DCIT, BANGALORE vs. M/S TEJAS NETWORKS LIMITED, BANGALORE

ITA 1119/BANG/2015Status: DisposedITAT Bangalore09 February 2022AY 2010-1134 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal considered the assessee's plea for condonation of delay, acknowledging the significant time lapse but also the assessee's reliance on legal advice and the principle of substantial justice. The Tribunal ultimately decided on the merits of various appeals.

What were the facts?

The assessee filed an appeal with a significant delay, attributing it to a change in counsel and a bonafide belief that a separate appeal was not necessary. The revenue opposed the admission of the appeal due to the inordinate delay.

What were the issues?

The primary issue was the condonation of a significant delay in filing an appeal. Other issues involved the invocation of Section 263 by the Principal CIT and the treatment of disallowances under Section 14A for book profit computation.

Which sections of the Income-tax Act were involved?

Section 154,Section 263,Section 14A,Section 115JB

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(27)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE

BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Plot No.25, 5th Floor JP Software Park ACIT, Circle-1, LTU Vs. Electronic City, Phase I Bangalore Bangalore 560 100

PAN No: AABCT1670M APPELLANT RESPONDENT

IT(TP)A Nos.468/Bang/2015 Assessment Year: 2010-11

M/s. Tejas Networks Ltd. Vs. ACIT, Circle-1, LTU Bangalore 560 100 Bangalore APPELLANT RESPONDENT

IT(TP)A Nos.1119/Bang/2015 & IT(TP)A No.621/Bang/2016 Assessment Year: 2010-11 & 2011-12

DCIT, Circle-1, LTU Vs. M/s. Tejas Networks Ltd. Bangalore Bangalore 560 100 APPELLANT RESPONDENT

IT(TP)A Nos.694/Bang/2016 & IT(TP)A No.582/Bang/2021 Assessment Year: 2011-12 & 2010-11

M/s. Tejas Networks Ltd. Vs. DCIT, Circle-1, LTU Bangalore 560 100 Bangalore APPELLANT RESPONDENT IT(TP)A Nos.1674

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 154

All 8,676 judgments and leading authorities on Section 154 →

Recent GST High Court judgments

Search GST case law →