KRANTIAGANI DR G D BAPU LAD SAHAKARI SAKHAR KARKHANA LIMITED,KUNDAL vs. ACIT, SANGLI

ITA 73/PUN/2024Status: DisposedITAT Pune12 June 2024AY 2014-15Bench: SHRI R.K. PANDA (Vice President), SHRI SATBEER SINGH GODARA (Judicial Member)4 pages
AI SummaryAllowed

What did the Tribunal hold?

The tribunal restored both issues back to the Assessing Officer for fresh adjudication. This was done in light of legislative amendments (Section 155(19) and Section 36(1)(xvii)) and to avoid multiplicity of proceedings.

What were the facts?

The assessee, a sugar cooperative, appealed against disallowances related to excess sugarcane price paid and sugar sold at concessional rates to members. These issues were identical to those in previous appeals decided by the tribunal.

What were the issues?

Whether excess sugarcane price paid and sugar sold at concessional rates to members are allowable deductions, and the applicability of recent legislative amendments to these issues.

Which sections of the Income-tax Act were involved?

Section 155(19),Section 36(1)(xvii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, PUNE

Before: SHRI R.K. PANDA & SHRI SATBEER SINGH GODARA

For Appellant: Shri Shubhada A. Koppa
For Respondent: Shri Keyur Patel

PER S.S. GODARA, JM : The instant batch of eight appeals pertains to a single assessee having M/s. Krantiagani DR G.D. Bapu Lad Sahakari Sakhar Karkhana Limited. All other relevant details reads as under :

Sr. ITA No. A.Y. Order appealed against Proceedings No. u/s. 1 69/PUN/2024 2010-11 NFAC, DIN & Order No. 143(3) ITBA/NFAC/S/250/2023- r.w.s. 254 24/1057860629(1), Dt.10.11.2023 2 70/PUN/2024 2011-12 NFAC, DIN & Order No. 143(3) ITBA/NFAC/S/250/2023- r.w.s. 254 24/1057861181(1), Dt.10.11.2023 3 71/PUN/2024 2012-13 NFAC, DIN & Order No. 143(3) ITBA/NFAC/S/250/2023- r.w.s. 2

The order continues below.

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