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).

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 223)

At Kearney Ltd.- India Branch Office, Gurgaon vs. DCIT, Circle- 1(1)(1), International Taxation, New Delhi

In the result, appeals of the Assessee’s in ITA Nos

ITA 960/DEL/2018[2013-14]Status: DisposedITAT Delhi28 Feb 2024AY 2013-14

Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 234ASection 271(1)(c)Section 27l

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’: NEW DELHI BEFORE, SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No.959/Del/2018, (A.Y.2012-13) ITA No.960/Del/2018, (A. Y. 2013-14) AT Kearney Limited- Dy. Commissioner of India Branch Office Income Tax, 7th Floor, Tower-D, Vs. Circle 1(1)(1), Global Business Park, International Taxation, Mehrauli Gurgaon Road, New Delhi Gurgaon-122 002 PAN-AADCA0861H (Appellant) (Respondent) ITA No.1305/Del/2018, (A.Y.2012-13) ITA No.1306/Del/2018, (A. Y. 2013-14) Dy. Commissioner of M/s. AT Kearney Income Tax, Limited-Indi…

At Kearney Ltd.- India Branch Office, Gurgaon vs. DCIT, Circle- 1(1)(1), International Taxation, New Delhi

In the result, appeals of the Assessee’s in ITA Nos

ITA 959/DEL/2018[2012-13]Status: DisposedITAT Delhi28 Feb 2024AY 2012-13

Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 234ASection 271(1)(c)Section 27l

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’: NEW DELHI BEFORE, SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No.959/Del/2018, (A.Y.2012-13) ITA No.960/Del/2018, (A. Y. 2013-14) AT Kearney Limited- Dy. Commissioner of India Branch Office Income Tax, 7th Floor, Tower-D, Vs. Circle 1(1)(1), Global Business Park, International Taxation, Mehrauli Gurgaon Road, New Delhi Gurgaon-122 002 PAN-AADCA0861H (Appellant) (Respondent) ITA No.1305/Del/2018, (A.Y.2012-13) ITA No.1306/Del/2018, (A. Y. 2013-14) Dy. Commissioner of M/s. AT Kearney Income Tax, Limited-Indi…

DCIT, Circle- 1(1)(1), International Taxation, New Delhi vs. A.T. Kearney Ltd., Gurgaon

In the result, appeals of the Assessee’s in ITA Nos

ITA 1306/DEL/2018[2013-14]Status: DisposedITAT Delhi28 Feb 2024AY 2013-14

Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 234ASection 271(1)(c)Section 27l

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’: NEW DELHI BEFORE, SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No.959/Del/2018, (A.Y.2012-13) ITA No.960/Del/2018, (A. Y. 2013-14) AT Kearney Limited- Dy. Commissioner of India Branch Office Income Tax, 7th Floor, Tower-D, Vs. Circle 1(1)(1), Global Business Park, International Taxation, Mehrauli Gurgaon Road, New Delhi Gurgaon-122 002 PAN-AADCA0861H (Appellant) (Respondent) ITA No.1305/Del/2018, (A.Y.2012-13) ITA No.1306/Del/2018, (A. Y. 2013-14) Dy. Commissioner of M/s. AT Kearney Income Tax, Limited-Indi…

DCIT, Circle- 1(1)(1), International Taxation, New Delhi vs. A.T. Kearney Ltd., Gurgaon

In the result, appeals of the Assessee’s in ITA Nos

ITA 1305/DEL/2018[2012-13]Status: DisposedITAT Delhi28 Feb 2024AY 2012-13

Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 234ASection 271(1)(c)Section 27l

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’: NEW DELHI BEFORE, SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No.959/Del/2018, (A.Y.2012-13) ITA No.960/Del/2018, (A. Y. 2013-14) AT Kearney Limited- Dy. Commissioner of India Branch Office Income Tax, 7th Floor, Tower-D, Vs. Circle 1(1)(1), Global Business Park, International Taxation, Mehrauli Gurgaon Road, New Delhi Gurgaon-122 002 PAN-AADCA0861H (Appellant) (Respondent) ITA No.1305/Del/2018, (A.Y.2012-13) ITA No.1306/Del/2018, (A. Y. 2013-14) Dy. Commissioner of M/s. AT Kearney Income Tax, Limited-Indi…

