CIT v. TVS Electronics Ltd.

419 ITR 187High Court2019#17889 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 143(3)Section 154 Section 35(2AB)

Judgments citing CIT v. TVS Electronics Ltd.

Sud Chemie India Private Limited, Ernakulam vs. DCIT, Corporate Cir 2(1), Kochi, Ernakulam

In the result, the appeal filed by the assessee is partly allowed

ITA 990/COCH/2024[2016-17]Status: DisposedITAT Cochin16 May 2025AY 2016-17

Bench: Shri George George K., Vp & Shri Inturi Rama Rao, Am

For Appellant: Shri Radesh Bhatt, CAFor Respondent: Smt. Leena Lal, Sr. D.R

Section 143(3)Section 154Section 35

…pproval. The fact that it was approve subsequently cannot be a ground for disallowance of the claim for deduction u/s. 35(2AB) of the Act. He also placed reliance on the judgement of Hon'ble Madras High Court in the case of CIT vs. TVS Electronics Ltd. [2019] 419 ITR 187. 6. On the other hand, the learned Sr. DR, placing reliance on the orders of the lower authorities, submits that from the material on record it is clear that Form 3CL was approved on 04.04.2016 for the period of 01.04.2016 to 31.03.2017. Therefore, the expenditure required to be certified by prescribed authority. 7. We have heard the rival conte…

Eicher Motors Ltd., New Delhi vs. Addl. CIT, Special Range- 3, New Delhi

In the result, both appeals of the assessee are partly allowed for statistical purposes

ITA 8739/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Aug 2022AY 2014-15

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Us

Section 3Section 35Section 35I

…of India & Anr. 397 ITR 728 (Del.) b) Deduction under section 35(2AB) cannot be denied in respect of recognized in-house R & D centre even though approval in Form 3CM for the relevant years was under consideration or awaited. iv. CIT vs TVS Electronics Ltd. 419 ITR 187 (Madras) v. Minilec India (P.) Ltd. vs ACIT 171 ITD 124 (Pune Trib.) c) Expenditure eligible for deduction under section 35(2AB) of the Act cannot be restricted to the amount of expenditure certified by Department of Scientific and Industrial Research (‘DSIR’) in Form 3CL vi. ACIT vs Torrent Pharmaceuticals (ITA No569/Ahd/2004 (Ahd. Trib.) vi…

Eicher Motors Ltd., New Delhi vs. Addl. CIT, Special Range- 3, New Delhi

In the result, both appeals of the assessee are partly allowed for statistical purposes

ITA 133/DEL/2019[2013-14]Status: DisposedITAT Delhi29 Aug 2022AY 2013-14

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Us

Section 3Section 35Section 35I

Pegasus Properties P. Ltd., Pune vs. Dy CIT, CC-2(3), Mumbai

In the result, appeal filed by the assessee is partly allowed

ITA 943/MUM/2021[2015-16]Status: DisposedITAT Mumbai19 May 2022AY 2015-16

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

For Appellant: Shri Rajan VoraFor Respondent: Shri Dhramveer Singh

Section 153Section 153ASection 153CSection 22Section 23Section 23(4)

…ernment was under consideration or awaited, the deduction under section 35(2AB) is available to the assesseee - CIT vs Claris Lifesciences Ltd (2010) 326 ITR 251 (Gujrat) (Copy is enclosed at page 319 to 321 of the paperbook) CIT vs TVS Electronics Ltd (2019) 419 ITR 187 (Madras) (Copy is enclosed at page 322 to 325 of the paperbook) Maruti Suzuki India Ltd vs CIT (2017) 397 ITR 728 (Delhi) (Copy is enclosed at page 326 to 336 of the paperbook) 23 ITA.NO. 943/MUM/2021 (A.Y: 2015-16) Pegasus Properties Pvt. Ltd., Judicial precedents in the context of approvals under section 40A(7) of the Act 43 The Appellant plac…

K.N.Bio Sciences India Private Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-2(1), Hyderabad

In the result, assessee’s appeal is treated as allowed for statistical purposes

ITA 1344/HYD/2019[2016-17]Status: DisposedITAT Hyderabad03 Mar 2021AY 2016-17

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamonyassessment Year: 2016-17

For Appellant: Sri C. SureshFor Respondent: Sri M. Mahidhar,DR

Section 143(3)Section 35

…should be granted wt. deduction u/s 35(2AB) of the Act as claimed by the assessee. For this proposition, the learned Counsel for the assessee placed reliance upon the decision of the Hon'ble Madras High Court in the case of CIT vs. TVS Electronics Ltd (2019) 419 ITR 187 (Mad.). 4. The learned DR, on the other hand, submitted that Form 3CM/3CL are not mere procedural forms but have to be issued by the prescribed authority i.e. DSIR quantifying the amount eligible for deduction u/s 35 (2AB) of the Act, and therefore, without such form, the assessee cannot be granted wt. deduction u/s 35AB of the Act. 5. Having r…