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

M/S Vijaya Bank Employees Housing Co-Operative Society Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-10(1), Bangalore

In the result, the appeals filed by the assessee are partly allowed, as indicated above

ITA 766/BANG/2018[2007-08]Status: DisposedITAT Bangalore01 Apr 2021AY 2007-08

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.V.Chandrashekar, AdvocateFor Respondent: Ms.Neera Malhotra, CIT-DR
Section 143(3)Section 148

…that revenue. This concept of adjusting / offsetting the expenses against revenue is the matching principle.” 12.6 The above proposition further draws strength from the judgment of the Hon’ble Apex Court in the case of CIT v. Lakshmi Machine Works reported in 290 ITR 667 (SC), wherein the Hon’ble Supreme Court had held as follows:- “The tax under the Act is upon income, profits and gains. It is not a tax on gross receipts. Under section 2(24) the word `income’ includes profits and gains. The charge is not on gross receipts but on profits and gains properly so-called. Gross receipts or sale proceeds, however, inc…

M/S Best Trading & Agencies Ltd vs. The Deputy Commissioner of Income Tax

In the result, the orders passed by the

ITA/32/2012HC Karnataka26 Aug 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 115JSection 260Section 260A

…SAD MOODY’, (1978) 115 ITR 519, order of the Income Tax Appellate Tribunal dated 20.05.2005 passed in ‘MSR & 12 SONS INVESTMENTS LTD. VS. DEPUTY COMMISSIONER OF INCOME TAX’, ‘COMMISSIONER OF INCOME TAX VS. LAKSHMI MACHINE WORKS’, (2007) 290 ITR 667 (SC), ‘TOt gars COOPERATIVE SALE SOCIETY LTD. VS. INCOME TAX OFFICER’, (2015) 231 TAXMANN 794 (KARNATAKA), ‘VODAFONE SOUTH LTD. VS. COMMISSIONER OF INCOME TAX’, (2015) 378 ITR 410, ‘KARNATAKA INSTRADE CORPORATION LTD., VS. ASSISTANT COMMISSIONER OF INCOME TAX’, (2015) 235 TAXMANN 374 (KARNATAKA), ‘RAJESHWARI COTTON AND GIN…

M/S Best Trading & Agencies Ltd vs. The Deputy Commissioner of Income Tax

In the result, the orders passed by the

ITA/191/2011HC Karnataka26 Aug 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 115JSection 260Section 260A

…SAD MOODY’, (1978) 115 ITR 519, order of the Income Tax Appellate Tribunal dated 20.05.2005 passed in ‘MSR & 12 SONS INVESTMENTS LTD. VS. DEPUTY COMMISSIONER OF INCOME TAX’, ‘COMMISSIONER OF INCOME TAX VS. LAKSHMI MACHINE WORKS’, (2007) 290 ITR 667 (SC), ‘TOt gars COOPERATIVE SALE SOCIETY LTD. VS. INCOME TAX OFFICER’, (2015) 231 TAXMANN 794 (KARNATAKA), ‘VODAFONE SOUTH LTD. VS. COMMISSIONER OF INCOME TAX’, (2015) 378 ITR 410, ‘KARNATAKA INSTRADE CORPORATION LTD., VS. ASSISTANT COMMISSIONER OF INCOME TAX’, (2015) 235 TAXMANN 374 (KARNATAKA), ‘RAJESHWARI COTTON AND GIN…

The Asstt. Commissioner of Income Tax, Vapi Circle, Vapi vs. M/S. Mitsu Limited, Daman

In the result, the appeal of the Revenue is dismissed

ITA 3510/AHD/2016[2000-01]Status: DisposedITAT Surat04 May 2020AY 2000-01

Bench: Shri Sandip Gosain & Shri O. P. Meenav. ""यथ"/Respondent आ.अ.सं././././I "नधा"र अपीलाथ" Appellant S .T.A No. ण N वष"/A Y: 1 1671/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2006 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 2 1371/Ah 2002- Assistant V. M/S. Mitsu Limited, D/2006 03 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q Co.No.1 2002- M/S. Mitsu Limited, V. Assistant 3 84/Ahd/ 03 304/2, Iind Phase, Commissioner Of 2006 Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 4 1672/Ah 2003- M/S. Mitsu Limited, V. Assistant D/2006 04 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 5 1764/Ah 2003- Assistant V. M/S. Mitsu Limited, D/2006 04 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q 6 1000/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2016 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 7 3510/Ah 2000- Assistant V. M/S. Mitsu Limited, D/2016 01 Commissioner Of Page 2 Of 83 Mitsu Ltd. V. Acit- Vapi/I.T.A. No.1671-1371,Co-184,1672-1764,1614 &1000/Ahd/2006/A.Y.02-03,03-04,06-07.02-03 Income Tax-Vapi 304/2, Iind Phase, Circle, Vapi Gidc, Vapi 396195 Pan: Aaccm 2764 Q

