M/S. VANTAGE AGORA MARKETING PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 12(5), BANGALORE
In the result, the appeal filed by assessee stands allowed for statistical purposes
ITA 373/BANG/2020[2009-10]Status: DisposedITAT Bangalore07 Mar 2022AY 2009-10
Bench: Shri. B.R. Baskaran & Smt. Beena Pillaiassessment Year : 2009-10 M/S. Vantage Agora Marketing Pvt. Ltd., # Pixel Park-A, 4Th Floor, The Deputy Pes Institute Of Commissioner Of Technology, Income Tax, Vs. Hosur Road, Electronic Circle – 12(5), City, Bangalore. Bangalore – 560 100. Pan: Aaccv1443P Appellant Respondent : Shri V. Chandrashekar, Assessee By Advocate : Smt. Priyadarshini Revenue By Basaganni, Jcit (Dr) Date Of Hearing : 30-12-2021 Date Of Pronouncement : 07-03-2022 Order Per Beena Pillaipresent Appeal Has Been Filed By Assessee Against Order Dated 30/03/2016 Passed By The Ld.Cit(A), Mysore For Assessment Year 2009-10 On Following Grounds Of Appeal: “1. The Order Of The Hon'Ble Commissioner Of Income Tax (Appeals), Mysuru, Insofar As It Is Against The Appellant, Is Opposed To Law, Weight Of Evidence, Natural Justice, Probabilities, Facts & Circumstances Of The Appellant'S Case.
For Respondent: Shri V. Chandrashekar
Section 10ASection 234CSection 72
…of the CIT(A), the revenue has preferred ground Nos.2 & 3 before the Tribunal. 6. At the time of hearing of the appeal, the learned DR placed reliance on the decision of the Hon'ble Karnataka High Court decision in the case of CIT Vs. Himatasingike Seide Ltd 286 ITR 255 wherein it was held that deduction u/s.10A of the Act has to be allowed only after set off of carried forward of business loss. He pointed out that the said decision has since been approved by the Hon'ble Supreme Court. The learned counsel for the assessee firstly brought to our notice that Sec.10A(4) of the Act, which is the basis for computatio…
