Finance Ltd. v. DCIT

395 ITR 291High Court2017#4635 most cited

What is Finance Ltd. v. DCIT authority for?

MAT credit granted under section 115JAA should be inclusive of surcharge and cess.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Also referred to as

Srei Infrastructure Finance Ltd. v. DCIT · 395 ITR 291 · section 115JAA · MAT credit · surcharge · education cess · inclusive of surcharge and cess · Calcutta High Court

Also reported as

49 Taxmann.com 291

Sections most often in play

Section 10(34)Section 115JAASection 115JBSection 143(1)Section 143(2)Section 143(3)Section 1956Section 1957: Section 23C

Issues it is cited on

scientific research expendituresection 115jaasection 35(1)(i)section 237section 115osection 115jamat creditsection 39transferee companysection 35(1)transferor companysection 288

Judgments citing Finance Ltd. v. DCIT

PRIME MINERAL EXPORTS PRIVATE LIMITED (NOW AMALGAMATED WITH FOMENTO RESOURCES PRIVATE LIMITED),PANAJI vs. JOINT COMMISSIONER OF INCOME TAX, RANGE - 1, PANAJI

The appeal stands partly allowed for statistical purpose in aforestated terms

ITA 3/PAN/2023[2009-10]Status: DisposedITAT Panaji05 Jun 2025AY 2009-10

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 003/Pan/2023 Assessment Year : 2009-10 Prime Mineral Exports Pvt. Ltd. (Now Amalgamated With Fomento Resources Pvt. Ltd.) 102, 1St Fl. Kamat Metropolis-1, Behind Caculo Mall, St. Inez, Panaji, Goa-403001. . . . . . . .Appellant Pan : Aadcp1647E V/S Jt. Commissioner Of Income Tax, . . . . . . . Respondent Range-1, Panaji, Goa

For Appellant: Mr Nishant Thakkar [‘Ld. AR’]For Respondent: Mr M. Satish [‘Ld. DR’]
Section 143(1)Section 143(2)Section 143(3)Section 14ASection 246ASection 250Section 253(1)Section 41(1)Section 4I

…IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, GOA BEFORE HON’BLE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER ITA Nos. 003/PAN/2023 Assessment Year : 2009-10 Prime Mineral Exports Pvt. Ltd. (Now Amalgamated with Fomento Resources Pvt. Ltd.) 102, 1st Fl. Kamat Metropolis-1, Behind Caculo Mall, St. Inez, Panaji, Goa-403001. . . . . . . .Appellant PAN : AADCP1647E V/s Jt. Commissioner of Income Tax, . . . . . . . Respondent Range-1, Panaji, Goa Appearances Assessee by : Mr Nishant Thakkar [‘Ld. AR’] Revenue by : Mr M. Satish [‘Ld. DR’] Date of conclusive Hearing :…

CRYSTAL CROP PROTECTION LIMITED,DELHI vs. DCIT, DELHI

In the result, the appeal of the assessee is partly allowed

ITA 302/DEL/2022[2011-12]Status: DisposedITAT Delhi29 Aug 2024AY 2011-12

Bench: Shri Kul Bharat & Shri Brajesh Kumar Singh[Assessment Year: 2011-12]

Section 115JSection 143(3)Section 14ASection 244ASection 254

…cess and not against the tax liability before the levy of surcharge and education Cess as contended by the assessee. The case laws relied by the Ld. CIT(A) are as under:- 1. CIT vs K. Srinivasan [83 ITR 346](SC) 2. Srei Infrastructure Finance Ltd. vs DCIT [395 ITR 291][Calcutta] 3. M/s Scope International Pvt. Ltd. [TCA No.588 of 2019][Madras] 4. Virtus (India) (P.) Ltd. vs DCIT [157 ITD 1160] [Hyd Trib.] 5. Bhagwati Oxygen Ltd. vs ACIT [167 ITD 645] [Kolkata Trib.] 6. M/s Savita Oil Technologies Ltd. vs ACIT [ITA No.3066/Mum/2015] dated 07.02.2017 5. Aggrieved by the order of the ld. CIT(A), the assessee is…

