CIT v. Black & Veatch Consulting Pvt. Ltd.

ZENSAR TECHNOLOGIES LTD,MUMBAI vs. DCIT 2(3), MUMBAI

In the result, appeal of the assessee is partly allowed in the terms aforesaid

Bench: Shri Vikas Awasthy & Ms. Padmavathy.Sआअसं.8870/मुं/2010 (िन.व. 2006-07) M/S. Zensar Technologies Ltd., Magnet House, 2Nd Floor, N.M.Marg, Ballard Estate, Mumbai – 400 001 Pan: Aaacf- 0742- K ...... अपीलाथ"/Appellant बनाम Vs. Dcit-2(3), 5Th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... "ितवादी/Respondent

…of income. To support his argument he placed reliance on the decision by the Hon'ble Supreme Court of India in the case of CIT vs. Yokogawa India Ltd. 391 ITR 274 and the decision of Hon'ble Bombay High Court in the case of Black Veatch Consulting Pvt. Ltd., 348 ITR 72. He further pointed that similar issue has been decided by the Tribunal in assessee's own case in preceding Assessment Years i.e. for Assessment Year 2001-02, for Assessment Year 2002-03 and ITA No.2908/Mum/2008 Assessment Year 2003-04. 5.3 The ld. Counsel for the assessee submitted that the Assessing Officer while computing deduction u/s. 10A of…

SUREPREP (INDIA) P.LTD,MUMBAI vs. ITO WD 8(3)(2), MUMBAI

In the result, appeal of the assessee is partly allowed

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.2243/मुं/2013 (िन.व.2009-10) आअसं.5523/मुं/2013 (िन.व.2010-11) आअसं.5855/मुं/2014 (िन.व.2011-12) M/S. Sureprep (India) Private Limited, 4Th Floor, Dhantak Plaza, Makwana Road, Marol, Andheri(E), Mumbai – 400 034. Pan: Aahcs-9039-H ...... अपीलाथ" /Appellant बनाम Vs. The Income Tax Officer, Ward 8(3)(2), 2Nd Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Shri Dalpat Shah & Ms. Arti Shah "ितवादी "ारा/Respondent By : Ms. Samrudhi Dhananjay Hande & Shri P.D. Chougule सुनवाई क" ितिथ/ Date Of Hearing : 25/08/2023 घोषणा क" ितिथ/ Date Of Pronouncement : 03/11/2023 आदेश आदेश/ Order आदेश आदेश Per Vikas Awasthy, Jm: These Three Appeals By The Assessee For Assessment Years 2009-10, 2010-11 & 2011-12 Are Taken Up Together For Adjudication As The Issues Involved In These Appeals Are Identical. The Appeal Of Assessee For Assessment Year 2009-10 Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-18, Mumbai [ In Short ‘The Cit(A)’ ], Dated 02/01/2013

…आयकर अपीलीय अिधकरण मुंबई पीठ “ई ”, मुंबई पीठ "ी िवकास अव"थी, "याियक सद"य एवं "ी गगन गोयल, लेखाकार सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E ”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER आअसं.2243/मुं/2013 (िन.व.2009-10) आअसं.5523/मुं/2013 (िन.व.2010-11) आअसं.5855/मुं/2014 (िन.व.2011-12) M/s. Sureprep (India) Private Limited, 4th Floor, Dhantak Plaza, Makwana Road, Marol, Andheri(E), Mumbai – 400 034. PAN: AAHCS-9039-H ...... अपीलाथ" /Appellant बनाम Vs. The Income Tax Officer, Ward 8(3)(2), 2nd Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020.…

