PCIT v. Dishman Pharmaceuticals and Chemicals Ltd.

417 ITR 373High Court2019#6771 most cited

What is PCIT v. Dishman Pharmaceuticals and Chemicals Ltd. authority for?

Payments made to a non-resident for services not constituting royalty or fees for technical services are not taxable in India, and therefore, tax is not deductible at source on such payments.

17

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2026.

Also referred to as

PCIT v. Dishman Pharmaceuticals and Chemicals Ltd. · 417 ITR 373 · Taxmann.com 91 · payment to non-resident · not taxable in India · tax not deductible at source · fees for technical services · royalty · income tax act 1961 s. 9(1)(vii) · DTAA India USA Art. 12

Also reported as

112 Taxmann.com 91
Read the full judgment

Judgments citing PCIT v. Dishman Pharmaceuticals and Chemicals Ltd.

Hcl Technologies Ltd., New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5465/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…B); affirmed by the Delhi High Court in CIT vs Hritnik Exports Pvt Ltd (supra)  Riviera Home Furnishing vs ACIT: 237 Taxman 520 (Del) 136 ITA Nos.- 5624/del/2010 & 5465/Del/2011 HCL Technologies Ltd.  PCIT vs Dishman Pharmaceuticals & Chemicals Ltd: [2019] 417 ITR 373 (Guj)  California Software Co Ltd vs CIT: Tax Case (Appeal) Nos. 206 & 207/2009 (Mad HC)  MMTC Limited vs DCIT in ITA Nos.1415/Del/2011, 217/Del/2005 & 4504/Del/2005  PCIT vs JP Morgan Services India Pvt Ltd: [2019] ITA 662/2017 (Bom), Revenue’s SLP dismissed in [2020] SLP(C) No. 3726/2020 (SC)  CIT vs Hindustan Gum & Chemicals Ltd: 241 Taxma…

Hcl Technologies Ltd, New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5624/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…B); affirmed by the Delhi High Court in CIT vs Hritnik Exports Pvt Ltd (supra)  Riviera Home Furnishing vs ACIT: 237 Taxman 520 (Del) 136 ITA Nos.- 5624/del/2010 & 5465/Del/2011 HCL Technologies Ltd.  PCIT vs Dishman Pharmaceuticals & Chemicals Ltd: [2019] 417 ITR 373 (Guj)  California Software Co Ltd vs CIT: Tax Case (Appeal) Nos. 206 & 207/2009 (Mad HC)  MMTC Limited vs DCIT in ITA Nos.1415/Del/2011, 217/Del/2005 & 4504/Del/2005  PCIT vs JP Morgan Services India Pvt Ltd: [2019] ITA 662/2017 (Bom), Revenue’s SLP dismissed in [2020] SLP(C) No. 3726/2020 (SC)  CIT vs Hindustan Gum & Chemicals Ltd: 241 Taxma…

Isys Softech Private Limited, Jaipur vs. CIT (A), Jaipur

In the result, appeal of the assessee is allowed

ITA 528/JPR/2023[2011-12]Status: DisposedITAT Jaipur22 Nov 2023AY 2011-12

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. G. M. MehtaFor Respondent: Smt. Monisha Choudhary (Addl. CIT)
Section 143(3)Section 195Section 195(1)Section 271CSection 40Section 9(1)(vi)

…cluded services. Payment not taxable in India- Income tax Act 1961 ss, 9(1)(vii), 90 Double Taxation Avoidance Agreement between India and United States of America- Art. 12 (PB pages 55 to 68). (3) Pr. CIT Vs. Disham Pharmaceuticals and Chemicals Ltd. (2019) 417 ITR 373 (Guj): Payment to non-resident, not taxable in India. Tax not deductible at source on such payment. (PB pages 69 to 86). (4) CMA CGM Agencies India (P) Ltd. Vs. Dy CIT (2020) 203 TTJ (Pune) 249: Royalty and fee for technical services- payment made by the assessee to French company for use of software and maintenance charges neither constituted r…

Kopergaon Peoples Co-Op Bank Ltd, Ahmednagar vs. Deputy Commissioner of Income-Tax, Circle, Ahmednagar

