Batlivala & Karani Securities (India) (P.) Ltd. v. DCIT

M/S ORKLA ASIA PACIFIC PTE LTD ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX (IT) CIRCLE-2(1), BANGALORE

In the result, the appeal of the assessee stands allowed

Bench: Shri. B.R. Baskaran & Smt. Beena Pillaiassessment Year : 2015-16 M/S. Orkla Asia Pacific Pte Ltd., The Deputy C/O Mtr Foods Pvt. Ltd., Commissioner Of No. 1, 2Nd & 3Rd Floor, Income Tax (It), 100 Feet Inner Ring Road, Asmnt, Circle – 2(1), Ejipura, Vs. Bangalore. Bangalore – 560 047. Pan: Aabco4087B Appellant Respondent Assessee By : Shri Sharath Rao, Advocate : Shri Pradeep Kumar, Cit Revenue By (Dr) Date Of Hearing : 03-11-2021 Date Of Pronouncement : 30-12-2021 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against Final Assessment Order Dated 17/12/2018 Passed U/S. 143 (3) By The Ld.Dcit, Asmnt, Circle-2(1), Bangalore For Assessment Year 2015-16 On Following Grounds Of Appeal: “The Grounds Mentioned Hereinafter Are Without Prejudice To One Another. 1. Barred By Limitation The Order Passed By The Learned Assessing Officer ('Learned Ao') Is Barred By Limitation In View Of The Express Provisions Of Section 144C(13) Of The Income-Tax Act, 1961 ('The Act') Wherein, The Order Should Be Passed Within One Month From The End Of The Month In Which Dispute

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. B.R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2015-16 M/s. Orkla Asia Pacific Pte Ltd., The Deputy C/o MTR Foods Pvt. Ltd., Commissioner of No. 1, 2nd & 3rd Floor, Income Tax (IT), 100 feet inner ring road, ASMNT, Circle – 2(1), Ejipura, Vs. Bangalore. Bangalore – 560 047. PAN: AABCO4087B APPELLANT RESPONDENT Assessee by : Shri Sharath Rao, Advocate : Shri Pradeep Kumar, CIT Revenue by (DR) Date of Hearing : 03-11-2021 Date of Pronouncement : 30-12-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Presen…