CIT v. Panama Chemicals Works

292 ITR 147High Court2007#5360 most cited

What is CIT v. Panama Chemicals Works authority for?

An assessee's claim for deduction under sections like 80-I or 80-IA cannot be denied solely for failing to file the audit report (Form 10CCB) along with the return, provided it is filed before the completion of the assessment and any delay is for good and sufficient reasons.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v Panama Chemicals Works · section 80-I · section 80-IA · audit report · Form 10CCB · delay in filing · assessment completion · deduction

Also reported as

165 Taxmann 135

Sections most often in play

Section 143(1)Section 250Section 44ABSection 139Section 246ASection 250(6)Section 253Section 80-IAC

Issues it is cited on

section 288eligible businesssection 80isection 44absection 44section 28section 80section 143(1)previous yearprescribedcompanysection 250

Judgments citing CIT v. Panama Chemicals Works

INCOME TAX OFFICER -1(1), INDORE, INDORE vs. AGROH TOLL HIGHWAYS PRIVATE LIMITED, INDORE

Appeal of the Revenue is dismissed

ITA 344/IND/2025[2021-22]Status: DisposedITAT Indore27 Mar 2026AY 2021-22

Bench: Shri B.M. Biyani & Shri Paresh M Joshiincome Tax Agroh Toll Highways Private बनाम/ Officer-1(1), Limited Vs. Indore Floor No.104, Krishna Harmony, 14/2 New Palasia, Indore, Indore (Pan:Aalca2341L) (Appellant) (Respondent) Assessee By Sh. Soumya Bumb, Ca Revenue By Shri Ashish Porwal, Sr.Dr Date Of Hearing 25.03.2026 Date Of 27.03.2026 Pronouncement आदेश/ O R D E R

Section 139(1)Section 143Section 143(1)Section 246ASection 250Section 253Section 80Section 801ASection 801A(7)

…ter but before assessment has been held to be a procedure requirement and assessee in such circumstances cannot be denied deduction. In this regard we gainfully refer to the decisions of Hon’ble MP High Court in case of CIT v/s Panamma Chemical Works (2007) 292 ITR 147 (MP) and that of Hon’ble SC in case of CIT v/s GM Knitting Ind P Ltd. (2015) 376 ITR 456(SC). Even ITAT Indore in case of DCIT-4(1) v/s Oddiville Foods and Frozen in ITA No:- 427/Ind/2025 dated 20.03.2026 has taken similar view after following Hon’ble MP High Court Order (Supra) and Hon’ble Supreme Court Order (Supra). 4.4 In view of the abo…

DCIT CENTRAL CIRCLE-17, NEW DELHI vs. AL AMMAR FROZEN FOODS EXPORTS PVT. LTD, NEW DELHI

ITA 2180/DEL/2023[2019-20]Status: DisposedITAT Delhi18 Jun 2025AY 2019-20

Bench: Shri Challa Nagendra Prasad & Shri S Rifaur Rahman

Section 115JSection 139(1)Section 139(5)Section 143(1)Section 143(1)(a)Section 36(1)(va)Section 44ASection 80I

…I.T.A. No. 2180/Del/2023 & CO No.116/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "A" NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.2180/Del/2023 निर्धारणवर्ष/Assessment Year: 2019-20 DCIT, CENTRAL CIRCLE-17, ROOM NO.244, 2ND FLOOR, ARA CENTRE, E-2, JHANDEWALAN, NEW DELHI. बनाम Vs. AL AMMAR FROZEN FOODS EXPORTS PVT. LTD., 8358, FF, MODEL BASTI SADAR BAZAR, NEAR PAHARGANJ, NEW DELHI. अपीलार्थी Appellant & प्रत्यर्थी /Respondent Cross Objection No. 116/Del/2023 (In I.T.A No.2180/Del/2023) निर्धारणवर्ष/Assessment Year…

