ACIT, CIRCLE-4, PATNA vs. M/S KRISHNA SEEDS, PATNA

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ITA 138/PAT/2019Status: DisposedITAT Patna01 September 2025AY 2014-151 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The appeal filed by the revenue in ITA No.138/Pat/2019 was partly allowed for statistical purposes. The identical appeal in ITA No.164/Pat/2025 was dismissed as infructuous, and the cross objections were also dismissed as infructuous.

What were the facts?

The revenue filed an appeal against an order of the CIT(A) for assessment year 2014-15, and the assessee filed a cross objection. An identical appeal filed by the revenue was agreed to be dismissed as infructuous, along with the corresponding cross objection.

What were the issues?

The issue revolved around the deletion of disallowance made by the Assessing Officer for non-deduction of TDS to transporters, and the dismissal of identical appeals and cross objections as infructuous.

Which sections of the Income-tax Act were involved?

Section 40(a)(ia)

AI-generated summary — verify with the full judgment below

Heard together (5 matters)

ITA No.138/Pat/2019
ITA No.146/Pat/2025
C.O. No.06/Pat/2025
ITA No.164/Pat/2025
C.O. No.07/Pat/2025

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

is an appeal filed by the revenue against the order of ld. CIT(A)-2, dated 12.2.2019 of ld. CIT(A)-2, Patna in Appeal No.CIT(A),Patna-2/10155/2016-17 for the assessment year 2014-15. The assessee has filed cross objection No.07/Pat/2025 in the appeal filed by the revenue.

C.O. No.06/Pat/2025 is the cross objection filed by the assessee in revenue’s appeal in ITA No.164/Pat/2025.

3.

At the time of hearing, it was fairly agreed by both the sides that the appeal filed by the revenue in is a duplicate appeal which is identical to . It was also agreed that the cross objection No.06/Pat/2025 is also identical to the cross objection of the assessee in C.O. No.07/Pat/2025. It was fairly agreed by both the sides that the identical appeal in is liable to be dismissed treating the same as infructuous. Hence, appeal in and cross objection No.06/Pat/2025 stands dismissed as infructuous.

, it was submitted by ld. Sr DR that the issue was against the action of the ld. CIT(A) in deleting the disallowance made by the Assessing Officer by applying the provisions of section 40(a)(ia) of the Act on account of non-deduction of TDS made to the transporters. It was P a g e 2 | 5

7.

Ld. AR submitted that the cross objection filed by the assessee in C.O. Nos. 6 & 7 are in support of the order of the ld. CIT(A). As we have already set aside the order of ld. CIT(A0 and restored the issue to the file of the AO for readjudication, the cross objection filed by the assessee stands dismissed as infructuous.

8.

In the result, appeal in stands dismissed. The cross-objection No.6 & 7 stand dismissed as infructuous.

Order dictated and pronounced in the open court on 01/09/2025.

Sd/- sd/- (RAJESH KUMAR) (GEORGE MATHAN) ACCOUNTANT MEMBER JUDICIAL MEMBER Patna : Dated 01/9/2025 B.k.Parida, , Sr. PS (OS) Copy of the Order forwarded to : 1. The Appellant : Asst. Commissioner of Income Tax, Circle-4, patna 2. The Respondent : M/s. Krishna Seeds, Ground Floor, Krishna Tower, Dr Kamal Ashraf Lane, S.P. Verma Road, Patna 3. The CIT(A)-2, Patna 4. Pr.CIT- 5. DR, ITAT,Patna 6. Guard file. //True Copy// By order

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