Tetra Soft (India) Pvt. Ltd. v. ACIT

40 ITR (Trib) 470Income Tax Appellate Tribunal2015#2955 most cited

What is Tetra Soft (India) Pvt. Ltd. v. ACIT authority for?

Belated payment of employees' contribution to provident fund is deductible if paid before the due date of filing the return of income.

40

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Also referred to as

Tetra Soft India Pvt Ltd v ACIT · belated payment employees PF contribution · deduction provident fund payment · ITAT Hyderabad · Section 43B · Income Tax Act

Judgments citing Tetra Soft (India) Pvt. Ltd. v. ACIT

LOHMAN CASTINGS PVT LTD,ANAKAPALLE vs. INCOME TAX OFFICER, WARD-1, ANAKAPALLE

In the result, appeals of the assessee are allowed

ITA 263/VIZ/2021[2019-20]Status: DisposedITAT Visakhapatnam08 Apr 2022AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अऩीऱ सं./I.T.A.No.262 & 263/Viz/2021 (ननधधारण वषा / Assessment Year : 2019-20) Lohman Castings Pvt. Ltd. Vs. Income Tax Officer C5 To C7, Nh-5 Ward-1 Industrial Development Area Anakapalle Anakapalle [Pan : Aaacl5905E] (अपीऱार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Ms. Hemalatha, ARFor Respondent: Shri SPG Mudaliar, DR
Section 139Section 139(1)Section 143(1)Section 154Section 36(1)(va)Section 43B

…ITAT, Visakhapatnam after considering the decision of Hon’ble Karnataka High Court in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 and the decision of coordinate bench of ITAT Hyderabad in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 and also taking support from the decision of Hon’ble Supreme Court in the case of CIT Vs. M/s Vegetables Products Ltd., 88 ITR 192, decided the issue in favour of the assessee. For the sake of clarity and convenience, we extract para No.5 to 10 which reads as under: “5. We have heard both the parties, perused the materials available on r…

LOHMAN CASTINGS PVT LTD,ANAKAPALLI vs. INCOME TAX OFFICER, WARD-1, ANAKAPALLI

In the result, appeals of the assessee are allowed

ITA 262/VIZ/2021[2019-20]Status: DisposedITAT Visakhapatnam08 Apr 2022AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अऩीऱ सं./I.T.A.No.262 & 263/Viz/2021 (ननधधारण वषा / Assessment Year : 2019-20) Lohman Castings Pvt. Ltd. Vs. Income Tax Officer C5 To C7, Nh-5 Ward-1 Industrial Development Area Anakapalle Anakapalle [Pan : Aaacl5905E] (अपीऱार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Ms. Hemalatha, ARFor Respondent: Shri SPG Mudaliar, DR
Section 139Section 139(1)Section 143(1)Section 154Section 36(1)(va)Section 43B

…ITAT, Visakhapatnam after considering the decision of Hon’ble Karnataka High Court in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 and the decision of coordinate bench of ITAT Hyderabad in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 and also taking support from the decision of Hon’ble Supreme Court in the case of CIT Vs. M/s Vegetables Products Ltd., 88 ITR 192, decided the issue in favour of the assessee. For the sake of clarity and convenience, we extract para No.5 to 10 which reads as under: “5. We have heard both the parties, perused the materials available on r…

PEPAKAYALA VEERABHADRARAO,KAKINADA vs. INCOME TAX OFFICER, WARD-2 , KAKINADA

In the result, appeal of the assessee is allowed

ITA 259/VIZ/2021[2018-19]Status: DisposedITAT Visakhapatnam08 Apr 2022AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अऩीऱ सं./I.T.A.No.259/Viz/2021 (ननधधारण वषा / Assessment Year : 2018-19) Pepakayala Veerabhadrarao Vs. Income Tax Officer D.No.68-10-20/B, Vidyut Nagar Ward-2 Kakinada Kakinada East Godavari Dist. [Pan : Akxpp4235H] (अपीऱार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri P.Prabhakara Murthy, ARFor Respondent: Shri SPG Mudaliar, DR
Section 139(1)Section 143(1)Section 36Section 36(1)(va)Section 43B

