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.

Thomson Reuters International Services Private Limited(Succesor in Interest to Thomsan Reuters International Services Private Limited), Mumbai vs. Deputy Commissioner of Income Tax Circle-13(3)(2), Mumbai

In the result, the appeal of the assessee is allowed in part whereas appeal of the Revenue is dismissed

ITA 2053/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Aug 2018AY 2011-12

Bench: Shri R.C. Sharma & Shri Sandeep Gosainm/S. Thomson Reuters International Dcit, Circle 13(3)(2) Services Pvt. Ltd. Room No. 229, 2Nd Floor (Successor In Interst To Thomson Reuters Aayakar Bhavan, M.K. Road India Services Pvt. Ltd.) Vs. Mumbai 400020 Prism Towers, A Wing, 8Th Floor Mindspace, Off New Link Road Goregaon (W), Mumbai 400062 Pan – Aabci0605H Appellant Respondent Dcit, Circle 13(3)(2) M/S. Thomson Reuters Room No. 229, 2Nd Floor International Aayakar Bhavan, M.K. Road Services Pvt. Ltd. Mumbai 400020 (Successor In Interst To Thomson Vs. Reuters India Services Pvt. Ltd.) Prism Towers, A Wing, 8Th Floor Mindspace, Off New Link Road Goregaon (W), Mumbai 400062 Pan – Aabci0605H Appellant Respondent Co No. 148/Mum/2016 (Assessment Year: 2011-12) M/S. Thomson Reuters International Dcit, Circle 13(3)(2) Services Pvt. Ltd. Room No. 229, 2Nd Floor Prism Towers, A Wing, 8Th Floor Vs. Aayakar Bhavan, M.K. Road Mindspace, Off New Link Road Mumbai 400020 Goregaon (W), Mumbai 400062 Pan – Aabci0605H Cross Objector Appellant In Appeal Assessee By: Shri Percy J. Pardiwala & Ms. Aarti Sathe Revenue By: Shir Jayant Kumar Date Of Hearing: 07.05.2018 Date Of Pronouncement: 03.08.2018

For Appellant: Shri Percy J. Pardiwala &For Respondent: Shir Jayant Kumar
Section 10ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL "K" Bench, Mumbai Before Shri R.C. Sharma, Accountant Member and Shri Sandeep Gosain, Judicial Member M/s. Thomson Reuters International DCIT, Circle 13(3)(2) Services Pvt. Ltd. Room No. 229, 2nd Floor (Successor in interst to Thomson Reuters Aayakar Bhavan, M.K. Road India Services Pvt. Ltd.) Vs. Mumbai 400020 Prism Towers, A Wing, 8th Floor Mindspace, Off New Link Road Goregaon (W), Mumbai 400062 PAN – AABCI0605H Appellant Respondent DCIT, Circle 13(3)(2) M/s. Thomson Reuters Room No. 229, 2nd Floor International Aayakar Bhavan, M.K. Road Services Pvt. Ltd. Mumbai 400020 (Su…

DCIT Corporate Circle 3(2), Chennai vs. Verizon Data Services India Pvt. Ltd., Chennai

In the result, the appeal filed by the Revenue in I

ITA 2403/CHNY/2017[2010-11]Status: DisposedITAT Chennai24 Jul 2018AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Shri Sriram Seshadri, CAFor Respondent: Shri Sailendra Mamidi, Pr.CIT
Section 10ASection 40

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2397/Chny/2017 "नधा"रण वष" / Assessment Year : 2010-11 M/s Verizon Data Services India Private Limited, The Assistant Commissioner of 8th floor, Citius Block, Plot No.1, v. Income Tax, SIDCO Industrial Estate, Guindy, Corporate Circle III(4), Chennai - 600 032. Chennai. PAN : AABCV 1758 N (अपीलाथ"/Appellant) (""यथ"/Respondent) आ…

Verizon Data Services India Private Limited, Chennai vs. ACIT Corporate Circle III(4), Chennai

In the result, the appeal filed by the Revenue in I

ITA 2397/CHNY/2017[2010-11]Status: DisposedITAT Chennai24 Jul 2018AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Shri Sriram Seshadri, CAFor Respondent: Shri Sailendra Mamidi, Pr.CIT
Section 10ASection 40