DCIT,CIRCLE-5(1)(1), MUMBAI vs. DAHEJHARBOUR AND INFRASTRUCTURE PVT. LTD, MUMBAI

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

ITA 2792/MUM/2024[2016-17]Status: DisposedITAT Mumbai30 Jul 2024AY 2016-17

Bench: Shri Pavan Kumar Gadale, Jm & Ms Padmavathy S, Am

For Appellant: Shri Shailesh Bandi, CAFor Respondent: Shri Nayanjyoti Nath, Sr. DR
Section 115JSection 143(1)

…ies below. The only issue to be decided is as to MAT credit granted u/s. 115JAA of the Act should be inclusive of surcharge and cess. This issue is decided in favour of the assessee in the following decisions: - (i). Srei infrastructure Finance Ltd., v. DCIT [395 ITR 291 (Calcutta)] (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018.…

M/S KERALA FEEDS LIMITED,THRISSUR vs. DCIT CIR (1)(1) & TPS , THRISSUR

In the result, the assessee’s appeal is allowed

ITA 942/COCH/2022[2012-13]Status: DisposedITAT Cochin30 Jun 2023AY 2012-13

Bench: Shri Sanjay Arora, Am & Shri Aby T.Varkey, Jm

For Appellant: Sri. Varghese C.V., CA/ARFor Respondent: Smt.J.M.Jamuna Devi, Sr. DR
Section 115Section 115JSection 143Section 143(1)Section 144Section 147Section 154Section 155Section 2(45)Section 245D

…fore us relied on contrary decisions, reading which it transpires that even the Hon'ble High Courts have differed in the matter. While in Pr. CIT v. Scope International Pvt. Ltd. [2020] 429 ITR 500 (Mad) and SREI Infrastructure Finance Ltd. vs. Dy. CIT [2017] 395 ITR 291 (Cal), the Hon'ble High Courts have opined in favour of tax credit being inclusive of surcharge (and education cess), the Hon'ble Allahabad High Court in CIT v. Vacment India [2014] 369 ITR 304 (All) holds otherwise. The decisions by the Tribunal also lie on either side, with no reference, as it appears, being made to a larger Bench, presumably o…

J.B.CHEMICALS & PHARMACEUTICALS LTD.,MUMBAI vs. DCIT -CC -2(1), MUMBAI

The appeals of the assessee are partly allowed

ITA 2009/MUM/2019[2013-14]Status: DisposedITAT Mumbai27 Jun 2023AY 2013-14

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…ies below. The only issue to be decided is as to MAT credit granted u/s. 115JAA of the Act should be inclusive of surcharge and cess. This issue is decided in favour of the assessee in the following decisions: - (i). Srei infrastructure Finance Ltd., v. DCIT [395 ITR 291 (Calcutta)] 19 2008 & 2009/Mum/2019 ITA 4656 & 4657/M/2018 J.B. Chemicals & Pharmaceuticals Ltd (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi).…

J.B.CHEMICALS & PHARMACEUTICALS LTD.,MUMBAI vs. DCIT -CC -2(1), MUMBAI

The appeals of the assessee are partly allowed

ITA 2008/MUM/2019[2012-13]Status: DisposedITAT Mumbai27 Jun 2023AY 2012-13

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…ies below. The only issue to be decided is as to MAT credit granted u/s. 115JAA of the Act should be inclusive of surcharge and cess. This issue is decided in favour of the assessee in the following decisions: - (i). Srei infrastructure Finance Ltd., v. DCIT [395 ITR 291 (Calcutta)] 19 2008 & 2009/Mum/2019 ITA 4656 & 4657/M/2018 J.B. Chemicals & Pharmaceuticals Ltd (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi).…

