CIT v. Web Commerce (India) Private Limited

318 ITR 135High Court2009#3739 most cited

What is CIT v. Web Commerce (India) Private Limited authority for?

The furnishing of an audit report during assessment proceedings, rather than by the due date of filing the return, is considered a directory and not mandatory compliance for claiming deductions under Section 80-IA.

32

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Web Commerce (India) Private Limited · Section 80-IA · audit report filing · directory provision · mandatory provision · assessment proceedings · Delhi High Court

Also reported as

179 Taxmann 310

Sections most often in play

Section 139(1)Section 10AASection 10BSection 11Section 11(2)Section 119(2)(b)Section 12Section 12A
Read the full judgment

Issues it is cited on

section 115basection 115baasection 10b(8)section 80j(6a)section 80jdomestic companysection 12a(1)(b)carry forward of lossessection 139(5)section 10bsection 11(2)section 119(2)

Judgments citing CIT v. Web Commerce (India) Private Limited

Ram Sharan Khajani Devi Memorial Charitable Society, Delhi vs. ITO, Ward-35(1), Delhi

Accordingly, appeal filed by the assessee is allowed

ITA 2026/DEL/2021[2017-18]Status: DisposedITAT Delhi08 Apr 2022AY 2017-18

Bench: Shri Rama Kanta Panda[Assessment Year: 2017-18

Section 10B(5)Section 11Section 11(1)Section 11(1)(a)Section 11bSection 12A(1)(b)Section 143(1)

…ed that all these relevant dates clearly indicate that the assessee has filed the audit report within prescribed time and along with the return of income. Referring to decision of Hon’ble Delhi High Court in the case of CIT Vs. Web Commerce (India)(P) Ltd. 318 ITR 135, he submitted that the Hon’ble Delhi High Court in the same decision has held that provisions of Section 10B(5) are directory and not mandatory. Once the audit report is filed before the framing of the assessment, the requirement of the provisions stands complied. 7. Referring to the decision of the Hon’ble Punjab & Haryana High Court in the c…

M/S. Jeans Knit Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-4(1)(1), Bangalore

In the result, the appeal of the assessee is allowed

ITA 706/BANG/2020[2012-13]Status: DisposedITAT Bangalore22 Feb 2022AY 2012-13

Bench: Shri George George K & Ms. Padmavathy Sassessment Year : 2012-13

For Appellant: Smt. Tanmayee Rajkumar, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)
Section 115JSection 143(3)Section 250Section 80J

