CIT v. Lakshmi Machine Works

290 ITR 667Supreme Court of India2007#605 most cited

What is CIT v. Lakshmi Machine Works authority for?

Excise duty collected by the assessee as an agent on behalf of the government is not includible in the total turnover for the purpose of computing deduction under section 80HHC.

163

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2008 to 2026.

Also referred to as

CIT v. Lakshmi Machine Works · 290 ITR 667 · section 80HHC · turnover · excise duty · exclusion of excise duty from turnover · calculation of deduction under section 80HHC

Sections most often in play

Section 80HHCSection 143(3)Section 37(1)Section 28(iiid)Section 35DSection 40(a)(i)Section 80IBSection 115JB
Read the full judgment

Issues it is cited on

section 80hhc(3)section 80hhcsection 115jasection 80hhinterest on refundsection 80hsection 28(iv)section 145asection 80ibsection 80iadeduction under section 80iasection 244a

Judgments citing CIT v. Lakshmi Machine Works

ACIT (Ltu-1), Mumbai vs. Bajaj Holdings & Investment Ltd, Mumbai

In the result, cross objection filed by the assessee is partly allowed

ITA 5030/MUM/2001[1997-98]Status: DisposedITAT Mumbai13 Apr 2023AY 1997-98

Bench: Shri Kuldip Singh, Hon’Ble & Shri S. Rifaur Rahman, Hon'Bleacit (Ltu-1) V. Bajaj Holdings Investment Ltd 29Th, Floor, Centre-1 226, Bajaj Bhavan, 2Nd Floor World Trade Centre Jamnalal Bajaj Marg, Nariman Point Mumbai- 400021 Cuffe Parade, Mumbai- 400075 Pan: Aaacb3370K (Appellant) (Respondent) C.O.No. 96/Mum/2002 [Arising Out Of Ita No.5030/Mum/2001 (A.Y: 1997-98)] Bhajaj Auto Limited V. Acit (Ltu-1) Bhajaj Bhavan 29Th, Floor, Centre-1 Nariman Point World Trade Centre Mumbai - 400020 Cuffe Parade, Mumbai- 400075 Pan: Aaacb3370K (Appellant) (Respondent) Assessee Represented By : Shri Percy Pardiwala& Ms. Vasanti Patel Department Represented By : Shri Rahul Kumar & Shri Vranda U Matkarri

Section 2(24)Section 35DSection 37(2)Section 80H

…gs Investment Ltd Coordinate Bench in appeal by the assessee in ITA No.3144/Mum/1999(supra) decided this issue in favour of the assessee by placing reliance on the judgment rendered by Hon'ble Supreme Court of India in the case of CIT vs. Laxmi Machine Works, 290 ITR 667. The facts germane to the issue raised the present appeal are admittedly identical to the facts in Assessment Year 1995-96, therefore, following the decision of Co-ordinate Bench the ground No.1 raised in the appeal is allowed for parity of reasons. 5. In additional ground No.1 of the appeal the assessee has assailed exclusion of scrap sales, mis…

M/S. Hindustan Lever Ltd vs. The Dy CIT 1(1)

ITA 1039/MUM/2005[1999-2000]Status: DisposedITAT Mumbai02 Dec 2022AY 1999-2000
For Appellant: Shri Nishant Thakkar &For Respondent: Shri Sandeep Raj
Section 143(3)Section 80Section 80HSection 80I

…the reason for this Court to hold that indirect taxes like excise duty which are recovered by the taxpayers for and on behalf of the Government, shall not be included in the total turnover in the above formula—CIT v. Lakshmi Machine Works 2007 (6) Scale 168/ 290 ITR 667 (SC).‖ (Emphasis Supplied) 25. In view of the above, we hold that 90% of the amount of Commission (INR.1,65,50,780/-) and Other Income [INR 8,62,91,416/-] should be reduced from the amount of profits from the business while calculating Profit of Business for computing deduction under section 80HHC of the Act. Order passed by the CIT(A) to this ex…

