CIT, Delhi-2 v. Compro Technologies (P.) Ltd.

55 Taxmann.com 180High Court2015#21065 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2019.

Judgments citing CIT, Delhi-2 v. Compro Technologies (P.) Ltd.

Viscus Infotech Limited, Indore vs. Income Tax Officer 4(3), Inore

In the result, appeal filed by the assessee is allowed

ITA 708/IND/2017[2009-2010]Status: DisposedITAT Indore02 Jan 2019AY 2009-2010

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2009-10

Section 10BSection 148Section 271(1)(c)

…to amendment in law, the deduction u/s 10B of the Act was withdrawn by the Finance Act, 2007 w.e.f. 1.4.2008. The reliance is placed on the judgement of the Hon'ble Delhi High Couirt rendered in the case of CIT Delhi-2 Vs. Compro Technologies P. Ltd. (2015) 55 Taxmann.com 180 (Del) and the judgement of the Hon'ble Supreme Court in the case of Price Waterhouse Coopers Pvt. Ltd. Vs. CIT (2012) 348 ITR 306 (SC). The authorities below have not accepted the explanation of the assessee on the ground that it was only when the revenue pointed out about wrong claim of deduction u/s 10B of the Act. The assessee offered…

Shreechand Builders P. Ltd, Mumbai vs. ITO 9(3)(1), Mumbai

ITA 1984/MUM/2014[2008-09]Status: DisposedITAT Mumbai26 Sept 2018AY 2008-09

Bench: Hon‟Ble Sh.R. C. Sharma, Am& Hon‟Ble Sandeep Gosain, Jm

For Appellant: Shri Vimal PunamiyaFor Respondent: Shri Ashish Kumar

Section 11Section 143(3)Section 148Section 271(1)(c)Section 801B

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE HON‟BLE SH.R. C. SHARMA, AM& HON‟BLE SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 1984/Mum/2014 (निर्धारणवर्ा / Assessment Year: 2008-09) Shreechand Builders Pvt. Ltd. ITO 9(3)(1) B-50 Badrinath Appartments I.T. Offices, Aayakar बिधम/ Shimpoli Rd., Borivali (west) Bhavan, M. K. Road, Vs. Mumbai-400 092 Churchgate, Mumbai-400 020 स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AAFCS8512B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपीलसं./ I.T.A. No. 1982/Mum/2014 (निर्धारणवर्ा / Assessment Year: 2008-09) Shreechand Builders & ITO 9(3)(1) Developers Pvt.…

Swadesh Textiles P. Ltd, Mumbai vs. ITO 4(3)(4), Mumbai

In the result, the appeal is partly allowed

ITA 5140/MUM/2015[2011-12]Status: DisposedITAT Mumbai17 Aug 2018AY 2011-12

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2011-12 Swadeshi Textiles Pvt. Ltd. Ito-4(3)(4), Mumbai ¾, 1St Floor, Kapadia Vs. Chambers, 599, Jss Road, Chira Bazar, Mumbai- 400002. Pan No. Aagcs2102Q Appellant Respondent Assessee By : Mr. Snehal J. Shah, Ar Revenue By : Mr. V. Justin, Dr Date Of Hearing : 22/05/2018 Date Of Pronouncement: 17/08/2018

For Appellant: Mr. Snehal J. Shah, ARFor Respondent: Mr. V. Justin, DR

Section 115JSection 234BSection 234CSection 234DSection 271(1)(c)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Swadeshi Textiles Pvt. Ltd. ITO-4(3)(4), Mumbai ¾, 1st floor, Kapadia Vs. Chambers, 599, JSS Road, Chira Bazar, Mumbai- 400002. PAN No. AAGCS2102Q Appellant Respondent Assessee by : Mr. Snehal J. Shah, AR Revenue by : Mr. V. Justin, DR Date of Hearing : 22/05/2018 Date of pronouncement: 17/08/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2011-12. The appeal is directed against the…

Raj Dutta, New Delhi vs. JCIT, New Delhi

ITA 930/DEL/2012[2006-07]Status: DisposedITAT Delhi12 Aug 2016AY 2006-07

Bench: Shri J.S. Reddy & Shri Kuldip Singh

For Appellant: S/Shri Parag Mohanty and Vikas Srivastava, AdvocateFor Respondent: Shri F.R. Meena, Senior DR

Section 143Section 234BSection 250Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘F’ : NEW DELHI) BEFORE SHRI J.S. REDDY, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.930/Del./2012 (ASSESSMENT YEAR : 2006-07) Shri Raj Dutta, vs. JCIT, Range 48, L – 1/18, 2nd Floor, New Delhi. Hauz Khas Enclave, New Delhi. (PAN : AADPD1490J) (APPELLANT) (RESPONDENT) ASSESSEE BY : S/Shri Parag Mohanty and Vikas Srivastava, Advocate REVENUE BY : Shri F.R. Meena, Senior DR Date of Hearing : 02.08.2016 Date of Order : 12.08.2016 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, Shri Raj Dutta (hereinafter referred to as ‘the assessee’), b…