DY. COMMISSIONER OF INCOME TAX, MUMBAI vs. M/S INFRASOFT TECHNOLOGIES LTD., MUMBAI

ITA 5769/MUM/2024Status: DisposedITAT Mumbai31 December 2024AY 2006-07Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s order, finding no infirmity in the decision. It was held that the conditions for claiming deduction under Section 10A were fulfilled by the assessee, based on the findings in the assessee's own case for a prior year.

What were the facts?

The Revenue appealed against the CIT(A)'s order allowing the assessee's claim for exemption under Section 10A. The CIT(A) had held that a new unit was set up by the assessee on March 28, 2000. The ITAT noted that the issue was covered by a previous decision in the assessee's own case for a subsequent assessment year.

What were the issues?

Whether the assessee was eligible for exemption under Section 10A for a new unit set up, and if the conditions for such exemption were met.

Which sections of the Income-tax Act were involved?

Section 10A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH MUMBAI

Before: SHRI AMIT SHUKLA & SHRI GIRISH AGRAWAL

Hearing: 24.12.2024Pronounced: 31.12.2024

PER GIRISH AGRAWAL, ACCOUNTANT MEMBER:

This appeal filed by the Revenue is against the order of Ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi vide order no. ITBA/NFAC/S/250/2024-25/1066108872(1), dated 27.06.2024 passed against the assessment order by the Assistant Commissioner of Income Tax, Circle 2(1)(1), Mumbai, u/s. 143(3) r.w.s. 254 of the Income-tax Act (hereinafter referred to as the “Act”), dated 30.09.2021 for Assessment Year 2006-07. 2. The solitary issue raised by the Revenue in this appeal is in respect of Ld. CIT(A) allowing the claim of exemption under section 10A by holding that t

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 10A

All 2,147 judgments and leading authorities on Section 10A →

Recent GST High Court judgments

Search GST case law →