CIT v. Regency Creations Ltd.

353 ITR 326High Court2013#2787 most cited

What is CIT v. Regency Creations Ltd. authority for?

For a valid claim of deduction under Section 10B of the Income-tax Act, especially for a 100% Export Oriented Unit under Explanation 2(iv), approval from the Director STPI requires mandatory ratification by the specified "Board". An alternative claim for deduction under Section 10A, even if not initially raised before the Assessing Officer, can be directed for consideration by the Tribunal.

43

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2023.

Also referred to as

CIT v. Regency Creations Ltd. · Regency Creations Ltd. 353 ITR 326 · Section 10B deduction · Section 10A deduction · 100% Export Oriented Unit · Explanation 2(iv) to Section 10B · STPI Director approval · Board ratification for 10B · Alternate claim Section 10A · Tribunal's power to consider new claims

Also reported as

27 Taxmann.com 322255 CTR 63

Judgments citing CIT v. Regency Creations Ltd.

ACIT, CHENNAI vs. CORNET TECHNOLOGY (INDIA) PVT LTD., KANCHEEPURAM

In the result, appeals filed by the revenue for all three assessment years are dismissed

ITA 3383/CHNY/2019[2011-12]Status: DisposedITAT Chennai11 Jan 2023AY 2011-12

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 3381, 3382 & 3383/Chny/2019 िनधा"रण वष" / Assessment Years: 2006-07, 2010-11 & 2011-12 Assistant Commissioner Of M/S. Cornet Technologies Income Tax, V. (India) Pvt. Ltd., Corporate Circle -1(2), “A” Wing, Ii Floor, New Plot No. Chennai – 600 034. 10, A-16, Sipcot Information Technology Park, Padur Post, Siruseri, Kanchipuram – 603 103. [Pan: Aabcc-5184-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. Ar V Sreenivasan, Addl. Cit ""यथ" क" ओर से/Respondent By : Shri. P.V. Krishnamani, Ca सुनवाई क" तारीख/Date Of Hearing : 04.01.2023 घोषणा क" तारीख/Date Of Pronouncement : 11.01.2023

For Appellant: Shri. AR V Sreenivasan, Addl. CITFor Respondent: Shri. P.V. Krishnamani, CA
Section 10ASection 10BSection 14Section 1O

…आयकर अपीलीय अिधकरण, ‘ए ’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 3381, 3382 & 3383/Chny/2019 िनधा"रण वष" / Assessment Years: 2006-07, 2010-11 & 2011-12 Assistant Commissioner of M/s. Cornet Technologies Income Tax, v. (India) Pvt. Ltd., Corporate Circle -1(2), “A” Wing, II Floor, New Plot No. Chennai – 600 034. 10, A-16, SIPCOT Information Technology Park, Padur Post, Siruseri, Kanchipuram – 603 103. [PAN: AABCC-5…

ACIT, CHENNAI vs. CORNET TECHNOLOGY (INDIA) PVT LTD., KANCHEEPURAM

In the result, appeals filed by the revenue for all three assessment years are dismissed

ITA 3382/CHNY/2019[2010-11]Status: DisposedITAT Chennai11 Jan 2023AY 2010-11

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 3381, 3382 & 3383/Chny/2019 िनधा"रण वष" / Assessment Years: 2006-07, 2010-11 & 2011-12 Assistant Commissioner Of M/S. Cornet Technologies Income Tax, V. (India) Pvt. Ltd., Corporate Circle -1(2), “A” Wing, Ii Floor, New Plot No. Chennai – 600 034. 10, A-16, Sipcot Information Technology Park, Padur Post, Siruseri, Kanchipuram – 603 103. [Pan: Aabcc-5184-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. Ar V Sreenivasan, Addl. Cit ""यथ" क" ओर से/Respondent By : Shri. P.V. Krishnamani, Ca सुनवाई क" तारीख/Date Of Hearing : 04.01.2023 घोषणा क" तारीख/Date Of Pronouncement : 11.01.2023

For Appellant: Shri. AR V Sreenivasan, Addl. CITFor Respondent: Shri. P.V. Krishnamani, CA
Section 10ASection 10BSection 14Section 1O

