CIT v. Heartland KG Information Limited

359 ITR 1High Court2013#2895 most cited

What is CIT v. Heartland KG Information Limited authority for?

A change in shareholding or ownership of an undertaking does not affect its eligibility for deduction under Section 80IA if the business itself is not reconstructed. The benefit is tied to the undertaking, not the owner.

41

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Heartland KG Information Limited · section 80IA · deduction · change in ownership · shareholding · reconstruction of business · eligible undertaking

Also reported as

39 Taxmann.com 132

Sections most often in play

Section 10ASection 10A(2)Section 10A(2)(iii)Section 10BSection 10B(2)Section 10B(2)(iii)Section 115BBESection 133A

Issues it is cited on

section 80ia(4)going concernsection 10btax benefitdeduction under section 80iaeligible businessdeduction u/s 80iasection 10asection 80iasection 80isection 10scrutiny assessment

Judgments citing CIT v. Heartland KG Information Limited

Acc Ltd ( Formerly Known As the Associates Cement Companies Ltd), Mumbai vs. Addl CIT Ltu, Mumbai

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

ITA 4669/MUM/2012[2007-08]Status: DisposedITAT Mumbai28 Feb 2023AY 2007-08

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 143(3)Section 145A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER ITA NO.4669/MUM/2012 (A.Y: 2007-08) M/s. ACC Limited v. Addl. CIT – LTU (Formerly known as The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 PAN: AAACT1507C (Appellant) (Respondent) Addl. CIT – LTU v. M/s. ACC Limited 28th Floor, Centre – 1 (Formerly known as The Associated Cement Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai-400005 Churchgate, Mumbai-40…

Addl.C.I.T. Ltu, Mumbai vs. Acc Ltd., Mumbai

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

ITA 4556/MUM/2012[2007-08]Status: DisposedITAT Mumbai28 Feb 2023AY 2007-08

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 143(3)Section 145A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER ITA NO.4669/MUM/2012 (A.Y: 2007-08) M/s. ACC Limited v. Addl. CIT – LTU (Formerly known as The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 PAN: AAACT1507C (Appellant) (Respondent) Addl. CIT – LTU v. M/s. ACC Limited 28th Floor, Centre – 1 (Formerly known as The Associated Cement Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai-400005 Churchgate, Mumbai-40…

Addl CIT RG 1(1), Mumbai vs. Acc Ltd, Mumbai

ITA 5692/MUM/2011[2006-07]Status: DisposedITAT Mumbai28 Feb 2023AY 2006-07

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Limited V. Addl. Cit -Range 1(1) (Formerly Known As The Associated Cement Mumbai Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) M/S. Acc Limited V. Asst. Cit-Ltu (Formerly Known As The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) Acit – Ltu V. M/S. Acc Limited 28Th Floor, Centre-1 (Formerly Known As The Associated Cement Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai - 400005 Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent)

Section 143(3)Section 145ASection 251Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER M/s. ACC Limited v. Addl. CIT -Range 1(1) (Formerly known as The Associated Cement Mumbai Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 PAN: AAACT1507C (Appellant) (Respondent) M/s. ACC Limited v. Asst. CIT-LTU (Formerly known as The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 PAN: AAACT1507C (Appellant) (Respondent) ACIT – LTU v. M/s. ACC Limited 28th Floor, Centre-…

Acc Ltd ( Formerly Known As the Associated Cement Companies Ltd), Mumbai vs. Addl CIT RG 1(1), Mumbai

ITA 5655/MUM/2011[2006-07]Status: DisposedITAT Mumbai28 Feb 2023AY 2006-07

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Limited V. Addl. Cit -Range 1(1) (Formerly Known As The Associated Cement Mumbai Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) M/S. Acc Limited V. Asst. Cit-Ltu (Formerly Known As The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) Acit – Ltu V. M/S. Acc Limited 28Th Floor, Centre-1 (Formerly Known As The Associated Cement Companies Ltd.) World Trade Centre, Cuffe Parade Cement House, 121, M.K. Road Mumbai - 400005 Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent)