J.B. CHEMICALS AND PHARMACEUTICAL LTD,MUMBAI vs. DCIT CEN CIR 2(1), MUMBAI

The appeals of the assessee are partly allowed

ITA 4657/MUM/2018[2015-16]Status: DisposedITAT Mumbai27 Jun 2023AY 2015-16

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…ies below. The only issue to be decided is as to MAT credit granted u/s. 115JAA of the Act should be inclusive of surcharge and cess. This issue is decided in favour of the assessee in the following decisions: - (i). Srei infrastructure Finance Ltd., v. DCIT [395 ITR 291 (Calcutta)] 19 2008 & 2009/Mum/2019 ITA 4656 & 4657/M/2018 J.B. Chemicals & Pharmaceuticals Ltd (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi).…

J.B. CHEMICALS AND PHARMACEUTICAL LTD,MUMBAI vs. DCIT CEN CIR 2(1), MUMBAI

The appeals of the assessee are partly allowed

ITA 4656/MUM/2018[2014-15]Status: DisposedITAT Mumbai27 Jun 2023AY 2014-15

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…ies below. The only issue to be decided is as to MAT credit granted u/s. 115JAA of the Act should be inclusive of surcharge and cess. This issue is decided in favour of the assessee in the following decisions: - (i). Srei infrastructure Finance Ltd., v. DCIT [395 ITR 291 (Calcutta)] 19 2008 & 2009/Mum/2019 ITA 4656 & 4657/M/2018 J.B. Chemicals & Pharmaceuticals Ltd (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi).…

M/S. MAGNUM CERAMICS PVT. LTD. ,MORBI vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, MORBI CIRCLE, MORBI

In the result, appeal of assessee is allowed

ITA 127/RJT/2019[2012-13]Status: DisposedITAT Rajkot28 Dec 2022AY 2012-13

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year :2012-13 M/S.Magnum Ceramic P.Ltd. The Acit, Morbi Circle Plot No.207/24, Gidc Estate Vs Morbi. 8-A, National Highway At. Refaleshwar Morbi 362 268 Pan : Aafcm 2216 G

For Appellant: Shri B.D. Gupta, Sr.DR
Section 115ASection 115JSection 139(1)Section 143(1)Section 154Section 250(6)

…on 7 115JAA of the Act is including surcharge and cess components of tax thereon. The cases holding so are as under, including M/s Virtusa (India) Pvt. Ltd (supra) relied upon by the Ld.Counsel for the assessee: (i) Srei infrastructure Finance Ltd., v. DCIT [395 ITR 291 (Calcutta)] (ii) M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019 (Madras HC). (iii) Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv) (Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v) Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi) SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.1…

ACIT, CC-3(1),, CHENNAI vs. M/S. BGR ENERGY SYSTEM LTD.,, CHENNAI

The appeal stand dismissed

ITA 3277/CHNY/2019[2015-16]Status: DisposedITAT Chennai24 Jan 2022AY 2015-16

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No. 3277/Chny/2019 (िनधाDरण वषD / Assessment Year: 2015-16) Acit M/S. Bgr Energy Systems Ltd. बनाम/ Central Circle -3(1), Corporate Office, Guna Complex Chennai. 433, Anna Salai, Teynampet, Vs. Chennai – 600 018. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aabcg-2202-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Appellant By : Shri M. Rajan Ld. Cit-Dr ""थ" की ओरसे/Respondent By : Ms. T. Sandhya Arti (Ca) – Ld Ar सुनवाई की तारीख/ 24-01-2022 : Date Of Hearing घोषणा की तारीख / : 24-01-2022 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2015-16 Arises Out Of The Order Of Learned Commissioner Of Income Tax (Appeals)-19, Chennai [Cit(A)] Dated 28.08.2019 In The Matter Of Intimation Issued By Centralized Processing Center (Cpc), Bangalore U/S. 143(1) On 05.08.2016. The Grounds Raised By The Revenue Read As Under:

For Appellant: Shri M. Rajan Ld. CIT-DRFor Respondent: Ms. T. Sandhya Arti (CA) – Ld AR
Section 115JSection 143(1)

