What is CIT v. Anil H. Lad authority for?

For the purpose of computing deduction under Section 80-IA, profits of other businesses do not need to be notionally brought forward and have no effect on the deduction claimed. Losses of earlier years already set off cannot be notionally set off again against current income eligible for deduction.

How many judgments cite CIT v. Anil H. Lad?

20 judgments on BharatTax cite CIT v. Anil H. Lad (45 Taxmann.com 98), spanning 2015 to 2024.

Which sections of the Income Tax Act does CIT v. Anil H. Lad come up under?

It is most often cited in judgments turning on Section 143(3), Section 1961 - Sections 14A, Section 1962 - Rule 8D, Section 22, Section 23, Section 23(1)(c).

CIT v. Anil H. Lad (45 Taxmann.com 98)

ITO, NEW DELHI vs. M/S ANSAL HOUSING & CONSTRUCTION LTD., NEW DELHI

In the result, the cross-objection filed by the assessee is dismissed

ITA 2731/DEL/2010[2007-08]Status: DisposedITAT Delhi26 Jul 2024AY 2007-08

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2007-08] Dcit, Vs Ansal Housing & Construction Ltd., Central Circle-20, Ugf-15, Indraprastha Building, 21, New Delhi. Barakhamba Road, New Delhi. Pan-Aaaca0377R Appellant Respondent

Section 143(3)Section 14ASection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “A” BENCH: NEW DELHI BEFORE SHRI G.S.PANNU, VICE PRESIDENT & SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year : 2007-08] DCIT, vs Ansal Housing & Construction Ltd., Central Circle-20, UGF-15, Indraprastha Building, 21, New Delhi. Barakhamba Road, New Delhi. PAN-AAACA0377R APPELLANT RESPONDENT C.O.No.222/Del/2010 [In ITA No.2731/Del/2010] [Assessment Year : 2007-08] Ansal Housing & Construction Ltd., vs DCIT, UGF-15, Indraprastha Building, 21, Central Circle-20, Barakhamba Road, New Delhi. New Delhi. PAN-AAACA0377R APPELLANT RESPONDENT Appellant by Ms. Kirti Sankratyaya…

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1, NAGPUR vs. SMT. ANJU AJAY SARAF, NAGPUR

In the result, Revenue’s appeal for the A

ITA 32/NAG/2020[2014-15]Status: DisposedITAT Nagpur28 May 2024AY 2014-15

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Kailash C. Kanojiya

Section 139Section 139(5)Section 143(2)Section 143(3)Section 148Section 5Section 80I

…notionally brought forward and has no effect on the deduction claimed, reliance is placed on the following decisions:- 1) Velayudhaswamy Spinning Mills Pvt Ltd. V ACIT 38DTR 57 2) CIT VS GRT Jewellers Pvt Ltd I.T.A.No. 1037/Mds/2015(HC) 3) CIT Vs Anil H. Lad 102 DTR 241 (Karnataka HC) 4) Calibre Chemicals P.Ltd Vs CIT-3 ITA Nos 4219 & 4220 (Mum) 5) CIT Vs Chawla Brothers P. Ltd ITA No 6736 & 6047/MUM/2013 5) CIT Vs Chawla Brothers P. Ltd ITA No 6736 & 6047/MUM/2013 The issue therefore stands concluded by the CBDT circular and decision of the higher forums in favor of the assessee. Considering the above submissio…

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1, NAGPUR vs. SMT. ANJU AJAY SARAF, NAGPUR

In the result, Revenue’s appeal for the A

ITA 30/NAG/2018[2012-13]Status: DisposedITAT Nagpur28 May 2024AY 2012-13

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Kailash C. Kanojiya

Section 139Section 139(5)Section 143(2)Section 143(3)Section 148Section 5Section 80I

…notionally brought forward and has no effect on the deduction claimed, reliance is placed on the following decisions:- 1) Velayudhaswamy Spinning Mills Pvt Ltd. V ACIT 38DTR 57 2) CIT VS GRT Jewellers Pvt Ltd I.T.A.No. 1037/Mds/2015(HC) 3) CIT Vs Anil H. Lad 102 DTR 241 (Karnataka HC) 4) Calibre Chemicals P.Ltd Vs CIT-3 ITA Nos 4219 & 4220 (Mum) 5) CIT Vs Chawla Brothers P. Ltd ITA No 6736 & 6047/MUM/2013 5) CIT Vs Chawla Brothers P. Ltd ITA No 6736 & 6047/MUM/2013 The issue therefore stands concluded by the CBDT circular and decision of the higher forums in favor of the assessee. Considering the above submissio…