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2012-13 Jeans Knit Pvt. Ltd., Vs. The Dy. Commissioner of No.21-E1, 2nd Phase, Income-tax, Industrial Area, Peenya, Circle-4(1)(1), Bengaluru-560 058. Bengaluru. PAN – AABCJ 4513 B APPELLANT RESPONDENT Assessee by : Smt. Tanmayee Rajkumar, Advocate Revenue by : Shri Muzaffar Hussain, CIT(DR) Date of hearing : 09.02.2022 Date of Pronouncement : 22.02.2022 O R D E R Per Padmavathy S, Accountant Member This appeal by the assessee is directed against t…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, COCHIN Before Shri George George K, Judicial Member ITA No.161/Coch/2020 : Asst.Year 2007-2008 ITA No.162/Coch/2020 : Asst.Year 2008-2009 ITA No.163/Coch/2020 : Asst.Year 2009-2010 ITA No.164/Coch/2020 : Asst.Year 2011-2012 M/s. Krythium Solutions Private The Asst.Commissioner of Limited, C/o.Menon & Pai Vs. Income-tax, Circle 1(2) Advocates, I S. Press Road Kochi. Ernakulam – 682 018. PAN : AACCK6349R. (Appellant) (Respondent) Appellant by : Sri.Raja Kannan, Advocate Respondent by : Sri.Mritunjaya Sharma, Sr.DR Date of Pronouncement : 24.07.2020 Date of Hea…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, COCHIN Before Shri George George K, Judicial Member ITA No.161/Coch/2020 : Asst.Year 2007-2008 ITA No.162/Coch/2020 : Asst.Year 2008-2009 ITA No.163/Coch/2020 : Asst.Year 2009-2010 ITA No.164/Coch/2020 : Asst.Year 2011-2012 M/s. Krythium Solutions Private The Asst.Commissioner of Limited, C/o.Menon & Pai Vs. Income-tax, Circle 1(2) Advocates, I S. Press Road Kochi. Ernakulam – 682 018. PAN : AACCK6349R. (Appellant) (Respondent) Appellant by : Sri.Raja Kannan, Advocate Respondent by : Sri.Mritunjaya Sharma, Sr.DR Date of Pronouncement : 24.07.2020 Date of Hea…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, COCHIN Before Shri George George K, Judicial Member ITA No.161/Coch/2020 : Asst.Year 2007-2008 ITA No.162/Coch/2020 : Asst.Year 2008-2009 ITA No.163/Coch/2020 : Asst.Year 2009-2010 ITA No.164/Coch/2020 : Asst.Year 2011-2012 M/s. Krythium Solutions Private The Asst.Commissioner of Limited, C/o.Menon & Pai Vs. Income-tax, Circle 1(2) Advocates, I S. Press Road Kochi. Ernakulam – 682 018. PAN : AACCK6349R. (Appellant) (Respondent) Appellant by : Sri.Raja Kannan, Advocate Respondent by : Sri.Mritunjaya Sharma, Sr.DR Date of Pronouncement : 24.07.2020 Date of Hea…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, COCHIN Before Shri George George K, Judicial Member ITA No.161/Coch/2020 : Asst.Year 2007-2008 ITA No.162/Coch/2020 : Asst.Year 2008-2009 ITA No.163/Coch/2020 : Asst.Year 2009-2010 ITA No.164/Coch/2020 : Asst.Year 2011-2012 M/s. Krythium Solutions Private The Asst.Commissioner of Limited, C/o.Menon & Pai Vs. Income-tax, Circle 1(2) Advocates, I S. Press Road Kochi. Ernakulam – 682 018. PAN : AACCK6349R. (Appellant) (Respondent) Appellant by : Sri.Raja Kannan, Advocate Respondent by : Sri.Mritunjaya Sharma, Sr.DR Date of Pronouncement : 24.07.2020 Date of Hea…

Parshnath Projects Ltd, Navi Mumbai vs. DCIT 10(3), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 4309/MUM/2015[2003-04]Status: DisposedITAT Mumbai12 Apr 2019AY 2003-04

Bench: Shri G. Manjunatha & Shri Ravish Sood

For Appellant: Shri Ajay R. Singh, A.RFor Respondent: Ms. Anita Hardasani, D.R
Section 143(1)Section 143(3)Section 147Section 80H

…the said statutory provision. Our aforesaid view is fortified by the judgments of the Hon‟ble High Court of Delhi in the case of Continental Construction Ltd.Vs. Union of India & Others (1990) 185 ITR 230 (Del) and CIT vs. Web Commerce (India) P. Ltd. (2009) 318 ITR 135 (Del). Apart there from, in our considered view that now when the tribunal following its earlier decision for A.Y 2000-01 in ITA No. 6252/Mum/2004, dated 30.05.2007, had restored the matter to the file of the A.O with a specific direction to give an opportunity to the assessee to create the necessary reserve account as per the provision of Sec. 8…

