Royal Cushion Vinyl Products Ltd. v. DCIT

DCIT Cir - 3(1), Mumbai vs. M/S. Gujarat Ambuja Cements Ltd., Mumbai

In the result, Revenue’s appeal is dismissed

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

…mputing the book profit under section 115JB of the Act, the assessee has excluded the deduction claimed under section 80HHC of the Act rejected the same following the decision of the Tribunal, Mumbai Bench, in Royal Cushion Vinyl Product Ltd. v/s DCIT, [1993] 47 ITD 111 (Mum.).While deciding assessee’s appeal, the learned Commissioner (Appeals) also upheld the decision of the Assessing Officer. 54. The learned Authorised Representative submitted, while deciding identical dispute in assessee’s own case in assessment year 2001–02, the Tribunal has allowed assessee’s claim. He also submitted, the issue is also cove…

M/S. Gujarat Ambuja Cements Ltd., Mumbai vs. DCIT RG. 3(1), Mumbai

In the result, Revenue’s appeal is dismissed

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

…mputing the book profit under section 115JB of the Act, the assessee has excluded the deduction claimed under section 80HHC of the Act rejected the same following the decision of the Tribunal, Mumbai Bench, in Royal Cushion Vinyl Product Ltd. v/s DCIT, [1993] 47 ITD 111 (Mum.).While deciding assessee’s appeal, the learned Commissioner (Appeals) also upheld the decision of the Assessing Officer. 54. The learned Authorised Representative submitted, while deciding identical dispute in assessee’s own case in assessment year 2001–02, the Tribunal has allowed assessee’s claim. He also submitted, the issue is also cove…

DCIT Cir - 3(1), Mumbai vs. M/S. Gujarat Ambuja Cements Ltd., Mumbai

In the result, ITA No. 4373/Mum/2005 is partly allowed

Bench: Shri R.C Sharma & Shri Pawan Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL,MUMBAI BENCH “G”, MUMBAI BEFORE SHRI R.C SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.570/Mum/2007 for Assessment Year: 1998-1999 And ITA No.1415/Mum/2007 for Assessment Year: 1999-2000 DCIT Range 3(1), Gujarat Ambuja Cements Limited, Aayakar Bhavan, M.K. Road, 122, Maker Chambers, III, Vs. Mumbai-400020. Nariman Point, Mumbai-400021. PAN: AAACG0569P. (Appellant) (Respondent) ITA No.3359/Mum/2005for Assessment Year: 2000-01 Gujarat Ambuja Cements Limited, DCIT Range 3(1), 122, Maker Chambers, III, Aayakar Bhavan, M.K. Road, Vs. Nariman Point, Mumbai…

The DCIT 3(1) vs. M/S. Gujarat Ambuja Cements Ltd

Bench: Shri B.R. Baskaran, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./ I.T.A. No. 2524/Mum/2005 ("नधा"रण वष" / Assessment Year: 1998-99) Gujarat Ambuja Cements Limited The Deputy Commissioner Of 122, Maker Chambers Iii, Income Tax, Range 3(1), बनाम/ Nariman Point, Aayakar Bhawan, Vs. Mumbai-400 021. M.K. Road, Mumbai-400 020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaapj 8040P (अपीलाथ" /Appellant) (""यथ" / Respondent) :

…submitted that in computing book profit u/s 115JA, the assessee has claimed exclusion of deduction u/s 80HHC by considering the profit as per books of accounts but the ld. AO while following the decision of Royal Cushion Vinyl Products Ltd. vs. DCIT (1993) 47 ITD 111 (Bom). Ld. AR further argued that CIT(A) has also erroneously upheld the order passed by AO. Ld. AR argued that the Hon’ble ITAT Mumbai Bench in assesse’s own case for A.Y. 1997-98 in ITA No.1859/Mum/04 in this respect our attention was drawn to page no. 7-8 at para 2.6 to 2.6.1 of supplementary paper book page no. 24- 25. Therefore, considering…

M/S. Gujarat Ambuja Cements Ltd vs. The Dy CIT RG3(1)

Bench: Shri B.R. Baskaran, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./ I.T.A. No. 2524/Mum/2005 ("नधा"रण वष" / Assessment Year: 1998-99) Gujarat Ambuja Cements Limited The Deputy Commissioner Of 122, Maker Chambers Iii, Income Tax, Range 3(1), बनाम/ Nariman Point, Aayakar Bhawan, Vs. Mumbai-400 021. M.K. Road, Mumbai-400 020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaapj 8040P (अपीलाथ" /Appellant) (""यथ" / Respondent) :

…submitted that in computing book profit u/s 115JA, the assessee has claimed exclusion of deduction u/s 80HHC by considering the profit as per books of accounts but the ld. AO while following the decision of Royal Cushion Vinyl Products Ltd. vs. DCIT (1993) 47 ITD 111 (Bom). Ld. AR further argued that CIT(A) has also erroneously upheld the order passed by AO. Ld. AR argued that the Hon’ble ITAT Mumbai Bench in assesse’s own case for A.Y. 1997-98 in ITA No.1859/Mum/04 in this respect our attention was drawn to page no. 7-8 at para 2.6 to 2.6.1 of supplementary paper book page no. 24- 25. Therefore, considering…