ADDL. CIT, HYDERABAD vs. M/S SATYAM COMPUTER SERVICES LTD., HYDERABAD

ITA 1299/HYD/2010Status: DisposedITAT Hyderabad10 March 2025AY 2006-07Bench: SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)9 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal noted that the High Court had already declared the assessments illegal and void, directing a re-computation based on revised financials. Therefore, the Tribunal remitted the appeals back to the Assessing Officer for reconsideration in light of the High Court's judgment.

What were the facts?

The assessee company (formerly Satyam Computer Services Ltd.) filed appeals against assessment orders for AY 2003-04 to 2008-09. The High Court had previously quashed the assessment orders and directed a fresh assessment based on revised financial statements.

What were the issues?

Whether the assessment orders were illegal and void ab initio due to irregularities in financial statements and whether a fresh assessment should be conducted based on revised financials.

Which sections of the Income-tax Act were involved?

Section 119

AI-generated summary — verify with the full judgment below

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

Before: SHRI MANJUNATHA G & SHRI RAVISH SOOD

Hearing: 06.03.2025Pronounced: 10.03.2025

PER BENCH : The assessee has filed six appeals ITA.Nos.1252, 1253, 1254 and 1255/Hyd/2010 and ITA.Nos.24 & 25/Hyd./2011 against the respective orders of the learned CIT(A)-1 and learned

The order continues below.

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