CIT v. Alps Chemicals Pvt. Ltd.

367 ITR 594High Court#20627 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2015 to 2018.

Judgments citing CIT v. Alps Chemicals Pvt. Ltd.

Gateway Technolabs Pvt. Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-2(1)(1), Ahmedabad

In the result, the appeal is allowed for statistical purposes

ITA 677/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad19 Oct 2018AY 2012-13
Section 143(3)Section 36(1)(va)Section 92C

…settled in favour of the assessee by a co-ordinate bench decision in the case of ITO vs. EDAG Engineers & Design India Limited [(2014) 52 taxmann.com 398 (Del)] and Hon’ble jurisdictional High Court’s judgement in the case of CIT vs. Alps Chemicals Pvt. Ltd. (367 ITR 594). Quite clearly, therefore, the assessee deserves to succeed on both the issues. The foreign exchange gains are, in our opinion, required to be treated as part of operating profits and CGA-AVK Software & Export Limited is required to be included in the comparables. We accept the plea, and remit the matter to the file of the Assessing Officer to v…

Goodricke Group Limited, Kolkata vs. DCIT, Cir-4(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 309/KOL/2015[2002-2003]Status: DisposedITAT Kolkata14 Mar 2018AY 2002-2003

Bench: "ी पी.एम .जगताप, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri P. M. Jagtap, Am & Shri A. T. Varkey, Jm]

Section 10Section 33A

…ss income computed prior to the application of Rule 8 of the Rules, which was not accepted by the AO/CIT(A). We note that similar issue, though in the context of 80HHC and 80IA deduction was before the Hon’ble Gujarat High Court in CIT Vs. Alps Chemicals Ltd. 367 ITR 594 (Guj) wherein the Hon’ble High 5 Goodricke Group Ltd., AY- 2002-03 Court while adjudicating the issue of gain or loss due to foreign exchange fluctuation though was in the context of 80HHC deduction took note of the fact that the issue was covered by the judgment of its own decision in Tax Appeal No. 1468 of 2006— reported in CIT v. Priyanka Gem…

M/S New Delhi Television Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 1023/DEL/2013[2003-04]Status: DisposedITAT Delhi30 Sept 2015AY 2003-04

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Shri Tarandeep Singh, C.AFor Respondent: Shri R.L. Meena, CIT/DR
Section 143(3)Section 147Section 148Section 263Section 80H

…at this issue is no more res integra. In this regard, our intention was invited to following judicial pronouncements: (i). Smt. Sujata Grover reported in 74 TTJ 347 (Del) (ii). Priyanka Gems reported in 367 ITR 575 (Guj) (iii). Alps Chemicals Ltd. reported in 367 ITR 594 (Guj) (iv). Novels Software Development reported in 355 ITR 339 (Kar) (v). Pantasoft Technologies Ltd. reported in 347 ITR 578 (Mad) 6. On the other hand Ld. CIT (DR) vehemently opposed the above submissions advanced by the Ld. AR. It was submitted by him that the Ld. CIT(A) has for just reasons rejected the arguments advanced and the decisions…

New Delhi Television Ltd., New Delhi vs. CIT, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 5126/DEL/2011[2003-04]Status: DisposedITAT Delhi30 Sept 2015AY 2003-04

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Shri Tarandeep Singh, C.AFor Respondent: Shri R.L. Meena, CIT/DR
Section 143(3)Section 147Section 148Section 263Section 80H

…at this issue is no more res integra. In this regard, our intention was invited to following judicial pronouncements: (i). Smt. Sujata Grover reported in 74 TTJ 347 (Del) (ii). Priyanka Gems reported in 367 ITR 575 (Guj) (iii). Alps Chemicals Ltd. reported in 367 ITR 594 (Guj) (iv). Novels Software Development reported in 355 ITR 339 (Kar) (v). Pantasoft Technologies Ltd. reported in 347 ITR 578 (Mad) 6. On the other hand Ld. CIT (DR) vehemently opposed the above submissions advanced by the Ld. AR. It was submitted by him that the Ld. CIT(A) has for just reasons rejected the arguments advanced and the decisions…

CIT v. Alps Chemicals Pvt. Ltd. (367 ITR 594) — Cited in 4 Judgments | BharatTax