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“Section 143(1)(a)”

Section References (mined)Section 143Section 143(1)(a)2,323 judgments

The decision most relied on for Section 143(1)(a) is Collector, Land Acquisition v. Mst. Katiji (167 ITR 471), cited in 3,926 judgments on BharatTax.

Leading authorities on Section 143(1)(a)

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

CIT v. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

CIT v. Reliance Petroproducts Pvt. Ltd.
322 ITR 158 · 2010 · Supreme Court
2,228
citing judgments

Penalty under Section 271(1)(c) for furnishing inaccurate particulars or concealment of income is not automatically leviable if the assessee has made a full disclosure of all particulars and the addition or disallowance arises from a difference of opinion.

CIT v. Reliance Utilities & Power Ltd.
313 ITR 340 · 2009 · High Court
2,118
citing judgments

Where an assessee claims that investments were made out of own funds, interest disallowance under Section 14A read with Rule 8D may not apply if the assessee demonstrates the availability of sufficient interest-free funds to cover such investments.

Estate of Late Tukojirao Holkar v. CWT
223 ITR 480 · 1997 · High Court
2,040
citing judgments

A court or tribunal is not bound to answer a reference or adjudicate an appeal on its merits if the party at whose instance the proceeding is made fails to appear at the hearing or take necessary steps for its proper conduct.

Judgments citing Section 143(1)(a)

Trimbak Konher Patil, Hubblli vs. Income-Tax Officer, Ward-2(1), Hubli

ITA 6/BANG/2024[2019-20]Status: DisposedITAT Bangalore04 Mar 2024AY 2019-20

Bench: Shri George George K & Shri Laxmi Prasad Sahu

Section 139(1)Section 143(1)(a)Section 154Section 2(24)(x)Section 250Section 36(1)(va)Section 43B

IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI LAXMI PRASAD

Trimbak Konher Patil, Hubballi vs. Income-Tax Officer, Ward-2(1), Hubli

ITA 5/BANG/2024[2018-19]Status: DisposedITAT Bangalore04 Mar 2024AY 2018-19

Bench: Shri George George K & Shri Laxmi Prasad Sahu

For Appellant: Shri. Vinay Kulkarni, CA
Section 139(1)Section 143(1)(a)Section 154Section 2(24)(x)Section 250Section 36(1)(va)Section 43B

IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI LAXMI PRASAD

Anurag Brick Field, Kanpur Dehat vs. ITO Ward-1(1)(1), Kanpur

In the result, the appeal of the assessee stands allowed for statistical purposes

ITA 330/LKW/2023[2018-19]Status: DisposedITAT Lucknow29 Feb 2024AY 2018-19

Bench: Shri Sudhanshu Srivastavaa.Ys. 2018-19 Anurag Brick Field, Vs. Income Tax Officer, Kanchan Mathi, Bhogipur, Ward 1(1)(1), Kanpur Dehat Kanpur U.P. Pan Abgfa 4768A (Appellant) (Respondent) Appellant By None Present For The Assessee Respondent By Shri Sanjeev Krishna Sharma, Addl. Cit( Dr) Date Of Hearing 18/01/2024 Date Of Pronouncement 29/02/2024 O R D E R

Section 143(1)(a)Section 154Section 44Section 44A

IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “SMC”, LUCKNOW BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER A.Ys. 2018-19 Anurag

Jaiprakash Choudhary, Vadodara vs. The DCIT, Circle-1(1)(1), Vadodara

In the result, the appeal filed by the Assessee is hereby dismissed

ITA 310/AHD/2022[2020-21]Status: DisposedITAT Ahmedabad29 Feb 2024AY 2020-21

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 139(1)Section 143(1)Section 143(1)(a)Section 2Section 28Section 36(1)(va)

Income Tax (Appeals), National Faceless Appeal Centre, Delhi, (in short referred to as “CIT(A)”), arising out of the Intimation passed under section 143(1) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) relating to the Assessment Years (A.Ys) 2020-21, 2018-19 & 2019-20. Since ... held as follows: “…..The list of disallowances possible u/s 143(1) can be seen from extract of relevant parts of the said section 143. [(1) Where a retum has been made under section 139, or in response to a notice under sub-section (1) of section 142, such return shall

