CIT v. Technotive Eastern P. Ltd.

255 ITR 253Reported decision2002#9597 most cited

What is CIT v. Technotive Eastern P. Ltd. authority for?

Separate accounts are not required for claiming deductions under sections 80HH and 80-I of the Income-tax Act, 1961. This decision was also applied to section 80-IB.

11

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. Technotive Eastern P. Ltd. · 255 ITR 253 · Section 80HH · Section 80-I · Section 80-IB · separate accounts · deduction

Judgments citing CIT v. Technotive Eastern P. Ltd.

M/S. New Mangalore Port Authority, Mangaluru vs. Assistant Commissioner of Income-Tax, Circle-1(1), Mangaluru

In the result, the appeal of the assessee is allowed and the cross-objection filed by the Revenue is dismissed

ITA 755/BANG/2023[2012-13]Status: DisposedITAT Bangalore19 Dec 2023AY 2012-13

Bench: Shri Chandra Poojari & Ms. Madhumita Roy

For Appellant: Shri V Srinivasan, AdvocateFor Respondent: Shri G Manoj Kumar, CIT (DR)
Section 143(1)Section 143(2)Section 143(3)Section 14ASection 80I

…e judgment applies to this effect to section 80-IB as well. A similar view was taken by the Andhra Pradesh High Court in CIT v. 34 Sree Krishna Pulverising Mills [2000] 241 ITR 262 (AP) and by the Gauhati High Court in CIT v. Technotive Eastern P. Ltd. [2002] 255 ITR 253 (Gauhati). The Gauhati High Court framed the following question of law and proceeded to answer it as follows (page 255) "(i) Whether on the facts and in the circumstances of the case the Tribunal was correct in law in holding that no separate accounts are required to be maintained for claiming deductions under sections 80HH and 80-I of the Income…

Oil India Ltd., Dibrugarh vs. The Assistant Commissioner of Income Tax, Circle-2, Dibrugarh

ITA 33/GTY/2018[2008-09]Status: DisposedITAT Guwahati26 Aug 2019AY 2008-09

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…0IB/80IC is to be allowed. The other point, that separate accounts are to be maintained as pointed out by the AO, is not a requirement of this Section. The Gauhati High Curt has categorically held in the case of CIT Vs.Technotive Eastern Pvt. Ltd. reported in 255 ITR 253 at page 255, that for the purpose of claiming relief under Section 80HHH and Section 80I, the law does not require that separate accounts are to be maintained for claiming deduction under the aforesaid provisions. The provisions of section 80IC are similar in that the only requirement is that thee profit of the concern or the undertaking is to be…

Oil India Ltd., Dibrugarh vs. Assistant Commissioner of Income Tax, Circle -2, Dibrugarh

ITA 9/GTY/2014[2010-11]Status: DisposedITAT Guwahati26 Aug 2019AY 2010-11

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…0IB/80IC is to be allowed. The other point, that separate accounts are to be maintained as pointed out by the AO, is not a requirement of this Section. The Gauhati High Curt has categorically held in the case of CIT Vs.Technotive Eastern Pvt. Ltd. reported in 255 ITR 253 at page 255, that for the purpose of claiming relief under Section 80HHH and Section 80I, the law does not require that separate accounts are to be maintained for claiming deduction under the aforesaid provisions. The provisions of section 80IC are similar in that the only requirement is that thee profit of the concern or the undertaking is to be…

Oil India Ltd., Dibrugarh vs. Assistant Commissioner of Income Tax, Range -2, Dibrugarh

ITA 325/GTY/2013[2009-10]Status: DisposedITAT Guwahati26 Aug 2019AY 2009-10

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…0IB/80IC is to be allowed. The other point, that separate accounts are to be maintained as pointed out by the AO, is not a requirement of this Section. The Gauhati High Curt has categorically held in the case of CIT Vs.Technotive Eastern Pvt. Ltd. reported in 255 ITR 253 at page 255, that for the purpose of claiming relief under Section 80HHH and Section 80I, the law does not require that separate accounts are to be maintained for claiming deduction under the aforesaid provisions. The provisions of section 80IC are similar in that the only requirement is that thee profit of the concern or the undertaking is to be…

Oil India Ltd., Dibrugarh vs. Additional Commissioner of Income Tax, Range -2, Dibrugarh

ITA 87/GTY/2010[2007-08]Status: DisposedITAT Guwahati26 Aug 2019AY 2007-08

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…0IB/80IC is to be allowed. The other point, that separate accounts are to be maintained as pointed out by the AO, is not a requirement of this Section. The Gauhati High Curt has categorically held in the case of CIT Vs.Technotive Eastern Pvt. Ltd. reported in 255 ITR 253 at page 255, that for the purpose of claiming relief under Section 80HHH and Section 80I, the law does not require that separate accounts are to be maintained for claiming deduction under the aforesaid provisions. The provisions of section 80IC are similar in that the only requirement is that thee profit of the concern or the undertaking is to be…

The Assistant Commissioner of Income Tax, Circle-2, Dibrugarh vs. Oil India Ltd., Dibrugarh

ITA 123/GTY/2008[2006-07]Status: DisposedITAT Guwahati26 Aug 2019AY 2006-07

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…0IB/80IC is to be allowed. The other point, that separate accounts are to be maintained as pointed out by the AO, is not a requirement of this Section. The Gauhati High Curt has categorically held in the case of CIT Vs.Technotive Eastern Pvt. Ltd. reported in 255 ITR 253 at page 255, that for the purpose of claiming relief under Section 80HHH and Section 80I, the law does not require that separate accounts are to be maintained for claiming deduction under the aforesaid provisions. The provisions of section 80IC are similar in that the only requirement is that thee profit of the concern or the undertaking is to be…

