How many judgments cite CIT v. Gem Plus Jewellery India Ltd.?

207 judgments on BharatTax cite CIT v. Gem Plus Jewellery India Ltd. (330 ITR 175), spanning 2012 to 2026.

Which sections of the Income Tax Act does CIT v. Gem Plus Jewellery India Ltd. come up under?

It is most often cited in judgments turning on Section 10A, Section 143(3), Section 142(1), Section 143(2), Section 10AA, Section 115JB.

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 10A Section 143(3)Section 142(1)Section 143(2)Section 10AA Section 115JB Section 263 Section 127

Read the full judgment

Issues it is cited on

section 10a section 10aa computer software section 40(a)(i)section 80i associated enterprises section 40(a)associated enterprise section 10 section 40 international transaction section 43

Judgments citing CIT v. Gem Plus Jewellery India Ltd.

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 705/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…

Dania Oro Jewellery P.Ltd, Mumbai vs. ITO 9(3)(1), Mumbai

ITA 7635/MUM/2014[2010-11]Status: DisposedITAT Mumbai03 Jan 2018AY 2010-11

Bench: S/Sh. Rajendra & Ravish Soodआयकर अपील अपील संसंसंसं./I.T.A./7635/Mum/2014, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S.Dania Oro Jewellery Pvt. Ltd., The Income Tax Officer – 9(3)(1), Aayakar Bhavan, Gala No.601 & 602, Block No.I, M.K.Road, Seepz-Sez, Seepz Vs. Mumbai. Andheri (East),Mumbai – 400 096. Pan: Aaccd3214E (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri V.Jenardhan, Dr Assessee By: Shri Arati Vissanji सुनवाई क" तारीख / Date Of Hearing: 11/10/2017 घोषणा क" तारीख / Date Of Pronouncement: 03/01/2018 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act)

For Appellant: Shri Arati VissanjiFor Respondent: Shri V.Jenardhan, DR

Section 143(3)Section 254(1)

…ed to the case of M/s. Niru Jewels P.Ltd., (ITA/1468/Mum/2014 (AY.2008-09),dated 27/4/16. He also referred to the RBI Cir.No.91,dated 01/4/2003. The DR left the issue to the discretion of the Bench.He also relied upon the case of Gems and Jewellery India Ltd.(330 ITR 175) of the Bombay High Court. We find that the issue before us, including the unrealised export turnover has been dealt by the Tribunal in the case of Neeru Jewels P. Ltd.(supra)as under: “3.Rival contentions have been heard and record perused. Facts in brief are that assessee company is engaged in business of manufacturing and export of diamond s…

Isys Softech Pvt. Ltd., Jaipur vs. ITO, Jaipur

In the result, the appeal of the assessee is partly allowed

ITA 81/JPR/2016[2011-12]Status: DisposedITAT Jaipur13 Nov 2017AY 2011-12

For Appellant: Shri G.M. Mehta (C.A.)For Respondent: Shri P.P. Meena

Section 10ASection 195Section 40Section 9(1)(vi)

…8 raised by the revenue are dismissed. Thus it is clear that the Coordinate Benches while deciding this issue has followed the decision of Hon’ble High Courts including the decision of Hon’ble Mombay High Court in case of the Jem Plus Jewellery India Ltd. 330 ITR 175. We further noted that the CBDT vide circular No. 37 of 2016 has accepted this position that the disallowance made u/s 32, 10 M/s Isys Softech Pvt. Ltd. v. ITO, Jaipur 40(a)(ia), 40A(3), 43B etc. of the Act relates to the business activity against which chapter VI-A deduction has been claimed, resulting in enhancement of the profits of eligib…

Asst CIT 12(4), Mumbai vs. Tata Consultancy Services Ltd ( Formlery M.S, Tcs Business Transformation Solution Ltd), Bangalore

