How many judgments cite CIT v. Hindustan Gum & Chemicals Ltd.?

10 judgments on BharatTax cite CIT v. Hindustan Gum & Chemicals Ltd. (241 Taxmann 401), spanning 2018 to 2026.

Which sections of the Income Tax Act does CIT v. Hindustan Gum & Chemicals Ltd. come up under?

It is most often cited in judgments turning on Section 10A, Section 41(1), Section 56.

CIT v. Hindustan Gum & Chemicals Ltd.

241 Taxmann 401High Court2016#10851 most cited

What is CIT v. Hindustan Gum & Chemicals Ltd. authority for?

Income earned from systematic investment of funds generated by eligible undertakings in fixed deposits, mutual funds, or inter-corporate deposits should qualify for tax benefits.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

CIT v. Hindustan Gum & Chemicals Ltd. · Section 10A · Section 41(1) · Section 56 · income from other sources · company · India · business · interest · eligible undertakings · investment income

Also reported as

427 ITR 318

Sections most often in play

Section 10A Section 41(1)Section 56

Issues it is cited on

section 10b section 10a section 10 income from other sources company india business interest

Judgments citing CIT v. Hindustan Gum & Chemicals Ltd.

Hcl Technologies Ltd., New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5465/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, C: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA Nos.5624/Del/2010 & 5465/Del/2011 [Assessment Years: 2006-07 and 2007-08] HCL Technologies Limited, Asst. Commissioner of 806, Siddhartha 96, Income Tax, Central Circle-2, Nehru Place, New Delhi. Vs New Delhi. PAN- AAACH1645P Assessee Revenue Assessee by Shri Ajay Vohra, Sr. Adv., Shri Neeraj Jain, Adv., Shri Aditya Vohra, Adv., Shri Arpit Goyal, CA & Shri Shashvat Dhamija, Adv. Revenue by Shri G.C. Srivastava, Special Counsel (VC), Shri Kalrav Malhotra, Adv…

Hcl Technologies Ltd, New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5624/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

Value Labs LLP, Hyderabad vs. ACIT Circle-8(1), Hyderabad

In the result, the appeal of the assessee is allowed

ITA 229/HYD/2022[2009-10]Status: DisposedITAT Hyderabad23 Jan 2025AY 2009-10

Bench: Shri Manjunatha. G & Shri K.Narasimha Charyआ.अपी.सं / Ita No. 229/Hyd/2022 ("नधा"रण वष" / Assessment Year: 2009-10) Value Labs Llp, Vs. Acit, Hyderabad. Circle-8(1), [Pan : Aakfv2276K] Hyderabad. अपीलाथ" / Appellant "" यथ" / Respondent

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Shri Suresh Babu KN, Sr. AR

Section 10ASection 41(1)Section 56

…rvices Limited vs DCIT in I.T.A. No.766/Mum/2016 by order dated 30/06/2021, Karnataka High Court in the case of CIT Vs Hawle" Packard Global So" Ltd. [2018] 403 ITR 453(Karnataka) (FB), High court Madras in the case of M/s Sankhya Technologies Private Limited 427 ITR 318 ( Madras), Hon’ble Apex court in the case of Bajaj Tempo Limited AIR 1992 SC 1622, ITAT Delhi in the case of R. Systems Interna"onal Ltd. vs ACIT in ITA No. 6506/DEL/2016 [A.Y 2011/12] by order dated 4/10/2019. 9. Per contra, learned DR has vehemently supported the impugned Order, by taking us through various observa"ons and findings of the learn…

Aet Laboratories Private Limited, Medak vs. DCIT, Circle-8(1), Hyderabad

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

ITA 963/HYD/2017[2010-11]Status: DisposedITAT Hyderabad26 Aug 2024AY 2010-11

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita No.963/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2010-11) Aet Laboratories (P) Ltd Vs. Dy. C. I. T. Medak Circle 8(1) Pan:Aadcm6591L Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri Srinath Sadanala, Dr सुनवाई की तारीख/Date Of Hearing: 26/08/2024 घोषणा की तारीख/Pronouncement: 26/08/2024 आदेश/Order

