DCIT, CIRCLE-6(1), KOLKATA, KOLKATA vs. M/S INTEGRATED COAL MINING LTD., KOLKATA

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ITA 1031/KOL/2017Status: DisposedITAT Kolkata07 December 2018AY 2012-138 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the disallowances of RE Cess and PE Cess were not warranted, following its prior ruling. Similarly, the disallowances under Section 14A, including those for book profit computation under Section 115JB, were also deleted based on the precedent.

What were the facts?

The Revenue appealed against the CIT(A)'s order deleting disallowances related to RE Cess, PE Cess, and Section 14A expenses. The assessee argued that these issues were covered by a previous ITAT decision in their own case.

What were the issues?

Whether RE Cess and PE Cess are deductible under Section 43B, and whether disallowances under Section 14A are applicable to book profits under Section 115JB.

Which sections of the Income-tax Act were involved?

Section 43B,Section 14A,Section 115JB

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(6)Show list

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Income Tax Appellate Tribunal, “D”, BENCH KOLKATA

Before: SHRI S.S. GODARA, JM & DR. A.L. SAINI, AM

Hearing: 26/11/2018Pronounced: 07/12/2018

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : अपीलाथ� / The Appellant – DCIT, Circle 6(1), Kolkata. 1. 2. ��यथ� / The Respondent- M/s. Integrated Coal Mining Ltd. आयकर आयु�त(अपील) / The CIT(A), 3. आयकर आयु�त / CIT 4. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, कोलकाता / DR, ITAT, Kolkata 5. गाड� फाईल / Guard file. 6.

//True Copy// By Order

Senior Private Secretary, Head of Office/D.D.O, I.T.A.T, Kolkata Benches, Kolkata.

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