DCIT v. Goenka Diamond & Jewellers Ltd.

146 TTJ 68Income Tax Appellate Tribunal2012#10878 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2023.

Also reported as

19 Taxmann.com 91

Issues it is cited on

section 10aasection 10asection 10salarysection 142(1)transferprescribedsection 14section 143(3)indiatotal incomebusiness

Judgments citing DCIT v. Goenka Diamond & Jewellers Ltd.

ACIT, CIRCLE 1(2), SURAT vs. NYA INTERNATIONAL,, SURAT

In the result, ground nos

ITA 534/SRT/2019[2014-15]Status: DisposedITAT Surat22 Feb 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.713/Srt/2018 Assessment Year: (2013-14) (Virtual Court Hearing) The Acit, Circle-1(2), Vs. M/S. Nya International, Surat. Unit No. 360, Plot No. 239, Sez, Gidc, Sachin, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aahfn1681M (Revenue)/(Assessee) (Assessee)/(Respondent) आयकर अपील सं./Ita No.534/Srt/2019 Assessment Year: (2014-15) The Acit, Circle-1(2), Vs. M/S. Nya International, Surat. Unit No. 360, Plot No. 239, Sez, Gidc, Sachin, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aahfn1681M (Revenue)/(Assessee) (Assessee)/(Respondent) Shri Rasesh Shah, Ca Assessee By Respondent By Shri H. P. Meena, Cit(Dr) Date Of Hearing 30/12/2022 Date Of Pronouncement 22/02/2023

Section 10ASection 142(1)Section 144Section 68

…vity in the nature of re-export imported goods. It was also stated that for A.Y. 2012-13 finalized u/s 143(3) of the Act, deduction u/s 10AA was fully allowed. The AR has referred to the decision of Hon'ble ITAT Jaipur in the case of Goenka Diamond Jewellers (146 TTJ 68) wherein it was held that the provision of SEZ Act 2005 would override the provisions of Income Tax Act and the assessee's claim of deduction of u/s 10AA in respect of trading from SEZ units of imported goods re- exported was allowed. The AR has also referred to the decision of Hon'ble ITAT Surat Bench in the case of ACTT v/s Shiv Krishna Exports…

ACIT, CIRCLE 1(2), SURAT vs. M/S NYA INTERNATIONAL,, SURAT

In the result, ground nos

ITA 713/SRT/2018[2013-14]Status: DisposedITAT Surat22 Feb 2023AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.713/Srt/2018 Assessment Year: (2013-14) (Virtual Court Hearing) The Acit, Circle-1(2), Vs. M/S. Nya International, Surat. Unit No. 360, Plot No. 239, Sez, Gidc, Sachin, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aahfn1681M (Revenue)/(Assessee) (Assessee)/(Respondent) आयकर अपील सं./Ita No.534/Srt/2019 Assessment Year: (2014-15) The Acit, Circle-1(2), Vs. M/S. Nya International, Surat. Unit No. 360, Plot No. 239, Sez, Gidc, Sachin, Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aahfn1681M (Revenue)/(Assessee) (Assessee)/(Respondent) Shri Rasesh Shah, Ca Assessee By Respondent By Shri H. P. Meena, Cit(Dr) Date Of Hearing 30/12/2022 Date Of Pronouncement 22/02/2023

Section 10ASection 142(1)Section 144Section 68

…vity in the nature of re-export imported goods. It was also stated that for A.Y. 2012-13 finalized u/s 143(3) of the Act, deduction u/s 10AA was fully allowed. The AR has referred to the decision of Hon'ble ITAT Jaipur in the case of Goenka Diamond Jewellers (146 TTJ 68) wherein it was held that the provision of SEZ Act 2005 would override the provisions of Income Tax Act and the assessee's claim of deduction of u/s 10AA in respect of trading from SEZ units of imported goods re- exported was allowed. The AR has also referred to the decision of Hon'ble ITAT Surat Bench in the case of ACTT v/s Shiv Krishna Exports…

M/S. SYNGENE INTERNATIONAL LIMITED,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX, SPECIAL RANGE- 6, BANGALORE

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 147/BANG/2020[2010-11]Status: DisposedITAT Bangalore13 Jun 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2010-11

