Saraya Sugar Mills (P.) Ltd. v. CIT

116 ITR 387High Court1979#2380 most cited

What is Saraya Sugar Mills (P.) Ltd. v. CIT authority for?

Interest on arrears of sales tax is penal in nature, not compensatory, thereby affecting its deductibility as a business expenditure under the Income Tax Act.

48

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

Saraya Sugar Mills (P.) Ltd. v. CIT · 116 ITR 387 · Section 37(1) · Section 36(1)(va) · interest on sales tax arrears · penal interest · compensatory interest · deductibility of interest · business expenditure · Allahabad High Court · nature of interest payment

Sections most often in play

Section 143(3)Section 2(24)(x)Section 201(1A)Section 36(1)(va)Section 37(1)Section 37Section 127Section 142(1)

Issues it is cited on

section 226section 215section 24asection 35esection 269uasection 2(43)section 75section 14a(1)section 211section 2(28a)interest under section 201(1a)section 127(1)

Judgments citing Saraya Sugar Mills (P.) Ltd. v. CIT

Universal Energies Ltd., New Delhi vs. DCIT, Circle- 27(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2761/DEL/2018[2012-13]Status: DisposedITAT Delhi26 Jul 2022AY 2012-13

Bench: Sh. A. D. Jaindr. B. R. R. Kumar

For Appellant: Sh. Sudesh Garg, Adv. &For Respondent: Sh. K. A. Manu, Sr. DR
Section 2Section 201Section 30Section 36(1)Section 36(1)(iii)Section 37Section 37(1)Section 40

…on arrears of sales tax is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench’s decision in Saraya Sugar Mills (P.) Ltd. v. CIT [1979] 116 ITR 387 (All.) The learned counsel appearing for the appellant-assessee states that the said judgment of the Full 5 Universal Energies Ltd. Bench has been reversed by the larger Bench of the High Court in Triveni Engg. Works Ltd. v. CIT [1983] 144 ITR 732 (All.) (FB), wherein it has been held that interest on arrears of tax is compensatory in nature an…

M/S Bhopal Dugdh Sangh Sahakari My.Dairy Plant, Bhopal vs. DCIT -1 (1), Bhopal

In the result, the appeal of assessee is partly allowed for statistical purposes

ITA 128/IND/2020[2012-13]Status: DisposedITAT Indore28 Jun 2022AY 2012-13

Bench: Shri Mahavir Prasad & Shri B.M. Biyani

For Appellant: Shri Ashish Goyal & N.D. Patva, ARsFor Respondent: Shri Amit Soni, Sr. D.R
Section 143(3)

…enal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench's decision in A.Y. 2012-13 Page 10 of 15 Saraya Sugar Mills (P.) Ltd. v. CIT [1979] 116 ITR 387 (All.) The learned counsel appearing for the appellant-assessee states that the said judgment of the Full Bench has been reversed by the larger Bench of the High Court in Triveni Engg. Works Ltd. v. CIT [1983] 144 ITR 732 (All.) (FB), wherein it has been held that interest on arrears of tax is compensatory in nature and not penal. This question h…

Times Internet Ltd., Gurgaon vs. Addl. CIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1061/DEL/2017[2009-10]Status: DisposedITAT Delhi18 May 2022AY 2009-10

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. Mukesh Gupta, CAFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Saktijit Dey, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1061/Del/2017 : Asstt. Year : 2009-10 M/s Times Internet Ltd., Vs Addl. CIT, 5th Floor, Ecstasy IT Park, Plot No. Special Range-9, 391, Udyog Vihar, Phase-III, New Delhi Gurgaon-122016 (APPELLANT) (RESPONDENT) PAN No. AABCT1559M Assessee by : Sh. Mukesh Gupta, CA Revenue by : Sh. H. K. Choudhary, CIT DR Date of Hearing: 15.03.2022 Date of Pronouncement: 18.05.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee…

Shalimar Fabricators Pvt Ltd, Kolkata vs. ITO, Ward 6(1), Kolkata

In the result, assessee’s appeal for AY 2017-18 is allowed and the appeal for AY 2018-19 is partly allowed

ITA 428/KOL/2021[2018-19]Status: DisposedITAT Kolkata03 Mar 2022AY 2018-19

Bench: Sri Aby T. Varkey & Sri Manish Borad)