…आयकर अपीलीय अिधकरण, ‘ए ’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 3381, 3382 & 3383/Chny/2019 िनधा"रण वष" / Assessment Years: 2006-07, 2010-11 & 2011-12 Assistant Commissioner of M/s. Cornet Technologies Income Tax, v. (India) Pvt. Ltd., Corporate Circle -1(2), “A” Wing, II Floor, New Plot No. Chennai – 600 034. 10, A-16, SIPCOT Information Technology Park, Padur Post, Siruseri, Kanchipuram – 603 103. [PAN: AABCC-5…

ACIT, CHENNAI vs. CORNET TECHNOLOGY (INDIA) PVT LTD., KANCHEEPURAM

In the result, appeals filed by the revenue for all three assessment years are dismissed

ITA 3381/CHNY/2019[2006-07]Status: DisposedITAT Chennai11 Jan 2023AY 2006-07

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 3381, 3382 & 3383/Chny/2019 िनधा"रण वष" / Assessment Years: 2006-07, 2010-11 & 2011-12 Assistant Commissioner Of M/S. Cornet Technologies Income Tax, V. (India) Pvt. Ltd., Corporate Circle -1(2), “A” Wing, Ii Floor, New Plot No. Chennai – 600 034. 10, A-16, Sipcot Information Technology Park, Padur Post, Siruseri, Kanchipuram – 603 103. [Pan: Aabcc-5184-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. Ar V Sreenivasan, Addl. Cit ""यथ" क" ओर से/Respondent By : Shri. P.V. Krishnamani, Ca सुनवाई क" तारीख/Date Of Hearing : 04.01.2023 घोषणा क" तारीख/Date Of Pronouncement : 11.01.2023

For Appellant: Shri. AR V Sreenivasan, Addl. CITFor Respondent: Shri. P.V. Krishnamani, CA
Section 10ASection 10BSection 14Section 1O

…आयकर अपीलीय अिधकरण, ‘ए ’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 3381, 3382 & 3383/Chny/2019 िनधा"रण वष" / Assessment Years: 2006-07, 2010-11 & 2011-12 Assistant Commissioner of M/s. Cornet Technologies Income Tax, v. (India) Pvt. Ltd., Corporate Circle -1(2), “A” Wing, II Floor, New Plot No. Chennai – 600 034. 10, A-16, SIPCOT Information Technology Park, Padur Post, Siruseri, Kanchipuram – 603 103. [PAN: AABCC-5…

ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 11,, PUNE vs. HSBC SOFTWARE DEVELOPMENT (INDIA) PRIVATE LIMITED,, PUNE

In the result, CO of assessee is allowed and the appeals of Revenue are dismissed

ITA 2348/PUN/2017[2011-12]Status: DisposedITAT Pune30 Aug 2022AY 2011-12

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Respondent: Shri Percy Jal Pardiwalla
Section 10A(7)Section 10BSection 10B(7)Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER Sl. ITA/C.O. No. Name of Appellant Name of Respondent Asst. No. Year 1 1464/PUN/2017 ACIT, Circle-11, Pune. HSBC Software 2010-11 Development (India) Pvt. Ltd., HSBC Centre, Riverside, West Avenue, 25B, Kalyani Nagar, Pune-411006. PAN : AABCH0517M 2 25/PUN/2019 HSBC Software ACIT, Circle-11, Pune. 2010-11 Development (India) Pvt. Ltd., HSBC Centre, Riverside, West Avenue, 25B, Kalyani Nagar, Pune-411006. PAN : AABCH0517M 3 2348/PUN/2017 ACIT, Circle-11, Pune HSB…

ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 11,, PUNE vs. HSBC SOFTWARE DEVELOPMENT (INDIA) PVT.LTD,, PUNE

In the result, CO of assessee is allowed and the appeals of Revenue are dismissed

ITA 1464/PUN/2017[2010-11]Status: DisposedITAT Pune30 Aug 2022AY 2010-11

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Respondent: Shri Percy Jal Pardiwalla
Section 10A(7)Section 10BSection 10B(7)Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER Sl. ITA/C.O. No. Name of Appellant Name of Respondent Asst. No. Year 1 1464/PUN/2017 ACIT, Circle-11, Pune. HSBC Software 2010-11 Development (India) Pvt. Ltd., HSBC Centre, Riverside, West Avenue, 25B, Kalyani Nagar, Pune-411006. PAN : AABCH0517M 2 25/PUN/2019 HSBC Software ACIT, Circle-11, Pune. 2010-11 Development (India) Pvt. Ltd., HSBC Centre, Riverside, West Avenue, 25B, Kalyani Nagar, Pune-411006. PAN : AABCH0517M 3 2348/PUN/2017 ACIT, Circle-11, Pune HSB…