For Appellant: Sri Padamchand Khincha, A.RFor Respondent: Sri Sumer Singh Meena, DR
Section 10ASection 10BSection 14ASection 250Section 32(1)(iia)Section 80

…ITA No.147/Bang/2020 M/s. Syngene International Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2010-11 M/s. Syngene International Limited Plot No.2&3, Bommasandra Industrial Area IV Phase, JCIT Special Range 6 Jigani Link Road Vs. Bangalore Bommasandra Bangalore 560 099. PAN NO : AABCS9936M APPELLANT RESPONDENT Appellant by : Sri Padamchand Khincha, A.R. Respondent by : Sri Sumer Singh Meena, DR Date of Hearing : 19.05.2022 Date of Pronouncement : 13.06.2022 O R D E R…

DCIT 15 (1)(2), MUMBAI vs. DUTYFREE DISTRIBUTION SERVICES PVT.LTD., MUMBAI

In the result, these grounds of appeal are dismissed

ITA 2855/MUM/2018[2013-14]Status: DisposedITAT Mumbai02 Dec 2019AY 2013-14

Bench: Shri Shamim Yahya () & Shri Pawan Singh () Assessment Year: 2013-14

For Appellant: Mr. J.P. Bairagra, ARFor Respondent: Mr. Anand Mohan, DR
Section 10A

…3.2 of the impugned order were considered and by following various decisions including Hotel Ashoka (ITDC) vs. ACIT (2012) STPL (Web) 89 (SC), Gitanjali Exports M/s Duty Free Distribution 10 (ITA No. 6947 & 6948/Mum/2011), Goenka Diamonds and Jewellers Ltd. 146 TTJ 68 (JP), Midas DFS Pvt. Ltd. 37 CCH 264 (Kol.), decided in favour of the assessee. The Revenue is aggrieved and is in appeal before this Tribunal. 3.2 If the observation made in the assessment order, leading to addition made to the total income, conclusion drawn in the impugned order, material available on record, assertions made by the ld. respecti…

SOLITAIRE DIAMOND EXPORTS,MUMBAI vs. ITO 19 (3)(4), MUMBAI

In the result, appeal of the assessee is allowed as indicated above

ITA 3128/MUM/2019[2012-13]Status: DisposedITAT Mumbai30 Oct 2019AY 2012-13

Bench: Shri Saktijit Dey & Shri N.K. Pradhana.Y : 2012-13 :

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Nitin Waghmode
Section 10ASection 51

…ure of dispute, the Tribunal has consistently held that import of diamonds for the purpose of export qualifies for deduction under Section 10AA of the Act. In this regard, he relied upon the following decisions :- i) DCIT vs Goenka Diamonds & Jewellers Ltd., 146 TTJ 68 (ITAT-Jaipur) ii) Hon'ble Rajasthan High Court order in the case of CIT vs Goenka Diamonds & Jewellers Ltd. and ors., D.B. ITA No. 222/2012 dated 24.08.2017. iii) Goenka Diamonds and Jewellers Ltd. vs ACIT & Ors., ITA No. 153/JP/2014 (ITAT-Mumbai) iv) ITO vs Duty Free Distribution Services Pvt. Ltd., 50 ITR (Trib) 325 v) Midas DFS (P) Ltd. vs ITO,…

THE DCIT, CIRCLE-1(3), SURAT vs. M/S. SHREE VIJYA LAXMI EXPORTS, SURAT

In the result, both appeals filed by the Revenue are dismissed

ITA 815/AHD/2016[2012-13]Status: DisposedITAT Surat24 Jul 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P.Meenaआ.अ.सं./I.T.A. No.2342/Ahd/2014 "नधा"रण वष"/Assessment Year : 2011-12 The Income Tax Officer, Vs. Vijaya Laxmi Exports, Ward-3(4), Surat. 5-15, Patel Park, Tadwadi, Rander Road, Surat – 395 009. [Pan: Aaifv 1685 J] अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं./I.T.A. No. 815/Ahd/2016 "नधा"रण वष"/Assessment Year : 2012-13 Deputy Commissioner Of Vs. M/S.Shree Vijaya Laxmi Exports, Income Tax, Circle-1(3), Surat. S-15, Patel Park, Tadwadi, Rander Road, Surat – 395 009. [Pan: Aaifv 1685 J] अपीलाथ" Appellant ""यथ"/Respondent "नधा"रती क" ओर से /Assessee By Shri Rasesh Shah – Ca राज"व क" ओर से /Revenue By Shri O.P.Singh –Cit(Dr)

