CIT & ANR. v. Motorala India Electronics Pvt.

265 CTR 94High Court2014#3175 most cited
37

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2026.

Judgments citing CIT & ANR. v. Motorala India Electronics Pvt.

Hcl Technologies Ltd., New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5465/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…Hon'ble Karnataka High Court in the case of CIT vs Hewlett Packard Global Soft Ltd: [2018] 403 ITR 453 (Karnataka) vide order dated 30.10.2017, affirmed the decision of Division Bench of the said Court in the case of CIT vs Motorola India Electronics (P) Ltd: 265 CTR 94 (Kar), wherein it was held that though interest received and consideration received from sale of import entitlement does not partake the character of profit and gain from the sale of an article, it is the income which is derived from the consideration realized by export of articles, and therefore, such income is eligible for deduction under sectio…

Hcl Technologies Ltd, New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5624/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…Hon'ble Karnataka High Court in the case of CIT vs Hewlett Packard Global Soft Ltd: [2018] 403 ITR 453 (Karnataka) vide order dated 30.10.2017, affirmed the decision of Division Bench of the said Court in the case of CIT vs Motorola India Electronics (P) Ltd: 265 CTR 94 (Kar), wherein it was held that though interest received and consideration received from sale of import entitlement does not partake the character of profit and gain from the sale of an article, it is the income which is derived from the consideration realized by export of articles, and therefore, such income is eligible for deduction under sectio…

Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Hsbc Electronic Data Processing India Private Limited, Hyderabad

In the result, the appeal filed by the Revenue is dismissed

ITA 1632/HYD/2017[2010-11]Status: DisposedITAT Hyderabad05 Aug 2024AY 2010-11

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdia

For Appellant: Shri Rajan Vora, C.AFor Respondent: : Shri Kumar Pranav, CIT-DR
Section 10ASection 115Section 115JSection 251(1)(a)Section 37(1)Section 41(1)

…incentive received by it in terms of provisions of section 10B(1) read with section 10B(4) of the Act. ITA Nos.1613 & 1632/Hyd/2017 Page 30 35. In this regard, reliance is also placed on the following decisions : * Motorola India Electronics (P) Ltd (2014) 265 CTR 94 (Karnataka) * Riviera Home Furnishing (2016) 65 taxmann.com 287 (Delhi) (Refer page 693 to 698 of Legal Paper Book) * Hrithik Exports (P) Ltd. (IT Appeal No.219 of 2014 dated 13 November 2014. * Mercer Consulting (India) (P) Ltd. (2014) 150 ITD 1 (Delhi-Trib) * Tech Mahindra Business Services (2021) 130 taxmann.com 64 (Mumbai- Trib) 36. Accordingl…

Rialto Exim, Mumbai vs. ITO 14(3)(4), Mumbai

In the result appeal of revenue is dismissed

ITA 2316/MUM/2014[2010-11]Status: DisposedITAT Mumbai14 Sept 2022AY 2010-11

Bench: Shri Amit Shukla & Shri Gagan Goyalm/S Rialto Exim 907, Jewel World, Kalbadevi Road, Mumbai-400002 Pan: Aakfr3441G ...... Appellant Vs. Ito, Ward-14(3)(2), Earnest House, Nariman Point, Mumbai- 400 021. ..... Respondent Ito, Ward-14(3)(2), Earnest House, Nariman Point, Mumbai- 400 021. ..... Appellant Vs. M/S Rialto Exim 907, Jewel World, Kalbadevi Road, Mumbai-400002 Pan: Aakfr3441G ...... Respondent Appellant/Assessee By : Sh. Jayant Bhatt Respondent/Respondent By : Sh. Dharmvir Yadav/Sh. R.A. Dhyani Date Of Hearing : 20/06/2022 Date Of Pronouncement : 14/09/2022

For Appellant: Sh. Jayant BhattFor Respondent: Sh. Dharmvir Yadav/Sh. R.A. Dhyani
Section 10Section 10ASection 133ASection 143(2)Section 145

