M/S Wires & Fabriks (Sa) Ltd., Kolkata vs. D.C.I.T Cir - 3(1), Kolkata
Appeal is allowed in above terms
ITA 863/KOL/2019[2013-14]Status: DisposedITAT Kolkata31 Dec 2019AY 2013-14
Bench: Shri P.M. Jagtap, V.P & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.863/Kol/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Wires & Fabricks (Sa) Ltd. Vs. Dcit, Circle-3(1), Kolkata. 7, Chittaranjan Avenue, Laha Paint House, Kolkata – 700072. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacw2586L (Appellant) .. (Respondent) Appellant By : Shri Rip Das, Fca Respondent By : Smt. Ranu Biswas, Sr. Dr सुनवाई क" तार"ख/ Date Of Hearing : 10/12/2019 घोषणा क" तार"ख/Date Of Pronouncement : 31/12/2019 आदेश / O R D E R Per Shri S. S. Godara: This Assessee’S Appeal For Assessment Year 2013-14 Arises Against The Commissioner Of Income Tax (A)-1, Kolkata Dated 12.02.2019 Passed In Case No.10591/Cit(A)-1/ Kol/Circle-3(1)/2016-17 Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. The Assessee’S Sole Substantive Grievance Canvassed In The Instant Appeal Challenges Correctness Of Both The Lower Authorities’ Action Declining 115Jaa Mat Credit As Prayed For In Section 154 Rectification Proceedings. The Cit(A)’S Detailed Discussion On Affirming The Assessing Officer’S Action To This Effect Reads As Under: “8. Grounds Of Appeal No. 2 & 3 Are Being Considered In A Consolidated Manner. It Was The Plea Of The Assessee That The A.O. Should Have Considered The Schedule Matc Of Itr6
For Appellant: Shri Rip Das, FCAFor Respondent: Smt. Ranu Biswas, Sr. DR
Section 115JSection 143(3)Section 154Section 155JSection 2(43)Section 244A
…d CIT(A)." 11. In any case, assuming that the assessee’s position is correct, an order u/s. 154 of the Income-tax Act, 1961 could not have been issued based on the argument of the assessee as the Apex Court in A.C.I.T. vs. Saurashtra Kutch Stock Exchange Ltd. 173 Taxmann 322 (SC). A 154 order cannot be made on a debatable issue.” 3. The above detailed discussion makes it clear that the CIT(A) has gone by this tribunal’s coordinate bench’s decision in Richa Global Exports Pvt. Ltd. (supra) that the amount of surcharge and education cess cannot be included in computing MAT credit u/s 115JAA of the Act. Learned Depa…
