THE DCIT, COCHIN vs. M/S.COCHIN INTERNATIONAL AIRPORT LTD, COCHIN

ITA 167/COCH/2017Status: DisposedITAT Cochin23 October 2024AY 2011-12Bench: Shri SATBEER SINGH GODARA (Judicial Member), Shri AMARJIT SINGH (Accountant Member)40 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal dismissed the Revenue's appeal regarding bad debts and royalty, finding no substance in the grounds. For other appeals, the Tribunal partly allowed or dismissed them based on prior rulings and the facts presented.

What were the facts?

The appeals by the Revenue challenged the CIT(A)'s deletion of additions made by the AO concerning bad debts, royalty, Section 80IA deductions, and Section 14A disallowances. The assessee is Cochin International Airport Ltd.

What were the issues?

The key issues involved the allowability of bad debts, royalty income, eligibility for Section 80IA deductions on various receipts, and disallowances under Section 14A.

Which sections of the Income-tax Act were involved?

Section 36(1)(va),Section 80IA,Section 14A,Section 115JB

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Cases cited in this judgment(30)Show list

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Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri SATBEER SINGH GODARA & Shri AMARJIT SINGH

Pronounced: 23.10.2024

PER BENCH :

The instant batch of four Revenue’s appeals pertains to a single assessee herein, i.e. Cochin Interntional Airport Ltd. All other

related details stand tabulated hereunder: -

Sr. ITA No. AY Appeal Reference No. Order date No. 1 166/Coch/2017 2010-11 ITA No. 33/R-1/EKM/ 07.02.2017 CIT(A)-II/2013-14 2 167/Coch/2017 2011-12 ITA No. 51/R-1/ CIT(A)- 27.02.2017 II/2014-15 3 193/Coch/2017 2012-13 ITA No. 76/R-1/EKM/ 28.02.2017 CIT(A)-I/2015-16 4 304/Coch/2017 2007-08 ITA No. 25/R- 31.03.2017 1/E/CIT(A)-II/2012-13 Cochin International Airport Ltd. We proceed assessment year-wise for the sake of convenience and brevity.

ASSESSMENT YEAR 2007-08 :

2.

The Revenue’s appeal ITA.No.304/Coch./2017 raises the

The order continues below.

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