CIT v. Ket Industries Ltd.

118 DTR 306Reported decision#12050 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2022.

Judgments citing CIT v. Ket Industries Ltd.

DCIT, Chennai vs. M/S. Sutherland Global Services Pvt. Ltd., Chennai

Appeal stands dismissed

ITA 2020/CHNY/2016[2009-10]Status: DisposedITAT Chennai18 May 2022AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Ajay Rotti (CA)-Ld. ARFor Respondent: Shri Abani Kanta Nayak (CIT)-Ld. DR
Section 10ASection 143(3)Section 40

…VT Ltd., Vs ACIT reported in 36 ITR (Trib) 567. 2.5 The Ld. CIT(A) erred in allowing the claim of the assessee to set off the loss of STPI unit against business income. She ought to have followed the decision of Delhi High Court in CIT Vs Ket Industries Ltd. (118 DTR 306). 4. The assessee being resident corporate assessee is stated to be engaged in Business Process Outsourcing (BPO), IT enabled services and Software development. The return, though scrutinized u/s 143(3), was reopened to make various adjustments and disallowances which form subject matter of cross-appeal before us. Out adjudication would be as un…

DCIT, Chennai vs. M/S. Sutherland Global Services Pvt. Ltd., Chennai

Appeal stands dismissed

ITA 2019/CHNY/2016[2010-11]Status: DisposedITAT Chennai18 May 2022AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Ajay Rotti (CA)-Ld. ARFor Respondent: Shri Abani Kanta Nayak (CIT)-Ld. DR
Section 10ASection 143(3)Section 40

…VT Ltd., Vs ACIT reported in 36 ITR (Trib) 567. 2.5 The Ld. CIT(A) erred in allowing the claim of the assessee to set off the loss of STPI unit against business income. She ought to have followed the decision of Delhi High Court in CIT Vs Ket Industries Ltd. (118 DTR 306). 4. The assessee being resident corporate assessee is stated to be engaged in Business Process Outsourcing (BPO), IT enabled services and Software development. The return, though scrutinized u/s 143(3), was reopened to make various adjustments and disallowances which form subject matter of cross-appeal before us. Out adjudication would be as un…

Sutherland Global Services Private Limited, Chennai vs. ACIT, Chennai

Appeal stands dismissed

ITA 2005/CHNY/2016[2010-11]Status: DisposedITAT Chennai18 May 2022AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Ajay Rotti (CA)-Ld. ARFor Respondent: Shri Abani Kanta Nayak (CIT)-Ld. DR
Section 10ASection 143(3)Section 40

…VT Ltd., Vs ACIT reported in 36 ITR (Trib) 567. 2.5 The Ld. CIT(A) erred in allowing the claim of the assessee to set off the loss of STPI unit against business income. She ought to have followed the decision of Delhi High Court in CIT Vs Ket Industries Ltd. (118 DTR 306). 4. The assessee being resident corporate assessee is stated to be engaged in Business Process Outsourcing (BPO), IT enabled services and Software development. The return, though scrutinized u/s 143(3), was reopened to make various adjustments and disallowances which form subject matter of cross-appeal before us. Out adjudication would be as un…

Sutherland Global Services Private Limited, Chennai vs. ACIT, Chennai

Appeal stands dismissed

ITA 2004/CHNY/2016[2009-10]Status: DisposedITAT Chennai18 May 2022AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Ajay Rotti (CA)-Ld. ARFor Respondent: Shri Abani Kanta Nayak (CIT)-Ld. DR
Section 10ASection 143(3)Section 40

…VT Ltd., Vs ACIT reported in 36 ITR (Trib) 567. 2.5 The Ld. CIT(A) erred in allowing the claim of the assessee to set off the loss of STPI unit against business income. She ought to have followed the decision of Delhi High Court in CIT Vs Ket Industries Ltd. (118 DTR 306). 4. The assessee being resident corporate assessee is stated to be engaged in Business Process Outsourcing (BPO), IT enabled services and Software development. The return, though scrutinized u/s 143(3), was reopened to make various adjustments and disallowances which form subject matter of cross-appeal before us. Out adjudication would be as un…