ACIT(It), Circle - 1(1), Kolkata vs. M/S. Cathay Pacific Airways Limited, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 2468/KOL/2018[2015-16]Status: DisposedITAT Kolkata06 Sept 2022AY 2015-16

Bench: Shri Sonjoy Sarma & Shri Girish Agrawalassessment Year: 2015-16 Assistant Commissioner Of M/S. Cathay Pacific Airways Income Tax (It), Circle-1(1), Limited Kolkata. C/O Pricewaterhouse-Coopers Vs. Ltd., Plot Y-14, Block-Ep, Sector-V, Salt Lake, Kolkata- 700091. (Pan: Aabcc5644E) (Appellant) (Respondent) Present For: Appellant By : Shri Amal Kamat, Cit, Dr Respondent By : Shri J. P. Khaitan, Sr. Advocate & Shri Pratyush Jhunjhunwala, Advocate

For Appellant: Shri Amal Kamat, CIT, DRFor Respondent: Shri J. P. Khaitan, Sr. Advocate & Shri Pratyush
Section 143(3)Section 44B

…ering the above substantial question of law, Hon’ble High Court considered various decisions including the decision of Hon’ble Supreme Court in the case of Chowringhee Sales Bureau Pvt. Ltd. Vs. CIT (1973) 87 ITR 592 (SC), CIT Vs. Lakshmi Machine Works (2007) 290 ITR 667 (SC), DIT Vs. Schlumberger Asia Services Ltd. (2009) 317 ITR 156 (Uttarakhand) and Sedco Forex International Inc. Vs. CIT (2008) 299 ITR 238 (Uttarakhand). The Hon’ble High Court also referred to the Circular issued by CBDT vide Circular No. 4/2008 dated 9 M/s. Cathay Pacific Airways Ltd., A.Y: 2015-16 28.04.2008 and Circular No. 1/2014 dated 13…

Orbit 9 Electronics, Hyderabad vs. Income Tax Officer, Ward-6(2), Hyderabad

In the result, appeal of the assessee is allowed in part

ITA 16/HYD/2020[2017-18]Status: DisposedITAT Hyderabad07 Jun 2022AY 2017-18

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Charym/S.Orbit 9 Electronics, Vs. The Income Tax Officer, Hyderabad Ward-6(2), [Pan No. Aabfo6265A] Hyderabad

For Appellant: Shri Swapnil Deshmukh, ARFor Respondent: Shri T.Sunil Goutam, DR
Section 143(1)Section 154Section 194JSection 44ASection 44BSection 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER M/s.Orbit 9 Electronics, Vs. The Income Tax Officer, Hyderabad Ward-6(2), [PAN No. AABFO6265A] Hyderabad Appellant Respondent Assessee by: Shri Swapnil Deshmukh, AR Revenue by: Shri T.Sunil Goutam, DR Date of hearing: 25-05-2022 Pronouncement on: 07-06-2022 ORDER PER K. NARASIMHA CHARY, JM: Aggrieved by the order dated 20-11-2019, passed by the Learned Commissioner of Income Tax (Appeals)-6, Hyderabad (“Ld. CIT(A)”) in the case of M/s.Orbit 9 Electro…

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

…ssessee reiterated that the provision was only 2.5% of the turnover. If the provisions are reduced from export turnover, then the same should be reduced from total turnover as well as held by Hon’ble Supreme Court in the case of CIT V/s Lakshmi Machine Works (290 ITR 667) as well as CIT V/s Catapharma India P. Ltd (292 ITR 641). The decision of special bench of Chennai Tribunal in ITO V/s Saksoft Ltd. (30 SOT 55) was also referred which upheld the doctrine of parity between the export turnover in the numerator and total turnover in denominator for the purpose of Sec.10A / 10B of the Act. The Ld. CIT(A) upheld the…

