How many judgments cite PCIT v. Wipro Ltd.?

192 judgments on BharatTax cite PCIT v. Wipro Ltd. (140 Taxmann.com 223), spanning 2022 to 2026.

Which sections of the Income Tax Act does PCIT v. Wipro Ltd. come up under?

It is most often cited in judgments turning on Section 139(1), Section 143(1), Section 10B, Section 143(3), Section 11, Section 12A.

PCIT v. Wipro Ltd.

140 Taxmann.com 223Supreme Court of India2022#490 most cited

What is PCIT v. Wipro Ltd. authority for?

Exemption provisions under Chapter III, such as Section 10B(8), must be interpreted strictly, and any claim for such exemptions must be made in the return of income. The principles governing Chapter III (incomes not forming part of total income) differ from those for Chapter VIA (deductions in computing total income).

192

judgments rely on this decision, according to BharatTax’s citation analysis of 367,514 Indian tax judgments — from 2022 to 2026.

Also referred to as

PCIT v. Wipro Ltd · Wipro Ltd · Section 10B(8) · Section 10B · Section 80A(5) · Section 139(1) · strict interpretation · exemption provisions · claim in return of income · Chapter III · Chapter VIA · deductions

Also reported as

446 ITR 1

Sections most often in play

Section 139(1)Section 143(1)Section 10B Section 143(3)Section 11 Section 12A Section 119(2)(b)Section 139(5)

Issues it is cited on

section 10b(8)section 80j(6a)section 139(3)section 10b section 10ba section 108 section 80a(5)section 80j section 12a(1)(b)section 139(5)section 80jjaa carry forward of losses

Judgments citing PCIT v. Wipro Ltd.

Raniwala Jewellers Private Limited, Jaipur vs. ACIT/DCIT Cir-6, Jpr, Jaipur

In the result, the appeal of the assessee is allowed

ITA 10/JPR/2025[2023-24]Status: DisposedITAT Jaipur06 May 2025AY 2023-24

Bench: Shri Gagan Goyal & Shri Narinder Kumar

For Appellant: Mr. Nikhilesh Kataria, C.A., Ld. ARFor Respondent: Mrs. Anita Rinesh, JCIT, Ld. DR

Section 10BSection 10B(8)Section 139Section 139(1)Section 139(5)Section 143(1)Section 250Section 80J

…IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR BENCH “A”, JAIPUR BEFORE SHRI GAGAN GOYAL, ACCOUNTANT MEMBER AND SHRI NARINDER KUMAR, JUDICIAL MEMBER ITA No. 10 (A.Y. 2023-24)/JPR/2025 M/s. Raniwala Jewelers Pvt. Ltd., Plot No. 1, Geejgarh Vihar Scheme, Next to Hilton Hotel, Hawa Sadak, Jaipur – 302 006. ..... Appellant Vs. Asstt. /Dy. Commissioner of Income Tax, Circle - 6, Jaipur. ..... Respondent Appellant by : Mr. Nikhilesh Kataria, C.A., Ld. AR Respondent by : Mrs. Anita Rinesh, JCIT, Ld. DR Date of hearing : 05/05/2025 Date of pronouncement : 06/05/2025 O R D E R PER GAGAN GOYAL, A.M: This appeal by th…

Shree Suigam Khodadhor Panjara Pole, Surat vs. ITO, Exemption Ward, Surat

In the result, appeal of the assessee is allowed

ITA 1278/SRT/2024[2019-20]Status: DisposedITAT Surat21 Apr 2025AY 2019-20

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Pruseth

For Appellant: Shri Sapnesh Sheth, C.AFor Respondent: Shri Mukesh Jain, Sr. DR

Section 11Section 119(2)(b)Section 12ASection 12A(1)(b)Section 143(1)Section 80Section 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER I.T.A. No. 1278/SRT/2024 (Assessment Year: 2019-20) Shree Suigam Khodadhor Vs. Assistant Director of Income Panjara Pole, Tax, CPC, Bengaluru 301, Kumudchandra Krupa Jurisdictional Assessing Society, Sonifalia, Gopipura, Officer, Surat-395001 Income Tax Officer, Exemption Ward, Surat [PAN No.AACTS5485R] (Appellant) .. (Respondent) Appellant by : Shri Sapnesh Sheth, C.A. Respondent by: Shri Mukesh Jain, Sr. DR 26.03.2025 Date of Hearing Date of Pronouncement 21.04…