Section 10A

…Vijayalaxmi Exports /ITA No.2342/AHD/2014 & 815/Ahd/2016 : A.Y.2011-12 & 12-13 Page 1 of 11 आयकर अपील"य अ"धकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A. No.2342/AHD/2014 "नधा"रण वष"/Assessment Year : 2011-12 The Income Tax Officer, Vs. Vijaya Laxmi Exports, Ward-3(4), Surat. 5-15, Patel Park, Tadwadi, Rander Road, Surat – 395 009. [PAN: AAIFV 1685 J] अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं./I.T.A. No. 815/AHD/2016 "नधा"रण वष"/Assessment Year : 2012-13 Deputy Commissioner of Vs. M/s.…

M/S. CLIFF SCAFFOLDINGS PVT. LTD.,DELHI vs. ITO, NEW DELHI

The appeal of the assessee is allowed

ITA 4530/DEL/2015[2011-12]Status: DisposedITAT Delhi18 Jan 2019AY 2011-12

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 10Section 10ASection 143(3)Section 36

…r No. 7/2003 dated 5/9/2003]. 9. It was also pointed out by the Learned Counsel for the assessee. Mr. Salil Agarwal, Advocate that the issue is covered by the decision of ITAT Jaipur Bench in the case of DCIT Vs. Goenka Diamond & Jewellers Ltd. reported in 6 146 TTJ 68 (Jai) (2012) 19 TAxmann.com 91 (JP) and the relevant findings in Paragraph 2.20 of the order are reproduced herein below: “We have also reproduced section 51 of the SEZ Act. As per this section it is mentioned that notwithstanding anything inconsistent therewith contained in any other law for the time being in force or in any instrument having eff…

ASST CIT 19(1), MUMBAI vs. DEEPAK KANWARLAL JAIN, MUMBAI

The appeal stands dismissed in terms of our above order subject to aforesaid verification by Ld

ITA 248/MUM/2017[2012-13]Status: DisposedITAT Mumbai10 Oct 2018AY 2012-13

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.248/Mum/2017 (िनधा"रणवष" / Assessment Year: 2012-13) Assistant Commissioner Of Deepak Kanwarlal Jain Income Tax-19(1) Flat No.B-6, Rock Side Apartment, बनाम/ Room No.203, 2Nd Floor 116, Walkeshwar Road Vs. Matru Mandir, Tardeo Road Mumbai-400 006 Mumbai-400 007 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacpj-2057-Q (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Suchek Anchaliya, Ld. ARFor Respondent: Ram Tiwari, Ld. DR
Section 10ASection 143(3)

…(M.P.) CIT vs R.J. Trivadi & Sons, 183 ITR 420 (M.P.) Whereas, the Ld. AR pointed out that the above case laws cite by the Ld. A.O. has been thoroughly discussed by the Hon. ITAT, Jaipur Bench in the case of Goenka Diamond and Jewellery Limited, reported in 146 TTJ 68 and after considering the above case laws, passed the order in favour of the assessee. 6.6 The identical issue of allow ability of deduction u/s 10AA of the Act on import for the purpose of export was decided by various Benches of the ITAT, including the jurisdictional Hon’ble ITAT, Mumbai and the relevant portions of the said decisions are as und…