Appeal is allowed in above terms

ITA 493/PUN/2020[2017-18]Status: DisposedITAT Pune29 Aug 2022AY 2017-18

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No.493/Pun/2020 ननधधारण वषा / Assessment Year : 2017-18 Kopergaon Peoples Co-Op Bank Ltd., Na Na Bank Road, Kopergaon, Ahmednagar -423 601 .......अपऩलधथी / Appellant Pan : Aaaak2255J

For Appellant: Shri C.H. Naniwadekar &For Respondent: Shri Arvind Desai
Section 143(3)Section 37

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपीऱ सं. / ITA No.493/PUN/2020 ननधधारण वषा / Assessment Year : 2017-18 Kopergaon Peoples Co-Op Bank Ltd., NA NA Bank Road, Kopergaon, Ahmednagar -423 601 .......अपऩलधथी / Appellant PAN : AAAAK2255J बनधम / V/s. ……प्रत्यथी / Respondent DCIT, circle, Ahmednagar Assessee by : Shri C.H. Naniwadekar & Shri Kiren Sanmane Revenue by : Shri Arvind Desai सपनवधई की तधरऩख / Date of Hearing : 22.06.2022 घोषणध की तधरऩख / Date of Pronouncement : 29.08.2022 आदेश /…

The Dy. CIT, Circle-2(1)(1), Ahmedabad vs. M/S. Gujarat Microwax Ltd., Ahmedabad

In the result, both of the Appeals of Revenue are partly allowed for statistical purposes

ITA 2683/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad15 Jun 2022AY 2012-13

Bench: Ms. Suchitra Kamble & Shri B.M. Biyani

Section 10BSection 143(3)Section 92E

…ITA No.2682 & 2683/Ahd/2016 A.Y. 2011-12 and 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH, AHMEDABAD BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No. 2682/AHD/2016 & 2683/AHD/2016 Assessment Year: 2011-12 & 2012-13 DCIT, Circle-2(1)(1), Gujarat Microwax Pvt. Ltd., Ahmedabad 401 & 402, Sarthik Square, Vs. Near GNFC Tower, Bodakdev, Ahmedabad (Appellant / Revenue) (Respondent/ Assessee) PAN: AAACG 5593 P Revenue by Shri Mohd Usman, CIT-DR Assessee by Shri S.N. Soparkar, Senior Advocate, AR Date of Hearing 17.03.2022 Date of Pronouncement 15.06.2022…

The Dy. CIT, Circle-2(1)(1), Ahmedabad vs. M/S. Gujarat Microwax Ltd., Ahmedabad

In the result, both of the Appeals of Revenue are partly allowed for statistical purposes

ITA 2682/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad15 Jun 2022AY 2011-12

Bench: Ms. Suchitra Kamble & Shri B.M. Biyani

Section 10BSection 143(3)Section 92E

…ITA No.2682 & 2683/Ahd/2016 A.Y. 2011-12 and 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH, AHMEDABAD BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No. 2682/AHD/2016 & 2683/AHD/2016 Assessment Year: 2011-12 & 2012-13 DCIT, Circle-2(1)(1), Gujarat Microwax Pvt. Ltd., Ahmedabad 401 & 402, Sarthik Square, Vs. Near GNFC Tower, Bodakdev, Ahmedabad (Appellant / Revenue) (Respondent/ Assessee) PAN: AAACG 5593 P Revenue by Shri Mohd Usman, CIT-DR Assessee by Shri S.N. Soparkar, Senior Advocate, AR Date of Hearing 17.03.2022 Date of Pronouncement 15.06.2022…

The ACIT, Circle-1, Jamnagar vs. M/S. Senor Metals Pvt. Ltd., Jamnagar

In the results the appeal of the revenue is dismissed

ITA 260/RJT/2015[2011-12]Status: DisposedITAT Rajkot01 Feb 2022AY 2011-12

Bench: Shri Waseem Ahmed & Ms Suchitra Raghunath Kambleआयकर अपील सं./Ita No. 260/Rjt/2015 िनधा"रण वष"/Asstt. Year:2011-12

For Appellant: Shri Dushyant Maharshi, A.RFor Respondent: Shri Ajay Pratap Singh, C.I.T.D.R
Section 36Section 40Section 43(5)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (CONDUCTED THROUGH E-COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS SUCHITRA RAGHUNATH KAMBLE, JUDICIAL MEMBER आयकर अपील सं./ITA No. 260/Rjt/2015 िनधा"रण वष"/Asstt. Year:2011-12 A.C.I.T., M/s. Senor Metals Pvt. Ltd., Circle-1, Vs. Plot No.353, GIDC, Phase-II, Jamnagar. Dared, Jamnagar. PAN: AACCS9863J (Applicant) (Respondent) Revenue by : Shri Ajay Pratap Singh, C.I.T.D.R Assessee by : Shri Dushyant Maharshi, A.R सुनवाई क" तारीख/Date of Hearing : 05/01/2022 घोषणा क" तारीख /Date of Pronouncem…

