CIT v. Hindustan Gums & Chemicals Ltd.

72 Taxmann.com 90High Court2016#25560 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 360,851 Indian tax judgments — from 2017 to 2020.

Judgments citing CIT v. Hindustan Gums & Chemicals Ltd.

M/S. Linde Global Support Services Private Limited, Kolkata vs. DCIT, Circle - 12(1), Kolkata

The appeal of the assessee is allowed to the extent indicated above

ITA 2110/KOL/2017[2011-12]Status: DisposedITAT Kolkata10 Jun 2020AY 2011-12

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am M/S Linde Global Support Services Vs. Dcit, Circle-12(1), Kolkata Private Limited, Kolkata 2Nd Floor, ‘Oxygen House’, P-43, Taratala Road, Kolkata – 700088. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccb8581A (अपीलाथ" /Assessee) (""यथ" / Respondent) ..

For Appellant: Shri J.P. Khaitan, Sr. Advocate & Shri P. Jhunjhunwala, AdvocateFor Respondent: Shri Vijay Shankar, CIT

Section 143(3)Section 144CSection 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI A. T. VARKEY, JM & DR. A.L. SAINI, AM M/s Linde Global Support Services Vs. DCIT, Circle-12(1), Kolkata Private Limited, Kolkata 2nd Floor, ‘OXYGEN HOUSE’, P-43, Taratala Road, Kolkata – 700088. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCB8581A (अपीलाथ" /Assessee) (""यथ" / Respondent) .. Assessee by : Shri J.P. Khaitan, Sr. Advocate & Shri P. Jhunjhunwala, Advocate Revenue by : Shri Vijay Shankar, CIT सुनवाई क" तार"ख / Date of Hearing : 20/02/2020 घोषणा क" तार"ख/Date of Pronouncement : 10/06/2020 आदेश / O R D E R Per Dr. A. L. Saini, AM: The ca…

Xl India Business Services Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

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

ITA 1477/DEL/2017[2010-11]Status: DisposedITAT Delhi03 Aug 2018AY 2010-11

Bench: Shri R.K. Panda & Shri Amit Shukla

For Appellant: Shri Salil Kapoor, Adv & Ms. AnanyaFor Respondent: Shri Sanjay Kumar Yadav, Sr. D.R

Section 10ASection 115JSection 143(3)Section 40(2)(b)

…Bench decision of Hon'ble Karnataka High Court in the case of CIT vs. Hewlett Packard Global Soft Ltd., reported in (2017) 87 Taxmann.com 182; and Hon'ble Karnataka High Court judgment in the case of CIT vs. Hindustan Gums & Chemicals Ltd., reported in (2016) 72 Taxmann.com 90. In all these judgments it has been held that interest on bank deposits are part of profits of business eligible for deduction u/s.10A/ 10B on the ground that the profits of business of undertaking would include its entire business income including receipts on account of interest. Following these judgments, now there are various decisions o…

DCIT, Bangalore vs. M/S Toshiba Software (India) Pvt. Ltd., Bangalore

Appeal is dismissed and the

ITA 808/BANG/2016[2010-11`]Status: DisposedITAT Bangalore09 Jun 2017

Bench: Shri. A. K. Garodia & Shri. Lalit Kumari.T.A No.808/Bang/2016 (Assessment Year : 2010-11) Joint Commissioner Of Income-Tax (Osd), Circle -12(4), Bengaluru .. Appellant V. M/S. Toshiba Software (India) P. Ltd, (Erstwhile Toshiba Embedded Software (India) P Ltd, No.3A, “Essae Vishnavi Solitaire”, 3Rd Block, Koramangala, Bengaluru .. Respondent Pan : Aagcs4693C

For Appellant: Shri. K. R. Vasudevan, AdvocateFor Respondent: Shri. M. K. Biju, JCIT

Section 10A

…ITA.808 & 748/Bang/2016 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'C', BENGALURU BEFORE SHRI. A. K. GARODIA, ACCOUNTANT MEMBER AND SHRI. LALIT KUMAR, JUDICIAL MEMBER I.T.A No.808/Bang/2016 (Assessment Year : 2010-11) Joint Commissioner of Income-tax (OSD), Circle -12(4), Bengaluru .. Appellant v. M/s. Toshiba Software (India) P. Ltd, (erstwhile Toshiba Embedded Software (India) P Ltd, No.3A, “Essae Vishnavi Solitaire”, 3rd Block, Koramangala, Bengaluru .. Respondent PAN : AAGCS4693C I.T.A No.748/Bang/2016 (Assessment Year : 2010-11) (By the Assessee) Assessee by : Shri. K. R. Vasudevan, Advo…