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2397/Chny/2017 "नधा"रण वष" / Assessment Year : 2010-11 M/s Verizon Data Services India Private Limited, The Assistant Commissioner of 8th floor, Citius Block, Plot No.1, v. Income Tax, SIDCO Industrial Estate, Guindy, Corporate Circle III(4), Chennai - 600 032. Chennai. PAN : AABCV 1758 N (अपीलाथ"/Appellant) (""यथ"/Respondent) आ…

Sanghavi Jewel P.Ltd, Mumbai vs. DCIT Cir 5(3)(1), Mumbai

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

ITA 5672/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 Jul 2018AY 2011-12

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri V. Vidhyadhar
Section 10ASection 115J

…. However, in case of M/s. Dania Oro Jewellery Pvt. Ltd. (supra), the Co–ordinate Bench following another decision of the Tribunal in M/s. Niru Jewels Pvt. Ltd. (supra) and the decision of the Hon'ble Jurisdictional High Court in Jemplus Jewellery India Ltd., 330 ITR 175 (Bom.) restored the issue to the Assessing Officer for fresh adjudication. Since, the aforesaid decision of the Co– ordinate Bench is on identical issue of deduction claimed under section 10AA of the Act, respectfully following the same, we restore the issue to the file of the Assessing Officer for fresh adjudication keeping in view the ratio lai…

Commissioner of Income Tax-III vs. M/S Mercedes-Benz

ITA/230/2013HC Karnataka10 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260

…013 Commissioner of Income Tax-III & Another Vs. M/s Mercedes-Benz Research & Development India Pvt. Ltd., 5/10 • M/s SAP Labs India Private Limited v. ACIT (44 SOT 156 (BANG)} • Gem Plus Jewellery India Limited V. CIT (330 ITR 175) (Bom.) xxx xxx xxx 6. We have heard the learned DR present. The Tribunal has remitted the entire matter to the Assessing Officer/TPO by following the decision of the Bangalore Bench of the Tribunal in the case of M/s Insilica Semiconductors India Pvt. Ltd. V. ITO, Ward- 11(2) in ITA No.1399/Bang/2010 for the assessment year 2006-07…

The DCIT, Circle-4(1)(2), Ahmedabad vs. M/S. Zydus Hospira Oncology Pvt. Ltd., Ahmedabad

In the result, appeal of the Revenue is dismissed

ITA 81/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad09 Jul 2018AY 2011-12

Bench: Shri Rajpal Yadav & Shri Amarjit Singhआयकर अपील सं./ Ita No.81/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-2012 Dcit, Cir.4(1)(2) Vs. M/S.Zydus Hospira Oncology Ahmedabad. P.Ltd. Plot No.3, Pharmez Sarkhej Bavla Highway Tal. Matoda, Ahmedabad Pin : 382 213. Pan : Aaacz 2327 A अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent)

For Appellant: Shri Jigar M. PatelFor Respondent: Shri Prasoon Kabra, Sr.DR
Section 10ASection 143(1)Section 143(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD - BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.81/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-2012 DCIT, Cir.4(1)(2) Vs. M/s.Zydus Hospira Oncology Ahmedabad. P.Ltd. Plot No.3, Pharmez Sarkhej Bavla Highway Tal. Matoda, Ahmedabad Pin : 382 213. PAN : AAACZ 2327 A अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Revenue by : Shri Prasoon Kabra, Sr.DR Assessee by : Shri Jigar M. Patel सुनवाई क" तार"ख/Date of Hearing : 21/06/2018 घोषणा क" तार"ख /Date of Pro…

DCIT, Hyderabad vs. M/S Seven Hills Business Solutions Pvt Ltd., Hyderabad

In the result, the assessee’s appeal is dismissed and the Revenue’s appeal is allowed for statistical purposes

ITA 756/HYD/2010[2006-07]Status: DisposedITAT Hyderabad29 Jun 2018AY 2006-07

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmanm/S. Seven Hills Business Vs Dy. Commissioner Of Income Solutions Ltd, Hyderabad Tax, Circle 3(1) Hyderabad Pan: Aaecs1694K (Appellant) (Respondent) Dy. Commissioner Of Vs M/S. Seven Hills Business Income Tax, Circle 3(1) Solutions Ltd, Hyderabad Hyderabad Pan: Aaecs1694K (Appellant) (Respondent)

