ITO v. Sak Soft Ltd.

30 SOT 55Income Tax Appellate Tribunal2009#1428 most cited

What is ITO v. Sak Soft Ltd. authority for?

When computing the deduction under Sections 10A or 10AA, if certain expenses (like those incurred in foreign currency or communication expenses) are excluded from 'export turnover' in the numerator, the same expenses must also be excluded from 'total turnover' in the denominator to ensure consistent calculation.

80

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2023.

Also referred to as

ITO v. Sak Soft Ltd. · Section 10A · Section 10AA · export turnover · total turnover · computation of deduction · STPI unit · software technology park · exclusion of expenses · foreign currency expenses · communication expenses · eligible business · tax benefit

Also reported as

313 ITR 353121 TTJ 865

Issues it is cited on

free trade zonestpi unitsoftware technology parktax benefitcomputer softwareeligible businesslive linksection 10asection 10transferprescribedperson

Judgments citing ITO v. Sak Soft Ltd.

The ACIT, Trivandrum vs. M/S. Paragon Biomedical India (P) Ltd, Trivandrum

In the result, the appeals filed by the Revenue are dismissed and the appeal filed

ITA 249/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Oct 2017AY 2010-11

Bench: S/Shri P B Bansal & George George K, Jm

Section 10ASection 10A(2)(i)Section 10BSection 14

…ITA Nos.. 249, 334 & 297/C/2016 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH KOCHI BEFORE S/SHRI P B BANSAL, VICE PRESIDENT & GEORGE GEORGE K, JM ITA Nos 249 & 334/Coch/2016 (Asst Years 2010-11& 2011-12) The Asst. Commr of Income Tax Vs M/s. Paragon Biomedical India (P) Circle-1(1), Range-1, Ltd., B-16, Gayathri, Technopark Trivandrum. Campus, Kariavattom, Thiruvananthapuram-695 581. ( Appellant) (Respondent) M/s. Cliniface Clinical Research (P) Ltd., Vs The Asst. Commr of Income Tax (Formerly M/s. Paragon Biomedical Circle-1(1), Range-1, India (P) Ltd.), B-16, Gayathri, Trivandrum. Technopark Campus,…

Vestas Technology R&D Chennai Private Limited, Chennai vs. ACIT Company Circle III(4), Chennai

In the result, the appeal filed by the assessee is partly allowed for

ITA 1540/CHNY/2017[2010-11]Status: DisposedITAT Chennai01 Sept 2017AY 2010-11

Bench: Shri Sanjay Arora & Shri George Mathanआयकर अपील सं./Ita No.1540/Mds/2017 'नधा#रण वष# /Assessment Year: 2010-11

Section 10ASection 40

…e is to be excluded from the export turnover then the same needs to be excluded from the total turnover also. For this proposition, the Ld.AR placed reliance on the decision of the Special Bench of this Tribunal in the case of M/s.Sak Soft Ltd., reported in 30 SOT 55 (Chennai (SB)). The Ld.DR vehemently supported the order of the AO & the Ld.CIT(A). 14. We have considered the rival submissions. It is noticed that the issue is squarely covered by the decision of the Special Bench of this Tribunal in the case of M/s.Sak Soft Ltd., wherein the Special Bench has held the principle that the expenses which are bein…

ACIT, Chennai vs. White House Business Solutions Pvt. Ltd., Chennai

In the result the appeal filed by the Revenue is dismissed and the appeal of the assessee is partly allowed for statistical purposes

ITA 2143/CHNY/2014[2006-07]Status: DisposedITAT Chennai22 Aug 2017AY 2006-07

Bench: Shri A. Mohan Alankamony

For Respondent: Shri S. Sridhar & A.S. Sriraman
Section 10ASection 250(6)

…the total turnover. The Ld.CIT(A) also confirmed the order of the Ld.AO because the assessee had not furnished any details of the same. Before me, the Ld.AR cited the decision of the Special Bench of the Tribunal in the case ITO v. Sak Soft Ltd reported in 30 SOT 55, wherein it was held that for the purpose of applying the formula under the Act, such expenditure when excluded from the export turnover (numerator), the same shall also be excluded from the total turnover (denominator). The Ld.AR further argued that the same decision may be followed in the case of the assessee also. The Ld.DR though argued in s…

