Assistant Commissioner of Income Tax, Bangalore v. Micro Labs Limited

SHITAL FIBERS LTD. vs. COMMISSIONER OF INCOME TAX

Bench: HON'BLE MR. JUSTICE ABHAY S. OKA

…r of Income Tax, Bangalore v. Micro Labs Limited1 which records difference of opinion between two Hon’ble Judges of this Court. 2. For the sake of convenience, we are referring to facts of the case in Civil Appeal No. 14318 of 2015. We may note here 1 (2015) 17 SCC 96 Civil Appeal No.14318 of 2015 etc. Page 1 of 20 Digitally signed by ANITA MALHOTRA Date: 2025.05.20 19:16:18 IST Reason: Signature Not Verified that some of the appeals in the group have been disposed of by the Order dated 01st August, 2024 due to low tax effect. FACTUAL ASPECT 3.…

M/S/KANAM LATEX INDUSTRIES PVT.LTD., vs. ASST.COMMISSIONER OF INCOME TAX,

Appeals are dismissed

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

…section 80HHC and section 80-IB as impermissible, the Supreme Court had referred the very same question to a Larger Bench for consideration. Referring to the decision reported in Assistant Commissioner of Income Tax, Bangalore v. Micro Labs Limited [(2015) 17 SCC 96], it was submitted that since the matter has been placed for consideration before the Larger Bench of the Supreme Court for an authoritative decision, the consideration of these appeals may be deferred. 10. The learned counsel further submitted, on behalf of the assessee, that, the intention of section 80-IA(9) was clear that the deductions ar…

The Commissioner of Income Tax-III, vs. M/S Raasi Growth Fund Ltd.,

Appeals are dismissed

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

…section 80HHC and section 80-IB as impermissible, the Supreme Court had referred the very same question to a Larger Bench for consideration. Referring to the decision reported in Assistant Commissioner of Income Tax, Bangalore v. Micro Labs Limited [(2015) 17 SCC 96], it was submitted that since the matter has been placed for consideration before the Larger Bench of the Supreme Court for an authoritative decision, the consideration of these appeals may be deferred. 10. The learned counsel further submitted, on behalf of the assessee, that, the intention of section 80-IA(9) was clear that the deductions ar…

The Commissioner of Income Tax-III vs. M/s.Shail Galada

Appeals are dismissed

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

…section 80HHC and section 80-IB as impermissible, the Supreme Court had referred the very same question to a Larger Bench for consideration. Referring to the decision reported in Assistant Commissioner of Income Tax, Bangalore v. Micro Labs Limited [(2015) 17 SCC 96], it was submitted that since the matter has been placed for consideration before the Larger Bench of the Supreme Court for an authoritative decision, the consideration of these appeals may be deferred. 10. The learned counsel further submitted, on behalf of the assessee, that, the intention of section 80-IA(9) was clear that the deductions ar…

The Commissioner of Income Tax-V vs. M/S G.M.Corporation

Appeals are dismissed

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

…section 80HHC and section 80-IB as impermissible, the Supreme Court had referred the very same question to a Larger Bench for consideration. Referring to the decision reported in Assistant Commissioner of Income Tax, Bangalore v. Micro Labs Limited [(2015) 17 SCC 96], it was submitted that since the matter has been placed for consideration before the Larger Bench of the Supreme Court for an authoritative decision, the consideration of these appeals may be deferred. 10. The learned counsel further submitted, on behalf of the assessee, that, the intention of section 80-IA(9) was clear that the deductions ar…