking approval from the Additional Commissioner of Income Tax, Range-3, Jamshedpur vide his letter dtd. 30/10/2015. Subsequently, the assessment order dtd. 31/3/2016 was passed by the Assessing Officer in the case of the respondent herein and the total income of the respondent asessee was assessed at Rs.15,16,650.00.

(3.) The instant appeal has been admitted by this Court vide its order dtd. 26/4/2022 on following substantial questions of law: -