Deendayal Seva Pratishthan, Yavatmal vs. ITO Ward-4, Exemption, Nagpur

In the result, appeal by the assessee is allowed

ITA 1/NAG/2025[2022-23]Status: DisposedITAT Nagpur21 Mar 2025AY 2022-23

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kishore B. PhadkeFor Respondent: Shri Abhay Y. Marathe

Section 11Section 12A(1)(b)Section 139(1)

…is not total to claim exemption under sections 11 and 12 of the Income Tax Act, 1961 ("the Act"). We find that the learned CIT(A) has dismissed the very same preposition by relying upon the judgment of the Hon’ble Supreme Court in PCIT v/s Wipro Ltd., [2022] 446 ITR 1 (SC). The delay in condonation in filing of Audit Report in Form no.10B was also rejected by the learned CIT(E), Pune, for the assessment year 2022–23. It is seen that the Audit Report was filed on 28/09/2022, under section 12A(1)(b) of the Act, but the same was verified by the Trust on 28/10/2022, due to technical difficulties. The return of incom…

Mantri Cosmos II Owners Welfare Association, Hyderabad vs. ACIT., Circle-6(1), Hyderabad

In the result, both the appeals of the assessee for the A

ITA 21/HYD/2025[2021-22]Status: DisposedITAT Hyderabad21 Mar 2025AY 2021-22

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.20 & 21/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2020-21 & 2021-22) Mantri Cosmos Ii Owners Vs. Asstt. Commissioner Of Welfare Association Income Tax, Circle 6(1) Hyderabad Hyderabad Pan:Aaeam1297J (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocates K Hari Prasad & K Karthik राज" व "ारा/Revenue By:: Smt.M Narmada, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 19/03/2025 घोषणा की तारीख/Pronouncement: 21/03/2025 आदेश/Order

For Appellant: Advocates K Hari Prasad and KFor Respondent: : Smt.M Narmada, CIT(DR)

Section 139(1)Section 143(1)Section 143(1)(a)Section 143(3)Section 80I

…ITA Nos 20 and 21 of 2025 Mantri Cosmos II Owners Welfare Association आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ DB-B ‘ Bench, Hyderabad Before Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. Accountant Member आ.अपी.सं /ITA Nos.20 & 21/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2020-21 & 2021-22) Mantri Cosmos II Owners Vs. Asstt. Commissioner of Welfare Association Income Tax, Circle 6(1) Hyderabad Hyderabad PAN:AAEAM1297J (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Advocates K Hari Prasad and K Karthik राज" व "ारा/Revenue by:: Smt.M Narmada, CIT(DR…

Mantri Cosmos II Owners Welfare Association, Hyderabad vs. ACIT., Circle-6(1), Hyderabad

In the result, both the appeals of the assessee for the A

ITA 20/HYD/2025[2020-21]Status: DisposedITAT Hyderabad21 Mar 2025AY 2020-21

For Appellant: Advocates K Hari Prasad and KFor Respondent: : Smt.M Narmada, CIT(DR)

Section 139(1)Section 143(1)Section 143(1)(a)Section 143(3)Section 80I

ACIT., Circle-6(1), Hyderabad vs. Dp Chocolates, Hyderabad

ITA 1381/HYD/2024[2018-19]Status: DisposedITAT Hyderabad21 Mar 2025AY 2018-19

Bench: Us:

Section 143(2)Section 143(3)Section 3Section 80I

…ction 80IC(2)(a)(ii) of the Act is mandatorily required to be supported by the "audit report” in Form 10CCB and is not a mere procedural requirement, had drawn support from the judgment of the Hon'ble Supreme Court in the case of Pr. CIT vs. Wipro Ltd. [2022] 446 ITR 1 (SC). The Ld. CIT-DR based on her aforesaid contention, submitted, that as the assessee-company till date had not supported its claim for deduction under Section 80IC of the Act by a revised “audit report” in Form 10CCB, therefore, there was no justification for the CIT(A) to have dispensed with the said statutory requirement and summarily allow it…

