GE BE (P) Ltd. v. ACIT

371 ITR 32High Court2015#14102 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Sections most often in play

Section 10BSection 115-OSection 145ASection 14ASection 234CSection 234DSection 37(1)Section 41(1)

Judgments citing GE BE (P) Ltd. v. ACIT

Deputy Commissioner of Income Tax 1(1)(2), Mumbai vs. Hindustan Unilever Limited, Mumbai

ITA 929/MUM/2018[2004-05]Status: DisposedITAT Mumbai30 Jan 2026AY 2004-05

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhail

For Appellant: Shri Nishant ThakkarFor Respondent: Shri Ajay Chandra, CIT-DR
Section 10BSection 145ASection 14ASection 250Section 80Section 801BSection 80H

…during the year under consideration from the aforesaid units and deduction under section 10B of the Act was accordingly reduced. ITA No.1041 & 929/Mum/2018 & CO No.142/Mum/2019 (A.Ys. 2004-05) 14 27. We find that in GE BE (P) Ltd v/s ACIT, reported in [2015] 371 ITR 32 (Karn.), the following question of law came up for consideration before the Hon'ble Karnataka High Court: "Whether the Tribunal was correct in holding that incidental income derived by the assessee from the sale of scraps would be entitled to exemption under Section 10B of the Act despite the same having been not derived from the export of article…

M/S. Bayer Vapi Private Ltd. (Formerly Known As Bilag Industries P. Ltd.), Vapi vs. The Asstt. Commissioner of Income Tax, Vapi Circle, Vapi

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

ITA 1769/AHD/2016[2011-12]Status: DisposedITAT Surat24 Oct 2019AY 2011-12

Bench: Shri Amarjit Singh & Shri O.P. Meena, Accoutant Member आ.अ.सं/.I.T.A No’S.2886/Ahd/2010, 794/Ahd/2014 & 1769/Ahd/2016 िनधा"रण वष"/Assessment Years:2006-07, 2009-10 & 2011-12 बनाम M/S. Bilag Industries Pvt. Ltd. , Addl. Cit Range- ( Now Known As M/S. Bayer Vapi Vs. Vapi, Range Vapi Private Limited) 306/3,Phase-Ii Shivam Commercial Complex Gidc-1, Vapi Gujarat National Highway No 8 Vapi Pan: Aabcb 2100 L अपीलाथ" Appellant ""यथ"/Respondent Shri A. Gopalakrishnan Aiyer - Ca िनधा"रती क" ओर से /Assessee By Shri O. P. Singh Cit (D.R.) राज"व क" ओर से /Revenue By 26.09.2019 सुनवाई क" तारीख/ Date Of Hearing: 24.10.2019 उ"ोषणा क" तारीख/Pronouncement On आदेश /O R D E R Per O. P. Meena, Am: 1. The Above Captioned Three Appeals For The Assessment Year 2006-07, 2009-10 & 2011-12 By The Assessee Are Directed Against The Assessment Order Passed U/S. 143(3) R.W.S. 144C Dated 28.07.2010 & Dated 15.01.2014 Respectively Under The Income-Tax Act,1961 ['The Act' For Short] On The Direction Of Drp By The Addl. Cit Range-Vapi Range Vapi (Herein After Referred As The Ao) & The Appeal For The Assessment Year 2011-12 By The Assessee Is Directed Against The Order Of Ld. Cit (A) Dated 29.04.2016. Since The Common Issues Are Involved In These Appeals Therefore, These Were Heard Together & Consolidated Order Is Being Passed As Under: It(Tp)A No.2886/Ahd/2010/A.Y. 2006-07/ By The Assessee: 2. Ground Nos.1 Is General In Nature & Do Not Require Adjudication.

For Appellant: 2. Ground Nos.1 is general in nature and do not require adjudication
Section 143(3)

…s of undertaking, same would be included in profits of business of undertaking and will be eligible for deduction under section 10B of the Act. With regard to exclusion of scrap sales , the learned counsel for the assessee relied in the case of GE BE (P) Ltd. 371 ITR 32 (Kar.) wherein income arising from sale of scrap is held eligible for benefit of Section 10B of the Act. It was further submitted that Section 10B is pari materia to section 80HHC of the Act. Similar ground of Revenue as regards exclusion of income from sale of scrap while calculating deduction under section 80HHC was dismissed by the ITAT in asse…

