DCIT, CIRCLE 7(1), KOLKATA, AAYAKAR BHAWAN, KOLKATA vs. SARAT CHATTERJEE & CO. VSP PVT. LTD., KOLKATA

ITA 749/KOL/2025Status: DisposedITAT Kolkata28 January 2026AY 2022-2023Bench: Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)1 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee was legally eligible for the deduction under Section 80-IA, and the claim was correctly made and supported by necessary documentation. The disallowance in the final totaling by the CPC was attributed to a software error.

What were the facts?

The assessee company claimed a deduction of Rs. 23,23,75,920/- under Section 80-IA(4) of the Income-tax Act, 1961. The CPC processed the return and, due to a system error, computed the total deduction as Nil, resulting in a significant demand. The CIT(A) allowed the assessee's appeal, deleting the addition.

What were the issues?

Whether the disallowance of deduction under Section 80-IA(4) due to a system error in the CPC's computation was justified.

Which sections of the Income-tax Act were involved?

Section 80-IA(4),Section 250,Section 143(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH KOLKATA

Before: Shri Rajesh Kumar & Shri Pradip Kumar Choubey

Per Pradip Kumar Choubey, Judicial Member:

This appeal filed by the revenue is directed against the order dated 29.10.2024 of the National Faceless Appeal Centre [‘CIT(A)’] passed under Section 250 of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for the assessment year 2014–15. 2. The appeal has been filed by the revenue with a delay of 159 days and the revenue has filed a petition for condonation of the delay. After going over the said petition, we find sufficient reasons behind th

The order continues below.

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