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri Srinath Sadanala, DR

Section 10B

…ITA No 963 of 2017 AET Laboratories P Ltd Medak आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A‘ Bench, Hyderabad Before Shri Laliet Kumar, Judicial Member And Shri Manjunatha, G. Accountant Member आ.अपी.सं /ITA No.963/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2010-11) AET Laboratories (P) Ltd Vs. Dy. C. I. T. MEDAK Circle 8(1) PAN:AADCM6591L Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Shri A Srinivas, CA राज" व "ारा/Revenue by:: Shri Srinath Sadanala, DR सुनवाई की तारीख/Date of hearing: 26/08/2024 घोषणा की तारीख/Pronouncement: 26/08/2024 आदेश/ORDER Per La…

M/S. Allstate India Private Limited, Bengaluru vs. The Deputy Commissioner of Income Tax, Circle - 1(1)(1), Bengaluru

In the result, the appeal of the assessee is allowed

ITA 257/BANG/2023[2018-19]Status: DisposedITAT Bangalore31 May 2023AY 2018-19

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year: 2018-19

For Appellant: Shri Prakash Shridhar Hegde, A.RFor Respondent: Shri Gudimella VP Pavan Kumar, D.R

Section 10ASection 139

…ITA No.257/Bang/2023 Allstate India Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2018-19 Allstate India Private Limited 7th Floor, Building No.1 RMZ Ecoworld, Bellandur Deputy Commissioner of SO Devarabeesanahalli Income-tax Vs. Varthur, Hobli Circle-1(1)(1) Bengaluru 560 103 Bangalore PAN NO :AAECN0122B APPELLANT RESPONDENT Appellant by : Shri Prakash Shridhar Hegde, A.R. Respondent by : Shri Gudimella VP Pavan Kumar, D.R. Date of Hearing : 23.05.2023 Date of Prono…

Picric Ltd vs. ITO Ward 14 (4)

In the result, the appeal of the assessee is allowed with directions contained in para 22 above

ITA 4115/DEL/2007[2004-2005]Status: DisposedITAT Delhi06 Apr 2023AY 2004-2005

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandra

For Appellant: Shri Neeraj Jain,AdvocateFor Respondent: Shri H.K. Chaudhary, CIT(DR)

Section 10BSection 143(1)Section 143(3)Section 80H

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 4115/Del/07 Assessment Year: 2004-05 Picric Limited Vs. Income Tax Officer (Now known as Veetee Ward 14(4) Fine Foods Ltd.) New Delhi. Netaji Subhash Place, Pitampura, New Delhi- 110 034. (Appellant) (Respondent) Assessee by: Shri Neeraj Jain,Advocate Ms. Shaily Gupta, Advocate Shri Paritosh Garg, Advocate Department by : Shri H.K. Chaudhary, CIT(DR) Shri Sumit Kumar Verma, Sr. DR Date of Hearing 06.04.2022 06.01.2023 Date of 06.04.2023 pronouncement O R D E R PER…

M/S R Systems International Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 6506/DEL/2016[2011-12]Status: DisposedITAT Delhi04 Oct 2019AY 2011-12

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastava[A.Y 2011-12]

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Vijay Kumar Chaddha, Sr. DR

Section 10ASection 10A(4)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘F’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER [A.Y 2011-12] R. Systems International Ltd Vs. The A.C.I.T B – 104A, Greater Kailash Circle – 20(2) New Delhi New Delhi PAN: AABCR 9541 B (Applicant) (Respondent) Assessee By : Shri Ajay Vohra, Sr. Adv Shri Aditya Vohra, Adv Department By : Shri Vijay Kumar Chaddha, Sr. DR Date of Hearing : 03.10.2019 Date of Pronouncement : 04.10.2019 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the assessee is preferred against the order of…