Moserbaer India Ltd., New Delhi vs. DCIT, New Delhi

Appeal is dismissed

ITA 1617/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Oct 2018AY 2010-11

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…les are sales made by assessee’s existing exports business only. The Revenue has not been able to point out any other business from which such sales have been made. The issue is covered in favour of assessee by following decisions: i) GE BE (P) Ltd. Vs ACIT: 371 ITR 32 (Karnataka High Court) ii) DCIT vs EXL Service.com (I) (P) Ltd.: ITA No. 4459/Del/2013 (Delhi ITAT) iii) Sonic Technology India Inc. Vs ITO:ITA No. 2665/Ahd/2011 (Ahmedabad ITAT). 20. The Ld. DR relied upon the Assessment Order. 21. We have heard both the parties and perused all the relevant material available on record. Scrap sales are sales…

M/S. Moserbaer India Ltd., New Delhi vs. ACIT, New Delhi

Appeal is dismissed

ITA 2395/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Oct 2018AY 2009-10

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…les are sales made by assessee’s existing exports business only. The Revenue has not been able to point out any other business from which such sales have been made. The issue is covered in favour of assessee by following decisions: i) GE BE (P) Ltd. Vs ACIT: 371 ITR 32 (Karnataka High Court) ii) DCIT vs EXL Service.com (I) (P) Ltd.: ITA No. 4459/Del/2013 (Delhi ITAT) iii) Sonic Technology India Inc. Vs ITO:ITA No. 2665/Ahd/2011 (Ahmedabad ITAT). 20. The Ld. DR relied upon the Assessment Order. 21. We have heard both the parties and perused all the relevant material available on record. Scrap sales are sales…

ACIT, New Delhi vs. M/S. Moser Baer India Limited, New Delhi

Appeal is dismissed

ITA 1200/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Oct 2018AY 2009-10

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…les are sales made by assessee’s existing exports business only. The Revenue has not been able to point out any other business from which such sales have been made. The issue is covered in favour of assessee by following decisions: i) GE BE (P) Ltd. Vs ACIT: 371 ITR 32 (Karnataka High Court) ii) DCIT vs EXL Service.com (I) (P) Ltd.: ITA No. 4459/Del/2013 (Delhi ITAT) iii) Sonic Technology India Inc. Vs ITO:ITA No. 2665/Ahd/2011 (Ahmedabad ITAT). 20. The Ld. DR relied upon the Assessment Order. 21. We have heard both the parties and perused all the relevant material available on record. Scrap sales are sales…

Moserbaer India Ltd., New Delhi vs. ACIT, New Delhi

Appeal is dismissed

ITA 6042/DEL/2012[2008-09]Status: DisposedITAT Delhi03 Oct 2018AY 2008-09

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…les are sales made by assessee’s existing exports business only. The Revenue has not been able to point out any other business from which such sales have been made. The issue is covered in favour of assessee by following decisions: i) GE BE (P) Ltd. Vs ACIT: 371 ITR 32 (Karnataka High Court) ii) DCIT vs EXL Service.com (I) (P) Ltd.: ITA No. 4459/Del/2013 (Delhi ITAT) iii) Sonic Technology India Inc. Vs ITO:ITA No. 2665/Ahd/2011 (Ahmedabad ITAT). 20. The Ld. DR relied upon the Assessment Order. 21. We have heard both the parties and perused all the relevant material available on record. Scrap sales are sales…

DCIT, Cir.7(1)(1), Mumbai vs. Gala Precision Technology Pvt. Ltd., Thane

In the result, appeal of the Revenue is dismissed

ITA 2675/MUM/2016[2011-12]Status: DisposedITAT Mumbai20 Jun 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Bleasst. Commissioner Of Income-Tax, V. M/S. Gala Precision Technology Pvt. Ltd. Circle – 7(1)(1), Room No. 23, 102-A, Orion Business Park, Near Cine Ground Floor, Aayakar Bhavan, Wonder, Ghodbunder Road, Thane (W) M.K.Road, Mumbai-400 020 Pan No: Aaacg 1777 F

For Appellant: Shri Vijay MehtaFor Respondent: Shri V. Vidhyadhar
Section 10BSection 143(3)Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER Asst. Commissioner of Income-tax, v. M/s. Gala Precision Technology Pvt. Ltd. Circle – 7(1)(1), Room No. 23, 102-A, Orion Business Park, Near Cine Ground Floor, Aayakar Bhavan, Wonder, Ghodbunder Road, Thane (W) M.K.Road, Mumbai-400 020 PAN NO: AAACG 1777 F (Appellant) (Respondent) Assessee by : Shri Vijay Mehta Department by : Shri V. Vidhyadhar Date of Hearing : 05.04.2018 Date of Pronouncement : 20.06.2018 O R D E R PER C.N. PRASAD 1. This appeal if…

GE BE (P) Ltd. v. ACIT (371 ITR 32) — Cited in 7 Judgments | BharatTax