Jai Prakash Choudhary, Vadodara vs. The ADIT CPC, Bengluru

In the result, the appeal filed by the Assessee is hereby dismissed

ITA 312/AHD/2021[2019-20]Status: DisposedITAT Ahmedabad29 Feb 2024AY 2019-20

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 139(1)Section 143(1)Section 143(1)(a)Section 2Section 28Section 36(1)(va)

Income Tax (Appeals), National Faceless Appeal Centre, Delhi, (in short referred to as “CIT(A)”), arising out of the Intimation passed under section 143(1) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) relating to the Assessment Years (A.Ys) 2020-21, 2018-19 & 2019-20. Since ... held as follows: “…..The list of disallowances possible u/s 143(1) can be seen from extract of relevant parts of the said section 143. [(1) Where a retum has been made under section 139, or in response to a notice under sub-section (1) of section 142, such return shall

Jai Prakash Choudhary, Vadodara vs. The ADIT CPC, Bengluru

In the result, the appeal filed by the Assessee is hereby dismissed

ITA 311/AHD/2021[2018-19]Status: DisposedITAT Ahmedabad29 Feb 2024AY 2018-19

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 139(1)Section 143(1)Section 143(1)(a)Section 2Section 28Section 36(1)(va)

Income Tax (Appeals), National Faceless Appeal Centre, Delhi, (in short referred to as “CIT(A)”), arising out of the Intimation passed under section 143(1) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) relating to the Assessment Years (A.Ys) 2020-21, 2018-19 & 2019-20. Since ... held as follows: “…..The list of disallowances possible u/s 143(1) can be seen from extract of relevant parts of the said section 143. [(1) Where a retum has been made under section 139, or in response to a notice under sub-section (1) of section 142, such return shall

M/S Mahakavi Edasseri Smaraka Trust, Thrissur vs. The ITO Exemption Ward, Thrissur

In the result, the assessee’s appeal is allowed

ITA 59/COCH/2023[2018-19]Status: DisposedITAT Cochin29 Feb 2024AY 2018-19

Bench: Shri Sanjay Arora & Shri Manomohan Dasmahakavi Edasseri Smaraka Trust Income Tax Officer (Exemptions) 0, Kumkumam, Kanattukara Thrissur Vs. Thrissur 680001 [Pan:Aadtm8374N] (Appellant) (Respondent)

For Appellant: ----- None -----For Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 11(1)(a)Section 12ASection 139(1)Section 143(1)(a)Section 154

Commissioner of Income Tax (Appeals), Income Tax Department [CITA)], dismissing the assessee’s appeal contesting the rectification of the processing under section 143(1)(a) of the Income Tax Act, 1961 (the Act) of it’s return of income for Assessment Year (AY) 2018-19 vide order

J C Biotech Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle - 2(1), Hyderabad

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

ITA 9/HYD/2024[2019-20]Status: DisposedITAT Hyderabad27 Feb 2024AY 2019-20

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Charyआ.अपी.सं / Ita No. 9/Hyd/2024 (निर्धारण वर्ा / Assessment Year: 2019-20) Jc Biotech Private Limited, Deputy Commissioner Of Hyderabad Vs. Income Tax, [Pan: Aabcj3804B] Circle-2(1), Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध / Assessee By: Shri A.V. Raghuram, Ar रधजस्‍व द्वधरध / Revenue By: Shri Shakeer Ahamed, Dr सुिवधई की तधरीख/Date Of Hearing: 13/02/2024 घोर्णध की तधरीख/Pronouncement On: 27/02/2024 आदेश / Order Per K. Narasimha Chary, J.M: Aggrieved By The Order Dated 12/12/2023 Passed By The Addl/Jcit (Appeals)-12, Mumbai, In The Case Of Jc Biotech Private Limited (“The Assessee”) For The Assessment Year 2019-20, Assessee Preferred This Appeal.

For Appellant: Shri A.V. Raghuram, ARFor Respondent: Shri Shakeer Ahamed, DR
Section 115JSection 143(1)Section 143(1)(a)Section 43B

provision and profit under section 115JB of the Income Tax Act, 1961 (‘the Act’) at Rs.14,41,84,141/-. Assessment was completed under section 143(1) of the Act by CPC, Bengaluru by taking the profit and gains from business of Rs. 13,77,33,579/- instead ... learned CIT(A) dismissed the appeal. Hence, this appeal. 4. Only grievance expressed before us by the assessee is that under proviso to section 143(1)(a) of the Act, no adjustment made under section 143(1)(a) of the Act shall be made unless a notice is given