DCIT, Bhubaneswar vs. M/S. Discoverture Solutions (India) Pvt. Ltd., Bhubaneswar

In the result, the appeal filed by the revenue is allowed

ITA 50/CTK/2015[2011-12]Status: DisposedITAT Cuttack26 Apr 2017AY 2011-12

Bench: S/Shri N.S Saini & Kuldip Singhassessment Year : 2011-12

For Appellant: Shri Bibek Mohanty, ARFor Respondent: Shri Kunal Singh, CIT DR
Section 10ASection 10BSection 139(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/SHRI N.S SAINI, ACCOUNTANT MEMBER AND KULDIP SINGH JUDICIAL MEMBER Assessment Year : 2011-12 DCIT, Corporate Circle 1(1), Vs. M/s. Discoverture Solutions (India) Pvt Ltd., E/48, Bhubaneswar. Infocity, Chandrasekharpur, Bhubaneswar. PAN/GIR No. (Appellant) .. ( Respondent) Assessee by : Shri Bibek Mohanty, AR Revenue by : Shri Kunal Singh, CIT DR Date of Hearing : 24/04/ 2017 Date of Pronouncement : /04/ 2017 O R D E R Per N.S.Saini, AM This is an appeal filed by the assessee against the order of CIT(A)- II, Bhubaneswar, dated13.11.2014,…

Ranbaxy Laboratories Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, we direct the AO to reduce the book profit u/s 115JB of the Act by the amount of reversal of the provision of Rs

ITA 196/DEL/2013[2008-09]Status: DisposedITAT Delhi25 Apr 2016AY 2008-09

Bench: Sh. I. C.Sudhir Judicialmember & Sh. Prashant Maharishia.Y.: - 2008-09 Ranbaxy Laboratories Ltd. Vs Acit 12Th Floor, Devika Tower, Range -15 6, Nehru Place New Delhi New Delhi Pan No. Aaacr0127N (Appellant) (Respondent)

For Appellant: 1. Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Amrendra Kumar, CIT, DR
Section 143Section 143(3)Section 92D

…Page 1 of 134 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’, NEW DELHI BEFORE SH. I. C.SUDHIR JudicialMember AND SH. PRASHANT MAHARISHI, Accountant Member A.Y.: - 2008-09 Ranbaxy Laboratories Ltd. Vs ACIT 12th Floor, Devika Tower, Range -15 6, Nehru Place New Delhi New Delhi PAN No. AAACR0127N (APPELLANT) (RESPONDENT) Date of pronouncement 25/04/2016 Assessee by: 1. Shri Ajay Vohra, Sr. Adv. with Sh. Rohit Jain, Adv.and Ms. Deepanvee Rao,Adv. on corporate tax issues 2. Sh. Rahul Mitra, C.A. with Sh. Derendra Gulari, C.A and Sh. Vinay Verma, C.A. on transfer pricing issues Revenue by: Shri Amrendra Kumar…

Asst CIT Ltu, Mumbai vs. Union Bank of India, Mumbai

In the result, the appeal filed by the Revenue in ITA No

ITA 6921/MUM/2013[2007-08]Status: DisposedITAT Mumbai17 Dec 2015AY 2007-08

Bench: Shri N.K. Billaiya & Shri Pawan Singhआयकर अपील सं/ I.Ta No. 6921/Mum/2013 ("नधा"रण वष" / Assessment Year: 2007-08 बनाम/ The Acit, Union Bank Of India, Large Tax Payer Unit, Union Bank Bhavan, Vs. Centre-1, 29Th Floor, 239, Vidhan Bhavan Marg, World Trade Centre, Nariman Point, Cuffe Parade, Mumbai-400 021 Mumbai-400 005 आयकर अपील सं/ I.Ta No. 6980/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10 बनाम/ Union Bank Of India, The Acit, Union Bank Bhavan, Large Tax Payer Unit, Vs. 239, Vidhan Bhavan Marg, Centre-1, 29Th Floor, Nariman Point, World Trade Centre, Mumbai-400 021 Cuffe Parade, Mumbai-400 005 आयकर अपील सं/ I.Ta No. 6922/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10 बनाम/ The Acit, Union Bank Of India, Large Tax Payer Unit, Union Bank Bhavan, Vs. Centre-1, 29Th Floor, 239, Vidhan Bhavan Marg, World Trade Centre, Nariman Point, Cuffe Parade, Mumbai-400 021 Mumbai-400 005 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacu 0564G (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से/ Department By: Shri G.M. Dass ""यथ" क" ओर से/Assessee By: Shri C. Naresh

