M/S. Zion Hospitals and Research Centre Private Limited, Bengaluru vs. The Deputy Commissioner of Income Tax, Circle-7(1)(2), Bengaluru
In the result, the appeal filed by the assessee is allowed
ITA 448/BANG/2021[2019-20]Status: DisposedITAT Bangalore17 Mar 2022AY 2019-20
Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2019-20 M/S. Zion Hospitals & Research Centre Pvt. Ltd., The Deputy No. 9, “Le Villa”, Commissioner Of Kirti Layout, Income Tax, Kammanahalli Main Road, Circle – 7 [1][2], Bangalore – 560 084. Vs. Bangalore. Pan: Aaacz4369G Appellant Respondent Assessee By : Shri V. Srinivasan, Advocate : Shri Priyadarshi Mishra, Addl. Revenue By Cit (Dr) Date Of Hearing : 17-03-2022 Date Of Pronouncement : 17-03-2022 Order Per Beena Pillaipresent Appeal By The Assessee Has Been Filed By Assessee Against The Order Dated 31.08.2021 U/S. 250 Passed By The National Faceless Appeal Centre (Nfac), Delhi Relating To Assessment Year 2019-20 On Following Grounds Of Appeal: “1. The Orders Of The Authorities Below In So Far As They Are Against The Appellant Are Opposed To Law. Equity, Weight Of Evidence, Probabilities, Facts & Circumstances Of The Case. 2. The Learned Commissioner Of Income Tax [Appeals] / National Faceless Appeal Centre [Nfac For Short] Is Not Justified In Upholding The Determination Of Total Loss Of Appellant In The Intimation U/S. 143[1] Of The Act, At Rs. 63,89,502/-As Against The Returned Loss Of Rs.
For Appellant: Shri V. Srinivasan, Advocate
Section 139(1)Section 143Section 143(1)Section 234BSection 250Section 36Section 43B
…s made prior to the due date of filing of return of income u/s 139(1) of the I.T.Act. The Hon'ble jurisdictional High Court differed with the judgment of the Hon'ble Gujarat High Court in the case of CIT v. Gujarat State Road Transport Corporation reported in 366 ITR 170 (Guj.). In holding so, the Hon'ble High Court was considering following substantial question of law:- "Whether in law, the Tribunal was justified in affirming the finding of Assessing Officer in denying the appellant's claim of deductions of the employees contribution to PF/ESI alleging that the payment was not made by the appellant in accordance…