White House Business Solution Pvt. Ltd., Chennai vs. ACIT, Chennai

In the result the appeal filed by the Revenue is dismissed and the appeal of the assessee is partly allowed for statistical purposes

ITA 1641/CHNY/2014[2006-07]Status: DisposedITAT Chennai22 Aug 2017AY 2006-07

Bench: Shri A. Mohan Alankamony

For Respondent: Shri S. Sridhar & A.S. Sriraman
Section 10ASection 250(6)

…the total turnover. The Ld.CIT(A) also confirmed the order of the Ld.AO because the assessee had not furnished any details of the same. Before me, the Ld.AR cited the decision of the Special Bench of the Tribunal in the case ITO v. Sak Soft Ltd reported in 30 SOT 55, wherein it was held that for the purpose of applying the formula under the Act, such expenditure when excluded from the export turnover (numerator), the same shall also be excluded from the total turnover (denominator). The Ld.AR further argued that the same decision may be followed in the case of the assessee also. The Ld.DR though argued in s…

Sanmar Speciality Chemicals Limited, Chennai vs. DCIT, Chennai

In the result, Revenue’s appeal in I

ITA 986/CHNY/2015[2010-11]Status: DisposedITAT Chennai18 Aug 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita No.986/Mds/2015 "नधा"रण वष" / Assessment Year : 2010-11

For Appellant: Sh. R. Vijayaraghavan, AdvocateFor Respondent: Sh. Pathlavath Peerya, CIT &
Section 10BSection 40A(7)Section 40A(7)(b)Section 43B

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.986/Mds/2015 "नधा"रण वष" / Assessment Year : 2010-11 M/s Sanmar Speciality Chemicals The Deputy Commissioner of Limited, v. Income Tax, 9, Cathedral Road, Company Circle 6(1), Chennai - 600 086. Chennai - 600 034. PAN : AABCS 0201 P (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.738/Mds/2010 "नधा"रण वष" / Assessment Year :…

DCIT, Chennai vs. Sanmar Speciality Chemicals Ltd., Chennai

In the result, Revenue’s appeal in I

ITA 1170/CHNY/2015[2010-11]Status: DisposedITAT Chennai18 Aug 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita No.986/Mds/2015 "नधा"रण वष" / Assessment Year : 2010-11

For Appellant: Sh. R. Vijayaraghavan, AdvocateFor Respondent: Sh. Pathlavath Peerya, CIT &
Section 10BSection 40A(7)Section 40A(7)(b)Section 43B

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.986/Mds/2015 "नधा"रण वष" / Assessment Year : 2010-11 M/s Sanmar Speciality Chemicals The Deputy Commissioner of Limited, v. Income Tax, 9, Cathedral Road, Company Circle 6(1), Chennai - 600 086. Chennai - 600 034. PAN : AABCS 0201 P (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.738/Mds/2010 "नधा"रण वष" / Assessment Year :…

ACIT, Chennai vs. M/S. Sanmar Speciality Chemicals Ltd., Chennai

In the result, Revenue’s appeal in I

ITA 738/CHNY/2010[2007-08]Status: DisposedITAT Chennai18 Aug 2017AY 2007-08

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita No.986/Mds/2015 "नधा"रण वष" / Assessment Year : 2010-11

For Appellant: Sh. R. Vijayaraghavan, AdvocateFor Respondent: Sh. Pathlavath Peerya, CIT &
Section 10BSection 40A(7)Section 40A(7)(b)Section 43B

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.986/Mds/2015 "नधा"रण वष" / Assessment Year : 2010-11 M/s Sanmar Speciality Chemicals The Deputy Commissioner of Limited, v. Income Tax, 9, Cathedral Road, Company Circle 6(1), Chennai - 600 086. Chennai - 600 034. PAN : AABCS 0201 P (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.738/Mds/2010 "नधा"रण वष" / Assessment Year :…

ACIT, Chennai vs. M/S. New Age Software & Solutions (India) Pvt. Ltd., Chennai

In the result, the appeal of the Revenue is partly allowed for statistical purposes

