Infosys Technologies v. JCIT

109 TTJ 631Income Tax Appellate Tribunal#12012 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 353,911 Indian tax judgments — from 2016 to 2018.

Judgments citing Infosys Technologies v. JCIT

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal of the assessee is partly allowed for statistical purpose

ITA 467/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Oct 2018AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 467/Del/2014 (A.Y 2009-10)

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…rnataka High Court in the case of CIT vs. Karnataka Financial Corporation: 326 ITR 355 held that expenditure incurred in setting up “model villages” at the instance of the government is allowable as deduction. In the case of Infosys Technologies Ltd. v. JCIT: 109 TTJ 631 (Bang.), the assessee incurred installed traffic signals at Bannerghatta Circle where the office of assessee was situated as there used to be traffic jams resulting in delay to employees in reaching the office. The same was handed over to the Government after installation. The Tribunal held that incurrence of such expenditure was prompted solely…

Deputy Commissioner of Income-Tax vs. Serum Institute of India Ltd., Pune

In the result, both the appeals of the Revenue are dismissed

ITA 934/PUN/2016[2012-13]Status: DisposedITAT Pune12 Oct 2018AY 2012-13

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.549 & 550/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2011-12 & 2012-13 वष"

For Appellant: Shri Rajshekhar S. AbhyankarFor Respondent: Shri Rajeev Kumar
Section 132Section 143(3)Section 14ASection 153ASection 35

…that assessee debited the said sum to the profit and loss account and claimed that the same should be allowed while computing the capital gains. Assessee relied on the decision of Bangalore Bench of the Tribunal in the case of Infosys Technologies Vs. JCIT 109 TTJ 631 (Bang.). Assessee contended that the said expenses has been incurred in the normal course of business and the dematerialization helped the assessee significantly in reducing the administrative costs. AO opined that the expenditure incurred for maintenance of share transactions from demat account is not to be allowed u/s.48 of the Act since the…

Deputy Commissioner of Income-Tax vs. Serum Institute of India Ltd., Pune

In the result, both the appeals of the Revenue are dismissed

ITA 607/PUN/2016[2011-12]Status: DisposedITAT Pune12 Oct 2018AY 2011-12

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.549 & 550/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2011-12 & 2012-13 वष"

For Appellant: Shri Rajshekhar S. AbhyankarFor Respondent: Shri Rajeev Kumar
Section 132Section 143(3)Section 14ASection 153ASection 35

…that assessee debited the said sum to the profit and loss account and claimed that the same should be allowed while computing the capital gains. Assessee relied on the decision of Bangalore Bench of the Tribunal in the case of Infosys Technologies Vs. JCIT 109 TTJ 631 (Bang.). Assessee contended that the said expenses has been incurred in the normal course of business and the dematerialization helped the assessee significantly in reducing the administrative costs. AO opined that the expenditure incurred for maintenance of share transactions from demat account is not to be allowed u/s.48 of the Act since the…

Serum Institute of India Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, both the appeals of the Revenue are dismissed

ITA 550/PUN/2016[2012-13]Status: DisposedITAT Pune12 Oct 2018AY 2012-13

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.549 & 550/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2011-12 & 2012-13 वष"

For Appellant: Shri Rajshekhar S. AbhyankarFor Respondent: Shri Rajeev Kumar
Section 132Section 143(3)Section 14ASection 153ASection 35

…that assessee debited the said sum to the profit and loss account and claimed that the same should be allowed while computing the capital gains. Assessee relied on the decision of Bangalore Bench of the Tribunal in the case of Infosys Technologies Vs. JCIT 109 TTJ 631 (Bang.). Assessee contended that the said expenses has been incurred in the normal course of business and the dematerialization helped the assessee significantly in reducing the administrative costs. AO opined that the expenditure incurred for maintenance of share transactions from demat account is not to be allowed u/s.48 of the Act since the…

Serum Institute of India Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, both the appeals of the Revenue are dismissed

ITA 549/PUN/2016[2011-12]Status: DisposedITAT Pune12 Oct 2018AY 2011-12

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.549 & 550/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2011-12 & 2012-13 वष"

