What is Bajaj Tempo Ltd. v. CIT authority for?

Provisions in taxing statutes that grant incentives, concessions, or exemptions for promoting economic growth and industrialization must be interpreted liberally and purposively. Any restrictions placed on such provisions should also be construed reasonably to advance their objective, not frustrate it.

How many judgments cite Bajaj Tempo Ltd. v. CIT?

289 judgments on BharatTax cite Bajaj Tempo Ltd. v. CIT (196 ITR 188), spanning 2004 to 2026.

Which sections of the Income Tax Act does Bajaj Tempo Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 80IA, Section 143(1), Section 80HHC, Section 139(1), Section 80IB.

Bajaj Tempo Ltd. v. CIT (196 ITR 188)

Backbone Arss Jv, Bhubaneswar vs. ITO, Ward-4(3), Bhubaneswar

In the result, appeals of the assessee i

ITA 88/CTK/2018[2013-14]Status: DisposedITAT Cuttack27 Apr 2018AY 2013-14

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपीऱ सं./Ita No.81/Ctk/2018 (A.Y.2012-2013) Hcil Adhikarya Arss Jv Vs. Dcit, Circle-4(1), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aaefh 3757 R & आयकर अपीऱ सं./Ita Nos.82 & 112/Ctk/2018 (A.Y.2013-2014 & 2012-2013) M/S Arss Atlanta Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aaqfa 8726 P & आयकर अपीऱ सं./Ita Nos.83 & 113/Ctk/2018 (A.Y.2013-14 & 2012-13) M/S Arss Anpr Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aabaa 1158 M & आयकर अपीऱ सं./Ita Nos.84 & 116/Ctk/2018 (A.Y.2013-14 & 2012-13) M/S Arss Triveni Jv Vs. Dcit, Circle-4(1), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aabaa 1081 H & आयकर अपीऱ सं./Ita No.85/Ctk/2018 (A.Y.2013-14) M/S Arss-Gvr Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aacaa 1049 A & आयकर अपीऱ सं./Ita Nos.86 & 111/Ctk/2018 (A.Y.2013-2014 & 2012-2013) M/S Niraj Arss Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aaaan 5116 B

…lying objects and reasons for a grant of deduction to an enterprise engaged in the development of an infrastructure facility. The provision was intended to give an incentive to investment for infrastructural growth in the country. In Bajaj Tempo v. CIT 119921 196 ITR 188/62 Taxman 480, the Supreme Court emphasized that a provision in a taxing statute granting incentives for promoting growth and development should be construed liberally. In the instant case, the administrative 10 ITA Nos.81-89/CTK/2018 & ITA Nos.111-121/CTK/2018 circulars issued by the CBDT proceeded on that basis by adopting a liberal view of th…

Patel-Arss Jv, Bhubaneswar vs. ITO, Ward-4(3), Bhubaneswar

In the result, appeals of the assessee i

ITA 87/CTK/2018[2013-14]Status: DisposedITAT Cuttack27 Apr 2018AY 2013-14

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपीऱ सं./Ita No.81/Ctk/2018 (A.Y.2012-2013) Hcil Adhikarya Arss Jv Vs. Dcit, Circle-4(1), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aaefh 3757 R & आयकर अपीऱ सं./Ita Nos.82 & 112/Ctk/2018 (A.Y.2013-2014 & 2012-2013) M/S Arss Atlanta Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aaqfa 8726 P & आयकर अपीऱ सं./Ita Nos.83 & 113/Ctk/2018 (A.Y.2013-14 & 2012-13) M/S Arss Anpr Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aabaa 1158 M & आयकर अपीऱ सं./Ita Nos.84 & 116/Ctk/2018 (A.Y.2013-14 & 2012-13) M/S Arss Triveni Jv Vs. Dcit, Circle-4(1), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aabaa 1081 H & आयकर अपीऱ सं./Ita No.85/Ctk/2018 (A.Y.2013-14) M/S Arss-Gvr Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aacaa 1049 A & आयकर अपीऱ सं./Ita Nos.86 & 111/Ctk/2018 (A.Y.2013-2014 & 2012-2013) M/S Niraj Arss Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aaaan 5116 B

