CIT v. Sundravel Match Industries Pvt Ltd. (MAD)

245 ITR 605Reported decision2000#13874 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2008 to 2024.

Sections most often in play

Section 80-I(1)Section 80-I(6)Section 80A(2)Section 80ABSection 80B(5)

Judgments citing CIT v. Sundravel Match Industries Pvt Ltd. (MAD)

MEDLEY PHARMACEUTICALS LTD.,MUMBAI vs. DY.C.I.T., CENT.CIR.44, MUMBAI

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

ITA 1387/MUM/2009[2002-2003]Status: DisposedITAT Mumbai09 Dec 2024AY 2002-2003

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Ravi Sawana, Adv., Ms. Neha Sharma & Shri Apurva Chudhry, A/RFor Respondent: Shri Kailash C. Kanojiya, CIT, D/R
Section 80I

…owance cannot result in any negative figure or loss and therefore where the gross total income is 'nil' or net loss in the relevant year the assessee will not be entitled to any relief under section 80-I. In CIT v. Sundaravel Match Industries (P.) Ltd. [2000] 245 ITR 605 the Madras High Court has held that losses should be set off against the profits of the industrial undertaking before granting the deduction under section 80HH of the Income-tax Act, 1961, in view of the specific provisions found in section 80AB. In CITv.Nima Specific Family Trust [2001] 248 ITR 29 the Bombay High Court has taken the view that th…

SYNGENTA INDIA LTD,PUNE vs. ASST CIT RG 1(3)(1), MUMBAI

In the result, appeal of the revenue stands dismissed

ITA 147/MUM/2016[2011-12]Status: DisposedITAT Mumbai30 Nov 2016AY 2011-12

Bench: Shri R. C. Sharma & Shri Amit Shuklait(Tp)A No.: 1373/Mum/2014 (Assessment Year 2009-10) ससिंगएनता इिंडिमा प्राइवेट सरसभटेि Vs Dy. Cit- 1(3), Room No.564, Syngenta India Ltd., Aayakar Bhavan, S No. 110/11/3, Amar Paradigm M K Road, Mumbai – 400 020 Baner Road, Pune -411 045 स्थमी रेखा सिं. Pan: Aaecs 9424 P अऩीराथी (Appellant) प्रत्मथी (Respondent)

For Respondent: Shri N K Chand
Section 143(3)Section 144C(5)Section 253(1)Section 92C(2)

…the deduction is to be calculated. 3.4.4 In similar and circumstances and accounting treatments, it has been held that losses in two units and profit in one unit should be set off before computing deduction – CIT vs. Sundravel Match Industries Pvt Ltd. (MAD) 245 ITR 605 and CIT vs Macmilan Co. of India Ltd. (MAD) 243 ITR 403. Further, it has been held in CIT vs RPG Telecom Ltd. (Kar) 292 ITR 355 that “set off loss in other u nits against the income from eligible units and compute deduction only on the net income”. and accordingly, computed the deduction under section 80IB in the following manner: Name of Unit P…

SYNGENTA INDIA LTD,PUNE vs. ADDL CIT RG 1(3), MUMBAI

In the result, appeal of the revenue stands dismissed

ITA 560/MUM/2015[2010-11]Status: DisposedITAT Mumbai30 Nov 2016AY 2010-11

Bench: Shri R. C. Sharma & Shri Amit Shuklait(Tp)A No.: 1373/Mum/2014 (Assessment Year 2009-10) ससिंगएनता इिंडिमा प्राइवेट सरसभटेि Vs Dy. Cit- 1(3), Room No.564, Syngenta India Ltd., Aayakar Bhavan, S No. 110/11/3, Amar Paradigm M K Road, Mumbai – 400 020 Baner Road, Pune -411 045 स्थमी रेखा सिं. Pan: Aaecs 9424 P अऩीराथी (Appellant) प्रत्मथी (Respondent)

For Respondent: Shri N K Chand
Section 143(3)Section 144C(5)Section 253(1)Section 92C(2)

…the deduction is to be calculated. 3.4.4 In similar and circumstances and accounting treatments, it has been held that losses in two units and profit in one unit should be set off before computing deduction – CIT vs. Sundravel Match Industries Pvt Ltd. (MAD) 245 ITR 605 and CIT vs Macmilan Co. of India Ltd. (MAD) 243 ITR 403. Further, it has been held in CIT vs RPG Telecom Ltd. (Kar) 292 ITR 355 that “set off loss in other u nits against the income from eligible units and compute deduction only on the net income”. and accordingly, computed the deduction under section 80IB in the following manner: Name of Unit P…

