ITO v. Saksoft Limited

20 DTR 514Reported decision2009#23441 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 358,232 Indian tax judgments — from 2017 to 2018.

Judgments citing ITO v. Saksoft Limited

DCIT Corporate Circle 3(2), Chennai vs. Verizon Data Services India Pvt. Ltd., Chennai

In the result, appeals of the Revenue stand dismissed

ITA 2401/CHNY/2017[2008-09]Status: DisposedITAT Chennai26 Feb 2018AY 2008-09

Bench: Shri Abraham P.George & Shri George Mathanआयकर अपील सं./I.T.A. Nos. 2401 & 2402/Chny/2017 "नधा"रण वष" /Assessment Years : 2008-2009 & 2009-10

For Appellant: Shri. Sailendra Mamidi, CITFor Respondent: Shri. Sriram Seshadri and Shri. K. K. Prasanna, Advocates
Section 10A

…आयकर अपील"य अ"धकरण, ‘’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : CHENNAI "ी अ"ाहम पी. जॉज", लेखासद"य एवं "ी जॉज" माथन, "या"यक सद"य के सम" BEFORE SHRI ABRAHAM P.GEORGE, ACCOUNTANT MEMBER AND SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 2401 & 2402/CHNY/2017 "नधा"रण वष" /Assessment years : 2008-2009 & 2009-10 Deputy Commissioner of Vs. M/s. Verizon Data Services Income Tax, India Pvt. Ltd, Corporate Circle 3(2) Olympia Technology Park, Altius Block, 9th floor, Chennai 600 034. No.1, SIDCO Indl. Estate, Guindy, Chennai 600 032. [PAN AABCV 1758N] (अपीलाथ"/Appellant) (""यथ…

DCIT, Chennai vs. Amec Foster Wheeler India Private Limited, Chennai

In the result, appeal of the assessee in ITA

ITA 1762/CHNY/2016[2009-10]Status: DisposedITAT Chennai06 Jan 2017AY 2009-10

Bench: Shri Abraham P. George & Shri G. Pavan Kumar

For Appellant: Shri. Sriram Seshadri, C.A Department by : Shri. A.V. Sreekanth, IRS, JCITFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 143(3)Section 147

…cer. However, he was of the opinion that these items which were excluded from export turnover had to be deducted from total turnover also while working out such deduction relying on the Special Bench decision in the case of ITO vs. Saksoft Limited, (2009) 20 DTR 514. 10. In so far as aggregation of turnover and profits of DTA unit with STPI unit was concerned, ld. Commissioner of Income Tax (Appeals) held that deduction available u/s.10A of the Act was specific to the undertaking and there could not be any such aggregation. He directed the ld. Assessing Officer to grant deduction under section 10A of the…

Amee Foster Wheeler India Private Limited, Chennai vs. DCIT, Chennai

In the result, appeal of the assessee in ITA

ITA 1531/CHNY/2016[2009-10]Status: DisposedITAT Chennai06 Jan 2017AY 2009-10

Bench: Shri Abraham P. George & Shri G. Pavan Kumar

For Appellant: Shri. Sriram Seshadri, C.A Department by : Shri. A.V. Sreekanth, IRS, JCITFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 143(3)Section 147

…cer. However, he was of the opinion that these items which were excluded from export turnover had to be deducted from total turnover also while working out such deduction relying on the Special Bench decision in the case of ITO vs. Saksoft Limited, (2009) 20 DTR 514. 10. In so far as aggregation of turnover and profits of DTA unit with STPI unit was concerned, ld. Commissioner of Income Tax (Appeals) held that deduction available u/s.10A of the Act was specific to the undertaking and there could not be any such aggregation. He directed the ld. Assessing Officer to grant deduction under section 10A of the…

ITO v. Saksoft Limited (20 DTR 514) — Cited in 3 Judgments | BharatTax