CIT v. Gokal Das Images Private Limited

429 ITR 526High Court2020#3525 most cited

What is CIT v. Gokal Das Images Private Limited authority for?

Disallowance under Section 14A cannot be added back when computing book profit under Section 115JB, as Section 115JB is a complete code in itself.

34

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Also referred to as

CIT v. Gokal Das Images Private Limited · CIT v Gokaldas Images Pvt Ltd · 429 ITR 526 · section 115JB · section 14A · book profit · minimum alternate tax · MAT

Sections most often in play

Section 115JBSection 14ASection 32(1)(iia)Section 35(1)(iv)Section 35(2AB)Section 10Section 250Section 35(1)(i)

Issues it is cited on

section 8d(2)(ii)section 35(1)(i)section 35(1)(iv)ready for usesection 35(1)(ii)r&d expendituresection 35(1)section 80ia(8)section 244weighted deductionminimum alternate taxsection 35(2ab)

Judgments citing CIT v. Gokal Das Images Private Limited

DIDU INVESTMENTS PRIVATE LIMITED,KOLKATA vs. D.C.I.T.,CIRCLE-6(1), KOLKATA

The appeal of the assessee is partly allowed

ITA 2585/KOL/2024[2014-15]Status: DisposedITAT Kolkata13 Aug 2025AY 2014-15

Bench: SHRI SONJOY SARMA, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 115JSection 14ASection 250

…e above has been placed on the following judicial decisions: PCIT-vs.- Atria Power Corpn. Ltd. (2022) 142 taxmann.com 412 (Kar. HC) dated 23-12-2021 [SLP dismissed vide (2022) 142 taxmann.com 413 (SC) dated 26-08- 2022] CIT-vs-Gokaldas Images Pvt. Ltd. (2020) 429 ITR 526 (Kar) PCIT -vs- Moon Star Securities Trading & Finance Co (P) Ltd. (2024) 161 taxmann.com 158 (Del) Mcleod Russel India Ltd-vs- ACIT (ITA No. 454/Kol/2022 dated 17-06-2025) DCIT-vs.- Birla Corporation Ltd. (ITA No. 1024/Kol/2023 dated 24-12-2024) Usha Martin Ventures-vs.- DCIT (ITA No. 847/Kol/2013 dated 29-02-2016) ACIT-vs.- Vireet Investment (P…

ACIT NON CORPORATE CIRCLE 8(1)-LTU-2, , CHENNAI vs. M/S. ASHOK LEYLAND LIMITED, CHENNAI

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue stands dismissed

ITA 561/CHNY/2023[2018-19]Status: DisposedITAT Chennai14 Feb 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shri Jagadish

Section 35Section 35(1)(iv)

…use (f) of Explanation to Section 115JB of the Act, while ITA Nos.554 & 561/Chny/2023 (AY 2018-19) M/s. Ashok Leyland Ltd. :: 51 :: computing book profit. Following the decision of Hon’ble Karnataka High Court in the case of CIT Vs Gokaldas Images Pvt Ltd (429 ITR 526), the Ld. CIT(A) accordingly deleted the addition made u/s 14A to the book profit as well. Being aggrieved by this order of Ld. CIT(A) deleting the disallowance u/s 14A added to the book profit u/s 115JB, the Revenue is in appeal before us. Heard both the parties. Now the issue in dispute before us, is 9.3 whether the disallowance of Rs.5,544…

M/S. ASHOK LEYLAND LIMITED,CHENNAI vs. ACIT NON CORPORATE CIRCLE 8(1)-LTU-2, , CHENNAI

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue stands dismissed

ITA 554/CHNY/2023[2018-19]Status: DisposedITAT Chennai14 Feb 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shri Jagadish

Section 35Section 35(1)(iv)

…use (f) of Explanation to Section 115JB of the Act, while ITA Nos.554 & 561/Chny/2023 (AY 2018-19) M/s. Ashok Leyland Ltd. :: 51 :: computing book profit. Following the decision of Hon’ble Karnataka High Court in the case of CIT Vs Gokaldas Images Pvt Ltd (429 ITR 526), the Ld. CIT(A) accordingly deleted the addition made u/s 14A to the book profit as well. Being aggrieved by this order of Ld. CIT(A) deleting the disallowance u/s 14A added to the book profit u/s 115JB, the Revenue is in appeal before us. Heard both the parties. Now the issue in dispute before us, is 9.3 whether the disallowance of Rs.5,544…