Section 143

…Land. 156. The Ld. CIT (DR) relied on the AO. 157. On the other hand, the learned counsel for the assessee submitted that the issue is covered in favour of the assessee by the decision of Hon`ble Supreme Court in the case of CIT vs. Laxmi Machine Works[2007] 290 ITR 667 (SC), and also by the decision of Tribunal in assessee`s case for A.Y. 2001-02 in I.T.A.No. 2453/Ahd/2004 [PB56-57] and for A.Y. 2004- 05 I.T.A.No. 1672 & 2245/Ahd/2007 for assessment year 2004-05[ PB-53]. Further, Tax Appeal of the Department has been dismissed by the Hon’ble Gujarat High Court in I.T.A.No. 658 of 2009 (PB-22 to 24). 158. We hav…

M/S. Mitsu Private Limited, Vapi vs. The ACIT, Vapi Circle, Vapi

In the result, the appeal of the Revenue is dismissed

ITA 1000/AHD/2016[2002-03]Status: DisposedITAT Surat04 May 2020AY 2002-03

Bench: Shri Sandip Gosain & Shri O. P. Meenav. ""यथ"/Respondent आ.अ.सं././././I "नधा"र अपीलाथ" Appellant S .T.A No. ण N वष"/A Y: 1 1671/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2006 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 2 1371/Ah 2002- Assistant V. M/S. Mitsu Limited, D/2006 03 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q Co.No.1 2002- M/S. Mitsu Limited, V. Assistant 3 84/Ahd/ 03 304/2, Iind Phase, Commissioner Of 2006 Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 4 1672/Ah 2003- M/S. Mitsu Limited, V. Assistant D/2006 04 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 5 1764/Ah 2003- Assistant V. M/S. Mitsu Limited, D/2006 04 Commissioner Of 304/2, Iind Phase, Income Tax-Vapi Gidc, Vapi 396195 Circle, Vapi Pan: Aaccm 2764 Q 6 1000/Ah 2002- M/S. Mitsu Limited, V. Assistant D/2016 03 304/2, Iind Phase, Commissioner Of Gidc, Vapi 396195 Income Tax-Vapi Pan: Aaccm 2764 Q Circle, Vapi 7 3510/Ah 2000- Assistant V. M/S. Mitsu Limited, D/2016 01 Commissioner Of Page 2 Of 83 Mitsu Ltd. V. Acit- Vapi/I.T.A. No.1671-1371,Co-184,1672-1764,1614 &1000/Ahd/2006/A.Y.02-03,03-04,06-07.02-03 Income Tax-Vapi 304/2, Iind Phase, Circle, Vapi Gidc, Vapi 396195 Pan: Aaccm 2764 Q

Section 143

…Land. 156. The Ld. CIT (DR) relied on the AO. 157. On the other hand, the learned counsel for the assessee submitted that the issue is covered in favour of the assessee by the decision of Hon`ble Supreme Court in the case of CIT vs. Laxmi Machine Works[2007] 290 ITR 667 (SC), and also by the decision of Tribunal in assessee`s case for A.Y. 2001-02 in I.T.A.No. 2453/Ahd/2004 [PB56-57] and for A.Y. 2004- 05 I.T.A.No. 1672 & 2245/Ahd/2007 for assessment year 2004-05[ PB-53]. Further, Tax Appeal of the Department has been dismissed by the Hon’ble Gujarat High Court in I.T.A.No. 658 of 2009 (PB-22 to 24). 158. We hav…

R Systems International Ltd., New Delhi vs. DCIT, New Delhi

Appeal of the assessee is partly allowed for statistical purpose

ITA 690/DEL/2013[2008-09]Status: DisposedITAT Delhi30 Oct 2019AY 2008-09

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 10ASection 10A(4)Section 115JSection 154Section 234B

