M/s.Advanta India Ltd. v. DCIT

5 ITR 57Income Tax Appellate Tribunal2010#21097 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Judgments citing M/s.Advanta India Ltd. v. DCIT

ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 1,, AURANGABAD vs. M/S. R.J. BIOTECH LTD,, AURANGABAD

In the result, both the appeals of Revenue are allowed

ITA 2103/PUN/2017[2014-15]Status: DisposedITAT Pune17 Jun 2022AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri S.S. Viswanethra Ravi, Jm

For Appellant: Shri Piyushkumar Singh Yadav
Section 10(1)Section 143(3)

…sessee constitutes an agriculturist when the assessee pays land rent and also for labour. 28. The Pune Tribunal in the case of Ajeet Seeds Limited upheld the order of CIT(A), who in turn placed reliance in the case of Advanta India Limited reported in (2010) 5 ITR 57 (Bang. Trib) which held the foundation seeds or hybrid seeds produced in own lands or lands taken on lease will be the result of agricultural operations and the profits arising out of such activities shall be treated as agricultural income. The Hon‟ble High Court of Bombay was pleased to upheld the order of Tribunal vide its order dated 18.06.2015.…

ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 1,, AURANGABAD vs. M/S. R.J. BIOTECH LTD,, AURANGABAD

In the result, both the appeals of Revenue are allowed

ITA 2102/PUN/2017[2013-14]Status: DisposedITAT Pune17 Jun 2022AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri S.S. Viswanethra Ravi, Jm

For Appellant: Shri Piyushkumar Singh Yadav
Section 10(1)Section 143(3)

…sessee constitutes an agriculturist when the assessee pays land rent and also for labour. 28. The Pune Tribunal in the case of Ajeet Seeds Limited upheld the order of CIT(A), who in turn placed reliance in the case of Advanta India Limited reported in (2010) 5 ITR 57 (Bang. Trib) which held the foundation seeds or hybrid seeds produced in own lands or lands taken on lease will be the result of agricultural operations and the profits arising out of such activities shall be treated as agricultural income. The Hon‟ble High Court of Bombay was pleased to upheld the order of Tribunal vide its order dated 18.06.2015.…

ASSISTANT COMMISSIONER OF INCOME-TAX,, AURANGABAD vs. M/S. NATH BIO-GENES (I) PVT. LTD.,, AURANGABAD

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

ITA 1505/PUN/2016[2013-14]Status: DisposedITAT Pune02 Nov 2018AY 2013-14

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita No. 642/Pun/2015 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2011-12 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri N.R. Agarwal & Shri Vijay SabuFor Respondent: Shri Rajeev Kumar, CIT-DR
Section 10(1)Section 133(6)

…nds through the written contracts and held that such activity constitutes agricultural activity. Relying on the decision of Bangalore Bench 8 M/s. Nath Genes (I) Ltd., A.Yrs. 2011-12 to 2014-15 of the Tribunal in the case of M/s.Advanta India Ltd. Vs. DCIT 5 ITR 57 (Bang. Trib.), the CIT(A) observed that assessee is engaged in seeds related research, production of quality seeds, sale of hybrid seeds following the method of contract farming and basic seeds sown in leasehold land and therefore, the same constitutes agricultural activity. CIT(A) also distinguished the case laws cited by the AO (supra) and, rel…

INCOME-TAX OFFICER vs. M/S. NATH BIO-GENERS (I) LTD.,, AURANGABAD

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

ITA 642/PUN/2015[2011-12]Status: DisposedITAT Pune02 Nov 2018AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita No. 642/Pun/2015 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2011-12 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri N.R. Agarwal & Shri Vijay SabuFor Respondent: Shri Rajeev Kumar, CIT-DR
Section 10(1)Section 133(6)

…nds through the written contracts and held that such activity constitutes agricultural activity. Relying on the decision of Bangalore Bench 8 M/s. Nath Genes (I) Ltd., A.Yrs. 2011-12 to 2014-15 of the Tribunal in the case of M/s.Advanta India Ltd. Vs. DCIT 5 ITR 57 (Bang. Trib.), the CIT(A) observed that assessee is engaged in seeds related research, production of quality seeds, sale of hybrid seeds following the method of contract farming and basic seeds sown in leasehold land and therefore, the same constitutes agricultural activity. CIT(A) also distinguished the case laws cited by the AO (supra) and, rel…

M/s.Advanta India Ltd. v. DCIT (5 ITR 57) — Cited in 4 Judgments | BharatTax