CIT v. Gupta Fabs

274 ITR 620High Court2005#24290 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 115JB Section 139 Section 143(1)Section 44AB Section 80IA(7)Section 80IAC Section 80IB

Judgments citing CIT v. Gupta Fabs

FIVD INDIA CONSULTING PVT LTD,GURGAON vs. DCIT,CENTRAL CIRCLE-1(1), GURGAON

In the result, appeal of the assessee is allowed for statistical purpose in the terms aforesaid

ITA 3877/DEL/2025[2023-24]Status: DisposedITAT Delhi28 Nov 2025AY 2023-24

Bench: Shri Vikas Awasthy& Shri S Rifaur Rahmanआअसं.3877/िद"ी/2025 (िन.व. 2023-24) Fivd India Consulting P.Ltd., 1022-1027, 10Th Floor, Emaar Digital Green, Sector-21, Golf Course Ext Road, Near Golf Ext., Gurgaon, Haryana 122002 ...... अपीलाथ"/Appellant Pan: Aaecf-3663-P बनाम Vs. Deputy Commissioner Of Income Tax, ....."ितवादी/Respondent Circle 1(1), Gurgaon, Haryana 122002 Assessee By : Shri Y K Sud, Chartered Accountant Department By: Ms. Monika Singh, Cit(Dr) सुनवाई क" ितिथ/ Date Of Hearing : 18/11/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 28/11/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)/Additional/Joint Commissioner Of Income Tax(Appeals), Bhubaneswar (Hereinafter Referred To As 'The Cit(A)') Dated 04.04.2025, For Assessment Year 2023-24. 2. Shri Y K Sud, Appearing On Behalf Of The Assessee Submits That The Short Issue In Present Appeal Is Disallowance Of Assessee’S Claim Of Deduction U/S.80Iac Of The Income Tax Act,1961(Hereinafter Referred To As ‘The Act’). He Submitted That The Assessee Is Engaged In The Business Of Interior Design, Architectural Advisory Services

For Appellant: Shri Y K Sud, Chartered AccountantFor Respondent: Ms. Monika Singh, CIT(DR)

Section 115JSection 139Section 143(1)Section 44ASection 80I

…procedural requirement. Even if Form 10CCB has been filed subsequent to the filing of return of income, it 3 suffices the legal requirement. In support of his submissions, he placed reliance on various decisions some of them are as under:- CIT vs. Gupta Fabs, 274 ITR 620 (P&H); CIT vs. Contimeters Electrical P Ltd., 317 ITR 249 (Delhi.); Sanjay Kukreja vs. ACIT, in ITA No. 652/Del/2023 for AY 2019-20 decided on 30.01.2024; Kumaon Exports P Ltd., vs. DCIT in ITA No. 39/Del/2024 for AY 2018-19 decided on 05.12.2024; & Desai Infra Projects (I) P. Ltd. vs. CIT, 234 TTJ (Pune) 879. 3. Per contra, Ms. Monika Singh repr…

GANPATI GEMS & JEWELLERS,JAIPUR vs. ASSTT./DY. CIT, CIRCLE 6, JAIPUR, JAIPUR

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

ITA 36/JPR/2025[2017-2018]Status: DisposedITAT Jaipur13 May 2025AY 2017-2018

For Appellant: Shri G. M. Mehta, C.AFor Respondent: Ms. Swapnil Parihar, JCIT-DR

Section 10ASection 10A(5)Section 139(1)Section 143(3)Section 37(1)

…" can be interpreted to be permitting filing of such report\neven during assessment proceedings? After analysing various decisions and\nfollowing the principles enunciated in two decisions viz. Hon'ble Punjab &\nHaryana High Court in CIT Vs. Gupta Fabs (2005) 274 ITR 620 and that of the\nHon'ble Kerala High Court in CIT Vs. G. Krishnan Nair (2003) 259 ITR 727 and\nparticularly for the view as taken in Dr.L.M.Singhvi's case by a Division Bench of\nRajasthan High Court, the Couurt held thus - We have no hesitation in coming to\nthe conclusion that the expression "along with return of income" as occurring in\nsub- s…

RANBAXY LABORATORIES LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

In the result, we direct the AO to reduce the book profit u/s 115JB of the Act by the amount of reversal of the provision of Rs

ITA 196/DEL/2013[2008-09]Status: DisposedITAT Delhi25 Apr 2016AY 2008-09

Bench: Sh. I. C.Sudhir Judicialmember & Sh. Prashant Maharishia.Y.: - 2008-09 Ranbaxy Laboratories Ltd. Vs Acit 12Th Floor, Devika Tower, Range -15 6, Nehru Place New Delhi New Delhi Pan No. Aaacr0127N (Appellant) (Respondent)

For Appellant: 1. Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Amrendra Kumar, CIT, DR

Section 143Section 143(3)Section 92D

…ITR 684 (MP) vi. CIT V. Berger Paints (India) Limited: 254 ITR 503 (Cal.) vii. CIT V. Punjab Financial Corporation: 254 ITR 6 (P&H) (FB) viii. CIT v. G. Krishna Nair: 259 ITR 727 (Ker) ix. CIT V. Shiva Rice & Dal Mills: 273 ITR 265 (P&H) x. CIT V. Gupta Fabs: 274 ITR 620 (P&H) xi. CIT v. Parry Agro Industries Ltd.: 284 ITR 353 (Ker) xii. CIT v. Panama Chemical Works: 292 ITR 147 (MP) xiii. CIT V. Print Systems & Products: 285 ITR 260 (Mad.) xiv. Amit vegetable Oil Ltd. v. CIT : 158 Taxman 36 (All) xv. CIT v. Shivanand Electronics: 75 Taxman 93 (Bom) xvi. CIT v. Dr. L.M. Singhvi: 157 Taxman 312 (Raj) xvii. CIT V.…