Modular Infotech P Ltd. v. DCIT

131 TTJ 243Income Tax Appellate Tribunal2010#18992 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2016 to 2018.

Judgments citing Modular Infotech P Ltd. v. DCIT

Landis+Gyr Limited, South 24 Parganas vs. DCIT, Circle-1(A), Kolkata

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

ITA 524/KOL/2017[2012-13]Status: DisposedITAT Kolkata17 Oct 2018AY 2012-13

Bench: Hon’Ble Shri J. Sudhakar Reddy, Am & Shri S.S. Viswanethra Ravi, Jm ] I.T.A No. 524/Kol/2017 Assessment Year : 2012-13

For Appellant: Shri Kamal Sawhney, ARFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 144C(5)Section 92C

…ing new type of meters which were digital meters with anti-tampering and other communication facilities. We find that the reliance placed by the ld AR on the Co-ordinate bench decision of Pune Tribunal in the case of Modular Infotech P Ltd vs DCIT reported in 131 TTJ 243 (Pune) is well founded. In the said case, the assessee company was engaged in the business of software development and also licensing of software. It had taken over the business of a firm namely M/s Modular Systems and claimed depreciation @ 25% on an amount of Rs. 4,27,00,000/- pertaining to the value of IPR paid to the firm. The AO disallowed t…

Waman Hari Pethe Sons Pvt. Ltd., Mumbai vs. DCIT - 10 (3), Mumbai

The appeal of the assessee is allowed as indicated above

ITA 2730/MUM/2016[2011-12]Status: DisposedITAT Mumbai10 May 2018AY 2011-12

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.2730/Mum/2016 (नििाारण वर्ा / Assessment Year : 2011-12) Waman Hari Pethe Sons बिाम/ Dcit 10(3),Mumbai Private Ltd,. 110, Vikas Paradise, V. Lbs Marg, Mulund (W), Mumbai 400080 स्थायी ऱेखा सं./ Pan : Aaacw9453A (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Deepak Tikekar Shri Rahul Kelkar Revenue By : Shri Vidhyadhar (Sr.Dr)

For Appellant: Shri Deepak TikekarFor Respondent: Shri Vidhyadhar (Sr.DR)
Section 139(5)Section 143(3)(ii)Section 271(1)(c)

…n Vanaspati Industries v. CIT 255 ITR 26(Guj HC) b) Poulose & Matthen Private Limited v. DCIT (1992) 43 ITD 141(ITAT- Cochin) c) DCIT v. Prakash Chemical Agencies Private Limited (2012) 136 ITD 222(ITAT-Ahd.) d) Modular Infotech Private Limited v. DCIT (2010) 131 TTJ 243(ITAT- Pune) In our considered view keeping in view totality of the factual matrix of the case and without commenting on the merits of the claim for such excess depreciation in quantum, the assessee has in-fact furnished true and complete particulars of its income before the AO. It is another matter that the claim filed by the assessee towards ex…

Landis + Gyr Limited, South 24 Parganas vs. DCIT, Circle - 1, Kolkata

In the result, the appeals of the assessee in ITA No

ITA 37/KOL/2012[2007-08]Status: DisposedITAT Kolkata03 Aug 2016AY 2007-08

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri Rahul Mitra, ARFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 144C(5)Section 144C(8)Section 43B

…ing new type of meters which were digital meters with anti-tampering and other communication facilities. We find that the reliance placed by the ld AR on the Co-ordinate bench decision of Pune Tribunal in the case of Modular Infotech P Ltd vs DCIT reported in 131 TTJ 243 (Pune) is well founded. In the said case, the assessee company was engaged in the business of software development and also licensing of software. It had taken over the business of a firm namely M/s Modular Systems and claimed depreciation @ 25% on an amount of Rs. 4,27,00,000/- pertaining to the value of IPR paid to the firm. The AO disallowed t…

M/S Landis+Gyr Limited, Kolkata vs. DCIT, Circle -1, Kolkata

In the result, the appeals of the assessee in ITA No

ITA 1623/KOL/2012[2008-2009]Status: DisposedITAT Kolkata03 Aug 2016AY 2008-2009

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri Rahul Mitra, ARFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 144C(5)Section 144C(8)Section 43B

…ing new type of meters which were digital meters with anti-tampering and other communication facilities. We find that the reliance placed by the ld AR on the Co-ordinate bench decision of Pune Tribunal in the case of Modular Infotech P Ltd vs DCIT reported in 131 TTJ 243 (Pune) is well founded. In the said case, the assessee company was engaged in the business of software development and also licensing of software. It had taken over the business of a firm namely M/s Modular Systems and claimed depreciation @ 25% on an amount of Rs. 4,27,00,000/- pertaining to the value of IPR paid to the firm. The AO disallowed t…

Modular Infotech P Ltd. v. DCIT (131 TTJ 243) — Cited in 4 Judgments | BharatTax