Section 143(3)Section 145ASection 251Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER M/s. ACC Limited v. Addl. CIT -Range 1(1) (Formerly known as The Associated Cement Mumbai Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 PAN: AAACT1507C (Appellant) (Respondent) M/s. ACC Limited v. Asst. CIT-LTU (Formerly known as The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 PAN: AAACT1507C (Appellant) (Respondent) ACIT – LTU v. M/s. ACC Limited 28th Floor, Centre-…

Addl CIT RG 1(1), Mumbai vs. Acc Ltd, Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3786/MUM/2009[2005-06]Status: DisposedITAT Mumbai28 Feb 2023AY 2005-06

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Limited V. Addl. Cit – Range-1(1) (Formerly Known As The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) Dy. Cit - 1(1) V. M/S. Acc Limited Room No. 79, Aayakar Bhavan (Formerly Known As The Associated Cement Companies Ltd.) M.K. Road, Mumbai – 400020 Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent)

Section 14ASection 14A(1)

…nexpired period. In support of such contention Ld. AR has lied upon following decisions: 40 ITA NO.3490& 3786/MUM/2009 (A.Y: 2005-06) M/s. ACC Limited (i). CIT vs Sonata Software Ltd 343 ITR 397 Bombay High Court (ii). CIT vs Heartland KG Information Limited 359 ITR 1, Madras High court (iii). ITO vs Hindustan Petroleum Corporation Ltd 25 TJ28. 58. Thus, Ld.AR has claimed that assessee is entitled for deduction u/s.80IA on both the units. So far as observation of Ld.CIT(A) that assessee is not entitled to deduction u/s 80IA for TG-2 as deduction u/s.80IA was first claimed in notes forming part of return of incom…

Acc Ltd (Formerly Known As the Associated Cement Companies Ltd), Mumbai vs. Addl CIT RG 1(1), Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3490/MUM/2009[2005-06]Status: DisposedITAT Mumbai28 Feb 2023AY 2005-06

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Limited V. Addl. Cit – Range-1(1) (Formerly Known As The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) Dy. Cit - 1(1) V. M/S. Acc Limited Room No. 79, Aayakar Bhavan (Formerly Known As The Associated Cement Companies Ltd.) M.K. Road, Mumbai – 400020 Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent)

Section 14ASection 14A(1)

…nexpired period. In support of such contention Ld. AR has lied upon following decisions: 40 ITA NO.3490& 3786/MUM/2009 (A.Y: 2005-06) M/s. ACC Limited (i). CIT vs Sonata Software Ltd 343 ITR 397 Bombay High Court (ii). CIT vs Heartland KG Information Limited 359 ITR 1, Madras High court (iii). ITO vs Hindustan Petroleum Corporation Ltd 25 TJ28. 58. Thus, Ld.AR has claimed that assessee is entitled for deduction u/s.80IA on both the units. So far as observation of Ld.CIT(A) that assessee is not entitled to deduction u/s 80IA for TG-2 as deduction u/s.80IA was first claimed in notes forming part of return of incom…

DCIT Corporate Circle I(2), Chennai vs. Wayne Burt Petrochemicals (P) Ltd., Sriperumbudur

In the result, the appeal filed by the Revenue stands

ITA 1661/CHNY/2019[2009-10]Status: DisposedITAT Chennai01 Jan 2020AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Rao] आयकर अपील सं./I.T.A. No.1661/Chny/2019 "नधा"रण वष" /Assessment Year : 2009-2010. The Deputy Commissioner Vs. M/S. Wayne Burt Of Income Tax, Petrochemical Pvt. Ltd, Corporate Circle 1(2) A-10, Sipcot Industrial Park, Chennai. Irungattukottai, Sriperumbudur 602 105. [Pan Aabcb 1804F] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms. R. Anitha, IRS, JCIT
Section 10ASection 10BSection 14Section 143(3)Section 1O