ACIT, CC- 3(4), KOLKATA , KOLKATA vs. M/S. HIMATSINGKA SEIDE LIMITED , BANGALORE

In the result, appeal of the assessee in IT(SS)A No

ITA 785/KOL/2018[2008-09]Status: DisposedITAT Kolkata15 Mar 2024AY 2008-09

Bench: Shri Sanjay Garg & Shri Girish Agrawalit(Ss)A No.17/Kol/2018 Assessment Year: 2008-09 Himatsingka Seide Ltd. Deputy Commissioner Of 10/24, Kumara Krupa Road, High Vs. Income Tax, Central Circle- Grounds, Bangalore-560001. Xvi, Kolkata. (Pan: Aaach3507N) (Appellant) (Respondent) & It(Ss)A No.20/Kol/2018 Assessment Year: 2008-09 Assistant Commissioner Of Himatsingka Seide Ltd. Vs. Income-Tax, Central Circle-3(4), Kolkata. (Appellant) (Respondent) & Assessment Year: 2008-09 Assistant Commissioner Of Himatsingka Seide Ltd. Vs. Income-Tax, Central Circle-3(4), Kolkata. (Appellant) (Respondent)

For Appellant: Shri Nageswar Rao, Sr. AdvocateFor Respondent: Shri Abhijit Kundu, CIT, DR
Section 143(3)Section 14ASection 153ASection 271Section 92C

…in the matter of computation is a complete code in itself and resort need not and cannot be made to section 14A of the Act.” (emphasis added) 17.2. The same view was taken by the Hon’ble Karnataka High Court in CIT v. Gokal Das Images Private Limited, (2020) 429 ITR 526 (Karn) – paragraph 10 at page 533 of the Reports (Page 156 at page 163 of the Compilation of the Case Laws). Relevant portion of the decision of the Karnataka High Court in Gokaldas Images’ case (supra) is extracted hereinbelow: “10. The Commissioner of Income-tax (Appeals) has held that as per section 115JB of the Act, the assessee being a compa…

D.C.I.T.,CIRCLE-6(1), KOLKATA vs. M/S BIRLA CORPORATION LTD., KOLKATA

In the result, the appeal of the revenue as well as cross-objection of the assessee are partly allowed

ITA 1964/KOL/2019[2015-16]Status: DisposedITAT Kolkata16 Jan 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.1964/Kol/2019 Assessment Year: 2015-16 Dcit, Circle-6(1), Kolkata…………….......................…...……………....Appellant Vs. M/S Birla Corporation Ltd…………...........…..........................…..…..... Respondent Birla Building, 9/1, R.N. Mukherjee Road, Kolkata – 700001. [Pan: Aabcb2075J] C.O. 39/Kol/2019 (A/O I.T.A. No.1964/Kol/2019) Assessment Year: 2015-16 M/S Birla Corporation Ltd…………...........….....................…..…..... Cross-Objector Birla Building, 9/1, R.N. Mukherjee Road, Kolkata – 700001. [Pan: Aabcb2075J] Vs Dcit, Circle-6(1), Kolkata…………….......................…...……………....Respondent Appearances By: Shri Abhijit Kundu, Cit-Dr, Advocate, Appeared On Behalf Of The Department. Shri J. P. Khaitan, Sr. Counsel, Appeared On Behalf Of The Assessee. Date Of Concluding The Hearing : October 18, 2023 Date Of Pronouncing The Order : January 16, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal By The Revenue & The Corresponding Cross Objections By The Assessee Have Been Preferred Against The Order Dated 30.05.2019 Of The Commissioner Of Income Tax (Appeals)-22, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). First, We Take Up Revenue’S Appeal Ita No.1964/Kol/2019. I.T.A. No.1964/Kol/2019 & C.O. 39/Kol/2019 M/S Birla Corporation Ltd

