Olam Exports (India) Ltd. v. Commissioner of Income Tax

332 ITR 40High Court2011#11545 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Judgments citing Olam Exports (India) Ltd. v. Commissioner of Income Tax

SHITAL FIBERS LTD. vs. COMMISSIONER OF INCOME TAX

C.A. No.-014318-014318 - 2015Supreme Court20 May 2025

Bench: HON'BLE MR. JUSTICE ABHAY S. OKA

Section 143(1)(a)Section 143(2)Section 147Section 148Section 80

…Ltd. (2009) 315 ITR (AT) 401 (Delhi), which are affirmed by the Delhi High Court in the case of Great Eastern Exports (2011) 332 ITR 14. Reliance is also placed on decision of the Kerala High Court in the case of Olam Exports (India) Ltd. (2011) 332 ITR 40, which supports the case of the Revenue. 40. We find it difficult to subscribe to the views expressed by the Delhi High Court in interpreting the provisions of section 80-IA(9). In that case, in fact, the counsel for the Revenue had argued (see paragraph 38 of the judgment) that section 80-IA(9) applies at the stage of allowing d…

M/S/KANAM LATEX INDUSTRIES PVT.LTD., vs. ASST.COMMISSIONER OF INCOME TAX,

Appeals are dismissed

ITA/349/2010HC Kerala26 Jul 2021

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

For Appellant: *ASST.COMMISSIONER OF INCOME TAXFor Respondent: M/S.KANAM LATEX INDUSTRIES PVT.LTD

…unsel on behalf of the appellant and Adv.Jose Joseph, learned Senior Standing Counsel for the department. 9. Adv. Kuryan Thomas, after inviting our attention to the decision reported in Olam Exports (India) Ltd. v. Commissioner of Income Tax [(2011) 332 ITR 40 (Ker)] submitted that, though this Court had held the simultaneous deduction of section 80HHC and section 80-IB as impermissible, the Supreme Court had referred the very same question to a Larger Bench for consideration. Referring to the decision reported in Assistant Commissioner of Income Tax, Bangalore v. Micro Labs Limited [(2015) 17 SCC 96…

ATLAS METAL PROCESSORS P LTD.,CHENNAI vs. ACIT CORPORATE CIRCLE 1(1), CHENNAI

In the result, the assessee’s appeals for the assessment years

ITA 1995/CHNY/2018[2004-05]Status: DisposedITAT Chennai03 Oct 2019AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. P. Muthushankar, JCIT
Section 80Section 801ASection 80HSection 80ISection 80l

…आयकर अपील"य अ"धकरण ,’ बी (SMC) ’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “B(SMC)” BENCH, CHENNAI "ी एन.आर.एस .गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 1994 & 1995/Chny/2018 "नधा"रण वष"/Assessment Years : 2001-02 & 2004-05 M/s. Atlas Metal Processors P. Ltd., Assistant Commissioner of Income 29/69, Eldams Road, Vs. Tax, Teynampet, Corporate Circle 1(1), Chennai – 600 018. Chennai. [PAN: AAACA 7401Q] (#$यथ&/Respondent) (अपीलाथ"/Appellant) : Shri. M. Karunakaran, Advocate अपीला…

ATLAS METAL PROCESSORS P LTD.,CHENNAI vs. ACIT CORPORATE CIRCLE 1(1), CHENNAI

In the result, the assessee’s appeals for the assessment years

ITA 1994/CHNY/2018[2001-02]Status: DisposedITAT Chennai03 Oct 2019AY 2001-02

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. P. Muthushankar, JCIT
Section 80Section 801ASection 80HSection 80ISection 80l

…आयकर अपील"य अ"धकरण ,’ बी (SMC) ’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “B(SMC)” BENCH, CHENNAI "ी एन.आर.एस .गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 1994 & 1995/Chny/2018 "नधा"रण वष"/Assessment Years : 2001-02 & 2004-05 M/s. Atlas Metal Processors P. Ltd., Assistant Commissioner of Income 29/69, Eldams Road, Vs. Tax, Teynampet, Corporate Circle 1(1), Chennai – 600 018. Chennai. [PAN: AAACA 7401Q] (#$यथ&/Respondent) (अपीलाथ"/Appellant) : Shri. M. Karunakaran, Advocate अपीला…

M/S.FORTUNE ELASTOMERS P. LTD,KOZHIKKODE vs. THE ACIT,CIR-2(1), KOZHIKKODE, KOZHIKKODE

In the result, the appeal of the assessee is dismissed

ITA 154/COCH/2018[2004-05]Status: DisposedITAT Cochin25 Oct 2018AY 2004-05

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. No.154/Coch/2018 Assessment Year : 2004-05 M/S. Fortune Elastomers P. Ltd., Vs. The Assistant Commissioner Of Kolathara P.O., Income-Tax,Circle-2(1), Kozhikode. Kozhikode-673 635. [Pan:Aaacf 5028Q].

