CIT v. Gem Plus Jewellery India Ltd.

330 ITR 175High Court2011#436 most cited

What is CIT v. Gem Plus Jewellery India Ltd. authority for?

Disallowances made under various sections, such as for PF/ESIC contributions, result in an increase in business profits, and these enhanced profits are eligible for deduction under Sections 10A and 10AA. Similarly, gains from foreign exchange fluctuations directly linked to export sales are also eligible for deduction under Section 10A.

207

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2012 to 2026.

Also referred to as

CIT v. Gem Plus Jewellery India Ltd. · Section 10A deduction · Section 10AA deduction · business profits · enhanced profits · disallowances · PF ESI contributions · Section 43B · Section 36(1)(va) · foreign exchange fluctuations · export sales · disallowance u/s 14A

Also reported as

194 Taxmann 192

Sections most often in play

Section 10ASection 143(3)Section 142(1)Section 143(2)Section 10AASection 115JBSection 263Section 127
Read the full judgment

Issues it is cited on

section 10asection 10aacomputer softwaresection 40(a)(i)section 80iassociated enterprisessection 40(a)associated enterprisesection 10section 40international transactionsection 43

Judgments citing CIT v. Gem Plus Jewellery India Ltd.

At & T Global Network Services (India) Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range- 1, New Delhi

Appeal of the assessee is partly allowed for statistical purpose

ITA 7001/DEL/2018[2014-15]Status: DisposedITAT Delhi18 Jul 2019AY 2014-15

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 143(3)Section 144C

…any disallowances made by the A.O. would go to increase the income and consequently the assessee would be eligible for deduction u/s 80 IA on such increased profits. He relied on the order in the case of "Gem Plus Jewellery India Pvt. Ltd." (2011) reported in 330 ITR 175 (Bom) in support of his contentions. For levy of interest u/s 234C, he recorded that such interest is levied only on returned income and not on assessed income. 9.2. In reply, the Ld.D.R., though not leaving his ground, submitted that he relies on the order of the A.O. and the reasoning thereof for disallowance made u/s 40A(i)(a) of the Act. 9.3.…

ITO vs. M/S Acusis Software India Private Limited, Bangalore

In the result, the appeal by the assessee is allowed; while that of revenue is partly allowed for statistical purposes

ITA 842/BANG/2013[2008-09]Status: DisposedITAT Bangalore28 Jun 2019AY 2008-09

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri Chavali Narayan, CAFor Respondent: Dr. Shankar Prasad, Addl.CIT(DR)(ITAT), Bengaluru

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.697/Bang/2013 Assessment year : 2008-09 Acusis Software India Pvt. Ltd., Vs. The Income Tax Officer, No.17/2, Dollars Chambers, Ward 11(1), Lalbagh Road, Lalbagh, Bangalore. Bangalore – 560 027. PAN: AADCA 2415P APPELLANT RESPONDENT IT(TP)A No.842/Bang/2013 Assessment year : 2008-09 The Income Tax Officer, Vs. Acusis Software India Pvt. Ltd., Ward 11(1), No.17/2, Dollars Chambers, Bangalore. Lalbagh Road, Lalbagh, Bangalore – 560 027. PAN: AADCA 2415P APPEL…

Acusis Software India Pvt. Ltd., Bangalore vs. ITO

In the result, the appeal by the assessee is allowed; while that of revenue is partly allowed for statistical purposes

ITA 697/BANG/2013[2008-09]Status: DisposedITAT Bangalore28 Jun 2019AY 2008-09

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri Chavali Narayan, CAFor Respondent: Dr. Shankar Prasad, Addl.CIT(DR)(ITAT), Bengaluru

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.697/Bang/2013 Assessment year : 2008-09 Acusis Software India Pvt. Ltd., Vs. The Income Tax Officer, No.17/2, Dollars Chambers, Ward 11(1), Lalbagh Road, Lalbagh, Bangalore. Bangalore – 560 027. PAN: AADCA 2415P APPELLANT RESPONDENT IT(TP)A No.842/Bang/2013 Assessment year : 2008-09 The Income Tax Officer, Vs. Acusis Software India Pvt. Ltd., Ward 11(1), No.17/2, Dollars Chambers, Bangalore. Lalbagh Road, Lalbagh, Bangalore – 560 027. PAN: AADCA 2415P APPEL…

