CIT v. Micro Instruments Co.

75 Taxmann.com 304Reported decision2016#21471 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 80IA(4)

Judgments citing CIT v. Micro Instruments Co.

SMC INFRASTRUCTURES PVT. LTD.,MUMBAI vs. DCIT, CENTRAL CIRCLE-2, THANE

In the result, the appeal of the assessee is allowed

ITA 3497/MUM/2024[2018-19]Status: DisposedITAT Mumbai04 Dec 2024AY 2018-19

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhailassessment Year: 2018-19

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri Kishor Dhule, CIT/DR &
Section 143(2)Section 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER Assessment Year: 2018-19 SMC Infrastructure Pvt. Ltd. DCIT, Central Circle-2, Thane. Floor-3, Plot-4, K.K. Chambers, Purushottamdas Thakurdas, Vs. Nest to Siddharth College, Mumbai-400001. PAN: AACCS 3437 L (Appellant) (Respondent) Present for: Assessee by : Shri Rajiv Khandelwal Revenue by : Shri Kishor Dhule, CIT/DR & Shri Bhangepatil Pushkaraj Ramesh, Sr. DR Date of Hearing : 17.10.2024 Date of Pronouncement : 04.12.2024 O R D E R PER AMARJIT SINGH,…

ACIT-CIRCLE-28(2), MUMBAI vs. OLIVE BUILDER, MUMBAI

In the result, the appeals of the assessee are allowed for statistical purposes and the appeal of Revenue are dismissed

ITA 2671/MUM/2018[2009-10]Status: DisposedITAT Mumbai19 Dec 2019AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Shri Devendra Jain, ARFor Respondent: Shri Sushil Kumar Poddar, DR
Section 143(3)Section 80I

…ccounts maintained by the appellant, the A.O. cannot consider all the three Phases to be one single project. In this regard, the appellant has placed reliance on the decision of the Hon'ble Punjab High Court in the case of CIT Vs. Micro Instruments Co. (2016) 75 Taxmann.com 304. I find that in the cited case, the Hon'ble Court had discussed the issue at length and held that keeping separate books of account is not a condition precedent to a claim for deduction under section 80-IB. In view of this decision of the Hon'ble Punjab High Court, in the instant case, since the conditions for claiming deduction u/s 80IB a…

OLIVE BUILDERS,MUMBAI vs. DCIT 28(2), VASHI

In the result, the appeals of the assessee are allowed for statistical purposes and the appeal of Revenue are dismissed

ITA 2457/MUM/2018[2009-10]Status: DisposedITAT Mumbai19 Dec 2019AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Shri Devendra Jain, ARFor Respondent: Shri Sushil Kumar Poddar, DR
Section 143(3)Section 80I

…ccounts maintained by the appellant, the A.O. cannot consider all the three Phases to be one single project. In this regard, the appellant has placed reliance on the decision of the Hon'ble Punjab High Court in the case of CIT Vs. Micro Instruments Co. (2016) 75 Taxmann.com 304. I find that in the cited case, the Hon'ble Court had discussed the issue at length and held that keeping separate books of account is not a condition precedent to a claim for deduction under section 80-IB. In view of this decision of the Hon'ble Punjab High Court, in the instant case, since the conditions for claiming deduction u/s 80IB a…

OLIVE BUILDERS,MUMBAI vs. DCIT 28(2), VASHI

In the result, the appeals of the assessee are allowed for statistical purposes and the appeal of Revenue are dismissed

ITA 2456/MUM/2018[2010-11]Status: DisposedITAT Mumbai19 Dec 2019AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Shri Devendra Jain, ARFor Respondent: Shri Sushil Kumar Poddar, DR
Section 143(3)Section 80I

…ccounts maintained by the appellant, the A.O. cannot consider all the three Phases to be one single project. In this regard, the appellant has placed reliance on the decision of the Hon'ble Punjab High Court in the case of CIT Vs. Micro Instruments Co. (2016) 75 Taxmann.com 304. I find that in the cited case, the Hon'ble Court had discussed the issue at length and held that keeping separate books of account is not a condition precedent to a claim for deduction under section 80-IB. In view of this decision of the Hon'ble Punjab High Court, in the instant case, since the conditions for claiming deduction u/s 80IB a…

CIT v. Micro Instruments Co. (75 Taxmann.com 304) — Cited in 4 Judgments | BharatTax