SUREPREP (INDIA)P.LTD,MUMBAI vs. ITO 8(3)(2), MUMBAI

In the result, appeal of the assessee is partly allowed

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.2243/मुं/2013 (िन.व.2009-10) आअसं.5523/मुं/2013 (िन.व.2010-11) आअसं.5855/मुं/2014 (िन.व.2011-12) M/S. Sureprep (India) Private Limited, 4Th Floor, Dhantak Plaza, Makwana Road, Marol, Andheri(E), Mumbai – 400 034. Pan: Aahcs-9039-H ...... अपीलाथ" /Appellant बनाम Vs. The Income Tax Officer, Ward 8(3)(2), 2Nd Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Shri Dalpat Shah & Ms. Arti Shah "ितवादी "ारा/Respondent By : Ms. Samrudhi Dhananjay Hande & Shri P.D. Chougule सुनवाई क" ितिथ/ Date Of Hearing : 25/08/2023 घोषणा क" ितिथ/ Date Of Pronouncement : 03/11/2023 आदेश आदेश/ Order आदेश आदेश Per Vikas Awasthy, Jm: These Three Appeals By The Assessee For Assessment Years 2009-10, 2010-11 & 2011-12 Are Taken Up Together For Adjudication As The Issues Involved In These Appeals Are Identical. The Appeal Of Assessee For Assessment Year 2009-10 Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-18, Mumbai [ In Short ‘The Cit(A)’ ], Dated 02/01/2013

…आयकर अपीलीय अिधकरण मुंबई पीठ “ई ”, मुंबई पीठ "ी िवकास अव"थी, "याियक सद"य एवं "ी गगन गोयल, लेखाकार सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E ”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER आअसं.2243/मुं/2013 (िन.व.2009-10) आअसं.5523/मुं/2013 (िन.व.2010-11) आअसं.5855/मुं/2014 (िन.व.2011-12) M/s. Sureprep (India) Private Limited, 4th Floor, Dhantak Plaza, Makwana Road, Marol, Andheri(E), Mumbai – 400 034. PAN: AAHCS-9039-H ...... अपीलाथ" /Appellant बनाम Vs. The Income Tax Officer, Ward 8(3)(2), 2nd Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020.…

SUREPREP (INDIA) P.LTD,MUMBAI vs. ITO RG 8(3)(2), MUMBAI

In the result, appeal of the assessee is partly allowed

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.2243/मुं/2013 (िन.व.2009-10) आअसं.5523/मुं/2013 (िन.व.2010-11) आअसं.5855/मुं/2014 (िन.व.2011-12) M/S. Sureprep (India) Private Limited, 4Th Floor, Dhantak Plaza, Makwana Road, Marol, Andheri(E), Mumbai – 400 034. Pan: Aahcs-9039-H ...... अपीलाथ" /Appellant बनाम Vs. The Income Tax Officer, Ward 8(3)(2), 2Nd Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Shri Dalpat Shah & Ms. Arti Shah "ितवादी "ारा/Respondent By : Ms. Samrudhi Dhananjay Hande & Shri P.D. Chougule सुनवाई क" ितिथ/ Date Of Hearing : 25/08/2023 घोषणा क" ितिथ/ Date Of Pronouncement : 03/11/2023 आदेश आदेश/ Order आदेश आदेश Per Vikas Awasthy, Jm: These Three Appeals By The Assessee For Assessment Years 2009-10, 2010-11 & 2011-12 Are Taken Up Together For Adjudication As The Issues Involved In These Appeals Are Identical. The Appeal Of Assessee For Assessment Year 2009-10 Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-18, Mumbai [ In Short ‘The Cit(A)’ ], Dated 02/01/2013

…आयकर अपीलीय अिधकरण मुंबई पीठ “ई ”, मुंबई पीठ "ी िवकास अव"थी, "याियक सद"य एवं "ी गगन गोयल, लेखाकार सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E ”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER आअसं.2243/मुं/2013 (िन.व.2009-10) आअसं.5523/मुं/2013 (िन.व.2010-11) आअसं.5855/मुं/2014 (िन.व.2011-12) M/s. Sureprep (India) Private Limited, 4th Floor, Dhantak Plaza, Makwana Road, Marol, Andheri(E), Mumbai – 400 034. PAN: AAHCS-9039-H ...... अपीलाथ" /Appellant बनाम Vs. The Income Tax Officer, Ward 8(3)(2), 2nd Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020.…