…are inextricable part of the business of the assessee. We rely on the decision of Hon’ble Karnataka High Court (Full Bench) in the case of CIT Vs. Hewlett Packard Global Soft Ltd. (2017) 87 taxmann.com 182, CIT Vs. Motorola India Electronics Pvt. Ltd. (2014) 265 CTR 94 and Rajesh Exports Ltd. Vs. ACIT (2008) TIOL 457 (Bang.). 9. The assessee in the ordinary course of business had to furnish fixed deposits on the Import Export transactions to banks for the purpose of availing loans and making payments to the suppliers. A new Fixed Deposit is given to the Banks for each and every import export transaction who afte…

Sigma Electric Manufacturing Corporation Pvt.Ltd, (Formerly Known As Sigma Electric Manufacturing Pvt.Ltd), Pune vs. Assistant Commissioner of Income-Tax, Circle - 10, Pune

The appeals of the assessee are allowed for statistical purposes

ITA 1740/PUN/2018[2006-07]Status: DisposedITAT Pune10 Aug 2022AY 2006-07
For Appellant: Shri Sharad ShahFor Respondent: Shri Arvind Desai
Section 10ASection 10B

….O at para 5 of his order. However, the ld. A.O has not discussed anywhere in his order regarding the netting off of expenses. The assessee has further relied on the decision of the Hon‟ble Karnataka High Court in the case of Motorola India Electronics (2014) 265 CTR 94 has also not been discussed by the ld. A.O in his order. The ld. A.O in his findings ultimately held that what is to be allowed u/s 10B are the income derived from export of articles and things whereas interest income earned by the assessee is not income derived from export activities and therefore, claim of the assessee was rejected. The ld. CIT(…

Sigma Electric Manufacturing Corporation Pvt.Ltd, (Formerly Known As Sigma Electric Manufacturing Pvt.Ltd), Pune vs. Assistant Commissioner of Income-Tax, Circle - 10, Pune

The appeals of the assessee are allowed for statistical purposes

ITA 1741/PUN/2018[2007-08]Status: DisposedITAT Pune10 Aug 2022AY 2007-08
For Appellant: Shri Sharad ShahFor Respondent: Shri Arvind Desai
Section 10ASection 10B

….O at para 5 of his order. However, the ld. A.O has not discussed anywhere in his order regarding the netting off of expenses. The assessee has further relied on the decision of the Hon‟ble Karnataka High Court in the case of Motorola India Electronics (2014) 265 CTR 94 has also not been discussed by the ld. A.O in his order. The ld. A.O in his findings ultimately held that what is to be allowed u/s 10B are the income derived from export of articles and things whereas interest income earned by the assessee is not income derived from export activities and therefore, claim of the assessee was rejected. The ld. CIT(…

Assistant Commissioner of Income Tax Circle-2(1)(2), Bangalore vs. M/S Eygbs India Pvt Ltd, Bangalore

In the result, the appeal by the revenue is dismissed

ITA 2984/BANG/2018[2014-15]Status: DisposedITAT Bangalore31 Aug 2020AY 2014-15

Bench: Shri N V Vasudevan & Shri G Manjunathaassessment Year: 2014-15

For Appellant: Shri Priyadarshi Mishra, Jt.CIT(DR)(ITAT), BengaluruFor Respondent: Shri Rajan Vora, Sr. Counsel
Section 10ASection 2(24)Section 92Section 92CSection 92C(4)

…word "derived by an undertaking of the business" in Section 10A and 10B are far wider to include ancillary income as well within its ambit:- • Hewlett Packard Global Soft Ltd. [2018] 403 ITR 453 (Karnataka) (FB); • Motorola India Electronics (P.) Ltd. [2014] 265 CTR 94 (Karnataka) • Riviera Home Furnishing [2016] 65 taxmann.com 287 (Delhi) • Maral Overseas Limited [2012] 136 ITD 177 (Indore - Trib.) (SB) • Hrithik Exports (P.) Ltd. [IT Appeal No. 219 of 2014, dated 13.11.2014 • Mercer Consulting (India) (P.) Ltd. [2014] 150 ITD 1'(Delhi Trib.) 16. We therefor hold that income offered to tax pursuant to voluntary…