…fined. The Ld. AR submitted that since export turnover specifically excludes freight, telecomm and insurance, therefore, different meaning cannot be assigned to total turnover. The Ld. AR relied upon the decision in case of CIT v. Lakshmi Machine Works [2007] 290 ITR 667 (SC). The Ld. AR submitted that neither the Assessing Officer nor CIT(A) has given any adverse finding on the submissions made. There is no finding that ISP charges were for delivery of computer software and the travelling expenses were for providing technical 4 services outside India. The Ld. AR submitted that the issue is no more res- integra…

M/S. Bayer Vapi Private Ltd. (Formerly Known As Bilag Industries P. Ltd.), Vapi vs. The Asstt. Commissioner of Income Tax, Vapi Circle, Vapi

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

ITA 1769/AHD/2016[2011-12]Status: DisposedITAT Surat24 Oct 2019AY 2011-12

Bench: Shri Amarjit Singh & Shri O.P. Meena, Accoutant Member आ.अ.सं/.I.T.A No’S.2886/Ahd/2010, 794/Ahd/2014 & 1769/Ahd/2016 िनधा"रण वष"/Assessment Years:2006-07, 2009-10 & 2011-12 बनाम M/S. Bilag Industries Pvt. Ltd. , Addl. Cit Range- ( Now Known As M/S. Bayer Vapi Vs. Vapi, Range Vapi Private Limited) 306/3,Phase-Ii Shivam Commercial Complex Gidc-1, Vapi Gujarat National Highway No 8 Vapi Pan: Aabcb 2100 L अपीलाथ" Appellant ""यथ"/Respondent Shri A. Gopalakrishnan Aiyer - Ca िनधा"रती क" ओर से /Assessee By Shri O. P. Singh Cit (D.R.) राज"व क" ओर से /Revenue By 26.09.2019 सुनवाई क" तारीख/ Date Of Hearing: 24.10.2019 उ"ोषणा क" तारीख/Pronouncement On आदेश /O R D E R Per O. P. Meena, Am: 1. The Above Captioned Three Appeals For The Assessment Year 2006-07, 2009-10 & 2011-12 By The Assessee Are Directed Against The Assessment Order Passed U/S. 143(3) R.W.S. 144C Dated 28.07.2010 & Dated 15.01.2014 Respectively Under The Income-Tax Act,1961 ['The Act' For Short] On The Direction Of Drp By The Addl. Cit Range-Vapi Range Vapi (Herein After Referred As The Ao) & The Appeal For The Assessment Year 2011-12 By The Assessee Is Directed Against The Order Of Ld. Cit (A) Dated 29.04.2016. Since The Common Issues Are Involved In These Appeals Therefore, These Were Heard Together & Consolidated Order Is Being Passed As Under: It(Tp)A No.2886/Ahd/2010/A.Y. 2006-07/ By The Assessee: 2. Ground Nos.1 Is General In Nature & Do Not Require Adjudication.

For Appellant: 2. Ground Nos.1 is general in nature and do not require adjudication
Section 143(3)

…wn in section 80 HHC. If an item is not included in export turnover, it should not be included in total turnover, otherwise, it will give wrong deduction and matching concept will be wrong. The assessee relied in the case of CIT vs. Laxmi Machine works [2007] 290 ITR 667 (SC), CIT v. Sudarshan Chemicals [2007] 290 ITR 667 (SC) in his support. However, the DRP has confirmed the action of the AO by observing that the provisions of this section 145A have been inserted with effect from 01. 04. 2009. According to which the valuation of inventory is to be made by adding the amount of tax, duty, cess or fees. Therefore,…

Tata Chemicals Ltd, Mumbai vs. DCIT 2(3), Mumbai

ITA 2965/MUM/2015[2002-03]Status: DisposedITAT Mumbai22 Apr 2019AY 2002-03

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2002-03 Tata Chemicals Ltd. Deputy Commissioner Of Bombay House, Vs. Income Tax-2(3)(1), 5Th 24 Homi Mody Street, Floor, Aayakar Bhavan, Fort, Mumbai-400001 M.K. Road, Mumbai- 400020 Pan No. Aaact4059M Appellant Respondent Assessment Year: 2002-03 Deputy Commissioner Tata Chemicals Ltd. Of Income Tax-2(3)(1), Vs. Bombay House, 5Th Floor, Aayakar 24 Homi Mody Street, Bhavan, M.K. Road, Fort, Mumbai-400001 Mumbai-400020 Pan No. Aaact4059M Appellant Respondent Assessee By : Mr. Nitesh Joshi, Ar Revenue By : Mr. Choudhary Arun Kumar Singh, Date Of Hearing : 25/01/2019 Date Of Pronouncement: 22/04/2019