…lying objects and reasons for a grant of deduction to an enterprise engaged in the development of an infrastructure facility. The provision was intended to give an incentive to investment for infrastructural growth in the country. In Bajaj Tempo v. CIT 119921 196 ITR 188/62 Taxman 480, the Supreme Court emphasized that a provision in a taxing statute granting incentives for promoting growth and development should be construed liberally. In the instant case, the administrative 10 ITA Nos.81-89/CTK/2018 & ITA Nos.111-121/CTK/2018 circulars issued by the CBDT proceeded on that basis by adopting a liberal view of th…

Niraj-Arss Jv, Bhubaneswar vs. DCIT, Circle-1(1), Bhubaneswar

In the result, appeals of the assessee i

ITA 86/CTK/2018[2013-14]Status: DisposedITAT Cuttack27 Apr 2018AY 2013-14

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपीऱ सं./Ita No.81/Ctk/2018 (A.Y.2012-2013) Hcil Adhikarya Arss Jv Vs. Dcit, Circle-4(1), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aaefh 3757 R & आयकर अपीऱ सं./Ita Nos.82 & 112/Ctk/2018 (A.Y.2013-2014 & 2012-2013) M/S Arss Atlanta Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aaqfa 8726 P & आयकर अपीऱ सं./Ita Nos.83 & 113/Ctk/2018 (A.Y.2013-14 & 2012-13) M/S Arss Anpr Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aabaa 1158 M & आयकर अपीऱ सं./Ita Nos.84 & 116/Ctk/2018 (A.Y.2013-14 & 2012-13) M/S Arss Triveni Jv Vs. Dcit, Circle-4(1), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aabaa 1081 H & आयकर अपीऱ सं./Ita No.85/Ctk/2018 (A.Y.2013-14) M/S Arss-Gvr Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aacaa 1049 A & आयकर अपीऱ सं./Ita Nos.86 & 111/Ctk/2018 (A.Y.2013-2014 & 2012-2013) M/S Niraj Arss Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aaaan 5116 B

…lying objects and reasons for a grant of deduction to an enterprise engaged in the development of an infrastructure facility. The provision was intended to give an incentive to investment for infrastructural growth in the country. In Bajaj Tempo v. CIT 119921 196 ITR 188/62 Taxman 480, the Supreme Court emphasized that a provision in a taxing statute granting incentives for promoting growth and development should be construed liberally. In the instant case, the administrative 10 ITA Nos.81-89/CTK/2018 & ITA Nos.111-121/CTK/2018 circulars issued by the CBDT proceeded on that basis by adopting a liberal view of th…

Arss-Gvr Jv, Bhubaneswar vs. ITO, Ward-4(3), Bhubaneswar

In the result, appeals of the assessee i

ITA 85/CTK/2018[2013-14]Status: DisposedITAT Cuttack27 Apr 2018AY 2013-14

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपीऱ सं./Ita No.81/Ctk/2018 (A.Y.2012-2013) Hcil Adhikarya Arss Jv Vs. Dcit, Circle-4(1), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aaefh 3757 R & आयकर अपीऱ सं./Ita Nos.82 & 112/Ctk/2018 (A.Y.2013-2014 & 2012-2013) M/S Arss Atlanta Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aaqfa 8726 P & आयकर अपीऱ सं./Ita Nos.83 & 113/Ctk/2018 (A.Y.2013-14 & 2012-13) M/S Arss Anpr Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aabaa 1158 M & आयकर अपीऱ सं./Ita Nos.84 & 116/Ctk/2018 (A.Y.2013-14 & 2012-13) M/S Arss Triveni Jv Vs. Dcit, Circle-4(1), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aabaa 1081 H & आयकर अपीऱ सं./Ita No.85/Ctk/2018 (A.Y.2013-14) M/S Arss-Gvr Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aacaa 1049 A & आयकर अपीऱ सं./Ita Nos.86 & 111/Ctk/2018 (A.Y.2013-2014 & 2012-2013) M/S Niraj Arss Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aaaan 5116 B

