M/S. ICON DRUGS PVT. LTD.,NAGPUR vs. CPC, INCOME TAX OFFICER, WARD3(4), NAGPUR

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ITA 68/NAG/2022Status: DisposedITAT Nagpur23 December 2022AY 2018-193 pages
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What did the Tribunal hold?

The tribunal held that disallowances under Section 36(1)(va) for amounts credited before the due date of filing the return of income are to be sustained, following the Supreme Court's decision in Checkmate Services (P.) Ltd. However, disallowances of professional tax credited before the due date under Section 43B were deleted.

What were the facts?

The assessee challenged disallowances made by the lower authorities for amounts credited before the due date of filing the return of income. The appeals pertained to assessment years 2018-19 and 2019-20.

What were the issues?

Whether amounts credited before the due date of filing the return of income are allowable as deductions when they fall under Section 36(1)(va) and Section 43B.

Which sections of the Income-tax Act were involved?

Section 36(1)(va),Section 43B,Section 139(1)

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Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR – VIRTUAL COURT

Before: SHRI S. S. GODARA

For Appellant: Shri R. K. Ganeriwala
For Respondent: Shri G. J. Ninawe
Hearing: 02.11.2022Pronounced: 27.12.2022

ORDER

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