COMMISSIONER OF INCOME TAX, (EXEMPTIONS), KOLKATA vs. KRISHNA CHARITY TRUST

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ITAT/89/2018HC CalcuttaWBCHCO001150201808 February 2022Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA2 pages
AI SummaryDismissed

What did the High Court hold?

The High Court noted that the controversy was squarely covered by a previous judgment in favor of the assessee. Therefore, the substantial question of law was answered in favor of the assessee.

What were the facts?

The appeal by the Principal Commissioner of Income Tax concerned assessment years 2004-05 to 2008-09. The core issue was whether the assessee, as a developer, was entitled to the benefit of Section 80-IA of the Income Tax Act.

What were the issues?

Whether the finding of the Tribunal that the assessee was entitled to the benefit of Section 80-IA was perverse.

Which sections of the Income-tax Act were involved?

Section 80-IA

AI-generated summary — verify with the full judgment below

ORDER

OD – 6 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE

ITA/89/2018 PRINCIPAL COMMISSIONER OF INCOME TAX – 4, KOLKATA VERSUS M/S. TANTIA CONSTRUCTION LIMITED

BEFORE : THE HON’BLE JUSTICE SURYA PRAKASH KESARWANI

AND THE HON’BLE JUSTICE RAJARSHI BHARADWAJ Date : 14th May 2024. Appearance: Mr. Om Narayan Rai, Advocate … for appellant. Mr. Avra Mazumder, Advocate Mr. Sumon Bhowmik, Advocate Ms. Aisha Das, Advocate Mr. Samrat Das, Advocate Ms. Moumita Saha, Advocate ... for respondent.

1.

Heard Sri Om Narayan Rai, learned senior standing counsel for the appellant and Sri Avra Mazumder, learned counsel for the respondent assessee. 2. This appeal was admitted by this Court by order dated 04.07.2018, on the following substantial question of law:- “Whether finding of the Tribunal that the assessee as a developer was entitled to benefit of Section 80-IA of the Income Tax Act is perverse or not?” 3. The present appeal relates to assessment years 2004-05, 2005-06, 2006-07, 2007-08 and 2008-09, arising out of the impugned order of

2 the Income Tax Appellate Tribunal ‘C’ Bench, Kolkata dated 23.09.2016 in IT(SS)A No.58 and 60/Kol/2012 (assessment years 2004-05 and 2005-06) and IT(SS)A No.59, 61 and 62/Kol/2012 (assessment years 2006-07, 2007-08 and 2008-09) [Tantia Construction Limited v. Deputy Commissioner of Income Tax, Central Circle – XIII, Kolkata] and ITA No.69 to 71/Kol/2013 (assessment years 2006-07 to 2008-09) [Deputy Commissioner of Income Tax, Central Circle – XIII, Kolkata v. Tantia Construction Limited]. 4. Both the learned counsel for the parties jointly state that the controversy involved in the present appeal is squarely covered in favour of the assessee and against the revenue, by judgment and order dated 09.09.2022 in ITAT/115/2018 [Principal Commissioner of Income Tax – 4, Kolkata v. M/s. Tantia Construction Limited] passed by this Court and in view thereof, the afore-noted substantial question of law deserves to be answered in favour of the assessee and against the revenue and the present appeal deserves to be dismissed. 5. In view of the aforesaid, the appeal is dismissed and the substantial question of law afore-noted is answered in favour of the assessee and against the revenue.

(SURYA PRAKASH KESARWANI, J.)

(RAJARSHI BHARADWAJ, J.)

S. Kumar

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