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.

Cosmo Speciality Chemicals Private Limited, Delhi vs. Asst Director of Income Tax, CPC Bengaluru

In the result, appeal of the assessee is allowed for statistical purposes

ITA 809/DEL/2024[2021-2022]Status: DisposedITAT Delhi16 Jul 2024AY 2021-2022

Bench: Shri Shamim Yahya, Ay : 2021-22 M/S Cosmo Speciality Income Tax Officer, Ward 6(1), Chemcials Private Limited, Vs. Cr Building, New Delhi 1008, Dlf Tower-A, Jasola District Centre, Delhi – 110 025 (Pan: Aaicc6706G) (Appellant) (Respondent)

For Appellant: Dr. Rakesh Gupta, Adv. &For Respondent: Shri Om Parkash, Sr. DR

Section 115ASection 115BSection 115JSection 139Section 139(1)Section 139(4)Section 139(5)Section 143(1)Section 234ASection 250

…he delay in filing of form no.10IC and not 10ID. 4.6 Therefore, the need to submit form 10ID within the time limit u/s.139(1) is mandatory in nature and not directory. The Hon'ble Supreme Court in its recent decision in the case of Pr.CIT vs. Wipro Ltd (2022) 140 Taxmann.com 223, had held that filing of a declaration as mandated under the Income tax Act after the due date prescribed for filing of ITR is fatal to the claim. Though the decision was rendered in the context of eligibility of deduction u/s.10B, the Hon'ble Court held that in order to foster a particular claim of deduction or benefit., the twin conditi…

Je Energy Ventures Private Limited, Noida vs. DCIT, Circle-5(1)(1), Gautam Budh Nagar

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

ITA 513/DEL/2022[2017-18]Status: DisposedITAT Delhi05 Jul 2024AY 2017-18

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 143(3)Section 270ASection 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’: NEW DELHI BEFORE, SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER JE Energy Ventures DCIT Private Limited Circle-7(1) Plot No.1A, Sector-16A Vs. Delhi Institutional Area Noida, Uttar Pradesh-201301 PAN:AAACE0653L (Appellant) (Respondent) Assessee by Shri K.M. Gupta, Adv. & Ms. Shruti Khimta, AR Department by Shri Rajesh Kumar, CIT-DR Date of Hearing 11/06/2024 Date of Pronouncement 05/07/2024 ORDER PER S.RIFAUR RAHMAN, AM: 1. . This appeal has been filed by the Assessee against the final assessment order dated 27/01/…

Deputy Commissioner of Income-Tax, Corporate Circle 1(1), Chennai vs. Astrotech Steels Private Limited, Chennai

The appeal stand dismissed in terms of our above order

ITA 1150/CHNY/2023[2018]Status: DisposedITAT Chennai03 Jul 2024

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1150/Chny/2023 (िनधा)रण वष) / Assessment Year: 2018-19) Dcit M/S Astrotech Steels Private Limited बनाम/ Corporate Circle-1(1) 19, Ii Floor, Right Wing, Ghatala Towers, Chennai. Avenue Road, Nungambakkam Vs. Chennai-34. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aakca-0128-L (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri P. Sajit Kumar (Jcit)- Ld. Sr. Dr " थ"कीओरसे/Respondent By : Shri T. Vasudevan (Advocate) -Ld. Ar सुनवाईकीतारीख/Date Of Final Hearing : 27-06-2024 घोषणाकीतारीख /Date Of Pronouncement : 03-07-2024 आदेश / O R D E R

For Appellant: Shri P. Sajit Kumar (JCIT)- Ld. Sr. DRFor Respondent: Shri T. Vasudevan (Advocate) -Ld. AR

Section 10ASection 143(1)Section 154

…result into denial of deduction to the assessee. The assessee has already filed this form on 20-12-2018 as against prescribed date of 31-10-2018. 11. The Ld. Sr. DR has referred to the case of Hon’ble Supreme Court in the case of Pr. CIT Vs Wipro Ltd. (2022) 140 Taxmann.com 223 (SC). In this decision, the facts were that the assessee claimed exemption u/s 10B in the return of income. The assessee declared loss. Along with original return of income, it annexed a note stating that it was 6 eligible to claim exemption u/s 10B and therefore, no loss was being carried forward. However, before Ld. AO, the assessee con…

