Excel Chemicals India Ltd. v. ITO Ward 2(1)(1)

The Asstt. Commissioner of Income Tax, Circle 2 (1)(1), Ahmedabad vs. M/S. Intas Pharmaceuticals Limited, Ahmedabad

In the result, both the appeals filed by the Assessee as well as Revenue are partly allowed for statistical purpose

Bench: Ms. Suchitra Kamble & Shri Waseem Ahmedassessment Year: 2012-13

…ction under section 9(1)(i) and, in effect, outside the ambit of income ‘deemed to accrue or arise in India' for the purpose of Section 5(2)(b) as held by Ahmedabad ITAT in case of Excel Chemicals India Ltd. Vs. ITO Ward 2(1)(1) [2016 72 taxmann.com 284/2017- 184 TTJ 114], Mumbai ITAT in the case of Gujarat Reclaim & Rubber Products Ltd. vs. Additional Commissioner of Income-tax, 35 Taxmann.com 587 and Supreme Court decision in Shoorji Vallabhdas & Co. (39 ITR 775). 6, Both the lower authorities have passed the orders without properly appreciating the facts and they further erred in grossly ignoring various subm…

Intas Pharmaceuticals Ltd., Ahmedabad vs. The Asstt. Commissioner of Income Tax, Circle 2 (1)(1), Ahmedabad

In the result, both the appeals filed by the Assessee as well as Revenue are partly allowed for statistical purpose

Bench: Ms. Suchitra Kamble & Shri Waseem Ahmedassessment Year: 2012-13

…ction under section 9(1)(i) and, in effect, outside the ambit of income ‘deemed to accrue or arise in India' for the purpose of Section 5(2)(b) as held by Ahmedabad ITAT in case of Excel Chemicals India Ltd. Vs. ITO Ward 2(1)(1) [2016 72 taxmann.com 284/2017- 184 TTJ 114], Mumbai ITAT in the case of Gujarat Reclaim & Rubber Products Ltd. vs. Additional Commissioner of Income-tax, 35 Taxmann.com 587 and Supreme Court decision in Shoorji Vallabhdas & Co. (39 ITR 775). 6, Both the lower authorities have passed the orders without properly appreciating the facts and they further erred in grossly ignoring various subm…

The ITO, Ward-4(1), Ahmedabad vs. G-2 International Exports Ltd. ( Now : Vaibhavlaxmi International Ltd.), Ahmedabad

Bench: The Cit(A). Learned Cit(A) Noted The Assessee’S Explanation That A Sum Of Rs.1,19,680/- Paid To Bvc & Co Was Wrongly Debited To Process Charges & Deleted The Addition. The Assessing Officer Is Aggrieved & In Appeal Before Us.

…ITA No. 2143/Ahd/2014 & CO#262/Ahd/2014 ITO Vs. G-2 International Exports Ltd AY : 2009-10 Page 1 of 12 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD [Coram: Pramod Kumar, VP and Ms. Madhumita Roy, JM] ITA No. 2143/Ahd/2014 & CO No. 262/Ahd/2014 Assessment Year : 2009-10 The Income-Tax Officer ......…………......Appellant Ward-4(1), Ahmedabad Vs. G-2 International Exports Ltd .....................Respondent & (Now: Vaibhavlaxmi International Ltd.) Cross-Objector B/44, Aryamann Bunglows, Thaltej, Ahmedabad-380054 [PAN : AABCA 6690 G] Appearances by: Lalit P. Jain, for the appellant Gaurav…