CIT v. Yokogawa India Ltd.

341 ITR 385High Court2012#296 most cited

What is CIT v. Yokogawa India Ltd. authority for?

A provision for doubtful debts cannot be added back while computing book profits under Section 115JB of the Income-tax Act for Minimum Alternate Tax (MAT) purposes.

270

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2012 to 2026.

Also referred to as

CIT v. Yokogawa India Ltd. · Section 115JB · book profits · MAT computation · provision for doubtful debts · add-back · Section 36(1)(vii) · Minimum Alternate Tax · book profit calculation · doubtful debt provision · Karnataka High Court · 17 Taxmann.com 15

Also reported as

204 Taxmann 30517 Taxmann.com 15246 CTR 226

Sections most often in play

Section 115JBSection 36(1)(vii)Section 10(34)Section 10(35)Section 14ASection 2(24)Section 32(1)(iia)Section 40(a)(ii)

Issues it is cited on

section 115jb(2)section 36(1)(vii)section 36(2)section 40(a)(i)book profitssection 115jamalgamationsection 115jbdisallowance under section 14acommercial expediencydisallowance u/s 14asection 36(1)

Judgments citing CIT v. Yokogawa India Ltd.

Hewlett-Packard Globalsoft Private Limtied, Bangalore vs. DCIT, Bangalore

In the result, the appeal filed by the assessee stands partly allowed for statistical purposes and the appeal of the revenue stands dismissed

ITA 835/BANG/2016[2011-12]Status: DisposedITAT Bangalore03 Jun 2022AY 2011-12

…s are available and considered for comparability, the application of service income to total income does not arise. xvi) The Hon'ble DRP erred in following the ratio laid down by the Hon'ble Karnataka High Court in the case of CIT Vs M/s Yokogawa India Ltd., (341 ITR 385) xvii) The DRP erred in holding that the loss of non section 10A unit cannot be set off against the income of the 10A unit. xviii) The DRP erred in following the ratio laid down by the Hon'ble High Court in the case of M/s Tata Elxsi Ltd., xix) The DRP erred in holding that the expenses reduced from the export turnover has to be reduced from the…

DCIT, Bangalore vs. M/S Hewlett Packard Globalsoft Pvt. Ltd., Bangalore

In the result, the appeal filed by the assessee stands partly allowed for statistical purposes and the appeal of the revenue stands dismissed

ITA 810/BANG/2016[2011-12]Status: DisposedITAT Bangalore03 Jun 2022AY 2011-12

…s are available and considered for comparability, the application of service income to total income does not arise. xvi) The Hon'ble DRP erred in following the ratio laid down by the Hon'ble Karnataka High Court in the case of CIT Vs M/s Yokogawa India Ltd., (341 ITR 385) xvii) The DRP erred in holding that the loss of non section 10A unit cannot be set off against the income of the 10A unit. xviii) The DRP erred in following the ratio laid down by the Hon'ble High Court in the case of M/s Tata Elxsi Ltd., xix) The DRP erred in holding that the expenses reduced from the export turnover has to be reduced from the…

International Agricultural Processing (P) Ltd., Chennai vs. ACIT, Madurai

In the result, the appeals filed by the assessee for the AYs 2003-04

ITA 1408/CHNY/2016[2007-2008]Status: DisposedITAT Chennai25 May 2022AY 2007-2008

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.1251 To 1254, 1407 & 1408/Chny/2016 िनधा"रण वष" /Assessment Years: 2003-04 To 2006-07, 2008-09 & 2007-08 M/S.International Agricultural- V. The Asst. Commissioner- Processing (P) Ltd., Of Income Tax, 332/5-A, Peranai Road, Company Circle-Ii, Musuvanathu Village, Madurai. Nilakottai Taluk, Dindigul-624 219. [Pan: Aaaci 3593 B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Banusekar, CAFor Respondent: Mr.P.Sajit Kumar, JCIT
Section 10BSection 133ASection 143(2)Section 143(3)Section 147Section 148

