DY. COMMISSIONER OF INCOME TAX, CIRCLE-2(1), HYDERABAD vs. KESINENI CARGO CARRIER PRIVATE LIMITED, HYDERABAD

ITA 1665/HYD/2017Status: DisposedITAT Hyderabad22 June 2018AY 2013-142 pages
AI SummaryDismissed

What did the Tribunal hold?

The CIT(A) followed the Supreme Court judgment in CIT Vs Alom Extrusions to allow the assessee's appeal. The Tribunal found no reason to interfere with the CIT(A)'s order.

What were the facts?

The assessee company, engaged in cargo carrier services, filed a return admitting a loss. During assessment, it was observed that the assessee made belated payments of employee contribution towards PF and ESI.

What were the issues?

The issue pertains to the allowability of deductions for belated payments of employee contribution towards PF and ESI.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCH “B”, HYDERABAD

Before: SMT. P. MADHAVI DEVI & SHRI S. RIFAUR RAHMAN

For Appellant: Shri V. Raghavendra Rao
For Respondent: Smt. N. Swapna, Shri V. Raghavendra Rao

PER P. MADHAVI DEVI, J.M.: This is Revenue’s appeal for the A.Y 2013-14, against the order of the CIT(A)-2, Hyderabad, dated 30.06.2017. 2. Brief facts of the case are that the assessee company, engaged in the business of cargo carrier services, filed its return of income for the A.Y 2013-14 on 28.09.2013 admitting loss of Rs. 61,12,949. During the assessment proceedings u/s 143(3) of the IT Act, the A.O observed that the assessee has made belated payments of employee contribution towards PF and ESI, but while computing the 3 ITA.No. 1665/Hyd/2017 M/s Kesineni Cargo Carrier Pvt Ltd., Hyd.

Courts which have following the decision of the Hon’ble (supra), we find that CIT(A) has follo

The order continues below.

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