CIT v. G.M. Knitting Industries (P.) Ltd.

376 ITR 456Supreme Court of India2015#404 most cited

What is CIT v. G.M. Knitting Industries (P.) Ltd. authority for?

The requirement to file a certificate or form (e.g., Form 10CCB, 10-IC) along with the return of income for claiming a deduction (e.g., under sections 80-IB, 115BAA) is directory regarding its timing. Such a deduction is allowable if the requisite form is filed before the final order of assessment, as procedural requirements should not override substantive benefits.

221

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. G.M. Knitting Industries · 376 ITR 456 · G.M. Knitting · Section 80-IB · Section 115BAA · Section 80JJAA · Section 10B · Form 10CCB · filing forms for deduction · timing of claim · procedural vs substantive benefits · assessment procedure · Supreme Court

Also reported as

71 Taxmann.com 35

Sections most often in play

Section 143(1)Section 139(1)Section 143(3)Section 250 Section 80JJAA Section 10B Section 119(2)(b)Section 154

Issues it is cited on

section 80j(6a)section 10b(8)section 80ia(7)section 80jjaa section 10ba section 80jja section 80j section 288 section 115baa section 10b section 80a(5)additional depreciation

Judgments citing CIT v. G.M. Knitting Industries (P.) Ltd.

Oil India Ltd., Dibrugarh vs. The Assistant Commissioner of Income Tax, Circle-2, Dibrugarh

ITA 33/GTY/2018[2008-09]Status: DisposedITAT Guwahati26 Aug 2019AY 2008-09

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…me-tax vs. Dunlop Rubber Co. (II) Ltd., (1977) 107 ITR 182 (Cal); Ranbaxy Laboratories Ltd. vs. Assistant Commissioner of Income- tax, Raange-15, New Delhi (2016) 68 taxmann.com 322 (Del); Commissioner of Income-tax vs. G.M.Knitting Industries (P) Ltd. (2015) 376 ITR 456 (SC); Commissioner of Income-tax, Delhi vs. Contimeters Electricals (P) Ltd. (2009) 317 ITR 249 (Del); Commissioner of Income-tax vs. Axis Computers (India) (P) Ltd. (2009) 178 Taxman 143 (Del); Commissioner of Income-tax-I vs. AKS Alloys (P) Ltd. (2012) 18 taxmann.com 25 (Mad); Commissioner of Income-tax vs. Gujarat Oil & Allied Industries (1993…

Oil India Ltd., Dibrugarh vs. Assistant Commissioner of Income Tax, Circle -2, Dibrugarh

ITA 9/GTY/2014[2010-11]Status: DisposedITAT Guwahati26 Aug 2019AY 2010-11

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…me-tax vs. Dunlop Rubber Co. (II) Ltd., (1977) 107 ITR 182 (Cal); Ranbaxy Laboratories Ltd. vs. Assistant Commissioner of Income- tax, Raange-15, New Delhi (2016) 68 taxmann.com 322 (Del); Commissioner of Income-tax vs. G.M.Knitting Industries (P) Ltd. (2015) 376 ITR 456 (SC); Commissioner of Income-tax, Delhi vs. Contimeters Electricals (P) Ltd. (2009) 317 ITR 249 (Del); Commissioner of Income-tax vs. Axis Computers (India) (P) Ltd. (2009) 178 Taxman 143 (Del); Commissioner of Income-tax-I vs. AKS Alloys (P) Ltd. (2012) 18 taxmann.com 25 (Mad); Commissioner of Income-tax vs. Gujarat Oil & Allied Industries (1993…

Oil India Ltd., Dibrugarh vs. Assistant Commissioner of Income Tax, Range -2, Dibrugarh

ITA 325/GTY/2013[2009-10]Status: DisposedITAT Guwahati26 Aug 2019AY 2009-10

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…me-tax vs. Dunlop Rubber Co. (II) Ltd., (1977) 107 ITR 182 (Cal); Ranbaxy Laboratories Ltd. vs. Assistant Commissioner of Income- tax, Raange-15, New Delhi (2016) 68 taxmann.com 322 (Del); Commissioner of Income-tax vs. G.M.Knitting Industries (P) Ltd. (2015) 376 ITR 456 (SC); Commissioner of Income-tax, Delhi vs. Contimeters Electricals (P) Ltd. (2009) 317 ITR 249 (Del); Commissioner of Income-tax vs. Axis Computers (India) (P) Ltd. (2009) 178 Taxman 143 (Del); Commissioner of Income-tax-I vs. AKS Alloys (P) Ltd. (2012) 18 taxmann.com 25 (Mad); Commissioner of Income-tax vs. Gujarat Oil & Allied Industries (1993…

