ZINTEC SOFTWARE PRIVATE LIMITED ,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-17(2), HYDERABAD
In the result, appeal filed by the assessee is dismissed
ITA 1690/HYD/2018[2011-12]Status: DisposedITAT Hyderabad17 Aug 2022AY 2011-12
Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2011-12 Zintec Software (P) Ltd, Vs. Dy. C.I.T. Hyderabad Circle 17(2) Pan:Aaaczi110H Hyderabad (Appellant) (Respondent) Assessee By: Shri K.C. Devdas, C.A Revenue By: Shri Y.V.S.T. Sai, Cit(Dr) Date Of Hearing: 16/08/2022 Date Of Pronouncement: 17/08/2022 Order Per Laliet Kumar, J.M This Appeal Filed By The Assessee Is Directed Against The Order Dated 6.6.2018 Of The Learned Cit (A)-5, Hyderabad Relating To A.Y.2011-12. 2. The Legal Grounds Raised By The Assessee Before Us Are As Under: “1. The Learned Commissioner Of Income Tax (Appeals) Failed To Appreciate That The Time Limitation Laid Down Under Section 154(7) Applies Only To Amendment Of Any "Order Passed" Referred To In Section 154(1)(A) & Not To Amendment Of Any Intimation Or Deemed Intimation Under Sub-Section (1) Of Section 143(1) Referred To In Section 154(1) (B) And, Therefore, Erred In Dismissing The Appeal Stating That The Rectification Application Is Beyond The Date Of Limitation. 2. Without Prejudice To Ground No. 1, The Learned Commissioner Of Income Tax (Appeals) Is Not Justified In Not Adjudicating On The Ground Of Page 1 Of 11
For Appellant: Shri K.C. Devdas, C.AFor Respondent: Shri Y.V.S.T. Sai, CIT(DR)
Section 115JSection 116Section 143Section 143(1)Section 143(3)Section 154Section 154(1)Section 154(1)(a)Section 154(7)Section 200A
…ven to the statute in the case of unambiguity. However, we disagree with the interpretation as canvased by the learned AR for the assessee. In a recent decision the Hon'ble Supreme Court in the case of Eera vs. State (Govt. of NCT of Delhi) reported in (2017) 15 SCC 133 has laid down the parameters of creative interpretation. The sum and substance of the creative interpretation was that literal interpretation is to be avoided if it leads to an absurdity. The interpreting authority is required to think what was the purpose for which the statute was enacted and shall keep think like a legislature and find out what…