DCIT vs. M/S FIZA DEVELOPERS & INTERTRADE PVT. LTD.,,

In the result, the ground of appeal is allowed statistical purposes

ITA 1026/BANG/2013[2007-08]Status: DisposedITAT Bangalore29 Jul 2022AY 2007-08

Bench: Shri N.V. Vasudevan & Shri Laxmi Prasad Sahuassessment Year : 2007-08

For Appellant: Shri Dilip for K.V. Arivind, Standing CounselFor Respondent: Sri Narendra Sharma, A.R

Section 131Section 153ASection 68Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2007-08 Deputy Commissioner of Income-tax M/s. Fiza Developers & Intertrade Pvt. Central Circle-2(3) Ltd. Bangalore No.25/1, Residency Road Vs. Bangalore PAN NO : AAACF5868N APPELLANT RESPONDENT Appellant by : Shri Dilip for K.V. Arivind, Standing Counsel Respondent by : Sri Narendra Sharma, A.R. Date of Hearing : 17.05.2022 Date of Pronouncement : 29.07.2022 O R D E R PER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER: This appeal by revenue is dire…

M/S. BRIGADE ENTERPRISES LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 2(3), BANGALORE

In the result appeal filed by assessee stands partly allowed

ITA 2364/BANG/2019[2013-14]Status: DisposedITAT Bangalore11 Oct 2021AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2013-14 M/S. Brigade Enterprises Ltd., 26/1, 30Th Floor Wtc, The Dy. Commissioner Of Dr. Rajkumar Road, Income-Tax, Malleshwaram, Circle-2(3), Rajajinagar, Bengaluru. Vs. Bengaluru-560 100. Pan – Aaacb 7459 F Appellant Respondent Assessee By : Shri P.C Kincha, C.A Revenue By : Ms. Neera Malhotra, Cit(Dr) Date Of Hearing : 20-07-2021 Date Of Pronouncement : 11-10-2021 Order Per Beena Pillaipresent Appeal Has Been Filed By Assessee Against Order Dated 30/08/2019 Passed By The Ld.Cit(A)-11, Bangalore For Assessment Year 2013-14 On Following Grounds Of Appeal: “1. General Ground 1.1. The Order Passed By The Learned Commissioner Of Income Tax (Appeals) ["Cit(A) For Short Hereinafter"] To The Extent Prejudicial To The Appellant Is Bad In Law & Liable To Be Quashed. 2. Disallowance Under Section 14A R.W. Rule 8D 2.1. The Learned Deputy Commissioner Of Income Tax Central Circle - 2(3), Bangalore ["Ao" For Short Hereinafter] Has Erred In Making A Disallowance Of Rs. 2,02,22,837/- Under Se Tion 14A Comprising Of Disallowa,,Ø-1S. 1,73,98,969/- Under Rule 8D(2)(Ii) & Rs. 28,23,868/- Under Rule 8D(2)(Iii) & The Learned Cit(A) Has Erred In Confirming The Said Disallowance.

For Appellant: Shri P.C Kincha, C.AFor Respondent: Ms. Neera Malhotra, CIT(DR)

Section 14ASection 35DSection 36Section 36(1)(iii)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2013-14 M/s. Brigade Enterprises Ltd., 26/1, 30th Floor WTC, The Dy. Commissioner of Dr. Rajkumar Road, Income-tax, Malleshwaram, Circle-2(3), Rajajinagar, Bengaluru. Vs. Bengaluru-560 100. PAN – AAACB 7459 F APPELLANT RESPONDENT Assessee by : Shri P.C Kincha, C.A Revenue by : Ms. Neera Malhotra, CIT(DR) Date of Hearing : 20-07-2021 Date of Pronouncement : 11-10-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee agai…

M/S. HAVELLS INDIA LTD.,NEW DELHI vs. ACIT, NEW DELHI

The appeal of the assessee is partly allowed for statistical purpose

ITA 4695/DEL/2012[2008-09]Status: DisposedITAT Delhi10 Nov 2020AY 2008-09

Bench: Shri Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Vs Havells India Ltd. Acit 1, Raj Narian Marg, Ltu Civil Lines New Delhi New Delhi Aaach0351E (Respondent) (Appellant)