ITA 2903/CHNY/2016[2012-13]Status: DisposedITAT Chennai26 Jul 2017AY 2012-13

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Mr.Murali MohanFor Respondent: Mr.Vikram vijayaraghavan
Section 10A

…TA No.2903/Mds./16 :- 5 -: with reference to gains derived from export and decides accordingly. Accordingly, the AO has to re-examine the issue, and also to take into consideration of the Special Bench decision of the Tribunal in the case of Saksoft Limited (313 ITR 353) (AT)(2009) and decide accordingly. Hence, this ground is partly allowed for statistical purposes. 7. In the result, the appeal of the Revenue is partly allowed for statistical purposes. Order pronounced on 26th July, 2017, at Chennai. (धु"वु" आर.एल रे"डी) (चं" पूजार") (DUVVURU RL REDDY)) (CHANDRA POOJARI) "या"यक सद"य/JUDICIAL MEMBER लेखा सद"य…

DCIT, Chennai vs. Secova E Services Pvt Ltd., Chennai

Accordingly the same is dismissed

ITA 1172/CHNY/2015[2011-12]Status: DisposedITAT Chennai28 Feb 2017AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri D.S. Sunder Singhआयकर अपील सं./Ita No. 1035/Mds/2015 िनधा"रण वष" / Assessment Year : 2010-11 M/S. Secova Eservices Pvt. Ltd., The Deputy Commissioner Of Rr Tower Iii, Second Floor, V. Income Tax, Tvk Industrial Estate Guindy, Corporate Circle – 6(1), Chennai – 600 032. Chennai – 600 034. Pan : Aahcs3174R (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos. 1171 & 1172/Mds/2015 िनधा"रण वष" / Assessment Years : 2010-11 & 2011-12 & Co No. 76/Mds/2015 िनधा"रण वष" / Assessment Year : 2011-12 The Deputy Commissioner Of M/S. Secova Eservices Pvt. Ltd., Income Tax, V. Rr Tower Iii, Second Floor, Corporate Circle – 6(1), Tvk Industrial Estate Guindy, Chennai – 600 034. Chennai – 600 032. Pan : Aahcs3174R (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से /Assessee By : Shri R. Vijayaraghavan, Advocate राज"व क" ओर से /Revenue By : Shri N. Madhavan, Jcit सुनवाई क" तारीख/Date Of Hearing : 30.01.2017 घोषणा क" तारीख/Date Of Pronouncement : 28.02.2017

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri N. Madhavan, JCIT
Section 10ASection 10B

…total turnover. Otherwise the 4 I.T.A. No.1035/Mds/2015 I.T.A. Nos.1171 & 1172 /Mds/2015 CO. No.76 /Mds/2015 resultant figure may not result the correct result. Moreover, the Special bench of this Tribunal examined the same in ITO v M/s. Sak Soft Limited 313 ITR 353 and found that both the export turnover and the total turnover shall be of the same factors. Therefore, the orders of the lower authorities are set aside and the Assessing Officer is directed to exclude the telecommunication charges and foreign travel charges both from the export turnover and total turnover and thereafter compute the eligible…

DCIT, Chennai vs. Secova E Services Pvt Ltd., Chennai

Accordingly the same is dismissed

ITA 1171/CHNY/2015[2010-11]Status: DisposedITAT Chennai28 Feb 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri D.S. Sunder Singhआयकर अपील सं./Ita No. 1035/Mds/2015 िनधा"रण वष" / Assessment Year : 2010-11 M/S. Secova Eservices Pvt. Ltd., The Deputy Commissioner Of Rr Tower Iii, Second Floor, V. Income Tax, Tvk Industrial Estate Guindy, Corporate Circle – 6(1), Chennai – 600 032. Chennai – 600 034. Pan : Aahcs3174R (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos. 1171 & 1172/Mds/2015 िनधा"रण वष" / Assessment Years : 2010-11 & 2011-12 & Co No. 76/Mds/2015 िनधा"रण वष" / Assessment Year : 2011-12 The Deputy Commissioner Of M/S. Secova Eservices Pvt. Ltd., Income Tax, V. Rr Tower Iii, Second Floor, Corporate Circle – 6(1), Tvk Industrial Estate Guindy, Chennai – 600 034. Chennai – 600 032. Pan : Aahcs3174R (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से /Assessee By : Shri R. Vijayaraghavan, Advocate राज"व क" ओर से /Revenue By : Shri N. Madhavan, Jcit सुनवाई क" तारीख/Date Of Hearing : 30.01.2017 घोषणा क" तारीख/Date Of Pronouncement : 28.02.2017