…ITAT, Visakhapatnam after considering the decision of Hon’ble Karnataka High Court in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 and the decision of coordinate bench of ITAT Hyderabad in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 and also taking support from the decision of Hon’ble Supreme Court in the case of CIT Vs. M/s Vegetables Products Ltd., 88 ITR 192, decided the issue in 6 ITA No.259/Viz/2021, A.Y.2018-19 P.Veerabhadra Rao, Kakinada favour of the assessee. For the sake of clarity and convenience, we extract para No.5 to 10 which reads as under: “5. We…

VARDHAMAN ENTERPRISES,VISAKHAPATNAM vs. ASSESSING OFFICER, WARD-2(2), , VISAKHAPATNAM

In the result, appeal of the assessee is allowed

ITA 123/VIZ/2021[2018-19]Status: DisposedITAT Visakhapatnam07 Apr 2022AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अऩीऱ सं./I.T.A.No.123/Viz/2021 (ननधधारण वषा / Assessment Year : 2018-19) Vardhaman Enterprises Vs. Income Tax Officer 47-11-2, Dwarakanagar Ward 2(3) Visakhapatnam Visakhapatnam [Pan : Aakfv3922G] (अपीऱार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri I Kama Sastry, ARFor Respondent: Shri SPG Mudaliar, DR
Section 139(1)Section 143(1)Section 143(3)Section 36Section 36(1)(va)Section 43B

…ITAT, Visakhapatnam after considering the decision of Hon’ble Karnataka High Court in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 and the decision of coordinate bench of ITAT Hyderabad in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 and also taking support from the decision of Hon’ble Supreme Court in the case of CIT Vs. M/s Vegetables Products Ltd., 88 ITR 192, decided the issue in favour of the assessee. For the sake of clarity and convenience, we extract para No.5 to 10 which reads as under: “5. We have heard both the parties, perused the materials available on r…

SANDHYA AQUA EXPORTS PVT LTD,VISAKHAPATNAM vs. DEPUTY COMMISSIONER/ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 4(1), VISAKHAPATNAM

In the result, appeal of the assessee is allowed

ITA 203/VIZ/2021[2019-20]Status: DisposedITAT Visakhapatnam16 Feb 2022AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No. 203/Viz/2021 (निर्धारण वर्ा/Assessment Year : 2019-20) Sandhya Aqua Exports Pvt. Ltd.Mig- Vs. Dy.Commissioner / 25 A, Lawsons Bay Colony Asst.Commissioner Of Visakhapatnam Income Tax, Circle-4(1) Visakhapatnam [Pan : Aajcs2286C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : None प्रत्यधथी की ओर से / Respondent By : Shri Spg Mudaliar, Dr सुिवधई की तधरीख / Date Of Hearing : 03.02.2022 16.02.2022 घोर्णध की तधरीख/Date Of Pronouncement : आदेश /O R D E R Per Shri Duvvuru Rl Reddy:

For Appellant: NoneFor Respondent: Shri SPG Mudaliar, DR
Section 139(1)Section 143(1)

…as held that the provisions of section 43B of the Act allowing deduction for payment made before the due date of filing of Income Tax return cannot be ignored. Similarly, the ITAT, Hyderabad Tribunal in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 held that when assessee remitted employees’ contribution to PF within due date of filing return of income u/s 139(1) of the Act, amount of employees’ contribution to PF cannot be disallowed. Similar view was upheld by the Chennai bench of the ITAT, in the case of ACIT Vs. Farida Shoes Pvt. Ltd. (2016) 46 CCH 29. The coordinate bench held th…

COSMIC POWER SYSTEMS PRIVATE LIMITED,VISAKHAPATNAM vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), VISAKHAPATNAM