…lying objects and reasons for a grant of deduction to an enterprise engaged in the development of an infrastructure facility. The provision was intended to give an incentive to investment for infrastructural growth in the country. In Bajaj Tempo v. CIT 119921 196 ITR 188/62 Taxman 480, the Supreme Court emphasized that a provision in a taxing statute granting incentives for promoting growth and development should be construed liberally. In the instant case, the administrative 10 ITA Nos.81-89/CTK/2018 & ITA Nos.111-121/CTK/2018 circulars issued by the CBDT proceeded on that basis by adopting a liberal view of th…

Arss Triveni Jv, Bhubaneswar vs. DCIT, Circle-4(1), Bhubaneswar

In the result, appeals of the assessee i

ITA 84/CTK/2018[2013-14]Status: DisposedITAT Cuttack27 Apr 2018AY 2013-14

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपीऱ सं./Ita No.81/Ctk/2018 (A.Y.2012-2013) Hcil Adhikarya Arss Jv Vs. Dcit, Circle-4(1), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aaefh 3757 R & आयकर अपीऱ सं./Ita Nos.82 & 112/Ctk/2018 (A.Y.2013-2014 & 2012-2013) M/S Arss Atlanta Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aaqfa 8726 P & आयकर अपीऱ सं./Ita Nos.83 & 113/Ctk/2018 (A.Y.2013-14 & 2012-13) M/S Arss Anpr Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aabaa 1158 M & आयकर अपीऱ सं./Ita Nos.84 & 116/Ctk/2018 (A.Y.2013-14 & 2012-13) M/S Arss Triveni Jv Vs. Dcit, Circle-4(1), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aabaa 1081 H & आयकर अपीऱ सं./Ita No.85/Ctk/2018 (A.Y.2013-14) M/S Arss-Gvr Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aacaa 1049 A & आयकर अपीऱ सं./Ita Nos.86 & 111/Ctk/2018 (A.Y.2013-2014 & 2012-2013) M/S Niraj Arss Jv Vs. Ito Ward-4(3), Plot No.38, Sector-A, Mancheswar Bhubaneswar Industrial Estate, Bhubaneswar-751010 Pan No.Aaaan 5116 B

…lying objects and reasons for a grant of deduction to an enterprise engaged in the development of an infrastructure facility. The provision was intended to give an incentive to investment for infrastructural growth in the country. In Bajaj Tempo v. CIT 119921 196 ITR 188/62 Taxman 480, the Supreme Court emphasized that a provision in a taxing statute granting incentives for promoting growth and development should be construed liberally. In the instant case, the administrative 10 ITA Nos.81-89/CTK/2018 & ITA Nos.111-121/CTK/2018 circulars issued by the CBDT proceeded on that basis by adopting a liberal view of th…

Dr. Gopalan Narayanan, Chennai vs. ITO, Chennai

In the result, the appeal filed by the assessee is partly allowed for

ITA 2087/CHNY/2016[2011-12]Status: DisposedITAT Chennai19 Apr 2018AY 2011-12

Bench: Shri George Mathanआयकर अपील सं./Ita No.2087/Chny/2016 "नधा"रण वष" /Assessment Year: 2011-12

Section 54E

…en interpreting a provision in respect of granting exemptions, the same has to be construed :- 4 -: so as to advance the objective and not frustrate as has been categorically held by the Hon’ble Supreme Court in the case of M/s.Bajaj Temp Ltd., reported in 196 ITR 188. In the letter of the assessee dated 09.03.2015, the assessee has categorically stated that he has made investment in the Capital Gain Bonds out of the sales effected on 08.09.2010. The AO has not been able to dislodge the findings. The Sale Deed in respect of the plots sold on 15.07.2017 shown the sale consideration of Rs.17.00 lakhs, of 16.07…