Akshay Rangraoji Umale, Pune vs. DCIT, Circle 12 Pune, Pune

The appeal of the assessee is ALLOWED in above terms

ITA 1428/PUN/2023[2019-20]Status: DisposedITAT Pune01 Feb 2024AY 2019-20

Bench: Hon’Ble Shri S. S. Viswanethra Ravi & Shri G. D. Padmahshaliआयकर अपील सं. / Ita No. 1428/Pun/2023 निर्धारण वर्ष / Assessment Year : 2019-19 Akshay Rangroji Umale A-402, Pride Panorama, Shivaji Hsg. Society, Sb Road, Pune-411016 Pan: Aampu7528K . . . . . . . अपीलार्थी / Appellant

For Appellant: Mr Kishor Phadke [‘Ld. AR’]For Respondent: Ms Sonal Sonkavde [‘Ld. DR’]

Section 139(1)Section 139(4)Section 143(1)Section 250Section 5Section 6(1)Section 90

…not entitle the assessee to FTC but filing within the time limit prescribed by s/s (1) of section 139 of the Act. To drive home this contention the Ld. DR heavily relied on the decision of Hon’ble Supreme Court in ‘PCIT Vs WIPRO Ltd’ reported in 115 CCH 162 & 446 ITR 1 (SC) which was rendered in context of non-obstante section 10B of the Act. ITAT-Pune Page 7 of 10 Akshay Rangroji Umale Vs CPC ITA No.1428/PUN/2023 AY 2019-20 13. The s/r (1) of rule 128 of IT Rules, 1962 assumes a statutory obligation to allow FTC to a resident assessee for the amount of any foreign tax paid/deducted in a country or specified t…

Public School, Phulbani vs. ITO, Exemption, Berhampur

In the result, appeal of the assessee is allowed

ITA 302/CTK/2023[2020-21]Status: DisposedITAT Cuttack28 Nov 2023AY 2020-21

For Appellant: NoneFor Respondent: Shri Charan Dass, Sr. DR

Section 10B(8)Section 139(1)Section 143Section 143(1)

…आयकर अऩीऱीय अधधकरण, कटक न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK (THROUGH VIRTUAL HEARING) BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER आयकर अऩीऱ सं/ITA No.302/CTK/2023 (ननधाारण वषा / Assessment Year : 2020-2021) Public School, Vs ITO (Exemption), Berhampur/ Narayani Road, Phulbani-762001 ADIT(CPC), Bangalore PAN No. :AACAP 2422 Q (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : None राजस्व की ओर से /Revenue by : Shri Charan Dass, Sr. DR सुनवाई की तारीख / Date of Hearing : 28/11/2023 घोषणा की तारीख/Date of Pro…

The Wanka Vividh Karyakari Seva Sahkari Mandali Ltd, Tapi vs. The Income Tax Officer, Ward2 Bardoli, Bardoli

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

ITA 470/SRT/2023[2017-18]Status: DisposedITAT Surat13 Oct 2023AY 2017-18

Bench: Shri Pawan Singhआ.अ.सं./Ita No.470/Srt/2023 (Ay 2017-18) (Hearing In Physical Court) The Wanka Vividh Karyakari Seva Income Tax Officer, Sahkari Mandali Ltd. Ward-2, Bardoli, Income Vs At & Po Wanka, Taluka-Nizar, Tax Office, 2Nd Floor, Bsnl Tapi-394370 Building, Opp. Jalaram Akshaymodi40@Gmail.Com Temple, Station Road, Pan No: Aahft 1009 K Bardoli-394601 अपीलाथ"/Appellant ""थ" /Respondent

Section 142(1)Section 144Section 254(1)Section 80PSection 80P(2)(a)

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, “SMC” BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER आ.अ.सं./ITA No.470/SRT/2023 (AY 2017-18) (Hearing in Physical Court) The Wanka Vividh Karyakari Seva Income Tax Officer, Sahkari Mandali Ltd. Ward-2, Bardoli, Income Vs AT & PO Wanka, Taluka-Nizar, Tax Office, 2nd Floor, BSNL Tapi-394370 Building, Opp. Jalaram akshaymodi40@gmail.com Temple, Station Road, PAN No: AAHFT 1009 K Bardoli-394601 अपीलाथ"/Appellant ""थ" /Respondent िनधा"रती की ओर से /Assessee by Shri Akshay Modi, CA राज" की ओर से /Revenue by Shri Vinod Kumar, Sr-DR अप…