In the result, both the appeals filed by the assessee are partly allowed

ITA 188/VIZ/2021[2019-20]Status: DisposedITAT Visakhapatnam16 Feb 2022AY 2019-20

Bench: Shri Duvvuru R L Reddy, Hon’Ble & Shri S. Balakrishnan, Hon'Ble

For Appellant: Shri G.V.N. Hari, AdvocateFor Respondent: Shri S.P.G. Kudaliar, Sr.DR
Section 139(1)Section 143(1)Section 143(1)(a)Section 143(3)Section 36(1)(va)Section 43B

…ng the decision of Hon’ble Karnataka High Court in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 and the decision of (M/s. Cosmic Power systems Pvt. Ltd.) coordinate bench of ITAT Hyderabad in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 and also taking support from the decision of Hon’ble Supreme Court in the case of CIT Vs. M/s Vegetables Products Ltd., 88 ITR 192, decided the issue in favour of the assessee. 11. Therefore, respectfully following the view taken by the Tribunal in the above cases, we hold that on merits also, the assessee succeeds in appeal. Accordingly,…

COSMIC POWER SYSTEMS PRIVATE LIMITED,VISAKHAPATNAM vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), VISAKHAPATNAM

In the result, both the appeals filed by the assessee are partly allowed

ITA 187/VIZ/2021[2018-19]Status: DisposedITAT Visakhapatnam16 Feb 2022AY 2018-19

Bench: Shri Duvvuru R L Reddy, Hon’Ble & Shri S. Balakrishnan, Hon'Ble

For Appellant: Shri G.V.N. Hari, AdvocateFor Respondent: Shri S.P.G. Kudaliar, Sr.DR
Section 139(1)Section 143(1)Section 143(1)(a)Section 143(3)Section 36(1)(va)Section 43B

…ng the decision of Hon’ble Karnataka High Court in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 and the decision of (M/s. Cosmic Power systems Pvt. Ltd.) coordinate bench of ITAT Hyderabad in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 and also taking support from the decision of Hon’ble Supreme Court in the case of CIT Vs. M/s Vegetables Products Ltd., 88 ITR 192, decided the issue in favour of the assessee. 11. Therefore, respectfully following the view taken by the Tribunal in the above cases, we hold that on merits also, the assessee succeeds in appeal. Accordingly,…

SYSTEMATIC ENTERPRISES,VISAKHAPATNAM vs. INCOME-TAX OFFICER, WARD-3(1), VISAKHAPATNAM

In the result, both the appeals filed by the assessee are allowed

ITA 185/VIZ/2021[2019-20]Status: DisposedITAT Visakhapatnam16 Feb 2022AY 2019-20

Bench: Shri Duvvuru R L Reddy, Hon’Ble & Shri S. Balakrishnan, Hon'Ble

For Appellant: Shri I.Kama Sastry, CAFor Respondent: Shri S.P.G. Mudaliar, Sr.DR
Section 139(1)Section 143(1)(a)Section 154Section 36(1)(va)

…of ITAT, Visakhapatnam after considering the decision of Hon’ble Karnataka High Court in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 and the decision of coordinate bench of ITAT Hyderabad in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 and also taking (Systematic Enterprises) support from the decision of Hon’ble Supreme Court in the case of CIT Vs. M/s Vegetables Products Ltd., 88 ITR 192, decided the issue in favour of the assessee. For the sake of clarity and convenience, we extract para No.5 to 10 which reads as under: “5. We have heard both the parties, perused the…

SYSTEMATIC ENTERPRISES,VISAKHAPATNAM vs. INCOME-TAX OFFICER, WARD-3(1), VISAKHAPATNAM

In the result, both the appeals filed by the assessee are allowed

ITA 184/VIZ/2021[2018-19]Status: DisposedITAT Visakhapatnam16 Feb 2022AY 2018-19

Bench: Shri Duvvuru R L Reddy, Hon’Ble & Shri S. Balakrishnan, Hon'Ble

For Appellant: Shri I.Kama Sastry, CAFor Respondent: Shri S.P.G. Mudaliar, Sr.DR
Section 139(1)Section 143(1)(a)Section 154Section 36(1)(va)

