CIT v. Veerprabhu Marketing Ltd.

73 Taxmann.com 149High Court2016#2185 most cited

What is CIT v. Veerprabhu Marketing Ltd. authority for?

The case contributes to the established legal position concerning the scope and procedure of assessments initiated under Section 153A of the Income-tax Act, 1961, following a search.

53

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. Veerprabhu Marketing Ltd. · 73 Taxmann.com 149 · Section 153A · search assessment · search and seizure · scope of assessment · assessment post-search · Section 131 · Section 132 · Income-tax Act 1961 · Calcutta High Court

Sections most often in play

Section 1961Section 131Section 132Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153A

Issues it is cited on

self occupied propertysection 80lsection 2(14)(iii)(a)section 23(2)section 2(14)(iii)(b)section 2(31)section 23(1)section 96interest on interestsection 127(2)section 153c proceedingsannual letting value

Judgments citing CIT v. Veerprabhu Marketing Ltd.

ACIT, Central Circle-3(3), Kolkata vs. M/S. Prakash Ply Centre Pvt. Ltd., Kolkata

In the result, appeal of assessee is assessee is allowed”

ITA 1314/KOL/2017[2012-13]Status: DisposedITAT Kolkata18 Sept 2019AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L. Sainiit(Ss)A No.24-25/Kol/2017 &

Section 153ASection 153CSection 153c

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member IT(SS)A No.24-25/Kol/2017 & ITA No.1313-1314/Kol/2017 C.O. No.79-82.Kol/2017 Assessment Years :2009-10 & 2012-13 ACIT, Central Circle- V/s. M/s Prakash Ply Centre Pvt. Ltd., 4th Floor, 41, 3(3), Aaykar Bhawan Poorva, E/.M. Bye B.B. Ganguly Street, Pass,110, Shanti Pally, Central Plaza, Kolkata-700 4th Floor, Kolkata-107 012 [PAN No. AADCP 7132 J] .. अपीलाथ" /Appellant ""यथ"/Respondent IT(SS)A No.07/Kol/2017 Assessment Year :2013-14…

ACIT, Central Circle-3(3), Kolkata vs. M/S. Prakash Ply Centre Pvt. Ltd., Kolkata

In the result, appeal of assessee is assessee is allowed”

ITA 1313/KOL/2017[2011-12]Status: DisposedITAT Kolkata18 Sept 2019AY 2011-12

Bench: Shri S.S.Godara & Dr. A.L. Sainiit(Ss)A No.24-25/Kol/2017 &

Section 153ASection 153CSection 153c

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member IT(SS)A No.24-25/Kol/2017 & ITA No.1313-1314/Kol/2017 C.O. No.79-82.Kol/2017 Assessment Years :2009-10 & 2012-13 ACIT, Central Circle- V/s. M/s Prakash Ply Centre Pvt. Ltd., 4th Floor, 41, 3(3), Aaykar Bhawan Poorva, E/.M. Bye B.B. Ganguly Street, Pass,110, Shanti Pally, Central Plaza, Kolkata-700 4th Floor, Kolkata-107 012 [PAN No. AADCP 7132 J] .. अपीलाथ" /Appellant ""यथ"/Respondent IT(SS)A No.07/Kol/2017 Assessment Year :2013-14…

Metalind Private Limited, Kolkata vs. DCIT, CC-1(3), Kolkata

In the result, both the appeals of the assessee are allowed

ITA 1242/KOL/2017[2012-13]Status: DisposedITAT Kolkata10 Apr 2019AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi] I.T.A. No. 1241/Kol/2017 Assessment Year: 2011-12 & I.T.A. No. 1242/Kol/2017 Assessment Year: 2012-13 Metalind Private Ltd...........……………………………………....…………………………………………Appellant 51, Canal East Road Kolkata – 700 085 [Pan : Aaccm 2883 J] Deputy Commissioner Of Income Tax, Central Circle-1(3), Kolkata.......…..…......Respondent Appearances By: Shri S.M. Surana, Advocate, Appeared On Behalf Of The Assessee. Shri A.K. Singh, Cit D/R, Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : February 12Th, 2019 Date Of Pronouncing The Order : April 10Th , 2019 O R D E R Per J. Sudhakar Reddy, Am :- Both These Appeals Filed By The Assessee Are Directed Against The Separate But Identical Orders Of The Learned Principal Commissioner Of Income Tax - 1, Kolkata, (Ld. Pr. Cit) Passed U/S. 263 Of The Income Tax Act, 1961, (The ‘Act’), Both Dt. 22/03/2017, For The Assessment Years 2011-12 & 2012-13. 2. Both These Appeals Belong To The Same Assessee. Hence For The Sake Of Convenience, They Are Heard Together & Disposed Off By Way Of This Common Order. 3. The Assessee Is A Company & Is In The Business Of Real Estate & Related Activities. It Filed Its Original Return Of Income For The Assessment Year 2011-12 On 29/09/2011, Declaring Nil Income & For The Assessment Year 2012-13 On 29/09/2012, Declaring Total Income Of Rs.5,48,59,970/-. A Search & Seizure Operation Was Conducted U/S 132 Of The Act On The Assessee On 04/10/2012. Consequentially Notice U/S 153A Of The Act, Were Issued & The Assessee Filed Its Return Of Income In Response Thereto Declaring The Same Income As That Disclosed By It In The Original Return Of Income For Both The Assessment Years. The Assessing