For Appellant: Shri Rajshekhar S. AbhyankarFor Respondent: Shri Rajeev Kumar
Section 132Section 143(3)Section 14ASection 153ASection 35

…that assessee debited the said sum to the profit and loss account and claimed that the same should be allowed while computing the capital gains. Assessee relied on the decision of Bangalore Bench of the Tribunal in the case of Infosys Technologies Vs. JCIT 109 TTJ 631 (Bang.). Assessee contended that the said expenses has been incurred in the normal course of business and the dematerialization helped the assessee significantly in reducing the administrative costs. AO opined that the expenditure incurred for maintenance of share transactions from demat account is not to be allowed u/s.48 of the Act since the…

DCIT, Bangalore vs. M/S Cognizant Global Services Pvt. Ltd., Bangalore

In the result, the appeals of revenue are partly allowed

ITA 754/BANG/2016[2008-09]Status: DisposedITAT Bangalore30 Mar 2017AY 2008-09

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Ms. Neera Malhotra, CIT (DR) (ITAT)-2, BengaluruFor Respondent: Shri Manoj Shenoy, CA
Section 10ASection 143(3)

…be deprived of the benefit of deduction u/s 10A. However, from the materials placed before me during the appeal hearings, it is noticed that the appellant is engaged only in developing software. It has been held in the case of Infosys Technologies Ltd V JCIT (109 TTJ 631) that where an assessee is engaged in the development of computer program it should not be regarded as being engaged in rendering technical services but in the development of computer software. The appellant has relied on the decision in Zylog Systems Ltd (ITA No.1138/Mds/2007) to drive home the point that expenses incurred with staff in a foreig…

DCIT, Bangalore vs. M/S Cognizant Global Services Pvt. Ltd., Bangalore

In the result, the appeal of the revenue is partly allowed for

ITA 1278/BANG/2015[2007-08]Status: DisposedITAT Bangalore03 Nov 2016AY 2007-08

Bench: Shri A. K. Garodia & Smt Asha Vijayaraghavan

For Appellant: Shri Manoj, CAFor Respondent: Miss Neera Malhotra, CIT DR
Section 263

…Court in the case of M/s Tata Elxsi Ltd. Vs ACIT 349 ITR 98 and an SLP filed by the Revenue is still pending before the Apex Court. 2 IT(TP)A No.1278(Bang)2010 3. The CIT(A) has erred in relying on the decision the case of Infosys Technologies Ltd. Vs JCIT(109 TTJ 631) and cannot be accepted as the Hon’ble High Court of Karnataka has remanded the matter back to the AO for fresh consideration in accordance with law. 4. For these other grounds that may be urged at the time of hearing, it is prayed that the order of the CIT(A) in so far as it relates to the above grounds may be reversed and that of the O may be…

Hero Motocorp Limited, New Delhi vs. JCIT, New Delhi

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…Refineries Ltd.: 266 ITR 170 (Mad) iv. CIT v. Chennai Petroleum Corpn. Ltd: T.C.(A).No.57 of 2006 (Mad.) v. CIT vsJayendrakumarHiralal: 327 ITR 147 (Guj.) vi. CIT vs. Karnataka Financial Corporation: 326 ITR 355 (Kar.) vii. Infosys Technologies Ltd. v. JCIT: 109 TTJ 631 (Bang. Trib.) -affirmed by the Karnataka High Court reported at 360 ITR 714 viii. Ranbaxy Laboratories Ltd.: ITA No.: 3925/D/02 (Del.Trib.) ix. CIT v. Deversons Industries Ltd. 290 ITR (AT) 287 (Ahd) x. Hindustan Petroleum Corpn. Ltd. Vs. DCIT 96 ITD 186 (Bom.) Display of name/Publicity expense (i) CIT v. Delhi Cloth & General Mills Co. Ltd.: 11…

Infosys Technologies v. JCIT (109 TTJ 631) — Cited in 8 Judgments | BharatTax