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

…ssessee reiterated that the provision was only 2.5% of the turnover. If the provisions are reduced from export turnover, then the same should be reduced from total turnover as well as held by Hon’ble Supreme Court in the case of CIT V/s Lakshmi Machine Works (290 ITR 667) as well as CIT V/s Catapharma India P. Ltd (292 ITR 641). The decision of special bench of Chennai Tribunal in ITO V/s Saksoft Ltd. (30 SOT 55) was also referred which upheld the doctrine of parity between the export turnover in the numerator and total turnover in denominator for the purpose of Sec.10A / 10B of the Act. The Ld. CIT(A) upheld the…

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

…ssessee reiterated that the provision was only 2.5% of the turnover. If the provisions are reduced from export turnover, then the same should be reduced from total turnover as well as held by Hon’ble Supreme Court in the case of CIT V/s Lakshmi Machine Works (290 ITR 667) as well as CIT V/s Catapharma India P. Ltd (292 ITR 641). The decision of special bench of Chennai Tribunal in ITO V/s Saksoft Ltd. (30 SOT 55) was also referred which upheld the doctrine of parity between the export turnover in the numerator and total turnover in denominator for the purpose of Sec.10A / 10B of the Act. The Ld. CIT(A) upheld the…

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

…ssessee reiterated that the provision was only 2.5% of the turnover. If the provisions are reduced from export turnover, then the same should be reduced from total turnover as well as held by Hon’ble Supreme Court in the case of CIT V/s Lakshmi Machine Works (290 ITR 667) as well as CIT V/s Catapharma India P. Ltd (292 ITR 641). The decision of special bench of Chennai Tribunal in ITO V/s Saksoft Ltd. (30 SOT 55) was also referred which upheld the doctrine of parity between the export turnover in the numerator and total turnover in denominator for the purpose of Sec.10A / 10B of the Act. The Ld. CIT(A) upheld the…

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

…ssessee reiterated that the provision was only 2.5% of the turnover. If the provisions are reduced from export turnover, then the same should be reduced from total turnover as well as held by Hon’ble Supreme Court in the case of CIT V/s Lakshmi Machine Works (290 ITR 667) as well as CIT V/s Catapharma India P. Ltd (292 ITR 641). The decision of special bench of Chennai Tribunal in ITO V/s Saksoft Ltd. (30 SOT 55) was also referred which upheld the doctrine of parity between the export turnover in the numerator and total turnover in denominator for the purpose of Sec.10A / 10B of the Act. The Ld. CIT(A) upheld the…

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

…ssessee reiterated that the provision was only 2.5% of the turnover. If the provisions are reduced from export turnover, then the same should be reduced from total turnover as well as held by Hon’ble Supreme Court in the case of CIT V/s Lakshmi Machine Works (290 ITR 667) as well as CIT V/s Catapharma India P. Ltd (292 ITR 641). The decision of special bench of Chennai Tribunal in ITO V/s Saksoft Ltd. (30 SOT 55) was also referred which upheld the doctrine of parity between the export turnover in the numerator and total turnover in denominator for the purpose of Sec.10A / 10B of the Act. The Ld. CIT(A) upheld the…

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

…ssessee reiterated that the provision was only 2.5% of the turnover. If the provisions are reduced from export turnover, then the same should be reduced from total turnover as well as held by Hon’ble Supreme Court in the case of CIT V/s Lakshmi Machine Works (290 ITR 667) as well as CIT V/s Catapharma India P. Ltd (292 ITR 641). The decision of special bench of Chennai Tribunal in ITO V/s Saksoft Ltd. (30 SOT 55) was also referred which upheld the doctrine of parity between the export turnover in the numerator and total turnover in denominator for the purpose of Sec.10A / 10B of the Act. The Ld. CIT(A) upheld the…

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

…ssessee reiterated that the provision was only 2.5% of the turnover. If the provisions are reduced from export turnover, then the same should be reduced from total turnover as well as held by Hon’ble Supreme Court in the case of CIT V/s Lakshmi Machine Works (290 ITR 667) as well as CIT V/s Catapharma India P. Ltd (292 ITR 641). The decision of special bench of Chennai Tribunal in ITO V/s Saksoft Ltd. (30 SOT 55) was also referred which upheld the doctrine of parity between the export turnover in the numerator and total turnover in denominator for the purpose of Sec.10A / 10B of the Act. The Ld. CIT(A) upheld the…

