M/S INTUIT INDIA PRODUCTS DEVELOPMENT CENTRE PVT LTD,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-3(1)(1), BANGALORE

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ITA 2501/BANG/2017Status: DisposedITAT Bangalore26 April 2022AY 2013-142 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal decided on several grounds of appeal, including the treatment of service tax receivables, disallowance of provisions, and interest levies. The specific outcomes for each ground are detailed in the full judgment.

What were the facts?

The appeals by Intuit India Product Development Centre Pvt. Ltd. and Intuit India Software Solutions Pvt. Ltd. concern assessment years 2013-14 and 2014-15. The issues raised include the treatment of service tax receivables as income, disallowance of year-end provisions, and excess levy of interest.

What were the issues?

The key legal issues revolve around the taxability of service tax receivables, the deductibility of reversed provisions, and the correct computation of interest under various sections of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 40(a),Section 234B,Section 244A,Section 234D

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH : BANGALORE

Before: SHRI N.V VASUDEVAN & MS. PADMAVATHY S

For Appellant: Shri T Suryanarayana, Sr. Advocate
Hearing: 21.04.2022Pronounced: 26.04.2022

O R D E R Per Padmavathy S, Accountant Member

These appeals of both the assessees are directed against the order of CIT(A)-3, Bengaluru dated 19.09.2017 for the asst. year 2013-14 and 2014-15. All these appeals were heard together and hence they are being disposed of by this common order for the sake of convenience.

2.

The issue arises out of the appeals 2575 & 2502/Bang/2017 are as follows - 1. Service tax receivables treated as income (ground No.1) 2. Disallowance of year-end provisions of previous year reversal in current year claimed as a deduction u/s 40(a) of the Act (ground No.2) 3. Excess levy of interest u/s 234B of the Act (ground No.3)

For assessee raised the following issues - 1. Disallowance of year-end provisions of previous year reversal in current year claimed as a deduction u/s 40(a) of the Act (ground No.2) 2. Short credit on interest u/s 244A (ground No.2) 3. Excess levy of interest u/s 234D (ground No.3)

3.

The assessee also raised additional ground for all these appeals for deduction in respect of Education Cess on Income-tax and the Secondary and Higher Education Cess on Income-tax for the years

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