DCIT & Ors. v. Syncome Formulations India Ltd.

13 SOT 414Income Tax Appellate Tribunal2007#16628 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2024.

Judgments citing DCIT & Ors. v. Syncome Formulations India Ltd.

M/S. Materials Chemicals and Performance Intermediaries Pvt. Ltd. (Formerly, Mcc Pta India Corp. Private Ltd.), Kolkata vs. ACIT, Circle 11, Kolkata

In the result, the appeal filed by the assessee in ITA No

ITA 388/KOL/2017[2004-05]Status: DisposedITAT Kolkata07 Feb 2024AY 2004-05

Bench: Dr. Manish Borad & Shri Anikesh Banerjee]

Section 115JSection 143(3)Section 250Section 80H

…er there was no reason to interfere with impugned judgment - Held, yes [In favour of assessee] CASE REVIEW CIT v. Bhari Information Technology Systems (P.) Ltd. [2010] 328 ITR 380 (Mad,) affirmed. Dy. CIT v. Syncome Formulations (I) Ltd. [2007] 106 ITD 193 / 13 SOT 414 (Mum.) (SB)approved. CASES REFERRED TO 7 I.T.A. No.388/Kol/2017 Assessment Years: 2004-05 M/s Materials Chemicals and Performance Intermediaries Pvt. Ltd. Dy. CIT v. Syncome Formulations (I) Ltd. [2007] 106 ITD 193 / 13 SOT 414 (Mum.) (SB) (para 3). Bishwajit Bhattacharya, Arijit Prasad, Vikas Malhotra, Ajay Singh, Judy James, Ms. N. Swarup and…

Dy Commissioner of Income Tax Central Circle 1(4), Mumbai vs. M/S Grasim Industries Limited (Successor to Aditya Birla Nuvo Ltd), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 2116/MUM/2022[2002-03]Status: DisposedITAT Mumbai31 Jan 2023AY 2002-03
Section 1Section 115JSection 143(3)Section 154Section 80H

…Industries Limited (Successor to M/s. Aditya Birla Nuvo Ltd.) order of the ld. AO, the assessee company filed an appeal before the ld. CIT(A). Subsequently, the Special Bench of Mumbai Tribunal in case of DCIT v. M/S. Syncome Formulations (1) Ltd reported in 13 SOT 414 (2007) held that the deduction under 80HHC of the Act for computing Book Profit u/s 115JB is to be worked out on the basis of the adjusted book profit and not on the basis of the profit computed under the regular provisions of law applicable to the computation of profits and gains of business or profession. 3.2. Relying on this decision of the Sp…

ACIT, Moradabad vs. M/S. Jubilant Organosyes Ltd., Uttar Pradesh

The appeal is dismissed

ITA 4975/DEL/2012[2008-09]Status: DisposedITAT Delhi12 Mar 2019AY 2008-09

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…rpose of section 115JA of Act. Further, Hon‟ble Supreme Court in case of CIT vs. Bhari Information Technology Systems (P.) Ltd. [2012] 340 ITR 593 (SC) upheld ruling of Special Bench Mumbai ITAT in case of DCIT & Ors. Vs. Syncome Formulations India Ltd.[2007] 13 SOT 414 (Mumbai) (SB) wherein in para 61 it was held that computation for deduction under section 80HHC needs to be worked out on basis of adjusted book profits for purpose of section 115JB of Act. The Hon‟ble Supreme Court in case of Ajanta Pharma Ltd. vs. CIT 327 ITR 305 held that for purpose of section 115JB of Act that 100% export profits are „eligibl…

ACIT, Moradabad vs. M/S Jubliant Organosys Ltd., Uttar Pradesh

The appeal is dismissed

ITA 2596/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…rpose of section 115JA of Act. Further, Hon‟ble Supreme Court in case of CIT vs. Bhari Information Technology Systems (P.) Ltd. [2012] 340 ITR 593 (SC) upheld ruling of Special Bench Mumbai ITAT in case of DCIT & Ors. Vs. Syncome Formulations India Ltd.[2007] 13 SOT 414 (Mumbai) (SB) wherein in para 61 it was held that computation for deduction under section 80HHC needs to be worked out on basis of adjusted book profits for purpose of section 115JB of Act. The Hon‟ble Supreme Court in case of Ajanta Pharma Ltd. vs. CIT 327 ITR 305 held that for purpose of section 115JB of Act that 100% export profits are „eligibl…

Jubilant Organosys Ltd., Noida vs. Addl. CIT, Moradabad

The appeal is dismissed

ITA 2497/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…rpose of section 115JA of Act. Further, Hon‟ble Supreme Court in case of CIT vs. Bhari Information Technology Systems (P.) Ltd. [2012] 340 ITR 593 (SC) upheld ruling of Special Bench Mumbai ITAT in case of DCIT & Ors. Vs. Syncome Formulations India Ltd.[2007] 13 SOT 414 (Mumbai) (SB) wherein in para 61 it was held that computation for deduction under section 80HHC needs to be worked out on basis of adjusted book profits for purpose of section 115JB of Act. The Hon‟ble Supreme Court in case of Ajanta Pharma Ltd. vs. CIT 327 ITR 305 held that for purpose of section 115JB of Act that 100% export profits are „eligibl…

DCIT & Ors. v. Syncome Formulations India Ltd. (13 SOT 414) — Cited in 5 Judgments | BharatTax