M/S. I-Flex Solutions Ltd, Mumbai vs. The ACIT Cir 8(2), Mumbai

In the result, appeal is dismissed

ITA 5023/MUM/2007[2003-2004]Status: DisposedITAT Mumbai12 Oct 2021AY 2003-2004

Bench: Shri Pramod Kumar, Hon’Ble & Shri Saktijit Dey, Hon’Bleassessment Year: 2003-04 Dy. Commissioner Of Income Tax- M/S Oracle Financial Services 8(2), Software Ltd. Room No. 209/216A, 2Nd Floor, (Formerly Known As M/S I-Flex Aayakar Bhavan, M.K. Road, Vs. Solutions Ltd.), Mumbai - 400020 1,Oracle Park, Off Western Express Highway, Goregaon (E), Mumbai - 400063 Pan: Aaacc1448B (Appellant) (Respondent) Assessment Year: 2003-04 M/S Oracle Financial Services Assistant Commissioner Of Software Ltd. Income Tax, (Formerly Known As I-Flex Range- 8(2), Solutions Ltd.), Vs. Mumbai Oracle Park, Off Western Express Highway, Goregaon (East), Mumbai - 400063 Pan: Aaacc1448B (Appellant) (Respondent) Assessment Year: 2004-05 M/S Oracle Financial Services Additional Commissioner Of Software Ltd. Income Tax, (Formerly Known As I-Flex Range- 8(2), Solutions Ltd.), Vs. Mumbai Oracle Park, Off Western Express Highway, Goregaon (East), Mumbai - 400063 Pan: Aaacc1448B (Appellant) (Respondent) Assessment Years: 2003-04 & 2004-05 Assessment Year: 2004-05 D.C.I.T. 8(2), M/S Oracle Financial Services Room No. 216-A, Aayakar Software Ltd. Bhavan, M.K. Road, (Formerly Known As I-Flex Mumbai - 400020 Vs. Solutions Ltd.), 399, Subhash Road, Vile Parle (East), Mumbai - 400057 Pan: Aaacc1448B (Appellant) (Respondent) Revenue By : Shri Sushil Kumar Mishra (Dr)

For Appellant: S/Shri Ajit Kumar Jain/For Respondent: Shri Sushil Kumar Mishra (DR)
Section 10A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI BEFORE SHRI PRAMOD KUMAR, HON’BLE VICE PRESIDENT AND SHRI SAKTIJIT DEY, HON’BLE JUDICIAL MEMBER Assessment Year: 2003-04 Dy. Commissioner of Income Tax- M/s Oracle Financial Services 8(2), Software Ltd. Room No. 209/216A, 2nd Floor, (Formerly known as M/s I-Flex Aayakar Bhavan, M.K. Road, Vs. Solutions Ltd.), Mumbai - 400020 1,Oracle Park, Off Western Express Highway, Goregaon (E), Mumbai - 400063 PAN: AAACC1448B (Appellant) (Respondent) Assessment Year: 2003-04 M/s Oracle Financial Services Assistant Commissioner of Software Ltd. Income Tax, (Former…