…he Act, and not at the stage of the computation of total income under Chapter-VI of the Act. The Hon’ble Supreme Court while upholding the decision of the Hon’ble Karnataka High Court in the case of CIT & Anr. v. Yokogawa India Ltd. & Ors. reported in [2012] 341 ITR 385 (Karnataka), had considered the observations of the Hon’ble Karnataka High Court, wherein, it has been clearly held that the exemption u/s.10A of the Act, has to be allowed without setting off of brought forward business loss and unabsorbed depreciation from the earlier assessment years or current assessment year either in the case of STP Unit…

International Agricultural Processing (P) Ltd., Chennai vs. ACIT, Madurai

In the result, the appeals filed by the assessee for the AYs 2003-04

ITA 1407/CHNY/2016[2008-2009]Status: DisposedITAT Chennai25 May 2022AY 2008-2009

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.1251 To 1254, 1407 & 1408/Chny/2016 िनधा"रण वष" /Assessment Years: 2003-04 To 2006-07, 2008-09 & 2007-08 M/S.International Agricultural- V. The Asst. Commissioner- Processing (P) Ltd., Of Income Tax, 332/5-A, Peranai Road, Company Circle-Ii, Musuvanathu Village, Madurai. Nilakottai Taluk, Dindigul-624 219. [Pan: Aaaci 3593 B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Banusekar, CAFor Respondent: Mr.P.Sajit Kumar, JCIT
Section 10BSection 133ASection 143(2)Section 143(3)Section 147Section 148

…he Act, and not at the stage of the computation of total income under Chapter-VI of the Act. The Hon’ble Supreme Court while upholding the decision of the Hon’ble Karnataka High Court in the case of CIT & Anr. v. Yokogawa India Ltd. & Ors. reported in [2012] 341 ITR 385 (Karnataka), had considered the observations of the Hon’ble Karnataka High Court, wherein, it has been clearly held that the exemption u/s.10A of the Act, has to be allowed without setting off of brought forward business loss and unabsorbed depreciation from the earlier assessment years or current assessment year either in the case of STP Unit…

International Agricultural Processing (P) Ltd., Chennai vs. ACIT, Madurai

In the result, the appeals filed by the assessee for the AYs 2003-04

ITA 1254/CHNY/2016[2006-2007]Status: DisposedITAT Chennai25 May 2022AY 2006-2007

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.1251 To 1254, 1407 & 1408/Chny/2016 िनधा"रण वष" /Assessment Years: 2003-04 To 2006-07, 2008-09 & 2007-08 M/S.International Agricultural- V. The Asst. Commissioner- Processing (P) Ltd., Of Income Tax, 332/5-A, Peranai Road, Company Circle-Ii, Musuvanathu Village, Madurai. Nilakottai Taluk, Dindigul-624 219. [Pan: Aaaci 3593 B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Banusekar, CAFor Respondent: Mr.P.Sajit Kumar, JCIT
Section 10BSection 133ASection 143(2)Section 143(3)Section 147Section 148

…he Act, and not at the stage of the computation of total income under Chapter-VI of the Act. The Hon’ble Supreme Court while upholding the decision of the Hon’ble Karnataka High Court in the case of CIT & Anr. v. Yokogawa India Ltd. & Ors. reported in [2012] 341 ITR 385 (Karnataka), had considered the observations of the Hon’ble Karnataka High Court, wherein, it has been clearly held that the exemption u/s.10A of the Act, has to be allowed without setting off of brought forward business loss and unabsorbed depreciation from the earlier assessment years or current assessment year either in the case of STP Unit…

International Agricultural Processing (P) Ltd., Chennai vs. ACIT, Madurai

In the result, the appeals filed by the assessee for the AYs 2003-04

ITA 1253/CHNY/2016[2005-2006]Status: DisposedITAT Chennai25 May 2022AY 2005-2006

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.1251 To 1254, 1407 & 1408/Chny/2016 िनधा"रण वष" /Assessment Years: 2003-04 To 2006-07, 2008-09 & 2007-08 M/S.International Agricultural- V. The Asst. Commissioner- Processing (P) Ltd., Of Income Tax, 332/5-A, Peranai Road, Company Circle-Ii, Musuvanathu Village, Madurai. Nilakottai Taluk, Dindigul-624 219. [Pan: Aaaci 3593 B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Banusekar, CAFor Respondent: Mr.P.Sajit Kumar, JCIT
Section 10BSection 133ASection 143(2)Section 143(3)Section 147Section 148

