CIT v. Emerald Jewel Industry (P) Ltd.

53 DTR 262High Court2011#21155 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2018.

Judgments citing CIT v. Emerald Jewel Industry (P) Ltd.

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

…. 80-I for the purpose of computing admissible deductions thereunder. We also agree with the same. We see no reason to take a different view." 12. This judgment has been further followed by the same High Court in CIT v/s Emerald Jewel Industry (P) Ltd. [2011] 53 DTR 262 (Mad.). From the above/ ratio of the High Court, it is amply clear that sub- section (5) of section 80IA will come into operation only from the initial assessment year or any subsequent assessment year The option of choosing the initial assessment year is wholly upon the assessee in the post amendment period i.e.! after 1st April 2000 by virtue of…

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

…80-I for the purpose of computing admissible deductions thereunder. We also agree with the same. We see no reason to take a different view." 12. This judgment has been further followed by the same High Court in CIT v/s Emerald Jewel Industry (P) Ltd. [2011] 53 DTR 262 (Mad.). From the above/ ratio of the High Court, it is amply clear that sub- section (5) of section 80IA will come into operation only from the initial assessment year or any subsequent assessment year The option of choosing the initial assessment year is wholly upon the assessee in the post amendment period i.e.! after 1st April 2000 by virtue of…

ACIT 21(1), MUMBAI vs. CHOUDHARY EXPORTS, MUMBAI

In the result, the appeal Revenue is dismissed

ITA 3931/MUM/2016[2012-13]Status: DisposedITAT Mumbai24 Jan 2018AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri G. Manjunatha, Am The Assistant Commissioner M/S. Choudhary Exports Of Income Tax 21(1), A-Block (Basement), Shiv Room No. 116, 1St Floor, Sagar Estate, Dr. A.B. Vs. Piramal Chambers, Parel, Road, Worli, Mumbai-400 012 Mumbai-400 018 Appellant .. Respondent Pan No. Aacfc6777E

For Appellant: Nikhil TiwariFor Respondent: M.C. Omi Ningshen, DR

Section 143(3)Section 80Section 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI G. MANJUNATHA, AM The Assistant Commissioner M/s. Choudhary Exports of Income Tax 21(1), A-Block (Basement), Shiv Room No. 116, 1st Floor, Sagar Estate, Dr. A.B. Vs. Piramal Chambers, Parel, Road, Worli, Mumbai-400 012 Mumbai-400 018 Appellant .. Respondent PAN No. AACFC6777E Revenue by : M.C. Omi Ningshen, DR Assessee by : Nikhil Tiwari, Rajan Vora, AR Date of hearing: 11-01-2018 Date of pronouncement : 24-01-2018 O R D E R PER MAHAVIR SINGH, JM: This appeal by the Revenue is arising out of the order of Commissioner…

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)…