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH : CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. No.1661/CHNY/2019 "नधा"रण वष" /Assessment year : 2009-2010. The Deputy Commissioner Vs. M/s. Wayne Burt of Income Tax, Petrochemical Pvt. Ltd, Corporate Circle 1(2) A-10, SIPCOT Industrial Park, Chennai. Irungattukottai, Sriperumbudur 602 105. [PAN AABCB 1804F] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by :…

The Commissioner of Income-Tax vs. M/S L.G Soft India Pvt Ltd

The appeal is disposed off accordingly

ITA/367/2010HC Karnataka14 Nov 2018

Bench: The Hon’Ble Mr. Justice Ravi Malimath

Section 10ASection 10A(2)(ii)Section 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU ON THE 14TH DAY OF NOVEMBER, 2018 BEFORE THE HON’BLE MR. JUSTICE RAVI MALIMATH AND THE HON’BLE MR. JUSTICE K.NATARAJAN INCOME TAX APPEAL No.368 OF 2010 C/W INCOME TAX APPEAL No.367 OF 2010 INCOME TAX APPEAL No.368 of 2010 BETWEEN: 1. THE COMMISSIONER OF INCOME TAX C.R.BUILDING QUEENS ROAD BENGALURU 2. THE DY. COMMISSIONER OF INCOME TAX CIRCLE – 11(5) C.R.BUILDING, QUEENS ROAD BENGALURU ... APPELLANTS (BY SRI: K.V.ARAV…

The Commissioner of Income-Tax vs. M/S L.G Soft India Pvt Ltd

The appeal is disposed off accordingly

ITA/368/2010HC Karnataka14 Nov 2018

Bench: The Hon’Ble Mr. Justice Ravi Malimath

Section 10ASection 10A(2)(ii)Section 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU ON THE 14TH DAY OF NOVEMBER, 2018 BEFORE THE HON’BLE MR. JUSTICE RAVI MALIMATH AND THE HON’BLE MR. JUSTICE K.NATARAJAN INCOME TAX APPEAL No.368 OF 2010 C/W INCOME TAX APPEAL No.367 OF 2010 INCOME TAX APPEAL No.368 of 2010 BETWEEN: 1. THE COMMISSIONER OF INCOME TAX C.R.BUILDING QUEENS ROAD BENGALURU 2. THE DY. COMMISSIONER OF INCOME TAX CIRCLE – 11(5) C.R.BUILDING, QUEENS ROAD BENGALURU ... APPELLANTS (BY SRI: K.V.ARAV…

Apa Engineering Pvt Ltd., Chennai vs. ITO, Chennai

In the result, grounds raised by the assessee in respect of

ITA 1070/CHNY/2017[2011-12]Status: DisposedITAT Chennai11 Apr 2018AY 2011-12

Bench: Shri George Mathan & Shri S.Jayaraman

For Appellant: Mrs.C.Sumithra, F.C.A ""For Respondent: Mr.N.Madhavan,ACIT,D.R
Section 10ASection 10A(5)Section 10BSection 139(1)Section 46A

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी जॉज" माथन, "या"यक सद"य के सम" एवं एस जयरामन, लेखा सद"य BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI S.JAYARAMAN, ACCOUNTANT MEMBER I.T.A.Nos.1066,1067,1068,1069, &1070/CHNY/2017 Assessment years : 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 M/s.APA Engineering Pvt Ltd., Vs. The Income Tax officer, (in which M/s.RPC Power India Pvt Corporate Ward 5(3), Ltd., has merged) E-7, 8, 9 & 10 Chennai-34. GEM & Jewellery Complex,MEPZ- SEZ, Tambaram, Chennai-600 045. [PAN AACCR 2577 E ] (अपीलाथ"/Appellant) (""यथ"…