For Appellant: Mr. Nitesh Joshi, ARFor Respondent: Mr. Choudhary Arun Kumar Singh
Section 115JSection 143(3)Section 14A

…the assessee submits that in view of the decision of the Bombay High Court in the case of Surdarshan Chemicals 245 ITR 769, these incomes do not form part of total turnover. The Ld. CIT(A), referring to the decision of the Supreme Court in Laxmi Machine Works 290 ITR 667 (SC), directed the AO to exclude excise duty and sales tax from the total turnover while computing deduction u/s 80HHC of the Act. Tata Chemicals Ltd. 7.3 Before us, the Ld. counsel of the assessee submits that netting off should be allowed in view of the decision in ACG Associated Capsules 343 ITR 89 (SC) and Topman Exports 342 ITR 49 (SC). On…

ACIT, Moradabad vs. M/S. Jubilant Organosyes Ltd., Uttar Pradesh

The appeal is dismissed

ITA 4975/DEL/2012[2008-09]Status: DisposedITAT Delhi12 Mar 2019AY 2008-09

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…on of Excise duty and Miscellaneous Receipts that excise duty and miscellaneous receipts are integral part of total turnover and therefore shall be included in export turnover. On this issue Hon‟ble Supreme Court in case of CIT vs. Lakshmi Machine Works[2007] 290 ITR 667 (SC) wherein it was held that in such a situation the formulae for deduction will be unworkable. The aforesaid judgment was also approved in case of CIT vs. Catapharma (India) (P.) Ltd. [2007] 292 ITR 641 (SC). Further, Ld. AO held that miscellaneous receipts i.e. sale of scraps should be added to total turnover. However, Appellant submitted that…

ACIT, Moradabad vs. M/S Jubliant Organosys Ltd., Uttar Pradesh

The appeal is dismissed

ITA 2596/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…on of Excise duty and Miscellaneous Receipts that excise duty and miscellaneous receipts are integral part of total turnover and therefore shall be included in export turnover. On this issue Hon‟ble Supreme Court in case of CIT vs. Lakshmi Machine Works[2007] 290 ITR 667 (SC) wherein it was held that in such a situation the formulae for deduction will be unworkable. The aforesaid judgment was also approved in case of CIT vs. Catapharma (India) (P.) Ltd. [2007] 292 ITR 641 (SC). Further, Ld. AO held that miscellaneous receipts i.e. sale of scraps should be added to total turnover. However, Appellant submitted that…

Jubilant Organosys Ltd., Noida vs. Addl. CIT, Moradabad

The appeal is dismissed

ITA 2497/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…on of Excise duty and Miscellaneous Receipts that excise duty and miscellaneous receipts are integral part of total turnover and therefore shall be included in export turnover. On this issue Hon‟ble Supreme Court in case of CIT vs. Lakshmi Machine Works[2007] 290 ITR 667 (SC) wherein it was held that in such a situation the formulae for deduction will be unworkable. The aforesaid judgment was also approved in case of CIT vs. Catapharma (India) (P.) Ltd. [2007] 292 ITR 641 (SC). Further, Ld. AO held that miscellaneous receipts i.e. sale of scraps should be added to total turnover. However, Appellant submitted that…

Vardhman Holdings Ltd., Ludhiana vs. ACIT

The appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 88/CHANDI/2009[2003-04]Status: DisposedITAT Chandigarh26 Nov 2018AY 2003-04
For Appellant: Shri Subhash Aggarwal, AdvFor Respondent: Shri Jagdish Goyal, CIT DR
Section 10BSection 143(3)Section 250(6)Section 80HSection 80I

…B at the end of the order, the A.O. also added turnover of traded goods to the total turnover. The assessee agitated the same before the CIT(A), submitting that in view of the judgment of the Hon'ble Apex Court in the case of CIT Vs. Lakshmi machine Works, 290 ITR 667 (SC) both excise duty and export turnover of traded goods should not be included in total turnover for calculating deduction u/s 10B of the Act. The CIT(A) did not agree with the submissions of the assessee holding that the ratio was laid down in the context of exclusion of excise duty for the purposes of section 80 HHC of the Act and therefor…