Vishwakarma Educational Trust, Trivandrum vs. DCIT, Exemption Circle, Trivandrum

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

ITA 901/COCH/2022[2018-19]Status: HeardITAT Cochin11 Oct 2023AY 2018-19

Bench: Shri Sanjay Arora & Shri Manomohan Dasvishwakarma Dy. Cit (Exemptions) Educational Trust Aayakar Bhavan 14, Ulloor Lane Peroorkada Road, Kowdiar Vs. Dpi Junction, Jagathy Thiruvananthapuram 695003 Trivandurm 695014 [Pan:Aaatv1824D] (Appellant) (Respondent) Assessee By: Smt. Parvathy Ammal, Ca Revenue By: Smt. J.M. Jamuna Devi, Sr. D.R. Date Of Hearing: 12.09.2023 Date Of Pronouncement:11.10.2023 O R D E R Per Sanjay Arora, Am This Is An Appeal By The Assessee Agitating The Dismissal Of It’S Appeal Contesting The Processing Of It’S Return Of Income Under Section 143(1) Of The Income Tax Act, 1961 (Hereinafter ‘The Act’) Dated 30.10.2019 For Assessment Year (Ay) 2018-19,By The Commissioner Of Income Tax (Appeals), Income Tax Department (Nfac, Delhi) [Cit(A)] Vide Order Dated 25.7.2022. 2. The Brief Facts Of The Case Are That The Assessee, A Charitable Trust Registered U/S. 12Aa Of The Act, Filed It’S Return Of Income For The Relevant Year On 28.8.2018 Declaring Nil Income, I.E., Claiming Exemption U/S. 11 On The Entirety Of It’S Income. The Same Was Processed U/S.143(1)(A) Of The Act, Denying It The Benefit Of Section 11 Of The Act, I.E., At An Income Of Rs. 13,34,692. The Denial Of Exemption Was For The Reason Of Non-Audit Of It’S Accounts And, Consequently, Non-Filing Of The Audit Report, Required To Be Filed In The Prescribed Form (Form 10B), Along With The Return Of

For Appellant: Smt. Parvathy Ammal, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R

Section 11Section 11(1)(a)Section 11(1)(d)Section 12Section 12(1)Section 12ASection 12A(1)(b)Section 139Section 143(1)Section 143(1)(a)

…f the appellate proceedings, much less furnished thereat. How, thus, one may ask, could the Revenue be faulted with? Apart from the law as explained in Nagpur Hotel Owner’s Association (supra), we draw support from the decision in Pr. CIT v. Wipro Ltd. [2022] 446 ITR 1 (SC), wherein it stands Page 3 ITANo. 901/Coch/2022 (AY: 2018-19) Vishwakarma Educational Trust vs. Dy. CIT clarified that exemption provisions are to be strictly complied with, and cannot be construed as merely procedural requirements. 4. We, accordingly, find little merit in assessee’s case. Reference to section 2(24) of the Act, defining incom…

Kollad Service Co-Op Bank Ltd, Kottayam vs. ITO Ward 2, Kottayam

In the result, all the appealsare allowed

ITA 95/COCH/2023[2019-20]Status: DisposedITAT Cochin25 Sept 2023AY 2019-20

Bench: Shri Sanjay Arora, Accountantmemberand Shri Manomohan Das, Judicialmember

Section 139Section 139(1)Section 142Section 143(1)(a)Section 80Section 80ASection 80P

…. 264/Coch/2021, dated 19/12/2022) and Thannermukkom Co-op. Society Ltd. v. ITO (in ITA Nos. 652 & 653/Coch/2022, dated 13/12/2022), besides the decisions by the Apex Court in CC(I) v. Dilip Kumar & Co. [2018] 9 SCC 1 (SC)(FB) and Pr. CIT v. Wipro Ltd. [2022] 446 ITR 1 (SC). While the orders by the Tribunal are on the point, that by the Hon'ble Courts are supportive in nature. 5. We have heard the parties, and perused the material on record. Kollad Service Co-Operative Bank Ltd. &Ors. vs. ITO 5.1 Before proceeding to discuss the issue at hand, argued at length before us, we enlist the following principles discer…

M/S Olavanna Service Co-Op Bank, Kozhikode vs. The ITO Ward 2(3), Kozhikode

In the result, all the appealsare allowed

ITA 47/COCH/2023[2019-20]Status: DisposedITAT Cochin25 Sept 2023AY 2019-20

Bench: Shri Sanjay Arora, Accountantmemberand Shri Manomohan Das, Judicialmember

Section 139Section 139(1)Section 142Section 143(1)(a)Section 80Section 80ASection 80P