…of ITAT, Visakhapatnam after considering the decision of Hon’ble Karnataka High Court in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 and the decision of coordinate bench of ITAT Hyderabad in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 and also taking (Systematic Enterprises) support from the decision of Hon’ble Supreme Court in the case of CIT Vs. M/s Vegetables Products Ltd., 88 ITR 192, decided the issue in favour of the assessee. For the sake of clarity and convenience, we extract para No.5 to 10 which reads as under: “5. We have heard both the parties, perused the…

EISAI PHARMACEUTICALS INDIA PRIVATE LIMITED,VISAKHAPATNAM vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 4(1), VISAKHAPATNAM

In the result, appeal filed by the assessee is allowed

ITA 158/VIZ/2021[2017-18]Status: DisposedITAT Visakhapatnam16 Feb 2022AY 2017-18

Bench: Shri Duvvuru R L Reddy, Hon’Ble & Shri S. Balakrishnan, Hon'Ble

For Appellant: Shri Y.Surya Chandrarao, CAFor Respondent: Shri Mudaliar, Sr.DR
Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…the decision of Hon’ble Karnataka High Court in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 and the decision of (Eisai Pharmaceuticals India Pvt. Ltd.) coordinate bench of ITAT Hyderabad in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 and also taking support from the decision of Hon’ble Supreme Court in the case of CIT Vs. M/s Vegetables Products Ltd., 88 ITR 192, decided the issue in favour of the assessee. 9. Considering the facts and circumstances of the case and also following the judicial precedents as discussed above, we are of the view that there is no distinctio…

THE CHODAVARAM CO-OPERATIVE SUGARS LIMITED,CHODAVARAM vs. THE DY.CIT/ACIT, CIRCLE-4(1), , VISAKHAPATNAM

ITA 25/VIZ/2021[2019-20]Status: DisposedITAT Visakhapatnam23 Sept 2021AY 2019-20

Bench: Shri N.K. Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon'Ble

For Appellant: Shri C.Subrahmanyam, FCAFor Respondent: Shri V.Srinivasa Rao, Sr.DR
Section 143(1)Section 250Section 36Section 36(1)(va)Section 43B

…as held that the provisions of section 43B of the Act allowing deduction for payment made before the due date of filing of Income Tax return cannot be ignored. Similarly, the ITAT, Hyderabad Tribunal in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 held that when assessee remitted employees’ contribution to PF within due date of filing return of income u/s 139(1) of the Act, amount of employees’ contribution to PF cannot be disallowed. Similar view was upheld by the Chennai bench of the ITAT, in the case of ACIT Vs. Farida Shoes Pvt. Ltd. (2016) 46 CCH 29. The coordinate bench held th…

RELIANT INVESTIGATION AND SECURITY SERVICES,,VISAKHAPATNAM vs. THE INCOME TAX OFFICER, WARD-2(5),, VISAKHAPATNAM

In the result, appeal of the assessee is allowed

ITA 144/VIZ/2021[2019-20]Status: DisposedITAT Visakhapatnam23 Sept 2021AY 2019-20

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकर अपील सं./I.T.A.No.144/Viz/2021 (निर्धारण वर्ा/Assessment Year:2019-20) Reliant Investigation & Security Vs. Income Tax Officer Services Ward-2(5) Lig-C-556, Ground Floor Visakhapatnam Sagar Nagar Visakhapatnam [Pan : Aakfr4627C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri B.Rama Krishna, Dr सुिवधई की तधरीख / Date Of Hearing : 15.09.2021 घोर्णध की तधरीख/Date Of Pronouncement : 23 .09.2021 आदेश /O R D E R Per Shri D.S.Sunder Singh:

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri B.Rama Krishna, DR
Section 139(1)Section 143(1)Section 143(1)(a)Section 143(3)Section 36(1)(va)Section 43B

…of ITAT, Visakhapatnam after considering the decision of Hon’ble Karnataka High Court in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 and the decision of coordinate bench of ITAT Hyderabad in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 and also taking support from the decision of Hon’ble Supreme Court in the case of CIT Vs. M/s Vegetables Products Ltd., 88 ITR 192, decided the issue in favour of the assessee. For the sake of clarity and convenience, we extract para No.5 to 10 which reads as under: 5 ITA No.144/Viz/2021, A.Y.2019-20 Reliant Investigation and Security Serv…