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Sri M. Naveen, DR
Section 10ASection 143(3)Section 200Section 40

…le unit, the exemption u/s 10A has to be allowed on such income as Page 3 of 4 ITA Nos 1414 and 756 of 2010 Seven Hills Business Solutions Ltd Hyderabad. well as held by the Hon'ble Bombay High Court in the case of Gem Plus Jewellery India Ltd reported in 330 ITR 175 (Bom.). AO is directed accordingly. Therefore, the Revenue’s appeal is allowed for statistical purposes only. 8. In the result, the assessee’s appeal is dismissed and the Revenue’s appeal is allowed for statistical purposes. Order pronounced in the Open Court on 29th June, 2018. (S.Rifaur Rahman) Judicial Member Hyderabad, dated 29th June 2018…

Seven Hills Business Solutions Ltd, Hyderabad vs. DCIT, Hyderabad

In the result, the assessee’s appeal is dismissed and the Revenue’s appeal is allowed for statistical purposes

ITA 1414/HYD/2010[2006-07]Status: DisposedITAT Hyderabad29 Jun 2018AY 2006-07

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmanm/S. Seven Hills Business Vs Dy. Commissioner Of Income Solutions Ltd, Hyderabad Tax, Circle 3(1) Hyderabad Pan: Aaecs1694K (Appellant) (Respondent) Dy. Commissioner Of Vs M/S. Seven Hills Business Income Tax, Circle 3(1) Solutions Ltd, Hyderabad Hyderabad Pan: Aaecs1694K (Appellant) (Respondent)

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Sri M. Naveen, DR
Section 10ASection 143(3)Section 200Section 40

…le unit, the exemption u/s 10A has to be allowed on such income as Page 3 of 4 ITA Nos 1414 and 756 of 2010 Seven Hills Business Solutions Ltd Hyderabad. well as held by the Hon'ble Bombay High Court in the case of Gem Plus Jewellery India Ltd reported in 330 ITR 175 (Bom.). AO is directed accordingly. Therefore, the Revenue’s appeal is allowed for statistical purposes only. 8. In the result, the assessee’s appeal is dismissed and the Revenue’s appeal is allowed for statistical purposes. Order pronounced in the Open Court on 29th June, 2018. (S.Rifaur Rahman) Judicial Member Hyderabad, dated 29th June 2018…

JCIT, Bangalore vs. M/S Biocon Ltd., Bangalore

In the result, Revenue’s appeal for Assessment Year 2008-09 is dismissed

ITA 1251/BANG/2015[2008-09]Status: DisposedITAT Bangalore25 Apr 2018AY 2008-09

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri C. H. Sundar Rao, CIT-1 (D.R)
Section 143(1)Section 143(3)Section 195Section 40

…on under Section 10B & 10AA of the Act should be allowed in respect of the said disallowance. In support of this contention, the learned Authorised Representative, inter alia, placed reliance on the following :- (i) CIT V Gem Plus Jewellery India Ltd. (2011) 330 ITR 175 (Bom); (ii) Bearing Point Business Consulting Pvt. Ltd. V DCIT (M.P. No.47/Bang/2013 dt.5.7.2013 arising out of ITA No.1124/Bang/2011); (iii) CBDT, Circular No.37/2016 dt.2.11.2016 Sub : Chapter VI-A deduction on enhanced profits. 6.3 Per contra, the learned Departmental Representative for Revenue vehemently supported the orders of the authorit…

Kpit Cummins Global Business Solutions Ltd., Pune vs. Assistant Commissioner of Income-Tax

In the result, appeal of assessee relating to assessment year 2008-09 is partly allowed, appeal of assessee relating to assessment year 2009-10 and appeal of Revenue are partly allowed

ITA 525/PUN/2014[2009-10]Status: DisposedITAT Pune09 Apr 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.246/Pun/2013 यििाारण वषा / Assessment Year : 2008-09