Sivakumar Chiluvuri, Telangana vs. ADIT (Int Taxn)-1, Hyderabad

In the result appeal of the assessee is allowed

ITA 1367/HYD/2024[2018-19]Status: DisposedITAT Hyderabad06 Mar 2025AY 2018-19

Bench: Shri Manjunatha G & Shri K. Narasimha Chary

For Appellant: CA Balaji VenkatsubramaniamFor Respondent: Dr. Sachin Kumar, Sr AR

Section 139(1)Section 143(1)

…39(1) of the Act and, therefore, the Assessing Officer and learned CIT(A) has rightly rejected the FTC and their orders should be upheld. Learned DR has also taken support from the decision of Hon’ble Supreme Court in the case of PCIT vs. Wipro Limited [2022] 446 ITR 1 (SC) and argued that when law is mandatory for filing certain Forms within the “due date” specified therein, then Hon’ble Madras High Court in the case of Duraiswamy Kumaraswamy vs. PCIT-8, Chennai and others (supra), erred in holding that “although filing of relevant Form is mandatory, but the time limit within which 5 ITA.No.1367/Hyd./2024 the Fo…

DCIT, Mum vs. Shelter Developers, Mum

In the result, cross objection filed by the assessee is

ITA 3753/MUM/2023[2016-17]Status: DisposedITAT Mumbai18 Feb 2025AY 2016-17

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘G’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & MS PADMAVATHY S, ACCOUNTANT MEMBER ITA No.3753/Mum/2023 (Assessment Year :2016-17) Vs. M/s. Shelter Developers 12/A, Yusuf Building Veer Nariman Road Fort- 400 023 Mumbai DCIT- 17(1) Room No.117, 1st Floor G-Block, Kautilya Bhavan, Bandra Kurla Complex, Mumbai-400 051 Mumbai (Appellant) PAN/GIR No.AACFS3848Q (Respondent) CO No.41/Mum/2024 (Arising out of ITA No.3753/Mum/2023) (Assessment Year: 2016-17) M/s. Shelter Developers 12/A, Yusuf Building Veer Nariman Road Fort- 400 023 Mumbai Vs. DCIT- 17(1) Room No.117, 1s…

Springer Nature Technology and Publishing Solutions Private Limited, Pune vs. The Assistant Commissioner of Income Tax, Circle-1(1), Pune

The appeal of the Assessee is Partly Allowed for

ITA 418/PUN/2023[2017-18]Status: DisposedITAT Pune10 Feb 2025AY 2017-18

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपीलसं. / Ita No.418/Pun/2023 निर्धारणवर्ष / Assessment Year: 2017-18 Springer Nature Technology & Publishing Solutions Pvt. Ltd., Upper Ground Tower 8, Magarpatta City, Pune-411013. Pan: Aaccc8853E Appellant/ Assessee V The Assistant S Commissioner Of Income Tax, Circle-1(1), Pune. Respondent / Revenue Assessee By Shri Vishal Kalra – Ar Revenue By Shri Keyur Patel, Irs –Cit(Dr) Date Of Hearing 19/12/2024 Date Of Pronouncement | 10/02/2025 आदेश / Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeals) [Nfac] For

Section 10ASection 143(3)Section 250

…aw laid down by Hon'ble Supreme Court in the case of India Comnet International P Ltd (supra). 3.1 Ld.Departmental Representative for the Revenue relied on the following decisions as under : India Comnet International v. ITO (SC) PCIT vs Wipro Ltd (SC) [2022] 446 ITR 1 Thomson Press (India) Ltd. v. Commissioner of Income-tax-II (Delhi HC) Polaris Software Lab v. Addl. CIT, Co. Range V (ITAT, Chennai) Tessitura Monti India (P.) Ltd. v. ITO-8(3)(3), Mumbai (ITAT, Mumbai) Cyber Pearl Information technology Park (P). Ltd v. ITO, Company ward 1(1) Chennai, (Madras HC) Commissioner of Income-tax v. Allen Career Institu…

Trivandrum District Electricity Board Employees Co-Op Society, Trivandrum vs. The ITO, WD-2(1), Trivandrum