In the result, the plea of assessee under rule 27 of the Tribunal

ITA 6648/MUM/2012[2005-06]Status: DisposedITAT Mumbai11 Oct 2017AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am Asst. Commissioner Of Tata Consultancy Services Ltd. Income Tax, Large Tax (Formerly M/S Tcs Payer Unit, Business Transformation Centre-1 28Th Floor, World Vs. Solutions Ltd.) Trade Centre, Cuffe Parade, Sjm Towers, 18, Sheshadri Mumbai-400 005 Road, Gandhinagar, Bangalore-560 009 Pan No.Aacp8925G Appellant .. Respondent

Section 143(3)Section 2ASection 92Section 92CSection 92C(2)

…e to be excluded from the ‘total turnover’. Page 23 of 25 ITA No. 6648/Mum/2012 & CO No.80/Mum/2015 M/s Tata Consultancy Services Ltd. (A.Y:2005-06) 8. This Court in the case of Commissioner of Income Tax V/s. Gem Plus Jewellery India Ltd reported in [2011] 330 ITR 175 (Bom) has held the expression `export turnover’ cannot have a different meaning when it forms a constituent part of the ‘total turnover’ for the purposes of the application of the formula. In the absence of any specific definition of the expression ‘total turover’ to the contrary, what is excluded from `export turnover’ must also be excluded from…

DCIT(Ltu), New Delhi vs. M/S. C&S Electric Ltd, New Delhi

In the result, the appeal of the revenue stands dismissed while appeal filed

ITA 3364/DEL/2013[2008-09]Status: DisposedITAT Delhi22 Sept 2017AY 2008-09

Bench: Shri P.K.Bansal & Sh. Amit Shuklac & S Electric Ltd., Vs Dcit Ltu, (Formerly Known As Controls & Switchgear New Delhi. Co.Ltd.), 222, Okhla Industrial Estate, Phase-Iii, New Delhi. Pan-Aaacc0909K (Appellant) (Respondent) Dcit (Ltu), Vs C &S Electric Ltd., Nbcc Plaza, Pushp (Formerly Known As M/S. Control & Vihar, Sector-Iii, Switchgear Co. Ltd.), New Delhi-110017. 22, Okhla Industrial Estate, New Delhi-110020. Pan-Aaacc0909K (Appellant) (Respondent)

Section 10BSection 40ASection 40A(2)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘B’ DELHI BEFORE SHRI P.K.BANSAL, VICE PRESIDENT AND SH. AMIT SHUKLA, JUDICIAL MEMBER C & S Electric Ltd., vs DCIT LTU, (Formerly known as Controls & Switchgear New Delhi. Co.Ltd.), 222, Okhla Industrial Estate, Phase-III, New Delhi. PAN-AAACC0909K (Appellant) (Respondent) DCIT (LTU), vs C &S Electric Ltd., NBCC Plaza, Pushp (Formerly known as M/s. Control & Vihar, Sector-III, Switchgear Co. Ltd.), New Delhi-110017. 22, Okhla Industrial Estate, New Delhi-110020. PAN-AAACC0909K (Appellant) (Respondent) Appellant by Sh. Anil Bhalla, CA Respondent by Sh. Anshu Pra…

M/S C&S Electric Ltd., New Delhi vs. DCIT Ltu, New Delhi

In the result, the appeal of the revenue stands dismissed while appeal filed

ITA 3143/DEL/2013[2008-09]Status: DisposedITAT Delhi22 Sept 2017AY 2008-09

Section 10BSection 40ASection 40A(2)Section 80I

Lionbridge Technologies P. Ltd, Navi Mumbai vs. Asst CIT 15(2)(1), Mumbai

ITA 912/MUM/2016[2011-12]Status: DisposedITAT Mumbai17 May 2017AY 2011-12

Bench: Shri G.S. Pannu, Am & Shri Ravish Sood, Jm I.T.(Tp)A. No. 912/Mum/2016 Assessment Year: 2011-12 M/S. Lionbridge Technologies Pvt. Ltd Asst Cit 15(2)(1) 3Rd Floor, Reliable Tech Park Off R. No. 403, 4Th Floor, Vs. Thane, Belapur Road Airoli, Aayakar Bhavan, M.K. Road Navi Mumbai – 400 708 Mumbai – 400 020 Pan/Gir No. Aabct3380Q (Appellant) : (Respondent) I.T.(Tp)A. No.1600/Mum/2016 Assessment Year: 2011-12 Asst Cit 15(2)(1) M/S. Lionbridge Technologies Pvt. Ltd. R. No. 403, 4Th Floor, Ltd., 3Rd Floor, Reliable Tech Park Off Vs. Aayakar Bhavan, M.K. Road Thane, Belapur Road Airoli, Navi Mumbai – 400 020 Mumbai – 400 708 Pan/Gir No. Aabct3380Q ( Appellant) : ( Respondent)