The DCIT 8(2), Mumbai vs. M/S. Iflex Solutions Ltd, Mumbai

In the result, appeal is dismissed

ITA 4888/MUM/2007[2003-2004]Status: DisposedITAT Mumbai12 Oct 2021AY 2003-2004

Bench: Shri Pramod Kumar, Hon’Ble & Shri Saktijit Dey, Hon’Bleassessment Year: 2003-04 Dy. Commissioner Of Income Tax- M/S Oracle Financial Services 8(2), Software Ltd. Room No. 209/216A, 2Nd Floor, (Formerly Known As M/S I-Flex Aayakar Bhavan, M.K. Road, Vs. Solutions Ltd.), Mumbai - 400020 1,Oracle Park, Off Western Express Highway, Goregaon (E), Mumbai - 400063 Pan: Aaacc1448B (Appellant) (Respondent) Assessment Year: 2003-04 M/S Oracle Financial Services Assistant Commissioner Of Software Ltd. Income Tax, (Formerly Known As I-Flex Range- 8(2), Solutions Ltd.), Vs. Mumbai Oracle Park, Off Western Express Highway, Goregaon (East), Mumbai - 400063 Pan: Aaacc1448B (Appellant) (Respondent) Assessment Year: 2004-05 M/S Oracle Financial Services Additional Commissioner Of Software Ltd. Income Tax, (Formerly Known As I-Flex Range- 8(2), Solutions Ltd.), Vs. Mumbai Oracle Park, Off Western Express Highway, Goregaon (East), Mumbai - 400063 Pan: Aaacc1448B (Appellant) (Respondent) Assessment Years: 2003-04 & 2004-05 Assessment Year: 2004-05 D.C.I.T. 8(2), M/S Oracle Financial Services Room No. 216-A, Aayakar Software Ltd. Bhavan, M.K. Road, (Formerly Known As I-Flex Mumbai - 400020 Vs. Solutions Ltd.), 399, Subhash Road, Vile Parle (East), Mumbai - 400057 Pan: Aaacc1448B (Appellant) (Respondent) Revenue By : Shri Sushil Kumar Mishra (Dr)

For Appellant: S/Shri Ajit Kumar Jain/For Respondent: Shri Sushil Kumar Mishra (DR)
Section 10A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI BEFORE SHRI PRAMOD KUMAR, HON’BLE VICE PRESIDENT AND SHRI SAKTIJIT DEY, HON’BLE JUDICIAL MEMBER Assessment Year: 2003-04 Dy. Commissioner of Income Tax- M/s Oracle Financial Services 8(2), Software Ltd. Room No. 209/216A, 2nd Floor, (Formerly known as M/s I-Flex Aayakar Bhavan, M.K. Road, Vs. Solutions Ltd.), Mumbai - 400020 1,Oracle Park, Off Western Express Highway, Goregaon (E), Mumbai - 400063 PAN: AAACC1448B (Appellant) (Respondent) Assessment Year: 2003-04 M/s Oracle Financial Services Assistant Commissioner of Software Ltd. Income Tax, (Former…

Divi'S Laboratories Ltd, Hyderabad vs. Addl.CIT, Range-1, Hyderabad

ITA 710/HYD/2015[2008-09]Status: DisposedITAT Hyderabad17 Aug 2021AY 2008-09

Bench: Shri S.S. Godara & Shri L. P. Sahu(Through Virtual Hearing)

For Appellant: Shri S. Rama RaoFor Respondent: Shri R. Dipak (D.R.)
Section 10BSection 115JSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘ A ’ BENCH, HYDERABAD. BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI L. P. SAHU, ACCOUNTANT MEMBER (Through Virtual Hearing) ITA No. & Appellant Respondent Asst. Year 708/Hyd/2015 Dy. Commissioner M/s. Divi’s 2008-09 of Income Tax, Laboratories Ltd., Circle 17(1), Hyderabad. Hyderabad. PAN AAACD6745J 709/Hyd/2015 -do- -do- 2009-10 710/Hyd/2015 M/s. Divi’s Addl. CIT, 2008-09 Laboratories Ltd., Range-1, Hyderabad. Hyderabad. 711/Hyd/2015 -do- DCIT, Cir. 1(2), 2009-10 Hyderabad. Assessee By : Shri S. Rama Rao. Revenue By : Shri R. Dipak (D.R.) Date of Hearing :…

DCIT, Circle-17(1), Hyderabad vs. Divi'S Laboratories Ltd, Hyderabad

ITA 709/HYD/2015[2009-10]Status: DisposedITAT Hyderabad17 Aug 2021AY 2009-10

Bench: Shri S.S. Godara & Shri L. P. Sahu(Through Virtual Hearing)

For Appellant: Shri S. Rama RaoFor Respondent: Shri R. Dipak (D.R.)
Section 10BSection 115JSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘ A ’ BENCH, HYDERABAD. BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI L. P. SAHU, ACCOUNTANT MEMBER (Through Virtual Hearing) ITA No. & Appellant Respondent Asst. Year 708/Hyd/2015 Dy. Commissioner M/s. Divi’s 2008-09 of Income Tax, Laboratories Ltd., Circle 17(1), Hyderabad. Hyderabad. PAN AAACD6745J 709/Hyd/2015 -do- -do- 2009-10 710/Hyd/2015 M/s. Divi’s Addl. CIT, 2008-09 Laboratories Ltd., Range-1, Hyderabad. Hyderabad. 711/Hyd/2015 -do- DCIT, Cir. 1(2), 2009-10 Hyderabad. Assessee By : Shri S. Rama Rao. Revenue By : Shri R. Dipak (D.R.) Date of Hearing :…

