Rohan Dyes and Intermediates Ltd. v. CIT

142 Taxmann 503Reported decision#16722 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2023.

Issues it is cited on

section 80hhesection 80hsection 72section 70section 80hhcomputer softwareeligible businesssection 80ibsection 10asection 80iasection 30profits and gains of business or profession

Judgments citing Rohan Dyes and Intermediates Ltd. v. CIT

M/S. Zensar Technologies Ltd, Mumbai vs. The ACIT -2(3), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 2908/MUM/2008[2003-2004]Status: DisposedITAT Mumbai12 May 2023AY 2003-2004

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Zensor Technologies Ltd V. Acit-2(3) Magnet House, 2Nd Floor Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai- 400038 Pan: Aaacf0742K (Appellant) (Respondent) Acit- 2(3) V. M/S. Zensor Technologies Ltd Room No. 555, Aayakar Bhavan Magnet House, 2Nd Floor Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai- 400038 Pan: Aaacf0742K (Appellant) (Respondent)

Section 10ASection 80HSection 92Section 92(1)Section 92CSection 94(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI ABY T VARKEY, HON’BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Zensor Technologies Ltd v. ACIT-2(3) Magnet House, 2nd Floor Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai- 400038 PAN: AAACF0742K (Appellant) (Respondent) ACIT- 2(3) v. M/s. Zensor Technologies Ltd Room No. 555, Aayakar Bhavan Magnet House, 2nd Floor Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai- 400038 PAN: AAACF0742K (Appellant) (Respondent) Assessee Represented by : Shri Nitesh Joshi Department Represented by : Shri. Karan P.…

DCIT-2(3), Mumbai vs. M/S. Zensar Technologies Ltd., Mumbai

In the result, the appeal is partly allowed

ITA 5653/MUM/2009[2004-05]Status: DisposedITAT Mumbai19 Apr 2023AY 2004-05

Bench: Amit Shukla () & Ms. Padmavathy S. ()

Section 10ASection 80Section 92

…1 ITA 5653/Mum/2009 M/s Zensar Technologies Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE AMIT SHUKLA (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.5653/Mum/2009 (Assessment year 2004-05) DCIT-2(3), Mumbai vs M/s Zensar Technologies Ltd Magnet House, 2nd Floor Room No.555, Aayakar Bhavan M.K. Road, Mumbai-400 020 N.M. Marg, Ballard Estate Mumbai-400 001 PAN : AAACF0742K APPELLANT RESPONDENT Assessee represented by Shri Nitesh Joshi Department represented by Shri Manoj Kumar – CIT DR Date of hearing 12-04-2023 Date of pronouncement 19-04-2023 O R D E R PER :…

ITO 2(3)(3), Mumbai vs. Zensar Technologies Ltd, Mumbai

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

ITA 955/MUM/2013[2002-03]Status: DisposedITAT Mumbai14 Sept 2022AY 2002-03

Bench: Shri G.S. Pannuand Shri Sandeep Singh Karhail

For Appellant: Shri Mihir NaniwadekarFor Respondent: Shri Anil Kumar Das
Section 10ASection 115JSection 143(3)Section 250Section 263Section 80HSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, PRESIDENTAND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.955/Mum./2013 (Assessment Year :2002–03) Asstt. Commissioner of Income Tax ……………. Appellant Circle–2(3), Mumbai v/s M/s. Zensar Technolgies Ltd. Magnet House, 2nd Floor …………….Respondent NarottamMorarjee Marg Ballard Estatem, Mumbai 400 038 PAN – AAACF0742K ITA No.276/Mum./2013 (Assessment Year :2002–03) M/s. Zensar Technolgies Ltd. Magnet House, 2nd Floor ……………. Appellant NarottamMorarjee Marg Ballard Estatem, Mumbai 400 038 PAN – AAACF0742K v/s Asstt. Commissioner of…

Zensar Technologies Ltd, Mumbai vs. ACIT 2(3), Mumbai

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

ITA 276/MUM/2013[2002-03]Status: DisposedITAT Mumbai14 Sept 2022AY 2002-03

Bench: Shri G.S. Pannuand Shri Sandeep Singh Karhail

For Appellant: Shri Mihir NaniwadekarFor Respondent: Shri Anil Kumar Das
Section 10ASection 115JSection 143(3)Section 250Section 263Section 80HSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, PRESIDENTAND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.955/Mum./2013 (Assessment Year :2002–03) Asstt. Commissioner of Income Tax ……………. Appellant Circle–2(3), Mumbai v/s M/s. Zensar Technolgies Ltd. Magnet House, 2nd Floor …………….Respondent NarottamMorarjee Marg Ballard Estatem, Mumbai 400 038 PAN – AAACF0742K ITA No.276/Mum./2013 (Assessment Year :2002–03) M/s. Zensar Technolgies Ltd. Magnet House, 2nd Floor ……………. Appellant NarottamMorarjee Marg Ballard Estatem, Mumbai 400 038 PAN – AAACF0742K v/s Asstt. Commissioner of…

M/S. Zensar Technologies Ltd ( Formerly International Computers (India) Ltd ), Mumbai vs. The CIT -2

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

ITA 4137/MUM/2007[2002-2003]Status: HeardITAT Mumbai17 May 2022AY 2002-2003
Section 10ASection 115JSection 14ASection 263Section 28Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘G‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI KULDIP SINGH, JUDICIAL MEMBER M/s. Zensar Technologies Vs. The Deputy Commissioner Ltd., (Formerly International of Income Tax Computers (India) Ltd.,) Circle-2(3) Magnet House, 2nd Floor Mumbai Narottam Morarjee Marg Ballard Estate Mumbai – 400 038 PAN/GIR No.AAACF0742K (Appellant) .. (Respondent) Assessee by Shri Nitesh Joshi Revenue by Shri Sunil K. Jha Date of Hearing 17/02/2022 Date of Pronouncement 17/05/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.4137/Mum/2007 for A.Y.2…

Rohan Dyes and Intermediates Ltd. v. CIT (142 Taxmann 503) — Cited in 5 Judgments | BharatTax