Mumbai v. I Mumbai v. I-Flex Solutions Ltd.

42 SOT 7Income Tax Appellate Tribunal2010#12819 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 250

Issues it is cited on

depreciation on softwaresection 116section 90acopyrighted articlesection 40(a)(ii)section 91retrospective amendmentdomestic companydividend distribution taxcomputer softwaremistake apparent from recordwritten down value

Judgments citing Mumbai v. I Mumbai v. I-Flex Solutions Ltd.

CNB FINWIZ PRIVATE LIMITED,DELHI vs. ACIT, CIRCLE-6(1), DELHI

In the result, the appeal of the assessee is allowed

ITA 4460/DEL/2025[2017-18]Status: DisposedITAT Delhi16 Dec 2025AY 2017-18

Bench: Shrimahavir Singh, Hon’Ble & Shrisanjay Awasthiआ.अ.सं/.I.T.A No.4460/Del/2025 िनधा"रणवष"/Assessment Year: 2017-18 बनाम M/S Cnb Finwiz Private Limited, Additional/Joint 302-303, Emca House 23/23B, Vs. Commissioner Of Income Ansari Road, Daryaganj, New Delhi. Tax (Appeal)-1/ Pan No.Aabcb2613A Acit, Circle 6(1), Delhi. अपीलाथ" Appellant ""यथ"/Respondent

Section 250

…is of various case laws that computer software cannot work in isolation and it has to be loaded on computer, so it is a part of computer and depreciation is allowable @ 60%. The Ld. AR relied on the following decisions: I. ACIT vs i-Flex Solutions Ltd [2010] (42 SOT 7) Mumbai ITAT. 3 II. ACIT vs. Zydus Infrastructure (P.) Ltd [2016] 161 ITD 611, Ahmadabad, ITAT III. Visual Graphics Computing Services India Pvt. Limited vs. DCIT (ITA No.617, 697, 698/Mds/2011), Chennai ITAT. IV. ACIT vs. Voltamp Transformers Ltd. (ITA No. 1676/Ahd/2012), Ahmadabad, ITAT V. TNS India Pvt. Ltd. v. ITO (2015)(69 SOT 22), Hyderabad I…

DCIT CIRCLE 8(2) (1) , MUMBAI vs. M/S. . OGILVY AND MATHER PVT. LTD, MUMBAI

In the result, the In the result, the cross appeals of the assessee and Revenue of the assessee and Revenue are dismissed

ITA 1638/MUM/2021[2013-14]Status: DisposedITAT Mumbai29 May 2023AY 2013-14

Bench: Shri Om Prakash Kant () & Shri Narender Kumar Choudhry ()

For Appellant: Mr. Ajit Shah/Hetal Sangani
Section 37

…Asst. CIT v. Saurashtra Kutch Stock Exchange Ltd. (2008) 219 CTR 90 (SC) (2008) 219 CTR 90 (SC) 2. Asst. Commissioner of Income tax Asst. Commissioner of Income tax – CC 8(2), Asst. Commissioner of Income tax Mumbai v. I Mumbai v. I-Flex Solutions Ltd. [2010] 42 SOT 7 ons Ltd. [2010] 42 SOT 7 (Mum) (Mum) 3. National Collateral Management Services P. Ltd. v. National Collateral Management Services P. Ltd. v. National Collateral Management Services P. Ltd. v. Addl. Addl. Addl. CIT CIT CIT Rg. Rg. Rg. 7(1) 7(1) 7(1) Mumbai Mumbai Mumbai (ITA (ITA (ITA No. No. No. 2237/Mum/2013) 2237/Mum/2013) 4. Arkema Chemicals Ind…

DCIT , CIR 8(2) (1) , MUMBAI vs. M/S. OGILVY AND MATHER PVT. LTD, MUMBAI

In the result, the In the result, the cross appeals of the assessee and Revenue of the assessee and Revenue are dismissed

ITA 1637/MUM/2021[2012-13]Status: DisposedITAT Mumbai29 May 2023AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Narender Kumar Choudhry ()

