K.P.MANISH GLOBAL INGREDIENTS PVT LTD.,CHENNAI vs. ACIT COMPANY CIRCLE II(4), CHENNAI

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ITA 2451/CHNY/2017Status: DisposedITAT Chennai21 October 2021AY 2009-101 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal's previous order is being corrected to reflect that the assessee has submitted necessary evidence. This evidence supports the claim that commission was paid to various group companies, as acknowledged by the Income Tax Settlement Commission.

What were the facts?

This is a corrigendum to a previous ITAT order. The corrigendum clarifies that the assessee provided evidence of commission payments to group companies. These payments were part of findings recorded by the Income Tax Settlement Commission.

What were the issues?

The issue pertains to the admissibility of evidence regarding commission payments made to group companies, as previously considered by the Income Tax Settlement Commission.

Which sections of the Income-tax Act were involved?

Section 245D(4)

AI-generated summary — verify with the full judgment below

Heard together (2 matters)

I.T.A.No.2451/Chny/2017
ITA No. 2451/Chny/2018

Read from the judgment's own cause title. This page is filed under one of them.

order

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