CIT v. Yokogawa India Ltd.

391 ITR 274Supreme Court of India2017#271 most cited

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

Deduction under Section 10A or 10AA of the Income-tax Act is computed on the profits of the eligible unit without first setting off losses from other units or non-eligible units. Conversely, losses incurred by an eligible unit are allowed to be set off against the assessee's other taxable business profits.

290

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2012 to 2026.

Also referred to as

CIT v. Yokogawa India Ltd. · Section 10A · Section 10AA · Section 70 · set off of losses · eligible unit deduction · profits of SEZ unit · losses of other units · computation of 10A deduction · set off losses of 10AA units · gross total income

Also reported as

77 Taxmann.com 41291 CTR 1244 Taxmann 273

Sections most often in play

Section 10ASection 10AASection 139(1)Section 143(3)Section 10BSection 143(1)Section 115JBSection 139(5)
Read the full judgment

Issues it is cited on

section 70section 10aset off of lossessection 10bsection 10aasection 80hhunabsorbed depreciationsection 80hhccomputer softwaretested partyeligible businessgross total income

Judgments citing CIT v. Yokogawa India Ltd.

ACIT, Erode vs. Skm Egg Products Export (India) Limited, Erode

In the result, the appeals filed by the Revenue are dismissed

ITA 386/CHNY/2018[2005-06]Status: DisposedITAT Chennai12 Nov 2018AY 2005-06

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Mr.G.Baskar, Adv
Section 10ASection 10BSection 150Section 28Section 32(1)Section 32(2)Section 72

…of the Act excluded the brought forward losses and depreciation. Thereafter, the matter reached the Tribunal and the Tribunal following the decision of the Hon’ble Apex Court in the case of CIT Vs. Yokogowa India Ltd., reported in [2017] 291 CTR 0001 (SC) & 391 ITR 274 directed the Ld.AO to grant the benefit of deduction u/s.10B of the Act without setting off of the brought forward losses of the earlier years. However, the Ld.AO while passing the giving effect order u/s.150 of the Act dated 16.08.2017 excluded the brought forward depreciation from the profits of the assessee company for the purpose of grant…

ACIT, Erode vs. Skm Egg Products Export (India) Limited, Erode

In the result, the appeals filed by the Revenue are dismissed

ITA 385/CHNY/2018[2004-05]Status: DisposedITAT Chennai12 Nov 2018AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Mr.G.Baskar, Adv
Section 10ASection 10BSection 150Section 28Section 32(1)Section 32(2)Section 72

…of the Act excluded the brought forward losses and depreciation. Thereafter, the matter reached the Tribunal and the Tribunal following the decision of the Hon’ble Apex Court in the case of CIT Vs. Yokogowa India Ltd., reported in [2017] 291 CTR 0001 (SC) & 391 ITR 274 directed the Ld.AO to grant the benefit of deduction u/s.10B of the Act without setting off of the brought forward losses of the earlier years. However, the Ld.AO while passing the giving effect order u/s.150 of the Act dated 16.08.2017 excluded the brought forward depreciation from the profits of the assessee company for the purpose of grant…

ACIT, Erode vs. Skm Egg Products Export (India) Limited, Erode

In the result, the appeals filed by the Revenue are dismissed

ITA 384/CHNY/2018[2003-04]Status: DisposedITAT Chennai12 Nov 2018AY 2003-04

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Mr.G.Baskar, Adv
Section 10ASection 10BSection 150Section 28Section 32(1)Section 32(2)Section 72

…of the Act excluded the brought forward losses and depreciation. Thereafter, the matter reached the Tribunal and the Tribunal following the decision of the Hon’ble Apex Court in the case of CIT Vs. Yokogowa India Ltd., reported in [2017] 291 CTR 0001 (SC) & 391 ITR 274 directed the Ld.AO to grant the benefit of deduction u/s.10B of the Act without setting off of the brought forward losses of the earlier years. However, the Ld.AO while passing the giving effect order u/s.150 of the Act dated 16.08.2017 excluded the brought forward depreciation from the profits of the assessee company for the purpose of grant…

ACIT, Erode vs. Skm Egg Products Export (India) Limited, Erode

In the result, the appeals filed by the Revenue are dismissed

ITA 383/CHNY/2018[2002-03]Status: DisposedITAT Chennai12 Nov 2018AY 2002-03

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Mr.G.Baskar, Adv
Section 10ASection 10BSection 150Section 28Section 32(1)Section 32(2)Section 72