EH BUILDING CONSULTANCY PVT LTD,CHENNAI vs. DCIT CORP CIR 2(2), CHENNAI

In the result, the appeal filed by the assessee is dismissed

ITA 578/CHNY/2019[2009-10]Status: DisposedITAT Chennai24 May 2022AY 2009-10

Bench: Shri Mahavir Singhand Shri Girish Agrawal

For Appellant: NoneFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 10ASection 143(3)Section 147

…ion under Section 10B, the certificate from the Competent Authority, as notified by CBDT is mandatory for the grant of deduction. Reliance is placed on the decision of Hon'ble Delhi High Court in the case of CIT vs Regency Creations Limited reported in [2013] 353 ITR 326 (Delhi). As the appellant has not produced any such approval, the AO cannot be faulted in denying the alternate claim. In view of the facts and circumstances discussed above, I do not find any reason to interfere with the findings of the AO. The grounds relating to the denial of claim under Section 10A/10B stands dismissed.” 6.1 On perusal of th…

ITO, CORPORATE WARD - 4 (2),, CHENNAI vs. M/S. NIMBEON INTERTECHNOLOGIES PVT. LTD.,, CHENNAI

In the result, the appeals filed by the Revenue and Cross-Objections

ITA 2833/CHNY/2019[2011-12]Status: DisposedITAT Chennai18 Apr 2022AY 2011-12

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manoj Kumar Aggarwal, Hon’Bleआयकर अपील सं./Ita Nos.2832 & 2833/Chny/2019 िनधा"रण वष" /Assessment Years: 2010-11 & 2011-12

For Appellant: Mr.T. Banusekar, CAFor Respondent: Mr.P.Sajit Kumar, JCIT
Section 10ASection 10BSection 143(3)

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी मनोज कुमार अ"वाल, माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI MANOJ KUMAR AGGARWAL, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.2832 & 2833/Chny/2019 िनधा"रण वष" /Assessment Years: 2010-11 & 2011-12 & Cross-Objection Nos.21 & 22/Chny/2020 Assessment Years: 2010-11 & 2011-12 The Income Tax Officer, v. M/s.Nimbeon – Corporate Ward-4(2), Intertechnologies Pvt. Ltd., Chennai-34. No.37, Second Cross Street, East Shenoy Nagar, Chennai-600 030.…

ITO, CORPORATE WARD - 4 (2),, CHENNAI vs. M/S. NIMBEON INTERTECHNOLOGIES PVT. LTD.,, CHENNAI

In the result, the appeals filed by the Revenue and Cross-Objections

ITA 2832/CHNY/2019[2010-11]Status: DisposedITAT Chennai18 Apr 2022AY 2010-11

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manoj Kumar Aggarwal, Hon’Bleआयकर अपील सं./Ita Nos.2832 & 2833/Chny/2019 िनधा"रण वष" /Assessment Years: 2010-11 & 2011-12

For Appellant: Mr.T. Banusekar, CAFor Respondent: Mr.P.Sajit Kumar, JCIT
Section 10ASection 10BSection 143(3)

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी मनोज कुमार अ"वाल, माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI MANOJ KUMAR AGGARWAL, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.2832 & 2833/Chny/2019 िनधा"रण वष" /Assessment Years: 2010-11 & 2011-12 & Cross-Objection Nos.21 & 22/Chny/2020 Assessment Years: 2010-11 & 2011-12 The Income Tax Officer, v. M/s.Nimbeon – Corporate Ward-4(2), Intertechnologies Pvt. Ltd., Chennai-34. No.37, Second Cross Street, East Shenoy Nagar, Chennai-600 030.…

AVALON BUSINESS ASSOCIATES,NEW DELHI vs. ITO WARD-41(5), NEW DELHI

In the result, appeal of the assessee is allowed for statistical purpose

ITA 1859/DEL/2019[2011-12]Status: DisposedITAT Delhi04 Jun 2021AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Charyassessment Year: 2011-12

