CIT v. Electronic Controls & Discharge Systems (P) Ltd.

245 CTR 465High Court2011#8061 most cited

What is CIT v. Electronic Controls & Discharge Systems (P) Ltd. authority for?

For the purpose of computing deduction under Section 10AA of the Income-tax Act, 1961, 'export turnover' does not solely include direct exports where the assessee brings foreign convertible exchange into India, and the principles applied to Section 10A may not be directly applicable due to differing definitions of 'export turnover'.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2022.

Also referred to as

CIT v. Electronic Controls & Discharge Systems (P) Ltd. · Section 10AA · Section 10A · export turnover · foreign convertible exchange · eligible export turnover · deduction · income tax act

Also reported as

202 Taxmann 33

Judgments citing CIT v. Electronic Controls & Discharge Systems (P) Ltd.

M/S. Mindtree Limited, Bengaluru vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bengaluru

In the result, the appeal by the assessee is allowed for statistical purposes

ITA 213/BANG/2022[2013-14]Status: DisposedITAT Bangalore05 Aug 2022AY 2013-14

Bench: Shri George George K. & Ms. Padmavathy Sassessment Year : 2013-14

For Appellant: Shri Tata Krishna, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT)
Section 10ASection 115J

…he Act does not provide for export of own goods or bringing in of foreign currency of the goods exported. We further find that Ld CIT(A) has relied on the decision of Hon'ble Kerala High Court in the case of Electronics Control and Discharge Systems Pvt. Ltd. 245 CTR 465 in coming to the conclusion that only direct exports where the assessee brings foreign convertible exchange into India qualifies for being eligible export turnover for the purpose of computing deduction u/s 10AA of the Act. We find that Hon'ble Kerala High Court in the aforesaid case was dealing with the provision of s. 10A and not with respect t…

The ITO, Alappuzha vs. M/S.Extraweave P. Ltd, Alappuzha

In the result, the appeal filed by the Revenue is partly allowed

ITA 448/COCH/2016[2010-11]Status: DisposedITAT Cochin24 Jun 2022AY 2010-11

Bench: Shri George George K. & Shri Laxmi Prasad Sahum/S. Extraweave Pvt. Ltd. Arattukulangara Complex 264B/Cmc 1 Vs. A.N. Puram, Alapuzha 688011 Sakteeswara Junction Cherthala 688524 Pan – Aabce5438L Appellant Respondent

For Appellant: Shri R. Krishan, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 10BSection 10B(3)Section 143(2)Section 195Section 195(6)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George George K., Judicial Member and Shri Laxmi Prasad Sahu, Accountant Member M/s. Extraweave Pvt. Ltd. Arattukulangara Complex 264B/CMC 1 Vs. A.N. Puram, Alapuzha 688011 Sakteeswara Junction Cherthala 688524 PAN – AABCE5438L Appellant Respondent Appellant by: Shri R. Krishan, CA Respondent by: Smt. J.M. Jamuna Devi, Sr. D.R. Date of Hearing: 22.06.2022 Date of Pronouncement: 24.06.2022 O R D E R Per: L.P. Sahu, A.M. This is an appeal filed by the Revenue against the order of the learned CIT(A), Kottayam dated 21.07.2016 for AY 2010-11.…

Ramniklal Gordhandas Kotecha, Rajkot-Gujarat vs. The Assistant Commissioner of Income Tax, Circle-2, Rajkot-Gujarat

ITA 49/RJT/2014[2010-11]Status: DisposedITAT Rajkot01 Jun 2022AY 2010-11
For Appellant: Shri Chetan Agarwal, A.RFor Respondent: Shri James Kurian, CIT/DR
Section 10ASection 263

…ala High Court also had I.T.A No. 49/Rjt/2014 A.Y. 2010-11 Page No 10 Shri Ramniklal Gordhandas Kotecha vs. ACIT an occasion to consider the application of SEZ Rules to the Income Tax Act in the case of C1T vs. Electronic Controls & Discharge Systems Pvt.Ltd. 245 CTR 465(Ker) by holding as under: "the concept of deemed export under the Special Economic Zones Act is not incorporated in the scheme of exemption under section 10A of the Income-tax Act and it is the settled position that the Income-tax Act is a self-contained code and the validity or correctness of the assessment has to be considered with reference to…

DCIT, Chennai vs. Avalon Technologies P. Ltd., Chennai

In the result, the appeals filed by the assessee for assessment year 2009-10 in ITA No

ITA 214/CHNY/2017[2009-10]Status: DisposedITAT Chennai31 Mar 2022AY 2009-10

Bench: Shri Mahavir Singhand Dr. M.L. Meena

For Respondent: Shri Guru Bashyam, CIT
Section 10ASection 143(3)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं डॉ एम एल मीना, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND Dr. M.L. MEENA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 1775 & 445/CHNY/2016 िनधा"रण वष" /Assessment Years: 2009-10 & 2010-11 M/s. Avalon Technologies Pvt. The DCIT, Ltd., v. Company Circle I(1) TPI Block, B-7 & B-8, I Main Road, Chennai -34. MEP-SEZ, Tambaram, Chennai – 600 045. PAN: AACCA 4147K (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA No.: 214/CHNY/2017 िनधा"रण वष" /Assessment Year: 2009-10…

