CIT v. Avani Export

58 Taxmann.com 100Supreme Court of India2015#4063 most cited

What is CIT v. Avani Export authority for?

The Supreme Court confirmed the Gujarat High Court's view in Avani Exports, regarding the exclusion of the profit element within DEPB income when calculating deductions under Section 80HHC of the Income Tax Act.

29

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

Also referred to as

Avani Exports · CIT v. Avani Export · 58 Taxmann.com 100 · Section 80HHC · DEPB income · profit element · deduction under Section 80HHC · Gujarat High Court · Supreme Court · export incentives

Sections most often in play

Section 115BBESection 132(4)Section 153ASection 28Section 69BSection 143(3)Section 147Section 148

Issues it is cited on

section 80hhc(3)section 28(iv)abatement of assessmentsection 115jamat creditsection 80hsection 153a proceedingssection 36(2)retrospective amendmentsection 80hhcdeduction under section 80iathird party information

Judgments citing CIT v. Avani Export

Nekkanti Sea Foods Ltd., Hyderabad vs. DCIT, Circle-16(1), Hyderabad

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 1634/HYD/2016[1999-2000]Status: DisposedITAT Hyderabad31 Oct 2018AY 1999-2000

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri S. Rama RaoFor Respondent: Shri Nilanjan Dey, DR
Section 143(3)Section 234BSection 80H

…ITA Nos 1627 1628 and 1634 of 2016 Nekkanti Sea Foods Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member ITA Nos.1627,1628 and 1634/Hyd/2016 (Assessment Years:2002-03, 2004-05 & 1999-2000) M/s. Nekkanti Sea Foods Vs Dy. Commissioner of Income Ltd, Hyderabad Tax, Circle 16(1) PAN: AAACN4664J Hyderabad (Appellant) (Respondent) For Assessee : Shri S. Rama Rao For Revenue : Shri Nilanjan Dey, DR Date of Hearing: 10.10.2018 Date of Pronouncement: 31.10.2018 O R D E R Per Smt. P. Madhavi…

Nekkanti Sea Foods Ltd, Hyderabad vs. DCIT, Circle-16(1), Hyderabad

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 1628/HYD/2016[2004-05]Status: DisposedITAT Hyderabad31 Oct 2018AY 2004-05

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri S. Rama RaoFor Respondent: Shri Nilanjan Dey, DR
Section 143(3)Section 234BSection 80H

…ITA Nos 1627 1628 and 1634 of 2016 Nekkanti Sea Foods Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member ITA Nos.1627,1628 and 1634/Hyd/2016 (Assessment Years:2002-03, 2004-05 & 1999-2000) M/s. Nekkanti Sea Foods Vs Dy. Commissioner of Income Ltd, Hyderabad Tax, Circle 16(1) PAN: AAACN4664J Hyderabad (Appellant) (Respondent) For Assessee : Shri S. Rama Rao For Revenue : Shri Nilanjan Dey, DR Date of Hearing: 10.10.2018 Date of Pronouncement: 31.10.2018 O R D E R Per Smt. P. Madhavi…

Nekkanti Sea Foods Ltd, Hyderabad vs. DCIT, Circle-16(1), Hyderabad

In the result, assessee’s appeals are partly allowed for statistical purposes

ITA 1627/HYD/2016[2002-03]Status: DisposedITAT Hyderabad31 Oct 2018AY 2002-03

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri S. Rama RaoFor Respondent: Shri Nilanjan Dey, DR
Section 143(3)Section 234BSection 80H

…ITA Nos 1627 1628 and 1634 of 2016 Nekkanti Sea Foods Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member ITA Nos.1627,1628 and 1634/Hyd/2016 (Assessment Years:2002-03, 2004-05 & 1999-2000) M/s. Nekkanti Sea Foods Vs Dy. Commissioner of Income Ltd, Hyderabad Tax, Circle 16(1) PAN: AAACN4664J Hyderabad (Appellant) (Respondent) For Assessee : Shri S. Rama Rao For Revenue : Shri Nilanjan Dey, DR Date of Hearing: 10.10.2018 Date of Pronouncement: 31.10.2018 O R D E R Per Smt. P. Madhavi…