The appeals of the assessee are allowed

ITA 409/COCH/2023[2018-19]Status: DisposedITAT Cochin21 Jan 2025AY 2018-19

Bench: Shri Inturi Rama Rao & Shri Prakash Chand Yadav

For Appellant: Sri.Amaljit CAFor Respondent: Smt.Leenalal, Sr.AR

Section 139(1)Section 271BSection 44ASection 80A(5)Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Inturi Rama Rao, Accountant Member & Shri Prakash Chand Yadav, Judicial Member ITA No.408/Coch/2023 : Asst.Year 2017-2018 ITA No.409/Coch/2023 : Asst.Year 2018-2019 Trivandrum District Electricity The Income Tax Officer Board Employees Co-operative Ward 2(1) v. Society, Power House Road Trivandrum. Trivandrum – 695 036. PAN : AADAT3725F. (Appellant) (Respondent) Appellant by : Sri.Amaljit CA Respondent by : Smt.Leenalal, Sr.AR Date of Pronouncement : 21.01.2025 Date of Hearing : 10.12.2024 O R D E R Per Prakash Chand Yadav, JM : The present ap…

Trivandrum District Electricity Board Employees Co-Op Society, Trivandrum vs. The ITO, WD-2(1), Trivandrum

The appeals of the assessee are allowed

ITA 408/COCH/2023[2017-18]Status: DisposedITAT Cochin21 Jan 2025AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Prakash Chand Yadav

For Appellant: Sri.Amaljit CAFor Respondent: Smt.Leenalal, Sr.AR

Section 139(1)Section 271BSection 44ASection 80A(5)Section 80P

Right Health Platter Pvt. Ltd, Chennai vs. ITO, Corporate Ward-2)2), Chennai

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

ITA 749/CHNY/2024[2022-23]Status: DisposedITAT Chennai10 Jan 2025AY 2022-23

Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita No.749/Chny/2024 िनधा"रण वष"/Assessment Year: 2022-23 V. M/S. Right Health Platter Pvt. Ltd., The Ito, No.63, Dr. Radakrishnan Salai, Corporate Ward-2(2), Mylapore, Chennai-600 004. Chennai. [Pan: Aaicg 1708 N] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri P.M. Kathir, AdvocateFor Respondent: Shri A. Sasikumar, CIT

Section 10BSection 139(1)Section 143(1)Section 32(1)Section 44ASection 80Section 80I

…th prior to due date of filing of RoI u/s.139(1) of the Act). 3. Aggrieved, the assessee preferred an appeal before the Ld.CIT(A) who dismissed the same citing the decision of the Hon’ble Supreme Court in the case of PCIT v. Wipro Ltd., reported in [2022] 446 ITR 1 (SC) and aggrieved by the action of the Ld.CIT(A), the assessee has preferred this appeal before this Tribunal. 4. Assailing the action of the Ld.CIT(A), the assessee submitted that the present appeal emanates from an order u/s.143(1) of the Act for the A.Y.2022-23, wherein the deduction claimed by the assessee u/s.80IAC of the Act was disallowed…

ACIT, Circle-2(1), Hyderabad vs. Hinduja National Power Corporation Limited, Hyderabad

In the result, the appeal of Revenue is allowed

ITA 235/HYD/2023[2016-17]Status: DisposedITAT Hyderabad08 Jan 2025AY 2016-17

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Bleआ.अपी.सं / Ita No.235/Hyd/2023 (निर्धारण वर्ा / Assessment Year: 2016-17) The Assistant M/S. Hinduja National Power Commissioner Of Income Vs. Corporation Ltd. Tax, Circle 2(1), Hyderabad. Hyderabad. Pan : Aabch2426D अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee By: Shri K. A. Sai Prasad, C.A. रधजस्‍व द्वधरध/Revenue By: Shri B. Bala Krishna, Cit-Dr.

