“Section 155(19)”

Shri Ganesh Ssk Ltd, Ahmednagar vs. D.C.I.T, Ahmednagar, Circle-Ahmednagar

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

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2509/Pun/2024 िनधा"रण वष" / Assessment Year: 2007-08 Shri Ganesh Ssk Ltd., V The Dcit, A/P. Ranjangaon Khurd, Tal. S Ahmednagar Circle, Rahata, Dist. Ahmednagar – Ahmednagar. 413719. Maharashtra. Pan: Aaeas0636H Appellant/ Assessee Respondent / Revenue Assessee By Shri Hanmant Dattatray Dhavle – Ar Revenue By Shri Ramnath P Murkunde - Dr Date Of Hearing 22/04/2025 Date Of Pronouncement 24/04/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961, Dated 25.10.2024 For Assessment Year 2007-08. The Assessee Has Raised The Following Grounds Of Appeal :

issued by CBDT on 27/07/2023 vide Circular No.14 Qf2023.” 4. It is an admitted fact that assessee has filed an application under section 155(19) of the Act as per the procedure laid down after the Amendment. In these facts and circumstances of the case, we set-aside the issue

Bhimashankar Ssk Ltd, Pune vs. ACIT- Circle-8, Pune

Bench: Shri R.K.Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1147/Pun/2024 िनधा"रण वष" / Assessment Year:2012-13 Bhimashankar Ssk Ltd., V The Acit, A/P. Pargaon, Tal.Ambegaon, S Circle-8, Pune. Dist-Pune – 412406. Pan: Aaaab0949G Appellant/ Assessee Respondent / Revenue Assessee By Shri Hanmant Dattatry Dhavle – Ar Revenue By Shri Amol Khairnar – Cit(Dr) Date Of Hearing 18/12/2024 Date Of Pronouncement 11/03/2025 आदेश/ Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] Passed Under Section 250 Of The Income Tax Act, 1961; Dated 23.03.2024 For Assessment Year 2012-13. The Assessee Has Raised The Following Grounds Of Appeal : “1. On The Fact & In The Circumstance Of The Case & In Law Of The Learned Nfac –Commissioner Of Income Tax(Appeals) Delhi, Has Erred In Disallowing & Adding Back An Amount Of Rs.42,23,17,760/- On Account F Excess Cane Price Paid Farmers.

time of hearing.” Submission of ld.AR : 2. Ld.AR submitted that assessee has filed a petition before the Assessing Officer under section 155(19) of the Act. However, the said petition is pending before the Assessing Officer. Therefore, ld.AR requested to set-aside the issue to the AO for re-examination ... light of Section 155(19) of the Act. Ld.AR filed a written submission which is reproduced as under : “This is the second time, the issue is travelled to Hon ITAT Bench. Original assessment order was passed in 2015. After that the matter travelled to CIT(A) and later

Krantiagani Dr G D Bapu Lad Sahakari Sakhar Karkhana Limited, Kundal vs. ACIT, Sangli

Appeals are allowed for statistical purposes in above terms

Bench: Shri R.K. Panda & Shri Satbeer Singh Godara

Revenue’s case is that the same very well exceeds the relevant fair remunerative price (supra). We note the legislature has inserted section 155(19) in the Act by the Finance Act, 2023 w.e.f. 01.04.2023, followed by the CBDT Circular No. 14/2023 providing for section 154 rectification in such ... substantive ground there was also deserves to be restored back to the Assessing Officer only for his afresh appropriate adjudication in tune with section 155(19) (for assessment years prior to A.Y. 2016-17) and as per section 36(1)(xvii) of the Act (for A.Y. 2016-17 onwards), respectively

Krantiagani Dr G D Bapu Lad Sahakari Sakhar Karkhana Limited, Kundal vs. ACIT, Sangli

Appeals are allowed for statistical purposes in above terms

Bench: Shri R.K. Panda & Shri Satbeer Singh Godara

Revenue’s case is that the same very well exceeds the relevant fair remunerative price (supra). We note the legislature has inserted section 155(19) in the Act by the Finance Act, 2023 w.e.f. 01.04.2023, followed by the CBDT Circular No. 14/2023 providing for section 154 rectification in such ... substantive ground there was also deserves to be restored back to the Assessing Officer only for his afresh appropriate adjudication in tune with section 155(19) (for assessment years prior to A.Y. 2016-17) and as per section 36(1)(xvii) of the Act (for A.Y. 2016-17 onwards), respectively

Krantiagani Dr G D Bapu Lad Sahakari Sakhar Karkhana Limited, Kundal vs. ACIT, Sangli