ITO 15(1)(3), Mumbai vs. Credit Suisse Business Analytics (India) P.Ltd, Mumbai

In the result, appeal of the revenue is dismissed

ITA 3306/MUM/2017[2011-12]Status: DisposedITAT Mumbai26 Jun 2019AY 2011-12

Bench: Shri G. S. Pannu, Vice- & Shri Pawan Singhito-15(1)(3) M/S Credit Suisse Business Room No. 15B, Gr. Floor, Analytics (India) Pvt. Ltd. Vs. 3Rd & 4Th Floor, City Park, Aayakar Bhavan, M.K. Marg, Mumbai-400020 Central Avenue, Hiranandani Business Park, Powai, Mumbai-400076. Pan: Aadcc5878L Appellant Respondent : Sh. Love Kumar Sr Dr Appellant By Shri Manish Kumar Singh (Sr.Dr) Respondent By : Shri Anish Thacker (Ar) Date Of Hearing : 21.06.2019 Date Of Pronouncement : 26.06.2019 Order Under Section 254(1)Of Income Tax Act

For Respondent: Sh. Love Kumar Sr DR
Section 10ASection 254(1)Section 40

…February 2017 for Assessment Year 2011-12. The revenue has raised the following grounds of appeal: i) "On the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in relying on the decision in the case of Gem Plus Jewellery India Ltd. (330 ITR 175), ignoring that the income Tax Department has not accepted the principles laid down by the said decision and SLP (Civil) 11030/2011 has been filed against the said decision?" ITA No 3306 Mum 2017-M/s Credit Suisse Business Analytics (India) Pvt. Ltd. (ii) "On the facts and circumstances of the case and in law, the Ld. CIT(A) erred in holding t…

A.T. Kearney India Pvt. Ltd. (India Branch Office), Gurgaon vs. ACIT, New Delhi

In the result, the appeal of the assessee stands allowed in

ITA 2623/DEL/2015[2010-11]Status: DisposedITAT Delhi21 Jun 2019AY 2010-11

Bench: Shri N.S. Saini & Shri Sudhanshu Srivastavaassessment Year: 2010-11 A.T. Kearney India Pvt. Ltd. Acit, (India Branch Office), Circle 1(1), 6Th Floor, Tower D, New Delhi. Vs Global Business Park, Gurgaon-122002 (Pan: Aadca1436G) Appellant Respondent Assessee By: Shri Himanshu Sinha, Adv. Ms Vrinda Tulsiyan, Adv. Department By: Shri H.K. Choudhary, Cit Dr Ms Saweta Nakra, Sr. Dr Date Of Hearing : 14.06.2019 Date Of Pronouncement : 21.06.2019

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: Shri H.K. Choudhary, CIT DR
Section 10ASection 143(1)Section 143(3)Section 144CSection 92C

…ITA 2623/Del/2015 Assessment year 2010-11 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’ NEW DELHI BEFORE SHRI N.S. SAINI, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2010-11 A.T. Kearney India Pvt. Ltd. ACIT, (India Branch Office), Circle 1(1), 6th Floor, Tower D, New Delhi. vs Global Business Park, Gurgaon-122002 (PAN: AADCA1436G) Appellant Respondent Assessee by: Shri Himanshu Sinha, Adv. Ms Vrinda Tulsiyan, Adv. Department by: Shri H.K. Choudhary, CIT DR Ms Saweta Nakra, Sr. DR Date of hearing : 14.06.2019 Date of pronouncement : 21.06.2019 O R D E R PE…

At & T Global Network Services (India) Pvt. Ltd., New Delhi vs. JCIT, Special Range-1, New Delhi

In the result, both the appeals filed by the assessee are partly allowed for statistical purposes