For Appellant: Ms. Krishna Phatarphekar &For Respondent: Ms. Priyanka Wada & Shri

Section 10ASection 143(3)Section 92C(3)Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, AM AND SHRI RAVISH SOOD, JM I.T.(TP)A. No. 912/Mum/2016 Assessment Year: 2011-12 M/s. Lionbridge Technologies Pvt. Ltd ASST CIT 15(2)(1) 3rd Floor, Reliable Tech Park off R. No. 403, 4th Floor, Vs. Thane, Belapur Road Airoli, Aayakar Bhavan, M.K. Road Navi Mumbai – 400 708 Mumbai – 400 020 PAN/GIR No. AABCT3380Q (Appellant) : (Respondent) I.T.(TP)A. No.1600/Mum/2016 Assessment Year: 2011-12 ASST CIT 15(2)(1) M/s. Lionbridge Technologies Pvt. Ltd. R. No. 403, 4th Floor, Ltd., 3rd Floor, Reliable Tech Park off Vs. Aayakar Bhavan, M.K.…

D.C.I.T Cir - 2, Kolkata vs. M/S Metalogic Systems Pvt Ltd, Kolkata

In the result, Revenue’s appeal stands dismissed

ITA 697/KOL/2013[2004-05]Status: DisposedITAT Kolkata12 May 2017AY 2004-05

Bench: Shri Aby.T Varkey & Shri Waseem Ahmedassessment Year :2004-05 Dcit Circle-2, Aayakar V/S. M/S Mètalogic Systems Pvt. Bhawan, 7Th Floor,P-7, Ltd., Plot-J 1/1, Block-Ep & Chowringhee Square, Gp, Sector-V, Salt Lake, Kolkata-700 069 Kolkata-91 [Pan No.Aaccm 0773 H] .. अपीलाथ" /Appellant ""यथ"/Respondent

Section 10ASection 143(3)Section 80H

…Circular No. 694 as discussed above. Thus, there remain no errors in the computation of deduction u/s. 10A of the Act. In this connection, we also rely in the judgment of Hon'ble Bombay High Court in the case of CIT v. Gem Plus Jewellery India Ltd reported in 330 ITR 175 (Bom) where in the relevant extract is reproduced below:- “The Assessing Officer held that while computing exemption under section 10A, freight and insurance charges should not be excluded from total turnover. The ITA No.697/Kol/2013 A.Y. 2004-05 DCIT Cir-2, Kol. Vs. M/s Metalogic Systems Pvt. Ltd. Page 4 Commissioner (Appeals) affirmed the view…

Tecnimont Icb Pvt. Ltd, Mumbai vs. The ACIT, Circle 9(3), Mumbai

ITA 1380/MUM/2009[2004-2005]Status: DisposedITAT Mumbai19 Apr 2017AY 2004-2005

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Manjunatha Swamy-CIT-DR

Section 10BSection 10B(4)Section 115Section 115JSection 143Section 254(1)Section 263

…would not have any bearing on the computation of book profit. He relied upon the cases of People Interactive I Private Ltd.’s(ITA/3558 and 3717/ Mum/2016) Gabriel India Ltd. (203 ITR 108),Yokogawa India Ltd (77 taxmann. com.41), Gam plus Jewellery India Ltd.(330 ITR 175)Tata Elxsi Ltd. (349 ITR 98)and Moser Baer India Ltd. (17SOT510B).He is also referred to the assessee’s own appeal for the AY. 2002-03 (ITA/ 3873/ Mumbai/2010) and the decision of the Hon’ble Bombay High Court for the same AY. The Departmental Representative(DR)strongly supported the order of the CIT. 5.We have heard the rival submissions and pe…