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri N. Madhavan, JCIT
Section 10ASection 10B

…total turnover. Otherwise the 4 I.T.A. No.1035/Mds/2015 I.T.A. Nos.1171 & 1172 /Mds/2015 CO. No.76 /Mds/2015 resultant figure may not result the correct result. Moreover, the Special bench of this Tribunal examined the same in ITO v M/s. Sak Soft Limited 313 ITR 353 and found that both the export turnover and the total turnover shall be of the same factors. Therefore, the orders of the lower authorities are set aside and the Assessing Officer is directed to exclude the telecommunication charges and foreign travel charges both from the export turnover and total turnover and thereafter compute the eligible…

Secova Eservices Pvt Ltd., Chennai vs. DCIT, Chennai

Accordingly the same is dismissed

ITA 1035/CHNY/2015[2010-11]Status: DisposedITAT Chennai28 Feb 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri D.S. Sunder Singhआयकर अपील सं./Ita No. 1035/Mds/2015 िनधा"रण वष" / Assessment Year : 2010-11 M/S. Secova Eservices Pvt. Ltd., The Deputy Commissioner Of Rr Tower Iii, Second Floor, V. Income Tax, Tvk Industrial Estate Guindy, Corporate Circle – 6(1), Chennai – 600 032. Chennai – 600 034. Pan : Aahcs3174R (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos. 1171 & 1172/Mds/2015 िनधा"रण वष" / Assessment Years : 2010-11 & 2011-12 & Co No. 76/Mds/2015 िनधा"रण वष" / Assessment Year : 2011-12 The Deputy Commissioner Of M/S. Secova Eservices Pvt. Ltd., Income Tax, V. Rr Tower Iii, Second Floor, Corporate Circle – 6(1), Tvk Industrial Estate Guindy, Chennai – 600 034. Chennai – 600 032. Pan : Aahcs3174R (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से /Assessee By : Shri R. Vijayaraghavan, Advocate राज"व क" ओर से /Revenue By : Shri N. Madhavan, Jcit सुनवाई क" तारीख/Date Of Hearing : 30.01.2017 घोषणा क" तारीख/Date Of Pronouncement : 28.02.2017

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri N. Madhavan, JCIT
Section 10ASection 10B

…total turnover. Otherwise the 4 I.T.A. No.1035/Mds/2015 I.T.A. Nos.1171 & 1172 /Mds/2015 CO. No.76 /Mds/2015 resultant figure may not result the correct result. Moreover, the Special bench of this Tribunal examined the same in ITO v M/s. Sak Soft Limited 313 ITR 353 and found that both the export turnover and the total turnover shall be of the same factors. Therefore, the orders of the lower authorities are set aside and the Assessing Officer is directed to exclude the telecommunication charges and foreign travel charges both from the export turnover and total turnover and thereafter compute the eligible…

Asst. CIT, Bangalore vs. M/S Cgi Information Systems & Management Consultant Pvt. Ltd., Bangalore

In the result, the revenue’s appeal is dismissed and the

ITA 346/BANG/2015[2010-11]Status: DisposedITAT Bangalore26 Oct 2016AY 2010-11

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Shri. T. Suryanarayana, AdvocateFor Respondent: Shri. G. R. Reddy, CIT (DR)-I
Section 10ASection 143(3)

…ms an element of the total turnover as a denominator in the formula. A construction of a statutory provision which would lead to an absurdity must be avoided." The special bench of the Tribunal, in the case of ITO v. Sak 19. Soft Ltd. [2009] 313 ITR (AT) 353/ 30 SOT 55 (Chennai) also had an occasion to consider the meaning of the word 'total turnover'. After referring to the various judgments of the High Court as well as the Supreme Court held as under: "53. For the above reasons, we hold that for the purpose of 20. applying the formula under sub-section (4) of Section 10-B, the freight telecom charges or insura…