…. 264/Coch/2021, dated 19/12/2022) and Thannermukkom Co-op. Society Ltd. v. ITO (in ITA Nos. 652 & 653/Coch/2022, dated 13/12/2022), besides the decisions by the Apex Court in CC(I) v. Dilip Kumar & Co. [2018] 9 SCC 1 (SC)(FB) and Pr. CIT v. Wipro Ltd. [2022] 446 ITR 1 (SC). While the orders by the Tribunal are on the point, that by the Hon'ble Courts are supportive in nature. 5. We have heard the parties, and perused the material on record. Kollad Service Co-Operative Bank Ltd. &Ors. vs. ITO 5.1 Before proceeding to discuss the issue at hand, argued at length before us, we enlist the following principles discer…

Thachanattukara Farmers Producers Company, Palakkad vs. ITO Ward 1, Palakkad

In the result, all the appealsare allowed

ITA 995/COCH/2022[2019-20]Status: DisposedITAT Cochin25 Sept 2023AY 2019-20

Bench: Shri Sanjay Arora, Accountantmemberand Shri Manomohan Das, Judicialmember

Section 139Section 139(1)Section 142Section 143(1)(a)Section 80Section 80ASection 80P

…. 264/Coch/2021, dated 19/12/2022) and Thannermukkom Co-op. Society Ltd. v. ITO (in ITA Nos. 652 & 653/Coch/2022, dated 13/12/2022), besides the decisions by the Apex Court in CC(I) v. Dilip Kumar & Co. [2018] 9 SCC 1 (SC)(FB) and Pr. CIT v. Wipro Ltd. [2022] 446 ITR 1 (SC). While the orders by the Tribunal are on the point, that by the Hon'ble Courts are supportive in nature. 5. We have heard the parties, and perused the material on record. Kollad Service Co-Operative Bank Ltd. &Ors. vs. ITO 5.1 Before proceeding to discuss the issue at hand, argued at length before us, we enlist the following principles discer…

Din Engineering Services LLP, New Delhi vs. Prcit, Delhi-12, New Delhi

The appeals are allowed

ITA 773/DEL/2023[2018-19]Status: DisposedITAT Delhi13 Sept 2023AY 2018-19

Bench: Shri Narendra Kumar Billaiya & Shri Anubhav Sharma

Section 10ASection 10BSection 263

…1 ITA Nos. 772 & 773/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 772 /DEL/2023 A.Y. 2017-18 AND ITA No. 773 /DEL/2023 A.Y. 2018-19 Din Engineering Services LLP, Vs Pr. Commissioner of Income-tax, 4/18, Upper Ground Floor, (PCIT), Delhi-12, New Delhi. Roop Nagar New Delhi-110007. PAN- AAMFD3605L APPELLANT RESPONDENT Assessee represented by Shri I.P. BansalAdv.; and Shri Vivek Bansal, Adv. Department represented by Shri T. James Singson, CIT (DR) 05.09.2023 Date of hearing Date of…

Din Engineering Services LLP, New Delhi vs. Prcit, Delhi-12, New Delhi

The appeals are allowed

ITA 772/DEL/2023[2017-18]Status: DisposedITAT Delhi13 Sept 2023AY 2017-18

Bench: Shri Narendra Kumar Billaiya & Shri Anubhav Sharma

Section 10ASection 10BSection 263

…1 ITA Nos. 772 & 773/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 772 /DEL/2023 A.Y. 2017-18 AND ITA No. 773 /DEL/2023 A.Y. 2018-19 Din Engineering Services LLP, Vs Pr. Commissioner of Income-tax, 4/18, Upper Ground Floor, (PCIT), Delhi-12, New Delhi. Roop Nagar New Delhi-110007. PAN- AAMFD3605L APPELLANT RESPONDENT Assessee represented by Shri I.P. BansalAdv.; and Shri Vivek Bansal, Adv. Department represented by Shri T. James Singson, CIT (DR) 05.09.2023 Date of hearing Date of…

Jaquar and Company Private Limited, Delhi vs. DCIT, Central Circle-19, Delhi

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

ITA 1985/DEL/2022[2019-20]Status: DisposedITAT Delhi31 Aug 2023AY 2019-20

Bench: SHRI CHANDRA MOHAN GARG (Judicial Member), DR. B.R.R. KUMAR (Accountant Member)