DCIT, Circle-17(1), Hyderabad vs. Divi'S Laboratories Ltd, Hyderabad

ITA 708/HYD/2015[2008-09]Status: DisposedITAT Hyderabad17 Aug 2021AY 2008-09

Bench: Shri S.S. Godara & Shri L. P. Sahu(Through Virtual Hearing)

For Appellant: Shri S. Rama RaoFor Respondent: Shri R. Dipak (D.R.)
Section 10BSection 115JSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘ A ’ BENCH, HYDERABAD. BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI L. P. SAHU, ACCOUNTANT MEMBER (Through Virtual Hearing) ITA No. & Appellant Respondent Asst. Year 708/Hyd/2015 Dy. Commissioner M/s. Divi’s 2008-09 of Income Tax, Laboratories Ltd., Circle 17(1), Hyderabad. Hyderabad. PAN AAACD6745J 709/Hyd/2015 -do- -do- 2009-10 710/Hyd/2015 M/s. Divi’s Addl. CIT, 2008-09 Laboratories Ltd., Range-1, Hyderabad. Hyderabad. 711/Hyd/2015 -do- DCIT, Cir. 1(2), 2009-10 Hyderabad. Assessee By : Shri S. Rama Rao. Revenue By : Shri R. Dipak (D.R.) Date of Hearing :…

M/S. on Semiconductor Technology India Private Limited, Bengaluru vs. Commissioner of Income Tax, Bengaluru

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

ITA 2608/BANG/2017[2014-15]Status: DisposedITAT Bangalore11 Aug 2021AY 2014-15

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2014-15

For Appellant: Shri C. Narayan, A.RFor Respondent: Smt. Supriya Rao, D.R
Section 154

…as to either ignore both prior period income and prior period expenditure or assess net income only. Inviting our attention to the decision rendered by Hon’ble Gujarat High Court in the case of Principal CIT Vs. Dishman Pharmaceuticals & Chemicals Ltd. (2019) 112 Taxmann.com 91 (Guj.), the Ld. A.R. submitted that the Hon’ble Gujarat High Court has upheld the view taken by the ITAT that “Once the assessee offers prior period income, then the expenditure incurred under different heads should be given set off against that income and only the net income should be added”. The Ld. A.R. submitted that the assessee has a…

The ACIT 2(3), Mumbai vs. M/S. Tata Sonsltd, Mumbai

Appeal stand allowed to that extent

ITA 4041/MUM/2007[2003-2004]Status: DisposedITAT Mumbai05 May 2021AY 2003-2004

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील िं./ I.T.A. No.4041/Mum/2007 (धििाारण वर्ा / Assessment Year: 2003-04) Acit-2(3) M/S. Tata Sons Ltd. बिाम/ Room No.555 Bombay House Aaykar Bhavan 24, Homi Modi Street Vs. Mumbai – 400 020. Fort, Mumbai – 400 001. स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaact-4060-A (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपील िं./ I.T.A. No.3664/Mum/2007 (धििाारण वर्ा / Assessment Year: 2003-04) M/S. Tata Sons Ltd. Acit-2(3) बिाम/ Bombay House Room No.555 24, Homi Modi Street Aaykar Bhavan Vs. Fort, Mumbai – 400 001. Mumbai – 400 020. स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaact-4060-A (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Ms. Aarti Vissanji -Ld.Ar Revenue By : Shri Sanjay Singh-Ld.Cit-Dr ुनवाई की तारीख/ : 23/03/2021 Date Of Hearing घोषणा की तारीख / : 05/05/2021 Date Of Pronouncement Assessment Year 2003-04

For Appellant: Ms. Aarti Vissanji -Ld.ARFor Respondent: Shri Sanjay Singh-Ld.CIT-DR
Section 10ASection 10BSection 14ASection 36(1)(iii)Section 80MSection 90

