Madras in CIT v. Live Connection Software Solutions Pvt. Ltd.

51 Taxmann.com 454High Court2014#11733 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2023.

Judgments citing Madras in CIT v. Live Connection Software Solutions Pvt. Ltd.

ACIT, CHENNAI vs. CORNET TECHNOLOGY (INDIA) PVT LTD., KANCHEEPURAM

In the result, appeals filed by the revenue for all three assessment years are dismissed

ITA 3383/CHNY/2019[2011-12]Status: DisposedITAT Chennai11 Jan 2023AY 2011-12

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 3381, 3382 & 3383/Chny/2019 िनधा"रण वष" / Assessment Years: 2006-07, 2010-11 & 2011-12 Assistant Commissioner Of M/S. Cornet Technologies Income Tax, V. (India) Pvt. Ltd., Corporate Circle -1(2), “A” Wing, Ii Floor, New Plot No. Chennai – 600 034. 10, A-16, Sipcot Information Technology Park, Padur Post, Siruseri, Kanchipuram – 603 103. [Pan: Aabcc-5184-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. Ar V Sreenivasan, Addl. Cit ""यथ" क" ओर से/Respondent By : Shri. P.V. Krishnamani, Ca सुनवाई क" तारीख/Date Of Hearing : 04.01.2023 घोषणा क" तारीख/Date Of Pronouncement : 11.01.2023

For Appellant: Shri. AR V Sreenivasan, Addl. CITFor Respondent: Shri. P.V. Krishnamani, CA
Section 10ASection 10BSection 14Section 1O

…without setting off of losses of other units. The CIT(A), after considering relevant submissions of the assessee and also by following the decision of Jurisdictional High Court of Madras in the case of Live Connections Software Solutions P. Ltd vs CIT [2014] 51 Taxmann.com 454, deleted addition made by the AO towards disallowance of deduction u/s. 10B of the Act, by holding that once the facility has been approved by the Director, STPI and further, the same has been ratified by the Board as required under the law in subsequent meeting, then merely for the reason that the Board has not issued ratification certifi…

ACIT, CHENNAI vs. CORNET TECHNOLOGY (INDIA) PVT LTD., KANCHEEPURAM

In the result, appeals filed by the revenue for all three assessment years are dismissed

ITA 3382/CHNY/2019[2010-11]Status: DisposedITAT Chennai11 Jan 2023AY 2010-11

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 3381, 3382 & 3383/Chny/2019 िनधा"रण वष" / Assessment Years: 2006-07, 2010-11 & 2011-12 Assistant Commissioner Of M/S. Cornet Technologies Income Tax, V. (India) Pvt. Ltd., Corporate Circle -1(2), “A” Wing, Ii Floor, New Plot No. Chennai – 600 034. 10, A-16, Sipcot Information Technology Park, Padur Post, Siruseri, Kanchipuram – 603 103. [Pan: Aabcc-5184-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. Ar V Sreenivasan, Addl. Cit ""यथ" क" ओर से/Respondent By : Shri. P.V. Krishnamani, Ca सुनवाई क" तारीख/Date Of Hearing : 04.01.2023 घोषणा क" तारीख/Date Of Pronouncement : 11.01.2023

For Appellant: Shri. AR V Sreenivasan, Addl. CITFor Respondent: Shri. P.V. Krishnamani, CA
Section 10ASection 10BSection 14Section 1O

…without setting off of losses of other units. The CIT(A), after considering relevant submissions of the assessee and also by following the decision of Jurisdictional High Court of Madras in the case of Live Connections Software Solutions P. Ltd vs CIT [2014] 51 Taxmann.com 454, deleted addition made by the AO towards disallowance of deduction u/s. 10B of the Act, by holding that once the facility has been approved by the Director, STPI and further, the same has been ratified by the Board as required under the law in subsequent meeting, then merely for the reason that the Board has not issued ratification certifi…

ACIT, CHENNAI vs. CORNET TECHNOLOGY (INDIA) PVT LTD., KANCHEEPURAM

In the result, appeals filed by the revenue for all three assessment years are dismissed

ITA 3381/CHNY/2019[2006-07]Status: DisposedITAT Chennai11 Jan 2023AY 2006-07

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 3381, 3382 & 3383/Chny/2019 िनधा"रण वष" / Assessment Years: 2006-07, 2010-11 & 2011-12 Assistant Commissioner Of M/S. Cornet Technologies Income Tax, V. (India) Pvt. Ltd., Corporate Circle -1(2), “A” Wing, Ii Floor, New Plot No. Chennai – 600 034. 10, A-16, Sipcot Information Technology Park, Padur Post, Siruseri, Kanchipuram – 603 103. [Pan: Aabcc-5184-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. Ar V Sreenivasan, Addl. Cit ""यथ" क" ओर से/Respondent By : Shri. P.V. Krishnamani, Ca सुनवाई क" तारीख/Date Of Hearing : 04.01.2023 घोषणा क" तारीख/Date Of Pronouncement : 11.01.2023