Section 72Section 80Section 80HSection 80I

…led to claim the benefit of deduction even before adjusting unabsorbed depreciation of the earlier years. Regarding 80IB deduction, the CIT(A) relied on the judgment of the Jurisdictional High Court in the case of Olam Exports (India) Ltd. vs. CIT reported in 332 ITR 40 wherein it was held that the assessee is not entitled to simultaneous deduction u/s. 80IB and 80HHC on the same profit, i.e., it shall be entitled to deduction u/s. 80IB only for that part of the profit as reduced by deduction u/s. 80HHC. Therefore, the CIT(A) decided the issue against the assessee and upheld the action of the Assessing Officer.…

DCIT, CIRCLE - 10, KOLKATA, KOLKATA vs. VESUVIOUS INDIA LTD., KOLKATA

ITA 563/KOL/2011[2003-04]Status: DisposedITAT Kolkata30 Dec 2016AY 2003-04

Bench: Hon’Ble Sri Aby T.Varkey, Jm & Dr.Arjun Lal Saini, Am ] I.T.A Nos.563&564/Kol/2011 Assessment Years : 2003-04 & 2004-05 D.C.I.T., Circle-10, -Vs.- Vesuvious India Ltd. Kolkata Kolkata [Pan : Aaacv 8995 Q] (Respondent) (Appellant) For The Appellant : Shri Rajat Kumar Kureel, Jcit, Sr.Dr For The Respondent : Shri Harish Agarwal, Ar Date Of Hearing : 20.12.2016. Date Of Pronouncement : 30.12.2016. Order

For Appellant: Shri Rajat Kumar Kureel, JCIT, Sr.DRFor Respondent: Shri Harish Agarwal, AR
Section 143(3)Section 80Section 80HSection 80I

…ficult to concur with the views expressed by the Delhi High Court in the case of Great Eastern Exports [2011] 332 ITR 14. For the same reason, we find it difficult to subscribe to the views expressed by the Kerala High Court in the case of Olam Exports [2011] 332 ITR 40. In the result, we hold that section 80-IA(9) does not affect the computability of deduction under various provisions under heading C of Chapter VI-A, but it affects the allowability of deductions computed under various provisions under heading C of Chapter V I-A, so that the aggregate deduction under section 80-1 A and other provisions under head…

The Commissioner of Income Tax-III, vs. M/S Raasi Growth Fund Ltd.,

Appeals are dismissed

ITTA/354/2010HC Telangana22 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

For Appellant: *ASST.COMMISSIONER OF INCOME TAXFor Respondent: M/S.KANAM LATEX INDUSTRIES PVT.LTD

…unsel on behalf of the appellant and Adv.Jose Joseph, learned Senior Standing Counsel for the department. 9. Adv. Kuryan Thomas, after inviting our attention to the decision reported in Olam Exports (India) Ltd. v. Commissioner of Income Tax [(2011) 332 ITR 40 (Ker)] submitted that, though this Court had held the simultaneous deduction of section 80HHC and section 80-IB as impermissible, the Supreme Court had referred the very same question to a Larger Bench for consideration. Referring to the decision reported in Assistant Commissioner of Income Tax, Bangalore v. Micro Labs Limited [(2015) 17 SCC 96…

The Commissioner of Income Tax-III vs. M/s.Shail Galada

Appeals are dismissed

ITTA/347/2010HC Telangana21 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

For Appellant: *ASST.COMMISSIONER OF INCOME TAXFor Respondent: M/S.KANAM LATEX INDUSTRIES PVT.LTD

…unsel on behalf of the appellant and Adv.Jose Joseph, learned Senior Standing Counsel for the department. 9. Adv. Kuryan Thomas, after inviting our attention to the decision reported in Olam Exports (India) Ltd. v. Commissioner of Income Tax [(2011) 332 ITR 40 (Ker)] submitted that, though this Court had held the simultaneous deduction of section 80HHC and section 80-IB as impermissible, the Supreme Court had referred the very same question to a Larger Bench for consideration. Referring to the decision reported in Assistant Commissioner of Income Tax, Bangalore v. Micro Labs Limited [(2015) 17 SCC 96…

The Commissioner of Income Tax-V vs. M/S G.M.Corporation

Appeals are dismissed

ITTA/349/2010HC Telangana21 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

For Appellant: *ASST.COMMISSIONER OF INCOME TAXFor Respondent: M/S.KANAM LATEX INDUSTRIES PVT.LTD

…unsel on behalf of the appellant and Adv.Jose Joseph, learned Senior Standing Counsel for the department. 9. Adv. Kuryan Thomas, after inviting our attention to the decision reported in Olam Exports (India) Ltd. v. Commissioner of Income Tax [(2011) 332 ITR 40 (Ker)] submitted that, though this Court had held the simultaneous deduction of section 80HHC and section 80-IB as impermissible, the Supreme Court had referred the very same question to a Larger Bench for consideration. Referring to the decision reported in Assistant Commissioner of Income Tax, Bangalore v. Micro Labs Limited [(2015) 17 SCC 96…

Olam Exports (India) Ltd. v. Commissioner of Income Tax (332 ITR 40) — Cited in 9 Judgments | BharatTax