Section 10Section 10ASection 10BSection 143(3)Section 263Section 80

…tent authority fulfils the legal requirements to be entitled for the benefit of the deduction under section 10B of the Act. Ld. AR fairly conceded that, however, the Hon'ble jurisdictional High Court of Delhi in the case of CIT v. Regency Creations Ltd (2013) 353 ITR 326 (Delhi) held that the approval contemplated as per Explanation 2(iv) to S.10B, even if from the Director STPI, needs ratification by the "Board" specified therein (in Explanation 2(iv) to S.10B) for it to be a valid approval, and such a finding of the Hon’ble jurisdictional High Court holds the field as on the date. She, however, submitted that…

COMMISSIONER OF INCOME TAX-III vs. SHRI NARENDRA R

In the result, we do not find any merit in these appeals

ITA/259/2014HC Karnataka10 Sept 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 10ASection 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 10TH DAY OF SEPTEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.259 OF 2014 C/W I.T.A. NO.12 OF 2016 I.T.A. NO.259 OF 2014 BETWEEN: 1. COMMISSIONER OF INCOME TAX-III CENTRAL REVENUE BUILDINGS QUEENS ROAD, BANGALORE-560001. 2. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-7(1), BANGALORE. ... APPELLANTS (BY SRI. E.I. SANMATHI, ADV.,) AND: SHRI. NARENDRA R THAPPETTA NO.158, 1ST PHASE PALM MEADOWS AIRPORT-WHITEFIELD ROAD BANGALORE-56…

KRYTHIUM SOLUTIONS P.LTD,KOCHI vs. THE ACIT, KOCHI

In the result, the appeals filed by the assessee are partly allowed for statistical purposes

ITA 164/COCH/2020[2011-12]Status: DisposedITAT Cochin24 Jul 2020AY 2011-12

Bench: Shri George George K

For Appellant: Sri.Raja Kannan, AdvocateFor Respondent: Sri.Mritunjaya Sharma, Sr.DR
Section 109ASection 10ASection 10BSection 143(3)Section 147Section 148

…notice u/s 148 of the I.T.Act. The A.O. held in the reassessmernt order that the assessee is not entitled to deduction u/s 109A of the I.T.Act. The A.O. relied on the judgment of the Hon’ble Delhi High Court in the case of CIT v. Regency Creations Ltd [(2013) 353 ITR 326 (Delhi)]. The assessee had made alternative claim u/s 10A of the I.T.Act before the A.O. when the assessments were reopened for assessment years 2007- 2008 to 2009-2010. The alternative claim made by the assessee u/s 10A of the I.T.Act was rejected by the A.O. by observing as under:- “As regards the alternative claim, the same cannot be examined…

KRYTHIUM SOLUTIONS P.LTD,KOCHI vs. THE ACIT, KOCHI

In the result, the appeals filed by the assessee are partly allowed for statistical purposes

ITA 163/COCH/2020[2009-10]Status: DisposedITAT Cochin24 Jul 2020AY 2009-10

Bench: Shri George George K

For Appellant: Sri.Raja Kannan, AdvocateFor Respondent: Sri.Mritunjaya Sharma, Sr.DR
Section 109ASection 10ASection 10BSection 143(3)Section 147Section 148

…notice u/s 148 of the I.T.Act. The A.O. held in the reassessmernt order that the assessee is not entitled to deduction u/s 109A of the I.T.Act. The A.O. relied on the judgment of the Hon’ble Delhi High Court in the case of CIT v. Regency Creations Ltd [(2013) 353 ITR 326 (Delhi)]. The assessee had made alternative claim u/s 10A of the I.T.Act before the A.O. when the assessments were reopened for assessment years 2007- 2008 to 2009-2010. The alternative claim made by the assessee u/s 10A of the I.T.Act was rejected by the A.O. by observing as under:- “As regards the alternative claim, the same cannot be examined…

KRYTHIUM SOLUTIONS P.LTD,KOCHI vs. THE ACIT, KOCHI

In the result, the appeals filed by the assessee are partly allowed for statistical purposes

ITA 162/COCH/2020[2008-09]Status: DisposedITAT Cochin24 Jul 2020AY 2008-09

Bench: Shri George George K

For Appellant: Sri.Raja Kannan, AdvocateFor Respondent: Sri.Mritunjaya Sharma, Sr.DR
Section 109ASection 10ASection 10BSection 143(3)Section 147Section 148