IPPILI SRINIVASA RAO,VIZIANAGARAM vs. THE INCOME TAX OFFICER, WARD-2, , VIZIANAGARAM

In the result, appeal of the assessee is allowed

ITA 133/VIZ/2021[2018-19]Status: DisposedITAT Visakhapatnam23 Sept 2021AY 2018-19

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकरअपीलसं./I.T.A.No.133/Viz/2021 (निर्धारणवर्ा/Assessment Year:2018-19) Ippili Srinivasa Rao Vs. Income Tax Officer D.No.21-3-199/4 Ward-2 Ippiliveedhi Vizianagaram Vizianagaram [Pan : Bijps7510K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri B.Rama Krishna, Dr सुिवधई की तधरीख / Date Of Hearing : 15.09.2021 घोर्णध की तधरीख/Date Of Pronouncement : 23.09.2021 आदेश /O R D E R Per Shri D.S.Sunder Singh:

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri B.Rama Krishna, DR
Section 139(1)Section 143(1)Section 143(1)(a)Section 143(3)Section 36(1)(va)Section 43B

…of ITAT, Visakhapatnam after considering the decision of Hon’ble Karnataka High Court in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 and the decision of coordinate bench of ITAT Hyderabad in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 and also taking support from the decision of Hon’ble Supreme Court in the case of CIT Vs. M/s Vegetables Products Ltd., 88 ITR 192, decided the issue in 5 ITA No.133/Viz/2021, A.Y.2018-19 Ippili Srinivasa Rao., Vizianagaram favour of the assessee. For the sake of clarity and convenience, we extract para No.5 to 10 which reads as under: “5.…

FOCUS TRANS TECH SHIPPING PRIVATE LIMITED,VISAKHAPATNAM vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1), RANGE-2,, VISAKHAPATNAM

In the result, appeal of the assessee is allowed

ITA 132/VIZ/2021[2018-19]Status: DisposedITAT Visakhapatnam23 Sept 2021AY 2018-19

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकरअपीलसं./I.T.A.No.132/Viz/2021 (निर्धारण वर्ा/Assessment Year:2018-19) M/S Focus Trans Tech Shipping Vs. Dy.Commissioner Of Income Tax Private Ltd. Circle-3(1) 402, 9-29-19/A, Waltair Heights Visakhapatnam Balaji Nagar, Siripuram Visakhapatnam [Pan : Aabcf3074H] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri I.Kama Sastry, Ar प्रत्यधथी की ओर से / Respondent By : Shri B.Rama Krishna, Dr सुिवधईकीतधरीख / Date Of Hearing : 17.09.2021 घोर्णधकीतधरीख/Date Of Pronouncement : 23.09.2021 आदेश /O R D E R Per Shri D.S.Sunder Singh:

For Appellant: Shri I.Kama Sastry, ARFor Respondent: Shri B.Rama Krishna, DR
Section 139(1)Section 143(1)Section 143(1)(a)Section 143(3)Section 36(1)(va)Section 43B

…of ITAT, Visakhapatnam after considering the decision of Hon’ble Karnataka High Court in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 and the decision of coordinate bench of ITAT Hyderabad in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 and also taking support from the decision of Hon’ble Supreme Court in the case 5 ITA No.132/Viz/2021, A.Y.2018-19 M/s Focus Trans Tech Shipping (P) Ltd., Visakhapatnam of CIT Vs. M/s Vegetables Products Ltd., 88 ITR 192, decided the issue in favour of the assessee. For the sake of clarity and convenience, we extract para No.5 to 10 which…

S.V. .ENGINEERING CONSTRUCTIONS INDIA PRIVATE LIMITED,VISAKHAPATNAM vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1), , VISAKHAPATNAM

In the result, appeal of the assessee is allowed

ITA 130/VIZ/2021[2018-19]Status: DisposedITAT Visakhapatnam23 Sept 2021AY 2018-19

