DCIT v. Arabian Exports Ltd.

109 TTJ 440Income Tax Appellate Tribunal#14681 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 80IA(4)

Judgments citing DCIT v. Arabian Exports Ltd.

SMC Infrastructures Pvt. Ltd., Mumbai vs. DCIT, Central Circle-2, Thane

In the result, the appeal of the assessee is allowed

ITA 3497/MUM/2024[2018-19]Status: DisposedITAT Mumbai04 Dec 2024AY 2018-19

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhailassessment Year: 2018-19

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri Kishor Dhule, CIT/DR &
Section 143(2)Section 801ASection 80I

…f work executed and amount received of work executed for each project. The ld. Counsel also referred the decision of CIT vs Micro Instruments Co. (2016) 75 taxmann.com 304 (Punjab & Haryana), decision of ITAT Mumbai in the case of DCIT vs Arabion Exports Ltd. 109 TTJ 440 (Mumbai), DCIT vs Vodafone India Ltd. (2023) 152 taxmann.com 660 (Mumbai Trib.) on the proposition that maintaining of separate books of account is not a mandatory condition for claiming deduction under section 80IA. The ld. Counsel also referred the decision of CIT vs G.M. Knitting Industries (P) Ltd. (2016) 71 taxmann.com 35 (SC) on the issue t…

Niit Technologies Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the appeals of the assessee are partly allowed and the appeal of Revenue for assessment year 2007-08

ITA 5525/DEL/2013[2008-09]Status: DisposedITAT Delhi28 Jan 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: 1. That the Commissioner of Income-Tax (Appeals) erred on facts and in law in up
Section 14ASection 35D

….1.4 The AO did not allow the deduction with reference to the profits of the eligible undertaking because he observed that appellant was maintaining consolidated books of accounts. However in view of the decisions in the case of DCIT v. Arabian Exports Ltd. : 109 TTJ 440 (Mum), CIT v. Fusion Software Engg. Pvt. Ltd. : 1TA No. 952 and 953 of 2006 (Kar HC) & JOT v. Gebbs Infotech Ltd. : ITA No. 3370/Mum/2007 (Mum) and in view of CBDT Circular No. 1/201.3 dt. 17.01.2013 it is a settled issue that it is not mandatory for an eligible undertaking to maintain separate books of accounts and the claim for deduction u/s I0…

Niit Technologies Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the appeals of the assessee are partly allowed and the appeal of Revenue for assessment year 2007-08

ITA 5524/DEL/2013[2007-08]Status: DisposedITAT Delhi28 Jan 2020AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: 1. That the Commissioner of Income-Tax (Appeals) erred on facts and in law in up
Section 14ASection 35D

….1.4 The AO did not allow the deduction with reference to the profits of the eligible undertaking because he observed that appellant was maintaining consolidated books of accounts. However in view of the decisions in the case of DCIT v. Arabian Exports Ltd. : 109 TTJ 440 (Mum), CIT v. Fusion Software Engg. Pvt. Ltd. : 1TA No. 952 and 953 of 2006 (Kar HC) & JOT v. Gebbs Infotech Ltd. : ITA No. 3370/Mum/2007 (Mum) and in view of CBDT Circular No. 1/201.3 dt. 17.01.2013 it is a settled issue that it is not mandatory for an eligible undertaking to maintain separate books of accounts and the claim for deduction u/s I0…

ACIT, New Delhi vs. M/S Niit Technologies Ltd., New Delhi

In the result, both the appeals of the assessee are partly allowed and the appeal of Revenue for assessment year 2007-08

ITA 5492/DEL/2013[2008-09]Status: DisposedITAT Delhi28 Jan 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: 1. That the Commissioner of Income-Tax (Appeals) erred on facts and in law in up
Section 14ASection 35D

….1.4 The AO did not allow the deduction with reference to the profits of the eligible undertaking because he observed that appellant was maintaining consolidated books of accounts. However in view of the decisions in the case of DCIT v. Arabian Exports Ltd. : 109 TTJ 440 (Mum), CIT v. Fusion Software Engg. Pvt. Ltd. : 1TA No. 952 and 953 of 2006 (Kar HC) & JOT v. Gebbs Infotech Ltd. : ITA No. 3370/Mum/2007 (Mum) and in view of CBDT Circular No. 1/201.3 dt. 17.01.2013 it is a settled issue that it is not mandatory for an eligible undertaking to maintain separate books of accounts and the claim for deduction u/s I0…

ACIT, New Delhi vs. M/S Niit Technologies Ltd., New Delhi

In the result, both the appeals of the assessee are partly allowed and the appeal of Revenue for assessment year 2007-08

ITA 5491/DEL/2013[2007-08]Status: DisposedITAT Delhi28 Jan 2020AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: 1. That the Commissioner of Income-Tax (Appeals) erred on facts and in law in up
Section 14ASection 35D

….1.4 The AO did not allow the deduction with reference to the profits of the eligible undertaking because he observed that appellant was maintaining consolidated books of accounts. However in view of the decisions in the case of DCIT v. Arabian Exports Ltd. : 109 TTJ 440 (Mum), CIT v. Fusion Software Engg. Pvt. Ltd. : 1TA No. 952 and 953 of 2006 (Kar HC) & JOT v. Gebbs Infotech Ltd. : ITA No. 3370/Mum/2007 (Mum) and in view of CBDT Circular No. 1/201.3 dt. 17.01.2013 it is a settled issue that it is not mandatory for an eligible undertaking to maintain separate books of accounts and the claim for deduction u/s I0…

ACIT, New Delhi vs. M/S. Niit Technologies Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed and cross objection of the assessee is allowed for statistical purposes

ITA 3076/DEL/2012[2006-07]Status: DisposedITAT Delhi27 Feb 2019AY 2006-07

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2006-07

Section 10BSection 29Section 32Section 32(2)Section 43A

…relating to the business of the eligible undertaking. This report also does not refer to any separate books to be maintained or required to be maintained by the eligible EOU. This issue is also directly covered in the case of DCIT V. Arabian Exports Limited: 109 TTJ 440 (Mum.) as cited by the appellant hereinabove, wherein the Tribunal, upheld the following decision of the CIT(A) : ITA No. 3076 & C.O. No. 318/Del/2012 20 "2.4 In view 'of the above provisions of s10B, any profits and gains which are derived by an assessee from a 100 per cent export-oriented undertaking shall not be included in the total income…

DCIT v. Arabian Exports Ltd. (109 TTJ 440) — Cited in 6 Judgments | BharatTax