Apa Engineering Pvt Ltd., Chennai vs. ITO, Chennai

In the result, grounds raised by the assessee in respect of

ITA 1069/CHNY/2017[2010-11]Status: DisposedITAT Chennai11 Apr 2018AY 2010-11

Bench: Shri George Mathan & Shri S.Jayaraman

For Appellant: Mrs.C.Sumithra, F.C.A ""For Respondent: Mr.N.Madhavan,ACIT,D.R
Section 10ASection 10A(5)Section 10BSection 139(1)Section 46A

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी जॉज" माथन, "या"यक सद"य के सम" एवं एस जयरामन, लेखा सद"य BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI S.JAYARAMAN, ACCOUNTANT MEMBER I.T.A.Nos.1066,1067,1068,1069, &1070/CHNY/2017 Assessment years : 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 M/s.APA Engineering Pvt Ltd., Vs. The Income Tax officer, (in which M/s.RPC Power India Pvt Corporate Ward 5(3), Ltd., has merged) E-7, 8, 9 & 10 Chennai-34. GEM & Jewellery Complex,MEPZ- SEZ, Tambaram, Chennai-600 045. [PAN AACCR 2577 E ] (अपीलाथ"/Appellant) (""यथ"…

Apa Engineering Pvt Ltd., Chennai vs. ITO, Chennai

In the result, grounds raised by the assessee in respect of

ITA 1068/CHNY/2017[2009-10]Status: DisposedITAT Chennai11 Apr 2018AY 2009-10

Bench: Shri George Mathan & Shri S.Jayaraman

For Appellant: Mrs.C.Sumithra, F.C.A ""For Respondent: Mr.N.Madhavan,ACIT,D.R
Section 10ASection 10A(5)Section 10BSection 139(1)Section 46A

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी जॉज" माथन, "या"यक सद"य के सम" एवं एस जयरामन, लेखा सद"य BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI S.JAYARAMAN, ACCOUNTANT MEMBER I.T.A.Nos.1066,1067,1068,1069, &1070/CHNY/2017 Assessment years : 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 M/s.APA Engineering Pvt Ltd., Vs. The Income Tax officer, (in which M/s.RPC Power India Pvt Corporate Ward 5(3), Ltd., has merged) E-7, 8, 9 & 10 Chennai-34. GEM & Jewellery Complex,MEPZ- SEZ, Tambaram, Chennai-600 045. [PAN AACCR 2577 E ] (अपीलाथ"/Appellant) (""यथ"…

Apa Engineering Pvt Ltd., Chennai vs. ITO, Chennai

In the result, grounds raised by the assessee in respect of

ITA 1067/CHNY/2017[2008-09]Status: DisposedITAT Chennai11 Apr 2018AY 2008-09

Bench: Shri George Mathan & Shri S.Jayaraman

For Appellant: Mrs.C.Sumithra, F.C.A ""For Respondent: Mr.N.Madhavan,ACIT,D.R
Section 10ASection 10A(5)Section 10BSection 139(1)Section 46A

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी जॉज" माथन, "या"यक सद"य के सम" एवं एस जयरामन, लेखा सद"य BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI S.JAYARAMAN, ACCOUNTANT MEMBER I.T.A.Nos.1066,1067,1068,1069, &1070/CHNY/2017 Assessment years : 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 M/s.APA Engineering Pvt Ltd., Vs. The Income Tax officer, (in which M/s.RPC Power India Pvt Corporate Ward 5(3), Ltd., has merged) E-7, 8, 9 & 10 Chennai-34. GEM & Jewellery Complex,MEPZ- SEZ, Tambaram, Chennai-600 045. [PAN AACCR 2577 E ] (अपीलाथ"/Appellant) (""यथ"…

Apa Engineering Pvt Ltd., Chennai vs. ITO, Chennai

In the result, grounds raised by the assessee in respect of

ITA 1066/CHNY/2017[2007-08]Status: DisposedITAT Chennai11 Apr 2018AY 2007-08

Bench: Shri George Mathan & Shri S.Jayaraman

For Appellant: Mrs.C.Sumithra, F.C.A ""For Respondent: Mr.N.Madhavan,ACIT,D.R
Section 10ASection 10A(5)Section 10BSection 139(1)Section 46A