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकरअपीलसं./I.T.A.No.130/Viz/2021 (निर्धारण वर्ा/Assessment Year:2018-19) M/S S.V.Engineering Constructions Vs. Dy.Commissioner Of Income Tax India (P) Ltd. Circle-3(1) B-Block, 2Nd Floor Visakhapatnam Vuda Udyog Bhavan Siripuram Visakhapatnam [Pan : Aancs4420J] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri B.Rama Krishna, Dr सुिवधईकीतधरीख / Date Of Hearing : 15.09.2021 घोर्णधकीतधरीख/Date Of Pronouncement : 23.09.2021 आदेश /O R D E R Per Shri D.S.Sunder Singh:

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri B.Rama Krishna, DR
Section 139(1)Section 143(1)Section 143(1)(a)Section 143(3)Section 36(1)(va)Section 43B

…of ITAT, Visakhapatnam after considering the decision of Hon’ble Karnataka High Court in the case of Essae Teraoka (P) Ltd. Vs. DCIT 366 ITR 408 and the decision of coordinate bench of ITAT Hyderabad in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 and also taking support from the decision of Hon’ble Supreme Court in the case 5 ITA No.130/Viz/2021, A.Y.2018-19 M/s S.V.Engineering Constructions India (P) Ltd., Visakhapatnam of CIT Vs. M/s Vegetables Products Ltd., 88 ITR 192, decided the issue in favour of the assessee. For the sake of clarity and convenience, we extract para No.5 to…

VANI CONSTRUCTIONS,,VISAKHAPATNAM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1),, VISAKHAPATNAM

The appeal of the Assessee stands allowed

ITA 83/VIZ/2021[2015-16]Status: DisposedITAT Visakhapatnam20 Sept 2021AY 2015-16

Bench: Shri N.K. Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon'Ble

For Appellant: Shri I.Kama Sastry, FCAFor Respondent: Shri V. Srinivasa Rao, Sr.DR
Section 139Section 139(1)Section 143(3)Section 2(24)(x)Section 263Section 36(1)(va)

…as held that the provisions of section 43B of the Act allowing deduction for payment made before the due date of filing of Income Tax return cannot be ignored. Similarly, the ITAT, Hyderabad Tribunal in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 held that when assessee remitted employees’ contribution to PF within due date of filing return of income u/s 139(1) of the Act, amount of employees’ contribution to PF cannot be disallowed. Similar view was upheld by the Chennai bench of the ITAT, in the case of ACIT Vs. Farida Shoes Pvt. Ltd. (2016) 46 CCH 29. The coordinate bench held th…

THE CHODAVARAM CO-OPERATIVE SUGARS LIMITED,CHODAVARAM vs. THE INCOME TAX OFFICER, WARD-5(2), VISAKHAPATNAM

ITA 28/VIZ/2021[2016-17]Status: DisposedITAT Visakhapatnam20 Sept 2021AY 2016-17

Bench: Shri N.K. Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon'Ble

For Appellant: Shri C.Subrahmanyam, FCAFor Respondent: Shri V.Srinivasa Rao, Sr.DR
Section 143(1)Section 250Section 36Section 36(1)(va)Section 43B

…as held that the provisions of section 43B of the Act allowing deduction for payment made before the due date of filing of Income Tax return cannot be ignored. Similarly, the ITAT, Hyderabad Tribunal in the case of Tetra Soft (India) Pvt. Ltd. Vs. ACIT (2015) 40 ITR (Trib) 470 held that when assessee remitted employees’ contribution to PF within due date of filing return of income u/s 139(1) of the Act, amount of employees’ contribution to PF cannot be disallowed. Similar view was upheld by the Chennai bench of the ITAT, in the case of ACIT Vs. Farida Shoes Pvt. Ltd. (2016) 46 CCH 29. The coordinate bench held th…

TULASI SEEDS PRIVATE LIMITED,GUNTUR vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(1), , GUNTUR

