M/s. Arvind Fashions Ltd. v. ACIT

37 SOT 369Income Tax Appellate Tribunal2010#24846 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing M/s. Arvind Fashions Ltd. v. ACIT

SUN PHARMACEUTICALS INDUSTRIES LTD. ( ERSTWHILE RANBAXY LABORATORIES LIMITED),BARODA vs. THE ACIT,CENT.CIRCLE-1, BARODA

ITA 702/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad08 Apr 2021AY 2011-12

For Appellant: Shri S.N. Soparkar, Sr. A.RFor Respondent: Shri Mohd Usman, CIT-D.R

Section 115JSection 143(2)Section 143(3)Section 144CSection 144C(5)Section 37(1)Section 92C

…by these units. Hence, the assessee has claimed deduction u/s 80-IB / 1C on the same and it may kindly be allowed. Reliance in this regard is placed upon the following: Fenner (India) Ltd. vs. CIT (2002) 241 1TR 803 (Mad.) Arvind Fashions Ltd. vs. ACIT (2010) 37 SOT 369 (Ahm.) Amar Raja Batteries Lid. Vs. AC1T (2004) 91ITD 280 (Hyd.) Wipro Ltd. vs DCIT (2006) 5 SOT 805 (Ban.) Further, company would like to submit before your good-self that other income like royalty, technological license income, export incentives and sundries etc. have not been included for the purpose of the determination of eligible profits We…

UCB INDIAP.LTD,MUMBAI vs. ITO 7(3)(3), MUMBAI

In the result, the appeals filed by the Revenue in ITA Nos

ITA 6681/MUM/2013[2004-05]Status: DisposedITAT Mumbai18 May 2016AY 2004-05

Bench: Shri Rajendra & Shri C.N. Prasadआयकर अपील सं /I.Ta No. 6681/Mum/2013 ("नधा"रण वष" / Assessment Year: 2004-05 Ucb India Pvt. Ltd., The Ito 7(3)-3, बनाम/ 504, Peninsula Towers, Aayakar Bhavan, Vs. G.K. Marg, Lower Parel, Mumbai-400 020 Mumbai-400 013 आयकर अपील सं /I.Ta No. 6454/Mum/2013 ("नधा"रण वष" / Assessment Year: 2004-05 The Ito 7(3)-3, Ucb India Pvt. Ltd., बनाम/ Aayakar Bhavan, 504, Peninsula Towers, Vs. Mumbai-400 020 G.K. Marg, Lower Parel, Mumbai-400 013

For Appellant: Shri Pranay Gandhi

…ttles, foils, packing materials & newspaper etc. Placing reliance on the decision of Mumbai Bench in the case of Sandoz Pvt. Ltd., Vs ACIT in ITA No. 8489 of 2004 dated 9.11.2012 and the decision of Ahmedabad Bench in the case of Arvind Fashions Ltd. Vs ACIT (37 SOT 369) the Ld. Counsel for the assessee submits that 90% of such amount should not be reduced from business income while computing deduction u/s. 80HHC. 14.3. Coming to the service charges of Rs. 3,21,836/- he submits that in connection with the reimbursement of the shared cost charged by the assessee to its group company UCB Malaysia and this was rela…

ASST CIT LARGE TAX PAYER UNIT, MUMBAI vs. GLENMARK GENERICS LTD, MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 5515/MUM/2013[2009-10]Status: DisposedITAT Mumbai05 Feb 2016AY 2009-10

Bench: Shri C.N. Prasad & Shri Rajesh Kumarआयकर अपील सं/ I.Ta No.5515/Mum/2013 ("नधा"रण वष" / Assessment Year:2009-10 बनाम/ The Acit, M/S. Glenmark Generics Ltd., Large Tax Payer Unit, B/2, Mahalaxmi Chambers, Vs. Centre-1, 29Th Floor, 22, Bhulabhai Desai Road, World Trade Centre, Mumbai -400 026 Cuffe Parade, Mumbai-400 005 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaccg 9820D (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से/ Appellant By: Ms. Bharti M. Singh ""यथ" क" ओर से/Respondent By: Shri Vijay Mehta सुनवाई क" तार"ख / Date Of Hearing :01.02.2016 घोषणा क" तार"ख /Date Of Pronouncement :05 .02.2016 आदेश / O R D E R Per C.N. Prasad, Jm:

For Appellant: Ms. Bharti M. SinghFor Respondent: Shri Vijay Mehta

Section 80Section 80I

…try. Therefore, the income from sale of scrap is an income from manufacturing operation, and eligible for deduction u/s. 80IB of the Act. The assessee placed reliance on the decision of the ITAT Ahmedabad Bench in the case of M/s. Arvind Fashions Ltd Vs ACIT (37 SOT 369), Hon’ble Gujarat High Court in the case of DCIT Vs Harjivandas Juthabhai Zaveri (258 ITR 785), Hon’ble Madras High Court in the case Fenner (India) Ltd. Vs CIT (241 ITR 803). However, the AO rejected the submission of the assessee and treated the scrap sale as income not derived from industrial undertaking for the purpose of computation of deduct…