For Appellant: Shri K. A. Sai Prasad, C.AFor Respondent: Shri B. Bala Krishna, CIT-DR

Section 143(3)Section 32(1)(iia)Section 32ASection 92C

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” , HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आ.अपी.सं / ITA No.235/Hyd/2023 (निर्धारण वर्ा / Assessment Year: 2016-17) The Assistant M/s. Hinduja National Power Commissioner of Income Vs. Corporation Ltd. Tax, Circle 2(1), Hyderabad. Hyderabad. PAN : AABCH2426D अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri K. A. Sai Prasad, C.A. रधजस्‍व द्वधरध/Revenue by: Shri B. Bala Krishna, CIT-DR. सुिवधई की तधरीख/Date of hearing…

Shri Gayatri Constructions, Nellore vs. DCIT., Circle-1, Nellore

In the result, the appeal of assessee for A

ITA 294/HYD/2024[AY 2018-19]Status: HeardITAT Hyderabad07 Jan 2025

Bench: SHRI LALIET KUMAR (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)

Section 132Section 139Section 139(1)Section 143(3)Section 153ASection 153A(1)(a)Section 153DSection 80

…आयकर अपीलीय न्यायाधिकरण में, हैदराबाद ‘बी’ बेंच, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad “B” Bench, Hyderabad श्री मंजूनाथ जी, माननीय लेखा सदस्य एवं श्री रवीश सूद, माननीय न्याययक सदस्य SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER आयकरअपीलसं./I.T.A.Nos.294 and 295/Hyd/2021 (निर्धारण वर्ा/ Assessment Years: 2016-17 and 2017-18) Shri Ponapula Sanjeeva Vs. The Assistant Commissioner Parthasarathy, of Income Tax, C/o. P. Murali & Co., Central Circle – 3(2), Chartered Accountants, Hyderabad. Somajiguda, Hyderabad. PAN : AJMPP5829K (अपीलार्थी/ Appellant) (प…

Sanchar Gramin Bigarsheti Sahakari Patsanstha Maryadit, Junnar vs. Income Tax Office, Ward 8, Pune

In the result, the appeals of the assessee are partly allowed for statistical purposes

ITA 2433/PUN/2024[2016-17]Status: DisposedITAT Pune06 Jan 2025AY 2016-17

Bench: Dr.Manish Borad

For Appellant: Shri Sharad Shah &For Respondent: Shri Vinod Pawar

Section 139(1)Section 148Section 250Section 80ASection 80PSection 80P(2)(a)

…0J, on the basis of such report, was allowable. ITA Nos.2432and 2433 /PUN/2024 Sanchar Gramin Bigarsheti Sahakari Patsanstha Maryadit 12. Recently, the Hon'ble Supreme Court was confronted with the claim of benefit u/s 10B in Pr.CIT vs. Wipro Limited (2022) 446 ITR 1 (SC). The assessee furnished original return taking the benefit of section 10B and did not carry forward the loss. Thereafter, a revised return was filed foregoing the claim of deduction u/s 10B. The AO rejected the withdrawal of exemption under Section 10B by holding that assessee did not furnish the necessary declaration in writing before due dat…

Sanchar Gramin Bigarsheti Sahakari Patsanstha Maryadit, Junnar vs. Income Tax Office, Ward 8, Pune

In the result, the appeals of the assessee are partly allowed for statistical purposes

ITA 2432/PUN/2024[2015-16]Status: DisposedITAT Pune06 Jan 2025AY 2015-16

Bench: Dr.Manish Borad

For Appellant: Shri Sharad Shah &For Respondent: Shri Vinod Pawar

Section 139(1)Section 148Section 250Section 80ASection 80PSection 80P(2)(a)

Desai Infra Projects (I) Private Limited, Pune vs. CIT(A), Pune-11, Pune

In the result, the appeal of the assessee stands

ITA 1852/PUN/2024[2022-23]Status: DisposedITAT Pune30 Dec 2024AY 2022-23

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: Shri Nikhil S. PathakFor Respondent: Shri Ramnath P Murkunde

Section 143(1)Section 288Section 44ASection 801ASection 801A(7)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “A” BENCH : PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER I.T.A.No.1852/PUN./2024 Assessment Year 2022-2023 Desai Infra Projects (I) The Commissioner of Income Private Limited, Unit Tax (Appeals), Pune-11, No.303, Gera 77, Ramwadi, Aaykar Sadan, Bodhi Towers, vs. Survey No.2016/1, F.No.88, Salisbury Park, PUNE. Kalyani Nagar, PUNE. PIN – 411 037. PIN – 411 006. Maharashtra. Maharashtra. PAN AADCD0443N (Appellant) (Respondent) For Assessee : Shri Nikhil S. Pathak For Revenue : Shri Ramnath P Murkunde Date of Hearing : 12.12.20…