DCIT, Jaipur vs. Vishal Gems International, Jaipur

In the result, the appeal of the revenue as well as the C

ITA 949/JPR/2016[2012-13]Status: DisposedITAT Jaipur09 Mar 2017AY 2012-13

For Appellant: Shri Vivek ChatterFor Respondent: Shri R.A. Verma (Addl.CIT) fu/kZkfjrh dh vksj ls@

Section 10A

…available on the record and also gone through the orders of the authorities below on this issue. The Hon’ble Bombay High Court in the ITA 949/JP/2016 & CO 45/JP/2016_ 6 DCIT Vs Vishal Gems International case of CIT Vs. Gem Plus Jewellery India Limited (2010) 194 Taxmann 192 (Bom) has held that receipt such as freight and insurance cannot be included in the total turnover. Therefore, the ld. CIT(A) has rightly decide the issue against the assessee. Accordingly, we uphold the order of the ld. CIT(A) on this issue. 10. In the result, the appeal of the revenue as well as the C.O. of the assessee are dismissed. Order…

Biswajit Das, Bhubaneswar vs. ITO, Ward-1(1), Bhubaneswar

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

ITA 493/CTK/2014[2010-11]Status: DisposedITAT Cuttack28 Feb 2017AY 2010-11

Bench: Shri N.S Saini & Shri Aby T. Varkeyassessment Year :2010-2011

For Appellant: Shri P.K.Mishra, ARFor Respondent: Shri D.K.Pradhan, DR

Section 10Section 10BSection 2

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE SHRI N.S SAINI, ACCOUNTANT MEMBER AND SHRI ABY T. VARKEY, JUDICIAL MEMBER Assessment Year :2010-2011 Income Tax Officer, Ward- Vs. Shri Biswajit Das, M/s. 2(2), Bhubaneswar. B.S.Industries, Plot No.9, Budha Nagar, Bhubaneswar. PAN/GIR No. AAYPD 9800 D (Appellant) .. ( Respondent) Assessment Year :2010-2011 Shri Biswajit Das, M/s. Vs. Income Tax Officer, Ward- B.S.Industries, Plot No.9, 2(2), Bhubaneswar Budha Nagar, Bhubaneswar. PAN/GIR No. AAYPD 9800 D (Appellant) .. ( Respondent) Assessee by : Shri P.K.Mishra, AR Revenue by : Shri D.K.Pradhan…

ITO, Ward-2(2), Bhubaneswar vs. Biswajit Das, Bhubaneswar

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

ITA 473/CTK/2014[2010-11]Status: DisposedITAT Cuttack28 Feb 2017AY 2010-11

Bench: Shri N.S Saini & Shri Aby T. Varkeyassessment Year :2010-2011

For Appellant: Shri P.K.Mishra, ARFor Respondent: Shri D.K.Pradhan, DR

Section 10Section 10BSection 2

Asst CIT 15(1)(2), Mumbai vs. Credit Susse Business Analytics (I) P.Ltd, Mumbai

In the result, appeal filed by the revenue for assessment year 2011-2012

ITA 1900/MUM/2015[2011-12]Status: DisposedITAT Mumbai28 Feb 2017AY 2011-12

Bench: Shri Jason P. Boaz (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2011-2012

For Appellant: Shri. Premchand J (DR)For Respondent: Shri. Farrokh V. Irani (AR)

Section 10ASection 115JSection 143(1)Section 143(3)Section 40

…fore the impugned order is liable to be dismissed. 4. On the other hand the Ld. Counsel for the assessee submitted that the assessee’s case is covered by the decision of Hon’ble Jurisdictional High Court passed in CIT vs. Gem Plus Jewellery India Ltd. (2011) 330 ITR 175(Bom) and the decision of Hyderabad Bench of the ITAT rendered in ITA No.1988/Hyd/2011 for the A.Y. 2007-08 and cross appeal ITA No. 2040/Hyd/2011. The Ld. counsel further submitted that since Ld. CIT(A) has passed the impugned order in accordance with the law laid down by the Hon’ble Jurisdictional High Court in CIT vs. Gem Plus Jewellery Ltd. (s…

