Emkey Cold Storage, Kheda vs. The DCIT, Kheda Circle, Nadiad
In the result, assessee’s appeal is allowed
ITA 80/AHD/2021[2012-13]Status: DisposedITAT Ahmedabad02 Nov 2022AY 2012-13
Bench: Shri Pramod M. Jagtap & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 80/Ahd/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Emkey Cold Storage D.C.I.T. बनाम/ Kheda Circle, National High Way No.-8, Vs. Village-Gutal, Nadiad, Nadiad Dist.-Kheda "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabfe5635Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri S. N. Divatia, A.R. अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Shri Rakesh Jha, Sr. D.R. सुनवाई क" तार"ख / Date Of 14/10/2022 Hearing घोषणा क" तार"ख /Date Of 02/11/2022 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal Filed By The Assessee Is Directed Against The Order Dated 05.03.2021 Passed By The National Faceless Appeal Centre (Nfac), Delhi Arising Out Of The Order Dated 27.12.2019 Passed By The Dcit, Kheda Circle, Nadiad Under Section 143(3) R.W.S. 147 Of The Income Tax Act, 1961 (Hereinafter Referred As To ‘The Act’) For Assessment Year 2012-13. Ita No. 80/Ahd/2021 (Kheda Cold Storage Vs. Dcit) A.Y.– 2012-13 - 2 - 2. The Issue Involved In This Particular Matter Is This As To Whether The Disallowance Of Rs.8,09,287/- Invoking The Provision Of Section 40A(3) Of The Act Is Justified In Regard To The Payment Of Electricity Charges Made To The Gujarat Electricity Board.
For Respondent: Shri Rakesh Jha, Sr. D.R
Section 143(3)Section 40A(3)Section 5
…een questioned, neither the genuineness of the transactions and addition invoking Section 40A(3) is not called for. In this regard, he has relied upon certain judgments including the judgment passed in the matter of CIT vs. SRC Aviation Pvt. Ltd., reported in 218 Taxmann 62 (Mag.), Delhi. The judgment passed by the Hon’ble Karnataka High Court in the matter of CIT vs. Devendrappa M. Kalal, reported in 219 Taxmann 122 and the judgment passed by the Hon’ble Gujarat High Court in the case of CIT vs. Arvind Mill, reported in 52 Taxmann.com 475. Alongwith explanation, the assessee duly relied upon these judgments befo…