Appeals are allowed for statistical purposes in above terms

Bench: Shri R.K. Panda & Shri Satbeer Singh Godara

Revenue’s case is that the same very well exceeds the relevant fair remunerative price (supra). We note the legislature has inserted section 155(19) in the Act by the Finance Act, 2023 w.e.f. 01.04.2023, followed by the CBDT Circular No. 14/2023 providing for section 154 rectification in such ... substantive ground there was also deserves to be restored back to the Assessing Officer only for his afresh appropriate adjudication in tune with section 155(19) (for assessment years prior to A.Y. 2016-17) and as per section 36(1)(xvii) of the Act (for A.Y. 2016-17 onwards), respectively

Krantiagani Dr G D Bapu Lad Sahakari Sakhar Karkhana Limited, Kundal vs. ACIT, Sangli

Appeals are allowed for statistical purposes in above terms

Bench: Shri R.K. Panda & Shri Satbeer Singh Godara

Revenue’s case is that the same very well exceeds the relevant fair remunerative price (supra). We note the legislature has inserted section 155(19) in the Act by the Finance Act, 2023 w.e.f. 01.04.2023, followed by the CBDT Circular No. 14/2023 providing for section 154 rectification in such ... substantive ground there was also deserves to be restored back to the Assessing Officer only for his afresh appropriate adjudication in tune with section 155(19) (for assessment years prior to A.Y. 2016-17) and as per section 36(1)(xvii) of the Act (for A.Y. 2016-17 onwards), respectively

Krantiagani Dr G D Bapu Lad Sahakari Sakhar Karkhana Limited, Kundal vs. ACIT, Sangli

Appeals are allowed for statistical purposes in above terms

Bench: Shri R.K. Panda & Shri Satbeer Singh Godara

Revenue’s case is that the same very well exceeds the relevant fair remunerative price (supra). We note the legislature has inserted section 155(19) in the Act by the Finance Act, 2023 w.e.f. 01.04.2023, followed by the CBDT Circular No. 14/2023 providing for section 154 rectification in such ... substantive ground there was also deserves to be restored back to the Assessing Officer only for his afresh appropriate adjudication in tune with section 155(19) (for assessment years prior to A.Y. 2016-17) and as per section 36(1)(xvii) of the Act (for A.Y. 2016-17 onwards), respectively

Krantiagani Dr G D Bapu Lad Sahakari Sakhar Karkhana Limited, Kundal vs. ACIT, Sangali

Appeals are allowed for statistical purposes in above terms

Bench: Shri R.K. Panda & Shri Satbeer Singh Godara

Revenue’s case is that the same very well exceeds the relevant fair remunerative price (supra). We note the legislature has inserted section 155(19) in the Act by the Finance Act, 2023 w.e.f. 01.04.2023, followed by the CBDT Circular No. 14/2023 providing for section 154 rectification in such ... substantive ground there was also deserves to be restored back to the Assessing Officer only for his afresh appropriate adjudication in tune with section 155(19) (for assessment years prior to A.Y. 2016-17) and as per section 36(1)(xvii) of the Act (for A.Y. 2016-17 onwards), respectively

Krantiagani Dr G D Bapu Lad Sahakari Sakhar Karkhana Limited, Kundal vs. ACIT, Sangli

Appeals are allowed for statistical purposes in above terms

Bench: Shri R.K. Panda & Shri Satbeer Singh Godara

Revenue’s case is that the same very well exceeds the relevant fair remunerative price (supra). We note the legislature has inserted section 155(19) in the Act by the Finance Act, 2023 w.e.f. 01.04.2023, followed by the CBDT Circular No. 14/2023 providing for section 154 rectification in such ... substantive ground there was also deserves to be restored back to the Assessing Officer only for his afresh appropriate adjudication in tune with section 155(19) (for assessment years prior to A.Y. 2016-17) and as per section 36(1)(xvii) of the Act (for A.Y. 2016-17 onwards), respectively

Krantiagani Dr G D Bapu Lad Sahakari Sakhar Karkhana Limited, Sangali vs. ACIT, Sangali

Appeals are allowed for statistical purposes in above terms

Bench: Shri R.K. Panda & Shri Satbeer Singh Godara

Revenue’s case is that the same very well exceeds the relevant fair remunerative price (supra). We note the legislature has inserted section 155(19) in the Act by the Finance Act, 2023 w.e.f. 01.04.2023, followed by the CBDT Circular No. 14/2023 providing for section 154 rectification in such ... substantive ground there was also deserves to be restored back to the Assessing Officer only for his afresh appropriate adjudication in tune with section 155(19) (for assessment years prior to A.Y. 2016-17) and as per section 36(1)(xvii) of the Act (for A.Y. 2016-17 onwards), respectively

