SAURABH AGROTECH (P) LTD.,ALWAR vs. ACIT, ALWAR

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ITA 779/JPR/2016Status: DisposedITAT Jaipur10 March 2017AY 2012-138 pages
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What did the Tribunal hold?

The Tribunal set aside the Section 14A disallowance to the AO for fresh examination, following its previous orders. It confirmed the CIT(A)'s deletion of additions related to Section 80-IA and interest expenses, relying on prior tribunal decisions.

What were the facts?

The assessee and revenue filed cross-appeals against the CIT(A)'s order for AY 2012-13. The assessee contested a disallowance under Section 14A, while the revenue challenged the deletion of additions related to Section 80-IA deduction and interest expenses.

What were the issues?

Whether disallowance under Section 14A is justified without AO recording satisfaction, and whether deductions under Section 80-IA and interest expenses were correctly allowed by the CIT(A).

Which sections of the Income-tax Act were involved?

Section 14A,Section 80-IA

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Cases cited in this judgment(5)Show list

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Income Tax Appellate Tribunal, JAIPUR BENCHES, JAIPUR

Before: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ ITA No. 779/JP/16

For Appellant: Shri P.C. Parwal, CA jktLo dh vksj ls@
Hearing: 09.03.2017

Heard together (2 matters)

ITA No. 779/JP/16
ITA No. 855/JP/16

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

आदेश की प्रतिलिपि अग्रेषित@ब्वचल वf जीम वतकमत वितूंतकमक जवरू

1.

vihykFkhZ@The Appellant- M/s Sourabh Agrotech (P) Ltd., Alwar 2. izR;FkhZ@ The Respondent- The ACIT, Circle-1, Alwar vk;dj vk;qDr@ CIT Alwar 3. vk;dj vk;qDr¼vihy½@The CIT(A) Alwar 4. 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 6. xkMZ QkbZy@ Guard File (ITA No. 779/JP/2016 & 855/JP/16)

vkns'kkuqlkj@ By order,

सहायक पंजीकार@ Aेेपेजंदज. त्महपेजतंत.

ITA No. 779/JP/16 M/s Saurabh Agrotech (P) Ltd, Alwar Vs. The ACIT, Circle-1, Alwar

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