ITO vs. M/S Cdc Software India Pvt. Ltd., Bangalore

ITA 1645/BANG/2013[2005-06]Status: DisposedITAT Bangalore14 Oct 2016AY 2005-06

Bench: Smt Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Shri. Prashanth G. S, CAFor Respondent: Smt. Meera Srivastava, Addl. CIT (DR)
Section 10Section 92C

…ms an element of the total turnover as a denominator in the formula. A construction of a statutory provision which would lead to an absurdity must be avoided." The special bench of the Tribunal, in the case of ITO v. Sak Soft 23. Ltd. [2009] 313 ITR (AT) 353/ 30 SOT 55 (Chennai) also had an occasion to consider the meaning of the word 'total turnover'. After referring to the various judgments of the High Court as well as the Supreme Court held as under: IT(TP)A No.1645/Bang/2013 & C.O. No.113/Bang/2015 Page 9 of 23 "53. For the above reasons, we hold that for the purpose of applying 24. the formula under sub-sec…

ITO, New Delhi vs. M/S. Fis Global Recovery Services India Pvt. Ltd., New Delhi

In the result, the appeal is dismissed

ITA 4315/DEL/2012[2009-10]Status: DisposedITAT Delhi30 Sept 2016AY 2009-10

Bench: Sh. Sudhanshu Srivastava & Sh. O.P. Kant

Section 10ASection 143(3)Section 92E

…excluding Rs. 40,93,493 from consideration received convertible foreign exchange while calculating export turnover for the purpose of section 10A of the Act. c) The Special Bench of the Hon'ble Chennai Tribunal the case of ITO vs. M/s Sak Soft Ltd reported in 30 SOT 55 (Chennai), held that "for the purpose of applying the formula under subsection (4) of section I OB, the freight, telecom chargesor insurance attributable to the delivery of articles or things or computer software outside India or the expenses, if any, incurred in foreign exchange in providing the technical services outside India are to be excluded…

ITO, New Delhi vs. M/S. Fis Global Recovery Service India Pvt. Ltd., New Delhi

In the result, the appeal is dismissed

ITA 1410/DEL/2012[2008-09]Status: DisposedITAT Delhi30 Sept 2016AY 2008-09

Bench: Sh. Sudhanshu Srivastava & Sh. O.P. Kant

Section 10ASection 143(3)Section 92E

…excluding Rs. 40,93,493 from consideration received convertible foreign exchange while calculating export turnover for the purpose of section 10A of the Act. c) The Special Bench of the Hon'ble Chennai Tribunal the case of ITO vs. M/s Sak Soft Ltd reported in 30 SOT 55 (Chennai), held that "for the purpose of applying the formula under subsection (4) of section I OB, the freight, telecom chargesor insurance attributable to the delivery of articles or things or computer software outside India or the expenses, if any, incurred in foreign exchange in providing the technical services outside India are to be excluded…

DCIT, Bangalore vs. M/S Hewlett Packard Global Soft Pvt. Ltd., Bangalore

In the result, the revenue’s appeal is dismissed

ITA 1371/BANG/2015[2009-10]Status: DisposedITAT Bangalore30 Sept 2016AY 2009-10

Bench: Shri Vijay Pal Rao & Shri S. Jayaraman

For Appellant: Shri Deepak R.L., Addl. CIT (D.R)For Respondent: Shri Anur Pai Dhungat, C.A
Section 10Section 10ASection 10B

…rms an element of the total turnover as a denominator in the formula. A construction of a statutory provision which would lead to an absurdity must be avoided." 5 The special bench of the Tribunal, in the case of ITO v. Sak Soft Ltd. [2009] 313 ITR (AT) 353/ 30 SOT 55 (Chennai) also had an occasion to consider the meaning of the word 'total turnover'. After referring to the various judgments of the High Court as well as the Supreme Court held as under: "53. For the above reasons, we hold that for the purpose of applying the formula under sub-section (4) of Section 10-B, the freight telecom charges or insurance a…