DCIT, CIRCLE - 19(1), DELHI vs. PRESUDE LIFESCIENCES PVT. LTD., DELHI

The appeal is allowed

ITA 3421/DEL/2024[2022-23]Status: DisposedITAT Delhi09 Jun 2025AY 2022-23

Bench: Smt.Annapurna Gupta & Smt. Madhumita Royassessment Year : 2022-23 Dcit, Cir.19(1) Vs. Presude Lifesciences P. Ltd. Delhi. Plot No.Rz-6 (B-6) Upper Ground Floor Om Vihar, Uttam Nagar West Delhi Delhi 110 059. Pan : Aajcp 7759 D अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" य "" यथ" "" य "" य थ" थ"/(Respondent) थ" Revenue By : Ms. Nidhi Agarwal, Ca Assesseeby : Dr. Maninder Kaur, Sr.Dr सुनवाई क" तारीख/Date Of Hearing : 09/04/2025 घोषणा क" तारीख /Date Of Pronouncement: 09/04/2025 आदेश आदेश/O R D E R आदेश आदेश Per Annapurna Gupta

For Appellant: Dr. Maninder Kaur, Sr.DRFor Respondent: Ms. Nidhi Agarwal, CA
Section 143(1)Section 250(6)Section 80Section 80I

…slature has conferred wide discretionary powers to condone such delay. 8.3. The reliance is placed on Hon’ble HIGH COURT OF MADHYA PRADESH, INDORE BENCH’s decision in the case of CIT Vs. Panama Chemicals Works in [2007] 165 Taxman 135 (Madhya Pradesh)/[2007] 292 ITR 147 (Madhya Pradesh) dated 29/08/2006, wherein it is held that “when assessee fails to file audit report in Form No. 10CCB along with return and files it subsequently, but before completion of assessment, it will not be fatal to claim of assessee under section 80-I and ITO will have power to accept same if he is satisfied that delay in filing same wa…

G4S SECURE SOLUTIONS (INDIA) PRIVATE LIMITED,WEST DELHI, INDIA vs. CENTRAL PROCESSING CENTER , BANGALORE

In the result, the appeal of the assessee is allowed

ITA 5285/DEL/2024[2023-24]Status: DisposedITAT Delhi16 May 2025AY 2023-24

Bench: Shri Shamim Yahya & Shri Vimal Kumarassessment Year: 2023-24 G4S Secure Solutions (India) Vs Cpc, Private Limited, Bengaluru. 9Th Floor, Tower-B, Good Earth Trade Tower, Sector-62, Bhondsi So (168), Gurugram, Haryana – 122 102. Pan: Aaacg1625Q (Appellant) (Respondent) Assessee By : Shri Salil Kapoor, Ms Ananya Kapoor & Shri Shivam Yadav, Advocates Revenue By : Shri Surender Pal, Cit, Dr Date Of Hearing : 12.03.2025 Date Of Pronouncement : 16.05.2025 Order Per Vimal Kumar, Jm: The Appeal By The Appellant/Assessee Is Against The Order Dated 23.09.2024 Of The Ld. Commissioner Of Income-Tax (Appeals)-6, Mumbai [Hereinafter Referred To As ‘The Ld. Cit(A)’] U/S 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) In Appeal Arising Out Of The Order Dated 27.03.2024 U/S 143(1) Of The Act Of The Cpc, Bengaluru (Hereinafter Referred To As ‘The Ld. Ao’), For Assessment Year 2023-24. 2. Brief Facts Of The Case Are That The Assessee Filed The Original Return Of Income Along With Form 10Da On 29.11.2023. Subsequently, The Return Of Income Along With Form 10Da Was Revised On 30.12.2023. The Cpc Processed The Return Disallowing Deduction U/S 80Jjaa Of The Act, Vide Intimation Dated 27.03.2024. Against This Intimation Dated 27.03.2024, The Appellant Assessee Filed Appeal Before The Ld.Cit(A) Which Was Partly Allowed, Vide Order Dated 23.09.2024. 3. Being Aggrieved, The Appellant-Assessee Has Preferred The Present Appeal.

