ADIT v. Global Geophyiscal Services Ltd.

68 SOT 86Income Tax Appellate Tribunal#21245 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

section 9(i)(vii)section 9(i)r&d expenditureweighted deductionsection 35(2ab)withholding taxdisallowance of interest expendituresection 9(1)(vii)section 40(a)(i)specified authorityfees for technical servicessection 35

Judgments citing ADIT v. Global Geophyiscal Services Ltd.

The Dy.Commissioner of Income Tax, Circle-1(1)(2), Ahmedabad vs. M/S. Cadila Pharmaceuticals Ltd., Ahmedabad

In the result, appeals of the Revenue are dismissed and that of the assessee are allowed for statistical purposes

ITA 76/AHD/2020[2009-10]Status: DisposedITAT Ahmedabad17 Apr 2024AY 2009-10

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Bandish Soparkar, and Shri Parin Shah, Ars
Section 250(6)Section 40Section 9(1)(vii)

…The assessee had also cited decision in this regard of the ITAT, Mumbai Bench in the case of Chicago Pneumatic India Ltd. Vs. DCIT, (2007) 15 SOT 252 (Mum)(ITAT), and the decision of ITAT, Delhi Bench in the case of ADIT Vs. Global Geophyiscal Services Ltd., 68 SOT 86 (Del.ITAT). 47. The ld.DR was unable to distinguish decisions relied upon by the ld.CIT(A) while admitting the assessee’s claim of deduction under section 35(2AB) of the Act to the tune of Rs.3.21 crores. Therefore, we see no reason to interfere the ld.DR objection to the admission of the said claim of the assessee by the ld.CIT(A). 48. As for t…

The Dy.Commissioner of Income Tax, Circle-1(1)(2), Ahmedabad vs. M/S. Cadila Pharmaceuticals Ltd., Ahmedabad

In the result, appeals of the Revenue are dismissed and that of the assessee are allowed for statistical purposes

ITA 73/AHD/2020[2008-09]Status: DisposedITAT Ahmedabad17 Apr 2024AY 2008-09

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Bandish Soparkar, and Shri Parin Shah, Ars
Section 250(6)Section 40Section 9(1)(vii)

…The assessee had also cited decision in this regard of the ITAT, Mumbai Bench in the case of Chicago Pneumatic India Ltd. Vs. DCIT, (2007) 15 SOT 252 (Mum)(ITAT), and the decision of ITAT, Delhi Bench in the case of ADIT Vs. Global Geophyiscal Services Ltd., 68 SOT 86 (Del.ITAT). 47. The ld.DR was unable to distinguish decisions relied upon by the ld.CIT(A) while admitting the assessee’s claim of deduction under section 35(2AB) of the Act to the tune of Rs.3.21 crores. Therefore, we see no reason to interfere the ld.DR objection to the admission of the said claim of the assessee by the ld.CIT(A). 48. As for t…

Cadila Pharmaceuticals Ltd., Ahmedabad vs. The Asst. Commissioner of Income Tax, Circle-1(1)(2), Ahmedabad

In the result, appeals of the Revenue are dismissed and that of the assessee are allowed for statistical purposes

ITA 52/AHD/2020[2009-10]Status: DisposedITAT Ahmedabad17 Apr 2024AY 2009-10

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Bandish Soparkar, and Shri Parin Shah, Ars
Section 250(6)Section 40Section 9(1)(vii)

…The assessee had also cited decision in this regard of the ITAT, Mumbai Bench in the case of Chicago Pneumatic India Ltd. Vs. DCIT, (2007) 15 SOT 252 (Mum)(ITAT), and the decision of ITAT, Delhi Bench in the case of ADIT Vs. Global Geophyiscal Services Ltd., 68 SOT 86 (Del.ITAT). 47. The ld.DR was unable to distinguish decisions relied upon by the ld.CIT(A) while admitting the assessee’s claim of deduction under section 35(2AB) of the Act to the tune of Rs.3.21 crores. Therefore, we see no reason to interfere the ld.DR objection to the admission of the said claim of the assessee by the ld.CIT(A). 48. As for t…

Cadila Pharmaceuticals Ltd., Ahmedabad vs. The Asst. Commissioner of Income Tax, Circle-1(1)(2), Ahmedabad

In the result, appeals of the Revenue are dismissed and that of the assessee are allowed for statistical purposes

ITA 51/AHD/2020[2008-09]Status: DisposedITAT Ahmedabad17 Apr 2024AY 2008-09

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Bandish Soparkar, and Shri Parin Shah, Ars
Section 250(6)Section 40Section 9(1)(vii)

…The assessee had also cited decision in this regard of the ITAT, Mumbai Bench in the case of Chicago Pneumatic India Ltd. Vs. DCIT, (2007) 15 SOT 252 (Mum)(ITAT), and the decision of ITAT, Delhi Bench in the case of ADIT Vs. Global Geophyiscal Services Ltd., 68 SOT 86 (Del.ITAT). 47. The ld.DR was unable to distinguish decisions relied upon by the ld.CIT(A) while admitting the assessee’s claim of deduction under section 35(2AB) of the Act to the tune of Rs.3.21 crores. Therefore, we see no reason to interfere the ld.DR objection to the admission of the said claim of the assessee by the ld.CIT(A). 48. As for t…

ADIT v. Global Geophyiscal Services Ltd. (68 SOT 86) — Cited in 4 Judgments | BharatTax