ACIT v. IIS Infotech Ltd.

82 TTJ 174Income Tax Appellate Tribunal#21459 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2024.

Judgments citing ACIT v. IIS Infotech Ltd.

Lanco Solar (Gujarat) Private Limited, Hyderabad vs. ITO., Ward-16(1), Hyderabad

In the result, appeals filed by the assessee are allowed

ITA 906/HYD/2024[2018-19]Status: DisposedITAT Hyderabad27 Nov 2024AY 2018-19

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G. & आ.अपी.सं /Ita Nos. 905 & 906/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2017-18 & 2018-19) Lanco Solar (Gujarat) Vs. Income Tax Officer Private Limited, Hyderabad Ward 16(1) Pan:Aabcl1095J Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Rakesh Joshi, Ca राज" व "ारा/Revenue By:: Shri Gudimella V P Pavan Kumar, Dr सुनवाई की तारीख/Date Of Hearing: 13/11/2024 घोषणा की तारीख/Pronouncement: 27/11/2024 आदेश/Order

For Appellant: Shri Rakesh Joshi, CAFor Respondent: : Shri Gudimella V P Pavan
Section 80I

…by splitting up reconstruction of business already in existence (ii) Industrial undertaking is not firmed by transfer to a new business machinery or plant previously used for any purpose. 12.Further, the Hon'ble Delhi High Court in ACIT vs. IIS Infotech Ltd. [82 TTJ 174] while discussing the scope of exemption under section 10B held that benefit under section 10 is always attached to the industrial undertaking irrespective of the fact who owns it 100% export oriented unit and enjoying tax exemption under section 10B merged with assessee, would be entitled to same benefit with respect to said unit even after merge…

Lanco Solar (Gujarat) Private Limited, Hyderabad vs. ITO., Ward-16(1), Hyderabad

In the result, appeals filed by the assessee are allowed

ITA 905/HYD/2024[2017-18]Status: DisposedITAT Hyderabad27 Nov 2024AY 2017-18

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G. & आ.अपी.सं /Ita Nos. 905 & 906/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2017-18 & 2018-19) Lanco Solar (Gujarat) Vs. Income Tax Officer Private Limited, Hyderabad Ward 16(1) Pan:Aabcl1095J Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Rakesh Joshi, Ca राज" व "ारा/Revenue By:: Shri Gudimella V P Pavan Kumar, Dr सुनवाई की तारीख/Date Of Hearing: 13/11/2024 घोषणा की तारीख/Pronouncement: 27/11/2024 आदेश/Order

For Appellant: Shri Rakesh Joshi, CAFor Respondent: : Shri Gudimella V P Pavan
Section 80I

…by splitting up reconstruction of business already in existence (ii) Industrial undertaking is not firmed by transfer to a new business machinery or plant previously used for any purpose. 12.Further, the Hon'ble Delhi High Court in ACIT vs. IIS Infotech Ltd. [82 TTJ 174] while discussing the scope of exemption under section 10B held that benefit under section 10 is always attached to the industrial undertaking irrespective of the fact who owns it 100% export oriented unit and enjoying tax exemption under section 10B merged with assessee, would be entitled to same benefit with respect to said unit even after merge…

DCIT, Circle- 8(1), New Delhi vs. Ebix Software India Pvt. Ltd., New Delhi

ITA 5274/DEL/2017[2013-14]Status: DisposedITAT Delhi30 Sept 2020AY 2013-14

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms Nidhi Srivastava, CIT, DR
Section 10ASection 115J

…at there is splitting up or reconstruction of business:- i) 106 TTJ 484 (Chennai) Kumaran Systems (P) Ltd. ACIT ii) ITA Nos 623 & 847/B/2010 dated 19.5.2010 DCIT v. M/s L.G. Soft India (P) Ltd. iii) 100 ITD 125 Tech Book Electronic Services (P) Ltd v ACIT iv) 82 TTJ 174 ACIT v IIS Infotech Ltd v) IT (TP) A No. 1444 (Bang) 2012 GXS India Technology Centre (P) Ltd vs. ITO 38. The ld. Counsel for the assessee, referring to the provisions of section 10AA of the Act submitted that fulfillment of the conditions as provided in sub-section (1) r.w. sub-section (4) of section 10AA of the Act has to be seen in the year of…

DCIT 2(2), Mumbai vs. Jsk Industries P.Ltd, Mumbai

In the result, appeal filed by Revenue is dismissed

ITA 2639/MUM/2014[2010-11]Status: DisposedITAT Mumbai23 Feb 2018AY 2010-11

Bench: Shri R.C. Sharma & Shri Pawan Singhdcit-2(2), M/S Jsk Industries Pvt. Ltd. Room No. 545, Aayakar 9, A.K. Naik Marg, Near New Bhavan, M.K. Road, Empire Cinema, Cst (V.T.), Vs. Mumbai-400020. Mumbai-400001. Pan: Aabcj5937F

For Appellant: Shri Dharmesh Shah (AR)For Respondent: Shri Aarju Garodia (DR)
Section 143(3)Section 253Section 254(1)Section 8Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “J”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER DCIT-2(2), M/s JSK Industries Pvt. Ltd. Room No. 545, Aayakar 9, A.K. Naik Marg, Near New Bhavan, M.K. Road, Empire Cinema, CST (V.T.), Vs. Mumbai-400020. Mumbai-400001. PAN: AABCJ5937F (Appellant) (Respondent) Revenue by : Shri Aarju Garodia (DR) Assessee by : Shri Dharmesh Shah (AR) Date of hearing : 13.02.2018 Date of Pronouncement : 23.02.2018 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by revenue under section 253 o…

ACIT v. IIS Infotech Ltd. (82 TTJ 174) — Cited in 4 Judgments | BharatTax