Commissioner of Income Tax v. Chemical and Metallurgical Design Co. Ltd.

247 ITR 749High Court#23941 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2009 to 2010.

Judgments citing Commissioner of Income Tax v. Chemical and Metallurgical Design Co. Ltd.

Commissioner of Income Tax vs. Ecs Limited

ITA - 1003 / 2008HC Delhi05 Feb 2010

Section 271(1)(c)Section 80

…t was argued that despite this decision, the matter was referred to Full Bench by this Court in *Commissioner of Income Tax* Vs. *Chemical & Metallurgical Design Co. Ltd.* [161 CTR 317 (Del.)]. The judgment of the Full Bench in that case, which is reported as 247 ITR 749 (Del) (FB)], rendered on 15.12.2000 that the issue was finally determined holding that in view of Section 80AB of the Act, deduction under Section 80-O of the Act had to be allowed on the net income after taking into account expenses incurred, including in India. Other limb of the argument is that even if the deduction was allowed on the net amo…

Commissioner of Income Tax vs. Ecs Ltd

ITA - 1030 / 2008HC Delhi05 Feb 2010

Section 271(1)(c)Section 80

…l. It was argued that despite this decision, the matter was referred to Full Bench by this Court in Commissioner of Income Tax Vs. Chemical & Metallurgical Design Co. Ltd. [161 CTR 317 (Del.)]. The judgment of the Full Bench in that case, which is reported as 247 ITR 749 (Del) (FB)], rendered on 15.12.2000 that the issue was finally determined holding that in view of Section 80AB of the Act, deduction under Section 80-O of the Act had to be allowed on the net income after taking into account expenses incurred, including in India. Other limb of the argument is that even if the deduction was allowed on the net amo…

Penguin Books India P.Ltd vs. Commissioner of Income Tax

ITA - 27 / 2008HC Delhi03 Dec 2009

Section 143(3)Section 147Section 148Section 80Section 80ASection 80O

…for carrying out the business have to be deducted from the gross receipt and thereafter, the deduction under Section 80-O would be allowed as held by the full Bench of this Court in Commissioner of Income Tax vs. Chemical and Metallurgical Design Co. Ltd.-247 ITR 749 and similar view is expressed by the Supreme Court in IPCA Laboratory Ltd. vs. Deputy Commissioner of Income Tax, Mumbai-266 ITR 521. On that basis his submission is that indirect expenses which would be attributable to the aforesaid foreign exchange earning shall be taken into consideration and deducted from the said foreign exchange and th…