ACIT, Circle-4(1)(2), Ahmedabad vs. M/S. Zaveri & Company Pvt. Ltd, Ahmedabad

In the result, both the appeals of the Revenue are dismissed

ITA 1194/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad12 Mar 2020AY 2013-14

Bench: Shri Rajpal Yadav, Vice- & Shri Waseem Ahmed

For Appellant: Shri Surendra kumar, CIT-DR and
Section 10ASection 143(2)Section 143(3)Section 2Section 263

…-आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘B’ BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER ITA No.1080 and 1081/Ahd/2018 "नधा"रण वष"/ Asstt.Year: 2012-13 and 2013-14 M/s.Zaveri & Co P.Ltd. DCIT, Cir.4(1)(2) Ahmedabad. Ground Floor Vs. Swagat Building Nr. Lal Bungalow C.G. Road, Ahmedabad-380006 PAN : AAACZ 2014 N ITA No.1193 and 1194/Ahd/2018 "नधा"रण वष"/ Asstt.Year: 2012-13 and 2013-14 DCIT, Cir.4(1)(2) M/s.Zaveri & Co P.Ltd. Ahmedabad. Ground Floor Vs. Swagat Building Nr. Lal Bungalow C.G. Road, Ahmedabad-38000…

ACIT, Circle-4(1)(2), Ahmedabad vs. M/S. Zaveri & Company Pvt. Ltd, Ahmedabad

In the result, both the appeals of the Revenue are dismissed

ITA 1193/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad12 Mar 2020AY 2012-13

Bench: Shri Rajpal Yadav, Vice- & Shri Waseem Ahmed

For Appellant: Shri Surendra kumar, CIT-DR and
Section 10ASection 143(2)Section 143(3)Section 2Section 263

…-आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘B’ BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER ITA No.1080 and 1081/Ahd/2018 "नधा"रण वष"/ Asstt.Year: 2012-13 and 2013-14 M/s.Zaveri & Co P.Ltd. DCIT, Cir.4(1)(2) Ahmedabad. Ground Floor Vs. Swagat Building Nr. Lal Bungalow C.G. Road, Ahmedabad-380006 PAN : AAACZ 2014 N ITA No.1193 and 1194/Ahd/2018 "नधा"रण वष"/ Asstt.Year: 2012-13 and 2013-14 DCIT, Cir.4(1)(2) M/s.Zaveri & Co P.Ltd. Ahmedabad. Ground Floor Vs. Swagat Building Nr. Lal Bungalow C.G. Road, Ahmedabad-38000…

M/S. Zaveri & Co. Pvt. Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-4(1)(2), Ahmedabad

In the result, both the appeals of the Revenue are dismissed

ITA 1081/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad12 Mar 2020AY 2013-14

Bench: Shri Rajpal Yadav, Vice- & Shri Waseem Ahmed

For Appellant: Shri Surendra kumar, CIT-DR and
Section 10ASection 143(2)Section 143(3)Section 2Section 263

…-आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘B’ BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER ITA No.1080 and 1081/Ahd/2018 "नधा"रण वष"/ Asstt.Year: 2012-13 and 2013-14 M/s.Zaveri & Co P.Ltd. DCIT, Cir.4(1)(2) Ahmedabad. Ground Floor Vs. Swagat Building Nr. Lal Bungalow C.G. Road, Ahmedabad-380006 PAN : AAACZ 2014 N ITA No.1193 and 1194/Ahd/2018 "नधा"रण वष"/ Asstt.Year: 2012-13 and 2013-14 DCIT, Cir.4(1)(2) M/s.Zaveri & Co P.Ltd. Ahmedabad. Ground Floor Vs. Swagat Building Nr. Lal Bungalow C.G. Road, Ahmedabad-38000…