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Rajeev Kumar, CIT
Section 10ASection 143(3)Section 37(1)Section 92CSection 92C(2)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.246/PUN/2013 यििाारण वषा / Assessment Year : 2008-09 KPIT Cummins Global Business Solutions Ltd. (Now merged with KPIT Cummins Infosystems Ltd.) Plot No.35/36, Rajiv Gandhi Infotech Park, Phase 1, MIDC, Hinjewadi, Phase 1 Road, अऩीऱाथी/Appellant Pune – 411057 …. PAN: AACCK6967F Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle 11(…

Assistant Commissioner of Income-Tax vs. M/S. Kpit Technologies Ltd., Pune

In the result, appeal of assessee relating to assessment year 2008-09 is partly allowed, appeal of assessee relating to assessment year 2009-10 and appeal of Revenue are partly allowed

ITA 459/PUN/2014[2009-10]Status: DisposedITAT Pune09 Apr 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.246/Pun/2013 यििाारण वषा / Assessment Year : 2008-09

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Rajeev Kumar, CIT
Section 10ASection 143(3)Section 37(1)Section 92CSection 92C(2)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.246/PUN/2013 यििाारण वषा / Assessment Year : 2008-09 KPIT Cummins Global Business Solutions Ltd. (Now merged with KPIT Cummins Infosystems Ltd.) Plot No.35/36, Rajiv Gandhi Infotech Park, Phase 1, MIDC, Hinjewadi, Phase 1 Road, अऩीऱाथी/Appellant Pune – 411057 …. PAN: AACCK6967F Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle 11(…

Kpit Cummins Global Business Solutions Ltd., (Now Merged With Kpit Cummins Infosystems Ltd), Pune vs. ACIT, Circle 11(1), Pune

In the result, appeal of assessee relating to assessment year 2008-09 is partly allowed, appeal of assessee relating to assessment year 2009-10 and appeal of Revenue are partly allowed

ITA 246/PUN/2013[2008-09]Status: DisposedITAT Pune09 Apr 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.246/Pun/2013 यििाारण वषा / Assessment Year : 2008-09

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Rajeev Kumar, CIT
Section 10ASection 143(3)Section 37(1)Section 92CSection 92C(2)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.246/PUN/2013 यििाारण वषा / Assessment Year : 2008-09 KPIT Cummins Global Business Solutions Ltd. (Now merged with KPIT Cummins Infosystems Ltd.) Plot No.35/36, Rajiv Gandhi Infotech Park, Phase 1, MIDC, Hinjewadi, Phase 1 Road, अऩीऱाथी/Appellant Pune – 411057 …. PAN: AACCK6967F Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle 11(…

Verizon Data Services India Private Limited, Chennai vs. DCIT, Chennai

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

ITA 998/CHNY/2017[2011-12]Status: DisposedITAT Chennai06 Mar 2018AY 2011-12

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./Ita No.998/Chny/2017 "नधा"रण वष" /Assessment Year: 2011-12

For Appellant: Mr.N.Madhavan, ACIT
Section 10ASection 29Section 37Section 43B

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी एस जयरामन, लेखा सद य के सम% BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.998/Chny/2017 "नधा"रण वष" /Assessment Year: 2011-12 Vs. M/s.Verizon Data Services India – The Dy. Commissioner of- Pvt. Ltd., Income Tax, 8th Floor, Citius B-Block, Plot No.1, Corporate Circle-3(2), SIDCO Industrial Estate, Guindy, Chennai. Chennai-600 032. [PAN: AABCV 1758 N] (अपीलाथ'/Appellant) (()यथ'/Respondent) : Mr.Sriram Seshadri, CA अपीलाथ' क*…

Firstsource Solutions Ltd ( Formerly Known As Icici Onesource Ltd), Mumbai vs. DCIT RG 5(2), Mumbai

In the result, both the appeals of the revenue are dismissed

ITA 2658/MUM/2011[2005-06]Status: DisposedITAT Mumbai31 Jan 2018AY 2005-06

Bench: S/Shri B.R. Baskaran (Am) & Ramlal Negi (Jm)

