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
…e appellant as per the decision of the jurisdictional Karnataka High Court rendered in the case of CIT Vs. M/s. Yokogawa India Ltd. reported in 341 ITR 385 and the Hon’ble Delhi High Court in the case of CIT Vs. TEI Technologies (Pvt.) Ltd. [2012] reported in 25 Taxmann.com 5 (Delhi), the unabsorbed business loss of the appellant shall not be set off against such profits and gains of the unit which became eligible for exemption u/s. 10A of the Act, only for the profits attributable to the eligible period commencing from the month of January, 2009 up to the month of March, 2009. (b) As per the decision of the Hon’…