ACIT, Ludhiana vs. M/S Vardhman Holdings Ltd., Ludhiana

The appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 118/CHANDI/2009[2003-04]Status: DisposedITAT Chandigarh26 Nov 2018AY 2003-04
For Appellant: Shri Subhash Aggarwal, AdvFor Respondent: Shri Jagdish Goyal, CIT DR
Section 10BSection 143(3)Section 250(6)Section 80HSection 80I

…B at the end of the order, the A.O. also added turnover of traded goods to the total turnover. The assessee agitated the same before the CIT(A), submitting that in view of the judgment of the Hon'ble Apex Court in the case of CIT Vs. Lakshmi machine Works, 290 ITR 667 (SC) both excise duty and export turnover of traded goods should not be included in total turnover for calculating deduction u/s 10B of the Act. The CIT(A) did not agree with the submissions of the assessee holding that the ratio was laid down in the context of exclusion of excise duty for the purposes of section 80 HHC of the Act and therefor…

Hydro Pneumatic Accessories India P.Ltd, Mumbai vs. ITO 10(3)1, Mumbai

In the result, the appeal is allowed

ITA 7735/MUM/2012[2008-09]Status: DisposedITAT Mumbai26 Oct 2018AY 2008-09

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09 Hydro Pneumatic Ito-10(3)(1), Mumbai. Accessories India Pvt. Ltd. Vs. 17, Raja Industrial Estate, P.K. Road, Nahur Village, Mulund (W), Mumbai- 400080. Pan No. Aaach1351A Respondent Appellant Assessee By : Mr. Dharan V. Gandhi, Ar Revenue By : Mr. Abiram Kartikeyan, Dr Date Of Hearing : 31/07/2018 Date Of Pronouncement: 26/10/2018

For Appellant: Mr. Dharan V. Gandhi, ARFor Respondent: Mr. Abiram Kartikeyan, DR
Section 143(3)

…alances written back, cannot be considered as turnover for the purpose of section 10B of the Act. In this regard, reliance is placed by him on the decision in ITO v. Hydro Pneumatic 11 Fashion Sports (I) (P) Ltd. 78 ITD 41 (Mum), CIT v. Lakshmi Machine Works 290 ITR 667 (SC) and CIT v. Sundaram Clayton Ltd. 281 ITR 425 (Mad). Finally, the Ld. counsel submits that the amount of freight expenses reduced from export turnover has to be reduced from total turnover as well. The Ld. counsel, in support of his contentions relies on the decision in CIT v. Gem Plus Jewellery India Ltd. (2011) 330 ITR 175 (Bom) and CIT v.…

The Dy. Commr. of Income Tax, Circle-1, Jamnagar vs. M/S. Deep Recycling Ind., Jamnagar

In the result, both the appeals filed by the Revenue are dismissed

ITA 324/RJT/2015[2011-12]Status: DisposedITAT Rajkot08 Oct 2018AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Praveen Verma, Sr. D.RFor Respondent: Shri Ankit Gokani, A.R
Section 10BSection 10B(4)

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT olhe vgen] ys[kk lnL;, के सम"। सव"ी राजपाल यादव "या"यक सद"य एवं olhe vgen] ys[kk lnL; olhe vgen] ys[kk lnL; olhe vgen] ys[kk lnL; BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER I.T.A. No.367/Rjt/2013 (Assessment Year : 2010-11) Assistant Commissioner M/s. Deep Recycling बनाम/ of Income Tax, Industries, Vs. Circle – 2, Plot No.773, GIDC-P- Jamnagar. II, Dared, Jamnagar. I.T.A. No.324/Rjt/2015 (Assessment Year : 2011-12) Dy. Commissioner of M/s. Deep Recycling बनाम/ Income Ta…

The ACIT, Circle-2, Jamnagar vs. M/S. Deep Recycloing Industries, Jamnagar

In the result, both the appeals filed by the Revenue are dismissed

ITA 367/RJT/2013[2010-11]Status: DisposedITAT Rajkot08 Oct 2018AY 2010-11

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Praveen Verma, Sr. D.RFor Respondent: Shri Ankit Gokani, A.R
Section 10BSection 10B(4)