For Appellant: Shri Salil Kapoor, Ms Ananya KapoorFor Respondent: Shri Surender Pal, CIT, DR
Section 143(1)Section 250Section 80J

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: B : NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year: 2023-24 G4S Secure Solutions (India) Vs CPC, Private Limited, Bengaluru. 9th Floor, Tower-B, Good Earth Trade Tower, Sector-62, Bhondsi SO (168), Gurugram, Haryana – 122 102. PAN: AAACG1625Q (Appellant) (Respondent) Assessee by : Shri Salil Kapoor, Ms Ananya Kapoor, & Shri Shivam Yadav, Advocates Revenue by : Shri Surender Pal, CIT, DR Date of Hearing : 12.03.2025 Date of Pronouncement : 16.05.2025 ORDER PER VIMAL KUMAR, JM: The appeal by the appe…

INCOME TAX OFFICER, WARD-1, DIGBOI, DIGBOI vs. ARUNACHAL TEA COMPANY, MARGHERITA

In the result, the appeal of the Revenue is dismissed while the CO of the assessee is allowed

ITA 133/GTY/2024[2021-22]Status: DisposedITAT Guwahati29 Jan 2025AY 2021-22

Bench: Sri Manomohan Das & Sri Rakesh Mishra

Section 143(1)Section 250Section 44ASection 6Section 7Section 80Section 801E

…Return of Income is directory in nature for claiming Deduction u/s 80-IE and non-filing of it is only a procedural lapse which can be fixed before the assessment. The similar issue came up before the Madhya Pradesh High Court in CIT Vs. Panama Chemicals Works 292 ITR 147 in the context of Sections 80-I(7), 80-IA(7), 80-IB and 80-IC where the Honourable High Court held that if the Form 10CCB I.T.A. No.: 133/GTY/2024 C.O. No.: 2/GTY/2024 Assessment Year: 2021-22 Arunachal Tea Company. was filed before the completion of the assessment but not along with return of Income, the claim of the assessee u/s 80-I could not…

TAPTI EXPORTS ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-19(3), MUMBAI

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

ITA 4456/MUM/2023[202-21]Status: DisposedITAT Mumbai25 Jul 2024

Bench: Shri Omkareshwar Chidara, Am & Ms. Kavitha Rajagopal, Jm Tapti Exports Dy. Cit-19(3) Aw 5030 Tower A-Block G, Mumbai – 400 020 Bandra Kurla Coomplex, Bandra (E), Vs. Mumbai-400 051

For Appellant: Shri. Kirit S. Sanghvi, CAFor Respondent: Shri. P.D. Chougule
Section 143(1)Section 154Section 2Section 250Section 44ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI OMKARESHWAR CHIDARA, AM AND MS. KAVITHA RAJAGOPAL, JM Tapti Exports Dy. CIT-19(3) AW 5030 Tower A-Block G, Mumbai – 400 020 Bandra Kurla Coomplex, Bandra (E), Vs. Mumbai-400 051 PAN/GIR No. AABFT 6173 A (Assessee) (Respondent) : Assessee by : Shri. Kirit S. Sanghvi, CA Respondent by : Shri. P.D. Chougule (Addl. CIT) SR DR : 30.04.2024 Date of Hearing Date of Pronouncement : 25.07.2024 O R D E R Per Kavitha Rajagopal, J M: The captioned appeal has been filed by the assessee, challenging the order of the learned Commissioner of Income Tax (App…

ACIT, CENTRAL CIRCLE-2(2), HYDERABAD vs. CHINTHAKUNTA RAMESH SRIDEVI, HYDERABAD

In the result all the 5 appeals filed by the Revenue are dismissed and the 5 appeals filed by the assessee are partly allowed for statistical purposes

ITA 699/HYD/2022[2018-19]Status: FixedITAT Hyderabad28 Feb 2023AY 2018-19

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri K.E. Sunil Babu, CIT(DR)
Section 132Section 143(2)Section 143(3)Section 153ASection 80I

…ion can be allowed provided that the delay in filing audit report was for good and sufficient reasons. For the above proposition, he relied on the following decisions: i) Hon'ble High Court of Madhya Pradesh in the case of CIT v Panama Chemicals Works [2007], 292 ITR 147 (M.P). ii) CIT v AKS Alloys (P.)(Ltd),[2012]18 taxmann.com 25/205 Taxmann 11(Mad.) Page 21 of 34 ITA Nos 697 to 701 and 750 to 754 of 2020 25. He submitted that the provisions of section 80-IA(7) requiring filing of audit report along with return are not mandatory but directory and if the audit report is filed at any time before framing of ass…

DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1(3), HYDERABAD vs. GVPR ENGINEERS LIMITED, HYDERABAD