…he Act, and not at the stage of the computation of total income under Chapter-VI of the Act. The Hon’ble Supreme Court while upholding the decision of the Hon’ble Karnataka High Court in the case of CIT & Anr. v. Yokogawa India Ltd. & Ors. reported in [2012] 341 ITR 385 (Karnataka), had considered the observations of the Hon’ble Karnataka High Court, wherein, it has been clearly held that the exemption u/s.10A of the Act, has to be allowed without setting off of brought forward business loss and unabsorbed depreciation from the earlier assessment years or current assessment year either in the case of STP Unit…

International Agricultural Processing (P) Ltd., Chennai vs. ACIT, Madurai

In the result, the appeals filed by the assessee for the AYs 2003-04

ITA 1252/CHNY/2016[2004-2005]Status: DisposedITAT Chennai25 May 2022AY 2004-2005

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.1251 To 1254, 1407 & 1408/Chny/2016 िनधा"रण वष" /Assessment Years: 2003-04 To 2006-07, 2008-09 & 2007-08 M/S.International Agricultural- V. The Asst. Commissioner- Processing (P) Ltd., Of Income Tax, 332/5-A, Peranai Road, Company Circle-Ii, Musuvanathu Village, Madurai. Nilakottai Taluk, Dindigul-624 219. [Pan: Aaaci 3593 B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Banusekar, CAFor Respondent: Mr.P.Sajit Kumar, JCIT
Section 10BSection 133ASection 143(2)Section 143(3)Section 147Section 148

…he Act, and not at the stage of the computation of total income under Chapter-VI of the Act. The Hon’ble Supreme Court while upholding the decision of the Hon’ble Karnataka High Court in the case of CIT & Anr. v. Yokogawa India Ltd. & Ors. reported in [2012] 341 ITR 385 (Karnataka), had considered the observations of the Hon’ble Karnataka High Court, wherein, it has been clearly held that the exemption u/s.10A of the Act, has to be allowed without setting off of brought forward business loss and unabsorbed depreciation from the earlier assessment years or current assessment year either in the case of STP Unit…

International Agricultural Processing (P) Ltd., Chennai vs. ACIT, Madurai

In the result, the appeals filed by the assessee for the AYs 2003-04

ITA 1251/CHNY/2016[2003-2004]Status: DisposedITAT Chennai25 May 2022AY 2003-2004

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.1251 To 1254, 1407 & 1408/Chny/2016 िनधा"रण वष" /Assessment Years: 2003-04 To 2006-07, 2008-09 & 2007-08 M/S.International Agricultural- V. The Asst. Commissioner- Processing (P) Ltd., Of Income Tax, 332/5-A, Peranai Road, Company Circle-Ii, Musuvanathu Village, Madurai. Nilakottai Taluk, Dindigul-624 219. [Pan: Aaaci 3593 B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Banusekar, CAFor Respondent: Mr.P.Sajit Kumar, JCIT
Section 10BSection 133ASection 143(2)Section 143(3)Section 147Section 148

…he Act, and not at the stage of the computation of total income under Chapter-VI of the Act. The Hon’ble Supreme Court while upholding the decision of the Hon’ble Karnataka High Court in the case of CIT & Anr. v. Yokogawa India Ltd. & Ors. reported in [2012] 341 ITR 385 (Karnataka), had considered the observations of the Hon’ble Karnataka High Court, wherein, it has been clearly held that the exemption u/s.10A of the Act, has to be allowed without setting off of brought forward business loss and unabsorbed depreciation from the earlier assessment years or current assessment year either in the case of STP Unit…

Tata Consultancy Services Ltd, Mumbai vs. Asst CIT Ltu-1, Mumbai

In the result, appeal by the assessee is partly allowed for statistical purpose

ITA 1650/MUM/2016[2011-12]Status: DisposedITAT Mumbai06 Apr 2022AY 2011-12

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Porus Kaka, Sr. AdvocateFor Respondent: Ms. Vatsalaa Jha, CIT–DR
Section 115JSection 143(3)Section 144C(1)Section 144C(13)Section 144C(5)Section 2(43)Section 37Section 40Section 90Section 91