Dy. Commissioner of Income Tax, Circle, Hisar vs. Synergy Waste Management Private Limited, Hisar

Appeal is dismissed in above terms

ITA 3557/DEL/2023[2017-18]Status: DisposedITAT Delhi20 Dec 2024AY 2017-18

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 3557/Del/2023 : Asstt. Year : 2017-18 Dcit, Vs Synergy Waste Management Pvt. Circle, Ltd., #168, Sector-27-28, Hisar, Hisar, Haryana-125001 Haryana-125001 (Appellant) (Respondent) Pan No. Aaics9088H Assessee By : Sh. S. K. Gupta, Ca Revenue By : Sh. Sahil Kumar Bansal, Sr. Dr Date Of Hearing: 12.12.2024 Date Of Pronouncement: 20.12.2024 Order Per Satbeer Singh Godara: This Revenue’S Appeal For Assessment Year 2017-18, Arises Against The Cit(A)/Nfac, Delhi’S Din & Order No. Itba/Nfac/S/250/2023-24/105727025(1) Dated 20.10.2023, In Proceedings U/S 143(3) Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Sh. S. K. Gupta, CAFor Respondent: Sh. Sahil Kumar Bansal, Sr. DR

Section 143(3)Section 4Section 801A(4)Section 80I

…ra) wherein the coordinate Bench of the Tribunal, after considering the provisions of section 80AC of the Act and considering the judgements of the Hon’ble Supreme Court in the case of CIT vs. GM Knitting Industries Pvt. Ltd., (supra) and PCIT vs. Wipro Ltd., 446 ITR 1 (SC) held as follows: “5. I have heard both the sides and scanned through the relevant material on record. It is an undisputed fact that the assessee did not file return of income for the year under consideration either originally or pursuant to notice u/s 148. Computation of income was filed during the course of assessment proceedings in which the…

Fortrea Scientific Private Limited, Pune vs. ACIT, Mumbai

ITA 5701/MUM/2024[2016-17]Status: DisposedITAT Mumbai18 Dec 2024AY 2016-17

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Nikhil Tiwari &For Respondent: Shri Paresh Deshpande

Section 10A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “F” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. 5678/Mum/2024 5701/Mum/2024 Α.Υ. 2016-17 2016-17 Appellant Fortrea Scientific Private Limited, Qubix Business Park Private Limited, Blue Ridge, IT6, 1st Floor, S.No. 154/6, Near Rajiv Gandhi Infotech Park, Hinjewadi Ph1, Pune Man, Wakad B.O., Pune PAN: AAKCS7755B Respondent Asst. Commissioner of Income Tax, Circle-11(2)(1), Aayakar Bhavan, Maharshi Karve Road, Mumbai. For Assessee : Shri Nikhil Tiwari & Shri Pranay Gandhi For Revenue : Shri Paresh Deshpand…

Fortrea Scientific Private Limited, Mumbai vs. ACIT, Circle 11(2)(1), Mumbai

ITA 5678/MUM/2024[2016-17]Status: DisposedITAT Mumbai18 Dec 2024AY 2016-17

Section 10A

…2 ITA No. 5678/Mum/24 & ITA No. 5701/Mum/24 appeal in ITA ITA No. 5701/Mum/2024 is a duplicate appeal and the same may be dismissed as infructuous. Accordingly, the No. 5701/Mum/2024 is dismissed as infructuous. ITA No. 5678/Mum/2024: 2. This appeal is directed against the order dated 02-09-2024 passed by Ld CIT(A), NFAC, Delhi and it relates to the assessment year 2016-17. The main issue contested in this appeal relates to denial of deduction claimed u/s. 10AA of the Income Tax Act, 1961 (‘the Act') for the reason that Form 56F was not filed along with return of income of the assessee. 3. The Ld A.R submitted th…