Section 251Section 40Section 80I

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) Vs Havells India Ltd. ACIT 1, Raj Narian Marg, LTU Civil Lines New Delhi New Delhi AAACH0351E (RESPONDENT) (APPELLANT) Appellant by Sh. Rohit Jain, Adv, Ms. Deepa Shree Rao, CA, Sh. Vibhu Gupta, CA Respondent by Sh. Sunit Singh, CIT DR Date of Hearing 16.09.2020 Date of Pronouncement 10.11.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 03/07/2012 passed by the CIT(A)-LTU, New D…

ASST.C.I.T., RAICHUR vs. M/S SHILPA MEDICARE LTD.,, RAICHUR

In the result, the revenue’s appeal for AY 2011-12 is dismissed

ITA 1373/BANG/2015[2010-11]Status: DisposedITAT Bangalore06 Feb 2020AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B R Baskaran

For Respondent: Shri Pradeep Kumar, CIT(DR) (ITAT), Bengaluru

Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER ITA Nos.1373 & 1374/Bang/2015 Assessment years : 2010-11 & 2011-12 The Assistant Commissioner Vs. Shilpa Medicare Ltd., 10/80, 1st Floor, of Income Tax, Circle 1, Rajendra Gung, Raichur. Raichur – 584 102. PAN: AADCS 8788F APPELLANT RESPONDENT ITA Nos.1351 & 1352/Bang/2015 Assessment years : 2010-11 & 2011-12 Shilpa Medicare Ltd., Vs. The Addl. Commissioner Raichur – 584 102. of Income Tax, PAN: AADCS 8788F Circle 1, Raichur. APPELLANT RESPONDENT Revenue by : Shri Prad…

ASST.C.I.T., RAICHUR vs. M/S SHILPA MEDICARE LTD.,, RAICHUR

In the result, the revenue’s appeal for AY 2011-12 is dismissed

ITA 1374/BANG/2015[2011-12]Status: DisposedITAT Bangalore06 Feb 2020AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B R Baskaran

For Respondent: Shri Pradeep Kumar, CIT(DR) (ITAT), Bengaluru

Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER ITA Nos.1373 & 1374/Bang/2015 Assessment years : 2010-11 & 2011-12 The Assistant Commissioner Vs. Shilpa Medicare Ltd., 10/80, 1st Floor, of Income Tax, Circle 1, Rajendra Gung, Raichur. Raichur – 584 102. PAN: AADCS 8788F APPELLANT RESPONDENT ITA Nos.1351 & 1352/Bang/2015 Assessment years : 2010-11 & 2011-12 Shilpa Medicare Ltd., Vs. The Addl. Commissioner Raichur – 584 102. of Income Tax, PAN: AADCS 8788F Circle 1, Raichur. APPELLANT RESPONDENT Revenue by : Shri Prad…

M/S SHILPA MEDICARE LTD.,,RAICHUR vs. ADDL.C.I.T., RAICHUR

In the result, the revenue’s appeal for AY 2011-12 is dismissed

ITA 1351/BANG/2015[2010-11]Status: DisposedITAT Bangalore06 Feb 2020AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B R Baskaran

For Respondent: Shri Pradeep Kumar, CIT(DR) (ITAT), Bengaluru

Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER ITA Nos.1373 & 1374/Bang/2015 Assessment years : 2010-11 & 2011-12 The Assistant Commissioner Vs. Shilpa Medicare Ltd., 10/80, 1st Floor, of Income Tax, Circle 1, Rajendra Gung, Raichur. Raichur – 584 102. PAN: AADCS 8788F APPELLANT RESPONDENT ITA Nos.1351 & 1352/Bang/2015 Assessment years : 2010-11 & 2011-12 Shilpa Medicare Ltd., Vs. The Addl. Commissioner Raichur – 584 102. of Income Tax, PAN: AADCS 8788F Circle 1, Raichur. APPELLANT RESPONDENT Revenue by : Shri Prad…

THE DCIT, CIRCLE-2(1)(2),, AHMEDABAD vs. M/S. JAY CHEMICAL INDUSTRIES LTD.,, AHMEDABAD

In the result, the appeal ITA 2693/Ahd/2014, ITA 305/Ahd/2015, cross objection 01/Ahd/2015 & 41/Ahd/2015 all are dismissed