Oil India Ltd., Dibrugarh vs. Additional Commissioner of Income Tax, Range -2, Dibrugarh

ITA 87/GTY/2010[2007-08]Status: DisposedITAT Guwahati26 Aug 2019AY 2007-08

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…me-tax vs. Dunlop Rubber Co. (II) Ltd., (1977) 107 ITR 182 (Cal); Ranbaxy Laboratories Ltd. vs. Assistant Commissioner of Income- tax, Raange-15, New Delhi (2016) 68 taxmann.com 322 (Del); Commissioner of Income-tax vs. G.M.Knitting Industries (P) Ltd. (2015) 376 ITR 456 (SC); Commissioner of Income-tax, Delhi vs. Contimeters Electricals (P) Ltd. (2009) 317 ITR 249 (Del); Commissioner of Income-tax vs. Axis Computers (India) (P) Ltd. (2009) 178 Taxman 143 (Del); Commissioner of Income-tax-I vs. AKS Alloys (P) Ltd. (2012) 18 taxmann.com 25 (Mad); Commissioner of Income-tax vs. Gujarat Oil & Allied Industries (1993…

The Assistant Commissioner of Income Tax, Circle-2, Dibrugarh vs. Oil India Ltd., Dibrugarh

ITA 123/GTY/2008[2006-07]Status: DisposedITAT Guwahati26 Aug 2019AY 2006-07

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…me-tax vs. Dunlop Rubber Co. (II) Ltd., (1977) 107 ITR 182 (Cal); Ranbaxy Laboratories Ltd. vs. Assistant Commissioner of Income- tax, Raange-15, New Delhi (2016) 68 taxmann.com 322 (Del); Commissioner of Income-tax vs. G.M.Knitting Industries (P) Ltd. (2015) 376 ITR 456 (SC); Commissioner of Income-tax, Delhi vs. Contimeters Electricals (P) Ltd. (2009) 317 ITR 249 (Del); Commissioner of Income-tax vs. Axis Computers (India) (P) Ltd. (2009) 178 Taxman 143 (Del); Commissioner of Income-tax-I vs. AKS Alloys (P) Ltd. (2012) 18 taxmann.com 25 (Mad); Commissioner of Income-tax vs. Gujarat Oil & Allied Industries (1993…

The Assistant Commissioner of Income Tax, Circle-2, Dibrugarh vs. Oil India Ltd., Dibrugarh

ITA 122/GTY/2008[2005-06]Status: DisposedITAT Guwahati26 Aug 2019AY 2005-06

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…me-tax vs. Dunlop Rubber Co. (II) Ltd., (1977) 107 ITR 182 (Cal); Ranbaxy Laboratories Ltd. vs. Assistant Commissioner of Income- tax, Raange-15, New Delhi (2016) 68 taxmann.com 322 (Del); Commissioner of Income-tax vs. G.M.Knitting Industries (P) Ltd. (2015) 376 ITR 456 (SC); Commissioner of Income-tax, Delhi vs. Contimeters Electricals (P) Ltd. (2009) 317 ITR 249 (Del); Commissioner of Income-tax vs. Axis Computers (India) (P) Ltd. (2009) 178 Taxman 143 (Del); Commissioner of Income-tax-I vs. AKS Alloys (P) Ltd. (2012) 18 taxmann.com 25 (Mad); Commissioner of Income-tax vs. Gujarat Oil & Allied Industries (1993…

The Assistant Commissioner of Income Tax, Circle-2, Dibrugarh vs. Oil India Ltd., Dibrugarh

ITA 121/GTY/2008[2004-05]Status: DisposedITAT Guwahati26 Aug 2019AY 2004-05

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…me-tax vs. Dunlop Rubber Co. (II) Ltd., (1977) 107 ITR 182 (Cal); Ranbaxy Laboratories Ltd. vs. Assistant Commissioner of Income- tax, Raange-15, New Delhi (2016) 68 taxmann.com 322 (Del); Commissioner of Income-tax vs. G.M.Knitting Industries (P) Ltd. (2015) 376 ITR 456 (SC); Commissioner of Income-tax, Delhi vs. Contimeters Electricals (P) Ltd. (2009) 317 ITR 249 (Del); Commissioner of Income-tax vs. Axis Computers (India) (P) Ltd. (2009) 178 Taxman 143 (Del); Commissioner of Income-tax-I vs. AKS Alloys (P) Ltd. (2012) 18 taxmann.com 25 (Mad); Commissioner of Income-tax vs. Gujarat Oil & Allied Industries (1993…