ITA 7115/DEL/2017[2013-14]Status: DisposedITAT Delhi27 May 2019AY 2013-14

Bench: Shri R.K. Panda & Smt. Beena A. Pillai

For Appellant: Shri Kanchan Kaushal, AdvocateFor Respondent: Shri H.K. Choudhary, CIT, DR
Section 143(3)Section 144CSection 92C

…any disallowances made by the A.O. would go to increase the income and consequently the assessee would be eligible for deduction u/s 80 IA on such increased profits. He relied on the order in the case of "Gem Plus Jewellery India Pvt. Ltd." (2011) reported in 330 ITR 175 (Bom) in support of his contentions. For levy of interest u/s 234C, he recorded that such interest is levied only on returned income and not on assessed income. 9.2. In reply, the Ld.D.R., though not leaving his ground, submitted that he relies on the order of the A.O. and the reasoning thereof for disallowance made u/s 40A(i)(a) of the Act. 9.3.…

M/S at & T Global Network Services (India) Pvt. Ltd., Gurgaon vs. JCIT, New Delhi

In the result, both the appeals filed by the assessee are partly allowed for statistical purposes

ITA 5535/DEL/2016[2012-13]Status: DisposedITAT Delhi27 May 2019AY 2012-13

Bench: Shri R.K. Panda & Smt. Beena A. Pillai

For Appellant: Shri Kanchan Kaushal, AdvocateFor Respondent: Shri H.K. Choudhary, CIT, DR
Section 143(3)Section 144CSection 92C

…any disallowances made by the A.O. would go to increase the income and consequently the assessee would be eligible for deduction u/s 80 IA on such increased profits. He relied on the order in the case of "Gem Plus Jewellery India Pvt. Ltd." (2011) reported in 330 ITR 175 (Bom) in support of his contentions. For levy of interest u/s 234C, he recorded that such interest is levied only on returned income and not on assessed income. 9.2. In reply, the Ld.D.R., though not leaving his ground, submitted that he relies on the order of the A.O. and the reasoning thereof for disallowance made u/s 40A(i)(a) of the Act. 9.3.…

Tata Technologies Limited, Pune vs. Assistant Commissioner of Income-Tax, Circle - 7, Pune

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

ITA 1708/PUN/2018[2014-15]Status: DisposedITAT Pune03 May 2019AY 2014-15

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.168 & 1708/Pun/2018 यििाारण वषा / Assessment Years : 2013-14 & 2014-15

For Appellant: Shri Dhanesh BafnaFor Respondent: Ms Nandita Kanchan
Section 143(3)Section 14A

…granted in case any corporate tax addition is made in the hands of assessee excluding transfer pricing additions. In this regard, reliance was placed on the ratio laid down by the Hon’ble Bombay High Court in CIT Vs. Gem Plus Jewellery India Ltd. reported in 330 ITR 175 (Bom). 20. The learned Departmental Representative for the Revenue fairly admitted that the said computation of deduction under section 10A of the Act was covered. 168/PUN/2018 11 M/s. Tata Technologies Ltd. 21. We find that the issue raised vide ground of appeal No.9 is squarely covered by the ratio laid down by the Hon’ble Bombay High Court…

Tata Technologies Limited, Pune vs. Deputy Commissioner of Income-Tax, Circle - 7, Pune

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

ITA 168/PUN/2018[2013-14]Status: DisposedITAT Pune03 May 2019AY 2013-14

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.168 & 1708/Pun/2018 यििाारण वषा / Assessment Years : 2013-14 & 2014-15

For Appellant: Shri Dhanesh BafnaFor Respondent: Ms Nandita Kanchan
Section 143(3)Section 14A

…granted in case any corporate tax addition is made in the hands of assessee excluding transfer pricing additions. In this regard, reliance was placed on the ratio laid down by the Hon’ble Bombay High Court in CIT Vs. Gem Plus Jewellery India Ltd. reported in 330 ITR 175 (Bom). 20. The learned Departmental Representative for the Revenue fairly admitted that the said computation of deduction under section 10A of the Act was covered. 168/PUN/2018 11 M/s. Tata Technologies Ltd. 21. We find that the issue raised vide ground of appeal No.9 is squarely covered by the ratio laid down by the Hon’ble Bombay High Court…