Section 139(1)Section 143(1)Section 234BSection 234CSection 23ASection 36(1)(va)Section 37Section 43BSection 44A

…on arrears of sales tax is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the scud view the High Court has placed reliance on its Full Bench's decision in Saraya Sugar Mills (P.) Ltd. v. CIT [1979] 116 ITR 387 (All.) The learned counsel appearing for the appellant-assessee states that the said judgment of the Full Bench has been reversed by the larger Bench of the High Court in Triveni Engg. Works Ltd. v. CIT [1983] 144 ITR 732 (All.) (FB) wherein it has been held that interest on arrears of tax is compensatory in nature and not penal. This question ha…

Shalimar Fabricators Pvt Ltd, Kolkata vs. ITO, Ward 6(1), Kolkata

In the result, assessee’s appeal for AY 2017-18 is allowed and the appeal for AY 2018-19 is partly allowed

ITA 386/KOL/2021[2017-18]Status: DisposedITAT Kolkata03 Mar 2022AY 2017-18

Bench: Sri Aby T. Varkey & Sri Manish Borad)

Section 139(1)Section 143(1)Section 234BSection 234CSection 23ASection 36(1)(va)Section 37Section 43BSection 44A

…on arrears of sales tax is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the scud view the High Court has placed reliance on its Full Bench's decision in Saraya Sugar Mills (P.) Ltd. v. CIT [1979] 116 ITR 387 (All.) The learned counsel appearing for the appellant-assessee states that the said judgment of the Full Bench has been reversed by the larger Bench of the High Court in Triveni Engg. Works Ltd. v. CIT [1983] 144 ITR 732 (All.) (FB) wherein it has been held that interest on arrears of tax is compensatory in nature and not penal. This question ha…

Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad vs. Plr Projects Private Limited, Hyderabad

The appeal is allowed and question Nos

ITA 615/HYD/2019[2013-14]Status: DisposedITAT Hyderabad21 Sept 2021AY 2013-14

Bench: Shri S.S. Godara & Shri L. P. Sahu(Through Virtual Hearing) Assessment Year : 2013-14 Dy.Cit, Circle 16(2) Vs. Plr Projects Private Limited Hyderabad Hyderabad [Pan: Aadcp9069L] [Appellant] [Respondent]

For Appellant: Shri Rohit Mujumdar, DRFor Respondent: Shri Pawan Kumar Chakrapani, AR
Section 154Section 37Section 75

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘B’ BENCH, HYDERABAD. BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI L. P. SAHU, ACCOUNTANT MEMBER (Through Virtual Hearing) Assessment Year : 2013-14 Dy.CIT, Circle 16(2) vs. PLR Projects Private Limited Hyderabad Hyderabad [PAN: AADCP9069L] [Appellant] [Respondent] Appellant By : Shri Rohit Mujumdar, DR Respondent By : Shri Pawan Kumar Chakrapani, AR Date of Hearing : 31.8.2021. Date of Pronouncement : 21 .09.2021. O R D E R Per Shri S.S. Godara, J.M. : This Revenue’s appeal for Asst. Year 2013-14 arises from the Commissioner of Income Tax (Appeals)-4, Hyd…

DCIT, New Delhi vs. M/S. Central Warehousing Corp., New Delhi

In the result, all the appeals filed by the Revenue, i

ITA 5784/DEL/2014[2010-11]Status: DisposedITAT Delhi31 May 2021AY 2010-11

Bench: Shri O.P. Kant, Accountantmember & Shri K.N. Chary[Through Video Conferencing]

Section 139(5)Section 143(1)Section 36

…is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench decision in Saraya Sugar Mills (P) Ltd. vs. CIT 1978 CTR (All)(FB) 329 : (1979) 116 ITR 387 (All) (FB) : TC 17R.797. The learned counsel appearing for the appellant- assessee states that the said judgment of the Full Bench has been reversed by the larger Bench of the High Court in Triveni Engineering Works Ltd. vs. CIT (1984) 38 CTR (All)(FB) 107 : (1983) 144 ITR 732 (All)(FB) : TC 17R.794 wherein it has been held that interest on arrea…