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Vivek Vardhan, Sr. DR

Section 143(1)Section 80J

…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: 15 16 15. Now, we proceed to consider the order of the ITAT, Nagpur Bench (AT e-Court, Pune) in the case of Krushi Vibhag Karmchari Vrund Sahakari Pat Sanstha vs. ITO (supra) 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 S…

Pulpatta Service Co-Operative Bank Limited, Malappuram vs. The ITO Ward-2, Tirur

In the result, the assessee’s appeal is dismissed

ITA 836/COCH/2022[2014-2015]Status: DisposedITAT Cochin31 Aug 2023AY 2014-2015

Bench: Shri Sanjay Arora, Am &Shri Manomohan Das, Jm

For Appellant: Sh.K. Rishal, AdvFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR

Section 10ASection 10BSection 139(1)Section 143(3)Section 2Section 80A(5)Section 80PSection 80P(1)

…. His reliance on the decision by the Tribunal in Krushi Vibhag Karmachari Pat Sanstha Maryadit v. ITO [2022] 219 DTR Trib(Nag) 161, would thus be of no consequence.Reference here, with profit, maybe made to the recent decision in Pr. CIT v. Wipro Ltd. [2022] 446 ITR 1 (SC), wherein it stands clarified, once again, that exemption provisions are to be strictly construed, i.e., strictly in terms of the express language, also called the literal rule, which rather represents the golden rule of interpretation of statutes, as again explained by it in several decisions, viz. CIT v. Calcutta Knitwears [2014] 362 3 Pulpat…

Shree Cement Limited, Beawar vs. Deputy Commissioner of Income Tax, Ajmer

In the result, this appeal of the assessee is partly allowed and appeal of the Revenue is dismissed

ITA 152/JPR/2023[2014-15]Status: DisposedITAT Jaipur07 Aug 2023AY 2014-15

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Vijay Shah, CAFor Respondent: Shri Arvind Kumar, CIT

Section 115JSection 250Section 32(1)(ii)Section 80Section 80I

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 152/JP/2023 fu/kZkj.k o"kZ@Assessment Year : 2014-15. cuke Shree Cement Limited, Deputy Commissioner of Vs. Bangur Nagar, Admin Block, Income-tax, Circle -2, Post box No. 33, Masuda Road, Ajmer. Beawar. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AACCS 8796 G vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 14…

F I L Industries Private Limited, Srinagar vs. Assistant Commissioner of Income Tax Circle-1, Jammu

The appeal of the assessee is disposed off in the terms indicated as above

ITA 72/ASR/2023[2014-15]Status: DisposedITAT Amritsar25 Jul 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. P. N. Arora, AdvFor Respondent: Smt. Ratinder Kaur, Sr. DR

Section 40Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 72/Asr/2023 Assessment Year: 2014-15 FIL Industries Pvt. Ltd. Vs. Asstt. Commissioner of Income 7-Kohinoor House, Sheikh Tax, Circle-1, Jammu, 180012 Bagh, Srinagar, J&K [PAN: AAACF 3272A] (Appellant) (Respondent) Appellant by : Sh. P. N. Arora, Adv. Respondent by: Smt. Ratinder Kaur, Sr. DR Date of Hearing: 12.07.2023 Date of Pronouncement: 25.07.2023 ORDER Per Dr. M. L. Meena, AM: This appeal has been filed by the assessee against the order…

Jaihind Nagari Sahkari Patsanstha Maryadit, Nashik vs. Income Tax Officer, Ward- Malegaon, Nashik

In the result, the appeal filed by the assessee stands partly allowed for statistical purposes

ITA 135/PUN/2023[2017-18]Status: DisposedITAT Pune04 Jul 2023AY 2017-18

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.135/Pun/2023 िनधा"रण वष" / Assessment Year : 2017-18 Jaihind Nagari Sahkari Vs. Ito, Ward-1, Malegaon. Patsanstha Maryadit, Main Road, Raunaqabad, Malegaon, Nashik- 423203. Pan : Aaaaj8229M Appellant Respondent Assessee By : Shri Sanket Joshi Revenue By : Shri Rajesh Gawali Date Of Hearing : 20.06.2023 Date Of Pronouncement : 04.07.2023 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The National Faceless Appeal Centre, Delhi [‘Nfac’] Dated 28.11.2022 For The Assessment Year 2017-18. 2. Briefly, The Facts Of The Case Are That Appellant Is A Co- Operative Society Registered Under The Maharashtra Co-Operative Societies Act, 1960. It Is Engaged In The Business Of Providing Credit Facilities To Its Members & Accepting The Deposits From Its Members. The Return Of Income For The Assessment Year 2017-18

