CIT v. Mrrrena Creations

330 ITR 199High Court2011#14034 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2021.

Judgments citing CIT v. Mrrrena Creations

Mr. Pramod Kumar Khandelwal, Agra vs. Dy.C.I.T.-1, Agra

The appeals of the assessee are allowed in the terms indicated

ITA 201/AGR/2016[2010-11]Status: DisposedITAT Agra12 Apr 2021AY 2010-11

Bench: Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 145Section 271(1)Section 44A

…ofits for the purposes of section 80HHC. Same view is taken by Delhi High Court in various cases. Interest on fixed deposits made for obtaining credit facilities for export business was excluded from the purview of export profits in CIT vs. Mrrrena Creations, 330 ITR 199(Delhi) following CIT vs Shri Ram Honda Power equip, 289 ITR 475 (Delhi) (2007). Similar view is held by Kerala High Court in the case of K. Ravindranathan Nair vs DCIT, 262 ITR 669 (2003). In view of the Apex Court decision in the case of Tuticorin Alkali Chemicals and Fertilizers Ltd., it is held that the interest income is required to be taxed…

Mr. Pramod Kumar Khandelwal, Agra vs. Dy.C.I.T.-1, Agra

The appeals of the assessee are allowed in the terms indicated

ITA 200/AGR/2016[2011-12]Status: DisposedITAT Agra12 Apr 2021AY 2011-12

Bench: Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 145Section 271(1)Section 44A

…ofits for the purposes of section 80HHC. Same view is taken by Delhi High Court in various cases. Interest on fixed deposits made for obtaining credit facilities for export business was excluded from the purview of export profits in CIT vs. Mrrrena Creations, 330 ITR 199(Delhi) following CIT vs Shri Ram Honda Power equip, 289 ITR 475 (Delhi) (2007). Similar view is held by Kerala High Court in the case of K. Ravindranathan Nair vs DCIT, 262 ITR 669 (2003). In view of the Apex Court decision in the case of Tuticorin Alkali Chemicals and Fertilizers Ltd., it is held that the interest income is required to be taxed…

DCIT, Circle-10(1) vs. Delhi Metro Rail Corp. Ltd., New Delhi

The appeal of the assessee is dismissed

ITA 4432/DEL/2005[2000-2001]Status: DisposedITAT Delhi26 Sept 2019AY 2000-2001

Bench: Ms Suchitra Kamble & Shri Prashant Maharishii.T.A. No. 4432/Del/2005 (A.Y. 2000-01) I.T.A. No. 4433/Del/2005 (A.Y. 2001-02)

Section 10Section 143(3)Section 263Section 271(1)(c)Section 56

…Ltd. vs. ITO [2012] 14 ITR (T) 124 (Del. Tri.) 10. MKR Frozen Food Exports Ltd. vs. ITO [2010] 126 ITD 1 (Del.) 11. Conventional Fastners vs. CIT 2018-TIOL-202-SC-IT 12. CIT vs. Jyoti Apparels [2007] 209 CTR 288 (Del.) 13. CIT vs. Mereena Creations [2011] 330 ITR 199 (Del.) 14. CIT vs. Rassi Cement Ltd. [1998] 232 ITR 554 (AP) 12. We have heard both the parties and perused all the relevant material available on record. The CIT, Delhi – IV, New Delhi held u/s 263 as under: “4. I have carefully considered the submission of the assessee and I have also perused the assessment record. From the perusal of assess…

Delhi Metro Rail Corporation Ltd, New Delhi vs. CIT, New Delhi

The appeal of the assessee is dismissed

ITA 1153/DEL/2009[2003-04]Status: DisposedITAT Delhi26 Sept 2019AY 2003-04

Bench: Ms Suchitra Kamble & Shri Prashant Maharishii.T.A. No. 4432/Del/2005 (A.Y. 2000-01) I.T.A. No. 4433/Del/2005 (A.Y. 2001-02)

