M/S Kumaraswamy Mineral Export Pvt. Ltd., Bengaluru vs. Joint Commissioner of Income Tax Bellary Range, Bellary
In the result, the appeal of the assessee stands allowed
ITA 1654/BANG/2018[2011-12]Status: DisposedITAT Bangalore04 Jan 2022AY 2011-12
Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2011-12 M/S. Kumaraswamy Mineral Exports Pvt. Ltd., [For & On Behalf Of The Joint Erstwhile Partnership Commissioner Of Firm M/S. Kumaraswamy Income Tax, Mineral Exports], Bellary Range, No. 58, Cunningham Vs. Bellary. Road Cross, Bangalore – 560 052. Pan: Aabfk8539K Appellant Respondent : Shri S.V. Ravishankar, Assessee By Advocate : Shri Sumer Singh Meena, Revenue By Cit Dr(Osd) Date Of Hearing : 21-12-2021 Date Of Pronouncement : 04-01-2022 Order Per Beena Pillaipresent Appeal Has Been Filed By Assessee Against The Order Dated 22/03/2018 Passed By Ld.Cit(A), Gulbarga For Assessment Year 2011-12 On Following Grounds Of Appeal: “1. The Order Passed By The Learned Commissioner Of Income-Tax [Appeals]-4, Bengaluru Dated 22/03/2018 & The Order Of Assessment Passed By The Learned Assessing Officer Under Section 143 [3] Of The Act Dated 28/03/2014, In So Far As It Is Against The Appellant, Is Opposed To The Law, Weight Of Evidence, Probabilities, Facts & Circumstances In The Appellant'S Case.
For Respondent: Shri S.V. Ravishankar
Section 143Section 14ASection 234Section 37
…view is also supported by the finding of the Hon'ble High Court of Rajasthan in case of CIT Vs. Kamal & Company reported in 203 ITR 1038. It is also submitted that Hon'ble High Court of Allahabad in the case of CIT Vs. Development Trust Pvt. Ltd. reported in 198 ITR 766 also support the view that CSR expenses are allowable business expenditure. On the contrary, the Ld.CIT.DR relied on the orders passed by the authorities below. We have perused the submissions advanced by both sides in the light of records placed before us. 5. We note from the assessment order that assessee incurred expenditure pursuant to a lett…