…of the Act excluded the brought forward losses and depreciation. Thereafter, the matter reached the Tribunal and the Tribunal following the decision of the Hon’ble Apex Court in the case of CIT Vs. Yokogowa India Ltd., reported in [2017] 291 CTR 0001 (SC) & 391 ITR 274 directed the Ld.AO to grant the benefit of deduction u/s.10B of the Act without setting off of the brought forward losses of the earlier years. However, the Ld.AO while passing the giving effect order u/s.150 of the Act dated 16.08.2017 excluded the brought forward depreciation from the profits of the assessee company for the purpose of grant…

Pr. Commissioner of Income Tax vs. M/S Sasken

Appeals are dismissed at the stage of admission

ITA/44/2016HC Karnataka31 Oct 2018

Bench: ABHAY SHREENIWAS OKA (CJ),S.G.PANDIT

Section 10ASection 260

…ibunal held that no interference is called for on the order of the Appellate Authority. Insofar as setting off of brought forward losses relying upon the decision of this Court in the case of Commissioner of Income Tax vs. Yokogawa India Ltd. : (2017) 391 ITR 274 (SC) held in favour of the assessee. Insofar as disallowance of deduction under Section 10A in respect of deemed export on account of sale to another STP unit, the Tribunal, relying upon the decision of Tata Elxsi Ltd. (supra), held in favour of the assessee. Aggrieved by the order of the Tribunal, the revenue has I.T.A.Nos.44-45/2016…

M/S. Synergy Electric Pvt. Ltd., Kolkata vs. ITO, Ward - 12(3), Kolkata

Appeal is allowed accordingly

ITA 1526/KOL/2018[2010-11]Status: DisposedITAT Kolkata31 Oct 2018AY 2010-11

Bench: Shri S.S, Godaraassessment Year:2010-11

Section 10ASection 10BSection 143(3)

…oth the sides on this issue an also perused the relevant material available on record. It is observed that the issue involved in this appeal of the assessee is squarely covered by the decision of Hon'ble Supreme Court in the case of CIT vs Yokogawa India Ltd. 291 CTR 1 wherein one of the questions referred to the Hon'ble Supreme Court for consideration was whether brought forward business losses and unabsorbed depreciation of 10A units or non 10A units can be set off against the profits of another 10A units of the assessee. This question was answered by the Hon'ble Supreme Court in favour of the assessee by holdi…

DCIT, Corporate Circle 1(2), Chennai vs. Comstar Automotive Technologies Pvt Ltd, Chengalpattu

In the result, the Revenue’s appeal is dismissed

ITA 209/CHNY/2018[2003-04]Status: DisposedITAT Chennai25 Oct 2018AY 2003-04

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No. 209/Chny/2018 "नधा"रण वष"/Assessment Year : 2003-04 Deputy Commissioner Of Income Tax, M/S. Comstar Automotive Corporate Circle – 1(2), Vs. Technologies Pvt. Ltd., Chennai – 600 034. Keelakarani Village, Malrosapuram Po, Maraimalai Nagar, Chengalpattu – 600 204. [Pan: Aaacm 2284P] (%&यथ'/Respondent) (अपीलाथ"/Appellant)

For Appellant: Shri Rajiv Raghav Menon, AdvocateFor Respondent: Shri Clement Ramesh Kumar, Addl. CIT
Section 108Section 10BSection 32(2)

…by the 100% export oriented undertaking and then computed the deduction u/s. 10B. Aggrieved, the assessee filed an appeal before the Ld. CIT(A) and the Ld. CIT(A) following the latest judgement of the Supreme Court in the case of Yohogawa India Ltd, (2017) 77 Taxmann.com 41 (SC), allowed the assessee’s appeal. 3. Aggrieved, the Revenue filed this appeal with the following grounds of appeal: “1. The order of the learned CIT(A) is contrary to law, facts and circumstances of the case 2. The learned CIT(A) has erred in allowing the claim u/s.10B of Rs.2.54 crores in its entirety 2.1 The learned CIT(A) failed to…

DCIT Corporate Circle 1(2), Chennai vs. Congruent Solutions Pvt. Ltd., Chennai

In the result, the appeal of the Revenue is dismissed

ITA 2846/CHNY/2017[2013-14]Status: DisposedITAT Chennai17 Oct 2018AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri A.Mohan Alankamonyआयकरअपीलसं./I.T.A.No.2846/Chny/2017 (िनधा"रणवष" / Assessment Year: 2013-14) The Dcit, Vs M/S. Congruent Solutions Pvt. Ltd., 1St Floor, North Wing, Central Square Corporate Ward – 1(2), – 1, C28 – C35, Cipet Road, Chennai - 34 Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. Pan: Aaacc1386L (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 10ASection 143(2)Section 143(3)Section 250(6)