Section 132Section 143(3)Section 153ASection 263Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Viswanethra Ravi, Judicial Member] I.T.A. No. 1241/Kol/2017 Assessment Year: 2011-12 & I.T.A. No. 1242/Kol/2017 Assessment Year: 2012-13 Metalind Private Ltd...........……………………………………....…………………………………………Appellant 51, Canal East Road Kolkata – 700 085 [PAN : AACCM 2883 J] Deputy Commissioner of Income Tax, Central Circle-1(3), Kolkata.......…..…......Respondent Appearances by: Shri S.M. Surana, Advocate, appeared on behalf of the assessee. Shri A.K. Singh, CIT D/R, appearing on behalf of…

Metalind Private Limited, Kolkata vs. DCIT, CC-1(3), Kolkata

In the result, both the appeals of the assessee are allowed

ITA 1241/KOL/2017[2011-12]Status: DisposedITAT Kolkata10 Apr 2019AY 2011-12

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi] I.T.A. No. 1241/Kol/2017 Assessment Year: 2011-12 & I.T.A. No. 1242/Kol/2017 Assessment Year: 2012-13 Metalind Private Ltd...........……………………………………....…………………………………………Appellant 51, Canal East Road Kolkata – 700 085 [Pan : Aaccm 2883 J] Deputy Commissioner Of Income Tax, Central Circle-1(3), Kolkata.......…..…......Respondent Appearances By: Shri S.M. Surana, Advocate, Appeared On Behalf Of The Assessee. Shri A.K. Singh, Cit D/R, Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : February 12Th, 2019 Date Of Pronouncing The Order : April 10Th , 2019 O R D E R Per J. Sudhakar Reddy, Am :- Both These Appeals Filed By The Assessee Are Directed Against The Separate But Identical Orders Of The Learned Principal Commissioner Of Income Tax - 1, Kolkata, (Ld. Pr. Cit) Passed U/S. 263 Of The Income Tax Act, 1961, (The ‘Act’), Both Dt. 22/03/2017, For The Assessment Years 2011-12 & 2012-13. 2. Both These Appeals Belong To The Same Assessee. Hence For The Sake Of Convenience, They Are Heard Together & Disposed Off By Way Of This Common Order. 3. The Assessee Is A Company & Is In The Business Of Real Estate & Related Activities. It Filed Its Original Return Of Income For The Assessment Year 2011-12 On 29/09/2011, Declaring Nil Income & For The Assessment Year 2012-13 On 29/09/2012, Declaring Total Income Of Rs.5,48,59,970/-. A Search & Seizure Operation Was Conducted U/S 132 Of The Act On The Assessee On 04/10/2012. Consequentially Notice U/S 153A Of The Act, Were Issued & The Assessee Filed Its Return Of Income In Response Thereto Declaring The Same Income As That Disclosed By It In The Original Return Of Income For Both The Assessment Years. The Assessing

Section 132Section 143(3)Section 153ASection 263Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Viswanethra Ravi, Judicial Member] I.T.A. No. 1241/Kol/2017 Assessment Year: 2011-12 & I.T.A. No. 1242/Kol/2017 Assessment Year: 2012-13 Metalind Private Ltd...........……………………………………....…………………………………………Appellant 51, Canal East Road Kolkata – 700 085 [PAN : AACCM 2883 J] Deputy Commissioner of Income Tax, Central Circle-1(3), Kolkata.......…..…......Respondent Appearances by: Shri S.M. Surana, Advocate, appeared on behalf of the assessee. Shri A.K. Singh, CIT D/R, appearing on behalf of…

