Commissioner of Income-Tax, Tamil Nadu- III, Madras v. Madras Motors (P) Ltd.

150 ITR 150Reported decision1984#22673 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2008 to 2024.

Sections most often in play

Section 80-I(1)Section 80-I(6)Section 80A(2)Section 80ABSection 80B(5)

Judgments citing Commissioner of Income-Tax, Tamil Nadu- III, Madras v. Madras Motors (P) Ltd.

Medley Pharmaceuticals Ltd., Mumbai vs. Dy.C.I.T., Cent.Cir.44, Mumbai

In the result, the captioned appeals filed by the assessee are allowed

ITA 1387/MUM/2009[2002-2003]Status: DisposedITAT Mumbai09 Dec 2024AY 2002-2003

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Ravi Sawana, Adv., Ms. Neha Sharma & Shri Apurva Chudhry, A/RFor Respondent: Shri Kailash C. Kanojiya, CIT, D/R
Section 80I

…hapter VI-A of the Act would be available only if the computation of gross total income as per the provisions of the Act after setting off carried forward loss and unabsorbed depreciation of earlier years is not 'nil'. In CIT v. Madras Motors (P.) Ltd. [1984] 150 ITR 150, after noticing the definition of 'gross total income', the Madras High Court has held that the intention of the Parliament, that the deduction under Chapter VI-A is contemplated only after the total income is computed after setting off of the unabsorbed depreciation as per section 72 is evident and, therefore, section 72 has to be applied before…

M/S J K Industries Ltd vs. The Joint Commissioner of Income Tax

In the result, all questions are answered against the

ITA/1360/2006HC Karnataka26 Feb 2013

Bench: D.V.SHYLENDRA KUMAR,B.SREENIVASE GOWDA

Section 260ASection 28Section 80H

…there is a flaw in the computation of the actual profits of the assessee attributable to export turnover. In support of his submission, Sri Shankar has placed reliance on the decisions in 1) COMMISSIONER OF INCOME TAX vs MADRAS MOTORS (P) LTD [(1984) 150 ITR 150] and 2) COMMISSIONER OF INCOME TAX vs MILLIPORE INDIA PVT LTD [(2012) 341 ITR 219]. 5 7. Specific submission, placing reliance on these two decisions, is that the figure which is the amount attributable to profits of the business for the purpose of Section 80HHC of the Act, which is to be multiplied by the fraction of export turno…

M/S. Synco Industries Ltd vs. Assessing Officer, Income Tax Mumbai &Anr

C.A. No.-004190-004191 - 2002Supreme Court13 Mar 2008
For Respondent: Assessing Officer, Income Tax,Mumbai & Anr
Section 260Section 80Section 80ASection 80GSection 80HSection 80J

…he computation of gross total income as per the provisions of the Act after setting off carried forward loss and unabsorbed depreciation of earlier years is not ’Nil’. In Commissioner of Income-Tax, Tamil Nadu- III, Madras v. Madras Motors (P) Ltd. (1984) 150 ITR 150, after noticing the definition of ’gross total income’ the Madras High Court has held that the intention of the Parliament, that the deduction under Chapter VI-A is contemplated only after the total income is computed after setting off of the unabsorbed depreciation as per Section 72 is evident and therefore Section 72 has to be applied be…