The Assistant Commissioner of Income Tax, Circle-2, Dibrugarh vs. Oil India Ltd., Dibrugarh

ITA 120/GTY/2008[2003-04]Status: DisposedITAT Guwahati26 Aug 2019AY 2003-04

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…me-tax vs. Dunlop Rubber Co. (II) Ltd., (1977) 107 ITR 182 (Cal); Ranbaxy Laboratories Ltd. vs. Assistant Commissioner of Income- tax, Raange-15, New Delhi (2016) 68 taxmann.com 322 (Del); Commissioner of Income-tax vs. G.M.Knitting Industries (P) Ltd. (2015) 376 ITR 456 (SC); Commissioner of Income-tax, Delhi vs. Contimeters Electricals (P) Ltd. (2009) 317 ITR 249 (Del); Commissioner of Income-tax vs. Axis Computers (India) (P) Ltd. (2009) 178 Taxman 143 (Del); Commissioner of Income-tax-I vs. AKS Alloys (P) Ltd. (2012) 18 taxmann.com 25 (Mad); Commissioner of Income-tax vs. Gujarat Oil & Allied Industries (1993…

Gangaur Exports Pvt. Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Circle-6, Jaipur

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

ITA 806/JPR/2018[2013-14]Status: DisposedITAT Jaipur02 May 2019AY 2013-14

Bench: The Completion The Assessment U/S 143(3).”

For Appellant: Shri S.K. Mathur (CA)For Respondent: Shri A.K. Mahla (JCIT)

Section 143(3)Section 80Section 80I

…efore completion of assessment proceedings fulfils the condition of Rule 12(2) of the IT Rules. The Hon’ble Supreme Court in the matter of CIT Vs GM Knitting Industries P. Ltd. Vs AKS Alloys 3 ITA 806/JP/2018_ Ganguar Exports Pvt. Ltd. Vs ACIT P. Ltd. (2015) 376 ITR 456 (SC) has held that filing of Form 10CCB before the assessment is sufficient compliance of the law. 4. It is clear from the order of the A.O. that he has declined claim of deduction U/s 80IA of the Act merely on the plea that the audit report was not filed electronically whereas undisputedly the same was filed during the course of assessment proce…

Joint Commissioner of Income Tax, (OSD), Central Circle-2, Visakhapatnam vs. Creative Engineering Constructions, Visakhapatnam

In the result, appeal filed by the Revenue as well as cross objection filed by the assessee is dismissed

ITA 311/VIZ/2018[2014-2015]Status: DisposedITAT Visakhapatnam11 Jan 2019AY 2014-2015

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Blejcit, Central Circle-2, Vs. M/S. Creative Engineering Visakhapatnam. Constructions, D.No. 1-113- 20/1, Mig-165 & 166, Sector-8, Mvp Colony, Visakhapatnam. Pan No. Aaefc 8121 E (Appellant) (Respondent)

For Appellant: Shri G.V.N. Hari – AdvocateFor Respondent: Shri V. Appala Raju – Sr.DR

Section 143(2)Section 143(3)Section 80I

…proceedings. This issue has been decided by the coordinate bench of the Jaipur Tribunal in the case of Khetan Tiles Private Ltd. (supra) by considering the decision of the Hon'ble Supreme Court in the case of CIT Vs. G.M. Knitting Industries (P) Ltd. [(2015) 376 ITR 456] and has observed that even though necessary certificate in Form No. 10CCB along with return of income had not been filed, but same was filed before final order of the assessment was made, the assessee was entitled to claim deduction under section 80IB (10) of the Act. The ld.CIT(A) by following the above decision, directed the Assessing Officer…

Sree Murali Mohan Boiled & Raw Rice Mill (P) Limited, Biccavol vs. Assistant Commissioner of Income Tax, Central Circle-1(1), Rajahmundry

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

ITA 276/VIZ/2018[2010-11]Status: DisposedITAT Visakhapatnam03 Jan 2019AY 2010-11

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.276/Viz/2018 (ननधधारण वर्ा/ Assessment Year: 2010-2011) M/S Sree Murali Mohana Boiled & Raw The Assistant Commissioner Rice Mill (P) Ltd., Of Income-Tax, D.No.1-54, Kommaripalem Central Circle-1(1) Biccavolu Mandal Rajahmundry East Godavari Dist. [Pan : Aahcs7807F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से/ Respondent By : Shri D.K.Sonowal, Cit Dr