DCIT, Chennai vs. Malladi Drugs & Pharmaceuticals Ltd., Chennai

In the result, appeal filed by the Revenue in ITA Nos

ITA 882/CHNY/2017[2004-05]Status: DisposedITAT Chennai22 Dec 2021AY 2004-05

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos: 879, 880, 881, 882, 1254, 1255 & 1256/Chny/2017 िनधा"रण वष" / Assessment Years: 2001-02, 2002-03, 2003-04, 2004-05, 2010-11, 2011-12 & 2012-13 Deputy Commissioner Of Income Malladi Drugs & Tax, V. Pharmaceuticals Limited, Corporate Circle -4(1), No. 9, G.S.T. Road, Chennai. St. Thomas Mount, Chennai – 600 016. [Pan:Aaacm 5031A] आयकर अपील सं./Ita Nos: 1257, 1258 & 1259/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11, 2011-12 & 2012-13 Malladi Drugs & Pharmaceuticals V. Deputy Commissioner Of Income Limited, Tax, No. 9, G.S.T. Road, Corporate Circle -4(1), St. Thomas Mount, Chennai. Chennai – 600 016. [Pan:Aaacm 5031A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Vikram Vijayaraghavan, Advocate Assessee By : Shri. Ar.V. Sreenivasan, Addl. Cit Revenue By सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 22.12.2021 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. AR.V. Sreenivasan, Addl. CIT
Section 28Section 37(1)

…by including excise duty/sales tax as part of turnover. On appeal, the ld. CIT(A) has directed the AO to re-compute deduction u/s. 80HHC by excluding excise duty/sales tax by following the decision of Hon’ble Supreme Court in the case of Lakshmi Machine Works 290 ITR 667 (SC). 12. We have heard both the parties, perused materials available on record and gone through orders of the authorities below. We find that the Hon’ble Supreme Court in the case of Lakshmi Machine Works vs CIT, (Supra) had considered an identical issue and held that excise duty/sales tax are not included in total turnover in the formula conte…

DCIT, Chennai vs. Malladi Drugs & Pharmaceuticals Ltd., Chennai

In the result, appeal filed by the Revenue in ITA Nos

ITA 881/CHNY/2017[2003-04]Status: DisposedITAT Chennai22 Dec 2021AY 2003-04

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos: 879, 880, 881, 882, 1254, 1255 & 1256/Chny/2017 िनधा"रण वष" / Assessment Years: 2001-02, 2002-03, 2003-04, 2004-05, 2010-11, 2011-12 & 2012-13 Deputy Commissioner Of Income Malladi Drugs & Tax, V. Pharmaceuticals Limited, Corporate Circle -4(1), No. 9, G.S.T. Road, Chennai. St. Thomas Mount, Chennai – 600 016. [Pan:Aaacm 5031A] आयकर अपील सं./Ita Nos: 1257, 1258 & 1259/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11, 2011-12 & 2012-13 Malladi Drugs & Pharmaceuticals V. Deputy Commissioner Of Income Limited, Tax, No. 9, G.S.T. Road, Corporate Circle -4(1), St. Thomas Mount, Chennai. Chennai – 600 016. [Pan:Aaacm 5031A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Vikram Vijayaraghavan, Advocate Assessee By : Shri. Ar.V. Sreenivasan, Addl. Cit Revenue By सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 22.12.2021 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. AR.V. Sreenivasan, Addl. CIT
Section 28Section 37(1)

…by including excise duty/sales tax as part of turnover. On appeal, the ld. CIT(A) has directed the AO to re-compute deduction u/s. 80HHC by excluding excise duty/sales tax by following the decision of Hon’ble Supreme Court in the case of Lakshmi Machine Works 290 ITR 667 (SC). 12. We have heard both the parties, perused materials available on record and gone through orders of the authorities below. We find that the Hon’ble Supreme Court in the case of Lakshmi Machine Works vs CIT, (Supra) had considered an identical issue and held that excise duty/sales tax are not included in total turnover in the formula conte…

