JAMEWAAR APPARELS PRIVATE LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX - CIRCLE 7(1)(1), KORAMANGALA

ITA 1006/BANG/2026Status: DisposedITAT Bangalore27 July 2026AY 2023-248 pages
AI SummaryAllowed

What were the facts?

The assessee, Jamewaar Apparels Private Limited, sought to avail the concessional tax rate under section 115BAB for AY 2023-24. The CPC denied this benefit, and the CIT(A) confirmed the denial, primarily on grounds of delay in filing the appeal and alleged non-compliance with Form 10-ID filing requirements.

What did the Tribunal hold?

The Tribunal held that the assessee had indeed complied with the requirements of section 115BAB(7) by filing Form 10-ID for AY 2021-22 within the extended due date, which was accepted by the CPC. Therefore, the assessee is entitled to the concessional tax rate for AY 2023-24.

What were the issues?

Whether the assessee is eligible for the concessional tax rate under section 115BAB, and whether the filing of Form 10-ID was compliant with the statutory requirements.

Which sections of the Income-tax Act were involved?

Section 115BAB,Section 143(1),Section 139(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES, BANGALORE

Before: SHRI PRASHANT MAHARISHI

PER SHRI PRASHANT MAHARISHI, VICE PRESIDENT:

1.

This appeal is filed by Jamewaar Apparels Private Limited (“the assessee”/“the appellant”) for Assessment Year 2023-24 against the appellate order dated 16 January 2026 passed by the learned Commissioner of Income-tax (Appeals), Raipur [“the learned CIT(A)”]. The assessee has challenged the intimation issued under section 143(1) of t

The order continues below.

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