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी जॉज" माथन, "या"यक सद"य के सम" एवं एस जयरामन, लेखा सद"य BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI S.JAYARAMAN, ACCOUNTANT MEMBER I.T.A.Nos.1066,1067,1068,1069, &1070/CHNY/2017 Assessment years : 2007-08, 2008-09, 2009-10, 2010-11 & 2011-12 M/s.APA Engineering Pvt Ltd., Vs. The Income Tax officer, (in which M/s.RPC Power India Pvt Corporate Ward 5(3), Ltd., has merged) E-7, 8, 9 & 10 Chennai-34. GEM & Jewellery Complex,MEPZ- SEZ, Tambaram, Chennai-600 045. [PAN AACCR 2577 E ] (अपीलाथ"/Appellant) (""यथ"…

Income-Tax Officer vs. Enterprised DB Software India Pvt. Ltd., Pune

In the result, appeal of Revenue is allowed for statistical purposes

ITA 2301/PUN/2016[2010-11]Status: DisposedITAT Pune27 Feb 2018AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.2301/Pun/2016 यििाारण वषा / Assessment Year : 2010-11

For Appellant: Shri Achal SharmaFor Respondent: Shri Naresh Kumar
Section 10ASection 10A(5)Section 10BSection 250Section 80A(5)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ एक-सदस्य मामऱा पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, 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.2301/PUN/2016 यििाारण वषा / Assessment Year : 2010-11 The Income Tax Officer, अऩीऱाथी/Appellant Ward 1(3), Pune …. Vs. Enterprise DB Software India Pvt. Ltd., Unit 3, Ground Floor, Godrej Castlemaine, Next to Ruby Hall, Sasoon Road, …. प्रत्यथी / Respondent Pune – 411001 PAN: AABCE5660N अऩीऱाथी की ओर से / Appellant by : Shri Achal Sharma प्…

Congruent Solutions P Ltd., Chennai vs. ACIT Corporate Circle 1(2), Chennai

In the result, appeal of the assessee is partly allowed for 6

ITA 1798/CHNY/2017[2007-08]Status: DisposedITAT Chennai19 Dec 2017AY 2007-08

Bench: Shri Abraham P. George]

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. B. Sagadevan, IRS, JCIT
Section 10ASection 10BSection 14Section 143(1)Section 147Section 148

…आयकर अपील"य अ"धकरण, ‘’ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ (SMC) BENCH : CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. No. 1798/Mds/2017 "नधा"रण वष" /Assessment year : 2007-2008 M/s. Congruent Solutions P. Ltd. Vs. The Assistant Commissioner of First floor, North wing, Income Tax, Central Square 1 Corporate Circle 1(2) C-28C, 35, CITPET Road, Chennai 600 034. Thiruvika Industrial Estate, Guindy, Chennai 600 032. [PAN AAACC 1386L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri. R. Vijayar…

DCIT, Chennai vs. M/S. Soft Logic Systems Pvt. Ltd., Chennai

In the result, the appeal of the Revenue for A

ITA 2050/CHNY/2016[2009-10]Status: DisposedITAT Chennai26 May 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita Nos.2021, 2022 & 2050/Mds/2016 "नधा*रण वष* /Assessment Years: 2007-08, 2008-09 & 2009-10

For Respondent: 16.03.2017
Section 10Section 10ASection 10BSection 143(3)

…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 "ी !ड.एस. सु"दर $संह, लेखा सद"य के सम) BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI D.S.SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.2021, 2022 & 2050/Mds/2016 "नधा*रण वष* /Assessment Years: 2007-08, 2008-09 & 2009-10 Vs. The Dy. Commissioner of Income M/s.Soft Logic Systems Pvt. Tax, Corporate Circle-6(2), Ltd., No.10, P.T.Rajan Salai, Aayakar Bhavan, New Block, K.K.Nagar, Chennai-600 078. 7th Floor, 121, M.G.Road, Chennai-600 034. [PAN: AAFCS 5326 P] (अपीलाथ-/A…

