SIGMA RESEARCH & CONSULTING PVT. LTD.,NEW DELHI vs. ITO, WARD- 23(4), NEW DELHI
In the result, the appeal filed by the assessee is allowed for statistical purposes
ITA 7332/DEL/2018[2014-15]Status: DisposedITAT Delhi26 Sept 2019AY 2014-15
Bench: Shri R.K. Pandaassessment Year: 2014-15 Sigma Research & Consulting Pvt. Ltd., Vs. Ito, C-23, First Floor, South Extension, Ward-23(4), Part-I, New Delhi. New Delhi. Pan: Aamcs3537P (Appellant) (Respondent) Assessee By : Shri K.V.S. Gupta, Advocate Revenue By : Shri S.L. Anuragi, Sr.Dr Date Of Hearing : 05.08.2019 Date Of Pronouncement : 26.09.2019 Order This Appeal By The Assessee Is Directed Against The Order Dated 4Th September, 2018 Of The Cit(A)-8, New Delhi, Relating To Assessment Year 2014-15. 2. Ground Of Appeal No.1 By The Assessee Reads As Under:- “The Action Of The Ld.Cit(A) In Confirming The Action Of The Ld. Assessing Officer In Disallowing The Sum Of Rs.75,449/- Being The Interest Paid On Late Deposit Of Tds, Is Illegal, Arbitrary, Unwarranted, Uncalled For & Against The Facts & Circumstances Of The Case.”
For Appellant: Shri K.V.S. Gupta, AdvocateFor Respondent: Shri S.L. Anuragi, Sr.DR
Section 37Section 37(1)
…rt in the case of SA Builders reported in 288 ITR 1, submitted that this expenditure should be allowed on account of commercial expediency. Referring to the decision of the Hon'ble Gujarat High Court in the case of Commercial Ahmedabad Mills Co. Ltd. vs. CIT, 204 ITR 505, he submitted that under identical circumstances the Hon'ble High Court has allowed the claim of the assessee on account of Pooja expenses. He accordingly submitted that the order of the CIT(A) should be set aside and the ground raised by the assessee should be allowed. 20. The ld. DR, on the other hand, heavily relied on the orders of the As…