DCIT, New Delhi vs. M/S. Central Warehousing Corp., New Delhi

In the result, all the appeals filed by the Revenue, i

ITA 3440/DEL/2014[2008-09]Status: DisposedITAT Delhi31 May 2021AY 2008-09

Bench: Shri O.P. Kant, Accountantmember & Shri K.N. Chary[Through Video Conferencing]

Section 139(5)Section 143(1)Section 36

…is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench decision in Saraya Sugar Mills (P) Ltd. vs. CIT 1978 CTR (All)(FB) 329 : (1979) 116 ITR 387 (All) (FB) : TC 17R.797. The learned counsel appearing for the appellant- assessee states that the said judgment of the Full Bench has been reversed by the larger Bench of the High Court in Triveni Engineering Works Ltd. vs. CIT (1984) 38 CTR (All)(FB) 107 : (1983) 144 ITR 732 (All)(FB) : TC 17R.794 wherein it has been held that interest on arrea…

DCIT, New Delhi vs. M/S. Central Warehousing Corp., New Delhi

In the result, all the appeals filed by the Revenue, i

ITA 3439/DEL/2014[2007-08]Status: DisposedITAT Delhi31 May 2021AY 2007-08

Bench: Shri O.P. Kant, Accountantmember & Shri K.N. Chary[Through Video Conferencing]

Section 139(5)Section 143(1)Section 36

…is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench decision in Saraya Sugar Mills (P) Ltd. vs. CIT 1978 CTR (All)(FB) 329 : (1979) 116 ITR 387 (All) (FB) : TC 17R.797. The learned counsel appearing for the appellant- assessee states that the said judgment of the Full Bench has been reversed by the larger Bench of the High Court in Triveni Engineering Works Ltd. vs. CIT (1984) 38 CTR (All)(FB) 107 : (1983) 144 ITR 732 (All)(FB) : TC 17R.794 wherein it has been held that interest on arrea…

M/S. Central Warehousing Corporation, New Delhi vs. DCIT, New Delhi

In the result, all the appeals filed by the Revenue, i

ITA 2201/DEL/2014[2009-10]Status: DisposedITAT Delhi31 May 2021AY 2009-10

Bench: Shri O.P. Kant, Accountantmember & Shri K.N. Chary[Through Video Conferencing]

Section 139(5)Section 143(1)Section 36

…is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench decision in Saraya Sugar Mills (P) Ltd. vs. CIT 1978 CTR (All)(FB) 329 : (1979) 116 ITR 387 (All) (FB) : TC 17R.797. The learned counsel appearing for the appellant- assessee states that the said judgment of the Full Bench has been reversed by the larger Bench of the High Court in Triveni Engineering Works Ltd. vs. CIT (1984) 38 CTR (All)(FB) 107 : (1983) 144 ITR 732 (All)(FB) : TC 17R.794 wherein it has been held that interest on arrea…

DCIT, New Delhi vs. M/S. Central Warehousing Corporation, New Delhi

In the result, all the appeals filed by the Revenue, i

ITA 3942/DEL/2011[2006-07]Status: DisposedITAT Delhi31 May 2021AY 2006-07

Bench: Shri O.P. Kant, Accountantmember & Shri K.N. Chary[Through Video Conferencing]

Section 139(5)Section 143(1)Section 36

…is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench decision in Saraya Sugar Mills (P) Ltd. vs. CIT 1978 CTR (All)(FB) 329 : (1979) 116 ITR 387 (All) (FB) : TC 17R.797. The learned counsel appearing for the appellant- assessee states that the said judgment of the Full Bench has been reversed by the larger Bench of the High Court in Triveni Engineering Works Ltd. vs. CIT (1984) 38 CTR (All)(FB) 107 : (1983) 144 ITR 732 (All)(FB) : TC 17R.794 wherein it has been held that interest on arrea…

Central Warehousing Corporation, New Delhi vs. ACIT, New Delhi

In the result, all the appeals filed by the Revenue, i

ITA 3885/DEL/2011[2006-07]Status: DisposedITAT Delhi31 May 2021AY 2006-07

Bench: Shri O.P. Kant, Accountantmember & Shri K.N. Chary[Through Video Conferencing]