Adarsh Shishu Vihar, Indore vs. DCIT, CPC, Bengaluru and ITO Exemption Ward, Indore

Appeal is allowed for statistical purpose

ITA 526/IND/2023[2019-2020]Status: HeardITAT Indore13 Jun 2024AY 2019-2020

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year : 2019-20 Adarsh Shishu Vihar, Dcit, Cpc, Bengaluru & C/O Ca Rajesh Mehta, Ito (Exemption Ward), Rajesh Heeralal Mehta & Indore Company, Chartered Accountants, बनाम/ 203, Manas Bhawan Extn, Vs. 11, Rnt Marg, Near Hotel Shreemaya, Indore (Assessee / Appellant) (Revenue / Respondent) Pan: Aaaaa2270K Assessee By Shri Apurva Mehta, Ca Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 12.06.2024 Date Of Pronouncement 13 .06.2024

Section 10Section 11Section 12ASection 139(1)Section 139(5)Section 142(1)Section 143(1)

…first-appeal; when the matter reached ITAT, the Mumbai Bench has allowed exemption to assessee. Ld. AR submitted that the decision taken by ITAT is directly applicable to assessee. Ld. AR also submitted that the decision of Hon’ble Supreme Court in Wipro Ltd. 446 ITR 1 relied upon by Ld. CIT(A) is quite distinguishable for the reasons that (i) the said decision involved deduction u/s section 10B whereas the present-appeal is concerned with exemption u/s 11/12; and (ii) the said decision involved interpretation of sub-section (8) of section 10B which Page 7 of 12 Adarsh Shishu Vihar Assessment year 2019-20 is a…

Aprameya Engineering Limited, Ahmedabad vs. Ward 1(1)(1), Income Tax Officer, Ahmedabad

In the result, the order of the CIT(A) is set aside, and the appeal of the assessee is partly allowed

ITA 456/AHD/2024[2022-23]Status: DisposedITAT Ahmedabad11 Jun 2024AY 2022-23

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokar, Accountnat Member Assessment Year: 2022-23 Aprameya Engineering Limited The Income Tax Officer 908, 9Th Floor, Vs Ward-1(1)(1) Venus Atlantis Ahmedabad Corporate Park Anandnagar, Prahlad Nagar Ahmedabad – 380 015 (Gujarat) Pan: Aawca 3138 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Sunil Talati, Ca Revenue By : Shri Ketan Gajjar, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 03/06/2024 घोषणा क" तार"ख /Date Of Pronouncement: 11/06/2024 आदेश/O R D E R Per Makarand V. Mahadeokarthis Appeal By The Assessee Is Directed Against The Order Of The Add/Jt. Commissioner Of Income Tax (Appeals) – 5 Mumbai (Hereinafter Referred As “The Cit(A)”), Dated 23-02-2024, Which Dismissed The Assessee'S Appeal Against The Intimation Under Section 143(1) Of The Income Tax Act, 1961 (Hereinafter Referred As “The Act”), Passed By The Central Processing Centre (Cpc) For The Assessment Year (Ay) 2022-23. The Primary Issue Is The Rejection Of The Assessee'S Claim For Taxation At A Lower Rate Under Section Aprameya Engineering Ltd. Vs. Ito Asst. Year : 2022-23

For Appellant: Shri Sunil Talati, CAFor Respondent: Shri Ketan Gajjar, Sr.DR

Section 115BSection 119(2)(b)Section 143(1)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ, ‘B’ अहमदाबाद अहमदाबाद "यायपीठ अहमदाबाद अहमदाबाद । अहमदाबाद IN THE INCOME TAX APPELLATE TRIBUNAL “B ” BENCH, AHMEDABAD ] ] BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTNAT MEMBER Assessment Year: 2022-23 Aprameya Engineering Limited The Income Tax Officer 908, 9th Floor, Vs Ward-1(1)(1) Venus Atlantis Ahmedabad Corporate Park Anandnagar, Prahlad Nagar Ahmedabad – 380 015 (Gujarat) PAN: AAWCA 3138 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) As…

Acrete Pharmaceuticals P Ltd, Hyderabad vs. Income Tax Officer, Ward-1(1), Hyderabad

