ACIT, Sambalpur vs. Smt. Indrani Patnaik, Rourkela
In the result, appeal of the revenue is dismissed
ITA 219/CTK/2023[2019-20]Status: DisposedITAT Cuttack06 Aug 2024AY 2019-20
Bench: Shri George Mathan & Shri Manish Agarwalआयकर अऩीऱ सं/Ita No.219/Ctk/2023 (ननधाारण वषा / Assessment Year : 2019-2020) Acit, Sambalpur Vs Smt. Indrani Patnaik, A-6, Comercial Estate, Civil Township, Rourkela Pan No. :Accpp 6164 E (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) राजस्व की ओर से /Revenue By : Shri Sanjay Kumar, Cit-Dr ननधााररती की ओर से /Assessee By : Shri S.C.Bhadra, Ca सुनवाई की तारीख / Date Of Hearing : 06/08/2024 घोषणा की तारीख/Date Of Pronouncement : 06/08/2024 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Revenue Against The Order Of The Ld. Cit(A)-2, Bhubaneswar, Dated 29.03.2023, Passed In I.T.Appeal No.Bhubaneswar-2/10625/2018-19 For The Assessment Year 2019-2020, On The Following Grounds Of Appeal :- 1. The Cit(A) Erred In Deleting The Addition Made Towards Peripheral Development Charges Of Rs. 49,49,231/- As Such Expenditure Is Not Allowable As Per The Provisions Of Section 37 Of The Act. 2. The Cit(A) Erred In Deleting The Addition Of Rs. 10,69,56,849/- U/S 14A As The Assessee Has Exempt Income During The Year. 3. The Cit(A) Was Not Correct In Deleting The Addition U/S 14A Holding That Satisfaction Is Not Recorded By The Ao, When The Assessee Has Not Suomoto Disallowed Any Expenditure Related To Earning Exempt Income As Decided By The Hon'Ble Supreme Court In The Case Of Maxopp Investment Ltd Dtd 12.02.2018. 4. The Cit(A) Was Not Correct In Deleting The Addition U/S 14A, When The Ao Has Given A Finding In The Assessment Order That The Assessee Has Shown Investment That Yielded Tax Free
For Appellant: Shri S.C.Bhadra, CAFor Respondent: Shri Sanjay Kumar, CIT-DR
Section 132Section 135Section 143(3)Section 14ASection 153ASection 37Section 37(1)
…peals) and Tribunal, impugned order passed by said authorities was to be affirmed - Held, yes 16. Reliance can also be placed on the decision of the Hon’ble Punjab & Haryana High Court in the case of CIT Vs. Winsome Textile Industries Ltd., reported in [2009] 319 ITR 204 (P&H) and on the decision of Hon’ble Gujarat High Court in the case of CIT Vs. Suzlon Energy Ltd (Gujarat) in Tax Appeal No.223 of 2013, dated 03.04.2013. 17. In view of the above discussion and considering the fact that the assessee is having interest free funds available with her in the shape of own capital which is sufficient to cover the valu…
