ACIT-2(2)(1), MMUMBAI vs. M/S. JICS LOGISTIC LIMITED, MUMBAI

ITA 1762/MUM/2023Status: DisposedITAT Mumbai29 November 2023AY 2014-1540 pages
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What did the Tribunal hold?

The Tribunal condoned the delay in filing the Revenue's appeals due to workload. The appeals were decided based on the grounds raised, with varying outcomes for different assessment years.

What were the facts?

The Revenue filed appeals against orders of the CIT(A) concerning multiple assessment years, with a delay of six days. The assessee also filed a cross-objection for one assessment year. The core dispute revolved around the deletion of disallowance of depreciation by the CIT(A).

What were the issues?

Whether the CIT(A) erred in deleting the disallowance of depreciation by relying on High Court decisions, and whether the disallowance under Section 14A read with Rule 8D was justified considering amendments.

Which sections of the Income-tax Act were involved?

Section 43(1),Section 14A

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Cases cited in this judgment(16)Show list

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IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent

CO No. 105/Mum/2023 (Arising out of ITA No. 1763/MUM/2023) Assessment Year: 2015-16 M/s Jics Logistics Ltd., ACIT-2(2)(1), 403, 4th floor, Classic Mumbai-400069. Mumbai-400020. PAN No. AACCJ 2178 F Appellant Respondent

M/s Jics Logistics Ltd. 2 ITA Nos. 1760, 1779, 1761 to 1763, 1780 & 1781, ITA Nos. 1760, 1779, 1761 to 1763, 1780 & 1781, Assessee by Assessee by : Mr. Satyaprakash Singh Mr. Satyaprakash Singh Revenue by by : Mr. Ujjawal Kumar Chavan, DR Kumar Chavan, DR Date of

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