SHRIGONDA SAHAKARI SAKHAR KARKHANA LTD,AHMEDNAGAR vs. DEPUTY COMMISSIONER OF INCOME-TAX, AHMEDNAGAR CIRCLE, AHMEDNAGAR

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ITA 1785/PUN/2018Status: DisposedITAT Pune29 July 2022AY 2014-154 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal remanded the issue of sugar sales at concessional rates for fresh adjudication. The ground related to agricultural loss was not pressed and thus rejected. The disallowance on account of VSI contribution was deleted.

What were the facts?

The assessee, Shrigonda Sahakari Sakhar Kharkhana Ltd., appealed against the CIT(A)'s order disallowing amounts related to sugar sales at concessional rates, agricultural loss, and VSI contribution. The appeal pertains to Assessment Year 2014-15.

What were the issues?

Whether sugar sold at concessional rates to members is a valid disallowance, and whether VSI contribution is a deductible expense.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 43B

AI-generated summary — verify with the full judgment below

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

Before: SHRI S.S. GODARA & DR. DIPAK P. RIPOTE

For Appellant: Shri Hanmant Dhavle
For Respondent: Shri M.G. Jasnani

आदेश की प्रतिलिपि अग्रेपिि/Copy of the Order is forwarded to: अपीऱधर्थी / The Appellant; 1. प्रत्यर्थी / The Respondent; 2. 3. The CIT(A)-2, Pune 4. The Pr.CIT-1, Pune 5. विभागीय प्रविविवि, आयकर अपीलीय अविकरण, पुणे “B” / DR „B‟, ITAT, Pune 6. गार्ड फाईल / Guard file आदेशानुसार/ BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अविकरण ,पुणे / ITAT, Pune

Date 1. Draft dictated on 19-07-2022 Sr.PS 2. Draft placed before author 28-07-2022 Sr.PS 3. Draft proposed & placed before the JM second member 4. Draft discussed/approved by Second JM Member. 5. Approved Draft comes to the Sr.PS/PS Sr.PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order.

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