Tata Technologies Limited, Pune vs. Deputy Commissioner of Income-Tax, Pune

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

ITA 723/PUN/2017[2012-13]Status: DisposedITAT Pune01 Feb 2019AY 2012-13

Bench: Shri R.S. Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Danesh BafnaFor Respondent: Smt. Nandita Kanchan

…raised in appeal by the assessee is allowed for statistical purposes. 15 A.Y.2012-13 23. In ground No.13, the assessee had claimed enhanced deduction u/s.10A of the Act. The assessee has placed its reliance on the decision of the Hon'ble Ltd. reported as 330 ITR 175 and also the decision of Chennai Tribunal in the case of iNautix Technologies India Private Limited (2016) 69 taxmann.com 53 and submitted that deduction u/s.10A should be recomputed on the basis of enhancing gross total income after considering various disallowances. 24. The Ld. DRP on this issue has held as under: “9.2 We have considered the…

The Graduates Co-Operative Society Limited, Shivamogga vs. The Income Tax Officer Ward-1, Shivamogga

In the result, appeals by the assessee for AY 2009-10 to 2012-13 are treated as allowed for statistical purpose while appeal for AY 2013-14 & 2014-

ITA 2787/BANG/2018[2009-10]Status: DisposedITAT Bangalore21 Dec 2018AY 2009-10

Bench: Shri N.V. Vasudevan, Vice-

For Appellant: Smt.Soumya AdvocateFor Respondent: Shri.Karuppuswamy, Addl.CIT
Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” ‘A’ BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE-PRESIDENT ITA No.2787 to 2792/Bang/2018 Assessment year : 2009-10 to 2014-15 The Graduates Co-operative Vs. The Income-Tax Officer, Society Ltd., Ward-1, Kuvempu Road, Shivamogga. Shivamogga-577 201 PAN No.AACAT2025P APPELLANT RESPONDENT Appellant by : Smt.Soumya Advocate Respondent by : Shri.Karuppuswamy, Addl.CIT, Date of hearing : 20.12.2018 Date of Pronouncement : .12.2018 O R D E R Per N.V. Vasudevan, Vice President ITA No.2787/Bang/2018 is an appeal by the Assessee against order dated 19.7.2017 of the…

Divya Creation, Noida vs. Pr.CIT, Noida

In the result, the appeal of the assessee is allowed

ITA 2715/DEL/2018[2013-14]Status: DisposedITAT Delhi20 Nov 2018AY 2013-14

Bench: Shri Amit Shukla & Shri O.P. Kantassessment Year: 2013-14 M/S. Divya Creation, Vs. Pr. Cit, Plot No. 97, Nsez, Noida Aayakar Bhawan, A2 D- Block, Sector 24, Noida Pan :Aadfd4879K (Appellant) (Respondent)

Section 10ASection 115JSection 143(3)Section 195Section 263Section 40

…M/s Goldman Sachs Services Pvt. Ltd. in IT (TP)A No. 66/Bang/2014 dated 05/04/17; 2. Decision of Gujarat High Court in the case of ITO Vs Keval Construction 354 ITR 13 (Guj); 3. Decision of Bombay High Court in the case of CIT Vs Gem Plus Jewellery India Ltd 330 ITR 175; 4. Decision of co-ordinate bench of ITAT in the case of DCIT Vs Magarpatta Township Development & Construction Co. 32 taxmann.com 63 3.8 In view of the above decisions cited, the Ld. counsel submitted that in present case to allow section 10A deduction by the Assessing Officer on enhanced income on account of disallowance of commission expenses…

Asst. C.I.T., Bangalore vs. M/S Sasken Communications Technologies Limited, Bangalore

