M/s. Topman Exports v. ITO

125 TTJ 298Income Tax Appellate Tribunal#14790 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 115JB Section 234D Section 271(1)(c)Section 37(1)Section 80HHC Section 92C(4)Section 143(3)Section 43B

Issues it is cited on

section 80hhc(3)section 28(iv)section 115ja section 234d section 80hhc corporate guarantee right to receive section 80hh section 80ib section 92ca(3)section 80ia section 254(1)

Judgments citing M/s. Topman Exports v. ITO

Uniphos Enterprises Ltd, Mumbai vs. Addl CIT Cen RG IX, Mumbai

In the result, the appeal of assessee is allowed

ITA 3878/MUM/2014[2003-04]Status: DisposedITAT Mumbai30 May 2025AY 2003-04

For Appellant: "I. TAXABILITY OF ADVANCE LICENCE BENEFIT RECEIVABLE: Rs.9,79

Section 254(1)Section 271(1)(c)Section 37(1)Section 80

…DEPB proceeds of Rs.20.58 crores from the profits of the business but only the profit arising on the transfer of the DEPB for computation of deduction u/s.80HHC relying on the decision of ITAT, Mumbai Special Bench in the case of M/s. Topman Exports vs. ITO (125 TTJ 298) whereas Bombay High Court has reversed this decision by their order in the case of CIT vs. Kalpataru Colours and Chemicals [ITA (TEC) Lodging No.2887 of 2009]." 60. Ground No.1 of the appeal relates to taxability of advance licence benefit receivable of Rs.10.36 Crore. We find that this ground of appeal is similar to the ground No.1 in assessees…

Asst CIT CC 38, Mumbai vs. Uniphos Enterprises Ltd, Mumbai

In the result, the appeal of assessee is allowed

ITA 3534/MUM/2014[2003-04]Status: DisposedITAT Mumbai30 May 2025AY 2003-04

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 254(1)Section 271(1)(c)Section 37(1)Section 80

…DEPB proceeds of Rs.20.58 crores from the profits of the business but only the profit arising on the transfer of the DEPB for computation of deduction u/s.80HHC relying on the decision of ITAT, Mumbai Special Bench in the case of M/s. Topman Exports vs. ITO (125 TTJ 298) whereas Bombay High Court has reversed this decision by their order in the case of CIT vs. Kalpataru Colours and Chemicals [ITA (TEC) Lodging No.2887 of 2009]." 60. Ground No.1 of the appeal relates to taxability of advance licence benefit receivable of Rs. 10.36 Crore. We find that this ground of appeal is similar to the ground No.1 in assesse…

Addl CIT Cen RG IX, Mumbai vs. Uniphos Enterprises Ltd ( Formlery Known As United Phosphorus Ltd), Mumbai

In the result, the appeal of assessee is allowed

ITA 6236/MUM/2010[2003-04]Status: DisposedITAT Mumbai30 May 2025AY 2003-04

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 254(1)Section 271(1)(c)Section 37(1)Section 80

…DEPB proceeds of Rs.20.58 crores from the profits of the business but only the profit arising on the transfer of the DEPB for computation of deduction u/s.80HHC relying on the decision of ITAT, Mumbai Special Bench in the case of M/s. Topman Exports vs. ITO (125 TTJ 298) whereas Bombay High Court has reversed this decision by their order in the case of CIT vs. Kalpataru Colours and Chemicals [ITA (TEC) Lodging No.2887 of 2009]." 60. Ground No.1 of the appeal relates to taxability of advance licence benefit receivable of Rs. 10.36 Crore. We find that this ground of appeal is similar to the ground No.1 in assesse…

Uniphos Enterprises Ltd ( Formerly Known As United Phosphorus Ltd), Mumbai vs. Addl CIT Cen RG IX, Mumbai

In the result, the appeal of assessee is allowed

ITA 6224/MUM/2010[2003-04]Status: DisposedITAT Mumbai30 May 2025AY 2003-04

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 254(1)Section 271(1)(c)Section 37(1)Section 80

…DEPB proceeds of Rs.20.58 crores from the profits of the business but only the profit arising on the transfer of the DEPB for computation of deduction u/s.80HHC relying on the decision of ITAT, Mumbai Special Bench in the case of M/s. Topman Exports vs. ITO (125 TTJ 298) whereas Bombay High Court has reversed this decision by their order in the case of CIT vs. Kalpataru Colours and Chemicals [ITA (TEC) Lodging No.2887 of 2009]." 60. Ground No.1 of the appeal relates to taxability of advance licence benefit receivable of Rs. 10.36 Crore. We find that this ground of appeal is similar to the ground No.1 in assesse…

The ACIT CC-38, Mumbai vs. M/S. United Phosphorous Ltd, Mumbai

In the result, the appeal of assessee is allowed

ITA 1822/MUM/2006[2002-2003]Status: DisposedITAT Mumbai30 May 2025AY 2002-2003

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 254(1)Section 271(1)(c)Section 37(1)Section 80

…DEPB proceeds of Rs.20.58 crores from the profits of the business but only the profit arising on the transfer of the DEPB for computation of deduction u/s.80HHC relying on the decision of ITAT, Mumbai Special Bench in the case of M/s. Topman Exports vs. ITO (125 TTJ 298) whereas Bombay High Court has reversed this decision by their order in the case of CIT vs. Kalpataru Colours and Chemicals [ITA (TEC) Lodging No.2887 of 2009]." 60. Ground No.1 of the appeal relates to taxability of advance licence benefit receivable of Rs. 10.36 Crore. We find that this ground of appeal is similar to the ground No.1 in assesse…

M/S. United Phosphorus Ltd(Now Known As Uniphos Enterprises Ltd), Mumbai vs. The DCIT Cen Cir-38, Mumbai

In the result, the appeal of assessee is allowed

ITA 1787/MUM/2006[2002-2003]Status: DisposedITAT Mumbai30 May 2025AY 2002-2003

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 254(1)Section 271(1)(c)Section 37(1)Section 80

…DEPB proceeds of Rs.20.58 crores from the profits of the business but only the profit arising on the transfer of the DEPB for computation of deduction u/s.80HHC relying on the decision of ITAT, Mumbai Special Bench in the case of M/s. Topman Exports vs. ITO (125 TTJ 298) whereas Bombay High Court has reversed this decision by their order in the case of CIT vs. Kalpataru Colours and Chemicals [ITA (TEC) Lodging No.2887 of 2009]." 60. Ground No.1 of the appeal relates to taxability of advance licence benefit receivable of Rs. 10.36 Crore. We find that this ground of appeal is similar to the ground No.1 in assesse…