The Assistant Commissioner of Income Tax, Circle-2, Dibrugarh vs. Oil India Ltd., Dibrugarh

ITA 122/GTY/2008[2005-06]Status: DisposedITAT Guwahati26 Aug 2019AY 2005-06

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…0IB/80IC is to be allowed. The other point, that separate accounts are to be maintained as pointed out by the AO, is not a requirement of this Section. The Gauhati High Curt has categorically held in the case of CIT Vs.Technotive Eastern Pvt. Ltd. reported in 255 ITR 253 at page 255, that for the purpose of claiming relief under Section 80HHH and Section 80I, the law does not require that separate accounts are to be maintained for claiming deduction under the aforesaid provisions. The provisions of section 80IC are similar in that the only requirement is that thee profit of the concern or the undertaking is to be…

The Assistant Commissioner of Income Tax, Circle-2, Dibrugarh vs. Oil India Ltd., Dibrugarh

ITA 121/GTY/2008[2004-05]Status: DisposedITAT Guwahati26 Aug 2019AY 2004-05

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…0IB/80IC is to be allowed. The other point, that separate accounts are to be maintained as pointed out by the AO, is not a requirement of this Section. The Gauhati High Curt has categorically held in the case of CIT Vs.Technotive Eastern Pvt. Ltd. reported in 255 ITR 253 at page 255, that for the purpose of claiming relief under Section 80HHH and Section 80I, the law does not require that separate accounts are to be maintained for claiming deduction under the aforesaid provisions. The provisions of section 80IC are similar in that the only requirement is that thee profit of the concern or the undertaking is to be…

The Assistant Commissioner of Income Tax, Circle-2, Dibrugarh vs. Oil India Ltd., Dibrugarh

ITA 120/GTY/2008[2003-04]Status: DisposedITAT Guwahati26 Aug 2019AY 2003-04

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 251Section 80I

…0IB/80IC is to be allowed. The other point, that separate accounts are to be maintained as pointed out by the AO, is not a requirement of this Section. The Gauhati High Curt has categorically held in the case of CIT Vs.Technotive Eastern Pvt. Ltd. reported in 255 ITR 253 at page 255, that for the purpose of claiming relief under Section 80HHH and Section 80I, the law does not require that separate accounts are to be maintained for claiming deduction under the aforesaid provisions. The provisions of section 80IC are similar in that the only requirement is that thee profit of the concern or the undertaking is to be…

DCIT, New Delhi vs. M/S. Mehta Print Arts Pvt. Ltd., New Delhi

In the result, the appeal of the department is dismissed

ITA 550/DEL/2014[2007-08]Status: DisposedITAT Delhi30 May 2017AY 2007-08

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm Ita No. 550/Del/2014 : Asstt. Year : 2007-08 Deputy Commissioner Of Income Vs M/S Mehta Print Arts Pvt. Ltd., Tax, Circle-6(1), E-27, Basement, Naraina Vihar, New Delhi New Delhi-110028 (Appellant) (Respondent) Pan No. Aaaco8042K Assessee By : Sh. Pranshu Goel, Ca & Ms. Priyanka Mongia, Ca Revenue By : Sh. Rajesh Kumar, Sr. Dr Date Of Hearing : 23.05.2017 Date Of Pronouncement : 30.05.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Pranshu Goel, CA &For Respondent: Sh. Rajesh Kumar, Sr. DR
Section 143(1)Section 143(3)Section 154

…Empire Industries Ltd. (1986) 162 ITR 846 (SC) " Aspinwall Vs CIT 251 ITR 323 (SC) " CIT Vs Commercial Law of India 107 ITR 822 " CIT Vs Datacons 155 ITR 66 " CIT Vs Oswal 223 ITGR 735 " CIT Vs Computterised Accounting 235 ITR 502 " CIT Vs Technotive Eastern 255 ITR 253 " CIT Vs Oracle Software India (SC) CA No. 235/2010 @ SLP(C) No. 4719/2008 6. The ld. CIT(A) after considering the submissions of the assessee observed that an identical issue was decided by his predecessor for the assessment year 2009-10 vide order dated 23.04.2013 and the AO was directed to allow the additional depreciation. The ld. CIT(A) by f…

DCIT vs. M/S Golden Gate Properties Ltd

In the result, the appeal of the revenue allowed for statistical purposes

ITA 1708/BANG/2013[2010-11]Status: DisposedITAT Bangalore29 Dec 2015AY 2010-11

Bench: Shri Abraham P George & Shri Vijay Pal Raodeputy Commissioner Of Income-Tax, Circle 11(3), Bangalore. … Appellant Vs. M/S. Golden Gate Properties Ltd. No.820, Golden House, 80 Feet Road, 8Th Block, Koramangala, Bangalore-560095. … Respondent Pan: Aaacg 5284 H

For Appellant: Shri Sanjay Kumar, CIT(DR)For Respondent: Shri V.Narendra Sharma, Advocate
Section 1Section 115JSection 143(3)Section 211Section 211(2)Section 211(6)Section 80

…expenses is not an item which is specified in Cl ause (i) to (viii) of Explanation 1 to Section I15JB(I) but also that the amount of prior period expenses of Rs.14,37,10,403 had not been debited to the P&L account and the SC in the case of Apollo Tyres vs CIT 255 ITR 253 had held that once the account has been certified by the auditors to have been prepared in accordance with the provisions of the company act then there is no jurisdiction to go behind the net profit in the P&L account accept to the extent provided the Explanation to Section 1 I5JB. 3) The CIT(A) erred in holding that the assessee is eligible to a…