CIT v. Nagpur Engineering Co Ltd.

245 ITR 806High Court2000#15432 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2023.

Judgments citing CIT v. Nagpur Engineering Co Ltd.

DCIT-3(2)(1), Mumbai vs. Syntel Private Limited, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 1972/MUM/2023[2016-2017]Status: DisposedITAT Mumbai08 Sept 2023AY 2016-2017

Bench: Shri Om Prakash Kant () & Shri Pavan Kumar Gadale () Assessment Year: 2016-17 Dcit-3(2)(1), Syntel Private Limited, Room No. 608, 6Th Floor, Unit No. 112 Sdf Iv, Seepz Aayakar Bhavan, M.K. Road, Vs. Andheri East Mumbai-400096. Mumbai-400020. Pan No. Aaacs 8305 D Appellant Respondent

For Appellant: Mr. Harsh M. KapadiaFor Respondent: Mr. Dr. Kishor Dhule, CIT-DR
Section 10ASection 80A(5)

…al after considering the decision of Hon'ble Bombay High Court in the case of Puneet the decision of Hon'ble Bombay High Court in the case of Puneet the decision of Hon'ble Bombay High Court in the case of Puneet Commercial, 245 IT 550 and Nagpur Engineering, 245 ITR 806 has Commercial, 245 IT 550 and Nagpur Engineering, 245 ITR 806 has Commercial, 245 IT 550 and Nagpur Engineering, 245 ITR 806 has allowed the claim of the assessee. Similarly in respect of exchange gain allowed the claim of the assessee. Similarly in respect of exchange gain allowed the claim of the assessee. Similarly in respect of exchange gain…

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

….T.A. No.1671-1371,CO-184,1672-1764,1614 &1000/AHD/2006/A.Y.02-03,03-04,06-07.02-03 35. Being aggrieved, the assessee filed an appeal before the ld. CIT (A). However, the ld. CIT (A) relying on the decision in the case of CIT Nagpur Engineering Co Ltd. [2000] 245 ITR 806 (Bombay) and Lalson Enterprise v. DCIT 89 ITD 25 (Delhi) directed the AO to exclude only net interest income of Rs. 44,15,400 as earned by the assessee after payment of interest and earning of interest. Thus, this ground of appeal was partly allowed. 36. Being, aggrieved the assessee filed this appeal before the Tribunal. The learned Counsel for…

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

….T.A. No.1671-1371,CO-184,1672-1764,1614 &1000/AHD/2006/A.Y.02-03,03-04,06-07.02-03 35. Being aggrieved, the assessee filed an appeal before the ld. CIT (A). However, the ld. CIT (A) relying on the decision in the case of CIT Nagpur Engineering Co Ltd. [2000] 245 ITR 806 (Bombay) and Lalson Enterprise v. DCIT 89 ITD 25 (Delhi) directed the AO to exclude only net interest income of Rs. 44,15,400 as earned by the assessee after payment of interest and earning of interest. Thus, this ground of appeal was partly allowed. 36. Being, aggrieved the assessee filed this appeal before the Tribunal. The learned Counsel for…

Pinebridge Investments Capital India Pvt. Ltd., Mumbai vs. ACIT, Circle-6(1), Mumbai

In the result, appeal filed by the assessee in ITA No

ITA 4355/MUM/2013[2009-10]Status: DisposedITAT Mumbai12 Sept 2016AY 2009-10

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.4355/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) Pinebridge Investments Asstt. Commissioner Of बनाम/ Capital India Private Income Tax Circle 6(1), V. Limited, Room No. 506, 5 Th Floor, 1101, Tower “B”, Aayakar Bhavan, Peninsula Business Park, M.K. Road, G.K. Marg, Lower Parel, Mumbai – 400 020. Mumbai – 400 013. "थायी लेखा सं./Pan : Aafca7262A (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Naveen Gupta
Section 143(3)Section 250

…आयकर अपील"य अ"धकरण “C” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.4355/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) Pinebridge Investments Asstt. Commissioner of बनाम/ Capital India Private Income Tax Circle 6(1), v. Limited, Room No. 506, 5 th floor, 1101, Tower “B”, Aayakar Bhavan, Peninsula Business Park, M.K. Road, G.K. Marg, Lower Parel, Mumbai – 400 020. Mumbai – 400 013. "थायी लेखा सं./PAN : AAFCA7262A (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by Shri…

DCIT 8(3), Mumbai vs. Syntel Ltd, Mumbai

In the result, the appeal filed by Revenue is dismissed

ITA 5850/MUM/2013[2009-10]Status: DisposedITAT Mumbai26 Aug 2016AY 2009-10

Bench: Shri Shailendra Kumar Yadav & Shri Rajesh Kumar.

For Appellant: Shri Manjunatha SwamyFor Respondent: Shri Dinesh Vyas, A.R
Section 10ASection 28

…the Ld. CIT(A) has erred in allowing the interest income from EEFC Accounts as profits eligible for deductions u/s. 10A/10B of the Act relying upon the Bombay High Court's judgements in the cases of Punit Commercial Ltd. (245 ITR 550) and Nagpur Engineering (245 ITR 806) without appreciating that in a subsequent judgement delivered in the case of CIT Vs. Shah Originals (327 ITR 19 [2010], it was categorically held by the Bombay High Court that the interest accrued to the assessee on the deposits held in the EEFC account falls for classification as ‘income from other sources' and can not be treat as business inco…

The Commissioner of Income-Tax vs. M/S Glowtronics Ltd

ITA/750/2006HC Karnataka03 Aug 2012

Bench: B.V.PINTO,D.V.SHYLENDRA KUMAR

Section 145Section 260Section 260ASection 80H

…appellant cannot be reduced by 90% as per clause(baa) of section 80HHC for the purpose of computation deduction. 4. Whether the Tribunal committed an error in failing to take into consideration the judgment of the Bombay High Court reported in 245 ITR 806 and the judgment relied on by the Tribunal of the Delhi Tribunal was pertaining to earlier assessment year before the insertion of clause(baa) to section 80HHC by the Finance Act, 1991 with effect from 1.4.1992.” 5. We have heard Sri. Thirumalesh, learned standing counsel appearing for the appellant – revenue and Sri. Shankar, lear…

CIT v. Nagpur Engineering Co Ltd. (245 ITR 806) — Cited in 6 Judgments | BharatTax