…2 83 ITR 346) wherein it was held that the term ‘tax’ would include surcharge, special surcharge and additional surcharge, decided the issue in assessee’s favor. The ratio of decision of Hon’ble Calcutta High Court in Srei Infrastructure Finance Ltd V/s DCIT (395 ITR 291) and various other decisions of various benches of Tribunal was also considered while deciding the issue. Aggrieved, the revenue is in further appeal before us. 5. We find that besides various judicial decisions as relied upon by Ld. CIT(A) while adjudicating the appeal, this issue is now settled in assessee’s favor by Hon’ble High Court of Madra…

PENINSULA FACILITY MANAGEMENT SERVICES LTD.,MUMBAI vs. ASSTT. CIT -CPC, MUMBAI

In the result, assessee’s appeal allowed

ITA 803/MUM/2021[2014-15]Status: DisposedITAT Mumbai14 Dec 2021AY 2014-15

Bench: Shri Shamim Yahya (Am) & Ms. Suchitra Raghunath Kamble (Jm)

For Appellant: Shri Hardik NirmalFor Respondent: Shri Ashish Kumar
Section 115JSection 143Section 143(1)Section 234ASection 4

…ies below. The only issue to be decided is as to MAT credit granted u/s. 115JAA of the Act should be inclusive of surcharge and cess. This issue is decided in favour of the assessee in the following decisions: - (i). Srei infrastructure Finance Ltd., v. DCIT [395 ITR 291 (Calcutta)] (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018.…

PERFETTI VAN MELLE INDIA PVT. LTD.,GURGAON vs. ACIT, CIRCLE-3(1), GURGAON

In the result, the additional ground raised by the assessee is allowed

ITA 463/DEL/2021[2016-17]Status: DisposedITAT Delhi22 Sept 2021AY 2016-17

Bench: The Income Tax Appellate Tribunal, Delhi Bench “I-2”, New Delhi

For Appellant: Mr. Deepak Chopra, AdvFor Respondent: Ms. Meera Shrivastava, CIT (DR)
Section 142(1)Section 143(2)Section 143(3)Section 271(1)(c)Section 80Section 80ISection 92C

…BEFORE THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH “I-2”, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SH. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No. 463/Del/2021 Assessment year 2016-17 Perfetti Van Melle India Pvt Ltd VS. Assistant Commissioner of 47th Milestone, Delhi Jaipur Income Tax, Highway, Circle – 3(1), Gurgaon Manesar, Gurgaon PAN : AAACP2626A (Appellant) (Respondent) Appellant by : Mr. Deepak Chopra, Adv Ms. Rashi Khanna, Adv Ms. Pratishtha Singh, Adv Department by : Ms. Meera Shrivastava, CIT (DR) Date of hearing 27 07 2021 Date of pronouncement 22 09 2021 ORDER PER AMIT SHUKLA, JM:…

TATA MOTORS LTD.,MUMBAI vs. THE ASSTT. CIT (LTU)-1, , MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 1643/MUM/2020[2015-16]Status: DisposedITAT Mumbai15 Sept 2021AY 2015-16
Section 115BSection 115JSection 143(3)Section 154

…was categorically held that while computing MAT credit u/s.115JAA of the Act, the tax should be inclusive of surcharge and cess. Similar views were taken by the Hon’ble Calcutta High Court in the case of SREI Infrastructure Finance Ltd., vs. DCIT reported in 395 ITR 291(Cal) and the Hon’ble Madras High Court in the case of DCIT vs. Scope International Pvt. Ltd., in Tax Case Appeal No.588 of 2019 dated 16/8/2019. Respectfully following the aforesaid decisions, we allow the ground No.2 raised by the assessee on merits. 6. In the result, appeal of the assessee is partly allowed. Order pronounced on 15/09/2021 by…

