Assistant Commissioner of Income Tax, Chennai vs. Suryanarayana Iyer, Chennai
In the result, appeal filed by the Revenue is dismissed
ITA 1491/CHNY/2024[2013-14]Status: DisposedITAT Chennai09 Oct 2024AY 2013-14
Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1491/Chny/2024 िनधा"रण वष"/Assessment Year: 2013-14 V. The Acit, Ncc-19(1), Mr. Suryanarayana Iyer, Chennai. Old No.3, New No.5, Third Street, Nehru Colony, Nanganallur, Chennai-600 061. [Pan: Aztps 0939 A] (अपीलाथ"/Appellant) (""यथ"/Respondent)
For Appellant: Ms. G. Vardini KarthikFor Respondent: Dr. Samuel Pitta, JCIT
Section 194J
…income of Rs.2,01,77,597/-, which was taxed by the AO, the income never accrued to the appellant as LN never accepted the data submitted by the appellant. Reliance was placed on the decision of Hon’ble Supreme Court in the case of Ashokbhal Chimanbhai vs. CIT 56 ITR 42 & CIT vs. Goverdhan Ltd. 69 ITR 675. Here the contention of the appellant is that income may accrue or arise to the appellant if he acquires a right to receive the same. In the instant case, the income relating to the unaccepted data never accrue to the appellant and hence, cannot be taxed. 8.3. I have gone through the submissions and Form No.26AS…
