DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, AURANGABAD, AURANGABAD vs. ENDURANCE TECHNOLIGIES LIMITED, AURANGABAD

ITA 506/PUN/2025Status: DisposedITAT Pune25 August 2025AY 2015-1673 pages
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What did the Tribunal hold?

The Tribunal upheld the deletion of additions related to Section 35(1)(iv) deduction, agreeing with the CIT(A) that the assessee correctly applied mercantile accounting principles. However, the judgment does not explicitly detail the decision on Section 35(2AB) in the provided excerpt.

What were the facts?

The Revenue appealed against the deletion of additions made by the Assessing Officer concerning deductions claimed under Section 35(2AB) and Section 35(1)(iv) of the Income Tax Act. The assessee argued that procedural lapses by the DSIR and consistent accounting practices justified the deductions.

What were the issues?

Whether the assessee was eligible for weighted deduction under Section 35(2AB) despite procedural issues with Form 3CM/3CL, and whether excess deduction under Section 35(1)(iv) was correctly disallowed based on invoice reconciliation.

Which sections of the Income-tax Act were involved?

Section 35(2AB),Section 35(1)(iv)

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Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE

Before: SHRI R. K. PANDA & MS. ASTHA CHANDRA

For Appellant: Shri Nikhil Pathak
For Respondent: Shri Amol Khairnar, CIT-DR

PER BENCH : The above batch of 8 appeals filed by the Revenue are directed against the separate orders dated 13.06.2024 and 10.06.2024 of the Ld. CIT(A) / NFAC, Delhi relating to assessment years as mentioned above. For the sake of conv

The order continues below.

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