M/s. Infotech Enterprises Ltd. v. Jt. CIT

85 ITD 325Income Tax Appellate Tribunal2003#21602 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. Infotech Enterprises Ltd. v. Jt. CIT

THE DCIT,(OSD)-1, CIRCLE-4,, AHMEDABAD vs. MIDVALLEY HEALTHCARE SERVICES PVT.LTD.,, AHMEDABAD

In the result, the CO of the assessee is partly allowed

ITA 204/AHD/2013[2008-09]Status: DisposedITAT Ahmedabad11 Mar 2021AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Respondent: Shri Virendra Ojha, CIT. D.R

Section 10BSection 80ISection 92C

…r the deduction u/s. 10B to be allowed, the assessee was required to file ratification of the LOP by the Board of Approval. Reliance is also placed on the decision of the Hon'ble ITAT, Hyderabad in the case of M/s. Infotech Enterprises Ltd., Vs. Jt. CIT(2003) 85 ITD 325 (Hyd) in which the tribunal had extensively dealt with the issue and held that 100 per cent EOU under STP scheme cannot be equated with 100 per cent EOU approved by the "Board" under section 14 of the IDAR Act and that the assessee was not, therefore, entitled to exemption lOB in the absence of relevant approval. In the present case, the assessee…

ACIT, CIRCLE-4(1), HYDERABAD, HYDERABAD vs. VISION 2K + INC, HYDERABAD, HYDERABAD

In the result, appeal of Revenue is dismissed

ITA 304/HYD/2017[2011-12]Status: DisposedITAT Hyderabad24 Jan 2018AY 2011-12

Bench: Shri B. Ramakotaiah

For Appellant: Shri S. Rama Rao, ARFor Respondent: Shri D. Prasad Rao, DR

Section 10BSection 14

…earlier years on a valid approval, assessee has been allowed deduction u/s. 10B. Following the order of ITAT, CIT(A) found no reason to disallow 10B. 4. Revenue has come in appeal stating that Hon'ble ITAT in the case of Infotech Enterprises Limited Vs. CIT [85 ITD 325] Hon'ble Delhi High Court in the case of Regency Creations Ltd., [211 Taxman 152] has held that for the purpose of Section 10B 100% EOU approval is that which is so approved by the Board appointed by the Central Government and not the Board u/s. 14 of the Industries (Development and Regulation) Act, 1951. 5. Ld.DR, submitted that Revenue has gone…

ITO, BANGALORE vs. M/S CKS CONSULTING PVT. LTD.,, BANGALORE

In the result appeal of the Revenue stands dismissed

ITA 28/BANG/2013[2009-10]Status: DisposedITAT Bangalore26 Aug 2016AY 2009-10

For Appellant: Smt. Jayna Kothari, AdvocateFor Respondent: Smt. Swapna Das, JCIT

Section 10BSection 14

…ITA.28/Bang/2013 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH 'B', BANGALORE SHRI. ABRAHAM P. GEORGE, ACCOUNTANT MEMBER I.T.A No.28/Bang/2013 (Assessment Year : 2009-10) Income-tax Officer, Ward -1 (1), Bengaluru .. Appellant v. M/s. C K S Consulting P. Ltd, CKS House, 100 ft Road Indiranagar, Bengaluru 560 038 .. Respondent PAN : AACCC3124A Assessee by : Smt. Jayna Kothari, Advocate Revenue by : Smt. Swapna Das, JCIT Heard on : 21.06.2016 Pronounced on : 26.08.2016 O R D E R PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER : In this appeal filed by Revenue its grievance is that asessee was held as el…

DR. AKSHAY BHARADWAJ,NEW DELHI vs. ITO, NEW DELHI

The appeal is allowed

ITA 3260/DEL/2015[2010-11]Status: DisposedITAT Delhi28 Jul 2016AY 2010-11

Bench: Shri I.C. Sudhir:Assessment Year: 2010-11 Akshay Bharadwaj, Vs. Ito, E-78, Ward-37(2), Greater Kailash-I, New Delhi. New Delhi. (Pan: Aahpb2681B) (Appellant) (Respondent) Assessee By: Sh. Kapil Goel, Adv. Department By: Shri N.K. Bansal , Sr. Dr Date Of Hearing : 28.07.2016 Date Of Pronouncement: 28 :07.2016 Order The Assessee Has Questioned First Appellate Order On The Following Grounds: 1. That The Learned Cit(Appeals)[‘Cit(A)’] Erred On Facts & In Law In Sustaining The Disallowance Of The Exemption Claim Made By The Appellant U/S. 10B/10A Of The Income-Tax Act ( For Export Of Computer Software Made By The Appellant). 2. That In Addition To Above, Learned Cit(Appeals)[‘Cit(A)’] Erred On Facts & In Law In Sustaining The Disallowance Of The Exemption Claim Made By The Appellant In Gross Non Appreciation Of Following Aspects & Key Facts: A. That Claim Of Assessee Is Fully Supported & Covered In His Favor By Jurisdictional High Court & Itat Decisions Rendered In Identical Issue.

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Shri N.K. Bansal , Sr. DR

Section 10ASection 10BSection 14

…ry approval of 100% EOU from the Board, instead it had obtained approval under STP Scheme as 100% EOU. In this regard, the Assessing Officer placed reliance on the decision of Hyderabad Bench of the ITAT in the case of Infotec Enterprises Ltd. vs.CIT (2003) – 85 ITD 325 (Hyd.). During the course of assessment proceedings, the assessee referring several litigations on the subject submitted that exemption under sec. 10A is available to the assessee in place of sec. 10B. The assessee accordingly filed Form No. 56F for claiming deduction under sec. 10A. The Assessing Officer did not agree with it on the basis that Fo…