Section 115JSection 14ASection 250Section 80I

…in the matter of computation is a complete code in itself and resort need not and cannot be made to section 14A of the Act.” (emphasis added) 17.2. The same view was taken by the Hon’ble Karnataka High Court in CIT v. Gokal Das Images Private Limited, (2020) 429 ITR 526 (Karn) – paragraph 10 at page 533 of the Reports (Page 156 at page 163 of the Compilation of the Case Laws). Relevant portion of the decision of the Karnataka High Court in Gokaldas Images’ case (supra) is extracted hereinbelow: “10. The Commissioner of Income-tax (Appeals) has held that as per section 115JB of the Act, the assessee being a compa…

M/S. CANARA BANK (ERSTWHILE SYNDICATE BANK),BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1), BANGALORE

ITA 389/BANG/2023[2015-16]Status: DisposedITAT Bangalore26 Sept 2023AY 2015-16

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri S. Ananthan, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 147Section 250Section 36(1)(viia)Section 5

…td [2013] 40 taxmann.com 124 (Karnataka) 14. Syndicate Bank [2015] 54 taxmann.com 292 (Karnataka) 15. Vodafone Essar Gujarat Ltd 2017 (8) TMI 451 - Gujarat High Court 16. Torrent Private Limited 2019 (6) TMI 709 - GUJARAT HIGH COURT 17. Gokaldas Images [2020] 429 ITR 526 (Kar) 18. Canara Bank (erstwhile Syndicate 2022 (1) TMI 124 - ITAT Bank) BENGALURU 19. Vireet Investment (P.) Ltd [2017] 165 ITD 27 (Delhi - Trib.) (SB) 8. The ld. DR relied on the orders of lower authorities. She submitted that the disallowance calculated u/s. 36(1)(viia) is within the framework of the Income-tax Act and the language is very cl…

M/S. CANARA BANK (ERSTWHILE SYNDICATE BANK),BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1), BANGALORE

ITA 388/BANG/2023[2014-15]Status: DisposedITAT Bangalore26 Sept 2023AY 2014-15

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri S. Ananthan, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 147Section 250Section 36(1)(viia)Section 5

…td [2013] 40 taxmann.com 124 (Karnataka) 14. Syndicate Bank [2015] 54 taxmann.com 292 (Karnataka) 15. Vodafone Essar Gujarat Ltd 2017 (8) TMI 451 - Gujarat High Court 16. Torrent Private Limited 2019 (6) TMI 709 - GUJARAT HIGH COURT 17. Gokaldas Images [2020] 429 ITR 526 (Kar) 18. Canara Bank (erstwhile Syndicate 2022 (1) TMI 124 - ITAT Bank) BENGALURU 19. Vireet Investment (P.) Ltd [2017] 165 ITD 27 (Delhi - Trib.) (SB) 8. The ld. DR relied on the orders of lower authorities. She submitted that the disallowance calculated u/s. 36(1)(viia) is within the framework of the Income-tax Act and the language is very cl…

M/S. APOLLO HOSPITALS ENTERPRISES LTD.,,CHENNAI vs. ACIT,CENTRAL CIRCLE -3(1), , CHENNAI

In the result, appeal filed by the assessee is partly allowed for

ITA 690/CHNY/2022[2018-19]Status: DisposedITAT Chennai19 May 2023AY 2018-19

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Bleआयकर अपील सं./Ita No.690/Chny/2022 िनधा"रण वष" /Assessment Year: 2018-19 V. M/S.Apollo Hospitals Enterprise Ltd., The Asst. Commissioner- Shafee Mohammed Road, Of Income Tax, Thousands Lights, Central Circle-3(1), Chennai-600 006. Chennai. [Pan: Aaaca 5443 N] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Respondent: Mr.P.Sajit Kumar, JCIT
Section 115JSection 143(3)Section 14ASection 36(1)(va)Section 80J