The DCIT 1(1), Mumbai vs. M/S. Forbes Gokak Ltd, Mumbai

In the result, Revenue’s appeal for A

ITA 1573/MUM/2009[2004-2005]Status: DisposedITAT Mumbai07 Oct 2016AY 2004-2005

Bench: Shri Jason P. Boaz & Shri Sandeep Gosain M/S. Forbes & Company Ltd. D C I T – 1(1) (Formerly Forbes Gokak Ltd.) Room No. 579 Vs. Forbes Bldg., Charanjit Ran Aayakar Bhavan, M.K. Road Marg, Fort, Mumbai 400001 Mumbai 400020 Pan – Aaacf1765A Appellant Respondent D C I T – 1(1) M/S. Forbes & Company Ltd. (Formerly Forbes Gokak Ltd.) Room No. 579 Vs. Forbes Bldg., Charanjit Ran Aayakar Bhavan, M.K. Road Marg, Fort, Mumbai 400001 Mumbai 400020 Pan – Aaacf1765A Appellant Respondent

For Appellant: Shri Girish Dave &For Respondent: Shri Pratap Sinh &
Section 115JSection 143(3)Section 14ASection 295(4)Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Sandeep Gosain , Judicial Member M/s. Forbes & Company Ltd. D C I T – 1(1) (formerly Forbes Gokak Ltd.) Room No. 579 Vs. Forbes Bldg., Charanjit Ran Aayakar Bhavan, M.K. Road Marg, Fort, Mumbai 400001 Mumbai 400020 PAN – AAACF1765A Appellant Respondent D C I T – 1(1) M/s. Forbes & Company Ltd. (formerly Forbes Gokak Ltd.) Room No. 579 Vs. Forbes Bldg., Charanjit Ran Aayakar Bhavan, M.K. Road Marg, Fort, Mumbai 400001 Mumbai 400020 PAN – AAACF1765A Appellant Respondent Assessee by: Shri Girish Dave & Shri…

Forbes & Company Limited (Formerly Known As Forbes Gokak Limited), Mumbai vs. Dy.C.I.T-1(1), Mumbai

In the result, Revenue’s appeal for A

ITA 1382/MUM/2009[2004-2005]Status: DisposedITAT Mumbai07 Oct 2016AY 2004-2005

Bench: Shri Jason P. Boaz & Shri Sandeep Gosain M/S. Forbes & Company Ltd. D C I T – 1(1) (Formerly Forbes Gokak Ltd.) Room No. 579 Vs. Forbes Bldg., Charanjit Ran Aayakar Bhavan, M.K. Road Marg, Fort, Mumbai 400001 Mumbai 400020 Pan – Aaacf1765A Appellant Respondent D C I T – 1(1) M/S. Forbes & Company Ltd. (Formerly Forbes Gokak Ltd.) Room No. 579 Vs. Forbes Bldg., Charanjit Ran Aayakar Bhavan, M.K. Road Marg, Fort, Mumbai 400001 Mumbai 400020 Pan – Aaacf1765A Appellant Respondent

For Appellant: Shri Girish Dave &For Respondent: Shri Pratap Sinh &
Section 115JSection 143(3)Section 14ASection 295(4)Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Sandeep Gosain , Judicial Member M/s. Forbes & Company Ltd. D C I T – 1(1) (formerly Forbes Gokak Ltd.) Room No. 579 Vs. Forbes Bldg., Charanjit Ran Aayakar Bhavan, M.K. Road Marg, Fort, Mumbai 400001 Mumbai 400020 PAN – AAACF1765A Appellant Respondent D C I T – 1(1) M/s. Forbes & Company Ltd. (formerly Forbes Gokak Ltd.) Room No. 579 Vs. Forbes Bldg., Charanjit Ran Aayakar Bhavan, M.K. Road Marg, Fort, Mumbai 400001 Mumbai 400020 PAN – AAACF1765A Appellant Respondent Assessee by: Shri Girish Dave & Shri…

M/S. Forbes Gokak Ltd, Mumbai vs. The JCIT OSD RG 1(1), Mumbai

In the result, all the appeals filed by the assessee is partly

ITA 6721/MUM/2007[2003-2004]Status: DisposedITAT Mumbai10 Aug 2016AY 2003-2004

Bench: Shri Jason P. Boaz, Am & Shri Sandeep Gosai, Jm Forbes Gokak Ltd., Forbes Vs. The Jt. Commissioner Of Building, Charajeet Rai Marg, Income Tax, Osd, Range Fort, Mumbai 400 001. 1 (1), Mumbai Pan: Aaacf 1765A Appellant .. Respondent The Asst. Commissioner Of Vs. Forbes Gokak Ltd., Forbes Income Tax, Range 1 (1), Building, Charajeet Rai Marg, Mumbai Fort, Mumbai 400 001. Pan: Aaccf 1765A Appellant .. Respondent

