Income Tax Appellate Tribunal - Chennai
Changepond Technologies Pvt Ltd., ... vs Acit (Osd) Corporate Range 1, Chennai on 8 August, 2018
आयकर अपील य अ धकरण ,' ए ' यायपीठ,चे नई
IN THE INCOME TAX APPELLATE TRIBUNAL
"A" BENCH, CHENNAI
ी जॉज माथन, या यक सद यएवं ी एस जयरामन, लेखा सद य केसम$
BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND
SHRI S. JAYARAMAN, ACCOUNTANT MEMBER
आयकर अपील सं/.I.T.A. No. 3202/Chny/2017
नधारण वष/Assessment Year : 2014-15
M/s. Changepond Technologies Pvt. Ltd., The Assistant Commissioner of
Plot No. H-2, Sipcot Park, Vs. Income Tax (OSD),
2nd Main Road, Siruseri, Corporate Range -1,
Chennai - 603 103. Chennai
[PAN: AABCC 3252G]
(अपीलाथ /Appellant) (%&यथ'/Respondent)
Assessee by : None
Revenue by : Shri AR.V. Sreenivasan, Sr. AR
सुनवाईक0तार ख/Date of Hearing : 08.08.2018
घोषणाक0तार ख/Date of Pronouncement : 08.08.2018
आदे श/ O R D E R
PER S. JAYARAMAN, ACCOUNTANT MEMBER :
The assessee filed this appeal against the order of Commissioner of Income Tax (Appeals)-1, Chennai in ITA No. 536/CIT(A)-1/16-17 dated 27.11.2017 for assessment year 2014-15.
2. M/s. Changepond Technologies Pvt. Ltd., the assessee, is engaged in the business of software development. While completing the assessment u/s.
:-2-: ITA No. 3202/Chny/2017 143(3) for assessment year 2014-15, the AO, inter alia, while giving MAT credit did not consider the surcharge and educational cess. Aggrieved, the assessee filed appeal before the Ld. CIT(A). The Ld. CIT(A) dismissed the appeal. Aggrieved, the assessee filed this appeal.
3. None appeared on behalf of the assessee. The Ld DR supported the orders of the lower authorities, although, the co-ordinate bench decision in the case of DCIT vs M/s. Saint Gobain Gyproc India Ltd (ITA No. 2122/Mds/2015 dated 03.02.2016) on this issue is in favour of the assessee, which was further applied by this tribunal in the case of ACIT vs M/s. Photon Infotech Pvt. Ltd., ITA No. 2535/Chny/2017 dated 20.03.2018. Following the co-ordinate bench decision, wherein it is held that MAT credit was to be calculated inclusive of surcharge and educational cess, we allow the assessee's appeal.
4. In the result, the assessee's appeal is allowed.
Order pronounced in the open court on 08th August, 2018 at Chennai.
Sd/- Sd/-
(जॉजमाथन) (एसजयरामन)
(GEORGE MATHAN) (S. JAYARAMAN)
या यकसद!य/Judicial Member लेखासद!य/Accountant Member
:-3-: ITA No. 3202/Chny/2017
चे नई/Chennai,
th
5दनांक/Dated: 08 August, 2018
JPV
आदे शक0% त7ल8पअ9े8षत/Copy to:
1. अपीलाथ'/Appellant 2. %&यथ'/Respondent 3. आयकरआयु;त) अपील(/CIT(A)
4. आयकरआयु;त/CIT 5. 8वभागीय% त न ध/DR 6. गाडफाईल/GF