Arvinder Paul Jit Singh Gill, Chandigarh vs. ITO, Ward 2(1), Chandigarh

In the result, the appeal of the assessee is dismissed

ITA 325/CHANDI/2022[2019-20]Status: DisposedITAT Chandigarh21 Feb 2024AY 2019-20

Bench: Shri A.D. Jain & Shri Vikram Singh Yadav

For Appellant: Shri Nalin Nohria & Shri B.K.Nohria,CAsFor Respondent: Smt. Amanpreet Kaur, Sr.DR
Section 143(1)Section 143(1)(a)Section 2(24)(x)Section 36(1)(va)

common order for the sake of convenience. 4. In ITA 324/CHD/2022, the Assessee’s return was processed by the CPC and order under section 143(1) was passed wherein the disallowance invoking the provisions of Section 143(1)(a)(iv) was made for fault of the assessee ... from the clarification brought in by the amendment to the provisions which apply retrospectively. It was accordingly held that the disallowance made under section 143(1) by the CPC on account of assessee’s failure to pay the employees’ contribution of PF / ESI within the prescribed due date

Aark Infosoft Private Limited, Ahmedabad vs. The ACIT, Circle-1(1)(1), Ahmedabad

The appeal of the assessee is allowed

ITA 681/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad21 Feb 2024AY 2017-18

Bench: Mrs. Annapurna Gupta & Ms. Suchitra R. Kambleिनधा"रण वष"/Assessment Year: 2017-18 Vs. Aark Infosoft Private Limited, The Acit, 45, Shetrunjay, 2Nd Floor, Above Circle-1(1)(1), Central Bank Of India, Bhattha Ahmedabad Cross Road, Paldi, Ahmedabad Gujarat-380007 Pan : Aahca 9986 H अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/ (Respondent) यथ" Assessee By : Shri Divyang Shah, Ar Revenue By : Shri Santosh Kumar, Sr. Dr सुनवाई क" तारीख/Date Of Hearing : 08.02.2024 घोषणा क" तारीख /Date Of Pronouncement: 21.02.2024 आदेश आदेश/O R D E R आदेश आदेश Per Annapurna Gupta: Present Appeal Has Been Filed By The Assessee Against Order Of The Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As "Cit(A)" For Short] Dated 27.07.2023 Passed Under Section 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As "The Act" For Short], For The Assessment Year (Ay) 2017-18. 2. The Grounds Raised By The Assessee Are As Under:- “1. Whether On The Facts & Circumstances Of The Case & In Law, Ld. Cit(A) Has Erred In Issuing A Notice U/S 143(2) Of The Act? 2. Whether On The Facts & In Circumstances Of The Case & In Law, Ld. Cit(A) Has Erred In Making Disallowance Of Employees' Contribution To Pf & Esic Of Rs.5,51,657/- U/S 36(1) (Va) Of The Act?

For Appellant: Shri Divyang Shah, ARFor Respondent: Shri Santosh Kumar, Sr. DR
Section 139(9)Section 143(2)Section 250Section 269SSection 36(1)Section 40Section 68

आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ ‘A’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE MRS. ANNAPURNA GUPTA

Annaswamy Sekhar, Coimbatore vs. DCIT, Non Corporate Circle-4, Coimbatore

The appeal stands partly allowed in terms of our above order

ITA 1000/CHNY/2023[2017-18]Status: DisposedITAT Chennai20 Feb 2024AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1000/Chny/2023 (िनधा*रण वष* / Assessment Year: 2017-18) Shri Annaswamy Sekhar Dcit बनाम 33, Krishna Colony, Singanallur, Non-Corporate Circle-4, / Vs. Coimbatore-641 005. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ajups-1902-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri H. Yeswanth Kumar (Ca)-Ld. Ar " थ"कीओरसे/Respondent By : Shri D. Hema Bhupal (Jcit)- Ld. Dr सुनवाईकीतारीख/Date Of Final Hearing : 06-02-2024 घोषणाकीतारीख /Date Of Pronouncement : 20-02-2024 आदेश / O R D E R

For Appellant: Shri H. Yeswanth Kumar (CA)-Ld. ARFor Respondent: Shri D. Hema Bhupal (JCIT)- Ld. DR
Section 139(1)Section 139(5)Section 143(1)Section 143(1)(a)Section 154Section 36Section 36(1)(va)Section 80I

आयकर अपीलीय अिधकरण “बी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय "ी महावीर िसंह