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

ITA 607/HYD/2023[2020-21]Status: DisposedITAT Hyderabad10 Jun 2024AY 2020-21

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.607/Hyd/2023 (निर्धारण वर्ा/Assessment Year:2020-21) M/S. Acrete Pharmaceuticals P. Income Tax Officer, Vs. Ward-1(1), Hyderabad. Ltd., Hyderabad. Pan Aafca2804G (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri Ravindra Chenji, Advocate रधजस् व द्वधरध/Revenue By:: Smt. Sheetal Sarin, Dr सुिवधई की तधरीख/Date Of Hearing: 04/06/2024 घोर्णध की तधरीख/Pronouncement: 10/06/2024 आदेश/Order Per Laliet Kumar, J.M: This Appeal Is Filed By M/S. Acrete Pharmaceuticals Pvt. Ltd. (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Addl/Jcit (A)-2 Mumbai (“Ld. Cit(A)”), Dated 10.10.2023 For The Ay 2020-21. 2. The Assessee Has Raised The Following Grounds : 1. The Addl. Commissioner Of Income Tax (Appeals) (Herein After Addl. Cit) Erred In Dismissing The Appeal On Wrong Conception That The Provisions Of Section 115Ba Of The I T Act Are Applicable, Despite The Appellant’S Contention That The Said Provisions Does Not Apply. 2. The Appellant Contends That Addl. Cit Misdirected / Misconceived ;Himself On The Applicability Of Section 115Ba, When It Is Not The Point Of Issue Before Him At All. 3. The Appellant Contended That The Tax Ought To Have Been Charged At The Rate Specified In Paragraph E To Part 1 Of The First Schedule To Finance Act, 2020. 4. The Appellant Craves Leave To Add, Amend Or Alter Any Of The Aforesaid Grounds A The Occasion May Require.

For Appellant: Shri Ravindra Chenji, AdvocateFor Respondent: : Smt. Sheetal Sarin, DR

Section 115BSection 139Section 139(1)Section 143(1)

…1 ITA No.607/Hyd/2023 आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Shri Laliet Kumar, Judicial Member And Shri Madhusudan Sawdia, Accountant Member आ.अपी.सं /ITA No.607/Hyd/2023 (निर्धारण वर्ा/Assessment Year:2020-21) M/s. Acrete Pharmaceuticals P. Income Tax Officer, Vs. Ward-1(1), Hyderabad. Ltd., Hyderabad. PAN AAFCA2804G (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri Ravindra Chenji, Advocate रधजस् व द्वधरध/Revenue by:: Smt. Sheetal Sarin, DR सुिवधई की तधरीख/Date of hearing: 04/06/2024 घोर्णध की तधरीख/Pronouncement: 10/06/202…

Orbit Exports Limited, Mumbai vs. ACIT-4(3)(1), Mumbai

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

ITA 3582/MUM/2023[2019-2020]Status: DisposedITAT Mumbai24 May 2024AY 2019-2020

Bench: Shri Sandeep Singh Karhail & Shri Gagan Goyal

For Appellant: Shri Nitesh JoshiFor Respondent: Shri H.M. Bhatt

Section 143(1)Section 250Section 36(1)(va)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA no.3582/Mum./2023 (Assessment Year : 2019–20) Orbit Exports Limited 122, 2nd Floor, Mistry Bhavan ……………. Appellant Dinshaw Wachha Road, Churchgate Mumbai 400 020 PAN – AAACO1268K v/s Asstt. Commissioner of Income Tax ……………. Respondent Circle–4(3)(1), Mumbai Assessee by : Shri Nitesh Joshi Revenue by : Shri H.M. Bhatt Date of Hearing – 12/03/2024 Date of Order – 24/05/2024 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The present appeal has been filed by the assess…

Panacea Boitec Ltd., New Delhi vs. Addi. CIT National Assessment Centre, New Delhi

In the result, the appeal of the assessee is allowed

ITA 807/DEL/2021[2016-17]Status: DisposedITAT Delhi22 May 2024AY 2016-17

Bench: Shri M Balaganesh & Shri Vimal Kumarasstt. Year: 2016-17 Panacea Boitec Ltd. Vs. Addl. Cit, G-3/B-1 Extension, National Assessment Mohan Coop. Indl Centre, Estate, Mathura Road New Delhi. New Delhi – 110044 Pan Aaacp5335J (Appellant) (Respondent)

For Appellant: Shri Salil Aggarwal, Sr. AdvocateFor Respondent: Shri Rajesh Kumar, CIT(DR)

