CIT v. Yokogowa India Ltd.

ACIT -3(1)(2), Mumbai vs. Hikal Ltd., Mumbai

In the result, the In the result, the appeal of Revenue for assessment year 2010

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2010-11 & Assessment Year: 2011-12 Acit-3(1)(2), Hikal Ltd., Room No. 607, 6Th Floor, 717/718, Maker Chambers V, Aayakar Bhavan, Vs. Nariman Point, Mumbai-400020. Mumbai-400021. Pan No. Aaach 0383 A Appellant Respondent : Revenue By Mr. Sanjay Vishwas Rao Deshmukh, Cit-Dr/ Mr. R.N. D’Souza, Dr Assessee By : Mr. Sanjay Parikh, Ar : Date Of Hearing 02/11/2022 Date Of Pronouncement : 28/12/2022

…said view is also covered by the 2.3. Further, we find that the said view is also covered by the decision of the Hon decision of the Hon‟ble Supreme Court in the case of CIT vs. ‟ble Supreme Court in the case of CIT vs. Yokogawa India Ltd., reported in (2017) 145 DTR 1 (SC) dated Yokogawa India Ltd., reported in (2017) 145 DTR 1 (SC) dated Yokogawa India Ltd., reported in (2017) 145 DTR 1 (SC) dated 16/12/2016. Respectively following the aforesaid 16/12/2016. Respectively following the aforesaid 16/12/2016. Respectively following the aforesaid judicial precedents, we direct the ld. AO to allow deduction u/s.10B o…

Hikal Ltd, Mumbai vs. DCIT Cir 3(1), Mumbai

In the result appeal of the assessee for A

…Respectfully following the above Special Bench decision, we dismiss the departmental appeal. 2.3. Further, we find that the said view is also covered by the decision of the Hon‟ble Supreme Court in the case of CIT vs. Yokogawa India Ltd., reported in (2017) 145 DTR 1 (SC) dated 16/12/2016. Respectively following the aforesaid judicial precedents, we direct the ld. AO to allow deduction u/s.10B of the Act without setting off of the losses of non-EOU units. The ld. AO is further directed to allow the carry forward of losses of non-EOU units in accordance with the law. Accordingly, the ground Nos. 1 & 2 raised by…

Hikal Ltd, Mumbai vs. DCIT Cir 3(1), Mumbai

In the result appeal of the assessee for A

…Respectfully following the above Special Bench decision, we dismiss the departmental appeal. 2.3. Further, we find that the said view is also covered by the decision of the Hon‟ble Supreme Court in the case of CIT vs. Yokogawa India Ltd., reported in (2017) 145 DTR 1 (SC) dated 16/12/2016. Respectively following the aforesaid judicial precedents, we direct the ld. AO to allow deduction u/s.10B of the Act without setting off of the losses of non-EOU units. The ld. AO is further directed to allow the carry forward of losses of non-EOU units in accordance with the law. Accordingly, the ground Nos. 1 & 2 raised by…

DCIT (OSD) Cir 3(1), Mumbai vs. Hikal Ltd, Mumbai

In the result appeal of the assessee for A

…Respectfully following the above Special Bench decision, we dismiss the departmental appeal. 2.3. Further, we find that the said view is also covered by the decision of the Hon‟ble Supreme Court in the case of CIT vs. Yokogawa India Ltd., reported in (2017) 145 DTR 1 (SC) dated 16/12/2016. Respectively following the aforesaid judicial precedents, we direct the ld. AO to allow deduction u/s.10B of the Act without setting off of the losses of non-EOU units. The ld. AO is further directed to allow the carry forward of losses of non-EOU units in accordance with the law. Accordingly, the ground Nos. 1 & 2 raised by…

C.J.Jewelleries Private Limted, Mumbai vs. Deputy Commissioner of Income 5(1)(2), Mumbai

In the result, appeal filed by the assessee is allowed

Bench: Shri G. Manjunatha & Shri Ram Lal Negic.J.Jewelleries Pvt.Ltd. Vs. Dcit-5(1)(2) Room No.568, 5Th Floor 401, Block, Seepz, Midc Andheri (East) Aaykar Bhawan Mumbai-400 096 M.K.Road Mumbai-400 020 Pan/Gir No.Aaccc3607N Appellant) .. Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI BEFORE SHRI G. MANJUNATHA, ACCOUNTANT MEMBER & SHRI RAM LAL NEGI, JUDICIAL MEMBER C.J.Jewelleries Pvt.Ltd. Vs. DCIT-5(1)(2) Room NO.568, 5th Floor 401, Block, SEEPZ, MIDC Andheri (East) Aaykar Bhawan Mumbai-400 096 M.K.Road Mumbai-400 020 PAN/GIR No.AACCC3607N Appellant) .. Respondent) Assessee by Ms. Aarti Vissanji Revenue by Abi Rama Kartikeyan Date of Hearing 23/07/2019 Date of Pronouncement 28/08/2019 आदेश आदेश / O R D E R आदेश आदेश PER G.MANJUNATHA (A.M): This appeal filed by the assessee is directed against the order of the Commissioner of Incom…