Section 139(5)Section 143(1)Section 36

…is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench decision in Saraya Sugar Mills (P) Ltd. vs. CIT 1978 CTR (All)(FB) 329 : (1979) 116 ITR 387 (All) (FB) : TC 17R.797. The learned counsel appearing for the appellant- assessee states that the said judgment of the Full Bench has been reversed by the larger Bench of the High Court in Triveni Engineering Works Ltd. vs. CIT (1984) 38 CTR (All)(FB) 107 : (1983) 144 ITR 732 (All)(FB) : TC 17R.794 wherein it has been held that interest on arrea…

Golden Arrow Travels Private Limited, Shillong vs. Income Tax Officer, Ward-1, Shillong

In the result, the appeal of assessee is partly allowed for statistical purpose

ITA 233/GTY/2019[2016-17]Status: DisposedITAT Guwahati17 Jun 2020AY 2016-17

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 194JSection 40

…on arrears of sales tax is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench's decision in Saraya Sugar Mills (P.) Ltd. v. CIT (l979) 116 ITR 387 (All.) The learned counsel appearing for the appellant-assessee states that the said judgment of the Full Bench has been reversed by the larger Bench of the High Court in Triveni Engg. Works Ltd. v. CIT (l983) 144 ITR 732 (All.) (FB), wherein it has been held that interest on arrears 0] tax is compensat01Y in nature and not penal. This question h…

Shri Vikram Singh Shekhawat, Jaipur vs. Deputy Commissioner of Income Tax, Circle, Sikar

In the result, the appeals filed by the assessee in ITA No

ITA 484/JPR/2019[2013-14]Status: DisposedITAT Jaipur23 Jan 2020AY 2013-14
For Appellant: Shri Shrawan Kumar Gupta, AdvocateFor Respondent: Shri K.C. Gupta, JCIT DR
Section 143(3)Section 145(3)Section 154Section 234A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, ‘’A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 484 & 485/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2013-14 & 2014-15 cuke Shri Vikram Singh Shekhawat The DCIT Vs. M/s. V.S. Stone, E-172/A, Uttam Tower Circle – Sikar Ramesh Marg, C-Scheme, Jaipur Sikar LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AQVPS 7734 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Shrawan Kuma…

M/S Perfect Turners, Jaipur vs. Deputy Commissioner of Income Tax, Circle-4, Jaipur

In the result, the appeal filed by the assessee is partly allowed with

ITA 1115/JPR/2019[2016-17]Status: DisposedITAT Jaipur23 Jan 2020AY 2016-17
For Appellant: Shri S.L. Poddar, AdvocateFor Respondent: Shri K.C. Gupta, JCIT DR
Section 143(3)Section 2(24)(x)Section 36(1)(va)

…on arrears of sales tax is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench’s decision in Saraya Sugar Mills (P) Ltd. v. CIT (1979) 116 ITR 387 (All.) The learned counsel appearing for the appellant-assessee states that the said judgment of the Full Bench has been reversed by the larger Bench of the High Court in Triveni Engg. Works Ltd. v. CIT (1983) 144 5 M/s. Perfect Turners vs DCIT, Circle – 4, Jaipur ITR 732 (All.) (FB), wherein it has been held that interest on arrears of tax is…

DCIT, Central Circle - 2(4), Kolkata vs. M/S. Maa Annapurna Transport Agency Ltd., Kolkata

In the result, the appeal of revenue is dismissed

ITA 822/KOL/2018[2013-14]Status: DisposedITAT Kolkata15 Jan 2020AY 2013-14

Bench: Shri A.T. Varkery, Jm & Dr. Arjun Lal Saini, Am ]

Section 133(6)Section 68

…on arrears of sales tax is penal in nature and has rejected the contention of the assessee that it is compensatory in nature. In taking the said view the High Court has placed reliance on its Full Bench's decision in Saraya Sugar Mills (P.) Ltd. v. CIT (l979) 116 ITR 387 (All.) The learned counsel appearing for the appellant-assessee states that the said judgment of the Full Bench has been reversed by the larger Bench of the High Court in Triveni Engg. Works Ltd. v. CIT (l983) 144 ITR 732 (All.) (FB), wherein it has been held that interest on arrears 0] tax is compensat01Y in nature and not penal. This question h…

