2017) 77 Taxmann.com 27 (S.C); (ii) Pr.CIT v. Cheran Spinning Mills (P) Ltd.

76 Taxmann.com 28Reported decision2016#21367 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2018.

Judgments citing 2017) 77 Taxmann.com 27 (S.C); (ii) Pr.CIT v. Cheran Spinning Mills (P) Ltd.

Dy.CIT, Circle-3(3), Hyderabad vs. M/S Visaka Industries Limited, Secunderabad

In the result, appeal of the assessee is dismissed

ITA 860/HYD/2014[2006-07]Status: DisposedITAT Hyderabad27 Jul 2018AY 2006-07

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2006-07 Dy. Commissioner Of Income- Vs. M/S Visaka Industries Ltd., Tax, Circle – 3(3), Hyderabad. Secunderabad. Pan – Aaacv 7263 K (Appellant) (Respondent) Assessment Year: 2006-07 M/S Visaka Industries Ltd., Vs. Dy. Commissioner Of Income- Secunderabad. Tax, Circle – 3(3), Hyderabad. Pan – Aaacv 7263 K (Appellant) (Respondent)

For Appellant: Shri M.V, AnilkumarFor Respondent: Shri M. Naveen
Section 143(3)Section 147Section 148Section 80GSection 80ISection 80l

…m for deduction u/s 80IB has been made for the first time during the A.Y 2005-06. The Hon'ble Supreme Court, in the cases of (i) CIT vs. Defree Engineering (P) Ltd reported in(2017) 77 Taxmann.com 27 (S.C); (ii) Pr.CIT vs. Cheran Spinning Mills (P) Ltd (2016) 76 Taxmann.com 28 (S.C); and (iii) CIT,Coimbatore vs. P.S. Velusamy reported in (2016) 74 Taxmann.com 262 (S.C) has held that the initial A.Y referred to in section 80IA would only be the year of deduction u/s 80IA claimed for the first time out of the total period, and not the year of commencement of eligible business and that the assessee had the option to…

M/S Visaka Industries Limited, Secunderabad vs. DCIT, Circle-3(3), Hyderabad

In the result, appeal of the assessee is dismissed

ITA 811/HYD/2014[2006-07]Status: DisposedITAT Hyderabad27 Jul 2018AY 2006-07

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2006-07 Dy. Commissioner Of Income- Vs. M/S Visaka Industries Ltd., Tax, Circle – 3(3), Hyderabad. Secunderabad. Pan – Aaacv 7263 K (Appellant) (Respondent) Assessment Year: 2006-07 M/S Visaka Industries Ltd., Vs. Dy. Commissioner Of Income- Secunderabad. Tax, Circle – 3(3), Hyderabad. Pan – Aaacv 7263 K (Appellant) (Respondent)

For Appellant: Shri M.V, AnilkumarFor Respondent: Shri M. Naveen
Section 143(3)Section 147Section 148Section 80GSection 80ISection 80l

…m for deduction u/s 80IB has been made for the first time during the A.Y 2005-06. The Hon'ble Supreme Court, in the cases of (i) CIT vs. Defree Engineering (P) Ltd reported in(2017) 77 Taxmann.com 27 (S.C); (ii) Pr.CIT vs. Cheran Spinning Mills (P) Ltd (2016) 76 Taxmann.com 28 (S.C); and (iii) CIT,Coimbatore vs. P.S. Velusamy reported in (2016) 74 Taxmann.com 262 (S.C) has held that the initial A.Y referred to in section 80IA would only be the year of deduction u/s 80IA claimed for the first time out of the total period, and not the year of commencement of eligible business and that the assessee had the option to…

ACIT, New Delhi vs. M/S. Moonstar Securities Trading & Finance Co. Pvt. Ltd., New Delhi

In the result appeal filed by the assessee is allowed

ITA 4661/DEL/2014[2011-12]Status: DisposedITAT Delhi31 Oct 2017AY 2011-12

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: “That theFor Respondent: “1. The
Section 115JSection 14Section 143(1)Section 14ASection 250

…tified in deleting the additions made by AO u/s. 14A r.w.r. 8D and the AO had made disallowance after relying on the decision in the case of Cheminvest Ltd. vs. ITO 317 ITR 86. He further relied on the decisions in Indiabulls Financial Services Ltd. vs. DCIT, 76 Taxmann.com 28 and Nahar Spinning Mills Ltd. vs. CIT, 82 Taxmann.com 154 (P&H). 8. We have heard the rival submissions and have gone through the entire material available on record and we find that the issue involved in these appeals is squarely covered by the order dated 09.06.2017 of coordinate Bench in the case of assessee itself in ITA Nos. 621 to 62…

M/S. Moonstar Securities Trading & Finance Co. Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result appeal filed by the assessee is allowed

ITA 4562/DEL/2014[2011-12]Status: DisposedITAT Delhi31 Oct 2017AY 2011-12

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: “That theFor Respondent: “1. The
Section 115JSection 14Section 143(1)Section 14ASection 250

…tified in deleting the additions made by AO u/s. 14A r.w.r. 8D and the AO had made disallowance after relying on the decision in the case of Cheminvest Ltd. vs. ITO 317 ITR 86. He further relied on the decisions in Indiabulls Financial Services Ltd. vs. DCIT, 76 Taxmann.com 28 and Nahar Spinning Mills Ltd. vs. CIT, 82 Taxmann.com 154 (P&H). 8. We have heard the rival submissions and have gone through the entire material available on record and we find that the issue involved in these appeals is squarely covered by the order dated 09.06.2017 of coordinate Bench in the case of assessee itself in ITA Nos. 621 to 62…

2017) 77 Taxmann.com 27 (S.C); (ii) Pr.CIT v. Cheran Spinning Mills (P) Ltd. (76 Taxmann.com 28) — Cited in 4 Judgments | BharatTax