BIHAR STATE ROAD DEVELOPMENT CORPN.LTD.,PATNA vs. CIT (APPEAL), DELHI
Facts
The assessee, Bihar State Road Development Corporation Limited, filed six appeals against orders from the Commissioner of Income Tax (Appeals). The appeals relate to assessment years 2012-13 to 2018-19. The core issues involve disallowances related to Corporate Social Responsibility (CSR) expenses and deductions claimed under Section 80-IA for interest income.
Held
The Tribunal found that some documents submitted by the assessee were not considered by the lower authorities. In the interest of justice, the Tribunal set aside the orders of the CIT(A) and remitted the matters back to the CIT(A) for fresh adjudication, considering the newly submitted documents and the original grounds of appeal.
Key Issues
Whether the disallowances of CSR expenses and deductions under Section 80-IA for interest income were justified. Whether the assessee was provided with adequate opportunity during the assessment proceedings.
Sections Cited
Section 250, Section 143(3), Section 147, Section 144, Section 263, Section 144B, Section 148, Section 37(1), Section 80-IA, Section 115JB
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Income Tax Appellate Tribunal, PATNA BENCH AT KOLKATA
Before: SHRI SONJOY SARMA & SHRI RAKESH MISHRA
आयकर अपीलीय अधिकरण पटना पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH AT KOLKATA [वर्चुअल कोटु] [Virtual Court] श्री संजय शमाु, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI SONJOY SARMA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 330, 331, 332, 333, 334 & 335/PAT/2024 AYs: 2012-13, 2013-14, 2014-15, 2014-15, 2017-18 & 2018-19 ITO, Ward-2(1), Patna
Bihar State Road Development ACIT, Circle-2, Patna Corporation Limited (BSRDCL) Vs. Income Tax Department, NFAC, Delhi (Appellant) (Respondent) PAN: AADCB7567M Appearances: Assessee represented by : Abhi Sarkar, AR. Department represented by : Rajat Datta, CIT. Date of concluding the hearing : 15-July-2025 Date of pronouncing the order : 24-July-2025 ORDER PER BENCH: These six appeals filed by the assessee are against the separate orders of the Commissioner of Income Tax (Appeals)-NFAC, Delhi
Assistant Registrar ITAT, Kolkata Benches Kolkata