M/S. Darjeeling Organic Tea Estates Pvt. Ltd., Kolkata vs. DCIT, Circle - 4(1), Kolkata
In the result, the order of the Ld
ITA 748/KOL/2019[2013-14]Status: DisposedITAT Kolkata20 Nov 2020AY 2013-14
Bench: Shri J. Sudhakar Reddy, Hon’Ble & Ms. Madhumita Roy, Hon’Ble] [Through Virtual Court] I.T.A. No. 748/Kol/2019 Assessment Year: 2013-14 M/S. Darjeeling Organic Tea Estates Pvt. Ltd...............................………………...........Appellant 7Th Floor, Jain Centre, 34A, Metcalfe Street, Kolkata – 700 013. [Pan: Aadcd 1923 B] Vs. Dcit, Cir – 4(1), Kolkata ……………………………...........................................................Respondent P-7, Chowringhee Square, Kolkata – 700 069. Appearances By: Shri S.M. Surana, Advocate Appearing On Behalf Of The Assessee. Shri Vijay Shankar, Cit Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : November 17, 2020 Date Of Pronouncing The Order November 20, 2020 Order Per J. Sudhakar Reddy, Am This Appeal Filed By The Assessee Is Directed Against The Order Passed By The Ld. Principal Commissioner Of Income Tax, Kolkata - 2, Kolkata Dated 19.03.2018 For The Assessment Year 2013-14 Under Section 263 Of The Income Tax Act, 1961 (‘The Act’).
Section 143(3)Section 263Section 32Section 32(1)(ii)
…gly, the assessee company’s taxable income required to be revised taking into account of the above mentioned amount.” 4. The assessee replied that on the first issue, the judgement of the Jurisdictional High Court in the case of Tasati Tea Company reported in 263 ITR 388 in favour of the assessee and that all expenditure incurred for replacing, by way of re-plantation, of old and dead bushes, in the existing plantation, was allowable as deduction as revenue expenditure as per this judgement. on interest income of fixed deposit, it was submitted that the issue was adjudicated in favour of the assessee in its own c…