Section 142(1)Section 143(2)Section 6Section 6(1)Section 92BSection 92C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I”: NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Asstt. Year: 2016-17 Panacea Boitec Ltd. Vs. Addl. CIT, G-3/B-1 Extension, National Assessment Mohan Coop. Indl Centre, Estate, Mathura Road New Delhi. New Delhi – 110044 PAN AAACP5335J (Appellant) (Respondent) Assessee by: Shri Salil Aggarwal, Sr. Advocate Mr. Madhur Aggarwal, Advocate, Mr. Uma Shankar, Advocate Department by: Shri Rajesh Kumar, CIT(DR) Date of Hearing: 09.05.2024 Date of 22.05.2024 pronouncement: O R D E R PER VIMAL KUMAR, JM The appeal is against Lear…

Nancy Ann Miller Educational Trust, Indore vs. Income Tax Officer-Exemption, Indore

Appeal is allowed for statistical purpose

ITA 29/IND/2024[2018-19]Status: DisposedITAT Indore16 May 2024AY 2018-19

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year : 2018-19 Nancy Ann Miller Income-Tax Officer, Educational Trust, Ward-(Exemption), बनाम/ 64/67, Dhar Kothi, Indore. Vs. Indore. (Assessee / Appellant) (Revenue / Respondent) Pan: Aaatn4010B Assessee By Shri S.S.Deshpande, Ca Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 08.05.2024 Date Of Pronouncement 16.05.2024

Section 11Section 12ASection 143Section 143(1)Section 154

…first-appeal; when the matter reached ITAT, the Mumbai Bench has allowed exemption to assessee. Ld. AR submitted that the decision taken by ITAT is directly applicable to assessee. Ld. AR also submitted that the decision of Hon’ble Supreme Court in Wipro Ltd. 446 ITR 1 relied upon by Ld. CIT(A) is quite distinguishable for the reasons that (i) the said decision involved deduction u/s section 10B whereas the present-appeal is concerned with exemption u/s 11/12; and (ii) the said decision involved interpretation of sub-section (8) of section 10B which is a negative provision i.e. it provides that if the assessee di…

Shri Namdev Samaj Tank Shastriya Vikas Samiti and Shodh Sansthan, New Housing Board Kishangarh vs. ITO Exemption, Jaipur Road Ajmer

In the result, the appeal of the assesee is allowed

ITA 776/JPR/2023[2020-21]Status: DisposedITAT Jaipur10 Apr 2024AY 2020-21

Bench: SHRI SANDEEP GOSAIN (Judicial Member), DR MITHA LAL MEENA (Accountant Member)

For Appellant: Shri C.M. Agarwal, CAFor Respondent: Shri Anoop Singh, Addl. CIT-DR

Section 11Section 11(2)Section 12ASection 139Section 139(1)Section 139(4)Section 143(1)Section 143(1)(a)Section 154Section 80G

…1 SHRI NAMDEV SAMAJ TANK SHASTRIYA VIKAS SAMITI AND SHODH SANSTHANVS ITO (EXEMPTION), AJMER आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Mk0 ehBk yky ehuk] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & DR MITHA LAL MEENA, AM vk;dj vihy la-@ITA No. 776/JP/2023 fu/kZkj.k o"kZ@Assessment Year : 2020-21 cuke Shri Namdev Samaj Tank Shastriya The ITO (Exemption) Vs. Vikas Samiti and Shodh Sansthan Jaipur Road, Ajmer New Housing Board, Madan Ganj, Kishangarh, Ajmer, 305 801 LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: A…

Motherson Sumi Systems Limited, New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is allowed for statistical purposes

ITA 2054/DEL/2015[2010-11]Status: DisposedITAT Delhi27 Mar 2024AY 2010-11

Bench: Shri Shamim Yahya & Ms. Astha Chandraasstt. Year: 2010-11

For Appellant: Shri K.M. Gupta, AdvocateFor Respondent: Shri Anuj Garg, Sr. DR

Section 108(4)Section 10BSection 10B(1)Section 143(3)Section 144CSection 234BSection 271(1)(e)Section 92D