…of the Special Bench, ITAT Delhi in the case of ACIT v. Vireet Investment (P) Ltd., reported in [2017] 165 ITD 27 (Delhi-Trib.) (SB). We further noted that the Hon’ble Karnataka High Court in the case of CIT v. Gokaldas Images (P) Ltd., reported in [2020] 429 ITR 526 (Kar.), had considered an identical issue and held that disallowance made u/s.14A of the Act, should not be added to book profit of the assessee computed u/s.115JB of the Act. Therefore, by following the decisions of Special Bench, ITAT Delhi and the Hon’ble Karnataka High Court, we direct the AO to delete the addition made towards disallowanc…

ASST. COMMISSIONER OF INCOME TAX, CIRCLE-10(1), HYDERABAD vs. VERTEX PROJECTS LLP (FORMERLY M/S VERTEX PROJECTS LTD) , HYDERABAD

In the result, the appeal of Revenue is partly allowed for statistical purposes

ITA 1187/HYD/2018[2014-15]Status: DisposedITAT Hyderabad28 Apr 2023AY 2014-15

Bench: Shri Rama Kanta Panda & Shri Laliet Kumarassessment Year: 2014-15 Acit,Circle-10(1) Vs. Vertex Projects Llp Room No.515, 5Th Floor, (Formerly M/S.Vertex A-Block, I.T.Towers, Projects Ltd.) A.C.Guards, #156-159, Paigah House Hyderabad. S.P.Road, Next To Pg College. Secunderabad-500 026. Pan : Aanfv0232C (Appellant) (Respondent) Assessee By: Shri Sriram Seshadri, Ca Revenue By: Shri Rajendra Kumar,Cit-Dr Date Of Hearing: 15.03.2023 Date Of Pronouncement: 28.04.2023 O R D E R Per Shri Laliet Kumar, J.M. This Is An Appeal Filed By The Revenue, Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals)-5, Dated 16.03.2018 For The Ay 2014-15, On The Following Grounds :

For Appellant: Shri Sriram Seshadri, CAFor Respondent: Shri Rajendra Kumar,CIT-DR
Section 115JSection 142(1)Section 143(2)Section 14ASection 14A(3)Section 47Section 56Section 56(2)(viia)Section 56(2)(viiia)

…of minimum alternate tax. Amounts disallowed under section 14A cannot be added to the book profits computed under section 115JB. 16 ITA.No.1187/Hyd/2018 10. Similarly, in the case of CIT v. Gokaldas Images (P.) Ltd. [2020] 122 taxmann.com 160/276 Taxman 420/429 ITR 526 (Kar.), having regard to clause (f) of Explanation 1 to section 115JB(2) of the Act, it has been observed that additions made by the assessing officer determining book profit under section 115JB of the Act cannot be sustained. Any disallowance computed under section 14A of the Act pertains to computation of income under the normal provisions of t…

MACROTECH DEVELOPERS LTD.(SUCCESSOR TO BELLISSIMO CROWN BUILDMART PVT LTD.,,MUMBAI vs. DCIT CENTRAL CIRCLE 7(3), MUMBAI

The appeal is allowed

ITA 2266/MUM/2022[2017-18]Status: DisposedITAT Mumbai17 Apr 2023AY 2017-18

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri Manoj Kumar, CIT DR
Section 115JSection 14ASection 928Section 92B

…of book profits for levy of minimum alternate tax. Amounts disallowed under section 14A cannot be added to the book profits computed under section 115JB. 10. Similarly, in the case of CIT v. Gokaldas Images (P.) Ltd. [2020] 122 taxmann.com 160/276 Taxman 420/429 ITR 526 (Kar.), having regard to clause (f) of Explanation 1 to section 115JB(2) of the Act, it has been observed that additions made by the assessing officer determining book profit under section 115JB of the Act cannot be sustained. Any disallowance computed under section 14A of the Act pertains to computation of income under the normal provisions of t…

MACROTECH DEVELOPRS LTD,MUMBAI vs. DY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 7(3), MUMBAI

The appeal is allowed

ITA 2239/MUM/2022[2018-19]Status: DisposedITAT Mumbai17 Apr 2023AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri Manoj Kumar, CIT DR
Section 115JSection 14ASection 928Section 92B