ITA 305/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad26 Mar 2019AY 2011-12

For Appellant: Shri Nimish Viawala, A.RFor Respondent: Shri Vinod Talwani, Sr. D.R

Section 143(2)Section 143(3)Section 195Section 4Section 40Section 5Section 5(2)(b)Section 9Section 9(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Amarjit Singh, Accountant Member And Ms. Madhumita Roy, Judicial Member ITA Nos. 2693/Ahd/2014 , 305/Ahd/2015 & CO Nos. 01 & 41/Ahd/2015 Assessment Year 2010-11 & 2011-12 The DCIT(OSD)-1, Jay Chemical Industries Circle-4, Ahmedabad & Ltd. Jay House, DCIT, Cir. 2(1)(2), Vs Panchvati Circle, Ahmedabad Ambawadi, Ellis bride, (Appellant/Respondent) Ahmedabad-380006 PAN: AAACJ7625J (Respondent/Cross Objector) Revenue by: Shri Vinod Talwani, Sr. D.R. Assessee by: Shri Nimish Viawala, A.R. Date of hearing : 18-03-2019 Date of pronouncemen…

THE DCIT(OSD)-1, CIRCLE-4,, AHMEDABAD vs. JAY CHEMICAL INDUSTRIES LTD.,, AHMEDABAD

In the result, the appeal ITA 2693/Ahd/2014, ITA 305/Ahd/2015, cross objection 01/Ahd/2015 & 41/Ahd/2015 all are dismissed

ITA 2693/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad26 Mar 2019AY 2010-11

For Appellant: Shri Nimish Viawala, A.RFor Respondent: Shri Vinod Talwani, Sr. D.R

Section 143(2)Section 143(3)Section 195Section 4Section 40Section 5Section 5(2)(b)Section 9Section 9(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Amarjit Singh, Accountant Member And Ms. Madhumita Roy, Judicial Member ITA Nos. 2693/Ahd/2014 , 305/Ahd/2015 & CO Nos. 01 & 41/Ahd/2015 Assessment Year 2010-11 & 2011-12 The DCIT(OSD)-1, Jay Chemical Industries Circle-4, Ahmedabad & Ltd. Jay House, DCIT, Cir. 2(1)(2), Vs Panchvati Circle, Ahmedabad Ambawadi, Ellis bride, (Appellant/Respondent) Ahmedabad-380006 PAN: AAACJ7625J (Respondent/Cross Objector) Revenue by: Shri Vinod Talwani, Sr. D.R. Assessee by: Shri Nimish Viawala, A.R. Date of hearing : 18-03-2019 Date of pronouncemen…

ASST CIT CEN CIR 8(4), MUMBAI vs. SAVITA OIL TECHNOLOGIES LTD, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 1730/MUM/2016[2011-12]Status: DisposedITAT Mumbai16 Feb 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Blea.C.I.T. Cc – 8(4) V. M/S. Savita Oil Technologies Ltd. 6Th Floor, Room No. 658, 66/67, Nariman Bhavan, Aayakar Bhavan,M.K. Road, Nariman Point, Mumbai-400 020 Mumbai – 400 021 Pan No: Aaacs 7934 A (Appellant) (Respondent)

For Appellant: Shri Shiv PrakashFor Respondent: Shri Purushotham Kumar

Section 80I

…facts and circumstances of the case and in law, the CIT(A) has erred in allowing relief to assessee in respect of its claim u/s. 80IA relying on decision of Karnataka High Court in the case of DCIT, Bangalore v. Shri. Anil H. Lad [TS-140-High Court-2014 (KAR- 102 DTR 241)] and Mumbai Tribunal decision in the case of M/s. Indian Gratings Pvt. Ltd. v. DCIT, RGT-8(2), ITA.No. 4311/Mum/2013. 3. On the facts and circumstances of the case and in law, the CIT(A) failed to appreciate that the term initial Assessment Year for the purpose of section 80IA(5), if interpreted to mean 1st year in which claim of deduction u/s.…

DCIT 9(3)(2), MUMBAI vs. GARDEN COURT DISTILLERIES P.LTD, MUMBAI

In the result, Revenue’s appeal is dismissed and the Cross objection of the assessee is allowed

