Syngenta India Ltd, Pune vs. CIT(A) 3, Mumbai
In the result, the assessee’s appeal is allowed
ITA 5537/MUM/2015[2005-06]Status: DisposedITAT Mumbai10 Jun 2016AY 2005-06
Bench: Shri B R Baskaran, Am & Shri Amit Shukla, Jm Assessment Year : 2005-06 Syngenta India Ltd., The Dy. Cit 1(3), Amar Paradigm, Mumbai Vs. S N 110/11/3 Baner Road, Pune 411 045 Pan Aaecs9424P (Appellant) Respondent)
For Appellant: Shri Nitesh JoshiFor Respondent: Shri A K Nayak
Section 271(1)(c)Section 80Section 80I
…reiterated its explanation and submitted that claim of deduction was based on following judicial precedents: i) CIT vs. India Gelatine & Chemicals Ltd. 275 ITR 284, judgment dated 08.04.2004 ii) ITAT Chandigarh Bench in the case of ITO vs. Kiran Enterprises 92 TTJ 104 iii) ITAT Pune Bench in the case of ACIT vs. Kripa Chemicals Private Ltd. 82 ITD 449 Besides these it was submitted that it was only after the decision of Hon’ble Supreme Court in the case of Liberty India Ltd. vs. CIT 317 ITR 218, which was rendered on 31.08.2009 these matters were decided against the assessee by the Tribunal. The decision of…