…notice u/s 148 of the I.T.Act. The A.O. held in the reassessmernt order that the assessee is not entitled to deduction u/s 109A of the I.T.Act. The A.O. relied on the judgment of the Hon’ble Delhi High Court in the case of CIT v. Regency Creations Ltd [(2013) 353 ITR 326 (Delhi)]. The assessee had made alternative claim u/s 10A of the I.T.Act before the A.O. when the assessments were reopened for assessment years 2007- 2008 to 2009-2010. The alternative claim made by the assessee u/s 10A of the I.T.Act was rejected by the A.O. by observing as under:- “As regards the alternative claim, the same cannot be examined…

KRYTHIUM SOLUTIONS P.LTD,KOCHI vs. THE ACIT, KOCHI

In the result, the appeals filed by the assessee are partly allowed for statistical purposes

ITA 161/COCH/2020[2007-08]Status: DisposedITAT Cochin24 Jul 2020AY 2007-08

Bench: Shri George George K

For Appellant: Sri.Raja Kannan, AdvocateFor Respondent: Sri.Mritunjaya Sharma, Sr.DR
Section 109ASection 10ASection 10BSection 143(3)Section 147Section 148

…notice u/s 148 of the I.T.Act. The A.O. held in the reassessmernt order that the assessee is not entitled to deduction u/s 109A of the I.T.Act. The A.O. relied on the judgment of the Hon’ble Delhi High Court in the case of CIT v. Regency Creations Ltd [(2013) 353 ITR 326 (Delhi)]. The assessee had made alternative claim u/s 10A of the I.T.Act before the A.O. when the assessments were reopened for assessment years 2007- 2008 to 2009-2010. The alternative claim made by the assessee u/s 10A of the I.T.Act was rejected by the A.O. by observing as under:- “As regards the alternative claim, the same cannot be examined…

DCIT CORPORATE CIRCLE I(2), CHENNAI vs. WAYNE BURT PETROCHEMICALS (P) LTD., SRIPERUMBUDUR

In the result, the appeal filed by the Revenue stands

ITA 1661/CHNY/2019[2009-10]Status: DisposedITAT Chennai01 Jan 2020AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Rao] आयकर अपील सं./I.T.A. No.1661/Chny/2019 "नधा"रण वष" /Assessment Year : 2009-2010. The Deputy Commissioner Vs. M/S. Wayne Burt Of Income Tax, Petrochemical Pvt. Ltd, Corporate Circle 1(2) A-10, Sipcot Industrial Park, Chennai. Irungattukottai, Sriperumbudur 602 105. [Pan Aabcb 1804F] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms. R. Anitha, IRS, JCIT
Section 10ASection 10BSection 14Section 143(3)Section 1O

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH : CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. No.1661/CHNY/2019 "नधा"रण वष" /Assessment year : 2009-2010. The Deputy Commissioner Vs. M/s. Wayne Burt of Income Tax, Petrochemical Pvt. Ltd, Corporate Circle 1(2) A-10, SIPCOT Industrial Park, Chennai. Irungattukottai, Sriperumbudur 602 105. [PAN AABCB 1804F] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by :…

M/S.ALLIANZ CORNHILL INFORMATION SERVICES P. LTD,TRIVANDRUM vs. JTCIT, TRIVANDRUM

In the result, the appeal of the assessee is partly allowed and the

ITA 191/COCH/2015[2010-11]Status: DisposedITAT Cochin20 Dec 2019AY 2010-11

Bench: S/Shri Chandra Poojari, Am & George George K., Jm Assessment Year : 2010-11

Section 10BSection 144C(5)Section 92C(2)

…. The Assessing Officer rejected the alternate claim on the ground that the assessee was claiming exemption under a different section of the Act. 13.2 On appeal, the DRP relied on the judgment of the Delhi High Court in the case of Regency Creations Ltd. (255 CTR 63) wherein it was held that for the purpose of section 10B of the I.T. Act, 100% EOU is only the undertaking which is so approved by the Board appointed by the Central Government in exercise of powers conferred u/s. 40 of Industries (Development & Regulation) Act, 1951 and not the undertaking having approved by Director STPI. The DRP stated that th…

THE JT CIT, TRIVANDRUM vs. ALLIANZ CORNHILL INFORMATION SERVICES P. LTD, TRIVANDRUM

In the result, the appeal of the assessee is partly allowed and the

ITA 185/COCH/2015[2010-11]Status: DisposedITAT Cochin20 Dec 2019AY 2010-11

Bench: S/Shri Chandra Poojari, Am & George George K., Jm Assessment Year : 2010-11