…able to the present case. The following case laws have been relied on : "i. "Hindustan Unilever Ltd.", 325 ITR 102 (Bom. HC) ii. "Galaxy Surfactants Ltd.", 343 ITR 108 (Bom. HC) iii. Assessee's Own case being "Yokogawa India Ltd. and other connected appeals", 341 ITR 385 (Kar. HC) iv) "Black and Veatch Consulting Pvt. Ltd.", 348 ITR 72 (Bom.HC) v) "Scientific Atlanta India Technology Pvt. Ltd.", 2 ITR (T) 66 (Chennai Tribunal - SB). vi) "Navin Bharat Industries", 90 ITD 1 (Mumbai ITAT) vii) "Capgenimi India (P) Limited", 141 TTJ 33 (Mumbai ITAT) 42. In this regard, a co-ordinate Bench of the Tribunal in "Navin Bh…

Mukand Ltd, Mumbai vs. DCIT 3(2), Mumbai

In the result, the appeal filed by the assessee ITA no 5879/M/2019 is dismissed and ITA

ITA 1626/MUM/2012[2006-07]Status: DisposedITAT Mumbai17 Mar 2022AY 2006-07

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: Ms. Vasanti Patel. ARFor Respondent: Mr. S.N. Kabra.DR
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA No.5879/Mum/2019 (Assessment Year: 2006-07) Mukund Limited, DCIT – 3(2), Bajaj Bhavan, 3rd Floor, Aayakar Bhavan, बनाम/ 226, Nariman Point, M.K. Road, New Marine Vs. Mumbai – 400021. Lines, Mumbai-400020. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACM5008R (""थ" / Respondent) .. (अपीलाथ" /Appellant) अपीलाथ" ओर से / Appellant by : Ms. Vasanti Patel. AR ""थ" की ओर से/Respondent by : Mr. S.N. Kabra.DR सुनवाई की तारीख / Date of Hearing 21/01/2022 घोषणा की तारीख /Dat…

M/S. Vantage Agora Marketing Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 12(5), Bangalore

In the result, the appeal filed by assessee stands allowed for statistical purposes

ITA 373/BANG/2020[2009-10]Status: DisposedITAT Bangalore07 Mar 2022AY 2009-10

Bench: Shri. B.R. Baskaran & Smt. Beena Pillaiassessment Year : 2009-10 M/S. Vantage Agora Marketing Pvt. Ltd., # Pixel Park-A, 4Th Floor, The Deputy Pes Institute Of Commissioner Of Technology, Income Tax, Vs. Hosur Road, Electronic Circle – 12(5), City, Bangalore. Bangalore – 560 100. Pan: Aaccv1443P Appellant Respondent : Shri V. Chandrashekar, Assessee By Advocate : Smt. Priyadarshini Revenue By Basaganni, Jcit (Dr) Date Of Hearing : 30-12-2021 Date Of Pronouncement : 07-03-2022 Order Per Beena Pillaipresent Appeal Has Been Filed By Assessee Against Order Dated 30/03/2016 Passed By The Ld.Cit(A), Mysore For Assessment Year 2009-10 On Following Grounds Of Appeal: “1. The Order Of The Hon'Ble Commissioner Of Income Tax (Appeals), Mysuru, Insofar As It Is Against The Appellant, Is Opposed To Law, Weight Of Evidence, Natural Justice, Probabilities, Facts & Circumstances Of The Appellant'S Case.