Sutherland Global Services Private Limited, Chennai vs. ACIT, Chennai

Appeal stands dismissed

ITA 2003/CHNY/2016[2008-09]Status: DisposedITAT Chennai18 May 2022AY 2008-09

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Ajay Rotti (CA)-Ld. ARFor Respondent: Shri Abani Kanta Nayak (CIT)-Ld. DR
Section 10ASection 143(3)Section 40

…VT Ltd., Vs ACIT reported in 36 ITR (Trib) 567. 2.5 The Ld. CIT(A) erred in allowing the claim of the assessee to set off the loss of STPI unit against business income. She ought to have followed the decision of Delhi High Court in CIT Vs Ket Industries Ltd. (118 DTR 306). 4. The assessee being resident corporate assessee is stated to be engaged in Business Process Outsourcing (BPO), IT enabled services and Software development. The return, though scrutinized u/s 143(3), was reopened to make various adjustments and disallowances which form subject matter of cross-appeal before us. Out adjudication would be as un…

Sutherland Global Services Private Limited, Chennai vs. ACIT (OSD), Chennai

Appeal stands dismissed

ITA 259/CHNY/2018[2011-12]Status: DisposedITAT Chennai18 May 2022AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Ajay Rotti (CA)-Ld. ARFor Respondent: Shri Abani Kanta Nayak (CIT)-Ld. DR
Section 10ASection 143(3)Section 40

…VT Ltd., Vs ACIT reported in 36 ITR (Trib) 567. 2.5 The Ld. CIT(A) erred in allowing the claim of the assessee to set off the loss of STPI unit against business income. She ought to have followed the decision of Delhi High Court in CIT Vs Ket Industries Ltd. (118 DTR 306). 4. The assessee being resident corporate assessee is stated to be engaged in Business Process Outsourcing (BPO), IT enabled services and Software development. The return, though scrutinized u/s 143(3), was reopened to make various adjustments and disallowances which form subject matter of cross-appeal before us. Out adjudication would be as un…

DCIT, Chennai vs. Sutherland Global Services Private Limited, Chennai

Appeal stands dismissed

ITA 242/CHNY/2018[2011-12]Status: DisposedITAT Chennai18 May 2022AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Ajay Rotti (CA)-Ld. ARFor Respondent: Shri Abani Kanta Nayak (CIT)-Ld. DR
Section 10ASection 143(3)Section 40

…VT Ltd., Vs ACIT reported in 36 ITR (Trib) 567. 2.5 The Ld. CIT(A) erred in allowing the claim of the assessee to set off the loss of STPI unit against business income. She ought to have followed the decision of Delhi High Court in CIT Vs Ket Industries Ltd. (118 DTR 306). 4. The assessee being resident corporate assessee is stated to be engaged in Business Process Outsourcing (BPO), IT enabled services and Software development. The return, though scrutinized u/s 143(3), was reopened to make various adjustments and disallowances which form subject matter of cross-appeal before us. Out adjudication would be as un…

DCIT, Chennai vs. Sutherland Global Services Pvt. Ltd., Chennai

Appeal stands dismissed

ITA 2105/CHNY/2016[2008-09]Status: DisposedITAT Chennai18 May 2022AY 2008-09

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Ajay Rotti (CA)-Ld. ARFor Respondent: Shri Abani Kanta Nayak (CIT)-Ld. DR
Section 10ASection 143(3)Section 40

…VT Ltd., Vs ACIT reported in 36 ITR (Trib) 567. 2.5 The Ld. CIT(A) erred in allowing the claim of the assessee to set off the loss of STPI unit against business income. She ought to have followed the decision of Delhi High Court in CIT Vs Ket Industries Ltd. (118 DTR 306). 4. The assessee being resident corporate assessee is stated to be engaged in Business Process Outsourcing (BPO), IT enabled services and Software development. The return, though scrutinized u/s 143(3), was reopened to make various adjustments and disallowances which form subject matter of cross-appeal before us. Out adjudication would be as un…

CIT v. Ket Industries Ltd. (118 DTR 306) — Cited in 8 Judgments | BharatTax