SUREPREP (INDIA) P.LTD, MUMBAI vs. DCIT RG 8(3), MUMBAI

In the result, appeal of assessee is allowed

…आयकरअपीलीयअिधकरण मुंबईपीठ“ई”,मुंबईपीठ "ीिवकासअव"थी, "याियकसद"यएवं "ीगगन गोयल, लेखाकारसद"यकेसम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “EE”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRIGAGAN GOYAL, ACCOUNTANT MEMBER आअसं.8818/मुं/2011 (िन.व.2007-08) M/s. Sureprep (India) Private Limited, 4th Floor, Dhantak Plaza, Makwana Road, Marol, Andheri(E), Mumbai – 400 034. ...... अपीलाथ"/Appellant PAN: AAHCS-9039-H बनाम Vs. Commissioner of Income Tax -8, Room No.259,2nd Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant by Shri Dalpat Shah &Ms. Arti S…

TATA CONSULTANCY SERVICES LTD,MUMBAI vs. ASST CIT LTU-1, MUMBAI

In the result, appeal by the assessee is partly allowed for statistical purpose

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

…on : "i. "Hindustan Unilever Ltd.", 325 ITR 102 (Bom. HC) ii. "Galaxy Surfactants Ltd.", 343 ITR 108 (Bom. HC) iii. Assessee's Own case being "Yokogawa India Ltd. and other connected appeals", 341 ITR 385 (Kar. HC) iv) "Black and Veatch Consulting Pvt. Ltd.", 348 ITR 72 (Bom.HC) v) "Scientific Atlanta India Technology Pvt. Ltd.", 2 ITR (T) 66 (Chennai Tribunal - SB). vi) "Navin Bharat Industries", 90 ITD 1 (Mumbai ITAT) vii) "Capgenimi India (P) Limited", 141 TTJ 33 (Mumbai ITAT) 42. In this regard, a co-ordinate Bench of the Tribunal in "Navin Bharat Industries" (supra), has held that where expenditure is incurr…

RELIANCE INDUSTRIES LTD,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX LARGE TAXPAYER UNIT-2, MUMBAI

In the result, the ITA No

…"exemption" provisions and the deductions provided under Chapter VIA (801A, 80IB etc) are deduction provision. Though the above said interpretation is contrary to the decision rendered by Hon‘ble Bombay High Court in the case of Black &Veath Consulting P Ltd (251 CTR 265), yet the ratio of the decision rendered by Hon'ble Delhi High Court is that the double benefit is not available in respect of same income. 79. The assessee has relied upon the decision rendered by Hon'ble Bombay High Court in the case of Associated Capsules (P) Ltd (supra). The High Court was concerned with the eligibility of the assessee to cla…

DCIT (LTU)-2, MUMBAI vs. M/S RELIANCE INDUSTRIES LTD., MUMBAI

In the result, the ITA No

…"exemption" provisions and the deductions provided under Chapter VIA (801A, 80IB etc) are deduction provision. Though the above said interpretation is contrary to the decision rendered by Hon‘ble Bombay High Court in the case of Black &Veath Consulting P Ltd (251 CTR 265), yet the ratio of the decision rendered by Hon'ble Delhi High Court is that the double benefit is not available in respect of same income. 79. The assessee has relied upon the decision rendered by Hon'ble Bombay High Court in the case of Associated Capsules (P) Ltd (supra). The High Court was concerned with the eligibility of the assessee to cla…

