What is Mcorp Global P. Ltd. v. CIT authority for?

The Income Tax Appellate Tribunal cannot enhance an assessment or take back a benefit granted to an assessee by the Assessing Officer. The Tribunal's power under section 254(1) is not to enhance the assessment.

How many judgments cite Mcorp Global P. Ltd. v. CIT?

56 judgments on BharatTax cite Mcorp Global P. Ltd. v. CIT (309 ITR 434), spanning 2009 to 2025.

Which sections of the Income Tax Act does Mcorp Global P. Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 35ABB, Section 37(1), Section 254, Section 145(2), Section 250.

Mcorp Global P. Ltd. v. CIT (309 ITR 434)

Chandulal A.Shah(HUF), Surat vs. The ITO, Ward-3(3)(1), Surat

In the result, the appeal of the assessee, Ind for A

ITA 83/SRT/2017[2000-01]Status: DisposedITAT Surat04 May 2020AY 2000-01

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं././././I.T.A Nos.83 & 84/Srt/2017 िनधा"रणवष"/Assessment Years: 2000-01 & 2004-05 1.Chandulal Amrutlal Shah (Huf), V. Income Tax Officer, Bunglow No.74, Saifee Society, Ward-3(3)(1), Surat. L.H. Road, Surat-395 006. [Pan: Aaahc 8116 R] 2.Chandulal Amrutlal Shah, V. Income Tax Officer, Bunglow No.74, Saifee Society, Ward-3(3)(1), Surat. L.H. Road, Surat-395 006. [Pan: Adaps 5844 F] अपीलाथ" / Appellant ""थ"/Respondent

Section 147Section 148

…e income originally assessed by him, in the light of ratio laid down by the Hon’ble Gujarat High Court in the case of Saheli Synthetics (P) Ltd. v. CIT [2008] 302 ITR 126 (Gujarat) , Hon`ble Supreme Court in the case of Mcorp Global (P) Ltd. v. CIT [2009] 309 ITR 434 (SC) Fidelity Shares And Securities Ltd. v. DCIT [Tax Appeal No. 187 of 2001 dated 13.06.2016 of Hon’ble Gujarat Chandulal A Shah (HUF) v. ITO, Ward-3(3)(1),Surat/ITA. 83 & 84/SRT/2017/A.Y.2000-01 & 2004-05 Page 13 of 15 High Court] (PB-15 to 23). It was submitted that only addition sustained out of original assessment order is at Rs.1,10,000…

Sidmak Laboratories(India) Pvt.Ltd., Valsad vs. The Addl. CIT., Valsad Range, Valsad

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

ITA 2913/AHD/2014[2005-06]Status: DisposedITAT Surat06 Dec 2019AY 2005-06

Bench: Shri Sandeep Gosain & Shri O.P.Meenaआ.अ.सं./I.T.A No.2913/Ahd/2014 "नधा"रणवष"/Assessment Year: 2005-06 Sidmak Laboratories (India) P. Ltd, V. Additional Commissioner Of Nh No.8, Pb No.121, Abrama, Income Tax, Valsad Range, Valsad-396 001. Palak Arcade, Tithal Road, Valsad-396 001. [Pan: Aadcs 9914 R] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri P.M. Jagasheth, Ca राज"वक"ओरसे /Revenue By Smt. O.P. Singh, Cit(Dr)

Section 143(3)Section 254(1)

…Sidmak Laboratories (India) P. Ltd v. ACIT, Valsad Range/ITA No.2913/AHD/2014 /A.Y. 2005-06 Page 1 of 4 आयकरअपील"यअ"धकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.2913/AHD/2014 "नधा"रणवष"/Assessment Year: 2005-06 Sidmak Laboratories (India) P. Ltd, V. Additional Commissioner of NH No.8, PB No.121, Abrama, Income Tax, Valsad Range, Valsad-396 001. Palak Arcade, Tithal Road, Valsad-396 001. [PAN: AADCS 9914 R] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee by Shri P.M. Jag…

M/S. Omniglobe Information Technologies (India) Pvt. Ltd., New Delhi vs. ITO, New Delhi

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

ITA 4343/DEL/2014[2006-07]Status: DisposedITAT Delhi29 Nov 2019AY 2006-07

Bench: Ms. Sushma Chowla & Dr.B.R.R.Kumarआयकर अपील सं आयकर अपील सं. / Ita No.4343/Del/2014 आयकर अपील सं आयकर अपील सं िनधा"रण वष" / Assessment Year: 2006-07 िनधा"रण वष" िनधा"रण वष" िनधा"रण वष"

For Appellant: Sh. Neeraj Jain, AdvFor Respondent: Sh. H.K. Choudhary, CIT DR

Section 10ASection 143(3)Section 254Section 92C

…e learned AR for the assessee further submitted that it was an established position of law, that DRP cannot apply new filter in set aside proceedings. In this regard, he placed reliance in the cases of Assessment Year-2006-07 MCorp Global (P.) Ltd. vs. CIT (309 ITR 434, Paper Products Limited vs. CIT [(2007) SCC 352 and S. P. Kochar vs. ITO (145 ITR 255). He stressed that the DRP in the second round cannot apply a new filter in the set aside proceedings. The learned AR for the assessee also fairly pointed out that the TPO may look into the functionality of the 05 concerns which were rejected by the DRP by mo…

Ericsson India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

The appeal of the assessee is partly allowed for statistical purpose

ITA 1736/DEL/2015[2010-11]Status: DisposedITAT Delhi14 Jun 2019AY 2010-11

Bench: Shri R. K. Panda & Ms Suchitra Kambleericsson India Pvt. Ltd. Vs Acit 4Th Floor, Dhakha House, Circle-8(2) 18/17, W.E.A Pusa Lance, Karol New Delhi Bagh, New Delhi Aaace0138N (Appellant) (Respondent)

Section 143Section 143(3)Section 144CSection 271(1)(c)Section 92CSection 92C(3)Section 92D

…the orders passed by the lower authorities. The Ld. AR further submitted that the Tribunal cannot take away what the lower authorities have granted. The Ld. AR relied upon the decision of the Hon’ble Apex Court in case of Mcorp Global Pvt. Ltd. vs. CIT (2009) 309 ITR 434 (SC). The Ld. AR further submitted that the benchmarking the international transaction pertaining to SLS was upheld by the Tribunal in assessee’s own case for A.Ys. 2007-08 to 2009-10. Further, the formula adopted by the assessee for computing SLS cost in the subject assessment year was also accepted by the TPO in remand proceedings for AYs. 2007…