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Judgment
Dr. B. R. R. Kumar, Accountant Member
Both the appeals viz. in ITA No. 2982/Del/2017 for the A.Y. 2011-12 of ld. CIT (A)-22, New Delhi dated 05.01.2017 and in ITA No. 2983/Del/2017 for the A.Y. 2012-13 of ld. CIT (A)-17, New Delhi dated 01.12.2016.
None attended on behalf of the assessee.
At the outset, it was brought to our notice that the appeals have been adjudicated ex-parte. We have gone through the record before us and find that in the appeal before the ld. CIT (A) four grounds have been pleaded by the assessee in the grounds of appeal. The issues are (a) addition u/s 68 of the Act (b) addition on account of payment to ROC (c) addition on account of invocation of Section 50C of the Act.
The ld. CIT (A) has fairly adjudicated on the issue of addition on account of payment to ROC on going through the Section 37(1) of the IT Act. Further, the addition on account of 50C of the Act has been adjudicated based on the provisions of Section 69, Section 56(1)(vii)(b) of the Act. On account of addition u/s 68 of the Act, the ld. CIT (A) after duly considering the written submission made by the assessee has adjudicated the issue relying on the order of ITAT Ahmadabad dated 18. 08.2015 in the case of Nakoda Fashion Pvt. Ltd. in ITA No. 1716/Ahd/2012 for the assessment year 2009-10. Similarly, for the ITA No.2983/Del/2017 for the assessment year 2012-13, the ld. CIT (A)-17 vide order dated 19.05.2015 has also adjudicated the matter on merits giving due reasons for adjudication. Since, we find that the appeal has been adjudicated on merits taking into consideration all the facts, provisions of the Act and the judicial pronouncement and on going through the record, we find no reason to interfere with the order of the ld. CIT (A). The appeal of the assessee is hereby dismissed.
In the result, both the appeals of the assessee are dismissed.