DCIT, CC-4(1), Kolkata vs. M/S Maan Steel & Power Ltd., Kolkata

In the result this appeal of the revenue is dismissed

ITA 1192/KOL/2017[2011-12]Status: DisposedITAT Kolkata06 Feb 2019AY 2011-12

Bench: Sri J. Sudhakar Reddy & Sri A. T. Varkey)

Section 132Section 153ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri A. T. Varkey, Judicial Member) I.T.A No.1192/Kol/2017 Assessment Year: 2011-12 Deputy Commissioner of Income Tax, Central Circle-4(1), Kolkata............................…..Appellant M/s. Maan Steel & Power Ltd…….................................……………………………......…...Respondent [PAN : AACCG 1590 N] Appearances by: Shri A.K. Nayak, CIT-DR, appeared on behalf of the appellant. Shri A. K. Tulsiyan, FCA, appearing on behalf of the Respondent. Date of concluding the hearing : December 13, 2018 Dat…

DCIT, CC-4(1), Kolkata vs. M/S. Maan Capital Services Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1193/KOL/2017[2009-10]Status: DisposedITAT Kolkata07 Dec 2018AY 2009-10

Bench: Hon’Ble Shri S.S.Godara, Jm & Hon’Ble Shri M.Balaganesh, Am] I.T.A No. 1193/Kol/2017 Assessment Year : 2009-10 Dcit,Cc-4(1), Kolkata -Vs- M/S Maan Capital Services Pvt. Ltd. [Pan: Aaccm 0388 G] (Appellant) (Respondent)

For Appellant: Shri Radhey Shyam, CIT DRFor Respondent: Shri A.K. Tulsiyan, FCA
Section 132Section 132(4)Section 133(6)Section 133ASection 139(1)Section 143(3)Section 14ASection 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : KOLKATA [Before Hon’ble Shri S.S.Godara, JM & Hon’ble Shri M.Balaganesh, AM] I.T.A No. 1193/Kol/2017 Assessment Year : 2009-10 DCIT,CC-4(1), Kolkata -vs- M/s Maan Capital Services Pvt. Ltd. [PAN: AACCM 0388 G] (Appellant) (Respondent) For the Appellant : Shri Radhey Shyam, CIT DR For the Respondent : Shri A.K. Tulsiyan, FCA Date of Hearing : 04.12.2018 Date of Pronouncement : 07.12.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the Revenue arises out of the order of the Learned Commissioner of Income Tax(Appeals)-21, Kolkata [in short the ld CIT(A)]…

Smt. Nita Sethia, Kolkata vs. DCIT, Central Circle - 3(3), Kolkata

Appeal is allowed

ITA 1994/KOL/2018[2012-13]Status: DisposedITAT Kolkata30 Nov 2018AY 2012-13

Bench: Shri S.S.Godara & Shri, M. Balaganeshassessment Year :2012-13 Smt. Nita Sethia V/S. Dcit, Central Circle- 5, Janki Shah Road, 1St 3(3), 110, Shanti Pally, Floor, Hastings, Aayakar Bhavan, Kolkata-700022 Poorva, E.M. Bye Pass, [Pan No.Ajwps 8335 H] Nr. Ruby Hospital, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri S.M. Surana, Advocate अपीलाथ" क" ओर से/By Appellant Shri P.K. Srihari, Cit-Dr ""यथ" क" ओर से/By Respondent 12-11-2018 सुनवाई क" तार"ख/Date Of Hearing 30-11-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee’S Appeal For The Assessment Year 2012-13 Arises Against Commissioner Of Income Tax (Appeals)-21, Kolkata’S Order Dated 31.08.2018 Passed In Case No.930/Acit,Cc-3(3)/Cit(A)-21/Kol/2015-16, Involving Proceedings U/S 153A R.W.S.143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. The Assessee Raises Two Substantive Grounds In Her Instant Appeal. Her Former Legal Grievance Challenges Validity Of Sec. 153A Proceedings In Absence Of Any Incriminating Material Found Or Seized During The Course Of Search. This Follows Her Latter Substantive Ground On Merits That The Assessing Officer & The Cit(A) Have Erred In Law As Well As On Facts In Treating Long