For Appellant: Shri. AR V Sreenivasan, Addl. CITFor Respondent: Shri. P.V. Krishnamani, CA
Section 10ASection 10BSection 14Section 1O

…without setting off of losses of other units. The CIT(A), after considering relevant submissions of the assessee and also by following the decision of Jurisdictional High Court of Madras in the case of Live Connections Software Solutions P. Ltd vs CIT [2014] 51 Taxmann.com 454, deleted addition made by the AO towards disallowance of deduction u/s. 10B of the Act, by holding that once the facility has been approved by the Director, STPI and further, the same has been ratified by the Board as required under the law in subsequent meeting, then merely for the reason that the Board has not issued ratification certifi…

ARYAN GRANITES & MONUMENTS PRIVATE LIMITED,CHENNAI vs. DCIT CORPORATE CIRCLE 1(1), CHENNAI

The appeal stands allowed

ITA 1917/CHNY/2018[2011-12]Status: DisposedITAT Chennai06 Jul 2022AY 2011-12

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri T. Banusekar (C.A) – Ld. ARFor Respondent: Shri V. Justin (Addl.CIT) – Ld. DR
Section 10ASection 10BSection 143(3)

…(A) denied the deduction on the ground that the copy of approval from Board was not produced by assessee before Ld. AO. As pe the decision of Hon’ble High Court of Madras in CIT V/s Live ITA Nos.1915 to 1917/Chny/2018 Connection Software Solutions Pvt. Ltd. (51 Taxmann.com 454), the Board approval was a mandatory requirement. In the assessee’s case, the Board gave approval only on 15.04.2010 and therefore, the benefit of Sec.10B would be available only from AY 2011-12. The other grounds raised by the assessee were allowed. Aggrieved, the assessee is in further appeal before us. Our findings and Adjudication 4. I…

ARYAN GRANITES & MONUMENTS PRIVATE LIMITED,CHENNAI vs. DCIT CORPORATE CIRCLE 1(1), CHENNAI

The appeal stands allowed

ITA 1916/CHNY/2018[2008-09]Status: DisposedITAT Chennai06 Jul 2022AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri T. Banusekar (C.A) – Ld. ARFor Respondent: Shri V. Justin (Addl.CIT) – Ld. DR
Section 10ASection 10BSection 143(3)

…(A) denied the deduction on the ground that the copy of approval from Board was not produced by assessee before Ld. AO. As pe the decision of Hon’ble High Court of Madras in CIT V/s Live ITA Nos.1915 to 1917/Chny/2018 Connection Software Solutions Pvt. Ltd. (51 Taxmann.com 454), the Board approval was a mandatory requirement. In the assessee’s case, the Board gave approval only on 15.04.2010 and therefore, the benefit of Sec.10B would be available only from AY 2011-12. The other grounds raised by the assessee were allowed. Aggrieved, the assessee is in further appeal before us. Our findings and Adjudication 4. I…

ARYAN GRANITES & MONUMENTS PRIVATE LIMITED,CHENNAI vs. DCIT CORPORATE CIRCLE 1(1), CHENNAI

The appeal stands allowed

ITA 1915/CHNY/2018[2006-07]Status: DisposedITAT Chennai06 Jul 2022AY 2006-07

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri T. Banusekar (C.A) – Ld. ARFor Respondent: Shri V. Justin (Addl.CIT) – Ld. DR
Section 10ASection 10BSection 143(3)

…(A) denied the deduction on the ground that the copy of approval from Board was not produced by assessee before Ld. AO. As pe the decision of Hon’ble High Court of Madras in CIT V/s Live ITA Nos.1915 to 1917/Chny/2018 Connection Software Solutions Pvt. Ltd. (51 Taxmann.com 454), the Board approval was a mandatory requirement. In the assessee’s case, the Board gave approval only on 15.04.2010 and therefore, the benefit of Sec.10B would be available only from AY 2011-12. The other grounds raised by the assessee were allowed. Aggrieved, the assessee is in further appeal before us. Our findings and Adjudication 4. I…