For Appellant: Shri Sanket JoshiFor Respondent: Shri Rajesh Gawali

Section 1Section 139Section 139(1)Section 139(4)Section 142Section 143(3)Section 148Section 80A(5)Section 80CSection 80P

…if assessee complied with the same before completion of assessment, deduction under s. 80J, on the basis of such report, was allowable. 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…

Sun Infrastructures Private Limited, Nashik vs. Income Tax Officer, Ward-2(1), Nashik

In the result, the appeal of the assessee is dismissed

ITA 647/PUN/2023[2017-18]Status: DisposedITAT Pune15 Jun 2023AY 2017-18

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: N O N EFor Respondent: Shri M.G. Jasnani

Section 139(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.647/PUN/2023 धििाारण वर्ा / Assessment Year : 2017-18 Sun Infrastructure Private Limited, F-1/2 First Floor, Suyojit Heights, Opp. Rajiv Gandhi Bhavan, Sharanpur Road, Nashik – 422002 PAN : AAHCS5734P .......अपीलार्थी / Appellant बिाम / V/s. The Income Tax Officer, Ward – 2(1), Nashik ……प्रत्यर्थी / Respondent Assessee by : N O N E Revenue by : Shri M.G. Jasnani सुिवाई की तारीख / Date of Hearing…

Canadian Speciality Vinyls, New Delhi vs. ITO Ward - 63(4), New Delhi

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

ITA 7612/DEL/2019[2015-16]Status: DisposedITAT Delhi02 Jun 2023AY 2015-16

Bench: Shri Chandra Mohan Garg & M.Balaganeshassessment Year: 2015-16 M/S. Canadian Specialty Vinyls Ito Ward-63(4), Delhi 110055 49, Rani Janshi Road, Jhandewalan, New Delhi 110055 Vs. Pan Aagfc 0200 J

For Appellant: Shri Shaantanu Jain, AdvFor Respondent: Ms. Maimum Alam, Sr. DR

Section 2Section 801CSection 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…

PCIT v. Wipro Ltd.

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Judgments citing PCIT v. Wipro Ltd.

At Kearney Ltd.- India Branch Office, Gurgaon vs. DCIT, Circle- 1(1)(1), International Taxation, New Delhi

At Kearney Ltd.- India Branch Office, Gurgaon vs. DCIT, Circle- 1(1)(1), International Taxation, New Delhi

DCIT, Circle- 1(1)(1), International Taxation, New Delhi vs. A.T. Kearney Ltd., Gurgaon

DCIT, Circle- 1(1)(1), International Taxation, New Delhi vs. A.T. Kearney Ltd., Gurgaon

Akshay Rangraoji Umale, Pune vs. DCIT, Circle 12 Pune, Pune

Public School, Phulbani vs. ITO, Exemption, Berhampur

The Wanka Vividh Karyakari Seva Sahkari Mandali Ltd, Tapi vs. The Income Tax Officer, Ward2 Bardoli, Bardoli

Vishwakarma Educational Trust, Trivandrum vs. DCIT, Exemption Circle, Trivandrum

Kollad Service Co-Op Bank Ltd, Kottayam vs. ITO Ward 2, Kottayam

M/S Olavanna Service Co-Op Bank, Kozhikode vs. The ITO Ward 2(3), Kozhikode

Thachanattukara Farmers Producers Company, Palakkad vs. ITO Ward 1, Palakkad

Din Engineering Services LLP, New Delhi vs. Prcit, Delhi-12, New Delhi

Din Engineering Services LLP, New Delhi vs. Prcit, Delhi-12, New Delhi

Jaquar and Company Private Limited, Delhi vs. DCIT, Central Circle-19, Delhi

Pulpatta Service Co-Operative Bank Limited, Malappuram vs. The ITO Ward-2, Tirur

Shree Cement Limited, Beawar vs. Deputy Commissioner of Income Tax, Ajmer

F I L Industries Private Limited, Srinagar vs. Assistant Commissioner of Income Tax Circle-1, Jammu

Jaihind Nagari Sahkari Patsanstha Maryadit, Nashik vs. Income Tax Officer, Ward- Malegaon, Nashik

Sun Infrastructures Private Limited, Nashik vs. Income Tax Officer, Ward-2(1), Nashik

Canadian Speciality Vinyls, New Delhi vs. ITO Ward - 63(4), New Delhi