CIT v. Prisma Electronics

51 Taxmann.com 77High Court2014#25189 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2020 to 2024.

Judgments citing CIT v. Prisma Electronics

Lanco Solar (Gujarat) Private Limited, Hyderabad vs. ITO., Ward-16(1), Hyderabad

In the result, appeals filed by the assessee are allowed

ITA 906/HYD/2024[2018-19]Status: DisposedITAT Hyderabad27 Nov 2024AY 2018-19

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G. & आ.अपी.सं /Ita Nos. 905 & 906/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2017-18 & 2018-19) Lanco Solar (Gujarat) Vs. Income Tax Officer Private Limited, Hyderabad Ward 16(1) Pan:Aabcl1095J Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Rakesh Joshi, Ca राज" व "ारा/Revenue By:: Shri Gudimella V P Pavan Kumar, Dr सुनवाई की तारीख/Date Of Hearing: 13/11/2024 घोषणा की तारीख/Pronouncement: 27/11/2024 आदेश/Order

For Appellant: Shri Rakesh Joshi, CAFor Respondent: : Shri Gudimella V P Pavan
Section 80I

…except the change of ownership, then the claim of deduction u/s 80IA cannot be denied merely on the ground of change of ownership. He has relied upon the decision of the Hon'ble Allahabad High Court in the case of CIT vs. Prisma Electronics reported in (2014) 51 Taxmann.com 77 (Allahabad) and submitted that the Hon'ble High Court has considered an identical issue as to whether transfer of undertaking under slump sale would amount to formation of undertaking by splitting or re- construction of existing business and held that the change of ownership of business from proprietorship concern to a Page 4 of 18 ITA Nos…

Lanco Solar (Gujarat) Private Limited, Hyderabad vs. ITO., Ward-16(1), Hyderabad

In the result, appeals filed by the assessee are allowed

ITA 905/HYD/2024[2017-18]Status: DisposedITAT Hyderabad27 Nov 2024AY 2017-18

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G. & आ.अपी.सं /Ita Nos. 905 & 906/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2017-18 & 2018-19) Lanco Solar (Gujarat) Vs. Income Tax Officer Private Limited, Hyderabad Ward 16(1) Pan:Aabcl1095J Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Rakesh Joshi, Ca राज" व "ारा/Revenue By:: Shri Gudimella V P Pavan Kumar, Dr सुनवाई की तारीख/Date Of Hearing: 13/11/2024 घोषणा की तारीख/Pronouncement: 27/11/2024 आदेश/Order

For Appellant: Shri Rakesh Joshi, CAFor Respondent: : Shri Gudimella V P Pavan
Section 80I

…except the change of ownership, then the claim of deduction u/s 80IA cannot be denied merely on the ground of change of ownership. He has relied upon the decision of the Hon'ble Allahabad High Court in the case of CIT vs. Prisma Electronics reported in (2014) 51 Taxmann.com 77 (Allahabad) and submitted that the Hon'ble High Court has considered an identical issue as to whether transfer of undertaking under slump sale would amount to formation of undertaking by splitting or re- construction of existing business and held that the change of ownership of business from proprietorship concern to a Page 4 of 18 ITA Nos…

M/S. Ramesh Bhatia (HUF), New Delhi vs. ITO, New Delhi

Appeal of the assessee is dismissed

ITA 5722/DEL/2016[2012-13]Status: DisposedITAT Delhi24 Aug 2020AY 2012-13

Bench: Shri R. K. Panda & Ms Suchitra Kambleramesh Bhatia (Huf) Vs Ito 17/18, 1St Floor, Ward-41 (3) East Punjabi Bagh New Delhi New Delhi Aahhr0534F Pan: Aacct8092L (Respondent) (Appellant)

Section 143(3)Section 28Section 801DSection 80I

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Ramesh Bhatia (HUF) Vs ITO 17/18, 1st Floor, Ward-41 (3) East Punjabi Bagh New Delhi New Delhi AAHHR0534F PAN: AACCT8092L (RESPONDENT) (APPELLANT) Appellant by Sh. Sunil Arora, CA Respondent by Ms. Rakhi Vimal, Sr DR Date of Hearing 15.07.2020 Date of Pronouncement 24.08.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 29/09/2016 passed by CIT(A)-14, New Delhi for Assessment Year 2012-13. 2. The grounds of appe…