Section 143(2)Section 153Section 153ASection 153CSection 68

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member Assessment Year :2012-13 Smt. Nita Sethia V/s. DCIT, Central Circle- 5, Janki Shah Road, 1st 3(3), 110, Shanti Pally, Floor, Hastings, Aayakar Bhavan, Kolkata-700022 Poorva, E.M. Bye Pass, [PAN No.AJWPS 8335 H] Nr. Ruby Hospital, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri S.M. Surana, Advocate अपीलाथ" क" ओर से/By Appellant Shri P.K. Srihari, CIT-DR ""यथ" क" ओर से/By Respondent 12-11-2018 सुनवाई क" तार"ख/Date of He…

M/S. Shalimar Pellet Feeds Ltd., Kolkata vs. DCIT, CC-2(1), Kolkata

In the result, the appeals of the assessee in ITA Nos

ITA 952/KOL/2017[2013-14]Status: DisposedITAT Kolkata17 Oct 2017AY 2013-14

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 948 To 952/Kol/2017 Assessment Years : 2008-09 To 2011-12 & 2013-14 M/S Shalimar Pellet Feeds Ltd. -Vs- Dcit, Cc-2(1), Kolkata [Pan: Aadcs 8617 H] (Appellant) (Respondent)

For Appellant: Shri A.K.Tulsyan, ARFor Respondent: Shri Goulean Hangshing, CIT DR
Section 132Section 139(1)Section 143(2)Section 143(3)Section 14ASection 153ASection 263Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 948 to 952/Kol/2017 Assessment Years : 2008-09 to 2011-12 & 2013-14 M/s Shalimar Pellet Feeds Ltd. -vs- DCIT, CC-2(1), Kolkata [PAN: AADCS 8617 H] (Appellant) (Respondent) For the Appellant : Shri A.K.Tulsyan, AR For the Respondent : Shri Goulean Hangshing, CIT DR Date of Hearing : 21.09.2017 Date of Pronouncement : 17.10.2017 ORDER Per M.Balaganesh, AM 1. These appeals by the Assessee for the assessment years 2008-09 to 2011-12 arise out of the independent orders of the…

M/S. Shalimar Pellet Feeds Ltd., Kolkata vs. DCIT, CC-2(1), Kolkata

In the result, the appeals of the assessee in ITA Nos

ITA 951/KOL/2017[2011-12]Status: DisposedITAT Kolkata17 Oct 2017AY 2011-12

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 948 To 952/Kol/2017 Assessment Years : 2008-09 To 2011-12 & 2013-14 M/S Shalimar Pellet Feeds Ltd. -Vs- Dcit, Cc-2(1), Kolkata [Pan: Aadcs 8617 H] (Appellant) (Respondent)

For Appellant: Shri A.K.Tulsyan, ARFor Respondent: Shri Goulean Hangshing, CIT DR
Section 132Section 139(1)Section 143(2)Section 143(3)Section 14ASection 153ASection 263Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 948 to 952/Kol/2017 Assessment Years : 2008-09 to 2011-12 & 2013-14 M/s Shalimar Pellet Feeds Ltd. -vs- DCIT, CC-2(1), Kolkata [PAN: AADCS 8617 H] (Appellant) (Respondent) For the Appellant : Shri A.K.Tulsyan, AR For the Respondent : Shri Goulean Hangshing, CIT DR Date of Hearing : 21.09.2017 Date of Pronouncement : 17.10.2017 ORDER Per M.Balaganesh, AM 1. These appeals by the Assessee for the assessment years 2008-09 to 2011-12 arise out of the independent orders of the…

M/S. Shalimar Pellet Feeds Ltd., Kolkata vs. DCIT, CC-2(1), Kolkata

In the result, the appeals of the assessee in ITA Nos

ITA 950/KOL/2017[2010-11]Status: DisposedITAT Kolkata17 Oct 2017AY 2010-11

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 948 To 952/Kol/2017 Assessment Years : 2008-09 To 2011-12 & 2013-14 M/S Shalimar Pellet Feeds Ltd. -Vs- Dcit, Cc-2(1), Kolkata [Pan: Aadcs 8617 H] (Appellant) (Respondent)

For Appellant: Shri A.K.Tulsyan, ARFor Respondent: Shri Goulean Hangshing, CIT DR
Section 132Section 139(1)Section 143(2)Section 143(3)Section 14ASection 153ASection 263Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 948 to 952/Kol/2017 Assessment Years : 2008-09 to 2011-12 & 2013-14 M/s Shalimar Pellet Feeds Ltd. -vs- DCIT, CC-2(1), Kolkata [PAN: AADCS 8617 H] (Appellant) (Respondent) For the Appellant : Shri A.K.Tulsyan, AR For the Respondent : Shri Goulean Hangshing, CIT DR Date of Hearing : 21.09.2017 Date of Pronouncement : 17.10.2017 ORDER Per M.Balaganesh, AM 1. These appeals by the Assessee for the assessment years 2008-09 to 2011-12 arise out of the independent orders of the…

