Franco-Indian Pharmaceuticals (P) Ltd. v. ITO

3 ITR (Trib) 754Income Tax Appellate Tribunal2010#24303 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2017.

Judgments citing Franco-Indian Pharmaceuticals (P) Ltd. v. ITO

ACIT, New Delhi vs. Sh. Rahul Juneja, Faridabad

In the result, appeal of the Revenue is dismissed

ITA 4568/DEL/2015[2011-12]Status: DisposedITAT Delhi29 Dec 2017AY 2011-12

Bench: Sh. O.P. Kant & Sh. K.N. Charyassessment Year: 2011-12 Acit, Vs. Sh. Rahul Juneja, Circle 31(1), New Delhi Plot No. 29, Dlf Indl. Area, Phase-I, Faridabad Pan : Aafpj2485F (Appellant) (Respondent) Appellant By Sh. Ravi Kant Gupta, Sr.Dr Respondent By Sh. Rajesh Malhotra, Ca Date Of Hearing 21.12.2017 Date Of Pronouncement 29.12.2017 Order Per O.P. Kant, A.M.:

Section 139(5)Section 143(2)Section 143(3)Section 195Section 40Section 5(2)(b)Section 9(1)

…once the revised return is filed ,the original return must be taken to have been withdrawn and to have been substituted by a fresh return for the purpose of assessment. The Hon’ble Mumbai Tribunal in the case of Franco-Indian Pharmaceuticals Pvt. Ltd v/s ITO 3 ITR (Trib) 754(Mum) wherein the assessee filed its return of income claiming deduction of Rs.37,90,949/- as bad debts. During the course of assessment proceedings, the assessee by way of a letter made an additional claim of deduction of Rs.50,73,993/- as bad debts on the ground that there was a 9 short claim in the original return of income. The Assessing…

The Sholinghur Co-Operative Urban Bank Limited, Sholingur vs. ACIT, Vellore

In the result, both the appeals stand allowed

ITA 1341/CHNY/2017[2014-15]Status: DisposedITAT Chennai23 Aug 2017AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.1340/Mds/2017 "नधा"रण वष" / Assessment Year : 2014-15

For Respondent: Shri AR.V. Sreenivasan, JCIT
Section 36(1)(viia)

…er as well as appellate authorities. This judgment of Madras High Court was not followed by the Assessing Officer. The Ld.counsel has also placed reliance on the decision of Mumbai Bench of this Tribunal in Franco-Indian Pharmaceuticals (P) Ltd. v. ITO (2010) 3 ITR (Trib) 754. 4. On the contrary, Shri AR.V. Sreenivasan, the Ld. Departmental Representative, submitted that the assessees have not made any claim in their return. Moreover, no revised return was also filed by the assessees. The assessees by their letter requested the Assessing Officer to allow deduction under Section 36(1)(viia) of the Act. Since the r…

The Ranipet Town Co-Operative Bank Limited, Vellore vs. ACIT, Vellore

In the result, both the appeals stand allowed

ITA 1340/CHNY/2017[2014-15]Status: DisposedITAT Chennai23 Aug 2017AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.1340/Mds/2017 "नधा"रण वष" / Assessment Year : 2014-15

For Respondent: Shri AR.V. Sreenivasan, JCIT
Section 36(1)(viia)

…er as well as appellate authorities. This judgment of Madras High Court was not followed by the Assessing Officer. The Ld.counsel has also placed reliance on the decision of Mumbai Bench of this Tribunal in Franco-Indian Pharmaceuticals (P) Ltd. v. ITO (2010) 3 ITR (Trib) 754. 4. On the contrary, Shri AR.V. Sreenivasan, the Ld. Departmental Representative, submitted that the assessees have not made any claim in their return. Moreover, no revised return was also filed by the assessees. The assessees by their letter requested the Assessing Officer to allow deduction under Section 36(1)(viia) of the Act. Since the r…

Franco-Indian Pharmaceuticals (P) Ltd. v. ITO (3 ITR (Trib) 754) — Cited in 3 Judgments | BharatTax