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I”: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2010-11 Motherson Sumi Systems Limited, Vs. DCIT, Circle- 2nd Floor, F-7, Block B-1, 17(1), Mohan Cooperative Industrial Estate, New Delhi. Mathura Road, New Delhi-110 044 PAN AAACM0405A (Appellant) (Respondent) Assessee by: Shri K.M. Gupta, Advocate Ms. Saloni Shital, AR Department by: Shri Anuj Garg, Sr. DR Date of Hearing: 19.01.2024 Date of 27.03.2024 pronouncement: O R D E R PER ASTHA CHANDRA, JM The appeal filed by the assessee is directed against the…

Ashwani Talwar, New Delhi vs. ITO Ward 7(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 2868/DEL/2023[2015-16]Status: DisposedITAT Delhi20 Mar 2024AY 2015-16

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaashwani Talwar, Vs. Ito, C/O. Advocate Deepak Ward-7(1), Kapoor, 59, Nehru New Delhi Apartments, Outer Ringh Road, Kalkaji, New Delhi (Appellant) (Respondent) Pan: Aaapt0920E

For Appellant: Shri Deepak Kapoor, AdvFor Respondent: Shri Kanv Bali, Sr. DR

Section 10BSection 139(1)Section 139(5)Section 143(3)Section 154Section 74

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Ashwani Talwar, Vs. ITO, C/o. Advocate Deepak Ward-7(1), Kapoor, 59, Nehru New Delhi apartments, Outer Ringh Road, Kalkaji, New Delhi (Appellant) (Respondent) PAN: AAAPT0920E Assessee by : Shri Deepak Kapoor, Adv Revenue by: Shri Kanv Bali, Sr. DR Date of Hearing 12/03/2024 Date of pronouncement 20/03/2024 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.2868/Del/2023 for AY 2015-16, arises out of the order of the National Faceless Appeal Centre (NFAC), Delhi…

The Nehru Memorial Education Society, Kanhangad vs. ITO Exemptions, Kannur

In the result, the assessee’s appeal is allowed

ITA 159/COCH/2023[2013-14]Status: DisposedITAT Cochin07 Mar 2024AY 2013-14

Bench: Shri Sanjay Arora & Dr. S. Seethalakshmithe Nehru Memorial The Income Tax Officer Education Society (Exemptions), Kannur Lakshmi Nivas Vs. Kanhangad - 671315 Kasaragod [Pan:Aabtt0633M] (Appellant) (Respondent)

For Appellant: Shri P.M. Veeramani, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R

Section 10Section 11(1)Section 11(1)(d)Section 12ASection 143(1)Section 143(1)(a)Section 154Section 2

…ing the same mistake in the instant case. True, exemption provisions are to be strictly construed. There are however no procedural requirements in respect of a claim u/s. 10(23C)(iiiad), as was the case for s. 10B, as explained in Pr. CIT v. Wipro Ltd. [2022] 446 ITR 1 (SC), ousting a later claim thereunder by the assessee. The assessee’s Balance Sheet and Income & Expenditure A/c clearly reflect it to be qua an educational institution, an aspect on which there is even otherwise no doubt, being the premise for a claim u/s. 10(23C)(iiiab/iiiad/vi). Non-allowance thereof by the Revenue is, thus, a mistake and, rath…

Concentrix Daksh Services India Pvt. Ltd., Gurgaon vs. ACIT, Circle-4(2), New Delhi

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

ITA 485/DEL/2021[2016-17]Status: DisposedITAT Delhi05 Mar 2024AY 2016-17

Bench: Sh. Saktijit Dey, Vice-Dr. B. R. R. Kumar

For Appellant: Sh. Ankul Goyal, AdvFor Respondent: Sh. Rajesh Kumar, CIT(DR)

Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’, NEW DELHI Before Sh. Saktijit Dey, Vice-President Dr. B. R. R. Kumar, Accountant Member ITA No. 485/Del/2021 : Asstt. Year: 2016-17 Concentrix Daksh Services India P. Ltd., Vs ACIT, DLF IT SEZ, Building No. 14, Tower-D, Circle-4(2), 17th Floor, DLF Cyber City, Sector 24 & New Delhi-110002 25A, DLF Phase-III, Gurgaon, Haryana-122002 (APPELLANT) (RESPONDENT) PAN No. AABCD4187D Assessee by : Sh. Ankul Goyal, Adv. Revenue by : Sh. Rajesh Kumar, CIT(DR) Date of Hearing: 06.12.2023 Date of Pronouncement: 05.03.2024 ORDER Per Dr. B. R. R. Kumar, Accountant Member: T…