Avalon Technoloiges (P) Limited, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee for assessment year 2009-10 in ITA No

ITA 445/CHNY/2016[2010-11]Status: DisposedITAT Chennai31 Mar 2022AY 2010-11

Bench: Shri Mahavir Singhand Dr. M.L. Meena

For Respondent: Shri Guru Bashyam, CIT
Section 10ASection 143(3)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं डॉ एम एल मीना, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND Dr. M.L. MEENA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 1775 & 445/CHNY/2016 िनधा"रण वष" /Assessment Years: 2009-10 & 2010-11 M/s. Avalon Technologies Pvt. The DCIT, Ltd., v. Company Circle I(1) TPI Block, B-7 & B-8, I Main Road, Chennai -34. MEP-SEZ, Tambaram, Chennai – 600 045. PAN: AACCA 4147K (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA No.: 214/CHNY/2017 िनधा"रण वष" /Assessment Year: 2009-10…

Avalon Technologies (P) Limited, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee for assessment year 2009-10 in ITA No

ITA 1775/CHNY/2016[2009-10]Status: DisposedITAT Chennai31 Mar 2022AY 2009-10

Bench: Shri Mahavir Singhand Dr. M.L. Meena

For Respondent: Shri Guru Bashyam, CIT
Section 10ASection 143(3)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं डॉ एम एल मीना, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND Dr. M.L. MEENA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 1775 & 445/CHNY/2016 िनधा"रण वष" /Assessment Years: 2009-10 & 2010-11 M/s. Avalon Technologies Pvt. The DCIT, Ltd., v. Company Circle I(1) TPI Block, B-7 & B-8, I Main Road, Chennai -34. MEP-SEZ, Tambaram, Chennai – 600 045. PAN: AACCA 4147K (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA No.: 214/CHNY/2017 िनधा"रण वष" /Assessment Year: 2009-10…

M/S.Crossing International Distribution, Thrissur vs. The ITO, WD-2(1), Trichur

In the result, the appeal filed by the assessee is dismissed

ITA 122/COCH/2019[2014-15]Status: DisposedITAT Cochin24 Oct 2019AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri. K.P.PaulsonFor Respondent: Sri.Shantam Bose, Sr.DR
Section 10ASection 143(3)Section 263

…t the "deemed export" (the transaction of the goods within the country) is not an allowable deduction u/s.10AA of the Act. The jurisdictional Hon'ble High Court of Kerala In the case of CIT, Cochin Vs. M/s Electronic Controls & Discharge System (P) Ltd.(2011) 245 CTR 465 (Ker.) has held that the "concept of deemed export under the SEZ Act is not incorporated in the scheme of exemption u/s.10A of the Act and it is the settled ITA No.122/Coch/2019. 4 M/s.Crossings International Distribution. position that the I.T.Act is a self contained code and the validity or correctness of the assessment has to be considered wi…

Travancore Cocotuft P. Ltd, Alappuzha vs. The ACIT, Cir-1, Alappuzha

In the result, the appeal filed by the assessee is dismissed

ITA 199/COCH/2018[2008-09]Status: DisposedITAT Cochin19 Jun 2019AY 2008-09

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 10ASection 10BSection 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. No.199/Coch/2018 Assessment Year : 2008-09 M/s. Travancore Cocotuft Pvt. Vs. The Assistant Commissioner of Ltd., Income-tax, Circle-1, Alappuzha. 229/CMC, Velorvattom, Cherthala, Alleppey-688 524. [PAN: AABCT 2096F] (Assessee-Appellant) (Revenue-Respondent) Assessee by Shri R. Krishnan, CA Revenue by Smt. A.S. Bindhu, Sr. DR Date of hearing 19/06/2019 Date of pronouncement 19/06/2019 O R D E R Per CHANDRA POOJARI, AM: This appeal filed by the assessee is directed against the or…

DCIT 5(3), Mumbai vs. Sarto Electro Equipment P.Ltd, Mumbai

In the result, appeal is allowed for statistical purposes

ITA 3127/MUM/2014[2010-11]Status: DisposedITAT Mumbai13 Jul 2016AY 2010-11

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri J.R. BhattFor Respondent: Shri Rakesh Kumar Agarwal
Section 10ASection 51

…cessary to provide a brief factual back–drop. The hearing of appeal was initially concluded on 15th February 2016. Subsequently, on the basis of a decision of the Hon’ble Kerala High Court in CIT v/s Electronic Controls and Discharge Systems Pvt. Ltd., [2011] 245 CTR 465 (Ker.) on the issue of eligibility of exemption under section 10A in the event of sale of products to another SEZ unit, the matter was put up for clarification. Learned Counsels appearing for rival parties were heard at length vis–a–vis the observations made in the decision referred to above. 6 M/s. Sarto Electro 8. It is the case of the Depart…

DCIT, Bangalore vs. M/S International Stones India Pvt. Ltd., Bangalore

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 608/BANG/2014[2009-10]Status: DisposedITAT Bangalore20 Jan 2016AY 2009-10