Deputy Commissioner of Income-Tax, Circle - 1(2), Pune vs. Fis Solutions Software Pvt. Ltd, (Earlier Known As Sungard Solutions India Pvt. Ltd.), Bangalore

In the result, appeal of the Revenue is dismissed

ITA 2049/PUN/2017[2009-10]Status: DisposedITAT Pune22 Jan 2020AY 2009-10

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm आयकर अपीऱ सं. / Ita No. 2049/Pun/2017 नििाारण वषा / Assessment Year : 2009-10 The Deputy Commissioner Of Income Tax, Circle 1(2), Pune. .......अऩीऱाथी / Appellant बिाम / V/S. Fis Solutions Software Pvt. Ltd. (Earlier Known As Sungard Software Solutions Pvt. Ltd.) Embassy Icon, No.3, Infantry Road, Bangalore- 560 001. Pan: Aaeca9056B ……प्रत्यथी / Respondent

For Appellant: Shri Goutam Jain &For Respondent: Shri T. Vijaya Bhaskar Reddy, CIT
Section 10ASection 139(1)Section 142(2)

…t of profits of the business of the undertaking and would be eligible for deduction u/s.10A of the Act. In this regard, the assessee has placed reliance on the decision of Karnataka High Court in the case of CIT & Anrs. Vs. Motorola India Electronics P. Ltd. (265 CTR 94) (2014) where the assessee had earned interest income on account of deposits with EFFC account and inter corporate advances. The Hon‟ble High Court held as follows: “There is a direct nexus between this income and the income of the business of the undertaking. Though it does not partake the character of a profit and gains from the sale of an arti…

A.T. Kearney India Pvt. Ltd. (India Branch Office), Gurgaon vs. ACIT, New Delhi

In the result, the appeal of the assessee stands allowed in

ITA 2623/DEL/2015[2010-11]Status: DisposedITAT Delhi21 Jun 2019AY 2010-11

Bench: Shri N.S. Saini & Shri Sudhanshu Srivastavaassessment Year: 2010-11 A.T. Kearney India Pvt. Ltd. Acit, (India Branch Office), Circle 1(1), 6Th Floor, Tower D, New Delhi. Vs Global Business Park, Gurgaon-122002 (Pan: Aadca1436G) Appellant Respondent Assessee By: Shri Himanshu Sinha, Adv. Ms Vrinda Tulsiyan, Adv. Department By: Shri H.K. Choudhary, Cit Dr Ms Saweta Nakra, Sr. Dr Date Of Hearing : 14.06.2019 Date Of Pronouncement : 21.06.2019

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: Shri H.K. Choudhary, CIT DR
Section 10ASection 143(1)Section 143(3)Section 144CSection 92C

…that in numerous cases, the deduction u/s 10A had been allowed even on ancillary income. In this regard, following judicial precedents were brought to our notice:- i) C.I.T. vs. Motorola India Electronics Pvt. Ltd. Hon’ble Karnataka High Court reported in 265 CTR 94 ii) Mercer Consulting (India) Pvt. Ltd. vs. DCIT (2014) of ITAT Delhi Bench reported in 150 ITD 1 iii) Maral Overseas Ltd. vs. Addl. C.I.T. of Indore Tribunal Special Bench in ITA Nos. 777 and 900/Ind/2004 ITA 2623/Del/2015 Assessment year 2010-11 iv) Hritnik Exports of the Hon’ble Delhi High Court in ITA 219/2014 and 239/2014 3.5 Ld. AR al…

The DCIT, Circle-4(1)(2), Ahmedabad vs. M/S. Zaveri & Co. Ltd., Ahmedabad

In the result, the appeal of the revenue is dismissed

ITA 864/AHD/2017[2011-12]Status: DisposedITAT Ahmedabad04 Mar 2019AY 2011-12
Section 10ASection 115JSection 143(3)Section 14ASection 1O