For Appellant: Mr. Ajit Shah/Hetal Sangani
Section 37

…Asst. CIT v. Saurashtra Kutch Stock Exchange Ltd. (2008) 219 CTR 90 (SC) (2008) 219 CTR 90 (SC) 2. Asst. Commissioner of Income tax Asst. Commissioner of Income tax – CC 8(2), Asst. Commissioner of Income tax Mumbai v. I Mumbai v. I-Flex Solutions Ltd. [2010] 42 SOT 7 ons Ltd. [2010] 42 SOT 7 (Mum) (Mum) 3. National Collateral Management Services P. Ltd. v. National Collateral Management Services P. Ltd. v. National Collateral Management Services P. Ltd. v. Addl. Addl. Addl. CIT CIT CIT Rg. Rg. Rg. 7(1) 7(1) 7(1) Mumbai Mumbai Mumbai (ITA (ITA (ITA No. No. No. 2237/Mum/2013) 2237/Mum/2013) 4. Arkema Chemicals Ind…

OGILVY AND MATHER P. LTD,MUMBAI vs. THE ASSTT. CIT-8(2)(1), MUMBAI

In the result, the In the result, the cross appeals of the assessee and Revenue of the assessee and Revenue are dismissed

ITA 1326/MUM/2021[2016-17]Status: DisposedITAT Mumbai29 May 2023AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Narender Kumar Choudhry ()

For Appellant: Mr. Ajit Shah/Hetal Sangani
Section 37

…Asst. CIT v. Saurashtra Kutch Stock Exchange Ltd. (2008) 219 CTR 90 (SC) (2008) 219 CTR 90 (SC) 2. Asst. Commissioner of Income tax Asst. Commissioner of Income tax – CC 8(2), Asst. Commissioner of Income tax Mumbai v. I Mumbai v. I-Flex Solutions Ltd. [2010] 42 SOT 7 ons Ltd. [2010] 42 SOT 7 (Mum) (Mum) 3. National Collateral Management Services P. Ltd. v. National Collateral Management Services P. Ltd. v. National Collateral Management Services P. Ltd. v. Addl. Addl. Addl. CIT CIT CIT Rg. Rg. Rg. 7(1) 7(1) 7(1) Mumbai Mumbai Mumbai (ITA (ITA (ITA No. No. No. 2237/Mum/2013) 2237/Mum/2013) 4. Arkema Chemicals Ind…

OGILY AND MATHER P. LTD.,MUMBAI vs. THE ASST. CIT -8(2)(1), MUMBAI

In the result, the In the result, the cross appeals of the assessee and Revenue of the assessee and Revenue are dismissed

ITA 1325/MUM/2021[2013-14]Status: DisposedITAT Mumbai29 May 2023AY 2013-14

Bench: Shri Om Prakash Kant () & Shri Narender Kumar Choudhry ()

For Appellant: Mr. Ajit Shah/Hetal Sangani
Section 37

…Asst. CIT v. Saurashtra Kutch Stock Exchange Ltd. (2008) 219 CTR 90 (SC) (2008) 219 CTR 90 (SC) 2. Asst. Commissioner of Income tax Asst. Commissioner of Income tax – CC 8(2), Asst. Commissioner of Income tax Mumbai v. I Mumbai v. I-Flex Solutions Ltd. [2010] 42 SOT 7 ons Ltd. [2010] 42 SOT 7 (Mum) (Mum) 3. National Collateral Management Services P. Ltd. v. National Collateral Management Services P. Ltd. v. National Collateral Management Services P. Ltd. v. Addl. Addl. Addl. CIT CIT CIT Rg. Rg. Rg. 7(1) 7(1) 7(1) Mumbai Mumbai Mumbai (ITA (ITA (ITA No. No. No. 2237/Mum/2013) 2237/Mum/2013) 4. Arkema Chemicals Ind…

OGILVY AND MATHER P. LTD. ,MUMBAI vs. THE ASST. CIT-8(2)(1), MUMBAI

In the result, the In the result, the cross appeals of the assessee and Revenue of the assessee and Revenue are dismissed

ITA 1324/MUM/2021[2012-13]Status: DisposedITAT Mumbai29 May 2023AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Narender Kumar Choudhry ()