Section 154

…h the issues urged in this ground are also restored to the file of the AO. In any case, the Ld A.R contended that the claim of the assessee is supported by the decision of Hon’ble Bombay High Court rendered in the case of CIT Vs. Gem Plus Jewellery India Ltd (330 ITR 175), which shall be followed by the AO in the set aside proceedings. 44. We shall now take up the appeal filed by the revenue for assessment year 2005-06 in ITA No.2537/Mum/2011. The Ld CIT(A) had restored the following issues to the file of the AO for verification and for taking fresh decision:- (a) Reversal of bonus of Rs.33,95,454/- not allowed…

Larsen & Toubro Infotech Ltd, Mumbai vs. DCIT Cir 2(2), Mumbai

In the result, the appeals are allowed for statistical purposes

ITA 1886/MUM/2012[2006-07]Status: DisposedITAT Mumbai25 Jan 2018AY 2006-07

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2006-07 & Assessment Year: 2007-08 Larsen & Toubro Infotech Dcit (Osd)-2(2) Ltd. Taxation Dept., L & T Room No. 577, 5Th Vs. House, 3Rd Floor, N.M. Marg, Floor, Aayakar Bhavan, Ballard Estate, M.K. Marg, Mumbai-400001 Mumbai-400020. Pan No. Aaacl1681P Appellant Respondent Assessment Year: 2008-09 Larsen & Toubro Infotech Jt Cit (Osd)-2(2) Ltd. Room No. 577, 5Th Vs. Taxation Dept., L & T Floor, Aayakar Bhavan, House, 3Rd Floor, N.M. Marg, M.K. Marg, Ballard Estate, Mumbai-400020. Mumbai-400001 Pan No. Aaacl1681P Appellant Respondent

For Appellant: Mr. J.D. Mistry, Senior AdvocateFor Respondent: Mr. B.C.S. Naik, DR
Section 10ASection 10B(4)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2006-07 & Assessment Year: 2007-08 Larsen & Toubro Infotech DCIT (OSD)-2(2) Ltd. Taxation Dept., L & T Room No. 577, 5th Vs. House, 3rd Floor, N.M. Marg, floor, Aayakar Bhavan, Ballard Estate, M.K. Marg, Mumbai-400001 Mumbai-400020. PAN No. AAACL1681P Appellant Respondent Assessment Year: 2008-09 Larsen & Toubro Infotech JT CIT (OSD)-2(2) Ltd. Room No. 577, 5th Vs. Taxation Dept., L & T floor, Aayakar Bhavan, House, 3rd Floor, N.M. Marg, M.K. Marg, Bal…

ACIT, Circle-2(2), Hyd, Hyderabad vs. Gvk Biosciences Pvt.Ltd., Hyderabad

In the result, Revenue appeals in AY 2010-11,2011-12 are dismissed and all the other appeals are considered partly allowed for statistical purposes

ITA 740/HYD/2015[2011-12]Status: DisposedITAT Hyderabad10 Jan 2018AY 2011-12

Bench: Shri D. Manmohan & Shri B. Ramakotaiah

For Appellant: Shri V. Siva Kumar, ARFor Respondent: Shri K. Ashok Kumar, DR
Section 10ASection 115JSection 14ASection 80I

…ternate contention that whatever is excluded from the export turnover should also be excluded from the total turnover on the principles laid down by the Hon'ble Bombay High Court in the case of CIT Vs. Gem Plus Jewellery India Ltd., [194 Taxman 192] (Bombay) [330 ITR 175] (Bom). This alternate contention is squarely covered by the above decision and also Special Bench decision of the ITAT, Chennai in the case of ITO Vs. Sak Soft Ltd. [313 ITR (AT) 353], wherein it has been held that communication charges etc., attributable to the delivery of the computer software outside India which are to be reduced from the exp…

ACIT, Circle-2(2), Hyd, Hyderabad vs. Gvk Biosciences Pvt.Ltd., Hyderabad

In the result, Revenue appeals in AY 2010-11,2011-12 are dismissed and all the other appeals are considered partly allowed for statistical purposes

ITA 739/HYD/2015[2010-11]Status: DisposedITAT Hyderabad10 Jan 2018AY 2010-11

Bench: Shri D. Manmohan & Shri B. Ramakotaiah

For Appellant: Shri V. Siva Kumar, ARFor Respondent: Shri K. Ashok Kumar, DR
Section 10ASection 115JSection 14ASection 80I