ITA 4784/MUM/2016[2012-13]Status: DisposedITAT Mumbai07 Feb 2018AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Bledcit-9(3)(2) V. M/S. Garden Court Distilleries Pvt. Ltd., Room No. 418, 4Th Floor, Unit No. 303/304, 3Rd Floor, Aayakar Bhavan, M.K. Road, Raheja Plaza, Off. Veera Desai Road, Mumbai-400 020 Andheri (West), Mumbai – 400 053

For Appellant: Shri Ashok PatilFor Respondent: Shri Ram Tiwari

Section 80I

…facts and circumstances of the case and in law, the CIT(A) has erred in allowing relief to assessee in respect of its claim u/s. 80IA relying on decision of Karnataka High Court in the case of DCIT, Bangalore v. Shri. Anil H. Lad [TS-140-High Court-2014 (KAR- 102 DTR 241)] and Mumbai Tribunal decision in the case of M/s. Indian Gratings Pvt. Ltd. v. DCIT, RGT-8(2), ITA.No. 4311/Mum/2013. 3. On the facts and circumstances of the case and in law, the CIT(A) failed to appreciate that the term initial Assessment Year for the purpose of section 80IA(5), if interpreted to mean 1st year in which claim of deduction u/s.…

SANJANA CRYOGENIC STORAGES LTD,MUMBAI vs. DCIT CIR 3(3)(1), MUMBAI

Appeal stands partly allowed

ITA 1031/MUM/2015[2010-11]Status: DisposedITAT Mumbai04 Oct 2017AY 2010-11

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 1031/Mum/2015 (िनधा"रण वष" / Assessment Year: 2010-11) Sanjana Cryogenic Storages Limited Deputy Commissioner Of 116, Bajaj Bhavan Income Tax 11Th Floor, Nariman Point बनाम/ Circle 3(3)(1) Mumbai – 400 021 Aaykar Bhavan Vs. 6Th Floor, M.K.Road Mumbai – 400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aadcs-5093-D (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: Lal Chand Choudhary,Ld.ARFor Respondent: V.Justein,Sr.DR

Section 143(3)Section 80Section 80I

…ITA No.1031/M/2015 Sanjana Cryogenic Storages Limited Assessment Year 2010-11 आयकर अपीलीय अिधकरण “ ई ” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI "ी महावीर िसंह,"ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । BEFORE SHRI MAHAVIR SINGH, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. No. 1031/Mum/2015 (िनधा"रण वष" / Assessment Year: 2010-11) Sanjana Cryogenic Storages Limited Deputy Commissioner Of 116, Bajaj Bhavan Income Tax 11th Floor, Nariman Point बनाम/ Circle 3(3)(1) Mumbai – 400 021 Aaykar Bhavan Vs. 6th Floor, M.K.Road Mumbai – 400 020 "थायी लेखा सं./जीआइआर सं…

ACIT, BANGALORE vs. M/S KHIVRAJ MOTORS, BANGALORE

In the result, the departmental appeal is dismissed

ITA 1051/BANG/2015[2010-11]Status: DisposedITAT Bangalore19 Oct 2016AY 2010-11

Bench: Shri A. K. Garodia & Smt Asha Vijayaraghavan

For Appellant: Shri H. N. Kincha, CAFor Respondent: None

Section 80ISection 81I

…day period of 10 years beginning AY 2010-11 that the same can be carried forward and set off against the profits of the undertaking. 6. We respectfully follow the decision of the jurisdictional High Court of Karnataka in the case of CIT Vs. Shri. Anil H. Lad 102 DTR 241 and dismiss the departmental appeal. In the result, the departmental appeal is dismissed. ITR No. 1052/Bang/2015 for the assessment year 2011-12. 7. The claim requested by the Assessee for deduction under section 80IA is to be allowed, as the claim is for the second year under the provisions of section 80IA. Therefore, the departmental appeal is…