Navodaya Kannada Seva Sangha, Mumbai vs. Asst DIT (E) II(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 598/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 Mar 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.598/Mum/2016 (नििाारण वर्ा / Assessment Year: 2011-12) बिाम/ Navodaya Kannada Seva Asst. Dit (E) 11(2) Sangha, Navodaya Sadan, Mumbai Kisan Nagar, Check Naka, V. Mulund, Mumbai 400080 स्थायी ऱेखा सं./ Pan : Aaatn3594Q (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri. Ashwin S. ChhagFor Respondent: Shri. T.A Khan(DR)

Section 11(2)Section 12ASection 143(3)

…आयकर अपीऱीय अधिकरण “B” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.598/Mum/2016 (नििाारण वर्ा / Assessment Year: 2011-12) बिाम/ Navodaya Kannada Seva Asst. DIT (E) 11(2) Sangha, Navodaya Sadan, Mumbai Kisan Nagar, Check Naka, v. Mulund, Mumbai 400080 स्थायी ऱेखा सं./ PAN : AAATN3594Q (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri. Ashwin S. Chhag Revenue by : Shri. T.A Khan(DR) सुनवाई की तारीख /Date of Hearing : 21-02-2018 घोषणा की तारीख /Date of Prono…

ACIT, Central Circle-2(1), Kolkata vs. M/S Amricon Agrovat Pvt. Ltd., Kolkata

In the result the appeal by the revenue is dismissed

ITA 2300/KOL/2016[2013-14]Status: DisposedITAT Kolkata01 Mar 2018AY 2013-14

Bench: Hon'Ble Sri N.V.Vasudevan, Jm & Hon'Ble Sri Waseem Ahmed, Am] Assessment Year : 2013-14 A.C.I.T., Central Circle-2(1) -Vs- M/S. Amricon Agrovat (P).Ltd., Kolkata Kolkata (Pan Aadca 1610 Q) (Appellant) (Respondent) For The Appellant: Shri.S.Dasgupta Addl.Cit Dr For The Respondent: Shri D.S.Damle, Fca Date Of Hearing : 15.2.2018 Date Of Pronouncement : 01.03.2018. Order Per Shri N.V.Vasudevan, Jm This Is An Appeal Filed By The Revenue Against Order Dated 27.9.2016 Of Cit(A)-20, Kolkata, Relating To Ay 2013-14. 2. The Grounds Of Appeal Raised By The Revenue In This Reads As Follows: “(I) That The Ld. Cit(A) Has Erred In Accepting That The Term 'Manufacture' Occurring In The Context Of Section 80-Ib Does Not Necessarily Require That The End Product Of The Manufacturing Process Is To Be Completely Different From The Ingredients, As Regards Its Chemical Composition, Integral Structure Or Its Use. (Ii) That The Ld. Cit(A) Has Erred In Accepting That The Process Of Manufacturing Of Poultry Feeds Does Not Amount To Mere Mixing Together Of All Different Ingredients, Without Involving Any Change In The Chemical Composition Of The Ingredients. (Iii) That The Ld. Cit(A) Has Erred In Accepting That The Process Of Preparation Of Poultry Feeds Amount To Production Of An Article Within The Meaning Of Section 80Ib. (Iv) That The Ld. Cit(A) Has Erred In Allowing The Entire Amount Of Rs.1,12,50,626/- Claimed As Deduction U/S 80-Ib.

For Appellant: Shri.S.Dasgupta Addl.CIT DRFor Respondent: Shri D.S.Damle, FCA

Section 14ASection 80Section 801B(4)Section 80I

…16 M/s. Amricon Agrovat Pvt.Ltd. A.Y.2013-14 5 17. Section 80IB is an incentive provision of the Income Tax Act enacted, by the Legislature to promote economic and industrial growth in backward districts and states. In the case of Bajaj Tempo Ltd - -Vs. CIT (196 ITR 188) the Supreme Court has Opined that a provision of taxing statute granting incentives for promoting growth and development should be construed liberally and since a provision for promoting economic growth has to be interpreted liberally the restriction thereon too has to be construed so as to advance the objective of the provision and not to frust…