In the result all the 5 appeals filed by the Revenue are dismissed and the 5 appeals filed by the assessee are partly allowed for statistical purposes

ITA 754/HYD/2020[2018-19]Status: DisposedITAT Hyderabad28 Feb 2023AY 2018-19

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri K.E. Sunil Babu, CIT(DR)
Section 132Section 143(2)Section 143(3)Section 153ASection 80I

…ion can be allowed provided that the delay in filing audit report was for good and sufficient reasons. For the above proposition, he relied on the following decisions: i) Hon'ble High Court of Madhya Pradesh in the case of CIT v Panama Chemicals Works [2007], 292 ITR 147 (M.P). ii) CIT v AKS Alloys (P.)(Ltd),[2012]18 taxmann.com 25/205 Taxmann 11(Mad.) Page 21 of 34 ITA Nos 697 to 701 and 750 to 754 of 2020 25. He submitted that the provisions of section 80-IA(7) requiring filing of audit report along with return are not mandatory but directory and if the audit report is filed at any time before framing of ass…

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), HYDERABAD vs. GVPR ENGINEERS LIMITED, HYDERABAD

In the result all the 5 appeals filed by the Revenue are dismissed and the 5 appeals filed by the assessee are partly allowed for statistical purposes

ITA 753/HYD/2020[2017-18]Status: DisposedITAT Hyderabad28 Feb 2023AY 2017-18

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri K.E. Sunil Babu, CIT(DR)
Section 132Section 143(2)Section 143(3)Section 153ASection 80I

…ion can be allowed provided that the delay in filing audit report was for good and sufficient reasons. For the above proposition, he relied on the following decisions: i) Hon'ble High Court of Madhya Pradesh in the case of CIT v Panama Chemicals Works [2007], 292 ITR 147 (M.P). ii) CIT v AKS Alloys (P.)(Ltd),[2012]18 taxmann.com 25/205 Taxmann 11(Mad.) Page 21 of 34 ITA Nos 697 to 701 and 750 to 754 of 2020 25. He submitted that the provisions of section 80-IA(7) requiring filing of audit report along with return are not mandatory but directory and if the audit report is filed at any time before framing of ass…

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), HYDERABAD vs. GVPR ENGINEERS LIMITED, HYDERABAD

In the result all the 5 appeals filed by the Revenue are dismissed and the 5 appeals filed by the assessee are partly allowed for statistical purposes

ITA 752/HYD/2020[2016-17]Status: DisposedITAT Hyderabad28 Feb 2023AY 2016-17

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri K.E. Sunil Babu, CIT(DR)
Section 132Section 143(2)Section 143(3)Section 153ASection 80I

…ion can be allowed provided that the delay in filing audit report was for good and sufficient reasons. For the above proposition, he relied on the following decisions: i) Hon'ble High Court of Madhya Pradesh in the case of CIT v Panama Chemicals Works [2007], 292 ITR 147 (M.P). ii) CIT v AKS Alloys (P.)(Ltd),[2012]18 taxmann.com 25/205 Taxmann 11(Mad.) Page 21 of 34 ITA Nos 697 to 701 and 750 to 754 of 2020 25. He submitted that the provisions of section 80-IA(7) requiring filing of audit report along with return are not mandatory but directory and if the audit report is filed at any time before framing of ass…

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), HYDERABAD, HYDERABAD vs. GVPR ENGINEERS LIMITED, HYDERABAD, HYDERABAD

In the result all the 5 appeals filed by the Revenue are dismissed and the 5 appeals filed by the assessee are partly allowed for statistical purposes

ITA 751/HYD/2020[2015-16]Status: DisposedITAT Hyderabad28 Feb 2023AY 2015-16

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri K.E. Sunil Babu, CIT(DR)
Section 132Section 143(2)Section 143(3)Section 153ASection 80I

…ion can be allowed provided that the delay in filing audit report was for good and sufficient reasons. For the above proposition, he relied on the following decisions: i) Hon'ble High Court of Madhya Pradesh in the case of CIT v Panama Chemicals Works [2007], 292 ITR 147 (M.P). ii) CIT v AKS Alloys (P.)(Ltd),[2012]18 taxmann.com 25/205 Taxmann 11(Mad.) Page 21 of 34 ITA Nos 697 to 701 and 750 to 754 of 2020 25. He submitted that the provisions of section 80-IA(7) requiring filing of audit report along with return are not mandatory but directory and if the audit report is filed at any time before framing of ass…