DCIT, Chengalput vs. Bally Technologies Pvt. Ltd., Chennai

In the result, all the three appeals filed by the department are dismissed

ITA 645/CHNY/2016[2010-11]Status: DisposedITAT Chennai23 Sept 2016AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos. 643, 644 & 645/Mds/2016 "नधा"रण वष" /Assessment Years : 2008-09, 2009-10 & 2010-11

For Appellant: Shri. Shiva Srinivas, JCITFor Respondent: Shri. Saroj Kumar Parida, Advocate
Section 10A

…/ foreign travel has to be included in the export turnover. However, the same cannot form part of the total turnover. The CIT(A) by placing his reliance on the decision of the Special Bench of this Tribunal in Income- tax Officer v M/s Sak Soft Ltd. (2009) 313 ITR 353 (Chennai Special Bench) found that the export turnover and the total turnover shall contain the same figure. Therefore, if the expenditure incurred by the assessee towards internet charges and foreign travel expenses was excluded from the total turnover, the same has also to be excluded from the export turnover also. 3. According to the lear…

DCIT, Chengalput vs. Bally Technologies Pvt. Ltd., Chennai

In the result, all the three appeals filed by the department are dismissed

ITA 644/CHNY/2016[2009-10]Status: DisposedITAT Chennai23 Sept 2016AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos. 643, 644 & 645/Mds/2016 "नधा"रण वष" /Assessment Years : 2008-09, 2009-10 & 2010-11

For Appellant: Shri. Shiva Srinivas, JCITFor Respondent: Shri. Saroj Kumar Parida, Advocate
Section 10A

…/ foreign travel has to be included in the export turnover. However, the same cannot form part of the total turnover. The CIT(A) by placing his reliance on the decision of the Special Bench of this Tribunal in Income- tax Officer v M/s Sak Soft Ltd. (2009) 313 ITR 353 (Chennai Special Bench) found that the export turnover and the total turnover shall contain the same figure. Therefore, if the expenditure incurred by the assessee towards internet charges and foreign travel expenses was excluded from the total turnover, the same has also to be excluded from the export turnover also. 3. According to the lear…

DCIT, Chengalput vs. Bally Technologies Pvt. Ltd., Chennai

In the result, all the three appeals filed by the department are dismissed

ITA 643/CHNY/2016[2008-09]Status: DisposedITAT Chennai23 Sept 2016AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos. 643, 644 & 645/Mds/2016 "नधा"रण वष" /Assessment Years : 2008-09, 2009-10 & 2010-11

For Appellant: Shri. Shiva Srinivas, JCITFor Respondent: Shri. Saroj Kumar Parida, Advocate
Section 10A

…/ foreign travel has to be included in the export turnover. However, the same cannot form part of the total turnover. The CIT(A) by placing his reliance on the decision of the Special Bench of this Tribunal in Income- tax Officer v M/s Sak Soft Ltd. (2009) 313 ITR 353 (Chennai Special Bench) found that the export turnover and the total turnover shall contain the same figure. Therefore, if the expenditure incurred by the assessee towards internet charges and foreign travel expenses was excluded from the total turnover, the same has also to be excluded from the export turnover also. 3. According to the lear…

Saksoft Ltd., Chennai vs. DCIT, Chennai

In the result, the appeal of the assessee is allowed for 8

ITA 517/CHNY/2015[2009-10]Status: DisposedITAT Chennai12 Aug 2016AY 2009-10

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. T. Banusekar, C.AFor Respondent: Dr. Aun C. Bharath, IRS, CIT
Section 143(1)Section 143(2)Section 143(3)Section 14ASection 40Section 92C

…nfirmed the same. Further, the ld. Commissioner of Income Tax (Appeals) granted partial relief in respect of deduction u/s.10B of the Act in determination of export turnover following the assessee’s own case for the assessment years 2002-2003 & 2003-2004 in 313 ITR 353 and directed the ld. Assessing Officer to recompute the deduction u/s.10B of the Act and on the last ground of disallowance u/s.14A of the Act, the ld. Commissioner of Income Tax (Appeals) considered the provisions and applicability of Rue 8D and Judicial decisions concluded that the action of the ld. Assessing Officer is right irrespective of…