KIDS CLINIC INDIA PRIVATE LIMITED,BANGALORE vs. ADDL.C.I.T., BANGALORE
In the result, the appeal of the assessee is partly allowed
ITA 784/BANG/2016[2011-12]Status: DisposedITAT Bangalore22 Jan 2021AY 2011-12
Bench: Shri N. V. Vasudevan & Shri B. R. Baskaranassessment Year :2011-12 M/S.Kids Clinic India Pvt. Ltd., Vs. The Additional Commissioner Of Income Tax, No.1533, 9Th Main, Range - 5,Bengaluru. 3Rd Block, Jayanagar, Bengaluru – 560 071. Pan : Aacck 7678 R Assesseee By : Shri. Nageshwar Rao, Advocate : Revenue By Shri. Tshering Ongda, Jcit(Dr)(Itat), Bangalore Date Of Hearing : 19.1.2021 Date Of Pronouncement : 22.1.2021 O R D E R
Section 143(3)Section 40A(2)(a)
…missions. As far as the issue of disallowance of MAT credit without including surcharge and cess is concerned, the Assessee placed reliance of the Tribunal’s decision reported in the case of Consolidated Securities Ltd. v. Asstt. CIT [2018] 96 taxmann.com 418/172 ITD 163 (Delhi – Trib.) wherein, it was held that the amount of the MAT tax credit, inclusive of surcharge and education cess etc., if any, should be reduced from the amount of tax determined on the total income after adding surcharge and education cess, etc., Page 15 of 16 and only the resultant amount payable will suffer interest under the relevant pr…
