130 TTJ 213 (Vizag) (iv) Duke Offshore Ltd. v. Dy. CIT

155 ITD 1040Income Tax Appellate Tribunal2015#19284 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2022.

Judgments citing 130 TTJ 213 (Vizag) (iv) Duke Offshore Ltd. v. Dy. CIT

ACIT, Central Circle-3, New Delhi vs. Insecticides (India) Ltd, New Delhi

In the result, the appeal filed by the Revenue Department stands dismissed and that of the Assessee stands allowed

ITA 4873/DEL/2017[2013-14]Status: DisposedITAT Delhi12 Sept 2022AY 2013-14

Bench: Dr. B.R.R. Kumar & Shri N.K. Choudhryassessment Year: 2013-14

For Appellant: Sh.Ved Jain, Ld. AdvocateFor Respondent: Ms.Sapna Bhatia, Ld. CIT/DR
Section 143(2)Section 250Section 80I

…AO, on account of book profit under MAT provisions. The ld. Commissioner, while upholding the said addition under MAT provisions, held that the issue is covered against the appellant by the decision of Hon’ble ITAT, Bangalore in the case of B&B Infotech Ltd., 155 ITD 1040. The ld. Commissioner further held that the issue is also covered against the appellant by the decision of Hon’ble Apex Court in the case of Apollo Tyres Ltd., 255 ITR 273. The Assessee before us submitted that for bringing to tax under MAT provisions, the first and foremost condition is that such a receipt should be first held as an income unde…

M/S. Insecticides (India) Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal filed by the Revenue Department stands dismissed and that of the Assessee stands allowed

ITA 3297/DEL/2017[2013-14]Status: DisposedITAT Delhi12 Sept 2022AY 2013-14

Bench: Dr. B.R.R. Kumar & Shri N.K. Choudhryassessment Year: 2013-14

For Appellant: Sh.Ved Jain, Ld. AdvocateFor Respondent: Ms.Sapna Bhatia, Ld. CIT/DR
Section 143(2)Section 250Section 80I

…AO, on account of book profit under MAT provisions. The ld. Commissioner, while upholding the said addition under MAT provisions, held that the issue is covered against the appellant by the decision of Hon’ble ITAT, Bangalore in the case of B&B Infotech Ltd., 155 ITD 1040. The ld. Commissioner further held that the issue is also covered against the appellant by the decision of Hon’ble Apex Court in the case of Apollo Tyres Ltd., 255 ITR 273. The Assessee before us submitted that for bringing to tax under MAT provisions, the first and foremost condition is that such a receipt should be first held as an income unde…

Hero Motocrop Ltd., New Delhi vs. ACIT, Circle- 11(1), New Delhi

The appeal of the assessee is partly allowed

ITA 9187/DEL/2019[2015-16]Status: DisposedITAT Delhi13 Apr 2021AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2015-16

Section 115JSection 143(3)Section 144CSection 145ASection 80ISection 92C

…el) • Kanoi Paper Industries Ltd. vs. CIT: ITA No. 298 of 2004 (Cal) • K.K. Nag Ltd. vs. ACIT: 52 SOT 381(Pune) • Hindustan Shipyard Ltd. vs. DCIT: 130 TTJ 213(Vishakhapatnam) • Shivalik Venture (P.) Ltd. v DCIT: 173 TTJ 238 (Mum) • B & B Infotech Ltd. v ITO: 155 ITD 1040 (Bang) • J.K. Lakshmi Cement Ltd. vs. ACIT: ITA No. 1275/Kol/2010 (Kol) 57.0.3 The Ld. AR also our drew attention to Rule 12(2) of the Rules which provides that return of income filed electronically should not be accompanied by a statement showing the computation of the tax payable or proof of tax claimed/deducted/collected at source or adva…

Batliboi Ltd, Mumbai vs. DCIT Cir 2(1), Mumbai

In the result, appeal of the assessee is allowed in part

ITA 5428/MUM/2015[2011-12]Status: DisposedITAT Mumbai17 Feb 2021AY 2011-12

Bench: Shri M.Balaganesh, Am & Shri Pavan Kumar Gadale, Jm M/S. Batliboi Limited Vs. Dy. Cit, Circle 2(1) Bharat House, Aayakar Bhavan 5Th Floor, 104 5Th Floor, Mumbai-400001 Mumbai Samachar Marg Fort, Mumbai -400 001 Pan/Gir No. Aaacb4408L (Appellant) .. (Respondent)

Section 115JSection 143(3)Section 40A

…) (ii) Kopran Pharmaceuticals Ltd. v. Dy. CIT [2009] 119 ITD 355 (Mum.) (iii) Hindustan Shipyard Ltd. v. Dy. CIT [2010] 130 TTJ 213 (Vizag) (iv) Duke Offshore Ltd. v. Dy. CIT [2011] 45 SOT 399/9 taxmann.com 214 (Mum.) (v) B & B Infotech Ltd. v. ITO [2015] 155 ITD 1040/63 taxmann.com 122 (Bang. - Trib.) His strong contention was that once the amount of waiver of loan is part of profit & loss account duly credited to the P&L account and also clarified by the auditor, then neither the Assessing Officer nor the assessee can tinker with such profit & loss account while computing the book profit. 11. We have heard…

130 TTJ 213 (Vizag) (iv) Duke Offshore Ltd. v. Dy. CIT (155 ITD 1040) — Cited in 4 Judgments | BharatTax