…ternate contention that whatever is excluded from the export turnover should also be excluded from the total turnover on the principles laid down by the Hon'ble Bombay High Court in the case of CIT Vs. Gem Plus Jewellery India Ltd., [194 Taxman 192] (Bombay) [330 ITR 175] (Bom). This alternate contention is squarely covered by the above decision and also Special Bench decision of the ITAT, Chennai in the case of ITO Vs. Sak Soft Ltd. [313 ITR (AT) 353], wherein it has been held that communication charges etc., attributable to the delivery of the computer software outside India which are to be reduced from the exp…

ACIT, Circle-2(2), Hyd, Hyderabad vs. Gvk Biosciences Pvt.Ltd., Hyderabad

In the result, Revenue appeals in AY 2010-11,2011-12 are dismissed and all the other appeals are considered partly allowed for statistical purposes

ITA 738/HYD/2015[2009-10]Status: DisposedITAT Hyderabad10 Jan 2018AY 2009-10

Bench: Shri D. Manmohan & Shri B. Ramakotaiah

For Appellant: Shri V. Siva Kumar, ARFor Respondent: Shri K. Ashok Kumar, DR
Section 10ASection 115JSection 14ASection 80I

…ternate contention that whatever is excluded from the export turnover should also be excluded from the total turnover on the principles laid down by the Hon'ble Bombay High Court in the case of CIT Vs. Gem Plus Jewellery India Ltd., [194 Taxman 192] (Bombay) [330 ITR 175] (Bom). This alternate contention is squarely covered by the above decision and also Special Bench decision of the ITAT, Chennai in the case of ITO Vs. Sak Soft Ltd. [313 ITR (AT) 353], wherein it has been held that communication charges etc., attributable to the delivery of the computer software outside India which are to be reduced from the exp…

Gvk Biosciences Pvt Ltd, Hyderabad vs. DCIT, Circle-2(2), Hyderabad

In the result, Revenue appeals in AY 2010-11,2011-12 are dismissed and all the other appeals are considered partly allowed for statistical purposes

ITA 707/HYD/2015[2011-12]Status: DisposedITAT Hyderabad10 Jan 2018AY 2011-12

Bench: Shri D. Manmohan & Shri B. Ramakotaiah

For Appellant: Shri V. Siva Kumar, ARFor Respondent: Shri K. Ashok Kumar, DR
Section 10ASection 115JSection 14ASection 80I

…ternate contention that whatever is excluded from the export turnover should also be excluded from the total turnover on the principles laid down by the Hon'ble Bombay High Court in the case of CIT Vs. Gem Plus Jewellery India Ltd., [194 Taxman 192] (Bombay) [330 ITR 175] (Bom). This alternate contention is squarely covered by the above decision and also Special Bench decision of the ITAT, Chennai in the case of ITO Vs. Sak Soft Ltd. [313 ITR (AT) 353], wherein it has been held that communication charges etc., attributable to the delivery of the computer software outside India which are to be reduced from the exp…

Gvk Biosciences Pvt Ltd, Hyderabad vs. ACIT, Circle-2(2), Hyderabad

In the result, Revenue appeals in AY 2010-11,2011-12 are dismissed and all the other appeals are considered partly allowed for statistical purposes

ITA 706/HYD/2015[2010-11]Status: DisposedITAT Hyderabad10 Jan 2018AY 2010-11

Bench: Shri D. Manmohan & Shri B. Ramakotaiah

For Appellant: Shri V. Siva Kumar, ARFor Respondent: Shri K. Ashok Kumar, DR
Section 10ASection 115JSection 14ASection 80I

…ternate contention that whatever is excluded from the export turnover should also be excluded from the total turnover on the principles laid down by the Hon'ble Bombay High Court in the case of CIT Vs. Gem Plus Jewellery India Ltd., [194 Taxman 192] (Bombay) [330 ITR 175] (Bom). This alternate contention is squarely covered by the above decision and also Special Bench decision of the ITAT, Chennai in the case of ITO Vs. Sak Soft Ltd. [313 ITR (AT) 353], wherein it has been held that communication charges etc., attributable to the delivery of the computer software outside India which are to be reduced from the exp…