D.C.I.T CIR - 10(1), KOLKATA vs. M/S EUREKA FORBS LTD, KOLKATA

ITA 1247/KOL/2019Status: DisposedITAT Kolkata12 January 2026AY 2013-1453 pages
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What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeals. It then adjudicated on various grounds, allowing some and dismissing others, often referencing its own findings from earlier assessment years.

What were the facts?

The Revenue filed appeals against the ITAT's orders for multiple assessment years, contesting various deletions and restrictions made by the CIT(A). The appeals were initially filed beyond the limitation period, but the delay was condoned by the Tribunal.

What were the issues?

The key issues involved the classification of expenses (capital vs. revenue), disallowances under Section 14A, computation of book profit under Section 115JB, and transfer pricing adjustments related to interest on loans and guarantee fees.

Which sections of the Income-tax Act were involved?

Section 250,Section 14A,Section 115JB,Section 92C

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Income Tax Appellate Tribunal, KOLKATA ‘C BENCH, KOLKATA

Before: SHRI PRADIP KUMAR CHOUBEY & SHRI RAKESH MISHRA

PER RAKESH MISHRA, ACCOUNTANT MEMBER:

These appeals filed by the Revenue are against the separate orders of the Commissioner of Income Tax (Appeals)-22, Kolkata [hereinafter referred to as Ld. 'CIT(A)'] passed u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as 'the Act') for AYs 2012-13, 2013-14, 2014-15 & 2015-16 dated 31.01.2019 and 22.05.2019, respectively.

1.1.

The Registry has informed that all the four appeals filed by the Revenue are barred by limitation by 17 days. An application seeking condonation of delay has been filed by the Revenue stating that there were proceedings unde

The order continues below.

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