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT DR

Section 115JSection 132Section 143(3)Section 153ASection 80I

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.276/Viz/2018 (ननधधारण वर्ा/ Assessment Year: 2010-2011) M/s Sree Murali Mohana Boiled & Raw The Assistant Commissioner Rice Mill (P) Ltd., of Income-Tax, D.No.1-54, Kommaripalem Central Circle-1(1) Biccavolu Mandal Rajahmundry East Godavari Dist. [PAN : AAHCS7807F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Responde…

DCIT, Cir-12, Kolkata vs. M/S Reckitt Benckiser (India) Ltd., Kolkata

Appeals are dismissed and the Assessee’s appeal in I

ITA 762/KOL/2014[2009-2010]Status: DisposedITAT Kolkata14 Sept 2018AY 2009-2010

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ] I.T.A No. 2113/Kol/2013 Assessment Year : 2006-07 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2150/Kol/2013 Assessment Year : 2006-07 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2114/Kol/2013 Assessment Year : 2008-09 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2151/Kol/2013 Assessment Year : 2008-09 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 760/Kol/2014 Assessment Year : 2009-10 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 762/Kol/2014 Assessment Year : 2009-10 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Sr. AdvocateFor Respondent: Shri Md. Usman, CIT DR

Section 143(3)Section 80I

…al lower appellate finding in the very issue in Revenue’s M/s Reckitt Benckiser (India) Ltd. A.Yrs. 2006-07, 2008-09 & 2009-10 appeal in I.T.A. No. 33/Kol/2010. Honourable apex court’s decision in CIT vs. G. M Knitting Industries Pvt. Ltd. and Another [2015] 125 DTR 38 (SC) has already settled the law that an assessee is entitled for Section 80IB deduction even if it files its form 10CCB audit report not with the return but before completion of assessment. This is not the Revenue’s case that the assessee’s audit report has escaped the Assessing Officer consideration during assessment . There is no distinction on…

Reckitt Benckiser (India) Ltd., Kolkata vs. DCIT, Cir-12, Kolkata

Appeals are dismissed and the Assessee’s appeal in I

ITA 760/KOL/2014[2009-2010]Status: DisposedITAT Kolkata14 Sept 2018AY 2009-2010

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ] I.T.A No. 2113/Kol/2013 Assessment Year : 2006-07 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2150/Kol/2013 Assessment Year : 2006-07 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2114/Kol/2013 Assessment Year : 2008-09 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2151/Kol/2013 Assessment Year : 2008-09 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 760/Kol/2014 Assessment Year : 2009-10 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 762/Kol/2014 Assessment Year : 2009-10 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Sr. AdvocateFor Respondent: Shri Md. Usman, CIT DR

Section 143(3)Section 80I

…al lower appellate finding in the very issue in Revenue’s M/s Reckitt Benckiser (India) Ltd. A.Yrs. 2006-07, 2008-09 & 2009-10 appeal in I.T.A. No. 33/Kol/2010. Honourable apex court’s decision in CIT vs. G. M Knitting Industries Pvt. Ltd. and Another [2015] 125 DTR 38 (SC) has already settled the law that an assessee is entitled for Section 80IB deduction even if it files its form 10CCB audit report not with the return but before completion of assessment. This is not the Revenue’s case that the assessee’s audit report has escaped the Assessing Officer consideration during assessment . There is no distinction on…

Reckitt Benckiser (India) Limited, Kolkata vs. A.C.I.T, Range-12, Kolkata

Appeals are dismissed and the Assessee’s appeal in I

ITA 2151/KOL/2013[2008-09]Status: DisposedITAT Kolkata14 Sept 2018AY 2008-09

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ] I.T.A No. 2113/Kol/2013 Assessment Year : 2006-07 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2150/Kol/2013 Assessment Year : 2006-07 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2114/Kol/2013 Assessment Year : 2008-09 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2151/Kol/2013 Assessment Year : 2008-09 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 760/Kol/2014 Assessment Year : 2009-10 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 762/Kol/2014 Assessment Year : 2009-10 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Sr. AdvocateFor Respondent: Shri Md. Usman, CIT DR