Ntt Data Global Delivery Services Ltd., Bangalore vs. DCIT, New Delhi

The appeal of the assessee is partly allowed

ITA 5196/DEL/2014[2009-10]Status: DisposedITAT Delhi20 Dec 2018AY 2009-10

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishintt Data Global Delivery Vs. Dcit, Services Ltd, Circle-13(1), No. 17, South End Road, New Delhi Bangalore Pan: Aabck7777J (Appellant) (Respondent)

For Appellant: Shri Purushottam, AdvFor Respondent: Shri Amit Katoch, CIT DR

Section 10Section 10ASection 143

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER NTT Data Global Delivery Vs. DCIT, Services Ltd, Circle-13(1), No. 17, South End Road, New Delhi Bangalore PAN: AABCK7777J (Appellant) (Respondent) Assessee by : Shri Purushottam, Adv Revenue by: Shri Amit Katoch, CIT DR Date of Hearing 27/11/2018 Date of pronouncement 20/12/2018 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld CIT (A), Delhi dated 26.06.2014 for the Assessment Year 2009-10. 2. The assess…

Hikal Ltd, Mumbai vs. Asst CIT Cir 2(1), Mumbai

The appeal of the assessee is partly allowed as above

ITA 5384/MUM/2012[2005-06]Status: DisposedITAT Mumbai31 Jul 2018AY 2005-06

Bench: Shri G S Pannu & Shri Sandeep Gosainassessment Year : 2005-06 M/S. Hikal Ltd., Dy. Cit 14(2)(2), 717/718, Maker Chambers V, Mumbai Vs. Nariman Point, Mumbai 400 021. Pan Aaach0383A (Appellant) (Respondent)

For Appellant: Shri Sanjay ParikhFor Respondent: Shri Rahul Raman & Shri Omi Ningshen

Section 10ASection 10BSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “H”, MUMBAI Before Shri G S Pannu, Accountant Member & Shri Sandeep Gosain, Judicial Member Assessment Year : 2005-06 M/s. Hikal Ltd., Dy. CIT 14(2)(2), 717/718, Maker Chambers V, Mumbai Vs. Nariman Point, Mumbai 400 021. PAN AAACH0383A (Appellant) (Respondent) Appellant By : Shri Sanjay Parikh Respondent By : Shri Rahul Raman & Shri Omi Ningshen Date of Hearing : 31.05.2018 Date of Pronouncement :31.07.2018 O R D E R Per G S Pannu, Accountant Member This appeal is directed against the order of the CIT(A)-7, Mumbai, dated 03.04.2012, which in turn has ar…

Value Labs LLP, Hyd, Hyderabad vs. DCIT, Circle-8(1), Hyderabad

In the result, grounds pertaining to ‘other income’ are considered allowed and grounds pertaining to interest income are considered allowed for statistical purposes

ITA 392/HYD/2016[2009-10]Status: DisposedITAT Hyderabad24 Jan 2018AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri B. Ramakotaiah

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Smt. N. Swapna, DR

Section 10Section 10ASection 10BSection 56

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI B. RAMAKOTAIAH, ACCOUNTANT MEMBER I.T.A. No. 392/HYD/2016 Assessment Year: 2009-10 M/s. ValueLabs LLP, Deputy Commissioner HYDERABAD Vs of Income Tax, [PAN: AAEFV9532G] Circle-8(1), HYDERABAD (Appellant) (Respondent) For Assessee : Shri P. Murali Mohan Rao, AR For Revenue : Smt. N. Swapna, DR Date of Hearing : 04-01-2018 Date of Pronouncement : 24-01-2018 O R D E R PER B. RAMAKOTAIAH, A.M. : This is an appeal by assessee against the order of the Commissioner of Income Tax (Appeals)-9, Hyd…