Soham Construction, Kalyan vs. ITO WD 2(4), Kalyan

In the result, appeal of the assessee is partly allowed for statistical purposes and the appeal of the Revenue is dismissed

ITA 336/MUM/2016[2012-13]Status: DisposedITAT Mumbai01 Mar 2018AY 2012-13

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Vijay MehtaFor Respondent: Shri Narendra Singh Janpangi

Section 80I

…f decisions, the conditions imposed by the section meant for encouragement of economic activities and beneficial provision should be construed liberally. Reliance is placed upon the decision of the Hon'ble Supreme Court in the case of Bajaj Tempo Ltd. v. CIT [196 ITR 188 (SC)]. It is submitted that the Ld.CIT(A) having given finding that the assessee has fulfilled all the conditions prescribed, he ought to have allowed the deduction u/s.80IB(10) of the Act in its entirety. 10 ITA.No.336/MUM/2016 (A.Y: 2012-13) ITA.No.164/MUM/2016 (A.Y: 2012-13) M/s. Soham Construction 15. Without prejudice to the above, Ld. Coun…

ITO WD 2(4), Kalyan vs. Soham Constuction, Badlapur

In the result, appeal of the assessee is partly allowed for statistical purposes and the appeal of the Revenue is dismissed

ITA 164/MUM/2016[2012-13]Status: DisposedITAT Mumbai01 Mar 2018AY 2012-13

Bench: Shri G.S. Pannu, Hon'Ble & Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Vijay MehtaFor Respondent: Shri Narendra Singh Janpangi

Section 80I

…f decisions, the conditions imposed by the section meant for encouragement of economic activities and beneficial provision should be construed liberally. Reliance is placed upon the decision of the Hon'ble Supreme Court in the case of Bajaj Tempo Ltd. v. CIT [196 ITR 188 (SC)]. It is submitted that the Ld.CIT(A) having given finding that the assessee has fulfilled all the conditions prescribed, he ought to have allowed the deduction u/s.80IB(10) of the Act in its entirety. 10 ITA.No.336/MUM/2016 (A.Y: 2012-13) ITA.No.164/MUM/2016 (A.Y: 2012-13) M/s. Soham Construction 15. Without prejudice to the above, Ld. Coun…

M/S vs. R Infotech, Visakhapatnam

In the result, the appeals filed by the assessee are allowed

ITA 374/VIZ/2016[2010-2011]Status: DisposedITAT Visakhapatnam28 Feb 2018AY 2010-2011

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

For Appellant: Shri G.V.N. Hari, AR

Section 143(3)Section 263

…ction. S.10B is a special incentive provision Introduced by the legislature in order to promote exports of computer software/IT enabled services and therefore the same ought to be construed liberally. The Supreme Court In the case of Bajaj Tempo Ltd. Vs. CIT (196 ITR 188) had held as under: A provision In taxing statute granting incentives for promoting growth and development should be construed liberally, the restriction on it too has to be construed so as to advance objective of the provision and not to frustrate it'. There is no dispute that the assessee in the instant case has obtained approval from STP Hyde…

M/S vs. R Infotech, Visakhapatnam

In the result, the appeals filed by the assessee are allowed

ITA 373/VIZ/2016[2008-2009]Status: DisposedITAT Visakhapatnam28 Feb 2018AY 2008-2009

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

For Appellant: Shri G.V.N. Hari, AR

Section 143(3)Section 263

…ction. S.10B is a special incentive provision Introduced by the legislature in order to promote exports of computer software/IT enabled services and therefore the same ought to be construed liberally. The Supreme Court In the case of Bajaj Tempo Ltd. Vs. CIT (196 ITR 188) had held as under: A provision In taxing statute granting incentives for promoting growth and development should be construed liberally, the restriction on it too has to be construed so as to advance objective of the provision and not to frustrate it'. There is no dispute that the assessee in the instant case has obtained approval from STP Hyde…