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं ए. मोहन अलंकामणी, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.2846/CHNY/2017 (िनधा"रणवष" / Assessment Year: 2013-14) The DCIT, Vs M/s. Congruent Solutions Pvt. Ltd., 1st Floor, North Wing, Central Square Corporate Ward – 1(2), – 1, C28 – C35, Cipet Road, Chennai - 34 Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. PAN: AAACC1386L (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri R. Clement R…

DCIT Cir11(2)(2), Mumbai vs. State Street Syntel Services Pvt. Ltd, Mumbai

The appeal stand dismissed

ITA 2179/MUM/2017[2011-12]Status: DisposedITAT Mumbai03 Oct 2018AY 2011-12

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.2179/Mum/2017 (िनधा"रणवष" / Assessment Year: 2011-12) Deputy Commissioner Of Income State Street Syntel Services Tax Circle-11(2)(2) Private Limited बनाम/ 421, 4Th Floor, Aaykar Bhavan B-101 To 104, Delphi Vs. M.K.Road, Mumbai – 400 020 Hiranandani Business Park Powai,Mumbai-400 076 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaics-0964-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.2115/Mum/2017 (िनधा"रणवष" / Assessment Year: 2012-13) Deputy Commissioner Of Income State Street Syntel Services Tax Circle-11(2)(2) Private Limited बनाम/ 421, 4Th Floor, Aaykar Bhavan B-101, To 104, Delph, Vs. M.K. Road,Mumbai – 400 020 Hiranandani Business Park Powai,Mumbai-400 076 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaics-0964-Q (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Meera Patil, Ld. ARFor Respondent: Rajendra Kumar, Ld. DR
Section 10ASection 143(3)Section 28

…sion of Hon’ble Bombay High Court rendered in the case of assessee’s sister concern for AY 2005-06. The Ld. AR has submitted that revenue contested the aforesaid matter before Hon’ble Supreme Court in bunch of appeals titled as CIT Vs. Yokogawa India Limited [77 Taxmann.com 41] wherein the issue has been decided in favor of the assessee. The copy of the judgments has been placed on record. Upon perusal, we find that the matter has been concluded by Hon’ble court as follows:- 17. If the specific provisions of the Act provide [first proviso to Sections 10A(1); 10A (1A) and 10A (4)] that the unit that is contemplate…

DCIT Cir11(2)(2), Mumbai vs. State Street Syntel Services Pvt. Ltd, Mumbai

The appeal stand dismissed

ITA 2115/MUM/2017[2012-13]Status: DisposedITAT Mumbai03 Oct 2018AY 2012-13

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.2179/Mum/2017 (िनधा"रणवष" / Assessment Year: 2011-12) Deputy Commissioner Of Income State Street Syntel Services Tax Circle-11(2)(2) Private Limited बनाम/ 421, 4Th Floor, Aaykar Bhavan B-101 To 104, Delphi Vs. M.K.Road, Mumbai – 400 020 Hiranandani Business Park Powai,Mumbai-400 076 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaics-0964-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.2115/Mum/2017 (िनधा"रणवष" / Assessment Year: 2012-13) Deputy Commissioner Of Income State Street Syntel Services Tax Circle-11(2)(2) Private Limited बनाम/ 421, 4Th Floor, Aaykar Bhavan B-101, To 104, Delph, Vs. M.K. Road,Mumbai – 400 020 Hiranandani Business Park Powai,Mumbai-400 076 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaics-0964-Q (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Meera Patil, Ld. ARFor Respondent: Rajendra Kumar, Ld. DR
Section 10ASection 143(3)Section 28

…sion of Hon’ble Bombay High Court rendered in the case of assessee’s sister concern for AY 2005-06. The Ld. AR has submitted that revenue contested the aforesaid matter before Hon’ble Supreme Court in bunch of appeals titled as CIT Vs. Yokogawa India Limited [77 Taxmann.com 41] wherein the issue has been decided in favor of the assessee. The copy of the judgments has been placed on record. Upon perusal, we find that the matter has been concluded by Hon’ble court as follows:- 17. If the specific provisions of the Act provide [first proviso to Sections 10A(1); 10A (1A) and 10A (4)] that the unit that is contemplate…

