2013) 256 CTR 393 (HP-HC); IPCA Laboratory Ltd. vs. DCIT (2004) 266 ITR 521 (SC); ITO v. Induflex Products (P) Ltd.

294 ITR 1Supreme Court of India2007#20343 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2007 to 2018.

Judgments citing 2013) 256 CTR 393 (HP-HC); IPCA Laboratory Ltd. vs. DCIT (2004) 266 ITR 521 (SC); ITO v. Induflex Products (P) Ltd.

Dy. C.I.T.1(2), Raipur (Cg) vs. M/S Godawari Power & Ispat Ltd., Raipur (Cg)

In the result, the appeal filed by the Revenue is partly allowed for

ITA 365/BIL/2014[2011-12]Status: DisposedITAT Raipur01 Oct 2018AY 2011-12

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2011-12 Dcit- 1(2), Godawari Power & Ispat Ltd., Raipur (Cg). Plot No.482/2, Industrial Growth Vs. Centre, Phase- 1, Siltara, Raipur (Cg).

For Appellant: Shri R. B. Doshi, CAFor Respondent: Shri P. K. Mishra, CIT(DR)

Section 143(2)Section 143(3)Section 14ASection 3Section 80Section 80I

…on the following judicial pronouncements relied upon by the A.O. CIT vs. Him Teknoforge Ltd. (2013) 256 CTR 393 (HP-HC); IPCA Laboratory Ltd. vs. DCIT (2004) 266 ITR 521 (SC); ITO vs. Induflex Products (P) Ltd. (2006) 280 ITR 1 (SC); A.M. Moosa vs. CIT (2007) 294 ITR 1 (SC) CIT vs. Shirke Construction Equipments Ltd. (2007) 291 ITR 380 (SC) and Synco Industries Ltd. vs. Assessing Officer & ANR (2008) 299 ITR 444 (SC). 5.3 In view of the above, I am of the considered opinion that the A.O. has erred in netting off the profits & losses of two eligible units and allowing the deduction thereon, in spite of the fact th…

P.M.Palani Mudaliar & Co., Chennai vs. DCIT, Chennai

In the result, assessee appeal is partly allowed for statistical

ITA 1555/CHNY/2016[2004-05]Status: DisposedITAT Chennai23 Nov 2016AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Appellant: Ms. J. Sree Vidya, AdvocateFor Respondent: Shri. A.V.Sreekanth, IRS, JCIT

Section 80H

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C BENCH : CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. No.1555/Mds/2016. "नधा"रण वष" /Assessment year : 2004-2005 M/s. P M Palani Mudaliar & Co., Vs. The Deputy Commissioner of 36, Coral Merchant Street, Income Tax, Mannady, Non Corporate Circle -12, Chennai 600 001. Chennai [PAN AAAFP 0835G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Ms. J. Sree Vidy…

M/S J K Industries Ltd vs. The Assistant Commissioner of Income Tax

In the result, the appeal is dismissed

ITA/1105/2006HC Karnataka19 Feb 2013

Bench: D.V.SHYLENDRA KUMAR,B.SREENIVASE GOWDA

Section 260Section 80ASection 80H

…mar, learned senior counsel appearing for the revenue that these two Judgments of the Supreme Court has been followed by the Bench of the Madras High Court in the case of ‘COMMISSIONER OF INCOME TAX v. HARON VANEERS [P] LTD.,’ reported in [2007] 294 ITR 18 [MAD] and in this case, the Madras High Court had an occasion to refer to the provisions of section 32 of the Act also in the context of the amendment and did hold that section 80HHC of the Act cannot be considered as forming a Code by itself, but is governed and controlled by section 80AB of the Act; that the provisions of section 80AB of t…

Commnr., Income Tax, Thiruvananthapuram vs. K. Ravindranathan Nair

C.A. No.-005173-005173 - 2007Supreme Court13 Nov 2007

For Respondent: K. Ravindranathan Nair

Section 28Section 80H

…e entitled to deduction if after such adjustments/set off the net figure is a loss." http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 10 27. In a recent judgment of this Court in the case of A.M. Moosa v. Commissioner of Income-tax \026 [2007] 294 ITR 1(SC), this Court vide para 11 has ruled as follows: "A plain reading of section 80HHC makes it clear that in arriving at the profits earned from export of both self-manufactured goods and trading goods, the profits and losses in both the trades have to be taken into consideration. If after such adjustments there is a positive profit, the asse…