DCIT COMPANY CIRCLE I(1),, CHENNAI vs. POOL THEVAR MARIMUTHU, CHENNAI

In the result, appeal filed by Revenue for the assessment

ITA 3400/CHNY/2019[2013-14]Status: DisposedITAT Chennai21 Apr 2021AY 2013-14

Bench: Shri V.Durga Rao & Shri G.Manjunathaआयकरअपीलसं./I.T.A.No.3399 & 3400/Chny/2019 ("नधा"रणवष" / Assessment Year: 2012-13 & 2013-14) The Deputy Commissioner Of Income Vs Mr. Pool Thevar Marimuthu Tax, Prop: M/S.Arun Enterprises 2 / 28, Reddy 1St Street, Company Circle-I(1), Chennai. Ekkattuthangal, Chennai-600 032. Pan: Aanpm 5361M (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Y.Sridhar, CAFor Respondent: 03.03.2021
Section 10BSection 80I

…आयकर अपील"य अ"धकरण,‘बी’"यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ीजी.मंजुनाथ, लेखासद"यके सम$ BEFORE SHRI V.DURGA RAO, JUDICIAL MEMBER AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.3399 & 3400/Chny/2019 ("नधा"रणवष" / Assessment Year: 2012-13 & 2013-14) The Deputy Commissioner of Income Vs Mr. Pool Thevar Marimuthu Tax, Prop: M/s.Arun Enterprises 2 / 28, Reddy 1st Street, Company Circle-I(1), Chennai. Ekkattuthangal, Chennai-600 032. PAN: AANPM 5361M (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. Abani Kanta Nayak,CIT अपीलाथ"क"ओरसे/ App…

DCIT COMPANY CIRCLE I(1),, CHENNAI vs. POOL THEVAR MARIMUTHU, CHENNAI

In the result, appeal filed by Revenue for the assessment

ITA 3399/CHNY/2019[2012-13]Status: DisposedITAT Chennai21 Apr 2021AY 2012-13

Bench: Shri V.Durga Rao & Shri G.Manjunathaआयकरअपीलसं./I.T.A.No.3399 & 3400/Chny/2019 ("नधा"रणवष" / Assessment Year: 2012-13 & 2013-14) The Deputy Commissioner Of Income Vs Mr. Pool Thevar Marimuthu Tax, Prop: M/S.Arun Enterprises 2 / 28, Reddy 1St Street, Company Circle-I(1), Chennai. Ekkattuthangal, Chennai-600 032. Pan: Aanpm 5361M (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Y.Sridhar, CAFor Respondent: 03.03.2021
Section 10BSection 80I

…आयकर अपील"य अ"धकरण,‘बी’"यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ीजी.मंजुनाथ, लेखासद"यके सम$ BEFORE SHRI V.DURGA RAO, JUDICIAL MEMBER AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.3399 & 3400/Chny/2019 ("नधा"रणवष" / Assessment Year: 2012-13 & 2013-14) The Deputy Commissioner of Income Vs Mr. Pool Thevar Marimuthu Tax, Prop: M/s.Arun Enterprises 2 / 28, Reddy 1st Street, Company Circle-I(1), Chennai. Ekkattuthangal, Chennai-600 032. PAN: AANPM 5361M (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. Abani Kanta Nayak,CIT अपीलाथ"क"ओरसे/ App…

RC GOLDEN GRANITES PRIVATE LTD.,CHENNAI vs. ITO, CHENNAI

In the result, the appeals of the assessee in ITA Nos

ITA 897/CHNY/2016[2008-09]Status: DisposedITAT Chennai22 Jul 2016AY 2008-09

Bench: Shri Chandra Poojari & Shri G. Pavan Kumarआयकर अपील सं./I.T.As. No.897, 898, 899 & 900/Mds/2016 "नधा"रण वष" /Assessment Years : 2008-09, 2009-10, 2010-11, 2011-12. Rc Golden Granites Private Ltd, Vs. The Income Tax Officer, Plot No.17,Type Ii, Company Ward V(1) Dr.Vsi Estate, Chennai. Thiruvanmiyur, Chennai 600 041. [Pan Aadcr3826P ] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. T. Banusekar, C.AFor Respondent: Shri. Supriya Pal, JCIT
Section 10BSection 143(3)Section 1OSection 264Section 40A(3)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी चं" पूजार",लेखा सद"य एवं "ीजी. पवन कुमार,"या"यकसद"यकेसम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.As. No.897, 898, 899 & 900/Mds/2016 "नधा"रण वष" /Assessment years : 2008-09, 2009-10, 2010-11, 2011-12. RC Golden Granites Private Ltd, Vs. The Income Tax Officer, Plot No.17,Type II, Company Ward V(1) DR.VSI Estate, Chennai. Thiruvanmiyur, Chennai 600 041. [PAN AADCR3826P ] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri. T…

Madras in CIT v. Live Connection Software Solutions Pvt. Ltd. (51 Taxmann.com 454) — Cited in 9 Judgments | BharatTax