DCIT, Chennai vs. Malladi Drugs & Pharmaceuticals Ltd., Chennai

In the result, appeal filed by the Revenue in ITA Nos

ITA 880/CHNY/2017[2002-03]Status: DisposedITAT Chennai22 Dec 2021AY 2002-03

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos: 879, 880, 881, 882, 1254, 1255 & 1256/Chny/2017 िनधा"रण वष" / Assessment Years: 2001-02, 2002-03, 2003-04, 2004-05, 2010-11, 2011-12 & 2012-13 Deputy Commissioner Of Income Malladi Drugs & Tax, V. Pharmaceuticals Limited, Corporate Circle -4(1), No. 9, G.S.T. Road, Chennai. St. Thomas Mount, Chennai – 600 016. [Pan:Aaacm 5031A] आयकर अपील सं./Ita Nos: 1257, 1258 & 1259/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11, 2011-12 & 2012-13 Malladi Drugs & Pharmaceuticals V. Deputy Commissioner Of Income Limited, Tax, No. 9, G.S.T. Road, Corporate Circle -4(1), St. Thomas Mount, Chennai. Chennai – 600 016. [Pan:Aaacm 5031A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Vikram Vijayaraghavan, Advocate Assessee By : Shri. Ar.V. Sreenivasan, Addl. Cit Revenue By सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 22.12.2021 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. AR.V. Sreenivasan, Addl. CIT
Section 28Section 37(1)

…by including excise duty/sales tax as part of turnover. On appeal, the ld. CIT(A) has directed the AO to re-compute deduction u/s. 80HHC by excluding excise duty/sales tax by following the decision of Hon’ble Supreme Court in the case of Lakshmi Machine Works 290 ITR 667 (SC). 12. We have heard both the parties, perused materials available on record and gone through orders of the authorities below. We find that the Hon’ble Supreme Court in the case of Lakshmi Machine Works vs CIT, (Supra) had considered an identical issue and held that excise duty/sales tax are not included in total turnover in the formula conte…

DCIT, Chennai vs. Malladi Drugs & Pharmaceuticals Ltd., Chennai

In the result, appeal filed by the Revenue in ITA Nos

ITA 879/CHNY/2017[2001-02]Status: DisposedITAT Chennai22 Dec 2021AY 2001-02

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos: 879, 880, 881, 882, 1254, 1255 & 1256/Chny/2017 िनधा"रण वष" / Assessment Years: 2001-02, 2002-03, 2003-04, 2004-05, 2010-11, 2011-12 & 2012-13 Deputy Commissioner Of Income Malladi Drugs & Tax, V. Pharmaceuticals Limited, Corporate Circle -4(1), No. 9, G.S.T. Road, Chennai. St. Thomas Mount, Chennai – 600 016. [Pan:Aaacm 5031A] आयकर अपील सं./Ita Nos: 1257, 1258 & 1259/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11, 2011-12 & 2012-13 Malladi Drugs & Pharmaceuticals V. Deputy Commissioner Of Income Limited, Tax, No. 9, G.S.T. Road, Corporate Circle -4(1), St. Thomas Mount, Chennai. Chennai – 600 016. [Pan:Aaacm 5031A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Vikram Vijayaraghavan, Advocate Assessee By : Shri. Ar.V. Sreenivasan, Addl. Cit Revenue By सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 22.12.2021 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. AR.V. Sreenivasan, Addl. CIT
Section 28Section 37(1)

…by including excise duty/sales tax as part of turnover. On appeal, the ld. CIT(A) has directed the AO to re-compute deduction u/s. 80HHC by excluding excise duty/sales tax by following the decision of Hon’ble Supreme Court in the case of Lakshmi Machine Works 290 ITR 667 (SC). 12. We have heard both the parties, perused materials available on record and gone through orders of the authorities below. We find that the Hon’ble Supreme Court in the case of Lakshmi Machine Works vs CIT, (Supra) had considered an identical issue and held that excise duty/sales tax are not included in total turnover in the formula conte…