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

ITA 627/BANG/2016[2011-12]Status: DisposedITAT Bangalore16 Nov 2018AY 2011-12

Bench: Shri N.V.Vasudevan & Shri Inturi Rama Raoit(Tp)A 550/Bang/2016 (Assessment Year:2011-12) M/S.Sasken Technologies Ltd. 139/25, Amarjyothi Layout, Ring Road, Domlur, Bengaluru-560071. Pan:Aaecs 6424 R … Appellant Vs. Deputy Commissioner Of Income-Tax, Circle 6(1)(1), Bengaluru. … Respondent & It(Tp)A No.627/Bang/2016 (Assessment Year:2011-12) (By Revenue) ****** Assessee By : Shri Padamchand Khincha,Ca. Revenue By : Shri C.H.Sundar Rao, Cit(Dr) Date Of Hearing : 17/10/2018 Date Of Pronouncement : 16/11/2018 O R D E R Per Inturi Rama Rao, Am: These Are Cross Appeals Filed By The Assessee As Well As The Revenue Directed Against The Assessment Order Dated 29/01/2016 Passed U/S 143(3) R.W.S. 144C(13) Of The Income-Tax Act, 1961 [Hereinafter Referred To As 'The Act' For Short] For The Assessment Year 2011-12. 2. Briefly, The Facts Of The Case Are That The Assessee Is A Company Incorporated Under The Provisions Of The Companies Act, 1956. It Is Rendering Software Development Services. Return Of Income For The Assessment Year 2011-12 Was Filed On 28/11/2011 Declaring Income Of Rs.25,33,10,603/- & This Was Revised On It(Tp)A No.550 & 627/Bang/2016 Page 2 Of 21 20/03/2013 At Total Income Of Rs.23,72,94,572/-. Against The Said Return Of Income, The Assessing Officer (Ao) Took Up The Case For Scrutiny By Issuing Notice U/S 143(2) Of The Income-Tax Act,1961 [Hereinafter Referred To As ‘The Act’] Noticing The Following International Transactions In Form 3Ced Along With Transfer Pricing Study Report:

For Appellant: Shri Padamchand Khincha,CAFor Respondent: Shri C.H.Sundar Rao, CIT(DR)
Section 10ASection 133(6)Section 143Section 143(2)Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BENGALURU BEFORE SHRI N.V.VASUDEVAN, VICE PRESIDENT and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER IT(TP)A 550/Bang/2016 (Assessment year:2011-12) M/s.Sasken Technologies Ltd. 139/25, Amarjyothi Layout, Ring Road, Domlur, Bengaluru-560071. PAN:AAECS 6424 R … Appellant Vs. Deputy Commissioner of Income-tax, Circle 6(1)(1), Bengaluru. … Respondent AND IT(TP)A No.627/Bang/2016 (Assessment year:2011-12) (By Revenue) ****** Assessee by : Shri Padamchand Khincha,CA. Revenue by : Shri C.H.Sundar Rao, CIT(DR) Date of hearing : 17/10/2018 Date of pronouncement : 16/11/2018 O R…

ITO 15(2)(1), Mumbai vs. Hydrao Pneumatic Accessories India P. Ltd, Mumbai

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

ITA 713/MUM/2016[2010-11]Status: DisposedITAT Mumbai26 Oct 2018AY 2010-11

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2010-11 Hydro Pneumatic Ito-10(3)(1), Mumbai. Accessories India Pvt. Ltd. Vs. 17, Raja Industrial Estate, P.K. Road, Nahur Village, Mulund (W), Mumbai- 400080. Pan No. Aaach1351A Respondent Appellant Assessment Year: 2010-11 Ito-15(2)(1), Room No. Hydro Pneumatic 452, 4Th Floor, Aayakar Vs. Accessories India Pvt. Ltd. Bhavan, Maharshi 17, Raja Industrial Estate, Karve Road, Mumbai- P.K. Road, Nahur Village, 400020. Mulund (W), Mumbai- 400080. Pan No. Aaach1351A Appellant Respondent Assessee By : Mr. Dharan V. Gandhi, Ar Revenue By : Mr. Abiram Kartikeyan, Dr Date Of Hearing : 31/07/2018 Date Of Pronouncement: 26/10/2018

For Appellant: Mr. Dharan V. Gandhi, ARFor Respondent: Mr. Abiram Kartikeyan, DR
Section 10BSection 142(1)Section 143(3)