Section 10BSection 144C(5)Section 92C(2)

…. The Assessing Officer rejected the alternate claim on the ground that the assessee was claiming exemption under a different section of the Act. 13.2 On appeal, the DRP relied on the judgment of the Delhi High Court in the case of Regency Creations Ltd. (255 CTR 63) wherein it was held that for the purpose of section 10B of the I.T. Act, 100% EOU is only the undertaking which is so approved by the Board appointed by the Central Government in exercise of powers conferred u/s. 40 of Industries (Development & Regulation) Act, 1951 and not the undertaking having approved by Director STPI. The DRP stated that th…

THE ASSTT. COMMISSIONER OF INCOME TAX, KHEDA CIRCLE,, KHEDA vs. ADF FOODS LTD.,, KHEDA

In the result, appeal filed by the Revenue is dismissed

ITA 2776/AHD/2017[2011-12]Status: DisposedITAT Ahmedabad22 Oct 2019AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad)

For Appellant: Shri Lalit P. Jain, Sr. D.RFor Respondent: Shri Bhavin J. Marfatia, A.R
Section 10BSection 143(3)Section 263

…strate that it had received approval from the Board appointed in this behalf by the Central Government, for the period under consideration, and was not eligible for deduction u/s 10B considering the decision of the Hon'ble High Court in Regency Creations Ltd. 353 ITR 326 (Delhi). 2. The appellant craves leave to add, modify, amend or alter any grounds of appeal at the time of, or before, the hearing of appeal. Relief claimed in appeal It is prayed that the order of the CIT (Appeals) be set aside on the above issue and that of the Assessing Officer be restored. 2. Briefly stating the facts of the case are that t…

L K INDIA PRIVATE LIMITED(CURRENTLY KNOWN AS SCHNEIDER ELECTRIC INDIA PVT. LTD.),,VADODARA vs. THE INCOME TAX OFFICER, WARD-2(1)(4),, VADODARA

In the result, both the appeals filed by the assessee are allowed

ITA 967/AHD/2017[2008-09]Status: DisposedITAT Ahmedabad18 Sept 2019AY 2008-09
For Appellant: Shri S.K. Agarwal &For Respondent: Shri Alok Singh, CIT-D.R
Section 1Section 10BSection 143(3)Section 145Section 263Section 263(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Mahavir Prasad, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2008-09 Schneider Electric India The CIT-I, Pvt. Ltd. (Formerly L.K. IInd Floor Aayakar India Pvt. Ltd.), 328/23 Vs Bhavan Racecourse Rasulabad Road, Circle, Vadodara, Village Jarod, (Respondent) Tal. Waghodia, Dist: Vadodara-391510 PAN: AAACL3236C (Appellant) Assessment Year 2008-09 L.K. India Pvt. Ltd. The ITO, (Current known as Ward-1(1)(4), Schneider Electric India Vs Vadodara, Pvt. Ltd.), 328/23 (Respondent) Rasulabad Road, Village Jarod, Tal. V…

SCHNEIDER ELECTRIC INDIA PVT. LTD. (FORMERLY L.K. INDIA PRIVATE LIMITED),,BARODA vs. THE CIT-I,, BARODA

In the result, both the appeals filed by the assessee are allowed

ITA 1609/AHD/2014[2008-09]Status: DisposedITAT Ahmedabad18 Sept 2019AY 2008-09
For Appellant: Shri S.K. Agarwal &For Respondent: Shri Alok Singh, CIT-D.R
Section 1Section 10BSection 143(3)Section 145Section 263Section 263(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Mahavir Prasad, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2008-09 Schneider Electric India The CIT-I, Pvt. Ltd. (Formerly L.K. IInd Floor Aayakar India Pvt. Ltd.), 328/23 Vs Bhavan Racecourse Rasulabad Road, Circle, Vadodara, Village Jarod, (Respondent) Tal. Waghodia, Dist: Vadodara-391510 PAN: AAACL3236C (Appellant) Assessment Year 2008-09 L.K. India Pvt. Ltd. The ITO, (Current known as Ward-1(1)(4), Schneider Electric India Vs Vadodara, Pvt. Ltd.), 328/23 (Respondent) Rasulabad Road, Village Jarod, Tal. V…

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