Malladi Drugs and Pharmaceuticals Limited, Chennai vs. DCIT, Chennai

In the result, appeal filed by the Revenue in ITA Nos

ITA 1259/CHNY/2017[2012-13]Status: DisposedITAT Chennai22 Dec 2021AY 2012-13

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos: 879, 880, 881, 882, 1254, 1255 & 1256/Chny/2017 िनधा"रण वष" / Assessment Years: 2001-02, 2002-03, 2003-04, 2004-05, 2010-11, 2011-12 & 2012-13 Deputy Commissioner Of Income Malladi Drugs & Tax, V. Pharmaceuticals Limited, Corporate Circle -4(1), No. 9, G.S.T. Road, Chennai. St. Thomas Mount, Chennai – 600 016. [Pan:Aaacm 5031A] आयकर अपील सं./Ita Nos: 1257, 1258 & 1259/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11, 2011-12 & 2012-13 Malladi Drugs & Pharmaceuticals V. Deputy Commissioner Of Income Limited, Tax, No. 9, G.S.T. Road, Corporate Circle -4(1), St. Thomas Mount, Chennai. Chennai – 600 016. [Pan:Aaacm 5031A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Vikram Vijayaraghavan, Advocate Assessee By : Shri. Ar.V. Sreenivasan, Addl. Cit Revenue By सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 22.12.2021 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. AR.V. Sreenivasan, Addl. CIT
Section 28Section 37(1)

…by including excise duty/sales tax as part of turnover. On appeal, the ld. CIT(A) has directed the AO to re-compute deduction u/s. 80HHC by excluding excise duty/sales tax by following the decision of Hon’ble Supreme Court in the case of Lakshmi Machine Works 290 ITR 667 (SC). 12. We have heard both the parties, perused materials available on record and gone through orders of the authorities below. We find that the Hon’ble Supreme Court in the case of Lakshmi Machine Works vs CIT, (Supra) had considered an identical issue and held that excise duty/sales tax are not included in total turnover in the formula conte…

Malladi Drugs and Pharmaceuticals Limited, Chennai vs. DCIT, Chennai

In the result, appeal filed by the Revenue in ITA Nos

ITA 1258/CHNY/2017[2011-12]Status: DisposedITAT Chennai22 Dec 2021AY 2011-12

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos: 879, 880, 881, 882, 1254, 1255 & 1256/Chny/2017 िनधा"रण वष" / Assessment Years: 2001-02, 2002-03, 2003-04, 2004-05, 2010-11, 2011-12 & 2012-13 Deputy Commissioner Of Income Malladi Drugs & Tax, V. Pharmaceuticals Limited, Corporate Circle -4(1), No. 9, G.S.T. Road, Chennai. St. Thomas Mount, Chennai – 600 016. [Pan:Aaacm 5031A] आयकर अपील सं./Ita Nos: 1257, 1258 & 1259/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11, 2011-12 & 2012-13 Malladi Drugs & Pharmaceuticals V. Deputy Commissioner Of Income Limited, Tax, No. 9, G.S.T. Road, Corporate Circle -4(1), St. Thomas Mount, Chennai. Chennai – 600 016. [Pan:Aaacm 5031A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Vikram Vijayaraghavan, Advocate Assessee By : Shri. Ar.V. Sreenivasan, Addl. Cit Revenue By सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 22.12.2021 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. AR.V. Sreenivasan, Addl. CIT
Section 28Section 37(1)

…by including excise duty/sales tax as part of turnover. On appeal, the ld. CIT(A) has directed the AO to re-compute deduction u/s. 80HHC by excluding excise duty/sales tax by following the decision of Hon’ble Supreme Court in the case of Lakshmi Machine Works 290 ITR 667 (SC). 12. We have heard both the parties, perused materials available on record and gone through orders of the authorities below. We find that the Hon’ble Supreme Court in the case of Lakshmi Machine Works vs CIT, (Supra) had considered an identical issue and held that excise duty/sales tax are not included in total turnover in the formula conte…

