Transsys Solutions Pvt Ltd, Kodambakkam vs. CIT(A), NFAC, Delhi
In the result, the appeal filed by the assessee is allowed
ITA 489/CHNY/2021[2019-20]Status: DisposedITAT Chennai31 Jan 2022AY 2019-20
Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.489/Chny/2021 िनधा"रण वष"/Assessment Year: 2019-20 M/S. Transsys Solutions Pvt. Ltd., The Assistant Director Of Plot. Super A 16-17, Rr Towers, Tvk Vs. Income Tax, Industrial Estate, Guindy, Cpc, Bengaluru 560 500. Chennai 600 032. [Pan:Aadct4603N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Pawan Bohra, C.A. ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 25.01.2022 घोषणा की तारीख /Date Of Pronouncement : 31.01.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), New Delhi Dated 21.09.2021 Relevant To The Assessment Year 2019-20. 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income For The Assessment Year 2019-20 On 25.10.2019. The Cpc, Bengaluru Has Completed The Assessment Under Section 143(1) Of The Income Tax Act
For Appellant: Shri Pawan Bohra, C.AFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 139(1)Section 143(1)Section 36Section 36(1)(va)Section 43BSection 44A
…on 43B and amendment to first proviso by Finance Act, 2003 are curative in nature and are effective retrospectively, i.e., with effect from 1.4.1988 i.e., the date of insertion of first proviso. The Delhi High Court in the case of CIT V. Amil Ltd. reported in 321 ITR 508 held that if the assessee had deposited employee's contribution towards Provident Fund and ESI after due date as prescribed under the relevant Act, but before the due date of filing of return under the Income Tax Act, no disallowance could be made in view of the provisions of Section 43B as amended by Finance Act, 2003. 6. In the present case, th…