…d from such fixed deposit receipts could not be assessed as business income of the assessee. Our above view finds support from the recent decisions of the Hon'ble Karnataka High Court in the case of CIT & anr. Vs. Motorola India Electronics (P) Limited (2014) 265 CTR 94 (Kar.) wherein it was held that: "No doubt Sub-section 10(B) speaks about deduction of such profits and gains as derived from 100% EOU from the export of articles or things or computer software. Therefore, it excludes profit and gains from export of articles. But Subsection (4) explains what is the profit derived from export of articles as mentio…

M/S. Zaveri & Co. Pvt. Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-8, Ahmedabad

In the result, the appeal of the revenue is dismissed

ITA 630/AHD/2017[2011-12]Status: DisposedITAT Ahmedabad04 Mar 2019AY 2011-12
Section 10ASection 115JSection 143(3)Section 14ASection 1O

…d from such fixed deposit receipts could not be assessed as business income of the assessee. Our above view finds support from the recent decisions of the Hon'ble Karnataka High Court in the case of CIT & anr. Vs. Motorola India Electronics (P) Limited (2014) 265 CTR 94 (Kar.) wherein it was held that: "No doubt Sub-section 10(B) speaks about deduction of such profits and gains as derived from 100% EOU from the export of articles or things or computer software. Therefore, it excludes profit and gains from export of articles. But Subsection (4) explains what is the profit derived from export of articles as mentio…

Ntt Data Global Delivery Services Ltd., Bangalore vs. DCIT, New Delhi

The appeal of the assessee is partly allowed

ITA 5196/DEL/2014[2009-10]Status: DisposedITAT Delhi20 Dec 2018AY 2009-10

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishintt Data Global Delivery Vs. Dcit, Services Ltd, Circle-13(1), No. 17, South End Road, New Delhi Bangalore Pan: Aabck7777J (Appellant) (Respondent)

For Appellant: Shri Purushottam, AdvFor Respondent: Shri Amit Katoch, CIT DR
Section 10Section 10ASection 143

…lso eligible for deduction under section 10 A of the income tax act. The learned authorised representative also relied upon the decision of the honourable Karnataka High Court in case of Commissioner of income tax vs Motorola India Electronics private limited 265 CTR 94 wherein it has been held that the interest received in consideration received by the sale of important to determine to is to be control construed as income of the business of the undertaking. He also relied upon the decision of the principal Commissioner of income tax vs American Express India private limited ITA number 749/2016 of the honourable…

Hydro Pneumatic Accessories India P.Ltd, Mumbai vs. ITO 10(3)1, Mumbai

In the result, the appeal is allowed

ITA 7735/MUM/2012[2008-09]Status: DisposedITAT Mumbai26 Oct 2018AY 2008-09

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09 Hydro Pneumatic Ito-10(3)(1), Mumbai. Accessories India Pvt. Ltd. Vs. 17, Raja Industrial Estate, P.K. Road, Nahur Village, Mulund (W), Mumbai- 400080. Pan No. Aaach1351A Respondent Appellant Assessee By : Mr. Dharan V. Gandhi, Ar Revenue By : Mr. Abiram Kartikeyan, Dr Date Of Hearing : 31/07/2018 Date Of Pronouncement: 26/10/2018

For Appellant: Mr. Dharan V. Gandhi, ARFor Respondent: Mr. Abiram Kartikeyan, DR
Section 143(3)

…s as well as other incidental income derived from the business of the undertaking. In this regard reliance is placed by him on the decision in CIT v. Hewlett Packard Global Soft Ltd. 87 taxmann.com (Karnataka) (FB); CIT v. Motorola India Electronics (P.) Ltd. 265 CTR 94 (Kar); CIT v. Hritnik Exports Pvt. Ltd. [ITA No. 219/2014 and 239/2014 (Del-HC)], Riviera Home Furnishing v. ACIT 237 Taxman 520 (Del) and WNS Global Services Pvt. Ltd. v. Addl. CIT 9 ITR (Trib) 662 (Mum). The Ld. counsel further submits that ‘turnover’ refers to the act of a businessman in ‘turning over’ the goods he deals in, services he renders…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Ausom Enterprise Ltd., Ahmedabad