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT olhe vgen] ys[kk lnL;, के सम"। सव"ी राजपाल यादव "या"यक सद"य एवं olhe vgen] ys[kk lnL; olhe vgen] ys[kk lnL; olhe vgen] ys[kk lnL; BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER I.T.A. No.367/Rjt/2013 (Assessment Year : 2010-11) Assistant Commissioner M/s. Deep Recycling बनाम/ of Income Tax, Industries, Vs. Circle – 2, Plot No.773, GIDC-P- Jamnagar. II, Dared, Jamnagar. I.T.A. No.324/Rjt/2015 (Assessment Year : 2011-12) Dy. Commissioner of M/s. Deep Recycling बनाम/ Income Ta…

The Pr. Commissioner of Income Tax (4) vs. M/S Chamundi Winery and Distillery

ITA/172/2017HC Karnataka25 Sept 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260

…& Co. 39 ITR 8 (SC) 101-104 18 CIT Vs. Chamanlal Mangaldas & Co. 29 ITR 987 (Bom) 105-110 19 CIT Vs. Harivallabhadas Kalidas & Co. 39 ITR 1 (SC) 111-115 28 CIT Vs. Virtual Soft Systems Ltd 404 ITR 409 (SC) 172-184 29 CIT Vs. Lakshmi Machine Works 290 ITR 667 (SC) 185-196 30 Miss Dhun Dadbhoy Kapadia Vs. CIT 63 ITR 651 (SC) 197-200 Date of Judgment 25-09-2018 I.T.A.No.155/2016 and connected matters The Pr. Commissioner of Income Tax & Ors. Vs. M/s. Chamundi Winery and Distillery 97/137 Sl.No CASE LAWS ON REAL INCO…

Pr. Commissioner of Income Tax vs. M/S Chamundi Winery and Distillery

ITA/467/2015HC Karnataka25 Sept 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260

…& Co. 39 ITR 8 (SC) 101-104 18 CIT Vs. Chamanlal Mangaldas & Co. 29 ITR 987 (Bom) 105-110 19 CIT Vs. Harivallabhadas Kalidas & Co. 39 ITR 1 (SC) 111-115 28 CIT Vs. Virtual Soft Systems Ltd 404 ITR 409 (SC) 172-184 29 CIT Vs. Lakshmi Machine Works 290 ITR 667 (SC) 185-196 30 Miss Dhun Dadbhoy Kapadia Vs. CIT 63 ITR 651 (SC) 197-200 Date of Judgment 25-09-2018 I.T.A.No.155/2016 and connected matters The Pr. Commissioner of Income Tax & Ors. Vs. M/s. Chamundi Winery and Distillery 97/137 Sl.No CASE LAWS ON REAL INCO…

DCIT Cir - 3(1), Mumbai vs. M/S. Gujarat Ambuja Cements Ltd., Mumbai

In the result, Revenue’s appeal is dismissed

ITA 1416/MUM/2007[2003-2004]Status: DisposedITAT Mumbai10 Aug 2018AY 2003-2004

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.7092/Mum./2005 (Assessment Year : 2002–03) Ambuja Cement Ltd. (Earlier known as Gujarat Ambuja Cements Ltd.) 122, Maker Chambers–III ……………. Appellant Nariman Point, Mumbai 400 021 PAN – AAACG0569P v/s Dy. Commissioner of Income Tax ……………. Respondent Range–3(1), Mumbai ITA no.7227/Mum./2005 (Assessment Year : 2002–03) Dy. Commissioner of Income Tax ……………. Appellant Range–3(1), Mumbai v/s Ambuja Cement Ltd. (Earlier known as Gujarat Ambuja Cements Ltd.) 122, Maker Chamber…

M/S. Gujarat Ambuja Cements Ltd., Mumbai vs. DCIT RG. 3(1), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 7092/MUM/2005[2002-2003]Status: DisposedITAT Mumbai10 Aug 2018AY 2002-2003

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.7092/Mum./2005 (Assessment Year : 2002–03) Ambuja Cement Ltd. (Earlier known as Gujarat Ambuja Cements Ltd.) 122, Maker Chambers–III ……………. Appellant Nariman Point, Mumbai 400 021 PAN – AAACG0569P v/s Dy. Commissioner of Income Tax ……………. Respondent Range–3(1), Mumbai ITA no.7227/Mum./2005 (Assessment Year : 2002–03) Dy. Commissioner of Income Tax ……………. Appellant Range–3(1), Mumbai v/s Ambuja Cement Ltd. (Earlier known as Gujarat Ambuja Cements Ltd.) 122, Maker Chamber…