PANCHAM STUDIO PVT. LTD,BHUBANESWAR vs. ITO, WARD 1(1), BHUBANESWAR, BHUBANESWAR

ITA 591/CTK/2026Status: DisposedITAT Cuttack09 September 2026AY 2020-212 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the issues to the file of the CIT(A) for re-adjudication. The CIT(A) was directed to consider the details submitted by the assessee and grant an adequate opportunity of being heard.

What were the facts?

The assessee's appeal was dismissed by the CIT(A) for not filing Form 10-IC, which is required for domestic companies opting for the concessional tax rate under Section 115BAA. The assessee requested another opportunity to submit the necessary details.

What were the issues?

Whether the assessee's appeal should be re-adjudicated by the CIT(A) after providing an opportunity to submit Form 10-IC for availing the concessional tax rate.

Which sections of the Income-tax Act were involved?

Section 115BAA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Before: SHRI GEORGE MATHAN & SHRI GOPALAN GURUSAMY

Hearing: 09/09/2026Pronounced: 09/09/2026

Per George Mathan, JM: This is an appeal filed by the assessee against the order of the ADDL/JCIT(A)-12, Mumbai [hereinafter referred to as the ‘CIT(A)’] in appeal no. ADDL/JCIT(A)-12, Mumbai/10046/2019-20 dated 17.03.2026 for the assessment year 2020-21. 2. Shri P. K. Mishra, AR appeared on behalf of the assessee and Shri Vijay Singh, Sr. D.R. represented on behalf of the revenue.

3.

A perusal of the orders of the ld. CIT(A) clearly shows that the ld. CIT(A) has dismissed the appeals of the assessee on the ground that the assesse

The order continues below.

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