Malladi Drugs and Pharmaceuticals Limited, Chennai vs. DCIT, Chennai

In the result, appeal filed by the Revenue in ITA Nos

ITA 1257/CHNY/2017[2010-11]Status: DisposedITAT Chennai22 Dec 2021AY 2010-11

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos: 879, 880, 881, 882, 1254, 1255 & 1256/Chny/2017 िनधा"रण वष" / Assessment Years: 2001-02, 2002-03, 2003-04, 2004-05, 2010-11, 2011-12 & 2012-13 Deputy Commissioner Of Income Malladi Drugs & Tax, V. Pharmaceuticals Limited, Corporate Circle -4(1), No. 9, G.S.T. Road, Chennai. St. Thomas Mount, Chennai – 600 016. [Pan:Aaacm 5031A] आयकर अपील सं./Ita Nos: 1257, 1258 & 1259/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11, 2011-12 & 2012-13 Malladi Drugs & Pharmaceuticals V. Deputy Commissioner Of Income Limited, Tax, No. 9, G.S.T. Road, Corporate Circle -4(1), St. Thomas Mount, Chennai. Chennai – 600 016. [Pan:Aaacm 5031A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Vikram Vijayaraghavan, Advocate Assessee By : Shri. Ar.V. Sreenivasan, Addl. Cit Revenue By सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 22.12.2021 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. AR.V. Sreenivasan, Addl. CIT
Section 28Section 37(1)

…by including excise duty/sales tax as part of turnover. On appeal, the ld. CIT(A) has directed the AO to re-compute deduction u/s. 80HHC by excluding excise duty/sales tax by following the decision of Hon’ble Supreme Court in the case of Lakshmi Machine Works 290 ITR 667 (SC). 12. We have heard both the parties, perused materials available on record and gone through orders of the authorities below. We find that the Hon’ble Supreme Court in the case of Lakshmi Machine Works vs CIT, (Supra) had considered an identical issue and held that excise duty/sales tax are not included in total turnover in the formula conte…

DCIT, Chennai vs. Malladi Drugs & Pharmaceuticals Ltd., Chennai

In the result, appeal filed by the Revenue in ITA Nos

ITA 1256/CHNY/2017[2012-13]Status: DisposedITAT Chennai22 Dec 2021AY 2012-13

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos: 879, 880, 881, 882, 1254, 1255 & 1256/Chny/2017 िनधा"रण वष" / Assessment Years: 2001-02, 2002-03, 2003-04, 2004-05, 2010-11, 2011-12 & 2012-13 Deputy Commissioner Of Income Malladi Drugs & Tax, V. Pharmaceuticals Limited, Corporate Circle -4(1), No. 9, G.S.T. Road, Chennai. St. Thomas Mount, Chennai – 600 016. [Pan:Aaacm 5031A] आयकर अपील सं./Ita Nos: 1257, 1258 & 1259/Chny/2017 िनधा"रण वष" / Assessment Years: 2010-11, 2011-12 & 2012-13 Malladi Drugs & Pharmaceuticals V. Deputy Commissioner Of Income Limited, Tax, No. 9, G.S.T. Road, Corporate Circle -4(1), St. Thomas Mount, Chennai. Chennai – 600 016. [Pan:Aaacm 5031A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Vikram Vijayaraghavan, Advocate Assessee By : Shri. Ar.V. Sreenivasan, Addl. Cit Revenue By सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 22.12.2021 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. AR.V. Sreenivasan, Addl. CIT
Section 28Section 37(1)

…by including excise duty/sales tax as part of turnover. On appeal, the ld. CIT(A) has directed the AO to re-compute deduction u/s. 80HHC by excluding excise duty/sales tax by following the decision of Hon’ble Supreme Court in the case of Lakshmi Machine Works 290 ITR 667 (SC). 12. We have heard both the parties, perused materials available on record and gone through orders of the authorities below. We find that the Hon’ble Supreme Court in the case of Lakshmi Machine Works vs CIT, (Supra) had considered an identical issue and held that excise duty/sales tax are not included in total turnover in the formula conte…