PCIT v. KGY\nGlass Industries (P.) Ltd.

464 ITR 129High Court2024#25070 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 128(9)Section 139(1)Section 143(1)Section 90

Issues it is cited on

section 115b section 139(1)section 115 section 139 section 143(1)section 11 section 13 section 143 prescribed company section 14 document

Judgments citing PCIT v. KGY\nGlass Industries (P.) Ltd.

Odyssey Corporation Limited, Mumbai vs. Dict Circle 2(3)(1), Mumbai

In the result, the appeals of the assessee are allowed

ITA 808/MUM/2025[2020-21]Status: DisposedITAT Mumbai30 Jun 2025AY 2020-21

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriआयकर अपील सं./Ita No. 808/Mum/2025 (निर्धारण वर्ष / Assessment Year :2020-21) & आयकर अपील सं./Ita No. 807/Mum/2025 (निर्धारण वर्ष / Assessment Year :2021-22) Odyssey Corporation Ltd. B/102, Haridarshan Bldg., Kandivali West S. O Mumbai, Maharashtra- 400067 V/S. बनाम Dcit-Circle 2(3)(1), Mumbai Room No. 552, 5Th Floor, Ayakar Bhavan, M.K. Road, Mumbai, Maharashtra- 400020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaco0463C Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारिती की ओर से /Assessee By: Shri Vipul Joshi A/W Ms. Dinkle Hariya राजस्व की ओर से /Revenue By: Shri Yogesh Kumar सुनवाई की तारीख / Date Of Hearing 08.05.2025 घोषणा की तारीख/Date Of Pronouncement 30.06.2025

For Appellant: Shri Vipul Joshi a/w Ms. DinkleFor Respondent: Shri Yogesh Kumar

Section 115BSection 115JSection 143Section 143(1)(a)Section 250

…the benefit of Section 115BAA has been allowed to the Page 6 ITA Nos.808 & 807/Mum/2025 Α.Υ. 2020-21 & 2021-22 Odyssey Corporation Ltd. Mumbai assessees under similar circumstances. Specifically, in the case of PCIT v/s KGY Glass Industries (P.) Ltd. (2024) 464 ITR 129 (Guj.), it has been held that the assessee is entitled to the benefit of Section 115BAA, where Form 10IC could not be filed electronically due to a technical problem on the portal, but a physical copy of the Form 10-IC was filed within the extended due date provided in the CBDT circular dated 17.03.2022. Similarly, in PCIT v/s Fastner Commodeal (…

Odyssey Corporation Limited, Mumbai vs. DCIT Circle 2(3)(1), Mumbai

In the result, the appeals of the assessee are allowed

ITA 807/MUM/2025[2021-22]Status: DisposedITAT Mumbai30 Jun 2025AY 2021-22

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriआयकर अपील सं./Ita No. 808/Mum/2025 (निर्धारण वर्ष / Assessment Year :2020-21) & आयकर अपील सं./Ita No. 807/Mum/2025 (निर्धारण वर्ष / Assessment Year :2021-22) Odyssey Corporation Ltd. B/102, Haridarshan Bldg., Kandivali West S. O Mumbai, Maharashtra- 400067 V/S. बनाम Dcit-Circle 2(3)(1), Room No. 552, 5Th Floor, Ayakar Bhavan, M.K. Road, Mumbai, Maharashtra- 400020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaco0463C Appellant/अपीलार्थी .. Respondent/प्रतिवादी निर्धारिती की ओर से /Assessee By: Shri Vipul Joshi A/W Ms. Dinkle Hariya राजस्व की ओर से /Revenue By: Shri Yogesh Kumar सुनवाई की तारीख / Date Of Hearing 08.05.2025 घोषणा की तारीख/Date Of Pronouncement 30.06.2025 आदेश / Order Page 2

For Appellant: Shri Vipul Joshi a/w Ms. DinkleFor Respondent: Shri Yogesh Kumar

Section 115BSection 115JSection 143Section 143(1)(a)Section 250

…n the benefit of Section 115BAA has been allowed to the Page 6 ITA Nos.808 & 807/Mum/2025 Α.Υ. 2020-21 & 2021-22 Odyssey Corporation Ltd. Mumbai assessees under similar circumstances. Specifically, in the case of PCIT v/s KGY Glass Industries (P.) Ltd. (2024) 464 ITR 129 (Guj.), it has been held that the assessee is entitled to the benefit of Section 115BAA, where Form 10IC could not be filed electronically due to a technical problem on the portal, but a physical copy of the Form 10-IC was filed within the extended due date provided in the CBDT circular dated 17.03.2022. Similarly, in PCIT v/s Fastner Commodeal (…

Pukhraj Singh Gujral, Chandigarh vs. CPC, Bengaluru

In the result, the appeal of the assessee is allowed

ITA 637/CHANDI/2024[2022-23]Status: DisposedITAT Chandigarh16 Apr 2025AY 2022-23

Bench: Final Hearing

For Appellant: Shri Yogesh Monga, C.A (Virtual)For Respondent: Dr Ranjeet Kaur, Sr. DR

Section 139(1)Section 143(1)Section 90

…u/s 139(1) , due to technical incompatibility in the portal we refer to a judgment of the Hon'ble Gujrat High court in the matter of section 115BBA of the Act , in the case of Pr. CIT v. KGY Glass Industries (P.) Ltd. [2023] 156 taxmann.com 18/296 Taxman 180/464 ITR 129, where Form 10-1C was required to be filed by the domestic company within time allowed u/s 139(1) of the Act ,opting to be taxed as per provisions of section 115BBA , was not practically possible due to technical glitches in the portal, the Hon'ble court held that in absence of any fault on the part of the assessee , the assessee cannot be depri…