CIT v. H.M.Exports

276 ITR 299Reported decision#24159 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2016 to 2016.

Judgments citing CIT v. H.M.Exports

M/S Ilc Industries Ltd., Hospet vs. DCIT, Bangalore

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

ITA 1009/BANG/2015[2007-08]Status: DisposedITAT Bangalore20 Sept 2016AY 2007-08

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Zain Ahmed Khan, CAFor Respondent: Shri Sanjay Kumar, CIT(DR)
Section 143(3)Section 263Section 40aSection 80Section 80H

…port turnover. Furthermore, it is submitted that when the expenditure is reduced from export turnover same is required to be reduced from total turnover in order to maintain parity as held by the Hon’ble Calcutta High Court in the case of CIT vs. H.M.Exports (276 ITR 299). 6.1 On the other hand, ld.CIT(DR) placed reliance on the orders of the lower authorities and thus he prayed that the addition may be sustained. 6.2 We heard rival submissions and perused material on record. The issue in grounds of appeal relates to the method of calculation of the amount of deduction u/s 80-HHC of the Act. The AO has reduced…

M/S Ilc Industries Ltd., Hospet vs. DCIT, Bangalore

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

ITA 1008/BANG/2015[2004-05]Status: DisposedITAT Bangalore20 Sept 2016AY 2004-05

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Zain Ahmed Khan, CAFor Respondent: Shri Sanjay Kumar, CIT(DR)
Section 143(3)Section 263Section 40aSection 80Section 80H

…port turnover. Furthermore, it is submitted that when the expenditure is reduced from export turnover same is required to be reduced from total turnover in order to maintain parity as held by the Hon’ble Calcutta High Court in the case of CIT vs. H.M.Exports (276 ITR 299). 6.1 On the other hand, ld.CIT(DR) placed reliance on the orders of the lower authorities and thus he prayed that the addition may be sustained. 6.2 We heard rival submissions and perused material on record. The issue in grounds of appeal relates to the method of calculation of the amount of deduction u/s 80-HHC of the Act. The AO has reduced…

M/S Ilc Industries Ltd., Hospet vs. DCIT, Bangalore

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

ITA 767/BANG/2014[2007-08]Status: DisposedITAT Bangalore20 Sept 2016AY 2007-08

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Zain Ahmed Khan, CAFor Respondent: Shri Sanjay Kumar, CIT(DR)
Section 143(3)Section 263Section 40aSection 80Section 80H

…port turnover. Furthermore, it is submitted that when the expenditure is reduced from export turnover same is required to be reduced from total turnover in order to maintain parity as held by the Hon’ble Calcutta High Court in the case of CIT vs. H.M.Exports (276 ITR 299). 6.1 On the other hand, ld.CIT(DR) placed reliance on the orders of the lower authorities and thus he prayed that the addition may be sustained. 6.2 We heard rival submissions and perused material on record. The issue in grounds of appeal relates to the method of calculation of the amount of deduction u/s 80-HHC of the Act. The AO has reduced…

CIT v. H.M.Exports (276 ITR 299) — Cited in 3 Judgments | BharatTax