…nd dismissed. 8.2 Coming to the issue of adjustment of uncollected / unrealized debtors from total turnover in denominator, Ld. AR has followed reliance on the decision of Hon’ble Gujarat High Court in Pr.CIT V/s Dishman Pharmaceuticals & Chemicals Ltd. (2019 112 Taxmann.com 91). The Hon’ble Court following the decision of Hon’ble Apex Court in CIT V/s HCL Technologies Ltd. (404 ITR 719) decided the issue in assessee’s favor. It was further observed that SLP against similar view taken by Hon’ble Karnataka High Court in Pr. CIT V/s Tesco Hindustan Service Center Private Ltd. (257 Taxman 92) stood dismissed. The Ho…

The DCIT, (OSD)-1, Circle-4, Ahmedabad vs. Midvalley Healthcare Services Pvt.Ltd., Ahmedabad

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

ITA 204/AHD/2013[2008-09]Status: DisposedITAT Ahmedabad11 Mar 2021AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Respondent: Shri Virendra Ojha, CIT. D.R
Section 10BSection 80ISection 92C

…vity. Thus, in our considered view such interest income is derived by the assessee from the business activities. In holding so we draw support and guidance from the judgment of the Hon’ble Gujarat High Court in the case of PCIT vs. Dishman Pharmaceutical Ltd. 417 ITR 373 wherein it was held as under: In the instant case, the assessee is a 100% EOU, which had exported software and earned the income. A portion of that income is included in EEFC account. Yet another portion of the amount is invested within the country by way of fixed deposits, another portion of the amount is invested by way of loan to the sister co…

Arvind Lifestyle Brands Ltd., Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle-1(1)(2), Ahmedabad

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

ITA 1817/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad04 Jan 2021AY 2012-13

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedsl. Ita No(S) Asset. Appeal(S) By No(S) Year(S) Appellant Vs. Respondent Appellant Respondent 1. 1817/Ahd/2016 2012-13 Arvind Lifestyle Brands D.C.I.T, Ltd., Circle-1(1)(2), Arvind Mills Premises, Ahmedabad. Naroda Road, Ahmedabad-380025. Pan No. Aaach7252A 2. 2056/Ahd/2016 2012-13 D.C.I.T, Arvind Lifestyle Circle-1(1)(2), Brands Ltd., Ahmedabad. 3. 2377/Ahd/2017 2013-14 Arvind Lifestyle Brands D.C.I.T, Ltd., Circle-1(1)(2), Ahmedabad. 4. 2618/Ahd/2017 2014-15 Arvind Lifestyle Brands Ito Ward-1(1)(3) Ltd., Ahmedabad

Section 28Section 36Section 37Section 40Section 43B

…rse of the business is eligible for deduction either under section 37 or section 28 of the Act. In this regard we find support and guidance from the judgment of Hon'ble Gujarat High Court in case of PCIT vs. Dishman Pharmaceuticals & Chemicals Ltd reported in 417 ITR 373 the relevant extract of the order is reproduced here as under: "The only requirement under Section 37 of the Act is that the expenses (not capital or personal) should be incurred for the purposes of the business or profession. There is no need to demonstrate that a certain expense relates to a particular income in order to claim such expense." 22…

The DCIT, Circle-1(1)(1), Ahmedabad vs. M/S. Arvind Retail Ltd. ( Since Merged With Arvind Lifestyle Brands Ltd., Ahmedabad

In the result, the Cross Objection of the assessee is partly allowed for statistical purposes

ITA 3669/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad28 Jan 2020AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri L.P. Jain, Sr.DRFor Respondent: Shri Vartik R. Chokshi with Shri Biren Shah, ARs
Section 36(1)(xi)Section 40

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 3669/Ahd/2015 (Revenue) ("नधा"रण वष"/Assessment Year : 2011-12) And CO No.17/Ahd/2016 - AY 2011-12 (Assessee) The DCIT M/s.Arvind Retail Ltd. बनाम/ Circle-1(1)(1) (Since merged with Arvind Vs. Ahmedabad Lifestyle Brands Ltd.) Arvind Mill Premises Naroda Road Ahmedabad-380 025 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAGCA 2637 Q (Appellant) .. (Respondent & Cross Objector) अपीलाथ" ओर से/ Appellant…

PCIT v. Dishman Pharmaceuticals and Chemicals Ltd. (417 ITR 373) — Cited in 17 Judgments | BharatTax