← All Phrases

Section 119(2)(b)

Section References (mined)Section 119Section 119(2)(b)679 judgments

K 1364 VEERASOLAPURAM PRIMARY AGRICULTURAL CO OP CREDIT SOCIETY LIMITED,TIRUPUR vs. THE INCOME TAX OFFICER, WARD 1(4) TIRUPUR, TIRUPUR

In the result, the appeal filed by the assessee is dismissed

ITA 3790/CHNY/2025[2019-20]Status: DisposedITAT Chennai13 Mar 2026AY 2019-20

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.3790/Chny/2025 िनधा"रण वष"/Assessment Year: 2019-20 K 1364 Veerasolapuram Primary Vs. The Income Tax Officer, Agricultural Co Op Credit Society Ward 1(4), Limited, Veerasolapuram Po, Tirupur. Kangayam Tk. Tiruppur, Tamil Nadu, 638701. [Pan:Aabak4255B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. A. Vijayalakshmi, C.A. (Virtual) ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 17.02.2026 घोषणा की तारीख /Date Of Pronouncement : 13.03.2026 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 24.10.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For Assessment Year 2019-20. 2. At The Outset, It Was Submitted By The Ld Ar Ms. A. Vijayalakshmi, C.A. That The Authorities Below, Ignoring The Petition Filed By The Assessee

For Appellant: Ms. A. Vijayalakshmi, C.A. (virtual)For Respondent: Ms. Gouthami Manivasagam, Addl. CIT
Section 119(2)(b)Section 139Section 80P(2)(a)

Vijayalakshmi, C.A. that the authorities below, ignoring the petition filed by the assessee 2 I.T.A. No.3790/Chny/25 under section 119(2)(b) of the Income Tax Act, 1961 [“Act” in short], denied the exemption claimed under section 80P(2)(a)(i) of the Act. She referred to ground No.5 and prayed ... remand the matter to the file of Assessing Officer with the direction to await the result in the petition filed under section 119(2)(b) of the Act and decide this issue of claim under section 80P(2)(a)(i) of the Act. 3. The ld. DR Ms. Gouthami Manivasagam

SHRI. JOHN KISHORE,TAMIL NADU vs. ASSESSING OFFICER, MADURAI

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 4090/CHNY/2025[2020-21]Status: DisposedITAT Chennai02 Mar 2026AY 2020-21

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 4090/Chny/2025 िनधा"रण वष"/Assessment Year: 2020-21 Shri John Kishore, The Deputy Commissioner No.13, Munsif Court South Vs. Of Income Tax, Street, Sattur, Non-Corporate Circle 2, Virudhunagar – 626 203. Madurai Pan: Aztpj 1241L (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri S.P. Chidambaram, Advocate ""यथ" क" ओर से/Respondent By : Shri Aroon Praasad, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 26.02.2026 घोषणा क" तारीख/Date Of Pronouncement : 02.03.2026 आदेश/ O R D E R Per George George K: This Appeal Filed By The Assessee Is Directed Against The Addl./Jcit(A)’S, Indore Order Dated 09.10.2025 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Year Is 2020-21. :- 2 -: 2. The Solitary Issue That Is Raised Is Whether The First Appellate Authority (Faa) Had Erred In Law & On Facts In Not Granting Foreign Tax Credit (Ftc) Of Rs.5,73,078/-.

For Appellant: Shri S.P. Chidambaram, AdvocateFor Respondent: Shri Aroon Praasad, Addl.CIT
Section 119(2)(b)Section 139(1)Section 139(5)Section 143(1)Section 154Section 250Section 90

above, it is apparent that unless there is an order condoning the delay in filing Form No. 67 by the PCIT under Section 119(2)(b), such Form No. 67 can't be taken into consideration and the relief u/s. 90/91 cannot be allowed by the Appellate Authority even

Showing 120 of 679 · Page 1 of 34

...