Moserbaer India Ltd., New Delhi vs. DCIT, New Delhi

Appeal is dismissed

ITA 1617/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Oct 2018AY 2010-11

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…available on record. The issue of claiming deduction u/s 10B of the Act in respect of eligible unit without setting off losses of other units stands settled in favour of the assessee by the decision of Supreme Court in the case of CIT vs Yokogawa India Ltd.: 391 ITR 274, wherein, it has been held that, the state of deduction for section 10A would be while computing across total income of eligible undertaking under Chapter IV of the Act and not at the state of computation of total income under Chapter VI of Act, i.e. before setting off losses of other units. Ground No. 4 is allowed. 16. As regards Ground No. 5 r…

M/S. Moserbaer India Ltd., New Delhi vs. ACIT, New Delhi

Appeal is dismissed

ITA 2395/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Oct 2018AY 2009-10

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…available on record. The issue of claiming deduction u/s 10B of the Act in respect of eligible unit without setting off losses of other units stands settled in favour of the assessee by the decision of Supreme Court in the case of CIT vs Yokogawa India Ltd.: 391 ITR 274, wherein, it has been held that, the state of deduction for section 10A would be while computing across total income of eligible undertaking under Chapter IV of the Act and not at the state of computation of total income under Chapter VI of Act, i.e. before setting off losses of other units. Ground No. 4 is allowed. 16. As regards Ground No. 5 r…

ACIT, New Delhi vs. M/S. Moser Baer India Limited, New Delhi

Appeal is dismissed

ITA 1200/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Oct 2018AY 2009-10

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…available on record. The issue of claiming deduction u/s 10B of the Act in respect of eligible unit without setting off losses of other units stands settled in favour of the assessee by the decision of Supreme Court in the case of CIT vs Yokogawa India Ltd.: 391 ITR 274, wherein, it has been held that, the state of deduction for section 10A would be while computing across total income of eligible undertaking under Chapter IV of the Act and not at the state of computation of total income under Chapter VI of Act, i.e. before setting off losses of other units. Ground No. 4 is allowed. 16. As regards Ground No. 5 r…

Moserbaer India Ltd., New Delhi vs. ACIT, New Delhi

Appeal is dismissed

ITA 6042/DEL/2012[2008-09]Status: DisposedITAT Delhi03 Oct 2018AY 2008-09

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…available on record. The issue of claiming deduction u/s 10B of the Act in respect of eligible unit without setting off losses of other units stands settled in favour of the assessee by the decision of Supreme Court in the case of CIT vs Yokogawa India Ltd.: 391 ITR 274, wherein, it has been held that, the state of deduction for section 10A would be while computing across total income of eligible undertaking under Chapter IV of the Act and not at the state of computation of total income under Chapter VI of Act, i.e. before setting off losses of other units. Ground No. 4 is allowed. 16. As regards Ground No. 5 r…

DCIT vs. M/S I2 Technologies Pvt. Ltd., Bangalore

In the result, Revenue’s appeal for Assessment Year 2004-05 is

ITA 1239/BANG/2013[2004-05]Status: DisposedITAT Bangalore28 Sept 2018AY 2004-05

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri C. Sundar Rao, CIT (D.R)For Respondent: S/Shri Ved Jain & Darpan Kirpalan
Section 10ASection 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ A ’ BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER I.T. (T.P)A. No.1239/Bang/2013 (Assessment Year : 2004-05) Dy. Commissioner of Income Tax, Circle 11(4), Bangalore. …. Appellant. Vs. M/s. JDA Software Private Limited, (formerly i2 Technologies India Private Limited) Tower A, Mantri Commercio, ORR, Bellandur, Bangalore-560 103. ….. Respondent. PAN AAAC17334Q Appellant By : Shri C. Sundar Rao, CIT (D.R) Respondent By : S/Shri Ved Jain & Darpan Kirpalan. Date of Hearing : 10.09.2018. Date of Pronouncement : 28.0…

DCIT, New Delhi vs. M/S. Avtec Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 2775/DEL/2014[2008-09]Status: DisposedITAT Delhi10 Sept 2018AY 2008-09

Bench: Shri N.K. Billaiya & Shri Kuldip Singh

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Smt. Anchal Khandelwal, Senior DR
Section 10ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘A’ : NEW DELHI) BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.2775/Del./2014 (ASSESSMENT YEAR : 2008-09) DCIT (LTU), vs. M/s. Avtec Limited, 8th Floor, Birla Tower, New Delhi. 25, Barakhamba Road, New Delhi – 110 001. (PAN : AAFCA1313C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Salil Kapoor, Advocate Ms. Ananya Kapoor, Advocate REVENUE BY : Smt. Anchal Khandelwal, Senior DR Date of Hearing : 30.08.2018 Date of Order : 10.09.2018 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : The appellant, Deputy Commissioner of…