In the result, the appeals of the Revenue are partly allowed

ITA 1520/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad15 Oct 2018AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 1519 & 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 & 2012-13 & आयकर अपील सं./ Ita No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 10ASection 143(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1519 and 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 and 2012-13 AND आयकर अपील सं./ ITA No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 DCIT, Cir.(1)(1)(1) M/s.Ausom Enterprise Ltd. Ambawadi Vs Core House, Off. CG Road Ahmedabad. Nr.Parimal Garden Ellisbridge Ahmedabad 380006. PAN : AAACC 6250 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri S.K. Dev, Sr.DR Assessee by : Shr…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Ausom Enterprise Ltd., Ahmedabad

In the result, the appeals of the Revenue are partly allowed

ITA 1519/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad15 Oct 2018AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 1519 & 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 & 2012-13 & आयकर अपील सं./ Ita No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 10ASection 143(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1519 and 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 and 2012-13 AND आयकर अपील सं./ ITA No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 DCIT, Cir.(1)(1)(1) M/s.Ausom Enterprise Ltd. Ambawadi Vs Core House, Off. CG Road Ahmedabad. Nr.Parimal Garden Ellisbridge Ahmedabad 380006. PAN : AAACC 6250 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri S.K. Dev, Sr.DR Assessee by : Shr…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Ausom Enterprise Ltd., Ahmedabad

In the result, the appeals of the Revenue are partly allowed

ITA 857/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad05 Oct 2018AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 1519 & 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 & 2012-13 & आयकर अपील सं./ Ita No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 10ASection 143(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1519 and 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 and 2012-13 AND आयकर अपील सं./ ITA No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 DCIT, Cir.(1)(1)(1) M/s.Ausom Enterprise Ltd. Ambawadi Vs Core House, Off. CG Road Ahmedabad. Nr.Parimal Garden Ellisbridge Ahmedabad 380006. PAN : AAACC 6250 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri S.K. Dev, Sr.DR Assessee by : Shr…

DCIT, Cir.7(1)(1), Mumbai vs. Gala Precision Technology Pvt. Ltd., Thane

In the result, appeal of the Revenue is dismissed

ITA 2675/MUM/2016[2011-12]Status: DisposedITAT Mumbai20 Jun 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Bleasst. Commissioner Of Income-Tax, V. M/S. Gala Precision Technology Pvt. Ltd. Circle – 7(1)(1), Room No. 23, 102-A, Orion Business Park, Near Cine Ground Floor, Aayakar Bhavan, Wonder, Ghodbunder Road, Thane (W) M.K.Road, Mumbai-400 020 Pan No: Aaacg 1777 F

For Appellant: Shri Vijay MehtaFor Respondent: Shri V. Vidhyadhar
Section 10BSection 143(3)Section 80H

…hand, the Ld. Counsel for the assessee supported the orders of the Ld.CIT(A) and further relied on the decisions of the Hon'ble Karnataka High Court in the cases of GE BE (P.) Ltd., v. ACIT [371 ITR 32 (Kar.)] and CIT v. Motorola India Electronics (P.) Ltd., [265 CTR 94 (Kar.)] and the decision of the Ahmedabad Bench of the ITAT in ITA.No. 3 M/s. Gala Precision Technology Pvt. Ltd 2665 & 2720/AHD/2011 dated 01.01.2016 and submitted that in these decisions it has been held that scrap sales, interest income have been derived from business for the purpose of computing deduction allowable u/s. 10B of the Act. Ld. Co…

CIT & ANR. v. Motorala India Electronics Pvt. (265 CTR 94) — Cited in 37 Judgments | BharatTax