GENERA AGRI CORPORATION LIMITED, HYDERABAD,HYDERABAD vs. DCIT, CENTRAL CIRCLE-1(3), HYDERABAD, HYDERABAD
What did the Tribunal hold?
The tribunal decided to allow the appeals for assessment years 2007-08 to 2012-13 for statistical purposes. However, the appeal for assessment year 2013-14 was dismissed.
What were the facts?
The assessee filed seven appeals before the ITAT. A corrigendum was issued to clarify the pronouncement of the judgment.
What were the issues?
The core issue was the final outcome of the appeals filed by the assessee for various assessment years, which was clarified through a corrigendum.
AI-generated summary — verify with the full judgment below
आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA No. 881 to 887/Hyd/2017 Assessment Years: 2007-08 to 2013-14 PAN:AADCG6564B Hyderabad (Appellant) (Respondent) Assessee by: Shri A.V. Raghuram, Advocate Revenue by: Shri P. Chandrasekhar, DR Date of hearing: 04/10/2022 Date of pronouncement: 10/01/2023 Corrigendum Per Bench. These seven appeals were pronounced on 17.10.2022 and at Para No.22, it was inadvertently mentioned as “In the result, appeals filed by the assessee are allowed for statistical purposes” whereas it should have been “In the result, appeals filed by the assessee for the A.Ys 2007-08 to 2012-13 are allowed for statistical purposes and for the A.Y 2013-14, appeal filed by the assessee is dismissed”. Accordingly, Para No.22 is hereby modified as under:
“22. In the result, appeals filed by the assessee for the A.Ys 2007-08 to 2012-13 are allowed for statistical purposes and the appeal for the A.Y 2013-14 is dismissed” Order pronounced in the Open Court on 10th January, 2023 (R.K. PANDA) JUDICIAL MEMBER
Hyderabad, dated January, 2023 Vinodan/sps Copy to: S.No Addresses 1 M/s. Genera Agri Corp. Ltd C/o K. Vasantkumar, AV Raghuram, P. Vinod & M. Neelima Devi, Advocates, 610 Babukhan Estate, Basheerbagh, Hyderabad-1 2 Dy. CIT, Central Circle 1(3) Aayakar Bhavan, Basheerbagh, Hyderabad 3 CIT (A)-11,Hyderabad 4 Pr. CIT- Central, Hyderabad 5 DR, ITAT Hyderabad Benches 6 Guard File By Order
Recent GST High Court judgments
Search GST case law →- M/S. Rohit Medical Systems vs. Commissioner Of Delhi Goods And Services Tax And Anr.Delhi · 28 Oct 2026
- Manoj Kumar Prop M K Steel Traders vs. Additional Commissioner, Central Goods And Services Tax & Anr.Delhi · 28 Oct 2026
- Shivam Kumar vs. The State Of BiharPatna · 28 Oct 2026
- M/S Rajkalpana Travels PVT. LTD. vs. Commissioner CGST, Delhi North CommissionerateDelhi · 28 Oct 2026
- Mahaveer Ispat Traders vs. Principal Commissioner Dgst Delhi Department Of Trade And Taxes Gnctd & Anr.Delhi · 28 Oct 2026