Chennai) 306 ITR (AT) 286, ACIT v. Jewellery Solutions International (P) Ltd. (ITAT, Mumbai)

28 SOT 405Income Tax Appellate Tribunal2009#17497 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2022.

Judgments citing Chennai) 306 ITR (AT) 286, ACIT v. Jewellery Solutions International (P) Ltd. (ITAT, Mumbai)

DCIT, Bangalore vs. M/S Apotex Pharmachem India Pvt. Ltd., Bangalore

In the result, the appeal filed by revenue stands partly allowed for statistical purposes as indicated hereinabove

ITA 1227/BANG/2016[2010-11]Status: DisposedITAT Bangalore28 Mar 2022AY 2010-11
For Respondent: Shri Padam Chand Khincha
Section 10B

…claimed the deduction before setting off the brought forward losses. This is incorrect as per the judgments in the cases of Sword Global (I) Pvt Ltd. Vs. ITO (ITAT, Chennai) 306 ITR (AT) 286, ACIT Vs. Jewellery Solutions International (P) Ltd. (ITAT, Mumbai) 28 SOT 405, inteilinet Technologies India P Page 12 of 16 Ltd. Vs. ITO (ITAT, Bang) 5 ITR (Trib) 96, WIPRO Ltd. Vs. DCIT (ITAT, Bang) 34 DTR 493 and Global Vantedge P Ltd. Vs. ACIT (ITAT, Del) 1 ITR (Trib) 326 etc. Feeling aggrieved by the draft assessment order, the assessee filed appeal before the DRP. 24. The DRP at page 64 of the order had considered th…

ACIT, New Delhi vs. M/S. Niit Technologies Ltd., New Delhi

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

ITA 3076/DEL/2012[2006-07]Status: DisposedITAT Delhi27 Feb 2019AY 2006-07

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2006-07

Section 10BSection 29Section 32Section 32(2)Section 43A

…sessee enjoys exemption under s. 10B(4) of the Act. We agree with the view taken by the Karnataka high Court in the decision above referred ” 4.5. The Mumbai Bench of the ITAT I in the case of ACIT vs. Jewellery Solutions International Pvt. Ltd. Reported in 28 SOT 405 while deciding similar issue has held as under:- “ from the plain reading of the section, it can be seen that an undertaking which fulfils the conditions stipulated therein shall be allowed a deduction of profits and gains of business derived from the EOU from the total income of the assessee. Thus, initially the profits and gains of the business…

DCIT(Ltu), New Delhi vs. M/S. C&S Electric Ltd, New Delhi

In the result, the appeal of the revenue stands dismissed while appeal filed

ITA 3364/DEL/2013[2008-09]Status: DisposedITAT Delhi22 Sept 2017AY 2008-09

Bench: Shri P.K.Bansal & Sh. Amit Shuklac & S Electric Ltd., Vs Dcit Ltu, (Formerly Known As Controls & Switchgear New Delhi. Co.Ltd.), 222, Okhla Industrial Estate, Phase-Iii, New Delhi. Pan-Aaacc0909K (Appellant) (Respondent) Dcit (Ltu), Vs C &S Electric Ltd., Nbcc Plaza, Pushp (Formerly Known As M/S. Control & Vihar, Sector-Iii, Switchgear Co. Ltd.), New Delhi-110017. 22, Okhla Industrial Estate, New Delhi-110020. Pan-Aaacc0909K (Appellant) (Respondent)

Section 10BSection 40ASection 40A(2)Section 80I

…s Tribunal in the following cases:- (i) Gem Plus Jewellery India Ltd. 194 Taxman 192 (Bombay) PB 981-988 (981, 983, 987); (ii) Sahasra Electronics Pvt.Ltd., ITA No.1951/Del/2009-AY 2005-06; and (iii) ACIT vs Jewellery Solutions International Pvt. Ltd. [2009] 28 SOT 405 (ITAT, Mumbai Bench) 10. No contrary decision was brought to our knowledge. We, therefore, direct the AO to allow the deduction u/s 10B in respect of the disallowance made u/s 40A amounting to Rs.7,92,300/-. Thus, this ground of the assessee is allowed. 11. Now, coming to the ground taken by the Revenue, we noted that in this case, the AO while…

M/S C&S Electric Ltd., New Delhi vs. DCIT Ltu, New Delhi

In the result, the appeal of the revenue stands dismissed while appeal filed

ITA 3143/DEL/2013[2008-09]Status: DisposedITAT Delhi22 Sept 2017AY 2008-09

Bench: Shri P.K.Bansal & Sh. Amit Shuklac & S Electric Ltd., Vs Dcit Ltu, (Formerly Known As Controls & Switchgear New Delhi. Co.Ltd.), 222, Okhla Industrial Estate, Phase-Iii, New Delhi. Pan-Aaacc0909K (Appellant) (Respondent) Dcit (Ltu), Vs C &S Electric Ltd., Nbcc Plaza, Pushp (Formerly Known As M/S. Control & Vihar, Sector-Iii, Switchgear Co. Ltd.), New Delhi-110017. 22, Okhla Industrial Estate, New Delhi-110020. Pan-Aaacc0909K (Appellant) (Respondent)

Section 10BSection 40ASection 40A(2)Section 80I

…s Tribunal in the following cases:- (i) Gem Plus Jewellery India Ltd. 194 Taxman 192 (Bombay) PB 981-988 (981, 983, 987); (ii) Sahasra Electronics Pvt.Ltd., ITA No.1951/Del/2009-AY 2005-06; and (iii) ACIT vs Jewellery Solutions International Pvt. Ltd. [2009] 28 SOT 405 (ITAT, Mumbai Bench) 10. No contrary decision was brought to our knowledge. We, therefore, direct the AO to allow the deduction u/s 10B in respect of the disallowance made u/s 40A amounting to Rs.7,92,300/-. Thus, this ground of the assessee is allowed. 11. Now, coming to the ground taken by the Revenue, we noted that in this case, the AO while…

The ACIT, Cicle-3, Vadodara vs. M/S. Fine Line Circuits Company, Vadodara

In the result, the appeal of the revenue is dismissed

ITA 1742/AHD/2015[2003-04]Status: DisposedITAT Ahmedabad18 Sept 2017AY 2003-04
For Appellant: Shri Nirmit Mehta, A.RFor Respondent: Shri Roopchand, Sr. D.R
Section 10ASection 10BSection 143(2)Section 263Section 271(1)(c)

…0B before or after adjusting unabsorbed depreciation, is concerned, the Assessing Officer while making the adjustment in assessment order has relied on the judgments of the ITAT, Mumbai Tribunal in the case of Jewellery Solutions International (P) Ltd. [2009] 28 SOT 405 (Mum), In this decision it has been held that deduction u/s. 10B is to be allowed from the total income of the assessee after adjusting unabsorbed depreciation. On the other hand, it has been submitted by the Ld. Authorized Representative before the Assessing Officer that subsequent to the said decision the Mumbai High Court in the case of CIT v.…

Chennai) 306 ITR (AT) 286, ACIT v. Jewellery Solutions International (P) Ltd. (ITAT, Mumbai) (28 SOT 405) — Cited in 5 Judgments | BharatTax