Section 143(3)Section 80I

…al lower appellate finding in the very issue in Revenue’s M/s Reckitt Benckiser (India) Ltd. A.Yrs. 2006-07, 2008-09 & 2009-10 appeal in I.T.A. No. 33/Kol/2010. Honourable apex court’s decision in CIT vs. G. M Knitting Industries Pvt. Ltd. and Another [2015] 125 DTR 38 (SC) has already settled the law that an assessee is entitled for Section 80IB deduction even if it files its form 10CCB audit report not with the return but before completion of assessment. This is not the Revenue’s case that the assessee’s audit report has escaped the Assessing Officer consideration during assessment . There is no distinction on…

Reckitt Benckiser (India) Limited, Kolkata vs. A.C.I.T, Range-12, Kolkata

Appeals are dismissed and the Assessee’s appeal in I

ITA 2150/KOL/2013[2006-07]Status: DisposedITAT Kolkata14 Sept 2018AY 2006-07

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ] I.T.A No. 2113/Kol/2013 Assessment Year : 2006-07 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2150/Kol/2013 Assessment Year : 2006-07 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2114/Kol/2013 Assessment Year : 2008-09 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2151/Kol/2013 Assessment Year : 2008-09 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 760/Kol/2014 Assessment Year : 2009-10 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 762/Kol/2014 Assessment Year : 2009-10 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Sr. AdvocateFor Respondent: Shri Md. Usman, CIT DR

Section 143(3)Section 80I

…al lower appellate finding in the very issue in Revenue’s M/s Reckitt Benckiser (India) Ltd. A.Yrs. 2006-07, 2008-09 & 2009-10 appeal in I.T.A. No. 33/Kol/2010. Honourable apex court’s decision in CIT vs. G. M Knitting Industries Pvt. Ltd. and Another [2015] 125 DTR 38 (SC) has already settled the law that an assessee is entitled for Section 80IB deduction even if it files its form 10CCB audit report not with the return but before completion of assessment. This is not the Revenue’s case that the assessee’s audit report has escaped the Assessing Officer consideration during assessment . There is no distinction on…

DCIT/Cir-12/Kolkata, Kolkata vs. M/S Reckitt Benckiser (India) Ltd., Kolkata

Appeals are dismissed and the Assessee’s appeal in I

ITA 2114/KOL/2013[2008-09]Status: DisposedITAT Kolkata14 Sept 2018AY 2008-09

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ] I.T.A No. 2113/Kol/2013 Assessment Year : 2006-07 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2150/Kol/2013 Assessment Year : 2006-07 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2114/Kol/2013 Assessment Year : 2008-09 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2151/Kol/2013 Assessment Year : 2008-09 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 760/Kol/2014 Assessment Year : 2009-10 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 762/Kol/2014 Assessment Year : 2009-10 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Sr. AdvocateFor Respondent: Shri Md. Usman, CIT DR

Section 143(3)Section 80I

…al lower appellate finding in the very issue in Revenue’s M/s Reckitt Benckiser (India) Ltd. A.Yrs. 2006-07, 2008-09 & 2009-10 appeal in I.T.A. No. 33/Kol/2010. Honourable apex court’s decision in CIT vs. G. M Knitting Industries Pvt. Ltd. and Another [2015] 125 DTR 38 (SC) has already settled the law that an assessee is entitled for Section 80IB deduction even if it files its form 10CCB audit report not with the return but before completion of assessment. This is not the Revenue’s case that the assessee’s audit report has escaped the Assessing Officer consideration during assessment . There is no distinction on…

D.C.I.T Cir - 12, Kolkata vs. M/S Reckitt Benckiser (India) Ltd, Kolkata

Appeals are dismissed and the Assessee’s appeal in I

ITA 2113/KOL/2013[2006-07]Status: DisposedITAT Kolkata14 Sept 2018AY 2006-07

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ] I.T.A No. 2113/Kol/2013 Assessment Year : 2006-07 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2150/Kol/2013 Assessment Year : 2006-07 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2114/Kol/2013 Assessment Year : 2008-09 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 2151/Kol/2013 Assessment Year : 2008-09 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 760/Kol/2014 Assessment Year : 2009-10 M/S Reckitt Benckiser (India) Ltd. -Vs- Dcit, Circle-12, Kolkata [Pan: Aabcr 2655 Q] (Appellant) (Respondent) I.T.A No. 762/Kol/2014 Assessment Year : 2009-10 Dcit, Circle-12, Kolkata -Vs- M/S Reckitt Benckiser (India) Ltd. [Pan: Aabcr 2655 Q] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Sr. AdvocateFor Respondent: Shri Md. Usman, CIT DR