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Shri C. Ramesh, CAFor Respondent: Dr. P.K. Srihari, Addl. CIT(DR)
Section 10BSection 143(1)Section 143(3)

…was also placed on the decision of Hyderabad Bench of this Tribunal in the case of ACIT Vs. Badhra Consulting Ltd.,(2010) 134 TTJ 214 and the judgment of Hon'ble Kerala High Court in the case of CIT Vs Electronic Controls & Discharge Systems (P) Ltd., (2011) 245 CTR 465. 15. Per contra, learned AR placing reliance on a Co- ordinate Bench decision dated 19-10-2010 in revenue's appeal ITA No.814/Bang/2009 where assessee was the respondent, submitted that for assessment year 2006-07, the issue was decided in favour of the assessee by the learned CIT(A) and this was confirmed by the Tribunal. Reliance was also place…

M/S International Stone India Pvt. Ltd., Bangalore vs. DCIT, Bangalore

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 539/BANG/2014[2009-10]Status: DisposedITAT Bangalore20 Jan 2016AY 2009-10

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Shri C. Ramesh, CAFor Respondent: Dr. P.K. Srihari, Addl. CIT(DR)
Section 10BSection 143(1)Section 143(3)

…was also placed on the decision of Hyderabad Bench of this Tribunal in the case of ACIT Vs. Badhra Consulting Ltd.,(2010) 134 TTJ 214 and the judgment of Hon'ble Kerala High Court in the case of CIT Vs Electronic Controls & Discharge Systems (P) Ltd., (2011) 245 CTR 465. 15. Per contra, learned AR placing reliance on a Co- ordinate Bench decision dated 19-10-2010 in revenue's appeal ITA No.814/Bang/2009 where assessee was the respondent, submitted that for assessment year 2006-07, the issue was decided in favour of the assessee by the learned CIT(A) and this was confirmed by the Tribunal. Reliance was also place…

M/S International Stones I P Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1475/BANG/2014[2011-12]Status: DisposedITAT Bangalore20 Jan 2016AY 2011-12

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Shri C. Ramesh, CAFor Respondent: Dr. P.K. Srihari, Addl. CIT(DR)
Section 10BSection 143(1)Section 143(3)

…was also placed on the decision of Hyderabad Bench of this Tribunal in the case of ACIT Vs. Badhra Consulting Ltd.,(2010) 134 TTJ 214 and the judgment of Hon'ble Kerala High Court in the case of CIT Vs Electronic Controls & Discharge Systems (P) Ltd., (2011) 245 CTR 465. 15. Per contra, learned AR placing reliance on a Co- ordinate Bench decision dated 19-10-2010 in revenue's appeal ITA No.814/Bang/2009 where assessee was the respondent, submitted that for assessment year 2006-07, the issue was decided in favour of the assessee by the learned CIT(A) and this was confirmed by the Tribunal. Reliance was also place…

M/S |Nternational Stones I P Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1474/BANG/2014[2010-11]Status: DisposedITAT Bangalore20 Jan 2016AY 2010-11

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Shri C. Ramesh, CAFor Respondent: Dr. P.K. Srihari, Addl. CIT(DR)
Section 10BSection 143(1)Section 143(3)

…was also placed on the decision of Hyderabad Bench of this Tribunal in the case of ACIT Vs. Badhra Consulting Ltd.,(2010) 134 TTJ 214 and the judgment of Hon'ble Kerala High Court in the case of CIT Vs Electronic Controls & Discharge Systems (P) Ltd., (2011) 245 CTR 465. 15. Per contra, learned AR placing reliance on a Co- ordinate Bench decision dated 19-10-2010 in revenue's appeal ITA No.814/Bang/2009 where assessee was the respondent, submitted that for assessment year 2006-07, the issue was decided in favour of the assessee by the learned CIT(A) and this was confirmed by the Tribunal. Reliance was also place…

Deputy Commissioner of Income Tax, Bangalore vs. M/S International Stones India P Ltd, Bangalore

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1332/BANG/2014[2009-10]Status: DisposedITAT Bangalore20 Jan 2016AY 2009-10

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Shri C. Ramesh, CAFor Respondent: Dr. P.K. Srihari, Addl. CIT(DR)
Section 10BSection 143(1)Section 143(3)

…was also placed on the decision of Hyderabad Bench of this Tribunal in the case of ACIT Vs. Badhra Consulting Ltd.,(2010) 134 TTJ 214 and the judgment of Hon'ble Kerala High Court in the case of CIT Vs Electronic Controls & Discharge Systems (P) Ltd., (2011) 245 CTR 465. 15. Per contra, learned AR placing reliance on a Co- ordinate Bench decision dated 19-10-2010 in revenue's appeal ITA No.814/Bang/2009 where assessee was the respondent, submitted that for assessment year 2006-07, the issue was decided in favour of the assessee by the learned CIT(A) and this was confirmed by the Tribunal. Reliance was also place…

CIT v. Electronic Controls & Discharge Systems (P) Ltd. (245 CTR 465) — Cited in 14 Judgments | BharatTax