Gnb Motors (P) Ltd., Kolkata vs. ITO, WD-13(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 721/KOL/2023[2022-23]Status: DisposedITAT Kolkata19 Feb 2024AY 2022-23

Bench: Shri Rajpal Yadav, Hon’Ble & Dr. Manish Borad, Hon’Ble

For Appellant: Shri S.K. Ray, A.RFor Respondent: Shri B.K. Singh, JCIT, Sr. D/R
Section 143(1)(a)Section 250Section 36Section 36(1)(va)Section 37Section 44A

| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJPAL YADAV, HON’BLE

Q-872 Thiruthangal Primary Agricultural Co- Operative Credit Society Limited, Virudhunagar vs. ITO, Ward 3, Virudhunagar

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

ITA 1433/CHNY/2023[2021-22]Status: DisposedITAT Chennai19 Feb 2024AY 2021-22

Bench: Shri Mahavir Singh & Shri Manjunatha.Gआयकर अपीलसं./Ita No.: 1433/Chny/2023 िनधा"रण वष"/Assessment Year: 2021-22 M/S. Q-872 Thiruthangal The Income Tax Officer, Primary Agricultural Co- Vs. Ward 3, Operative Credit Society Ltd., Virudhunagar. Thiruthangal, Virudhunagar – 626 130. Pan: Aaaaq 0201C (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri S. Girish Kumar, Advocate ""यथ" क" ओर से/Respondent By : Shri D. Hema Bhupal, Jcit सुनवाई क" तारीख/Date Of Hearing : 19.02.2024 घोषणा क" तारीख/Date Of Pronouncement : 19.02.2024

For Appellant: Shri S. Girish Kumar, AdvocateFor Respondent: Shri D. Hema Bhupal, JCIT
Section 143(1)(a)Section 144Section 250(6)Section 69ASection 69C

आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी महावीर "सह, उपा"य

Rajesh Motors (Cars) Private Limited, Jaipur vs. ITO WD 5(1), Jaipur

ITA 649/JPR/2023[2018-19]Status: DisposedITAT Jaipur19 Feb 2024AY 2018-19
For Appellant: Shri P.C. Godha CAFor Respondent: Shri Anoop Singh. Runi Pal, Addl. CIT
Section 143(1)Section 36(1)(va)

case and in law, Id. AddI/JCIT (A)- 5 Mumbai has erred in confirming the action of AO (CPC), Bangalore in passing order under section 143(1) of the Income Tax Act, 1961, without following the procedure as laid down under such section. The action of the Id. AddI/JCIT ... case and in law, Id. AddI/JCIT (A)- 5 Mumbai has erred in confirming the action of AO (CPC), Bangalore in passing order under section 143(1) of the Income Tax Act, 1961, without following the procedure as laid down under such section. The action of the Id. AddI/JCIT

Free India Broking Services Pvt. Ltd, Mumbai vs. ACIT, CPC, Bangaluru, Bengaluru

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

ITA 3553/MUM/2023[2010-11]Status: DisposedITAT Mumbai19 Feb 2024AY 2010-11

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyalfree India Broking Vs. Acit, Cpc Services Pvt Ltd, Incometaxdepartment, 108, Prime Plaza, Electronic City, Jv Patel Compound, Post Office, Elphistone (W), Bangalore -560100. Mumbai-400013 Pan/Gir No. : Aaacf5729Q Appellant .. Respondent

For Appellant: Shri.Subodh Ratnaparkhi.ARFor Respondent: Ms. Rajeshwari Menon Sr.DR
Section 115JSection 143(1)Section 143(1)(a)

share of income from AOP's is not justified as such primafacie adjustment is outside the scope of primafacie adjustments permitted by section 143(1)(a) of the I. T. Act, 1961 and therefore the income determined u/s 115JB bears to be cancelled/deleted. 3. The determination of total income

Arth Foundation, New Delhi vs. ITO, Ward-59(4), New Delhi

In the result, the appeal of the assessee is allowed

ITA 3072/DEL/2022[2018-19]Status: DisposedITAT Delhi14 Feb 2024AY 2018-19

Bench: Shri G.S. Pannu, Vice- & Shri Challa Nagendra Prasadassessment Year: 2018-19

Section 1Section 11Section 12ASection 12A(1)(ba)Section 139Section 139(4)Section 143(1)(a)

IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI CHALLA

Aashirvad Villa Limited., Kolkata vs. ITO, Ward-4(3), Kolkata.

