CIT v. Punit Commercial Ltd.

245 ITR 550High Court#23928 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2007 to 2018.

Judgments citing CIT v. Punit Commercial Ltd.

Sahana Jewellery Exports Private Limited, Coimbatore vs. DCIT Corporate Circle 1, Coimbatore

In the result, the appeal of the assessee stands dismissed

ITA 1814/CHNY/2017[2013-14]Status: DisposedITAT Chennai16 Feb 2018AY 2013-14

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. No.1814/Chny/2017 "नधा"रण वष" /Assessment Year : 2013-2014. M/S. Sahana Jewellery Exports Vs. The Deputy Commissioner Of Private Limited, Income Tax, 600, Raja Street, Corporate Circle 1, Coimbatore 641 001. Coimbatore. [Pan Aaecs 7045N] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Respondent: Shri. R.U. Aroon Prasad, IRS, JCIT

Section 10A

…sessee relied on the judgments of Hon’ble Delhi High Court in the case of PCIT vs Universal Precision Screws (2015) 94 CCH 46, and CIT vs. Shri Ram Honda Power Equipment 289 ITR 475 and that of Bombay High Court in the case of CIT vs. Punit Commercial Ltd, 245 ITR 550 ld. Assessing Officer did not accept the above contention of the assessee. According to him, by virtue of judgment of Hon’ble Jurisdictional High Court in the case of India Comnet International vs. ITO, 304 ITR 322, interest received by the assessee ITA No.1814 /2017 :- 3 -: on deposits made in bank could not be considered as business incom…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “E” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JUDICIAL MEMBER, AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER. ITA. No. 5850/Mum/2013 (Assessment Year:2009-10) The Dy. Commissioner of Income Tax – 8(3), Room No.217, Aayakar Bhavan, M. K. Marg, Mumbai 400 020 Appellant Vs. M/s. Syntel Ltd. Unit No.112, SDF-IV, Seepz, Andheri (E), Mumbai 400096 Respondent PAN: AAACS8305D अपीलाथ" क" ओर से/By Appellant : Shri Manjunatha Swamy, CIT D.R. ""यथ" क" ओर से/By Respondent : Shri Dinesh Vyas, A.R. सुनवाई क" तार"ख/Date of Hearing : 18.08.2016 घोषणा क" तार"ख/Date of Pronouncemen…

Commissioner of Income Tax-V N vs. Damanjit Singh

ITA/166/2000HC Delhi12 Jan 2007

…IN THE HIGH COURT OF DELHI AT NEW DELHI SUBJECT : INCOME TAX MATTER Date of Reserve : November 29, 2006 Date of decision : January 12, 2007 ITA 166/2000 with ITA.Nos. 29/2004, 39/2004, 56/2004 COMMISSIONER OF INCOME TAX DELHI ..... Appellant Through Ms. Prem Lata Bansal, Sr. Standing Counsel with Mr.Vishnu Sharma, Advocate. versus SHRI RAM HONDA POWER EQUIP ..... Respondent Through Mr. Saubhagya Aggarwal with Mr. A.K. Dash, Advs. ITA 78/2002 COMMR.OF INCOME TAX ..... Appellant…