Krantiagrani Dr G D Bapu Lad Sahakari Sakhar Karkhana Ltd, Kundal vs. ACIT, Sangli

In the result, appeal of the assessee is partly allowed

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.78/Pun/2024 िनधा"रण वष" / Assessment Year: 2007-08 Krantiagrani Dr G D Bapu Lad The Acit, Sangli. Sahakarisakharkarkhana Ltd., V Gat No.514, Kundal S.O. S Sangli – 416309. Maharashtra. Pan: Aaaak1277C Appellant/ Assessee Respondent / Revenue आयकर अपील सं. / Ita Nos.67 & 68/Pun/2024 िनधा"रण वष" / Assessment Years : 2008-09 & 2009-10 Krantiagrani Dr G D Bapu Lad The Acit, Sangli. Sahakari Sakhar Karkhana Ltd., V Gat No.514, Kundal S.O. S Sangli – 416309.Maharashtra. Pan: Aaaak1277C Appellant / Assessee Respondent / Revenue Assessee By Shri Shubhada A Koppa – Ca Revenue By Shri Ramnath P Murkunde – Dr Date Of Hearing 02/05/2024 Date Of Pronouncement 16/05/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Three Appeals Filed By The Assessee Are Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Passed Under Section 250 Of The Income Tax

commencing on the 1st day of April, 2022.] 5.2 The ld.AR submitted that assessee may be permitted to file an application as per section 155(19) of the Act before the Krantiagrani Dr G D Bapu Lad SSK Ltd., [A] Assessing Officer and Assessing Officer may be directed to consider

Krantiagani Dr G D Bapu Lad Sahakari Sakhar Karkhana Limited, Kundal vs. ACIT, Sangli

In the result, appeal of the assessee is partly allowed

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.78/Pun/2024 िनधा"रण वष" / Assessment Year: 2007-08 Krantiagrani Dr G D Bapu Lad The Acit, Sangli. Sahakarisakharkarkhana Ltd., V Gat No.514, Kundal S.O. S Sangli – 416309. Maharashtra. Pan: Aaaak1277C Appellant/ Assessee Respondent / Revenue आयकर अपील सं. / Ita Nos.67 & 68/Pun/2024 िनधा"रण वष" / Assessment Years : 2008-09 & 2009-10 Krantiagrani Dr G D Bapu Lad The Acit, Sangli. Sahakari Sakhar Karkhana Ltd., V Gat No.514, Kundal S.O. S Sangli – 416309.Maharashtra. Pan: Aaaak1277C Appellant / Assessee Respondent / Revenue Assessee By Shri Shubhada A Koppa – Ca Revenue By Shri Ramnath P Murkunde – Dr Date Of Hearing 02/05/2024 Date Of Pronouncement 16/05/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Three Appeals Filed By The Assessee Are Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Passed Under Section 250 Of The Income Tax

commencing on the 1st day of April, 2022.] 5.2 The ld.AR submitted that assessee may be permitted to file an application as per section 155(19) of the Act before the Krantiagrani Dr G D Bapu Lad SSK Ltd., [A] Assessing Officer and Assessing Officer may be directed to consider

Krantiagani Dr G D Bapu Lad Sahakari Sakhar Karkhana Limited, Kundal vs. ACIT, Sangali

In the result, appeal of the assessee is partly allowed

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.78/Pun/2024 िनधा"रण वष" / Assessment Year: 2007-08 Krantiagrani Dr G D Bapu Lad The Acit, Sangli. Sahakarisakharkarkhana Ltd., V Gat No.514, Kundal S.O. S Sangli – 416309. Maharashtra. Pan: Aaaak1277C Appellant/ Assessee Respondent / Revenue आयकर अपील सं. / Ita Nos.67 & 68/Pun/2024 िनधा"रण वष" / Assessment Years : 2008-09 & 2009-10 Krantiagrani Dr G D Bapu Lad The Acit, Sangli. Sahakari Sakhar Karkhana Ltd., V Gat No.514, Kundal S.O. S Sangli – 416309.Maharashtra. Pan: Aaaak1277C Appellant / Assessee Respondent / Revenue Assessee By Shri Shubhada A Koppa – Ca Revenue By Shri Ramnath P Murkunde – Dr Date Of Hearing 02/05/2024 Date Of Pronouncement 16/05/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Three Appeals Filed By The Assessee Are Against The Separate Orders Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Passed Under Section 250 Of The Income Tax

commencing on the 1st day of April, 2022.] 5.2 The ld.AR submitted that assessee may be permitted to file an application as per section 155(19) of the Act before the Krantiagrani Dr G D Bapu Lad SSK Ltd., [A] Assessing Officer and Assessing Officer may be directed to consider