DCIT, New Delhi vs. M/S. Dlf Ltd., New Delhi

ITA 2749/DEL/2013[2008-09]Status: DisposedITAT Delhi27 May 2019AY 2008-09

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri R.S. Singhvi & Shri SatyajeetFor Respondent: Shri Puneet Rai, Adv. Special counsel
Section 10Section 142ASection 143(3)Section 14ASection 40Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 2126/DEL/2013 Assessment Year: 2008-09 DLF Limited, v. The Addl. Commissioner DLF Centre, (9th Floor), of Income Tax, Range- Sansad Marg, 10, New Delhi. New Delhi. TAN/PAN: AAACD 3494N (Appellant) (Respondent) I.T.A. No. 2749/DEL/2013 Assessment Year: 2008-09 The Deputy Commissioner of v. DLF Limited, Income Tax, Circle-0, DLF Centre, (9th Floor), New Delhi. Sansad Marg, New Delhi. TAN/PAN: AAACD 3494N (Appellant) (Respondent) Appellant by: Shri R.S. Singhvi…

Dlf Ltd., New Delhi vs. Addl. CIT, New Delhi

ITA 2126/DEL/2013[2008-09]Status: DisposedITAT Delhi27 May 2019AY 2008-09

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri R.S. Singhvi & Shri SatyajeetFor Respondent: Shri Puneet Rai, Adv. Special counsel
Section 10Section 142ASection 143(3)Section 14ASection 40Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 2126/DEL/2013 Assessment Year: 2008-09 DLF Limited, v. The Addl. Commissioner DLF Centre, (9th Floor), of Income Tax, Range- Sansad Marg, 10, New Delhi. New Delhi. TAN/PAN: AAACD 3494N (Appellant) (Respondent) I.T.A. No. 2749/DEL/2013 Assessment Year: 2008-09 The Deputy Commissioner of v. DLF Limited, Income Tax, Circle-0, DLF Centre, (9th Floor), New Delhi. Sansad Marg, New Delhi. TAN/PAN: AAACD 3494N (Appellant) (Respondent) Appellant by: Shri R.S. Singhvi…

DCIT, CC-1(3), Kolkata vs. M/S Bonai Industrial Company Ltd., Kolkata

In the result, the appeals filed by the Revenue (in ITA no

ITA 1533/KOL/2017[2014-15]Status: DisposedITAT Kolkata10 Oct 2018AY 2014-15

Bench: Shria. T. Varkey, J.M &Dr. A.L.Saini, A.M आयकरअपीलसं./Ita No.1533/Kol/2017 ("नधा"रणवष" / Assessment Year: 2014-15) Dcit, Cc-1(3)/Kolkata Vs. M/S. Bonai Industrial Company Ltd. Aayakar Bhawan Poorva, 3Rd Floor, 8A, Express Tower, 42A, Shakespeare 110-Shantipally, Kolkata – 700 107. Sarani, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. :Aaacb 9156 F (Appellant) .. (Respondent) & आयकरअपीलसं./Ita No.1532/Kol/2017 ("नधा"रणवष" / Assessment Year: 2014-15) Dcit, Cc-1(3)/Kolkata Vs. M/S. Feegrade & Company Pvt. Ltd. Aayakar Bhawan Poorva, 3Rd Floor, 8A, Express Tower, 42A, Shakespeare 110-Shantipally, Kolkata – 700 107. Sarani, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. :Aaacf 6825 D (Appellant) .. (Respondent) Appellant By :Shri A. Bhattacharjee, Addl. Cit Respondent By :Shri Subash Agarwal, Advocate सुनवाईक"तार"ख/ Date Of Hearing : 04/10/2018 घोषणाक"तार"ख/Date Of Pronouncement : 10/10/2018 आदेश / O R D E R Per Dr. A. L. Saini: These Two Appeals Filed By The Revenue, Pertaining To Assessment Year 2014-15 Are Directed Against Separate Orders Passed By The Ld. Commissioner Of Income Tax(Appeals)-20, Kolkata,Which In Turn Arise Out Of Separate Assessment M/S. Bonai Industrial Company Ltd M/S. Feegrade& Company Pvt. Ltd. Assessment Year: 2014-15 Orders Passed By The Assessing Officer U/S 143(3) Of The Income Tax Act 1961 (Hereinafter Referred To As The ‘Act’).

