Ltd. v. CIT (supra) 2. Hon’ble ITAT Cochin

88 Taxmann.com 656Reported decision2017#25798 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2020 to 2023.

Judgments citing Ltd. v. CIT (supra) 2. Hon’ble ITAT Cochin

M/S. Micro Labs Limited, Bangalore vs. The Assistant Commissioner of Income Tax, Ltu, Bangalore

In the result, the appeal by the assessee is allowed

ITA 4/BANG/2014[2010-11]Status: DisposedITAT Bangalore04 Jan 2023AY 2010-11

Bench: Shri N.V. Vasudevan & Ms. Padmavathy Sassessment Year : 2010-11

For Appellant: Shri S. Parthasarathi, AdvocateFor Respondent: Smt. Nisha Padma, Addl. CIT(DR)(ITAT), Bengaluru
Section 115JSection 14ASection 35Section 35(2)(AB)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2010-11 M/s. Micro Labs Limited, Vs. The Assistant Commissioner 27, K.C.N. Towers, of Income Tax, LTU, Race Course Road, Bangalore. Bangalore. PAN: AABCM 2131N APPELLANT RESPONDENT Appellant by : Shri S. Parthasarathi, Advocate Respondent by : Smt. Nisha Padma, Addl. CIT(DR)(ITAT), Bengaluru. Date of hearing : 22.12.2022 Date of Pronouncement : 04.01.2023 O R D E R Per Padmavathy S., Accountant Member This appeal of the assessee arises out of the dir…

Gss Infotech Limited, Hyderabad vs. Income Tax Officer, Ward-2(2), Hyderabad

In the result, appeal of the assessee is partly allowed

ITA 2367/HYD/2018[2014-15]Status: DisposedITAT Hyderabad23 Jan 2020AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Smt. Y.V.S.T. Sai
Section 143(3)Section 92C

…exclusively for the purpose of business. In support of this contention, he relied on the following decisions: 1. Hon’ble High Court of Calcutta In the case of Binani cement Ltd. Vs. CIT (supra) 2. Hon’ble ITAT Cochin in the case of Apollo Tyres Ltd. Vs. ACIT, 88 Taxmann.com 656. 6.5 As regards the advance given to Paragon Tradex Overseas Pvt. Ltd., it is submitted that the advances were given for setting up of Joint Venture business operations overseas and that the amounts were paid in three trenches to the payees. It is submitted that later on, these plans had to be shelved due to sluggish market conditions. Sin…

Gss Infotech Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad

In the result, appeal of the assessee is partly allowed

ITA 2255/HYD/2017[2013-14]Status: DisposedITAT Hyderabad23 Jan 2020AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Smt. Y.V.S.T. Sai
Section 143(3)Section 92C

…exclusively for the purpose of business. In support of this contention, he relied on the following decisions: 1. Hon’ble High Court of Calcutta In the case of Binani cement Ltd. Vs. CIT (supra) 2. Hon’ble ITAT Cochin in the case of Apollo Tyres Ltd. Vs. ACIT, 88 Taxmann.com 656. 6.5 As regards the advance given to Paragon Tradex Overseas Pvt. Ltd., it is submitted that the advances were given for setting up of Joint Venture business operations overseas and that the amounts were paid in three trenches to the payees. It is submitted that later on, these plans had to be shelved due to sluggish market conditions. Sin…

Ltd. v. CIT (supra) 2. Hon’ble ITAT Cochin (88 Taxmann.com 656) — Cited in 3 Judgments | BharatTax