In the result, the appeal filed by the assessee bearing

ITA 1372/KOL/2023[2020-21]Status: DisposedITAT Kolkata13 Feb 2024AY 2020-21

Bench: Shri Rajesh Kumar & Shri Anikesh Banerjeei.T.A. No. 1372/Kol/2023 Assessment Year: 2020-2021 Aashirvad Villa Limited,.........................Appellant 21A, Belvedere Road, Kolkata-700027 [Pan: Aaecs6659N] -Vs.- Income Tax Officer,.................................Respondent Ward-4(3), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Puja Somani, C.A., Appeared On Behalf Of The Assessee Shrip.P. Barman, Addl. Cit, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : February 13, 2024 Date Of Pronouncing The Order : February 13, 2024

Section 139(1)Section 143(1)Section 250Section 71Section 71(2)

issued u/s 143(1) of the Act dated 23-12-2021 erred in not following the mandate as required by first proviso to section 143(1) of the Act which says that no such adjustment shall be made unless an intimation is given to the assessee of such adjustment either ... business loss of Rs.6,578/- which was also adjusted with the long-term capital gain. During the processing of the return under section 143(1), the ld. Assessing Officerassessed the total income of the assessee at Rs.2,77,370/- by not allowing loss from house property

Varian Medical Systems International (India) Private Limited, Mumbaiqqq vs. Assessment Unit NFAC Cetnre ITO, Ministry of Finance Delhi, Delhi

In the result, the appeal of the assessee is partially allowed

ITA 2496/MUM/2022[2018-2019]Status: DisposedITAT Mumbai13 Feb 2024AY 2018-2019

Bench: Shri Narender Kumar Choudhry, Jm & Ms Padmavathy S, Am

For Appellant: Shri Ajit Jain a/w Shri Siddesh
Section 143(1)Section 144CSection 234BSection 234CSection 270ASection 37(1)Section 68Section 92C

return of income for AY 2018-19 on 30.11.2018 declaring total income of Rs. 35,56,75,590/-. The return was proceed under section 143(1) of the Act assessing the income at Rs. 35,84,34,480/- after making certain adjustments including the addition towards delayed remittance of employee ... receivables Ground No. 4 (4.1 to 4.6) Disallowance of employee contribution to PF in the Ground No. 5 (5.1 to 5.3) intimation under section 143(1) Addition on account of accretion to reserve treated as Ground No.6 (6.1 to 6.6) LTCG Disallowance of Finance Cost under section 37(1

M/S.Hosdurg Range Kallu Chethu Thozhilali Vyavasaya Co-Op Society, Calicut vs. The ITO Ward 1, Kannur

In the result, the assessee’s appeal is allowed

ITA 60/COCH/2023[2019-20]Status: DisposedITAT Cochin12 Feb 2024AY 2019-20

Bench: Shri Sanjay Arora & Ms. Kavitha Rajagopalhosdurg Range Kallu Chethu Thozhilali Income Tax Officer Vyavasaya Co-Operative Scoiety Ward - 1, Kannur Kunnummal, Kanhangad P.O. Vs. Hosdurg 671315 [Pan: Aaaah4840A] (Appellant) (Respondent)

For Appellant: Shri M.C. Jacob, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 139Section 139(1)Section 142Section 143(1)(a)Section 154Section 80Section 80ASection 80P

however, is the case with s. 143(1)(a) under which the impugned processing of the assessee’s return has been carried out. Section 143(1)(a)(ii), applied in the instant case, reads as under: Assessment. 143. (1) Where a return has been made under section

The Kumarakom Vadakkumbhagom Service Co-Op Bank Ltd, Kottayam vs. The ITO Ward -2, Kollam

In the result, the assessee’s appeal is allowed

ITA 339/COCH/2023[2019-20]Status: DisposedITAT Cochin12 Feb 2024AY 2019-20

Bench: Shri Sanjay Arora & Ms. Kavitha Rajagopalkumarakom Vadakkumbhagom Income Tax Officer Service Co-Op. Bank Ltd. Ward -2, Kollam Kumrakom Vs. Kottayam 686563 [Pan:Aaaat5887H] (Appellant) (Respondent)

For Appellant: Shri V. Devananada NarasimhamFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 139(1)Section 143(1)Section 143(1)(a)Section 80ASection 80P

IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Ms. Kavitha Rajagopal, Judicial