…respect of Ground No.3(b)) which is by way of partial disallowance of Rs.22,20,268/- on protective basis.” 5. Before us, the Ld. counsel of the assessee, in support of his contentions, has relied on the decision in CIT v. Gem Plus Jewellery India Ltd. (2011) 330 ITR 175 (Bom) and Riviera Home Furnishing v. Addl. CIT (2016) 65 taxmann.com 287 (Delhi). On the other hand, the Ld. DR supports the order passed by the Ld. CIT(A) confirming the disallowance of freight charges of Rs.22,20,268/-. 6. We have heard the rival submissions and perused the relevant materials on record. In Gem Plus Jewellery India Ltd. (supra),…

Hydro Pneumatic Acccessories India P.Ltd, Mumbai vs. ITO 10(3)(1), Mumbai

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

ITA 517/MUM/2016[2010-11]Status: DisposedITAT Mumbai26 Oct 2018AY 2010-11

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2010-11 Hydro Pneumatic Ito-10(3)(1), Mumbai. Accessories India Pvt. Ltd. Vs. 17, Raja Industrial Estate, P.K. Road, Nahur Village, Mulund (W), Mumbai- 400080. Pan No. Aaach1351A Respondent Appellant Assessment Year: 2010-11 Ito-15(2)(1), Room No. Hydro Pneumatic 452, 4Th Floor, Aayakar Vs. Accessories India Pvt. Ltd. Bhavan, Maharshi 17, Raja Industrial Estate, Karve Road, Mumbai- P.K. Road, Nahur Village, 400020. Mulund (W), Mumbai- 400080. Pan No. Aaach1351A Appellant Respondent Assessee By : Mr. Dharan V. Gandhi, Ar Revenue By : Mr. Abiram Kartikeyan, Dr Date Of Hearing : 31/07/2018 Date Of Pronouncement: 26/10/2018

For Appellant: Mr. Dharan V. Gandhi, ARFor Respondent: Mr. Abiram Kartikeyan, DR
Section 10BSection 142(1)Section 143(3)

…respect of Ground No.3(b)) which is by way of partial disallowance of Rs.22,20,268/- on protective basis.” 5. Before us, the Ld. counsel of the assessee, in support of his contentions, has relied on the decision in CIT v. Gem Plus Jewellery India Ltd. (2011) 330 ITR 175 (Bom) and Riviera Home Furnishing v. Addl. CIT (2016) 65 taxmann.com 287 (Delhi). On the other hand, the Ld. DR supports the order passed by the Ld. CIT(A) confirming the disallowance of freight charges of Rs.22,20,268/-. 6. We have heard the rival submissions and perused the relevant materials on record. In Gem Plus Jewellery India Ltd. (supra),…

Hydro Pneumatic Accessories India P.Ltd, Mumbai vs. ITO 10(3)1, Mumbai

In the result, the appeal is allowed

ITA 7735/MUM/2012[2008-09]Status: DisposedITAT Mumbai26 Oct 2018AY 2008-09

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09 Hydro Pneumatic Ito-10(3)(1), Mumbai. Accessories India Pvt. Ltd. Vs. 17, Raja Industrial Estate, P.K. Road, Nahur Village, Mulund (W), Mumbai- 400080. Pan No. Aaach1351A Respondent Appellant Assessee By : Mr. Dharan V. Gandhi, Ar Revenue By : Mr. Abiram Kartikeyan, Dr Date Of Hearing : 31/07/2018 Date Of Pronouncement: 26/10/2018

For Appellant: Mr. Dharan V. Gandhi, ARFor Respondent: Mr. Abiram Kartikeyan, DR
Section 143(3)

…nally, the Ld. counsel submits that the amount of freight expenses reduced from export turnover has to be reduced from total turnover as well. The Ld. counsel, in support of his contentions relies on the decision in CIT v. Gem Plus Jewellery India Ltd. (2011) 330 ITR 175 (Bom) and CIT v. Tata Elxsi Ltd. (2012) 349 ITR 98 (Karn.). 10. On the other hand, the Ld. DR relies on the order of the Ld. CIT(A) and submits that the freight income is not derived from export of articles or things but is a result of mutual agreement being an additional service provided by the assessee. The Ld. DR also states that even the gain…