Cambridge Solutions Limited, Bangalore vs. DCIT, Bangalore

In the result, the assessee’s appeal is allowed

ITA 1469/BANG/2010[2006-07]Status: DisposedITAT Bangalore06 Feb 2017AY 2006-07

Bench: Shri. Vijay Pal Rao & Shri. S. Jayaraman

For Appellant: Shri. Chavali Narayan, CAFor Respondent: Shri. G. R. Reddy, CIT, DR-I

Section 10Section 10ASection 144C(5)

…ITA.1469/Bang/2010 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'A', BENGALURU BEFORE SHRI. VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI. S. JAYARAMAN, ACCOUNTANT MEMBER I.T.A No.1469/Bang/2010 (Assessment Year : 2006-07) Xchanging Solutions Ltd, (Formerly Cambridge Solutions Ltd) Plot No.13, 14, 15, SJR iPark, EPIP Industrial Area, Phase-1, Whitefield, Bengaluru 560 066 .. Appellant PAN : AAFCS9303L v. Deputy Commissioner of Income Tax, Circle -11(2), Bengaluru .. Respondent Assessee by : Shri. Chavali Narayan, CA Revenue by : Shri. G. R. Reddy, CIT, DR-I Heard on : 09.11.2017 Pronounced on…

Mr. Saurabh Dadu, Noida vs. ITO, New Delhi

In the result, the appeal of the assessee stands allowed

ITA 5572/DEL/2015[2011-12]Status: DisposedITAT Delhi20 Jan 2017AY 2011-12

Bench: Shri H.S. Sidhuassessment Year : 2011-12

For Appellant: Shri R.K. Kapoor, CAFor Respondent: Shri Anil Kumar Sharma, Sr. DR

Section 10ASection 142(1)Section 143(2)Section 143(3)Section 40

…f the Income Tax Act or not. He further stated that this issue of allowing the enhanced deduction u/s. 10A, when an amount has been disallowed, has come up before the Hon’ble Bombay High court in the case of CIT vs. Gem Plus Jewellery India Ltd. reported in 330 ITR 175 (Bombay) wherein the Hon’ble High Court has allowed the deduction u/s. 10A on the similar facts and circumstances of the case and, therefore, the issue involved in the present appeal is squarely covered by the aforesaid decision. Therefore, he requested that by following the same reasoning the present assessee’s appeal may be allowed. 6. On the…

ACIT, New Delhi vs. M/S. H & S Software Development and Knowledge Mgm. Centre Pvt. Ltd., New Delhi

ITA 6509/DEL/2012[2007-08]Status: DisposedITAT Delhi18 Jan 2017AY 2007-08

Bench: Shri S.V. Mehrotra & Shri Kuldip Singh

For Appellant: S/Shri Manoneet Dalal, Gaurav BhutaniFor Respondent: Shri Ramanjaneyulu, Senior DR

Section 10ASection 143(3)

…uced from the export turnover then such sum will also have to be reduced from the total turnover of the company for the purposes of computation of deduction u/s 10A. 16. Hon’ble Bombay High Court in judgment cited as CIT vs. Gem Plus Jewellery India Ltd. – 330 ITR 175 (Bom.) also answered this issue in favour of the assessee by making following observations :- “10. Freight and insurance do not have an element of turnover. For this reason in addition, these two items would have to be excluded from the total turnover particularly in the absence of a legislative prescription to the contrary. The first question…

People Ineractive (I) P. Ltd, Mumbai vs. Pr CIT 7, Mumbai

The appeals of the assessee are allowed

ITA 3717/MUM/2016[2011-12]Status: DisposedITAT Mumbai28 Dec 2016AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 10ASection 147Section 263