For Respondent: Shri V. Chandrashekar
Section 10ASection 234CSection 72

…on to the Assessing Officer as follows: (a) As the exemption u/s. 10A has to be excluded from the total income of the appellant as per the decision of the jurisdictional Karnataka High Court rendered in the case of CIT Vs. M/s. Yokogawa India Ltd. reported in 341 ITR 385 and the Hon’ble Delhi High Court in the case of CIT Vs. TEI Technologies (Pvt.) Ltd. [2012] reported in 25 Taxmann.com 5 (Delhi), the unabsorbed business loss of the appellant shall not be set off against such profits and gains of the unit which became eligible for exemption u/s. 10A of the Act, only for the profits attributable to the eligible p…

ACIT, Circle- 19(1), New Delhi vs. Oriental Bank of Commerce, Gurgaon

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1812/DEL/2018[2015-16]Status: DisposedITAT Delhi04 Mar 2022AY 2015-16

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. A. D. Jain, Vice-President Dr. B. R. R. Kumar, Accountant Member ITA No. 1581/Del/2017 : Asstt. Year : 2012-13 ITA No. 1582/Del/2017 : Asstt. Year : 2013-14 ITA No. 1583/Del/2017 : Asstt. Year : 2014-15 ITA No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank of Commerce, Vs Addl. CIT, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 DCIT/ACIT, Circle-19(1), New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACO0191M ITA No. 1823/Del/2017 : Asstt. Year : 2012-13 I…

Oriental Bank of Commerce, Gurgaon vs. ACIT, Circle- 19(1), New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1199/DEL/2018[2015-16]Status: DisposedITAT Delhi04 Mar 2022AY 2015-16

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. A. D. Jain, Vice-President Dr. B. R. R. Kumar, Accountant Member ITA No. 1581/Del/2017 : Asstt. Year : 2012-13 ITA No. 1582/Del/2017 : Asstt. Year : 2013-14 ITA No. 1583/Del/2017 : Asstt. Year : 2014-15 ITA No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank of Commerce, Vs Addl. CIT, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 DCIT/ACIT, Circle-19(1), New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACO0191M ITA No. 1823/Del/2017 : Asstt. Year : 2012-13 I…

ACIT, New Delhi vs. M/S. Oriental Bank of Commerce, Gurgaon

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 2174/DEL/2017[2014-15]Status: DisposedITAT Delhi04 Mar 2022AY 2014-15

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. A. D. Jain, Vice-President Dr. B. R. R. Kumar, Accountant Member ITA No. 1581/Del/2017 : Asstt. Year : 2012-13 ITA No. 1582/Del/2017 : Asstt. Year : 2013-14 ITA No. 1583/Del/2017 : Asstt. Year : 2014-15 ITA No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank of Commerce, Vs Addl. CIT, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 DCIT/ACIT, Circle-19(1), New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACO0191M ITA No. 1823/Del/2017 : Asstt. Year : 2012-13 I…

ACIT, New Delhi vs. M/S. Oriental Bank of Commerce, Gurgaon

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 2173/DEL/2017[2013-14]Status: DisposedITAT Delhi04 Mar 2022AY 2013-14

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. A. D. Jain, Vice-President Dr. B. R. R. Kumar, Accountant Member ITA No. 1581/Del/2017 : Asstt. Year : 2012-13 ITA No. 1582/Del/2017 : Asstt. Year : 2013-14 ITA No. 1583/Del/2017 : Asstt. Year : 2014-15 ITA No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank of Commerce, Vs Addl. CIT, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 DCIT/ACIT, Circle-19(1), New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACO0191M ITA No. 1823/Del/2017 : Asstt. Year : 2012-13 I…

Oriental Bank of Commerce, Gurgaon vs. DCIT, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1583/DEL/2017[2014-15]Status: DisposedITAT Delhi04 Mar 2022AY 2014-15

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. A. D. Jain, Vice-President Dr. B. R. R. Kumar, Accountant Member ITA No. 1581/Del/2017 : Asstt. Year : 2012-13 ITA No. 1582/Del/2017 : Asstt. Year : 2013-14 ITA No. 1583/Del/2017 : Asstt. Year : 2014-15 ITA No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank of Commerce, Vs Addl. CIT, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 DCIT/ACIT, Circle-19(1), New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACO0191M ITA No. 1823/Del/2017 : Asstt. Year : 2012-13 I…

Oriental Bank of Commerce, Gurgaon vs. DCIT, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1582/DEL/2017[2013-14]Status: DisposedITAT Delhi04 Mar 2022AY 2013-14

