Which sections of the Income Tax Act does 8.Ace Multi Axes System Ltd. v. Deputy Commissioner of Income Tax come up under?

It is most often cited in judgments turning on Section 14A, Section 41(1).

8.Ace Multi Axes System Ltd. v. Deputy Commissioner of Income Tax

Q: How many judgments cite 8.Ace Multi Axes System Ltd. v. Deputy Commissioner of Income Tax?

26 judgments on BharatTax cite 8.Ace Multi Axes System Ltd. v. Deputy Commissioner of Income Tax (367 ITR 266), spanning 2017 to 2023.

367 ITR 266High Court2014#4511 most cited

What is 8.Ace Multi Axes System Ltd. v. Deputy Commissioner of Income Tax authority for?

The eligibility for deductions under sections 80-IB and 80-IA, and related issues like the initial assessment year, demerger, and resulting company status, are significant considerations in the context of company restructuring and tax benefits.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2023.

Also referred to as

Ace Multi Axes System Ltd. v. Deputy Commissioner of Income Tax · 367 ITR 266 · section 80la · section 80ib(4) · section 80l · section 80ia(5) · section 80ia(4)(i) · section 80ia(8) · resulting company · initial assessment year · section 80ia(4) · demerger · infrastructure facility · deduction under section 80ia

Sections most often in play

Section 14A Section 41(1)

Issues it is cited on

section 80la section 80ib(4)section 80l section 80ia(5)section 80ia(4)(i)section 80ia(8)resulting company initial assessment year section 80ia(4)demerger infrastructure facility deduction under section 80ia

Judgments citing 8.Ace Multi Axes System Ltd. v. Deputy Commissioner of Income Tax

Deputy Commissioner of Income Tax Central Circle-1(4), Mumbai vs. Samruddhi Cement Limited (Since Amalgamated Into M/S.Ultratech Cement Limited), Mumbai

In the result, both the appeals of the Revenue are dismissed

ITA 4835/MUM/2017[2010-11]Status: DisposedITAT Mumbai05 May 2022AY 2010-11

Section 139(1)Section 143(3)Section 43Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘G‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER & Deputy Commissioner of Vs. M/s. Ultratech Cement Income Tax, Central Circle-1(4) Limited Room No.902, Pratishtha Aditya Birla Centre Bhavan, 9th Floor A-Wing, 2nd Floor Old CGO Building Annexe S.K.Ahire Marg Mumbai – 400 020 Worli, Mumbai – 400 030 PAN/GIR No.AANCS3843F (Appellant) .. (Respondent) Revenue by Shri Jasbir Chauhan Assessee by Shri Madhur Agrawal Date of Hearing 21/02/2022 Date of Pronouncement 05/05/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): Thes…

Marathon Electric India Pvt. Ltd., Faridabad vs. ACIT, Faridabad

In the result, the appeal of the assessee is partly allowed for statistical purpose

ITA 6100/DEL/2012[2008-09]Status: DisposedITAT Delhi27 Nov 2020AY 2008-09

Bench: Shri R. K. Panda & Ms Suchitra Kamble(Through Video Conferencing) Marathon Electric India Pvt. Vs Acit Ltd. Circle-1 Sector-11, Faridabad Model Town Faridabad (Respondent) Aaacg5525H (Appellant)

Section 10BSection 144Section 254Section 92D

…deduction under section 80-IA" The Ld. AR also relied upon decision of Ahmadabad Tribunal in case of DCIT v Tyco Valves & Control India (P.) Ltd.[2013] 33 taxmann 223 as well as the Hon’ble Karnataka HC in case of Ace Multi Axes Systems Ltd. v. Dy. CIT [2014] 367 ITR 266 dealing with issue 27 of deduction u/s 80IA in subsequent years. The Ld. AR also relied upon the decision of the Hon’ble Delhi High court in case of CIT v International Tractors Ltd.[2017] 84 taxmann 132, wherein the Hon’ble High Court rejected revenue’s plea that assessee need to fulfill conditions of 80IA in each of the subsequent years. Thus,…

