1. Lason India (Vetri Software) v. ITO (

129 TTJ 273Income Tax Appellate Tribunal#5406 most cited

What is 1. Lason India (Vetri Software) v. ITO ( authority for?

Units eligible for Section 10B exemption need not have their losses carried forward separately; these losses can be set off against normal taxable income.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2023.

Also referred to as

Lason India (Vetri Software) v. ITO · Section 10B · set off of loss · normal taxable units · carry forward loss

Also reported as

301 ITR 306

Judgments citing 1. Lason India (Vetri Software) v. ITO (

DCIT, Chennai vs. Dsm Soft Private Limited, Chennai

In the result, the appeal of the Revenue in ITA

ITA 2059/CHNY/2015[2008-09]Status: DisposedITAT Chennai16 Mar 2015AY 2008-09

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. A.B. Koli, IRS, JCITFor Respondent: Ms. Hemalatha, K. ACA
Section 10ASection 143(1)Section 143(3)Section 148

…relied on the decision of the Tribunal irrespective of the fact that Commissioner of Income Tax (Appeals) and Tribunal in assessee’s own case allowed based on the Special Bench decision of ITAT, Chennai in Scientific Atlanta India Technology P. Ltd vs. ACIT 129 TTJ 273. The ld. Commissioner of Income Tax (Appeals) considering the grounds submissions of the Authorised Representative and also findings of the Assessing Officer has allowed the ground of the assessee observing at 8.2 of the order as under:- “I have carefully considered the facts, order of the Assessing Officer, submissions made by the appellant a…