Section 115OSection 14ASection 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “F”, BENCH MUMBAI BEFORE SHRI JASON P. BOAZ, AM AND SHRI SANDEEP GOSAI, JM Forbes Gokak Ltd., Forbes Vs. The Jt. Commissioner of Building, Charajeet Rai Marg, Income Tax, OSD, Range Fort, Mumbai 400 001. 1 (1), Mumbai PAN: AAACF 1765A Appellant .. Respondent The Asst. Commissioner of Vs. Forbes Gokak Ltd., Forbes Income Tax, Range 1 (1), Building, Charajeet Rai Marg, Mumbai Fort, Mumbai 400 001. PAN: AACCF 1765A Appellant .. Respondent Assessee by Shri Girish Dave, AR Revenue by Shri G. M. Doss, CITDR Date of hearing 31-03-2016 Date of pronouncement 10-08-2016 O R D E R P…

The ACIT RG 1(1), Mumbai vs. M/S. Forbes Gokak Ltd, Mumbai

In the result, all the appeals filed by the assessee is partly

ITA 6580/MUM/2007[2003-2004]Status: DisposedITAT Mumbai10 Aug 2016AY 2003-2004

Bench: Shri Jason P. Boaz, Am & Shri Sandeep Gosai, Jm Forbes Gokak Ltd., Forbes Vs. The Jt. Commissioner Of Building, Charajeet Rai Marg, Income Tax, Osd, Range Fort, Mumbai 400 001. 1 (1), Mumbai Pan: Aaacf 1765A Appellant .. Respondent The Asst. Commissioner Of Vs. Forbes Gokak Ltd., Forbes Income Tax, Range 1 (1), Building, Charajeet Rai Marg, Mumbai Fort, Mumbai 400 001. Pan: Aaccf 1765A Appellant .. Respondent

Section 115OSection 14ASection 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “F”, BENCH MUMBAI BEFORE SHRI JASON P. BOAZ, AM AND SHRI SANDEEP GOSAI, JM Forbes Gokak Ltd., Forbes Vs. The Jt. Commissioner of Building, Charajeet Rai Marg, Income Tax, OSD, Range Fort, Mumbai 400 001. 1 (1), Mumbai PAN: AAACF 1765A Appellant .. Respondent The Asst. Commissioner of Vs. Forbes Gokak Ltd., Forbes Income Tax, Range 1 (1), Building, Charajeet Rai Marg, Mumbai Fort, Mumbai 400 001. PAN: AACCF 1765A Appellant .. Respondent Assessee by Shri Girish Dave, AR Revenue by Shri G. M. Doss, CITDR Date of hearing 31-03-2016 Date of pronouncement 10-08-2016 O R D E R P…

Magppie Exports, New Delhi vs. DCIT, New Delhi

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

ITA 4315/DEL/2010[2002-03]Status: DisposedITAT Delhi08 Apr 2016AY 2002-03

Bench: Sh. C.M. Garg & Sh. O.P. Kant

Section 142Section 143(3)Section 144Section 147Section 148Section 80HSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’: NEW DELHI BEFORE SH. C.M. GARG, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 4314 & 4315/Del/2010 Assessment Years: 2001-02 & 2002-03 M/s. Magppie Exports, PD-4B, Vs. Deputy Commissioner of Income Pitampura, New Delhi Tax, Circle-25(1), New Delhi PAN : AABFM0775D (Appellant) (Respondent) Appellant by S/sh. Salil Kapoor , Sanat Kapoor & Ms. Ananya Kapoor, Advocates Respondent by Sh. P. DAM Kanunjna, Sr.DR Date of hearing 02.03.2016 Date of pronouncement 08.04.2016 ORDER PER O.P. KANT, A.M.: These two appeals of the assessee are directed again…

Magppie Exports, New Delhi vs. DCIT, New Delhi

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

ITA 4314/DEL/2010[2001-02]Status: DisposedITAT Delhi08 Apr 2016AY 2001-02

Bench: Sh. C.M. Garg & Sh. O.P. Kant

Section 142Section 143(3)Section 144Section 147Section 148Section 80HSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’: NEW DELHI BEFORE SH. C.M. GARG, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 4314 & 4315/Del/2010 Assessment Years: 2001-02 & 2002-03 M/s. Magppie Exports, PD-4B, Vs. Deputy Commissioner of Income Pitampura, New Delhi Tax, Circle-25(1), New Delhi PAN : AABFM0775D (Appellant) (Respondent) Appellant by S/sh. Salil Kapoor , Sanat Kapoor & Ms. Ananya Kapoor, Advocates Respondent by Sh. P. DAM Kanunjna, Sr.DR Date of hearing 02.03.2016 Date of pronouncement 08.04.2016 ORDER PER O.P. KANT, A.M.: These two appeals of the assessee are directed again…