M/S.Hotel & Allied Trades P. Ltd, Cochin vs. The ACIT, Cochin
The appeal stands partly allowed in terms of our above order
ITA 187/COCH/2017[2009-10]Status: DisposedITAT Cochin09 Nov 2022AY 2009-10
Bench: Hon’Ble Shri Satbeer Singh Godara, J.M & Hon’Ble Shri Manoj Kumar Aggarwal, A.M आयकर अपील सं./ Ita Nos.186/Coch/2017 (िनधा"रण वष" / Assessment Year: 2008-09) & आयकर अपील सं./ Ita Nos.187/Coch/2017 (िनधा"रण वष" / Assessment Year: 2009-10) Hotel & Allied Traders Pvt. Ltd. Acit बनाम/ C/O Casino Hotel, Willingdon Island, Circle-1(2), Vs. Cochin-3. Kochi. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaach-6770-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : None ""थ" की ओरसे/Respondent By : Smt. J.M. Jamuna Devi (Addl.Cit) – Ld. Dr सुनवाई की तारीख/Date Of Hearing : 09-11-2022 घोषणा की तारीख /Date Of Pronouncement : 09-11-2022 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2008- 09 & 2009-10 Arises Out Of Separate Orders Passed By Learned Commissioner Of Income Tax (Appeals)-1, Cochin On 18-03-2017 In The Matter Of Separate Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act. However, The Facts As Well As Issues Are
For Appellant: NoneFor Respondent: Smt. J.M. Jamuna Devi (Addl.CIT) – Ld. DR
Section 143(3)Section 28Section 36(1)(vii)Section 36(2)Section 37(1)
…come of the assessee. ITA Nos. 186 & 187/Coch/2017 7.2 The Ld. CIT(A) held that the amount would be taxable on cash basis i.e., whenever the same is received by the assessee. As per the decision of Hon’ble Kerala High Court in Smt. K. Devayani Amma vs. DCIT (328 ITR 10), interest u/s 244A would be assessable in the year in which the refund was granted. The Ld. CIT(A) noted that the figure of Rs.21.17 Lacs was erroneous computation since component amount of Rs.8.62 Lacs was a reduction from earlier amount of Rs.12.54 Lacs. The Ld. CIT(A) directed Ld. AO to examine whether the interest of Rs.12.54 Lacs was assesse…
