CIT v. Regency Creations Ltd.

353 ITR 326High Court2013#2752 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 366,314 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
Read the full judgment

Judgments citing CIT v. Regency Creations Ltd.

Fast Booking (I) Pvt. Ltd vs. Dy. Commissioner of Income Tax -11(1)

The appeals are allowed in the above terms, but in the circumstances,

ITA/342/2015HC Delhi02 Sept 2015
Section 10B

…ITA Nos.334, 338,339 & 342/2015 Page 1 of 9 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 10-13 + ITA 334/2015 FAST BOOKING (I) PVT. LTD. ..... Appellant Through: Mr. Ved Jain, Advocate with Mr. Pranjal Srivastava, Advocate. versus DY. COMMISSIONER OF INCOME TAX -11(1)..... Respondent Through: Ms. Suruchi Aggarwal, Senior Standing counsel with Ms. Lakshmi Gurung, Junior Standing counsel. With ITA 338/2015…

Fast Booking (I) Pvt. Ltd vs. Dy. Commissioner of Income Tax -11(1)

The appeals are allowed in the above terms, but in the circumstances,

ITA/338/2015HC Delhi02 Sept 2015
Section 10B

…ITA Nos.334, 338,339 & 342/2015 Page 1 of 9 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 10-13 + ITA 334/2015 FAST BOOKING (I) PVT. LTD. ..... Appellant Through: Mr. Ved Jain, Advocate with Mr. Pranjal Srivastava, Advocate. versus DY. COMMISSIONER OF INCOME TAX -11(1)..... Respondent Through: Ms. Suruchi Aggarwal, Senior Standing counsel with Ms. Lakshmi Gurung, Junior Standing counsel. With ITA 338/2015…

Secova Eservices Pvt Ltd., Chennai vs. DCIT, Chennai

In the result, the appeal of the assessee in ITA No

ITA 558/CHNY/2015[2011-12]Status: DisposedITAT Chennai22 May 2015AY 2011-12

Bench: Shri Chandra Poojari & Shri V. Durga Raoआयकर अपील सं./ I.T.A. No.558/Mds/2015 ("नधा"रण वष" / Assessment Year : 2011-12) M/S. Secova E Services P. Ltd, The Deputy Commissioner Of Rr Tower Iii, Second Floor, Vs Income Tax, Tvk Industiral Estate, Corporate Circle 6(1), Guindy, Chennai 600 034. Chennai 600 034. [Pan: Aahcs 3174R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. Saroj Kumar Parida, AdvocateFor Respondent: Shri. S. Das Gupta, IRS, JCIT
Section 10B

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी वी. दुगा" राव, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER & SHRI V. DURGA RAO, JUDICIAL MEMBER आयकर अपील सं./ I.T.A. No.558/Mds/2015 ("नधा"रण वष" / Assessment Year : 2011-12) M/s. SECOVA e Services P. Ltd, The Deputy Commissioner of RR Tower III, Second floor, Vs Income Tax, TVK Industiral Estate, Corporate Circle 6(1), Guindy, Chennai 600 034. Chennai 600 034. [PAN: AAHCS 3174R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant by : Shri. Sar…