M/S. TEJAS NETWORKS LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, LTU, CIRCLE-1, BENGALURU
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?
AI-generated summary — verify with the full judgment below
Cases cited in this judgment(27)Show listHide 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.
- National Thermal Power Co. Ltd. v. CIT5,834 citing229 ITR 383 · 1998 · SC
- Collector, Land Acquisition v. Mst. Katiji3,926 citing167 ITR 471 · 1987 · SC
- Malabar Industrial Co. Ltd. v. CIT2,943 citing243 ITR 83 · 2000 · SC · Read judgment
- Goetze (India) Ltd. v. CIT1,842 citing284 ITR 323 · 2006 · SC
- CIT v. HDFC Bank Ltd.1,261 citing366 ITR 505 · 2014 · HC
- CIT v. Max India Ltd.1,162 citing295 ITR 282 · 2007 · SC
- CIT v. Pruthvi Brokers & Shareholders956 citing349 ITR 336 · 2012 · HC
- ACIT v. Vireet Investment Pvt. Ltd.882 citing165 ITD 27 · 2017 · ITAT
- Apollo Tyres Ltd. v. CIT657 citing255 ITR 275 · 2002 · Read judgment
- CIT v. Shoorji Vallabhdas & Co.551 citing46 ITR 144 · 1962 · SC
- Concord of India Insurance Co. Ltd. v. Smt. Nirmala Devi and Others268 citing118 ITR 507 · 1979 · SC
- CIT v. Arvind Jewellers186 citing259 ITR 502 · 2003 · HC · Read judgment
- CIT v. Microlabs Ltd.175 citing383 ITR 490 · 2016 · HC · Read judgment
- CIT v. IBM India Ltd.88 citing55 Taxmann.com 515 · 2013 · HC
- CIT v. Honda Siel Power Products Ltd.76 citing329 ITR 603 · 2011 · HC · Read judgment
- Cases 733 and Commissioner of Income-tax v. West Bengal Infrastructure Development Finance Corporation53 citing334 ITR 269 · 2011 · SC
- CIT v. Indo American Jewellery Ltd.42 citing44 Taxmann.com 310 · 2014 · HC
- Asstt. CIT v. Spray Engineering Devices Ltd.39 citing23 Taxmann.com 267 · 2012
- Commissioner of Income-tax v. K.S.P.Shanmugavel Nadar36 citing30 Taxmann 133 · 1987 · HC
- CIT v. Gokal Das Images Private Limited34 citing429 ITR 526 · 2020 · HC
- 1. Malabar Industrial Company Ltd. v. CIT23 citing332 ITR 231 · 2011 · HC
- Beach Minerals Company Pvt. Ltd. v. ACIT21 citing64 Taxmann.com 218 · 2015
- Xchanging Solutions Ltd. v. DCIT21 citing78 Taxmann.com 54 · 2017 · Read judgment
- Principal CIT v. Karnataka State Co.19 citing128 Taxmann.com 1 · 2021 · HC
- CIT v. Nalwa Sons Investment Ltd.15 citing21 Taxmann.com 184 · 2012 · SC
- CIT(A) v. KCP Ltd.9 citing94 Taxmann.com 46 · 2018
- 429 ITR 526 (Kar) 2. Karnataka State Industrial and Infrastructure Development Corpn Ltd. v. 3. DCIT7 citing281 Taxmann 312 · 2021
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
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