DCIT, Chennai vs. M/S. Soft Logic Systems Pvt. Ltd., Chennai

In the result, the appeal of the Revenue for A

ITA 2022/CHNY/2016[2008-09]Status: DisposedITAT Chennai26 May 2017AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita Nos.2021, 2022 & 2050/Mds/2016 "नधा*रण वष* /Assessment Years: 2007-08, 2008-09 & 2009-10

For Respondent: 16.03.2017
Section 10Section 10ASection 10BSection 143(3)

…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 "ी !ड.एस. सु"दर $संह, लेखा सद"य के सम) BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI D.S.SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.2021, 2022 & 2050/Mds/2016 "नधा*रण वष* /Assessment Years: 2007-08, 2008-09 & 2009-10 Vs. The Dy. Commissioner of Income M/s.Soft Logic Systems Pvt. Tax, Corporate Circle-6(2), Ltd., No.10, P.T.Rajan Salai, Aayakar Bhavan, New Block, K.K.Nagar, Chennai-600 078. 7th Floor, 121, M.G.Road, Chennai-600 034. [PAN: AAFCS 5326 P] (अपीलाथ-/A…

DCIT, Chennai vs. M/S. Soft Logic Systems Pvt. Ltd., Chennai

In the result, the appeal of the Revenue for A

ITA 2021/CHNY/2016[2007-08]Status: DisposedITAT Chennai26 May 2017AY 2007-08

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita Nos.2021, 2022 & 2050/Mds/2016 "नधा*रण वष* /Assessment Years: 2007-08, 2008-09 & 2009-10

For Respondent: 16.03.2017
Section 10Section 10ASection 10BSection 143(3)

…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 "ी !ड.एस. सु"दर $संह, लेखा सद"य के सम) BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI D.S.SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.2021, 2022 & 2050/Mds/2016 "नधा*रण वष* /Assessment Years: 2007-08, 2008-09 & 2009-10 Vs. The Dy. Commissioner of Income M/s.Soft Logic Systems Pvt. Tax, Corporate Circle-6(2), Ltd., No.10, P.T.Rajan Salai, Aayakar Bhavan, New Block, K.K.Nagar, Chennai-600 078. 7th Floor, 121, M.G.Road, Chennai-600 034. [PAN: AAFCS 5326 P] (अपीलाथ-/A…

ITO 20(1)(2), Mumbai vs. Cream Jewellery, Mumbai

In the result, appeal of the revenue stands dismissed

ITA 1585/MUM/2014[2009-10]Status: DisposedITAT Mumbai24 Nov 2015AY 2009-10

Bench: Shri Joginder Singh & Shri Jason P. Boazassessment Year 2009-10 Income Tax Officer-20(1)(2), M/S Cream Jewellery, Room No.606, 6Th Floor, 404, Block-I, Seepz, बनाम/ Piramal Chambers, Andheri East, Vs. Lalbaug, Parel, Mumbai-400096 Mumbai-400012 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aahps2361R

Section 1Section 10ASection 10A(2)(iii)Section 143(3)

…s covered in favour of the assessee by the decision of the Hon’ble jurisdictional High Court in the case of CIT vs Sonata Software Ltd, reported in [2012] 343 ITR 397 and Madras High Court in the case of CIT vs Heartland KG Information Ltd, reported in [2013] 359 ITR 1. 6. On the other hand, Ld. DR strongly relied upon the order of the AO. 7. After considering the relevant finding given in the impugned orders and also the decisions relied upon by the Ld. Counsel, we find that the AO has denied the exemption on the ground that undertaking has been formed by transfer of ‘undertaking’ from M/s Cream Jewellery Pvt L…