ACIT CIRCLE 40 (1) vs. RANJEET SINGH,

Appeals are dismissed

ITA 419/DEL/2007[1998-1999]Status: DisposedITAT Delhi26 Jul 2016AY 1998-1999

Bench: Shri I.C. Sudhir & Shri Prashant Maharishi Assessment Year: 2007-08 Assessment Year : 2008-09 Assessment Year : 2009-10 Assessment Year : 2010-11 Dcit/Ito, Vs. Inter Globe Technology Quoteint Pvt. Ltd. Circle-11(1), Ground Floor 124, Central Wing, New Delhi. Thapar House, Janpath, New Delhi. (Pan: Aabci3241H) (Appellant) (Respondent) Assessee By: S/Shriajay Vohra, Sr. Adv., Rupesh Jain & Aditya Vohra, Adv. Department By: Shri Vijay Verma, Cit( Dr) Date Of Hearing : 09 .05.2016 Date Of Pronouncement: 26 :07.2016 Order Per I.C. Sudhir:The Revenue Has Questioned First Appellate Order In All The Above Appeals Solely On The Ground That The Learned Cit(Appeals) Has Erred In Deleting The Addition (Of Rs.27,83,45,741 In Assessment Year 2007-08, Rs.90,53,50,969 In Assessment Year 2008-09, Rs. 70,35,36,948 In Assessment Year 2009-10 & Rs.98,56,91,361 In Assessment Year 2010-11) Made On Account Of Disallowance Of Deduction Claimed Under Sec. 10Aa Of The Income-Tax Act, 1961. 2 2. Heard & Considered The Arguments Advanced By The Parties In View Of Orders Of The Authorities Below, Material Available On Record & The Decisions Relied Upon.

For Appellant: S/ShriAjay Vohra, Sr. Adv., Rupesh JainFor Respondent: Shri Vijay Verma, CIT( DR)
Section 10A

…avelport L.P. USA vs. DDIT – ITA No. 6326, 6327, 1342/Del/2012 (A.Y. 2006-07, 2007-08 & 2008-09) – order dated 23.11.2015; iv) Acquire Services (P) Ltd. Vs. Commissioner of Service-tax, Delhi – 48 Taxman.com 269; v ) DCIT vs. Goenka Diamond & Jewellers Ltd. – 146 TTJ 68 (Jaipur); & vi) Oracle Software India Ltd. (2010) – 320 ITR 546 (SC); vii) LI & Fung India (P) Ltd. vs. CIT – 305 ITR 105 (Del.); viii) CIT vs. M.L. Outsourcing Services (P) Ltd. (2014) – 271 CTR 553 (Del.); ix) Vasisth Chay Vyapar Ltd. & Anr. (2011) – 333 ITR 440 (Del.); 16 6. In rejoinder, the Learned CIT(DR) reiterated that assessee is a local…

ITO 15(1)(4), MUMBAI vs. DUTY FREE DISTRIBUTION SERVICES P.LTD, NAVI MUMBAI

The appeal of the Revenue is dismissed

ITA 2753/MUM/2015[2010-11]Status: DisposedITAT Mumbai13 Jul 2016AY 2010-11

Bench: Shri Joginder Singhassessment Year: 2011-11 Income Tax Officer 15(1)(4) M/S. Duty Free Distribution Room No. 15B, Gr. Floor Services Pvt. Ltd. बनाम/ Aayakar Bhavan D-73/1, Ttc Indul. Area Vs. M.K. Road, Mumbai 400020 Midc, Turbhe, Navi Mumbai (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aaccd6134D

Section 10ASection 51

…ubmissions as mentioned in para 3.2 of the impugned order were considered and by following various decisions including Hotel Ashoka (ITDC) vs. ACIT (2012) STPL (Web) 89 (SC), Gitanjali Exports (ITA No. 6947 & 6948/Mum/2011), Goenka Diamonds and Jewellers Ltd. 146 TTJ 68 (JP), Midas DFS Pvt. Ltd. 37 CCH 264 (Kol.), decided in favour of the assessee. The Revenue is aggrieved and is in appeal before this Tribunal. 3.2 If the observation made in the assessment order, leading to addition made to the total income, conclusion drawn in the impugned order, material available on record, assertions made by the ld. respectiv…

DCIT v. Goenka Diamond & Jewellers Ltd. (146 TTJ 68) — Cited in 10 Judgments | BharatTax