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. A. D. Jain, Vice-President Dr. B. R. R. Kumar, Accountant Member ITA No. 1581/Del/2017 : Asstt. Year : 2012-13 ITA No. 1582/Del/2017 : Asstt. Year : 2013-14 ITA No. 1583/Del/2017 : Asstt. Year : 2014-15 ITA No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank of Commerce, Vs Addl. CIT, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 DCIT/ACIT, Circle-19(1), New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACO0191M ITA No. 1823/Del/2017 : Asstt. Year : 2012-13 I…

Oriental Bank of Commerce, Gurgaon vs. Addl. CIT, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 1581/DEL/2017[2012-13]Status: DisposedITAT Delhi04 Mar 2022AY 2012-13

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 1581/Del/2017 : Asstt. Year : 2012-13 Ita No. 1582/Del/2017 : Asstt. Year : 2013-14 Ita No. 1583/Del/2017 : Asstt. Year : 2014-15 Ita No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank Of Commerce, Vs Addl. Cit, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 Dcit/Acit, Circle-19(1), New Delhi (Appellant) (Respondent) Pan No. Aaaco0191M

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. A. D. Jain, Vice-President Dr. B. R. R. Kumar, Accountant Member ITA No. 1581/Del/2017 : Asstt. Year : 2012-13 ITA No. 1582/Del/2017 : Asstt. Year : 2013-14 ITA No. 1583/Del/2017 : Asstt. Year : 2014-15 ITA No. 1199/Del/2018 : Asstt. Year : 2015-16 Oriental Bank of Commerce, Vs Addl. CIT, Central Accounts Office, Plot No. 5, Range-13 (Present Range-19) Sector-32, Institutional Area, New Delhi Gurgaon-122001 DCIT/ACIT, Circle-19(1), New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACO0191M ITA No. 1823/Del/2017 : Asstt. Year : 2012-13 I…

Xchanging Solutions Limited, Bangalore vs. ITO, Bangalore

In the result, the appeals of the assessee are partly allowed and that of the revenue are dismissed

ITA 556/BANG/2016[2011-12]Status: DisposedITAT Bangalore19 Jan 2022AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Vikram Raghavan, AdvocateFor Respondent: Shri Arunkumar, CIT(DR)(TP)(ITAT), Bengaluru
Section 10ASection 10A(4)Section 143(3)Section 155

…,273 of Bangalore IT Unit (10A unit) and profit of INR 1,42,23,652 of Bangalore BPO Unit (10A unit) while computing the gross total income of the Appellant. 6.2 The learned AO, while applying the ratio of decision in the case of Yokogawa India Ltd. and Ors. (341 ITR 385) of the Hon’ble High Court of Karnataka, has failed to appreciate that Section 10A is a deduction section (as amended by the Finance Act, 2000 w.e.f. 1 April 2001) and hence, the loss of INR 15,31,42,273 pertaining to Bangalore IT unit (10A unit) and IT(TP)A No.492 & 451/B/2015 & 402 & 556/B/2016 Page 4 of 37 profit of INR 1,42,23,652, post Sect…

ITO, Bangalore vs. M/S Xchanging Solutions Ltd., Bangalore

In the result, the appeals of the assessee are partly allowed and that of the revenue are dismissed

ITA 402/BANG/2016[2011-12]Status: DisposedITAT Bangalore19 Jan 2022AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Vikram Raghavan, AdvocateFor Respondent: Shri Arunkumar, CIT(DR)(TP)(ITAT), Bengaluru
Section 10ASection 10A(4)Section 143(3)Section 155

…,273 of Bangalore IT Unit (10A unit) and profit of INR 1,42,23,652 of Bangalore BPO Unit (10A unit) while computing the gross total income of the Appellant. 6.2 The learned AO, while applying the ratio of decision in the case of Yokogawa India Ltd. and Ors. (341 ITR 385) of the Hon’ble High Court of Karnataka, has failed to appreciate that Section 10A is a deduction section (as amended by the Finance Act, 2000 w.e.f. 1 April 2001) and hence, the loss of INR 15,31,42,273 pertaining to Bangalore IT unit (10A unit) and IT(TP)A No.492 & 451/B/2015 & 402 & 556/B/2016 Page 4 of 37 profit of INR 1,42,23,652, post Sect…