DC1T, Circle-2(2) v. Ramesh 8hai C. Prajapathi

29 Taxmann.com 64Reported decision#20326 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2021 to 2021.

Judgments citing DC1T, Circle-2(2) v. Ramesh 8hai C. Prajapathi

Asst.C.I.T., Bangalore vs. M/S Sap Lab India Pvt. Ltd., Bangalore

In the result, the appeal of the assessee is partly allowed while the appeal of the Revenue is dismissed

ITA 623/BANG/2016[2011-12]Status: DisposedITAT Bangalore29 Nov 2021AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranit(Tp)A No. & Appellant Respondent Assessment Year 623/Bang/2016 The Assistant Commissioner Of M/S. Sap Lab Pvt. Ltd., 2011-12 Income Tax, 138, Export Promotion Circle - 6(1)(1), Industrial Park, Whitefield, Bengaluru. Bengaluru – 560 066. Pan : Aafcs 3649 P 566/Bang/2016 M/S. Sap Lab Pvt. Ltd., The Assistant Commissioner Of 2011-12 Bengaluru – 560 066. Income Tax, Pan : Aafcs 3649 P Circle - 6(1)(1), Bengaluru.

For Appellant: Shri. Aliasger Rampurawala, CAFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(OSD)(ITAT), Bengaluru
Section 143(3)Section 144C(13)Section 92Section 92(1)Section 92B(1)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No. and Appellant Respondent Assessment Year 623/Bang/2016 The Assistant Commissioner of M/s. SAP Lab Pvt. Ltd., 2011-12 Income Tax, 138, Export Promotion Circle - 6(1)(1), Industrial Park, Whitefield, Bengaluru. Bengaluru – 560 066. PAN : AAFCS 3649 P 566/Bang/2016 M/s. SAP Lab Pvt. Ltd., The Assistant Commissioner of 2011-12 Bengaluru – 560 066. Income Tax, PAN : AAFCS 3649 P Circle - 6(1)(1), Bengaluru. Appellant by : Shri. Aliasger Rampurawala, CA Respondent…

M/S Sap Labs India Private Limited, Bangalore vs. Asst.C.I.T., Bangalore

In the result, the appeal of the assessee is partly allowed while the appeal of the Revenue is dismissed

ITA 566/BANG/2016[2011-12]Status: DisposedITAT Bangalore29 Nov 2021AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranit(Tp)A No. & Appellant Respondent Assessment Year 623/Bang/2016 The Assistant Commissioner Of M/S. Sap Lab Pvt. Ltd., 2011-12 Income Tax, 138, Export Promotion Circle - 6(1)(1), Industrial Park, Whitefield, Bengaluru. Bengaluru – 560 066. Pan : Aafcs 3649 P 566/Bang/2016 M/S. Sap Lab Pvt. Ltd., The Assistant Commissioner Of 2011-12 Bengaluru – 560 066. Income Tax, Pan : Aafcs 3649 P Circle - 6(1)(1), Bengaluru.

For Appellant: Shri. Aliasger Rampurawala, CAFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(OSD)(ITAT), Bengaluru
Section 143(3)Section 144C(13)Section 92Section 92(1)Section 92B(1)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No. and Appellant Respondent Assessment Year 623/Bang/2016 The Assistant Commissioner of M/s. SAP Lab Pvt. Ltd., 2011-12 Income Tax, 138, Export Promotion Circle - 6(1)(1), Industrial Park, Whitefield, Bengaluru. Bengaluru – 560 066. PAN : AAFCS 3649 P 566/Bang/2016 M/s. SAP Lab Pvt. Ltd., The Assistant Commissioner of 2011-12 Bengaluru – 560 066. Income Tax, PAN : AAFCS 3649 P Circle - 6(1)(1), Bengaluru. Appellant by : Shri. Aliasger Rampurawala, CA Respondent…

Sap India Private Limited, Bangalore vs. Commissioner Income Tax (A) Bangalore-6, Bangalore

In the result, both the appeals of the assessee are partly allowed

ITA 683/BANG/2017[2009-10]Status: DisposedITAT Bangalore16 Nov 2021AY 2009-10

Bench: Shri N.V. Vasudevanand Shri B. R. Baskaran

For Appellant: Shri. Chavali Narayan, CAFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(OSD)(ITAT), Bengaluru
Section 143(3)Section 28Section 36(1)(vii)

…or penalty on such disallowance. ITA Nos.682, 683/Bang/2017 Page 9 of 17 12. In coming to the above conclusions, the AO placed reliance on the decision of the Hon'ble ITAT, Ahmedabad Bench 'C, in the case of DC1T, Circle-2(2) Vs. Ramesh 8hai C. Prajapathi (29 Taxmann.com 64) wherein it is held that amount disallowed u/s 40(a)(ia) cannot be taken into account to determine profits of business for the purpose of computing deduction u/s 80IB. 13. The AO further noticed from the computation of income eligible for deduction under 80-IC unit, that the Assessee had disallowed a sum of Rs.58,53,925/- with a narration:…

Sap India Private Limited, Bangalore vs. Commissioner Income Tax (A) Bangalore-6, Bangalore

In the result, both the appeals of the assessee are partly allowed

ITA 682/BANG/2017[2010-11]Status: DisposedITAT Bangalore16 Nov 2021AY 2010-11

Bench: Shri N.V. Vasudevanand Shri B. R. Baskaran

For Appellant: Shri. Chavali Narayan, CAFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(OSD)(ITAT), Bengaluru
Section 143(3)Section 28Section 36(1)(vii)

…or penalty on such disallowance. ITA Nos.682, 683/Bang/2017 Page 9 of 17 12. In coming to the above conclusions, the AO placed reliance on the decision of the Hon'ble ITAT, Ahmedabad Bench 'C, in the case of DC1T, Circle-2(2) Vs. Ramesh 8hai C. Prajapathi (29 Taxmann.com 64) wherein it is held that amount disallowed u/s 40(a)(ia) cannot be taken into account to determine profits of business for the purpose of computing deduction u/s 80IB. 13. The AO further noticed from the computation of income eligible for deduction under 80-IC unit, that the Assessee had disallowed a sum of Rs.58,53,925/- with a narration:…

DC1T, Circle-2(2) v. Ramesh 8hai C. Prajapathi (29 Taxmann.com 64) — Cited in 4 Judgments | BharatTax