In the result, appeal of the assessee is allowed

ITA 47/VIZ/2020[2017-18]Status: DisposedITAT Visakhapatnam23 Nov 2020AY 2017-18

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपीलसं./I.T.A.No.47/Viz/2020 (ननधधारणवर्ा/Assessment Year:2017-18) M/S Tulasi Seeds Private Limited Vs. Asst.Commissioner Of Raj Kamal Complex Income Tax Lakshmipuram Main Road Circle-2(1) Ashok Nagar Guntur Guntur (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Smt.U.Mini Chandran, Cit Dr सुनवधई की तधरीख / Date Of Hearing : 24.09.2020 घोर्णध की तधरीख/Date Of Pronouncement : 23.11.2020 आदेश /O R D E R Per Shri D.S.Sunder Singh: This Appeal Is Filed By The Assessee Against The Order Of The Commissioner Of Income Tax (Appeals) [Cit(A)]-1, Guntur In Appeal No.10112/2019-20 Dated 10.12.2019 For The Assessment Year (A.Y.) 2017- 18. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Smt.U.Mini Chandran, CIT DR
Section 139(1)

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM (through web-based video conferencing platform) श्री िी. दुगाा राि,न्याधयकसदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.47/Viz/2020 (ननधधारणवर्ा/Assessment Year:2017-18) M/s Tulasi Seeds Private Limited Vs. Asst.Commissioner of Raj Kamal Complex Income Tax Lakshmipuram Main Road Circle-2(1) Ashok Nagar Guntur Guntur (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ A…

EXCEL ACADEMY OF SECURITY TRAINING PRIVATE LIMITED,HYDERABAD vs. INCOME TAX OFFICER, WARD-17(2), HYDERABAD

In the result, this appeal filed by the assessee is allowed

ITA 1797/HYD/2017[2014-15]Status: DisposedITAT Hyderabad22 Jan 2020AY 2014-15

Bench: Shri V. Durga Rao, Hon’Bleexcel Academy Of Security Vs. Ito, Ward-17(2), Training Private Limited, Hyderabad. 6-3-652, A/3, 1St Floor Kautilya, Amrutha Estates, Nims Road, Somajiguda, Hyderabad. Pan No. Aabce 2896 E (Appellant) (Respondent)

For Appellant: Shri ASRSS Siva Prasad–ARFor Respondent: Shri AC Rout – Sr.DR
Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43BSection 6

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “SMC” BENCHES, HYDERABAD BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER Excel Academy of Security vs. ITO, Ward-17(2), Training Private Limited, Hyderabad. 6-3-652, A/3, 1st Floor Kautilya, Amrutha Estates, NIMS Road, Somajiguda, Hyderabad. PAN No. AABCE 2896 E (Appellant) (Respondent) Assessee by : Shri ASRSS Siva Prasad–AR. Department By : Shri AC Rout – Sr.DR Date of hearing : 04/12/2019. Date of pronouncement : 22/01/2020. O R D E R This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-5, Hyderabad, dated 22/08/20…

THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-3(1), , VISAKHAPATNAM vs. EMMAR LOGISTICS PRIVATE LIMITED, VISAKHAPATNAM

In the result, appeals filed by the Revenue are dismissed

ITA 463/VIZ/2019[2015-16]Status: DisposedITAT Visakhapatnam27 Sept 2019AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri C. Kameswara Rao, CAFor Respondent: Smt. Suman Malik – Sr.DR
Section 2(24)(x)Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITA Nos. 462 & 463/VIZ/2019 (Asst. Year : 2013-14 & 2015-16) ACIT, Circle-3(1), vs. M/s. Emmar Logistics Pvt. Ltd., 30-7-17, 1st Floor, Visakhapatnam. Women’s India Association Mansion, Dabagardens, Visakhapatnam. PAN No. AABCE 2231 R (Appellant) (Respondent) Assessee by : Shri C. Kameswara Rao, CA. Department By : Smt. Suman Malik – Sr.DR Date of hearing : 26/09/2019. Date of pronouncement : 27/09/2019. O R D E R PER V. DURGA RAO, JUDICIAL…

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Tetra Soft (India) Pvt. Ltd. v. ACIT (40 ITR (Trib) 470) — Cited in 40 Judgments | BharatTax