ACIT, Central Circle-2(1), Kolkata vs. M/S Amrit Hatcheries Pvt. Ltd., Kolkata

In the result, the appeal of the revenue in ITA No

ITA 2304/KOL/2016[2013-14]Status: DisposedITAT Kolkata23 Feb 2018AY 2013-14

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 2304 & 2305/Kol/2016 Assessment Year : 2013-14 Acit, Cc-2(1), Kolkata -Vs- M/S Amrit Hatcheries Pvt. Ltd. [Pan: Aacca 5987 F] (Appellant) (Respondent)

For Appellant: Shri G. Hangshing, CITFor Respondent: Shri D.S. Damle, FCA

Section 143(3)Section 271ASection 80I

…ion is equally applicable in the present case. . 17. Section 80IB is an incentive provision or the Income Tax Act enacted by the Legislature to promote economic and industrial growth in backward districts and states. In the case of Bajaj Tempo Ltd --Vs. CIT (196 ITR 188) the Supreme Court has Opined that a provision of taxing statute granting incentives for promoting growth and development should be construed liberally and since a provision for promoting economic growth has to be interpreted liberally the restriction thereon too has to be construed so as to advance the objective of the provision and not to frust…

ACIT - 32(1), Mumbai vs. Ekta Sankalp Developers, Mumbai

The appeal of the Revenue is dismissed

ITA 5340/MUM/2016[2011-12]Status: DisposedITAT Mumbai14 Feb 2018AY 2011-12

Bench: Shri Mahavir Singh & Shri Rajesh Kumara C I T - 32(1) M/S. Ekta Sankalp Develolpers Pratyaksha Kar Bhavan 401, Hallmark Business Plaza Bandra Kurla Complex Vs. Kala Nagar, Near Gurunanak Bandra (E), Mumbai 400051 Hospital, Bandra (E) Mumbai 400051 Pan – Aaaae2019E Appellant Respondent

For Appellant: Ms. Pooja SwaroopFor Respondent: Ms. Rutuja N. Pawar

Section 80Section 80I

…ch is the subject matter of exemption, is found, on such construction, to be within the ambit of the provision, that a liberal approach is to be adopted toward effectuating the object of the provision, for which we may refer to Bajaj Tempo Ltd. vs. CIT [1992] 196 ITR 188 (SC) relied upon by the tribunal in the various orders, as far as appears on a reading of their extracts as listed in the tribunal’s order for A.Y. 2007- 08 (supra). The interpretation is also in accord with a purposive and 4 M/s. Ekta Sankalp Develolpers liberal approach, advocated by the apex court in, inter alia, Bajaj Tempo Ltd. (supra). The…

Satyavati Arvind Kotian, Mumbai vs. Income Tax Officer-26(2)(2), Mumbai

In the result, appeal of the assessee is allowed in part in terms indicated hereinabove

ITA 5036/MUM/2017[2011-12]Status: DisposedITAT Mumbai22 Jan 2018AY 2011-12

Bench: Shri R.C.Sharma, Am Ms. Satyavati Arvind Kotian Vs. Ito – 26(2)(2) B-503, Matoshree Towers, Mumbai P.T.Marg, Shivaji Park Mahim, Mumbai – 400 016 Pan/Gir No. Aavpa0525F Appellant) .. Respondent)

Section 143(3)Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM Ms. Satyavati Arvind Kotian Vs. ITO – 26(2)(2) B-503, Matoshree Towers, Mumbai P.T.Marg, Shivaji Park Mahim, Mumbai – 400 016 PAN/GIR No. AAVPA0525F Appellant) .. Respondent) Assessee by Shri A.P. Sinha Revenue by Ms. N. Hemalatha Date of Hearing 11/01/2018 Date of Pronouncement 22/01/2018 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A)- 46, Mumbai dated 20/01/2017 for A.Y.2011-12 in the matter of order passed u/s.143(3) of the IT Act wherein following grounds have b…