M/S. Himadri Chemicals & Industries Ltd., [Now Known As Himadri Speciality Chemical Ltd., Kolkata vs. Pr.CIT, Central - 1, Kolkata

In the result, the appeal of the assessee is allowed

ITA 813/KOL/2018[2012-13]Status: DisposedITAT Kolkata05 Sept 2018AY 2012-13

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ] I.T.A No. 813/Kol/2018 Assessment Year : 2012-13 M/S Himadri Chemicals & Industries Ltd. -Vs- Pr. Cit, Circle-1, Kolkata (Now Known As Himadri Speciality Chemical Ltd) [Pan: Aaach 7475 H] (Appellant) (Respondent)

For Appellant: Shri Ravi Tulsiyan, FCAFor Respondent: Shri Md. Usman, CIT DR
Section 115JSection 143(3)Section 14ASection 263

…appeal before us. 5. We have heard the rival submissions. With regard to the claim of deduction u/s 10B of the Act, we find that the ld CIT by placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs Yokogawa India Ltd reported in 391 ITR 274 (SC) held that the claim of section 10A and 10B of the Act falls only under the expression ‘deduction’ and not ‘exemption’. Accordingly it was held by the Hon’ble Apex Court that the stage of deduction would be while computing the gross total income of the eligible undertaking under Chapter IV of the Act and not at the stage of computation of tot…

Commissioner of Income Tax vs. M/S. Meritor Lvs India Pvt Ltd

ITA/68/2013HC Karnataka29 Aug 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 10ASection 260Section 70

…1/9 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 29TH DAY OF AUGUST 2018 PRESENT THE HON’BLE DR.JUSTICE VINEET KOTHARI AND THE HON’BLE MRS.JUSTICE S.SUJATHA I.T.A. No.68/2013 BETWEEN : 1. COMMISSIONER OF INCOME TAX, BANGALORE 2. ASST. COMMISSIONER OF INCOME TAX, CIRCLE 12(1), BANGALORE ...APPELLANTS (BY SRI.JEEVAN J NEERALGI , ADV.) AND : M/S. MERITOR LVS INDIA PVT. LTD. (PRESENTLY KNOWN AS INTEVA PRODUCTS INDIA AUTOMOTIVE PVT. LTD.), CAD TECHNICAL CENTRE DIVISION, NO.69, AL-AMEEN TOWERS, 3RD FLOOR, NEAR LALBAGH MAIN ROAD, BANGALORE –…

The Pr.Commissioner of Income Tax vs. M/S Indegene Life Systems Pvt Ltd

ITA/847/2017HC Karnataka14 Aug 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 10ASection 260Section 260A

…1/6 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 14th DAY OF AUGUST 2018 PRESENT THE HON'BLE Dr.JUSTICE VINEET KOTHARI AND THE HON’BLE Mrs.JUSTICE S.SUJATHA I.T.A.No.847/2017 BETWEEN: 1. THE PR. COMMISSIONER OF INCOME-TAX 5TH FLOOR, BMTC BUILDING 80 FEET ROAD, KORMANGALA BENGALURU-560 095. 2. THE ASST. COMMISSIONER OF INCOME-TAX CIRCLE-3(1)(1), 2ND FLOOR BMTC BUILDING, 80 FEET ROAD KORMANGALA, BENGALURU-560 095. …APPELLANTS (By Mr. ARAVIND K.V. ADV.) AND: M/S. INDEGENE LIFE SYSTEMS PVT. LTD., 4TH FLOOR, PINE VALLEY EMBASSY GOLF LINK BUSI…

Evalueserve.Com Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

ITA 1466/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Aug 2018AY 2010-11

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 143(3)Section 144CSection 92C

…T 49/162 Taxman 119 (Bang.). 34. We have heard both the parties and perused the material available on the record. This issue is squarely covered in favour of the assessee by the decision of the Hon’ble Apex Court in case of CIT vs. Yokogawa India Ltd. (2017) 391 ITR 274. The Hon’ble Apex Court held as under: “12. We have considered the submissions advanced and the provisions of Section 10A as it stood prior to the amendment made by Finance Act, 2000 with effect from 1.4.2001; the amended Section 10Athereafter and also the amendment made by Finance Act, 2003 with retrospective effect from 1.4.2001. 13. The reten…