M/S. Shalimar Pellet Feeds Ltd., Kolkata vs. DCIT, CC-2(1), Kolkata

In the result, the appeals of the assessee in ITA Nos

ITA 949/KOL/2017[2009-10]Status: DisposedITAT Kolkata17 Oct 2017AY 2009-10

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 948 To 952/Kol/2017 Assessment Years : 2008-09 To 2011-12 & 2013-14 M/S Shalimar Pellet Feeds Ltd. -Vs- Dcit, Cc-2(1), Kolkata [Pan: Aadcs 8617 H] (Appellant) (Respondent)

For Appellant: Shri A.K.Tulsyan, ARFor Respondent: Shri Goulean Hangshing, CIT DR
Section 132Section 139(1)Section 143(2)Section 143(3)Section 14ASection 153ASection 263Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 948 to 952/Kol/2017 Assessment Years : 2008-09 to 2011-12 & 2013-14 M/s Shalimar Pellet Feeds Ltd. -vs- DCIT, CC-2(1), Kolkata [PAN: AADCS 8617 H] (Appellant) (Respondent) For the Appellant : Shri A.K.Tulsyan, AR For the Respondent : Shri Goulean Hangshing, CIT DR Date of Hearing : 21.09.2017 Date of Pronouncement : 17.10.2017 ORDER Per M.Balaganesh, AM 1. These appeals by the Assessee for the assessment years 2008-09 to 2011-12 arise out of the independent orders of the…

M/S. Shalimar Pellet Feeds Ltd., Kolkata vs. DCIT, CC-2(1), Kolkata

In the result, the appeals of the assessee in ITA Nos

ITA 948/KOL/2017[2008-09]Status: DisposedITAT Kolkata17 Oct 2017AY 2008-09

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 948 To 952/Kol/2017 Assessment Years : 2008-09 To 2011-12 & 2013-14 M/S Shalimar Pellet Feeds Ltd. -Vs- Dcit, Cc-2(1), Kolkata [Pan: Aadcs 8617 H] (Appellant) (Respondent)

For Appellant: Shri A.K.Tulsyan, ARFor Respondent: Shri Goulean Hangshing, CIT DR
Section 132Section 139(1)Section 143(2)Section 143(3)Section 14ASection 153ASection 263Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 948 to 952/Kol/2017 Assessment Years : 2008-09 to 2011-12 & 2013-14 M/s Shalimar Pellet Feeds Ltd. -vs- DCIT, CC-2(1), Kolkata [PAN: AADCS 8617 H] (Appellant) (Respondent) For the Appellant : Shri A.K.Tulsyan, AR For the Respondent : Shri Goulean Hangshing, CIT DR Date of Hearing : 21.09.2017 Date of Pronouncement : 17.10.2017 ORDER Per M.Balaganesh, AM 1. These appeals by the Assessee for the assessment years 2008-09 to 2011-12 arise out of the independent orders of the…

M/S. Sona Vets Pvt. Ltd., Kolkata vs. DCIT, CC-2(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 947/KOL/2017[2010-11]Status: DisposedITAT Kolkata17 Oct 2017AY 2010-11

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A No. 947/Kol/2017 Assessment Year : 2010-11 M/S Sona Vets Pvt. Ltd. -Vs- Dcit, Cc-2(1), Kolkata [Pan: Aaecs 0908 G] (Appellant) (Respondent)

For Appellant: Shri A.K.Tulsyan, ARFor Respondent: Shri Goulean Hangshing, CIT DR
Section 132Section 139(1)Section 143(3)Section 153ASection 2(22)(e)Section 263Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A No. 947/Kol/2017 Assessment Year : 2010-11 M/s Sona Vets Pvt. Ltd. -vs- DCIT, CC-2(1), Kolkata [PAN: AAECS 0908 G] (Appellant) (Respondent) For the Appellant : Shri A.K.Tulsyan, AR For the Respondent : Shri Goulean Hangshing, CIT DR Date of Hearing : 21.09.2017 Date of Pronouncement : 17.10.2017 ORDER Per M.Balaganesh, AM 1. This appeal by the Assessee arises out of the order of the Learned Principal Commissioner of Income Tax, Central-1, Kolkata [ in short the ld CIT] in M. N…