Asst.C.I.T., Bellary vs. M/S Hothur Traders 100% Eou, Bellary

In the result, Revenue’s appeals for asst

ITA 32/BANG/2016[2011-12]Status: DisposedITAT Bangalore19 Jan 2018AY 2011-12

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boazita No.32/Bang/2016 (Asst. Years 2010-11 & 2011-12) The Asst. Commissioner Of Income-Tax, Circle-1, Bellary. . Appellant Vs. M/S Hothur Traders 100% Eou, No.85,6,7&8, Infantry Road, Cantonment, Bellary. . Respondent Pan –Aaefh7705H. Co No.55/Bang/2016 (By Assessee) Appellant By : Shri Nagendra Prasad, Cit Respondent By : Shri B.S Balachandran, Advocate Date Of Hearing : 22-11-2017 Date Of Pronouncement : 19-01-2018

For Appellant: Shri Nagendra Prasad, CITFor Respondent: Shri B.S Balachandran, Advocate

Section 10ASection 10BSection 143(3)Section 40

…the expression "formed" as used in and (iii) of the Act and the expression "Succession" as understood in Sec. 188 & 170 of the Act have definite meanings as explained in judicial pronouncements referred to by the learned counsel for the Assessee before us. In 196 ITR 188 (SC) Bajaj Tempo Ltd., Vs, CIT 196 ITR 188 (SC), the Hon'ble Supreme Court observed that lease of properties cannot be said to be formation. The following were the relevant observations. "10. The initial exercise, therefore, should be to find out if the undertaking was a new one ....... The emphasis is on formation not on use. Therefore, it is no…

M/S Vodafone East Limited (Formerly Known As Vodafone Essar East Limited), Kolkata vs. ACIT, Cir-7, Kolkata

343/K/2009 04-05 Revenue dismissed

ITA 431/KOL/2012[2008-2009]Status: DisposedITAT Kolkata15 Dec 2017AY 2008-2009

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 115Section 115JSection 143(3)Section 80I

…wing decisions: Maharajah of Pithapuram vs. CIT (13 ITR 221) (PC); Karim Tharuvi Tea Estate Ltd vs. State of Kerala (60 ITR 262) (SC) Reliance vs. CIT (120 ITR 921) (SC) Goslino Mario vs. CIT (241 ITR 314) (SC) The Hon'ble Supreme Court in Bajai Tempo’s case (196 ITR 188) held that the provision granting deduction, exemption or relief should be construed liberally and in favour of the assessee. The above test has also been laid down in the following case: CIT vs. South Arcot Soc. (176 ITR 117, 119) (SC) Ct vs. UO Co-op Fed. (176 ITR 435, 441)(SC) Broach Soc. vs. CIT (177 ITR 418,422)(SC) In view of the foregoing…

M/S. Vodafone Essar East Limited, Kolkata vs. ACIT, Circle - 7, Kolkata

343/K/2009 04-05 Revenue dismissed

ITA 673/KOL/2011[2007-08]Status: DisposedITAT Kolkata15 Dec 2017AY 2007-08

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 115Section 115JSection 143(3)Section 80I

…wing decisions: Maharajah of Pithapuram vs. CIT (13 ITR 221) (PC); Karim Tharuvi Tea Estate Ltd vs. State of Kerala (60 ITR 262) (SC) Reliance vs. CIT (120 ITR 921) (SC) Goslino Mario vs. CIT (241 ITR 314) (SC) The Hon'ble Supreme Court in Bajai Tempo’s case (196 ITR 188) held that the provision granting deduction, exemption or relief should be construed liberally and in favour of the assessee. The above test has also been laid down in the following case: CIT vs. South Arcot Soc. (176 ITR 117, 119) (SC) Ct vs. UO Co-op Fed. (176 ITR 435, 441)(SC) Broach Soc. vs. CIT (177 ITR 418,422)(SC) In view of the foregoing…

M/S. Vodafone Essar East Limited, Kolkata vs. ACIT, Circle - 7, Kolkata

343/K/2009 04-05 Revenue dismissed

ITA 485/KOL/2010[2006-07]Status: DisposedITAT Kolkata15 Dec 2017AY 2006-07

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 115Section 115JSection 143(3)Section 80I