…hence it is decided to withdraw/not pressed such appeals. It is also submitted that the issue is covered in favour of the assessee by the decision of Hon'ble Bombay High Court in the case of Gem Plus Jewellery India Ltd. [2010] 194 Taxman 192 (Bombay)/[2011] 330 ITR 175 (Bombay)/[2010] 233 CTR 248 (Bombay). The sanctity and mandate of the aforesaid circular is to avoid unnecessary litigation in case where ITA No. 3558 & 3717/Mum/2016 33 there is increase in profits of eligible units due to disallowance made by the Revenue, which in any case is entitled for exemption/deduction as contemplated for eligible unit.…

People Ineractive (I) P.Ltd, Mumbai vs. Pr CIT 7, Mumbai

The appeals of the assessee are allowed

ITA 3558/MUM/2016[2010-11]Status: DisposedITAT Mumbai28 Dec 2016AY 2010-11

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 10ASection 147Section 263

ITO 2(1)(4), Mumbai vs. Anthelio Business Technologies P.Ltd, Navi Mumbai

In the result, appeal filed by the Revenue in ITA No

ITA 976/MUM/2015[2010-11]Status: DisposedITAT Mumbai21 Dec 2016AY 2010-11

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 976/Mum/2015 ("नधा"रण वष" / Assessment Year : 2010-11) Ito – 2(1)(4), M/S Anthelio Business बनाम/ Room No. 553, 5 Th Floor, Technologies Pvt. Ltd., V. Aayakar Bhavan, 3Rd Floor, M.K. Road, Exchange House, Mumbai – 400 020. Building -8 (105), Sector 2, Millenium Business Park, Mahape, Navi Mumbai, Pin 400 701. "थायी लेखा सं./Pan : Aadcc2554M (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Jasbir Chouhan,CIT-

Section 10BSection 143(3)Section 144C(5)Section 195Section 40

…ion 10B of the Act on disallowance confirmed under section 40(a)(i) of the Act of Rs 135,556/-; 4. erred in disregarding the reliance placed by the appellant on the Hon'ble Jurisdictional High Court ruling in the case of CIT vs. Gem Plus Jewellery India Ltd. 330 ITR 175 (Bom), wherein it has been upheld that increased profits pursuant to the statutory disallowances are eligible for deduction under the Act; II. On the facts and in the circumstances of the case the Ld AO; ITA 976/Mum/2015 & CO 51/M/15 4 5. erred in objecting the direction of the Ld. DRP who deleted the disallowance of Rs 1,48,37,899 under sect…

Kepel Fels Offshore & Engineering Services Mumbai P.Ltd, Mumbai vs. ITO WD 9(2)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 6278/MUM/2014[2009-10]Status: DisposedITAT Mumbai20 Dec 2016AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am Keppel Fels Offshore & Engineering Income Tax Officer Wd 9(2)(2), Room No.225, 2 Nd Services Mumbai P Ltd Unit Nos. 3&4, 8Th Floor, Prism Floor, Aayakar Bhavan, M.K. Vs. Tower-A, Mindspace Link Road, Road, Mumbai-400012 Goregaon (W), Mumbai-400062 Pan No.Aacck6350M Appellant .. Respondent .. Shri. Nitesh Joshi, Ar & Assessee By Shri B.S. Chandresekar, Ar Revenue By .. Shri Maurya Pratap, Dr .. Date Of Hearing 20-12-2016 Date Of Pronouncement .. 20-12-2016

Section 10ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM Keppel Fels Offshore & Engineering Income Tax Officer Wd 9(2)(2), Room No.225, 2 nd Services Mumbai P Ltd Unit Nos. 3&4, 8th Floor, Prism Floor, Aayakar Bhavan, M.K. Vs. Tower-A, Mindspace Link Road, Road, Mumbai-400012 Goregaon (W), Mumbai-400062 PAN No.AACCK6350M Appellant .. Respondent .. Shri. Nitesh Joshi, AR & Assessee by Shri B.S. Chandresekar, AR Revenue by .. Shri Maurya Pratap, DR .. Date of hearing 20-12-2016 Date of pronouncement .. 20-12-2016 O R D E R PER MAHAVIR SINGH, JM: This appeal by…