Decision Craft Analytics Ltd. ( Now Merged With Audience Measurement and Analytics Pvt. Ltd. ), Ahmedabad vs. The Dy.CIT., (OSD), Range-1, Ahmedabad
In the result, the appeal is allowed for statistical purpose
ITA 2336/AHD/2014[2006-07]Status: DisposedITAT Ahmedabad31 May 2018AY 2006-07
Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasadआयकर अपील सं./I.T.A. No. 2336/Ahd/2014 ("नधा"रण वष" / Assessment Year : 2006-07) Decisioncraft Analytics Ltd. Dy. Commissioner Of बनाम/ (Now Merged With Audience Income Tax (Osd), Vs. Measurement Private Range – I, Limited), Ahmedabad. 601, Shapath-Ii Opp. Rajpath Club Ahmedabad – 380 015. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcc 5157 E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant By : Shri Krutesh Patel, Ar ""यथ" क" ओर से/Respondent By : Shri V. K. Singh, Sr. D.R.
For Appellant: Shri Krutesh Patel, ARFor Respondent: Shri V. K. Singh, Sr. D.R
Section 10ASection 143(2)Section 143(3)Section 147Section 148
…nd depreciation are reduced from the gross business profits and only the net profits so arrived are considered for computing the deduction under the relevant provisions. Further, reliance in this regard is placed on the decision of Sword Global (I) Pvt. Ltd. 122 ITD 103(Chennai). In view of the above discussion, it is concluded that the brought forward loss for A.Y. 2005-06 is adjusted against the income of Rs.67,14,126/- for Assessment Year 2006-07 and consequently the deduction u/s.10A of the Act is not available owing to absence of income. Therefore, the assessee is not eligible for deduction u/s.10A of the…