TATA MOTORS LTD.,MUMBAI vs. DCIT (LTU)-2, MUMBAI

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

ITA 2397/MUM/2019[2014-15]Status: DisposedITAT Mumbai25 Jun 2021AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Blem/S. Tata Motors Ltd., V. Dcit (Ltu) –2 Bombay House, 24 Homi Mody Street 29Th Floor, Centre -1 Hutatma Chowk, Mumbai - 400001 World Trade Centre, Cuffe Parade Mumbai - 400005 Pan: Aaact2727Q

For Appellant: Shri Nikhil TiwariFor Respondent: Shri Sunil Deshpande
Section 115JSection 154

…ies below. The only issue to be decided is as to MAT credit granted u/s. 115JAA of the Act should be inclusive of surcharge and cess. This issue is decided in favour of the assessee in the following decisions: - (i). Srei infrastructure Finance Ltd., v. DCIT [395 ITR 291 (Calcutta)] (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018.…

DCIT LTU-1, CHENNAI vs. WHEELS INDIA LIMITED, CHENNAI

In the result, the appeal filed by the Revenue is dismissed

ITA 2597/CHNY/2017[2012-13]Status: DisposedITAT Chennai22 Oct 2019AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2597/Chny/2017 ("नधा"रण वष" / Assessment Year: 2012-13) Vs M/S. Wheels India Ltd., The Deputy Commissioner Of Income Tax, Padi, Chennai – 600 050. Large Taxpayer Unit – 1, Chennai – 34. Pan: Aaacw 0315K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Dr.S. Pandian, Jcit ""यथ" क" ओर से/Respondent By : Shri R. Vijayaraghavan, Advocate सुनवाई क" तार"ख/Date Of Hearing : 25.07.2019 घोषणा क" तार"ख /Date Of Pronouncement : 22.10.2019

For Appellant: Dr.S. Pandian, JCITFor Respondent: Shri R. Vijayaraghavan, Advocate
Section 115JSection 143(3)Section 154

…redit u/s 115JAA to adjust from the tax on total income payable before applying surcharge and education cess which is contradictory to the decision of Hon’ble High court in the case of M/s. Srei Infrastructure Finance Ltd Vs Deputy Commissioner of Income Tax (395 ITR 291) (Kol) and also, Hon’ble ITAT Delhi decision in the case of M/s. Richa Global Exports Pvt. Ltd. in ITA No.2303/Del/2012 dated 31.08.2012. 3. For these and other grounds that may be adduced at the time of hearing, it is prayed that the order of the learned CIT(A) may be set aside and that of the Assessing Officer be restored.” 4. The ld.DR presen…

THE DCIT, , CIRCLE-2(1)(1),, AHMEDABAD vs. M/S. HITACHI HOME & LIFE SOLUTIONS (INDIA) LTD.,, AHMEDABAD

In the result, Assessee’s appeal in ITA No

ITA 931/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad04 Mar 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, AdvocateFor Respondent: Shri N.R.Soni, CIT-DR &
Section 80I

…the parties and perused the material available on record. At the outset, we note that the issue of MAT credit u/s. 115JAA of the Act has been settled by the judgment of Hon’ble Calcutta High Court in the case of Shree S.R.EI Infrastructure Finance reported in 395 ITR 291 (Cal.), wherein it was held as under: ITA Nos.2399/Ahd/13, 2286/Ahd/14 & 860/Ahd/16 (Revenue) & 931/Ahd/2016 (by assessee) DCIT vs. Hitachi Home& Life Solutions (I) Ltd. Asst.Years – 2008-09, 2009-10, 2010-11 “Therefore, the Tribunal was right in confirming the set off of MAT Credit under section 115JAA brought forward from earlier years again…

HITACHI HOME & LIFE SOLUTIONS (I) LTD.,,AHMEDABAD vs. THE DY.COMMISSIONER OF INCOME TAX,CIRCLE-4,, AHMEDABAD

In the result, Assessee’s appeal in ITA No

ITA 860/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad04 Mar 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, AdvocateFor Respondent: Shri N.R.Soni, CIT-DR &
Section 80I