Section 10Section 143(3)Section 263Section 271(1)(c)Section 56

…Ltd. vs. ITO [2012] 14 ITR (T) 124 (Del. Tri.) 10. MKR Frozen Food Exports Ltd. vs. ITO [2010] 126 ITD 1 (Del.) 11. Conventional Fastners vs. CIT 2018-TIOL-202-SC-IT 12. CIT vs. Jyoti Apparels [2007] 209 CTR 288 (Del.) 13. CIT vs. Mereena Creations [2011] 330 ITR 199 (Del.) 14. CIT vs. Rassi Cement Ltd. [1998] 232 ITR 554 (AP) 12. We have heard both the parties and perused all the relevant material available on record. The CIT, Delhi – IV, New Delhi held u/s 263 as under: “4. I have carefully considered the submission of the assessee and I have also perused the assessment record. From the perusal of assess…

DCIT, Circle-10(1) vs. Delhi Metro Rail Corporation Ltd

The appeal of the assessee is dismissed

ITA 4433/DEL/2005[2001-2002]Status: DisposedITAT Delhi26 Sept 2019AY 2001-2002

Bench: Ms Suchitra Kamble & Shri Prashant Maharishii.T.A. No. 4432/Del/2005 (A.Y. 2000-01) I.T.A. No. 4433/Del/2005 (A.Y. 2001-02)

Section 10Section 143(3)Section 263Section 271(1)(c)Section 56

…Ltd. vs. ITO [2012] 14 ITR (T) 124 (Del. Tri.) 10. MKR Frozen Food Exports Ltd. vs. ITO [2010] 126 ITD 1 (Del.) 11. Conventional Fastners vs. CIT 2018-TIOL-202-SC-IT 12. CIT vs. Jyoti Apparels [2007] 209 CTR 288 (Del.) 13. CIT vs. Mereena Creations [2011] 330 ITR 199 (Del.) 14. CIT vs. Rassi Cement Ltd. [1998] 232 ITR 554 (AP) 12. We have heard both the parties and perused all the relevant material available on record. The CIT, Delhi – IV, New Delhi held u/s 263 as under: “4. I have carefully considered the submission of the assessee and I have also perused the assessment record. From the perusal of assess…

Sunland Alloys, Delhi vs. ACIT, New Delhi

ITA 1748/DEL/2016[2011-12]Status: DisposedITAT Delhi29 May 2019AY 2011-12

Bench: Hon’Ble, Shri G.D. Agrawal & Shri Kuldip Singh

For Appellant: Shri Sudhir Kumar, CAFor Respondent: Smt. Rinku Singh, Senior DR
Section 143Section 234DSection 244ASection 80Section 80I

…nd, ld. DR for the revenue supported the order passed by the AO as well as ld. CIT by relying upon the decision cited as Conventional Fastners vs. CIT – 2018-TIOL-20- SC-IT, CIT vs. Jyoti Apparels – (2008) 166 taxman 343 (Delhi) and CIT vs. Mereena Creations 330 ITR 199 (Delhi). 11. Assessee has come up with a specific submission that FDRs have been purchased from the cash credit account maintained with the banks and during the year under assessment, assessee firm has paid Rs.3,12,39,400/- as interest on these cash credit accounts and as such interest earned on fixed deposits on banks should be set off from/a…

M/S. Dhir Global Industries Pvt. Ltd., New Delhi vs. CIT(A)Xvii, New Delhi

ITA 6506/DEL/2013[2008-09]Status: DisposedITAT Delhi19 Jul 2018AY 2008-09

Bench: Shri N.K. Billaiya & Shri Kuldip Singh

For Appellant: Shri Saurabh Dev Karan Singh, AdvocateFor Respondent: Shri Amit Jain, Senior DR
Section 10B

…iviera Home Furnishing vs. Addl. CIT – 4 ITA No.6506/Del./2013 ITA 459/2015 order dated 19.11.2015. However, on the other hand, the ld. DR for the Revenue relied upon the decision rendered by Hon’ble Delhi High Court in CIT vs. Mereena Creations – (2011) 330 ITR 199 (Delhi) to support the assessment order as well as the order passed by ld. CIT (A). 8. When we examine the undisputed fact that the assessee is a 100% EOU eligible for deduction u/s 10B of the Act, the case law relied upon by the ld. AR for the assessee is squarely applicable. Hon’ble Delhi High Court in Pr.CIT vs. Universal Precision Screws…

CIT v. Mrrrena Creations (330 ITR 199) — Cited in 7 Judgments | BharatTax