GAMZEN PLAST P.LTD,MUMBAI vs. ITO 6(3)(1), MUMBAI

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

ITA 7449/MUM/2014[2010-11]Status: DisposedITAT Mumbai04 Oct 2016AY 2010-11

For Appellant: Shri. B.V.JhaveriFor Respondent: Shri. Jeevanlal Lavedia

Section 143(3)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE: SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM M/s. Gamzen Plast Pvt. Ltd., ITO 6(3)-1, Mumbai-400020 B-19, Sussex Industrial Estates, Dadoji Konddeo Cross Road, Byculla (East) Mumbai-400027 PAN/GIR No. AAACG2140 A (Appellant) .. ( Respondent) Assessee by : Shri. B.V.Jhaveri Revenue by : Shri. Jeevanlal Lavedia Date of Hearing : 04/10/2016 Date of Pronouncement : 28/10/2016 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) for the assessment year 2010-2011 in the matter of order passed under Sect…

DCIT CEN CIR 10, MUMBAI vs. CHAWLA BROTHERS P.LTD, MUMBAI

In the result, appeal of the revenue stands dismissed

ITA 5755/MUM/2014[2011-12]Status: DisposedITAT Mumbai03 Oct 2016AY 2011-12

Bench: Shri Amit Shukla & Shri Rajesh Kumarita No. : 5755/Mum/2014 (Assessment Year: 2011-12) Dcit –Central –Circle -10, Vs M/S Chawla Brothers Pvt. Ltd. Room No.802, 8Th Floor, 317, Pooran Asha Bldg., Old Cgo Annexe Bldg., Narsi Natha Street, Masjid M K Road, Bunder, Mumbai -400 009 Mumbai -400 020 Pan:Aaacc 5084 F ""यथ" (Respondent) अपीलाथ" (Appellant) "ी लव कुमार Shri Love Kumar Appellant By "ी िजत" जैन Respondent By Shri Jitendra Jain "ी महेश ओ राजोरा Shri Mahesh O. Rajora

Section 143(3)Section 23(1)Section 23(1)(a)Section 80I

…80-IA”. 18. Though the Tribunal Mumbai Benches in the case of Hercules Hoists Ltd (supra) has taken a contrary view but we find that subsequent to the decision of the Tribunal Mumbai Bench, the Hon’ble High Court of Karnataka in the case of CIT Vs Anil H. Lad 102 DTR 241 has followed the decision of the High Court of Madras in the case of Velayudhaswamy Spinning Mills Pvt. Ltd.(supra) and held that: “If before claiming deduction u/s. 80IA, the loss and depreciation claimed by the assessee in respect of eligible business is set off against income of the assessee from other sources, the said loss or depreciation c…

DCIT 5(2), MUMBAI vs. LAHOTI OVERSEAS LTD, MUMBAI

In the result, appeal of the assessee company in ITA

ITA 3812/MUM/2012[2003-04]Status: DisposedITAT Mumbai30 Mar 2016AY 2003-04

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3812/Mum/2012 ("नधा"रण वष" / Assessment Year : 2003-04) Dy. Commissioner Of Income M/S Lahoti Overseas Ltd., बनाम/ Tax , 5(2),Room No. 571, 307, Arun Chambers, V. 5 Th Floor, Tardeo Road, Tardeo, Aayakar Bhavan, Mumbai - 400034. M.K. Road, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaacl2578 H .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Yogesh TharFor Respondent: Shri Ganesh Bare (Sr.DR)

Section 133ASection 143(3)Section 147Section 148Section 151(1)

…आयकर अपील"य अ"धकरण “A” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 3812/Mum/2012 ("नधा"रण वष" / Assessment Year : 2003-04) Dy. Commissioner of Income M/s Lahoti Overseas Ltd., बनाम/ Tax , 5(2),Room No. 571, 307, Arun Chambers, v. 5 th floor, Tardeo Road, Tardeo, Aayakar Bhavan, Mumbai - 400034. M.K. Road, Mumbai – 400 020. "थायी लेखा सं./PAN : AAACL2578 H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं./I.T.A. No. 821/Mum/2014 ("नधा"रण वष" / Assessment Year : 2007-08)…

DCIT CEN CIR 10, MUMBAI vs. CHAWLA BROTHERS P. LTD, MUMBAI

In the result, the appeal of the Revenue as well as of the assessee, both are dismissed

ITA 6736/MUM/2013[2010-11]Status: DisposedITAT Mumbai04 Nov 2015AY 2010-11

Bench: S/Shri R. C. Sharma & Amarjit Singh] आयकर अपील सं/ I.T.A. No.6736/Mum/2013 ("नधा"रण वष" / Assessment Year: 2010-11

For Respondent: Dr. S. Pandian (DR)