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), HYDERABAD, HYDERABAD vs. GVPR ENGINEERS LIMITED, HYDERABAD

In the result all the 5 appeals filed by the Revenue are dismissed and the 5 appeals filed by the assessee are partly allowed for statistical purposes

ITA 750/HYD/2020[2014-15]Status: DisposedITAT Hyderabad28 Feb 2023AY 2014-15

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri K.E. Sunil Babu, CIT(DR)
Section 132Section 143(2)Section 143(3)Section 153ASection 80I

…ion can be allowed provided that the delay in filing audit report was for good and sufficient reasons. For the above proposition, he relied on the following decisions: i) Hon'ble High Court of Madhya Pradesh in the case of CIT v Panama Chemicals Works [2007], 292 ITR 147 (M.P). ii) CIT v AKS Alloys (P.)(Ltd),[2012]18 taxmann.com 25/205 Taxmann 11(Mad.) Page 21 of 34 ITA Nos 697 to 701 and 750 to 754 of 2020 25. He submitted that the provisions of section 80-IA(7) requiring filing of audit report along with return are not mandatory but directory and if the audit report is filed at any time before framing of ass…

GVPR ENGINEERS LIMITED,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX CC-1(3), HYDERABAD

In the result all the 5 appeals filed by the Revenue are dismissed and the 5 appeals filed by the assessee are partly allowed for statistical purposes

ITA 701/HYD/2020[2018-19]Status: DisposedITAT Hyderabad28 Feb 2023AY 2018-19

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri K.E. Sunil Babu, CIT(DR)
Section 132Section 143(2)Section 143(3)Section 153ASection 80I

…ion can be allowed provided that the delay in filing audit report was for good and sufficient reasons. For the above proposition, he relied on the following decisions: i) Hon'ble High Court of Madhya Pradesh in the case of CIT v Panama Chemicals Works [2007], 292 ITR 147 (M.P). ii) CIT v AKS Alloys (P.)(Ltd),[2012]18 taxmann.com 25/205 Taxmann 11(Mad.) Page 21 of 34 ITA Nos 697 to 701 and 750 to 754 of 2020 25. He submitted that the provisions of section 80-IA(7) requiring filing of audit report along with return are not mandatory but directory and if the audit report is filed at any time before framing of ass…

GVPR ENGINEERS LIMITED ,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX, CC-1(3) , HYDERABAD

In the result all the 5 appeals filed by the Revenue are dismissed and the 5 appeals filed by the assessee are partly allowed for statistical purposes

ITA 698/HYD/2020[2015-16]Status: DisposedITAT Hyderabad28 Feb 2023AY 2015-16

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri K.E. Sunil Babu, CIT(DR)
Section 132Section 143(2)Section 143(3)Section 153ASection 80I

…ion can be allowed provided that the delay in filing audit report was for good and sufficient reasons. For the above proposition, he relied on the following decisions: i) Hon'ble High Court of Madhya Pradesh in the case of CIT v Panama Chemicals Works [2007], 292 ITR 147 (M.P). ii) CIT v AKS Alloys (P.)(Ltd),[2012]18 taxmann.com 25/205 Taxmann 11(Mad.) Page 21 of 34 ITA Nos 697 to 701 and 750 to 754 of 2020 25. He submitted that the provisions of section 80-IA(7) requiring filing of audit report along with return are not mandatory but directory and if the audit report is filed at any time before framing of ass…

GVPR ENGINEERS LIMITED,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE1(3), HYDERABAD

In the result all the 5 appeals filed by the Revenue are dismissed and the 5 appeals filed by the assessee are partly allowed for statistical purposes

ITA 697/HYD/2020[2014-15]Status: DisposedITAT Hyderabad28 Feb 2023AY 2014-15

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri K.E. Sunil Babu, CIT(DR)
Section 132Section 143(2)Section 143(3)Section 153ASection 80I

