CIT v. Rajnikant Schnelder and Associates Pvt. Ltd.

302 ITR 22High Court2008#15643 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2019.

Judgments citing CIT v. Rajnikant Schnelder and Associates Pvt. Ltd.

ACIT, MORADABAD vs. M/S. JUBILANT ORGANOSYES LTD., UTTAR PRADESH

The appeal is dismissed

ITA 4975/DEL/2012[2008-09]Status: DisposedITAT Delhi12 Mar 2019AY 2008-09

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

….3189/2010 wherein judgment of Hon‟ble Madras High Court [186 Taxman 51 (Madras)] in context of deduction under 80HHC for purpose of section 115JA of Act, was upheld. The Hon‟ble High Court relying on CIT vs. Rajanikant Schnelder & Associates (P.) Ltd. [2008] 302 ITR 22 (Madras) held that only book profits need to be taken into account for computing deduction under 80HHC of Act for purpose of section 115JA of Act. Further, Hon‟ble Supreme Court in case of CIT vs. Bhari Information Technology Systems (P.) Ltd. [2012] 340 ITR 593 (SC) upheld ruling of Special Bench Mumbai ITAT in case of DCIT & Ors. Vs. Syncome For…

ACIT, MORADABAD vs. M/S JUBLIANT ORGANOSYS LTD., UTTAR PRADESH

The appeal is dismissed

ITA 2596/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

….3189/2010 wherein judgment of Hon‟ble Madras High Court [186 Taxman 51 (Madras)] in context of deduction under 80HHC for purpose of section 115JA of Act, was upheld. The Hon‟ble High Court relying on CIT vs. Rajanikant Schnelder & Associates (P.) Ltd. [2008] 302 ITR 22 (Madras) held that only book profits need to be taken into account for computing deduction under 80HHC of Act for purpose of section 115JA of Act. Further, Hon‟ble Supreme Court in case of CIT vs. Bhari Information Technology Systems (P.) Ltd. [2012] 340 ITR 593 (SC) upheld ruling of Special Bench Mumbai ITAT in case of DCIT & Ors. Vs. Syncome For…

JUBILANT ORGANOSYS LTD.,NOIDA vs. ADDL. CIT, MORADABAD

The appeal is dismissed

ITA 2497/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

….3189/2010 wherein judgment of Hon‟ble Madras High Court [186 Taxman 51 (Madras)] in context of deduction under 80HHC for purpose of section 115JA of Act, was upheld. The Hon‟ble High Court relying on CIT vs. Rajanikant Schnelder & Associates (P.) Ltd. [2008] 302 ITR 22 (Madras) held that only book profits need to be taken into account for computing deduction under 80HHC of Act for purpose of section 115JA of Act. Further, Hon‟ble Supreme Court in case of CIT vs. Bhari Information Technology Systems (P.) Ltd. [2012] 340 ITR 593 (SC) upheld ruling of Special Bench Mumbai ITAT in case of DCIT & Ors. Vs. Syncome For…

SANMAR SPECIALITY CHEMICALS LIMITED,CHENNAI vs. DCIT, CHENNAI

In the result, Revenue’s appeal in I

ITA 986/CHNY/2015[2010-11]Status: DisposedITAT Chennai18 Aug 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita No.986/Mds/2015 "नधा"रण वष" / Assessment Year : 2010-11

For Appellant: Sh. R. Vijayaraghavan, AdvocateFor Respondent: Sh. Pathlavath Peerya, CIT &
Section 10BSection 40A(7)Section 40A(7)(b)Section 43B

…Mds/15 I.T.A. No.1170/Mds/15 I.T.A. No.738/Mds/10 17. On the contrary, Sh. R. Vijayaraghavan, the Ld.counsel for the assessee, submitted that an identical issue was considered by the Madras High Court in CIT v. Rajnikant Schnelder and Associates Pvt. Ltd. (302 ITR 22) and the Madras High Court found that book profits arrived as per the provisions of Section 115JB of the Act should be the basis for taxation and therefore, computation under Section 80HHC of the Act should be limited to the eligible profit. According to the Ld. counsel, Section 10B is similar to Section 80HHC of the Act, therefore, the judgmen…

DCIT, CHENNAI vs. SANMAR SPECIALITY CHEMICALS LTD., CHENNAI

In the result, Revenue’s appeal in I

ITA 1170/CHNY/2015[2010-11]Status: DisposedITAT Chennai18 Aug 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita No.986/Mds/2015 "नधा"रण वष" / Assessment Year : 2010-11

For Appellant: Sh. R. Vijayaraghavan, AdvocateFor Respondent: Sh. Pathlavath Peerya, CIT &
Section 10BSection 40A(7)Section 40A(7)(b)Section 43B

…Mds/15 I.T.A. No.1170/Mds/15 I.T.A. No.738/Mds/10 17. On the contrary, Sh. R. Vijayaraghavan, the Ld.counsel for the assessee, submitted that an identical issue was considered by the Madras High Court in CIT v. Rajnikant Schnelder and Associates Pvt. Ltd. (302 ITR 22) and the Madras High Court found that book profits arrived as per the provisions of Section 115JB of the Act should be the basis for taxation and therefore, computation under Section 80HHC of the Act should be limited to the eligible profit. According to the Ld. counsel, Section 10B is similar to Section 80HHC of the Act, therefore, the judgmen…

ACIT, CHENNAI vs. M/S. SANMAR SPECIALITY CHEMICALS LTD., CHENNAI

In the result, Revenue’s appeal in I

ITA 738/CHNY/2010[2007-08]Status: DisposedITAT Chennai18 Aug 2017AY 2007-08

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita No.986/Mds/2015 "नधा"रण वष" / Assessment Year : 2010-11

For Appellant: Sh. R. Vijayaraghavan, AdvocateFor Respondent: Sh. Pathlavath Peerya, CIT &
Section 10BSection 40A(7)Section 40A(7)(b)Section 43B

…Mds/15 I.T.A. No.1170/Mds/15 I.T.A. No.738/Mds/10 17. On the contrary, Sh. R. Vijayaraghavan, the Ld.counsel for the assessee, submitted that an identical issue was considered by the Madras High Court in CIT v. Rajnikant Schnelder and Associates Pvt. Ltd. (302 ITR 22) and the Madras High Court found that book profits arrived as per the provisions of Section 115JB of the Act should be the basis for taxation and therefore, computation under Section 80HHC of the Act should be limited to the eligible profit. According to the Ld. counsel, Section 10B is similar to Section 80HHC of the Act, therefore, the judgmen…

CIT v. Rajnikant Schnelder and Associates Pvt. Ltd. (302 ITR 22) — Cited in 6 Judgments | BharatTax