For Appellant: Shri C. NareshFor Respondent: Shri G.M. Dass
Section 1Section 2Section 2(45)Section 24ASection 36Section 36(1)(viia)

…case in A.Y. 208-09 in ITA Nos. 4678 & 4842/M/2013. The Tribunal has considered a similar issue at para-19 on page-10 of its order wherein the Tribunal has followed the decision of the Hon’ble Delhi High Court in the case of CIT Vs Web Comerce India Pvt. Ltd. 179 Taxmann 310 and held that since the assessee has filed the Audit report before finalization of assessment order, the Ld. CIT(A) was justified in directing the AO to allow the claim. Respectfully following the findings of the Tribunal in assesee’s own case (supra) ground No. 3 is dismissed. 14. Grievance raised vide ground No. 4 are similar to the griev…

ACIT Large Tax Payer Unit, Mumbai vs. Union Bank of India, Mumbai

In the result, the appeal filed by the assessee is treated as allowed for statistical purposes and the appeal of the revenue is treated as partly allowed for statistical purposes

ITA 4842/MUM/2013[2008-09]Status: DisposedITAT Mumbai18 Nov 2015AY 2008-09

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.4678/Mum/2013 (ननधधायण वषा / Assessment Year: 2008-09) बनाम/ Union Bank Of India, Addl. Commissioner Of Income Tax, Ltu, Central Accounts Department, Vs. World Trade Center, 6Th Floor, Cuff Parade, 239, Vidhan Bhavan Marg, Mumbai-400005 Nariman Point, Mumbai-400021 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 10Section 14ASection 36(1)(viia)Section 36(1)(viii)Section 80L

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “एफ” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL“ F” BENCH, MUMBAI BEFORE S/SHRI B.R.BASKARAN, AM AND AMARJIT SINGH, JM आमकय अऩीर सं./I.T.A. No.4678/Mum/2013 (ननधधायण वषा / Assessment Year: 2008-09) बनाम/ Union Bank of India, Addl. Commissioner of Income Tax, LTU, Central Accounts Department, Vs. World Trade Center, 6th floor, Cuff Parade, 239, Vidhan Bhavan Marg, Mumbai-400005 Nariman Point, Mumbai-400021 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4842/Mum/2013 (ननधधायण वषा / Assessment Year: 2008-09) बनाम/ Asstt. Commissioner of Union Bank of…

Union Bank of India, Mumbai vs. Asst CIT Ltu, Mumbai

In the result, the appeal filed by the assessee is treated as allowed for statistical purposes and the appeal of the revenue is treated as partly allowed for statistical purposes

ITA 4678/MUM/2013[2008-09]Status: DisposedITAT Mumbai18 Nov 2015AY 2008-09

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.4678/Mum/2013 (ननधधायण वषा / Assessment Year: 2008-09) बनाम/ Union Bank Of India, Addl. Commissioner Of Income Tax, Ltu, Central Accounts Department, Vs. World Trade Center, 6Th Floor, Cuff Parade, 239, Vidhan Bhavan Marg, Mumbai-400005 Nariman Point, Mumbai-400021 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 10Section 14ASection 36(1)(viia)Section 36(1)(viii)Section 80L

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “एफ” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL“ F” BENCH, MUMBAI BEFORE S/SHRI B.R.BASKARAN, AM AND AMARJIT SINGH, JM आमकय अऩीर सं./I.T.A. No.4678/Mum/2013 (ननधधायण वषा / Assessment Year: 2008-09) बनाम/ Union Bank of India, Addl. Commissioner of Income Tax, LTU, Central Accounts Department, Vs. World Trade Center, 6th floor, Cuff Parade, 239, Vidhan Bhavan Marg, Mumbai-400005 Nariman Point, Mumbai-400021 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4842/Mum/2013 (ननधधायण वषा / Assessment Year: 2008-09) बनाम/ Asstt. Commissioner of Union Bank of…