…of book profits for levy of minimum alternate tax. Amounts disallowed under section 14A cannot be added to the book profits computed under section 115JB. 10. Similarly, in the case of CIT v. Gokaldas Images (P.) Ltd. [2020] 122 taxmann.com 160/276 Taxman 420/429 ITR 526 (Kar.), having regard to clause (f) of Explanation 1 to section 115JB(2) of the Act, it has been observed that additions made by the assessing officer determining book profit under section 115JB of the Act cannot be sustained. Any disallowance computed under section 14A of the Act pertains to computation of income under the normal provisions of t…

BIRLA CORPORATION LIMITED,KOLKATA vs. DCIT, CIR.-6(1), KOLKATA

In the result, appeals filed by the Revenue for AYs 2013-14 &

ITA 497/KOL/2020[2014-15]Status: DisposedITAT Kolkata07 Feb 2023AY 2014-15

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 115JSection 143(3)Section 14ASection 250Section 80I

…in the matter of computation is a complete code in itself and resort need not and cannot be made to section 14A of the Act.” (emphasis added) 17.2. The same view was taken by the Hon’ble Karnataka High Court in CIT v. Gokal Das Images Private Limited, (2020) 429 ITR 526 (Karn) – paragraph 10 at page 533 of the Reports (Page 156 at page 163 of the Compilation of the Case Laws). Relevant portion of the decision of the Karnataka High Court in Gokaldas Images’ case (supra) is extracted hereinbelow: “10. The Commissioner of Income-tax (Appeals) has held that as per section 115JB of the Act, the assessee being a compa…

BIRLA CORPORATION LIMITED,KOLKATA vs. DCIT CIR.-6(1), KOLKATA

In the result, appeals filed by the Revenue for AYs 2013-14 &

ITA 496/KOL/2020[2013-14]Status: DisposedITAT Kolkata07 Feb 2023AY 2013-14

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 115JSection 143(3)Section 14ASection 250Section 80I

…in the matter of computation is a complete code in itself and resort need not and cannot be made to section 14A of the Act.” (emphasis added) 17.2. The same view was taken by the Hon’ble Karnataka High Court in CIT v. Gokal Das Images Private Limited, (2020) 429 ITR 526 (Karn) – paragraph 10 at page 533 of the Reports (Page 156 at page 163 of the Compilation of the Case Laws). Relevant portion of the decision of the Karnataka High Court in Gokaldas Images’ case (supra) is extracted hereinbelow: “10. The Commissioner of Income-tax (Appeals) has held that as per section 115JB of the Act, the assessee being a compa…

DCIT, CIRCLE - 6(1), , KOLKATA vs. M/S. BIRLA CORPORATION LTD., KOLKATA

In the result, appeals filed by the Revenue for AYs 2013-14 &

ITA 2143/KOL/2018[2014-15]Status: DisposedITAT Kolkata07 Feb 2023AY 2014-15

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 115JSection 143(3)Section 14ASection 250Section 80I

…in the matter of computation is a complete code in itself and resort need not and cannot be made to section 14A of the Act.” (emphasis added) 17.2. The same view was taken by the Hon’ble Karnataka High Court in CIT v. Gokal Das Images Private Limited, (2020) 429 ITR 526 (Karn) – paragraph 10 at page 533 of the Reports (Page 156 at page 163 of the Compilation of the Case Laws). Relevant portion of the decision of the Karnataka High Court in Gokaldas Images’ case (supra) is extracted hereinbelow: “10. The Commissioner of Income-tax (Appeals) has held that as per section 115JB of the Act, the assessee being a compa…

DCIT, CIRCLE - 6(1), , KOLKATA vs. M/S. BIRLA CORPORATION LTD., KOLKATA

In the result, appeals filed by the Revenue for AYs 2013-14 &

ITA 2142/KOL/2018[2013-14]Status: DisposedITAT Kolkata07 Feb 2023AY 2013-14

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 115JSection 143(3)Section 14ASection 250Section 80I