For Appellant: Shri A. Bhattacharjee, Addl. CITFor Respondent: Shri Subash Agarwal, Advocate
Section 143(3)Section 14ASection 73

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH KOLKATA BEFORE SHRIA. T. VARKEY, J.M &DR. A.L.SAINI, A.M आयकरअपीलसं./ITA No.1533/Kol/2017 ("नधा"रणवष" / Assessment Year: 2014-15) DCIT, CC-1(3)/Kolkata Vs. M/s. Bonai Industrial Company Ltd. Aayakar Bhawan Poorva, 3rd Floor, 8A, Express Tower, 42A, Shakespeare 110-Shantipally, Kolkata – 700 107. Sarani, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AAACB 9156 F (Appellant) .. (Respondent) & आयकरअपीलसं./ITA No.1532/Kol/2017 ("नधा"रणवष" / Assessment Year: 2014-15) DCIT, CC-1(3)/Kolkata Vs. M/s. Feegrade & Company Pvt. Ltd. Aayakar Bhawan Poorva, 3rd Floor, 8…

DCIT, CC-1(3), Kolkata vs. M/S Feegrade & Company Pvt. Ltd., Kolkata

In the result, the appeals filed by the Revenue (in ITA no

ITA 1532/KOL/2017[2014-15]Status: DisposedITAT Kolkata10 Oct 2018AY 2014-15

Bench: Shria. T. Varkey, J.M &Dr. A.L.Saini, A.M आयकरअपीलसं./Ita No.1533/Kol/2017 ("नधा"रणवष" / Assessment Year: 2014-15) Dcit, Cc-1(3)/Kolkata Vs. M/S. Bonai Industrial Company Ltd. Aayakar Bhawan Poorva, 3Rd Floor, 8A, Express Tower, 42A, Shakespeare 110-Shantipally, Kolkata – 700 107. Sarani, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. :Aaacb 9156 F (Appellant) .. (Respondent) & आयकरअपीलसं./Ita No.1532/Kol/2017 ("नधा"रणवष" / Assessment Year: 2014-15) Dcit, Cc-1(3)/Kolkata Vs. M/S. Feegrade & Company Pvt. Ltd. Aayakar Bhawan Poorva, 3Rd Floor, 8A, Express Tower, 42A, Shakespeare 110-Shantipally, Kolkata – 700 107. Sarani, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. :Aaacf 6825 D (Appellant) .. (Respondent) Appellant By :Shri A. Bhattacharjee, Addl. Cit Respondent By :Shri Subash Agarwal, Advocate सुनवाईक"तार"ख/ Date Of Hearing : 04/10/2018 घोषणाक"तार"ख/Date Of Pronouncement : 10/10/2018 आदेश / O R D E R Per Dr. A. L. Saini: These Two Appeals Filed By The Revenue, Pertaining To Assessment Year 2014-15 Are Directed Against Separate Orders Passed By The Ld. Commissioner Of Income Tax(Appeals)-20, Kolkata,Which In Turn Arise Out Of Separate Assessment M/S. Bonai Industrial Company Ltd M/S. Feegrade& Company Pvt. Ltd. Assessment Year: 2014-15 Orders Passed By The Assessing Officer U/S 143(3) Of The Income Tax Act 1961 (Hereinafter Referred To As The ‘Act’).

For Appellant: Shri A. Bhattacharjee, Addl. CITFor Respondent: Shri Subash Agarwal, Advocate
Section 143(3)Section 14ASection 73

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH KOLKATA BEFORE SHRIA. T. VARKEY, J.M &DR. A.L.SAINI, A.M आयकरअपीलसं./ITA No.1533/Kol/2017 ("नधा"रणवष" / Assessment Year: 2014-15) DCIT, CC-1(3)/Kolkata Vs. M/s. Bonai Industrial Company Ltd. Aayakar Bhawan Poorva, 3rd Floor, 8A, Express Tower, 42A, Shakespeare 110-Shantipally, Kolkata – 700 107. Sarani, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AAACB 9156 F (Appellant) .. (Respondent) & आयकरअपीलसं./ITA No.1532/Kol/2017 ("नधा"रणवष" / Assessment Year: 2014-15) DCIT, CC-1(3)/Kolkata Vs. M/s. Feegrade & Company Pvt. Ltd. Aayakar Bhawan Poorva, 3rd Floor, 8…