RELIANCE INDUSTRIES LIMITED,MUMBAI vs. ACIT , MUMBAI

In the result, the ITA No

…"exemption" provisions and the deductions provided under Chapter VIA (801A, 80IB etc) are deduction provision. Though the above said interpretation is contrary to the decision rendered by Hon‘ble Bombay High Court in the case of Black &Veath Consulting P Ltd (251 CTR 265), yet the ratio of the decision rendered by Hon'ble Delhi High Court is that the double benefit is not available in respect of same income. 79. The assessee has relied upon the decision rendered by Hon'ble Bombay High Court in the case of Associated Capsules (P) Ltd (supra). The High Court was concerned with the eligibility of the assessee to cla…

ASST. CIT CC 5 (1), MUMBAI vs. M/S DATAMATICS BUSINESS SOLUTIONS LTD., MUMBAI

In the result, Revenue’s appeal is dismissed

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.6534/Mum./2019 (Assessment Year : 2011–12) Asstt. Commissioner of Income Tax ……………. Appellant Central Circle–5(1), Mumbai v/s M/s. Datamatics Business Solution Ltd. Plot no.B–05, Part–B, Cross Lane ……………. Respondent MIDC, Andheri (E), Mumbai 400 093 PAN – AAACD2538D Revenue by : Shri Bharat Andhale Assessee by : Shri Anuj Kisnadwala Date of Hearing – 28.07.2021 Date of Order – 27.09.21 O R D E R PER S. RIFAUR RAHMAN, A.M. The present appeal has been filed by t…

GENERAL MILLS INDIA P.LTD,MUMBAI vs. ASST CIT RG 14(1)(2), MUMBAI

Bench: Shri Saktijit Dey, Jm& Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No.1698/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2010-11) Acit 14(1)(2) General Mills India Pvt. 460 Aayakarbhavan, 4Th Floor, Ltd. Alpha 8Th Floor, बिधम/ M. K. Marg, Main Street Hiranandani Vs. Mumbai-400 020. Garden, Powai,Mumbai- 400076. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacg1773B & आयकरअपीलसं./ I.T.A. No. 1804/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2010-11) General Mills India Pvt. Ltd. Acit 14(1)(2) बिधम/ Alpha 8Th Floor, Main Street 460 Aayakarbhavan, 4Th Hiranandani Garden, Powai, Floor, M. K. Marg, Vs. Mumbai-400076. Mumbai-400 020. अपीलाथीकीओरसे/ Appellant By : Sh. M. P. Lohia, Ar प्रत्यथीकीओरसे/Respondentby : Sh. Anani Mohan, Dr

…detailed submissions before DRP and DRP rejected the submissions of the assessee. The DRP considered the objections only on setting off of losses of non-STPI unit against the profit of STPI unit and by relying in the case of Black and Veatch Consulting P Ltd (348 ITR 72) allowed the contention of the assessee. 14. Against the above order, both revenue as well as assessee is in appeal before us. The respective grounds of appeal filed by Revenue and Assessee are reproduced below:- Grounds of appeals filed by the revenue:- 1 " On the facts and in the circumstances of the case and in law, the Dispute Resolution Pa…

GENESYS INTERNATIONAL CORPORATION LTD.,MUMBAI vs. DY CIT 9(3)(2), MUMBAI

In the result, appeal filed by the assessee is allowed

Bench: Shri G. Manjunatha & Shri Ravish Soodgenesys International Vs. Dcit-9(3)(2) Corporation Limited Aaykar Bhawan 73A, Sdf Iii, 2Nd Floor M.K.Road Seepz, Andheri Mumbai-400 020 Mumbai-400 096 Pan/Gir No.Aaaca4528L Appellant) .. Respondent)

…eligible units claiming deduction u/s 10A of the Act, shall be allowed without set off of loss of non eligible units. He, further submitted that this issue has been considered by the Hon’ble Bombay High Court in the case of Black & Veatch Consulting Pvt.Ltd. 348 ITR 72, where a similar view has been upheld by the Hon’ble Court. He, further submitted that in assesee own case for earlier years, the Tribunal held that it is plain and evident that the deduction u/s 10A has to be given at the stage, when the profits and gains of business are computed in the first instance. Therefore, he submitted that the Ld. AO, as…