…wing decisions: Maharajah of Pithapuram vs. CIT (13 ITR 221) (PC); Karim Tharuvi Tea Estate Ltd vs. State of Kerala (60 ITR 262) (SC) Reliance vs. CIT (120 ITR 921) (SC) Goslino Mario vs. CIT (241 ITR 314) (SC) The Hon'ble Supreme Court in Bajai Tempo’s case (196 ITR 188) held that the provision granting deduction, exemption or relief should be construed liberally and in favour of the assessee. The above test has also been laid down in the following case: CIT vs. South Arcot Soc. (176 ITR 117, 119) (SC) Ct vs. UO Co-op Fed. (176 ITR 435, 441)(SC) Broach Soc. vs. CIT (177 ITR 418,422)(SC) In view of the foregoing…

DCIT, Circle - 7, Kolkata vs. Vodafone Essar East Limited, Kolkata

343/K/2009 04-05 Revenue dismissed

ITA 482/KOL/2010[2006-07]Status: DisposedITAT Kolkata15 Dec 2017AY 2006-07

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 115Section 115JSection 143(3)Section 80I

…wing decisions: Maharajah of Pithapuram vs. CIT (13 ITR 221) (PC); Karim Tharuvi Tea Estate Ltd vs. State of Kerala (60 ITR 262) (SC) Reliance vs. CIT (120 ITR 921) (SC) Goslino Mario vs. CIT (241 ITR 314) (SC) The Hon'ble Supreme Court in Bajai Tempo’s case (196 ITR 188) held that the provision granting deduction, exemption or relief should be construed liberally and in favour of the assessee. The above test has also been laid down in the following case: CIT vs. South Arcot Soc. (176 ITR 117, 119) (SC) Ct vs. UO Co-op Fed. (176 ITR 435, 441)(SC) Broach Soc. vs. CIT (177 ITR 418,422)(SC) In view of the foregoing…

Bajaj Tempo Ltd. v. CIT

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Judgments citing Bajaj Tempo Ltd. v. CIT

Backbone Arss Jv, Bhubaneswar vs. ITO, Ward-4(3), Bhubaneswar

Patel-Arss Jv, Bhubaneswar vs. ITO, Ward-4(3), Bhubaneswar

Niraj-Arss Jv, Bhubaneswar vs. DCIT, Circle-1(1), Bhubaneswar

Arss-Gvr Jv, Bhubaneswar vs. ITO, Ward-4(3), Bhubaneswar

Arss Triveni Jv, Bhubaneswar vs. DCIT, Circle-4(1), Bhubaneswar

Dr. Gopalan Narayanan, Chennai vs. ITO, Chennai

Navodaya Kannada Seva Sangha, Mumbai vs. Asst DIT (E) II(2), Mumbai

ACIT, Central Circle-2(1), Kolkata vs. M/S Amricon Agrovat Pvt. Ltd., Kolkata

Soham Construction, Kalyan vs. ITO WD 2(4), Kalyan

ITO WD 2(4), Kalyan vs. Soham Constuction, Badlapur

M/S vs. R Infotech, Visakhapatnam

M/S vs. R Infotech, Visakhapatnam

ACIT, Central Circle-2(1), Kolkata vs. M/S Amrit Hatcheries Pvt. Ltd., Kolkata

ACIT - 32(1), Mumbai vs. Ekta Sankalp Developers, Mumbai

Satyavati Arvind Kotian, Mumbai vs. Income Tax Officer-26(2)(2), Mumbai

Asst.C.I.T., Bellary vs. M/S Hothur Traders 100% Eou, Bellary

M/S Vodafone East Limited (Formerly Known As Vodafone Essar East Limited), Kolkata vs. ACIT, Cir-7, Kolkata

M/S. Vodafone Essar East Limited, Kolkata vs. ACIT, Circle - 7, Kolkata

M/S. Vodafone Essar East Limited, Kolkata vs. ACIT, Circle - 7, Kolkata

DCIT, Circle - 7, Kolkata vs. Vodafone Essar East Limited, Kolkata