Section 143(3)Section 80I

…al lower appellate finding in the very issue in Revenue’s M/s Reckitt Benckiser (India) Ltd. A.Yrs. 2006-07, 2008-09 & 2009-10 appeal in I.T.A. No. 33/Kol/2010. Honourable apex court’s decision in CIT vs. G. M Knitting Industries Pvt. Ltd. and Another [2015] 125 DTR 38 (SC) has already settled the law that an assessee is entitled for Section 80IB deduction even if it files its form 10CCB audit report not with the return but before completion of assessment. This is not the Revenue’s case that the assessee’s audit report has escaped the Assessing Officer consideration during assessment . There is no distinction on…

ITO 25(1)(2), Mumbai vs. Status Quo Lifestyle Co., Mumbai

In the result, appeal of the Revenue is allowed in part in terms indicated herein above

ITA 4082/MUM/2016[2012-13]Status: DisposedITAT Mumbai27 Aug 2018AY 2012-13

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm Ito 25(1)(2) Vs. M/S. Status Quo Lifestyle Co., 4Th Floor, C-101 237, Laxmi Plaza, Laxmi Pratyakshkar Bhavan Industrial Estate, New Link Bkc, Bandra (E) Road, Andheri(W) Mumbai – 400 051 Mumbai – 400 053 Pan/Gir No. Abrfs2523G Appellant) .. Respondent) Revenue By Shri Chetan Anjaria Assessee By Shri Pramod Kumar Parida Date Of Hearing 09/08/2018 Date Of Pronouncement 27/08/2018

Section 133(6)Section 139(1)Section 143(3)Section 271(1)(c)Section 80Section 80I

…e completion of assessment, the deduction u/s. 80-IC is allowed to the assessee. 6. The issue with regard to filing of Audit Report is covered in favour of assessee by the decision of Supreme Court in case of CIT vs. G.M. Knitting Industries Pvt. Ltd., (2015) 376 ITR 456 (SC) wherein Hon’ble Supreme Court held as under:- “there is sufficient compliance when Audit Report (in Form No. 10CCB) is not filed alongwith the Return but is filed before the assessment was completed. The Assessee is entitled to deduction " 7. Similar view has been taken by the Hon’ble Bombay High Court in case of Shivanand Electronics (1994)…

Income Tax Officer, Jaipur vs. M/S Marathon India Ltd., Jaipur

In the result, the appeal of the Revenue is dismissed

ITA 287/JPR/2018[2014-15]Status: DisposedITAT Jaipur27 Jun 2018AY 2014-15

Bench: The Ao At The Time Of Assessment Proceedings With A Certificate That The Above Said Forms Had Been Ito Vs. M/S Marathon India Ltd.

For Appellant: Shri B. L. Agarwal (C.A.)For Respondent: Smt. Seema Meena (JCIT)

…report was not filed alongwith return of income the claim of the assessee cannot be denied on technical reasons. In support of his contention, he has relied upon the decision of the Hon’ble Supreme Court in case of CIT vs. G.M. Knitting Industries (P.) Ltd. 376 ITR 456 and submitted that the Hon’ble Supreme Court has upheld the order of the Hon’ble High court allowing the claim of deduction U/s 80IB of the IT Act and observed that even though necessary certificate in Form 10CCB alongwith return of income had not been filed but same was filed before final order of assessment was made. Thus it was held that th…

ACIT, Chennai vs. Mahaveer Safety Glass Pvt Ltd., Chennai

In the result, the Revenue’s appeal is dismissed

ITA 1148/CHNY/2017[2004-05]Status: DisposedITAT Chennai27 Nov 2017AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. ARV. Sreenivasan, JCITFor Respondent: Shri. G. Baskar, Advocate

Section 32(1)Section 32(1)(iia)

…o do so. Aggrieved, the assessee filed an appeal before the CIT(A). The CIT(A) held that admittedly, Form 3AA was filed in the course of assessment proceedings. Following the Supreme Court decision in the case of CIT vs G.M. Knitting Industries Pvt. Ltd., 376 ITR 456(SC) , the CIT (A) allowed the assessee’s appeal. Aggrieved, the revenue filed this appeal with the following grounds: “2. The CIT(A) erred in deleting the disallowance on the claim of additional depreciation u/s. 32(1)(iia) of Rs. 78.69 lakhs 2.1 The CIT(A) erred in not appreciating the contention of the AO that the provisions of section 32(1)(…