PRAMOD LAKRA,DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE -11(1), KOLKATA, KOLKATA vs. PHILIPS CARBON BLACK LTD , KOLKATA

ITA 2459/KOL/2024Status: DisposedITAT Kolkata10 June 2025AY 2021-22Bench: Shri Pradip Kumar Choubey (Judicial Member), Shri Sanjay Awasthi (Accountant Member)17 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal dismissed the revenue's appeals on most issues, finding no infirmity in the CIT(A)'s order regarding club expenses and other deductions. However, the assessee's appeal regarding weighted deduction under Section 35(2)(ab) was partly allowed, remanding it to the AO for fresh consideration.

What were the facts?

The revenue filed appeals against the CIT(A)'s order which partly allowed the assessee's claims regarding deductions and disallowed certain expenses. The assessee also filed an appeal on issues of weighted deduction and disallowance under Section 14A.

What were the issues?

The key issues involved the allowability of club expenses, deductions under Section 80IA and 80G, disallowance under Section 14A, and weighted deduction under Section 35(2)(ab).

Which sections of the Income-tax Act were involved?

Section 14A,Section 35(2)(ab),Section 80IA,Section 115JB,Section 80G

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Income Tax Appellate Tribunal, “C” BENCH: KOLKATA

Before: Shri Pradip Kumar Choubey&Shri Sanjay Awasthi]

Per Pradip Kumar Choubey, JM:

The appeal bearing Nos. 2456 to 2459/ Kol/2024 have been filed by the revenue against the order passed by the Ld. CIT(A) dated 20.08.2024 for AY 20

The order continues below.

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