…in the matter of computation is a complete code in itself and resort need not and cannot be made to section 14A of the Act.” (emphasis added) 17.2. The same view was taken by the Hon’ble Karnataka High Court in CIT v. Gokal Das Images Private Limited, (2020) 429 ITR 526 (Karn) – paragraph 10 at page 533 of the Reports (Page 156 at page 163 of the Compilation of the Case Laws). Relevant portion of the decision of the Karnataka High Court in Gokaldas Images’ case (supra) is extracted hereinbelow: “10. The Commissioner of Income-tax (Appeals) has held that as per section 115JB of the Act, the assessee being a compa…

M/S. PRAXAIR INDIA PRIVATE LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BANGALORE

In the result, both the appeals of the assessee in IT(TP)A No

ITA 199/BANG/2021[2015-16]Status: DisposedITAT Bangalore22 Nov 2022AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Suryanarayana, Senior A.RFor Respondent: Shri K. Sankar Ganesh, D.R
Section 143Section 143(3)Section 92C

…such disallowance can be added while computing the book profits under Section 115JB of the Act. Reliance in this regard is placed by him on the decision of the Hon'ble High Court of Karnataka in the case of CIT v. Gokaldas Images Pvt. Ltd. (reported in (2020) 429 ITR 526 (Kar.)). 12. The Ld. D.R. submitted that there was valid satisfaction recorded by the AO. 13. We have heard the rival submissions and perused the materials available on record. In our opinion, the issue is squarely covered by the earlier decision of the Tribunal in assessee’s own case in dated 25.8.2022 for the AY 2013-14 wherein held as under:…

M/S PRAXAIR INDIA PRIVATE LIMITED ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-2 , BANGALORE

In the result, both the appeals of the assessee in IT(TP)A No

ITA 3336/BANG/2018[2014-15]Status: DisposedITAT Bangalore22 Nov 2022AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Suryanarayana, Senior A.RFor Respondent: Shri K. Sankar Ganesh, D.R
Section 143Section 143(3)Section 92C

…such disallowance can be added while computing the book profits under Section 115JB of the Act. Reliance in this regard is placed by him on the decision of the Hon'ble High Court of Karnataka in the case of CIT v. Gokaldas Images Pvt. Ltd. (reported in (2020) 429 ITR 526 (Kar.)). 12. The Ld. D.R. submitted that there was valid satisfaction recorded by the AO. 13. We have heard the rival submissions and perused the materials available on record. In our opinion, the issue is squarely covered by the earlier decision of the Tribunal in assessee’s own case in dated 25.8.2022 for the AY 2013-14 wherein held as under:…

BIRLA CORPORATION LTD.,KOLKATA vs. DCIT, CIR.-6(1), KOLKATA

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 495/KOL/2020[2012-13]Status: DisposedITAT Kolkata31 Oct 2022AY 2012-13

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 494 & 495/Kol/2020 Assessment Years: 2011-12 & 2012-13 Birla Corporation Limited…....................................Appellant [PAN: AABCB 2075 J] Vs. DCIT, Circle-6(1), Kolkata.....................................Respondent I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 DCIT, Circle-6(1), Kolkata….........…

BIRLA CORPORATION LIMITED,KOLKATA vs. DCIT, CIR-6(1), KOLKATA

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 494/KOL/2020[2011-12]Status: DisposedITAT Kolkata31 Oct 2022AY 2011-12

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 494 & 495/Kol/2020 Assessment Years: 2011-12 & 2012-13 Birla Corporation Limited…....................................Appellant [PAN: AABCB 2075 J] Vs. DCIT, Circle-6(1), Kolkata.....................................Respondent I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 DCIT, Circle-6(1), Kolkata….........…

DCIT, CIRCLE - 6(1), , KOLKATA vs. M/S. BIRLA CORPORATION LTD., KOLKATA

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 2112/KOL/2018[2012-13]Status: DisposedITAT Kolkata31 Oct 2022AY 2012-13

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 494 & 495/Kol/2020 Assessment Years: 2011-12 & 2012-13 Birla Corporation Limited…....................................Appellant [PAN: AABCB 2075 J] Vs. DCIT, Circle-6(1), Kolkata.....................................Respondent I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 DCIT, Circle-6(1), Kolkata….........…

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