Commissioner of Income Tax vs. M/S International Tractors Ltd

ITA/1082/2005HC Delhi20 Jul 2017

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 147Section 260ASection 80

…; Saurashtra Cement & Chemical Industries Limited v. CIT (1994) 122 CTR 329 (Guj); CIT v. Paul Brothers (1995) 216 ITR 548 (Bom); CIT v. Tata Communications Internet Services Ltd. (2012) 251 CTR 290 (Del); Ace Multi Axes Systems Ltd. v. Deputy CIT (2014) 367 ITR 266 (Kar) and CIT v. Sunder Forging (decision of the Punjab and Haryana High Court in ITA Nos. 242&243/2012 & 92/2014). ________________________________________________________________________________ ITA Nos.1082/2005; 690/2008; ITA 225/2009; 1189/2009 & 251/2010 Page 17 of 45 (v) It is further submitted that the Circulars issued by…

Commissioner of Income Tax Delhi IV vs. International Tractors Ltd

ITA/690/2008HC Delhi20 Jul 2017

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 147Section 260ASection 80

Commissioner of Income Tax (Ltu) vs. International Tractors Limited

ITA/1189/2009HC Delhi20 Jul 2017

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 147Section 260ASection 80

Ultra Tech Cement Ltd, Mumbai vs. Addl CIT RG 2(2), Mumbai

In the result appeals of the Revenue are dismissed, whereas appeals of the assessee are allowed in part in terms indicated hereinabove

ITA 5065/MUM/2014[2009-10]Status: DisposedITAT Mumbai05 Apr 2017AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm M/S. Ultratech Cement Ltd., Vs. Acit – 2(2), Mumbai Ahura Centre, B Wing, 2Nd Floor, Mahakali Caves Road, Andheri – East Mumbai – 400 093 Pan/Gir No. Aaacl6442L Appellant) .. Respondent) M/S. Ultratech Cement Ltd., Vs. Dcit – 2(2), Mumbai Ahura Centre, B Wing, 2Nd Floor, Mahakali Caves Road, Andheri – East Mumbai – 400 093 Pan/Gir No. Aaacl6442L Appellant) .. Respondent) Acit – 2(2), Mumbai Vs. M/S. Ultratech Cement Ltd., Ahura Centre, B Wing, 2Nd Floor, Mahakali Caves Road, Andheri – East Mumbai – 400 093 Pan/Gir No. Aaacl6442L Appellant) .. Respondent) Dcit – 2(2), Mumbai Vs. M/S. Ultratech Cement Ltd., Ahura Centre, B Wing, 2Nd Floor, Mahakali Caves Road, Andheri – East Mumbai – 400 093 Pan/Gir No. Aaacl6442L Appellant) .. Respondent) M/S. Ultratech Cement Ltd., Assessee By Shri Arvind Sonde Alongwith Shri Sampat Kabra Revenue By Smt. S.Padmaja

Section 127Section 143(3)Section 14ASection 271Section 80Section 80l

…ssioner of Income Tax v. Delhi Press Patra Prakashan Ltd. [2013]355 ITR 14 (Delhi)/[2013] 260 CTR 253 (Delhi) 7. Saurashtra Cement & Chemical Industries Ltd. v. CIT [11 CTR 139] [GUJARAT] 8.Ace Multi Axes System Ltd. V. Deputy Commissioner of Income Tax [2014]367 ITR 266 (Karnataka) 9 ITO vs. Smt. Urmila Bhandari [ITA Nos.766, 2593/Del/2013] 10 Deputy Commissioner of Incme Tax v. Selvel Advertising (P.) Ltd. [2015]37 ITR(T) 611 (Kolkata Trib.) 11. Century Enka Limited vs. Deputy Commissioner of Income Tax [ITA No. 560/Kol/2010] 12.Janak Dehydration (P.) Ltd. v. Assistant Commissioner of Income-Tax [2011] 44 SOT 9…