For Appellant: Mr. Ajit Shah/Hetal Sangani
Section 37

…Asst. CIT v. Saurashtra Kutch Stock Exchange Ltd. (2008) 219 CTR 90 (SC) (2008) 219 CTR 90 (SC) 2. Asst. Commissioner of Income tax Asst. Commissioner of Income tax – CC 8(2), Asst. Commissioner of Income tax Mumbai v. I Mumbai v. I-Flex Solutions Ltd. [2010] 42 SOT 7 ons Ltd. [2010] 42 SOT 7 (Mum) (Mum) 3. National Collateral Management Services P. Ltd. v. National Collateral Management Services P. Ltd. v. National Collateral Management Services P. Ltd. v. Addl. Addl. Addl. CIT CIT CIT Rg. Rg. Rg. 7(1) 7(1) 7(1) Mumbai Mumbai Mumbai (ITA (ITA (ITA No. No. No. 2237/Mum/2013) 2237/Mum/2013) 4. Arkema Chemicals Ind…

M/S HARMAN INTERNATIONAL (INDIA) PVT LTD,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-3(1)(2), BANGALORE

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

ITA 49/BANG/2019[2014-15]Status: DisposedITAT Bangalore30 Jun 2022AY 2014-15

Bench: Shri N. V. Vasudevan & Ms. Padmavathy Sit(Tp)A No.49/Bang/2019 Assessment Year : 2014-15 M/S. Harman Connected Services Vs. Deputy Commissioner Of Corporation India Private Limited, Income Tax, 4A, Jupiter, Prestige Technology Park, Circle - 3(1)(2), Sarjapur, Marathahalli Road, Bengaluru. Kadubeesanahalli Village, Bengaluru – 560 103. Pan: Aacch 1585 J Appellant Respondent Assessee By : Shri. T. Suryanarayana, Senior Advocate Revenue By : Dr. Manjunath Karkihalli, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 27.06.2022 Date Of Pronouncement : 30.06.2022 O R D E R Per N V Vasudevan

For Appellant: Shri. T. Suryanarayana, Senior AdvocateFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 92Section 92C

…ed by the Chennai Bench of this Hon’ble Tribunal in ITA Nos. 1140-1142/Chny/2018.; - ACIT v. Voltamp Transformers Ltd. (Order dated 22.03.2013 passed by the Delhi Bench of this Hon’ble Tribunal in ITA No. 1676/Ahd/2012; - ACIT v. i-Flex Solutions Ltd. ([2010] 42 SOT 7 (MUM.)(URO)), which came to be affirmed by the Hon’ble High Court of Bombay in CIT v. i-Flex Solutions Ltd. ([2014] 46 taxmann.com 88 (Bombay)); and - ACIT v. Zydus Infrastructure (P.) Ltd. ([2016] 72 taxmann.com 199 (Ahmedabad - Trib.)). 42. We have considered the submission and we find that the ITAT, Chennai, in the case of Computer Age Managemen…

DCIT, CIRCLE-12(1), NEW DELHI vs. INDIAN MORTGAGE GUARANTEE CORPORATION PVT. LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 5263/DEL/2018[2014-15]Status: DisposedITAT Delhi09 Nov 2021AY 2014-15

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2014-15] Dcit, Vs Indian Mortgage Guarantee Circle-12(1), Corporation Pvt.Ltd., A-47, Lower New Delhi. Ground Floor, Hauz Khas, New Delhi-110049. Pan-Aaccg6775B Appellant Respondent Appellant By Sh. Hiten Chande, Ca Respondent By Sh. Umesh Takyar, Sr.Dr Date Of Hearing 01.11.2021 Date Of Pronouncement 09.11.2021

…s of various case laws that computer software can not work in isolation and it has to be loaded on computer, so it is a part of computer and depreciation is allowable @ 60%. The Ld. AR relied on the following decisions: I. ACIT vs i-Flex Solutions Ltd [2010] (42 SOT 7) Mumbai ITAT. II. ACIT vs. Zydus Infrastructure (P.) Ltd [2016] 161 ITD 611, Ahmadabad, ITAT III. Visual Graphics Computing Services India Pvt. Limited vs. DCIT (ITA No.617, 697, 698/Mds/2011), Chennai ITAT. IV. ACIT vs. Voltamp Transformers Ltd. (ITA No. 1676/Ahd/2012), Ahmadabad, ITAT V. TNS India Pvt. Ltd. v. ITO (2015)(69 SOT 22), Hyderabad ITAT…

Mumbai v. I Mumbai v. I-Flex Solutions Ltd. (42 SOT 7) — Cited in 8 Judgments | BharatTax