M/S. Mahati Software Pvt. Ltd., Visakhapatnam vs. The ACIT, Visakhapatnam

In the result, appeals of the assessee are partly allowed

ITA 68/VIZ/2017[2012-2013]Status: DisposedITAT Visakhapatnam07 Sept 2018AY 2012-2013

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.67/Viz/2016 & 68/Viz/2017 (निर्धारण वर्ा/Assessment Year:2011-12 & 2012-13) M/S Mahati Software Pvt. Ltd. Vs. Asst. Commissioner Of D.No.10-27-14A Income Tax Sivam, Kailashmetta Circle-3(1) Waltair Visakhapatnam Visakhapatnam [Pan : Aadcm9620J] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Deba Kumar Sonowal, DR
Section 10ASection 143(3)Section 144Section 144C(1)Section 194JSection 40

…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.67/Viz/2016 & 68/Viz/2017 (निर्धारण वर्ा/Assessment Year:2011-12 and 2012-13) M/s Mahati Software Pvt. Ltd. Vs. Asst. Commissioner of D.No.10-27-14A Income Tax Sivam, Kailashmetta Circle-3(1) Waltair Visakhapatnam Visakhapatnam [PAN : AADCM9620J] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर…

Mahati Software Pvt Ltd., Visakhapatnam vs. The ACIT, Visakhapatnam

In the result, appeals of the assessee are partly allowed

ITA 67/VIZ/2016[20011-12]Status: DisposedITAT Visakhapatnam07 Sept 2018

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.67/Viz/2016 & 68/Viz/2017 (निर्धारण वर्ा/Assessment Year:2011-12 & 2012-13) M/S Mahati Software Pvt. Ltd. Vs. Asst. Commissioner Of D.No.10-27-14A Income Tax Sivam, Kailashmetta Circle-3(1) Waltair Visakhapatnam Visakhapatnam [Pan : Aadcm9620J] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Deba Kumar Sonowal, DR
Section 10ASection 143(3)Section 144Section 144C(1)Section 194JSection 40

…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.67/Viz/2016 & 68/Viz/2017 (निर्धारण वर्ा/Assessment Year:2011-12 and 2012-13) M/s Mahati Software Pvt. Ltd. Vs. Asst. Commissioner of D.No.10-27-14A Income Tax Sivam, Kailashmetta Circle-3(1) Waltair Visakhapatnam Visakhapatnam [PAN : AADCM9620J] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर…

Capgemini India P.Ltd, Mumbai vs. Asst CIT RG 10(2), Mumbai

In the result, the appeals filed by the assessee is hereby ordered to be allowed

ITA 7861/MUM/2011[2007-08]Status: DisposedITAT Mumbai07 Sept 2018AY 2007-08

Bench: Shri B. R. Baskaran, Am & Shri Amarjit Singh, Jm

For Appellant: Shri M.P. Lohia & NikhilFor Respondent: Ms. Kiran Unavekar (DR)
Section 10ASection 144CSection 234BSection 271(1)(c)Section 92C

…cularly the Special Bench in the case of Income Tax Officer v/s Sak Soft Ltd,, reported in 313 ITR CAT) 353. Reliance was also placed upon a judgment of this Court in the case of Commissioner of income tax v/s Gem Plus Jewellery India Ltd., reported in (2011) 330 ITR 175 (Bom.)- The Tribunal may have discussed the alternate contention but what it has expressed on primary contention, according to us, does not raise any substantial "'law. The primary contention was that the expenses Assessing officer desired to pick were not incurred in relation to export and, therefore, cannot be termed as deductions permissible f…

Director of Income Tax (International Taxation) vs. Smt. D. Lakshmi Reddy

ITTA/427/2012HC Telangana24 Aug 2018

Bench: M.GANGA RAO,RAMESH RANGANATHAN