…ion can be allowed provided that the delay in filing audit report was for good and sufficient reasons. For the above proposition, he relied on the following decisions: i) Hon'ble High Court of Madhya Pradesh in the case of CIT v Panama Chemicals Works [2007], 292 ITR 147 (M.P). ii) CIT v AKS Alloys (P.)(Ltd),[2012]18 taxmann.com 25/205 Taxmann 11(Mad.) Page 21 of 34 ITA Nos 697 to 701 and 750 to 754 of 2020 25. He submitted that the provisions of section 80-IA(7) requiring filing of audit report along with return are not mandatory but directory and if the audit report is filed at any time before framing of ass…

M/S SURENDRA STEELS PVT. LIMITED,KOLKATA vs. DCIT, CC-2(3), KOLKATA

In the result, appeal of the assessee is allowed

ITA 78/KOL/2022[2019-20]Status: DisposedITAT Kolkata20 May 2022AY 2019-20

Bench: Shri Rajpal Yadav & Shri Girish Agrawalassessment Year: 2019-20 M/S. Surendra Steels Private Deputy Commissioner Of Limited Income Tax, Central Circle- Vs Charu Market 2(3), Kolkata Srcb Road Fancy Bazar Guwahati (Assam) - 781001 Pan : Aaics6451J अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Devesh Poddar, A/R Revenue By : Smt. Ranu Biswas, Addl. Cit D/R सुनवाई क" तार"ख/Date Of Hearing : 18/05/2022 घोषणा क" तार"ख /Date Of Pronouncement : 20/05/2022 आदेश/O R D E R Per Rajpal Yadav: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), Kolkata - 20, [Hereinafter The “Ld. Cit(A)”], Dt. 10/12/2021, Passed U/S 250 Of The Income Tax Act, 1961 (In Short “The Act”) For The Assessment Year 2019-20. 2. Though The Assessee Has Taken Six Grounds Of Appeal But Its Grievance Revolves Around A Single Issue, Namely, That The Ld. Cit(A) Has Erred In Upholding The Disallowance Of Deduction Amounting To Rs.3,92,08,790/- Claimed U/S 80Ic Of The Act.

For Appellant: Shri Devesh Poddar, A/RFor Respondent: Smt. Ranu Biswas, Addl. CIT D/R
Section 143(1)Section 143(1)(a)Section 250Section 801CSection 80I

…d.” Assessment Year: 2019-20 M/s. Surendra Steels Private Limited 3 6. The ld. Counsel for the assessee, at the outset on the strength of the decisions rendered by the Hon’ble Madhya Pradesh High Court in the case of CIT vs. Panama Chemical Works reported in 292 ITR 147, submitted that the non-submission of Form 10CCB along with the return is a mere irregularity which is not fatal to the claim of deduction u/s 80IC of the Act. In other words, this is an irregularity which is curable in nature. He further relied upon the judgment of the Hon’ble Supreme Court in the case of CIT vs. G M Knitting Industries Pvt. Ltd…

DEPUTY COMMISSIONER OF INCOME TAX 1 (1), INDORE vs. M/S AGRAWAL COAL CORP. PVT. LTD., INDORE

In the result all the three appeals of the revenue are

ITA 803/IND/2018[2014-15]Status: DisposedITAT Indore28 Nov 2019AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

DCIT !(1) INDORE, INDORE vs. AGRAWAL COAL CORPORATION (P) LTD., INDORE, INDORE

In the result all the three appeals of the revenue are

ITA 802/IND/2018[2013-14]Status: DisposedITAT Indore28 Nov 2019AY 2013-14

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

DEPUTY COMMISSIONER OF INCOME TAX 1, INDORE vs. M/S AGRAWAL COAL CORP. PVT. LTD., INDORE

In the result all the three appeals of the revenue are

ITA 801/IND/2018[2012-13]Status: DisposedITAT Indore28 Nov 2019AY 2012-13

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

M/S AGRAWAL COAL CORP. PVT. LTD.,INDORE vs. DEPUTY COMMISSIONER OF INCOME TAX 1, INDORE

In the result all the three appeals of the revenue are

ITA 778/IND/2018[2012-13]Status: DisposedITAT Indore28 Nov 2019AY 2012-13

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

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CIT v. Panama Chemicals Works (292 ITR 147) — Cited in 22 Judgments | BharatTax