Section 22Section 23Section 80I

…80-IA". 18. Though the Tribunal Mumbai Benches in the case of Hercules Hoists Ltd (supra) has taken a contrary view but we find that subsequent to the decision of the Tribunal Mumbai Bench, the Hon'ble High Court of Karnataka in the case of CIT Vs Anil H. Lad 102 DTR 241 has followed the decision of the High Court of Madras in the case of Velayudhaswamy Spinning Mills Pvt. Ltd.(supra) and held that: "If before claiming deduction u/s. 80IA, the loss and depreciation claimed by the assessee in respect of eligible business is set off against income of the assessee from other sources, the said loss or depreciation ca…

CHAWLA BROTHERS P.LTD,MUMBAI vs. ASST CIT CEN CIR 10, MUMBAI

In the result, the appeal of the Revenue as well as of the assessee, both are dismissed

ITA 6047/MUM/2013[2010-11]Status: DisposedITAT Mumbai04 Nov 2015AY 2010-11

Bench: S/Shri R. C. Sharma & Amarjit Singh] आयकर अपील सं/ I.T.A. No.6736/Mum/2013 ("नधा"रण वष" / Assessment Year: 2010-11

For Respondent: Dr. S. Pandian (DR)

Section 22Section 23Section 80I

…80-IA". 18. Though the Tribunal Mumbai Benches in the case of Hercules Hoists Ltd (supra) has taken a contrary view but we find that subsequent to the decision of the Tribunal Mumbai Bench, the Hon'ble High Court of Karnataka in the case of CIT Vs Anil H. Lad 102 DTR 241 has followed the decision of the High Court of Madras in the case of Velayudhaswamy Spinning Mills Pvt. Ltd.(supra) and held that: "If before claiming deduction u/s. 80IA, the loss and depreciation claimed by the assessee in respect of eligible business is set off against income of the assessee from other sources, the said loss or depreciation ca…

CIT v. Anil H. Lad

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Judgments citing CIT v. Anil H. Lad

ITO, NEW DELHI vs. M/S ANSAL HOUSING & CONSTRUCTION LTD., NEW DELHI

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1, NAGPUR vs. SMT. ANJU AJAY SARAF, NAGPUR

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1, NAGPUR vs. SMT. ANJU AJAY SARAF, NAGPUR

DCIT vs. M/S FIZA DEVELOPERS & INTERTRADE PVT. LTD.,,

M/S. BRIGADE ENTERPRISES LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 2(3), BANGALORE

M/S. HAVELLS INDIA LTD.,NEW DELHI vs. ACIT, NEW DELHI

ASST.C.I.T., RAICHUR vs. M/S SHILPA MEDICARE LTD.,, RAICHUR

ASST.C.I.T., RAICHUR vs. M/S SHILPA MEDICARE LTD.,, RAICHUR

M/S SHILPA MEDICARE LTD.,,RAICHUR vs. ADDL.C.I.T., RAICHUR

THE DCIT, CIRCLE-2(1)(2),, AHMEDABAD vs. M/S. JAY CHEMICAL INDUSTRIES LTD.,, AHMEDABAD

THE DCIT(OSD)-1, CIRCLE-4,, AHMEDABAD vs. JAY CHEMICAL INDUSTRIES LTD.,, AHMEDABAD

ASST CIT CEN CIR 8(4), MUMBAI vs. SAVITA OIL TECHNOLOGIES LTD, MUMBAI

DCIT 9(3)(2), MUMBAI vs. GARDEN COURT DISTILLERIES P.LTD, MUMBAI

SANJANA CRYOGENIC STORAGES LTD,MUMBAI vs. DCIT CIR 3(3)(1), MUMBAI

ACIT, BANGALORE vs. M/S KHIVRAJ MOTORS, BANGALORE

GAMZEN PLAST P.LTD,MUMBAI vs. ITO 6(3)(1), MUMBAI

DCIT CEN CIR 10, MUMBAI vs. CHAWLA BROTHERS P.LTD, MUMBAI

DCIT 5(2), MUMBAI vs. LAHOTI OVERSEAS LTD, MUMBAI

DCIT CEN CIR 10, MUMBAI vs. CHAWLA BROTHERS P. LTD, MUMBAI

CHAWLA BROTHERS P.LTD,MUMBAI vs. ASST CIT CEN CIR 10, MUMBAI