…the parties and perused the material available on record. At the outset, we note that the issue of MAT credit u/s. 115JAA of the Act has been settled by the judgment of Hon’ble Calcutta High Court in the case of Shree S.R.EI Infrastructure Finance reported in 395 ITR 291 (Cal.), wherein it was held as under: ITA Nos.2399/Ahd/13, 2286/Ahd/14 & 860/Ahd/16 (Revenue) & 931/Ahd/2016 (by assessee) DCIT vs. Hitachi Home& Life Solutions (I) Ltd. Asst.Years – 2008-09, 2009-10, 2010-11 “Therefore, the Tribunal was right in confirming the set off of MAT Credit under section 115JAA brought forward from earlier years again…

THE DCIT, CIRCLE-4,, AHMEDABAD vs. HITACHI HOME & LIFE SOLUTIONS (INDIA) LTD.,, AHMEDABAD

In the result, Assessee’s appeal in ITA No

ITA 2286/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad04 Mar 2019AY 2009-10

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, AdvocateFor Respondent: Shri N.R.Soni, CIT-DR &
Section 80I

…the parties and perused the material available on record. At the outset, we note that the issue of MAT credit u/s. 115JAA of the Act has been settled by the judgment of Hon’ble Calcutta High Court in the case of Shree S.R.EI Infrastructure Finance reported in 395 ITR 291 (Cal.), wherein it was held as under: ITA Nos.2399/Ahd/13, 2286/Ahd/14 & 860/Ahd/16 (Revenue) & 931/Ahd/2016 (by assessee) DCIT vs. Hitachi Home& Life Solutions (I) Ltd. Asst.Years – 2008-09, 2009-10, 2010-11 “Therefore, the Tribunal was right in confirming the set off of MAT Credit under section 115JAA brought forward from earlier years again…

THE DCIT, CIRCLE-4,, AHMEDABAD vs. HITACHI HOME & LIFE SOLUTION(INDIA) LTD.,, AHMEDABAD

In the result, Assessee’s appeal in ITA No

ITA 2399/AHD/2013[2008-09]Status: DisposedITAT Ahmedabad04 Mar 2019AY 2008-09

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, AdvocateFor Respondent: Shri N.R.Soni, CIT-DR &
Section 80I

…the parties and perused the material available on record. At the outset, we note that the issue of MAT credit u/s. 115JAA of the Act has been settled by the judgment of Hon’ble Calcutta High Court in the case of Shree S.R.EI Infrastructure Finance reported in 395 ITR 291 (Cal.), wherein it was held as under: ITA Nos.2399/Ahd/13, 2286/Ahd/14 & 860/Ahd/16 (Revenue) & 931/Ahd/2016 (by assessee) DCIT vs. Hitachi Home& Life Solutions (I) Ltd. Asst.Years – 2008-09, 2009-10, 2010-11 “Therefore, the Tribunal was right in confirming the set off of MAT Credit under section 115JAA brought forward from earlier years again…

SI GROUP INDIA P. LTD,NAVI MUMBAI vs. DCIT (LTU), MUMBAI

The appeals of the assessee are partly allowed

ITA 2350/MUM/2017[2008-09]Status: DisposedITAT Mumbai11 Oct 2018AY 2008-09

Bench: Shri Joginder Singh & Shri Ramit Kochar

Section 115JSection 154

…ano (ITA No. 579/JP/2013 dated 15.05.2017) where the aforesaid decision of the Hon’ble Supreme Court has been followed. Further, the ld. AR referred to the decision of Hon’ble Calcutta High Court in the case of Srei Infrastructure Finance Ltd. vs. DCIT [2016] 395 ITR 291 (Cal) wherein the earlier decision of the Hon’ble Allahabad High Court in case of CIT v. Vacment India [2014] 369 ITR 304 (All) has been distinguished and it has been held that both the surcharge and education cess are part of income tax. 5. The question of law which came up for consideration before the Hon’ble Calcutta High Court (supra) was whe…

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