DCIT 1(3), MUMBAI vs. SYNGENTA INDIA LTD, PUNE

In the result, appeal of the revenue stands dismissed

ITA 1926/MUM/2014[2009-10]Status: DisposedITAT Mumbai30 Nov 2016AY 2009-10

Bench: Shri R. C. Sharma & Shri Amit Shuklait(Tp)A No.: 1373/Mum/2014 (Assessment Year 2009-10) ससिंगएनता इिंडिमा प्राइवेट सरसभटेि Vs Dy. Cit- 1(3), Room No.564, Syngenta India Ltd., Aayakar Bhavan, S No. 110/11/3, Amar Paradigm M K Road, Mumbai – 400 020 Baner Road, Pune -411 045 स्थमी रेखा सिं. Pan: Aaecs 9424 P अऩीराथी (Appellant) प्रत्मथी (Respondent)

For Respondent: Shri N K Chand
Section 143(3)Section 144C(5)Section 253(1)Section 92C(2)

…the deduction is to be calculated. 3.4.4 In similar and circumstances and accounting treatments, it has been held that losses in two units and profit in one unit should be set off before computing deduction – CIT vs. Sundravel Match Industries Pvt Ltd. (MAD) 245 ITR 605 and CIT vs Macmilan Co. of India Ltd. (MAD) 243 ITR 403. Further, it has been held in CIT vs RPG Telecom Ltd. (Kar) 292 ITR 355 that “set off loss in other u nits against the income from eligible units and compute deduction only on the net income”. and accordingly, computed the deduction under section 80IB in the following manner: Name of Unit P…

SYNGENTA INDIA LTD,PUNE vs. ADDL CIT RG 1(3), MUMBAI

Accordingly, we direct the AO to allow the actual expenditure incurred during this year on site restoration cost. Accordingly, ground no. 5 is treated as allowed

ITA 649/MUM/2013[2008-09]Status: DisposedITAT Mumbai01 Jun 2016AY 2008-09

Bench: Shri B R Baskaran & Shri Amit Shukla

Section 143(3)Section 144C(5)Section 145ASection 80I

…the deduction is to be calculated. 3.4.4 In similar and circumstances and accounting treatments, it has been held that losses in two units and profit in one unit should be set off before computing deduction – CIT vs. Sundravel Match Industries Pvt Ltd. (MAD) 245 ITR 605 and CIT vs Macmilan Co. of India Ltd. (MAD) 243 ITR 403. Further, it has been held in CIT vs RPG Telecom Ltd. (Kar) 292 ITR 355 that “set off loss in other u nits against the income from eligible units and compute deduction only on the net income”. and accordingly, computed the deduction under section 80IB in the following manner: 41 "संगएनता इ…

SYNGENTA INDIA LTD,PUNE vs. ADDL CIT 1(3), MUMBAI

Accordingly, we direct the AO to allow the actual expenditure incurred during this year on site restoration cost. Accordingly, ground no. 5 is treated as allowed

ITA 8534/MUM/2011[2007-08]Status: DisposedITAT Mumbai01 Jun 2016AY 2007-08

Bench: Shri B R Baskaran & Shri Amit Shukla

Section 143(3)Section 144C(5)Section 145ASection 80I

…the deduction is to be calculated. 3.4.4 In similar and circumstances and accounting treatments, it has been held that losses in two units and profit in one unit should be set off before computing deduction – CIT vs. Sundravel Match Industries Pvt Ltd. (MAD) 245 ITR 605 and CIT vs Macmilan Co. of India Ltd. (MAD) 243 ITR 403. Further, it has been held in CIT vs RPG Telecom Ltd. (Kar) 292 ITR 355 that “set off loss in other u nits against the income from eligible units and compute deduction only on the net income”. and accordingly, computed the deduction under section 80IB in the following manner: 41 "संगएनता इ…

M/S. SYNCO INDUSTRIES LTD. vs. ASSESSING OFFICER,INCOME TAX MUMBAI &ANR

C.A. No.-004190-004191 - 2002Supreme Court13 Mar 2008
For Respondent: Assessing Officer, Income Tax,Mumbai & Anr
Section 260Section 80Section 80ASection 80GSection 80HSection 80J

…negative figure or loss and therefore where the gross total income is ’Nil’ or net loss in the relevant year the assessee will not be entitled to any relief under Section 80-I. In Commissioner of Income Tax v. Sundaravel Match Industries (P) Ltd. (2000) 245 ITR 605 the Madras High Court has held that losses should be set off against the profits of the industrial undertaking before granting the deduction under Section 80HH of the Income-Tax Act, 1961, in view of the specific provisions found in Section 80AB. In http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 8 Commissioner of Income-Tax v. Nim…

CIT v. Sundravel Match Industries Pvt Ltd. (MAD) (245 ITR 605) — Cited in 7 Judgments | BharatTax