Shah Brothers v. Cit

259 ITR 741Reported decision2003#21725 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,460 Indian tax judgments — from 2017 to 2019.

Judgments citing Shah Brothers v. Cit

M/S.Allianz Cornhill Information Services P. Ltd, Trivandrum vs. Jtcit, Trivandrum

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

ITA 191/COCH/2015[2010-11]Status: DisposedITAT Cochin20 Dec 2019AY 2010-11

Bench: S/Shri Chandra Poojari, Am & George George K., Jm Assessment Year : 2010-11

Section 10BSection 144C(5)Section 92C(2)

…accordingly. ii) SAP Labs India (P) Ltd. vs. ACIT 44SOT 156 (Bang.) in which it was held that the foreign exchange fluctuation gain is nothing but an integral part of the sales proceeds of a assessee carrying on export business. iii) Shah Brothers vs. Cit (259 ITR 741) (Bom.) and CIT vs. Ambha Infex (284 ITR 144) (Guj.) and ACIT vs. Prakash L. Shah (306 ITR (AT) 01) (Mum. SB) wherein it was held that foreign exchange fluctuation gains computed by teh assessee in a relevant previous year should be treated as part of the operating income and thereby it would contribute to the operating margin of the assessee com…

The Jt CIT, Trivandrum vs. Allianz Cornhill Information Services P. Ltd, Trivandrum

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

ITA 185/COCH/2015[2010-11]Status: DisposedITAT Cochin20 Dec 2019AY 2010-11

Bench: S/Shri Chandra Poojari, Am & George George K., Jm Assessment Year : 2010-11

Section 10BSection 144C(5)Section 92C(2)

…accordingly. ii) SAP Labs India (P) Ltd. vs. ACIT 44SOT 156 (Bang.) in which it was held that the foreign exchange fluctuation gain is nothing but an integral part of the sales proceeds of a assessee carrying on export business. iii) Shah Brothers vs. Cit (259 ITR 741) (Bom.) and CIT vs. Ambha Infex (284 ITR 144) (Guj.) and ACIT vs. Prakash L. Shah (306 ITR (AT) 01) (Mum. SB) wherein it was held that foreign exchange fluctuation gains computed by teh assessee in a relevant previous year should be treated as part of the operating income and thereby it would contribute to the operating margin of the assessee com…

The Pr Commissioner of Income Tax vs. M/S Akamai Technologies India Pvt.Ltd

ITA/310/2017HC Karnataka03 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 10ASection 260Section 92

…t of sec. 80HHC. The courts and Tribunals have held that foreign exchange fluctuation gains form part of the sale proceeds of exporter-assessee. Useful reference may be made to the decisions of Bombay High Court in the case of CIT Vs. Ambha Inflex, 284 ITR 144 and that of Mumbai ITAT Spl. Bench jin the case of ACIT Vs. Prakash L Shah, 306 ITR (AT) 01= (2008-TIOL-429-ITAT-Mum-SB). In all the above cases, the dominant question considered was Date of Judgment 03-07-2018, ITA No.310/2017 The Pr. Commissioner of Income Tax & another Vs. M/s Akamai Technologies India Pvt. Ltd. 17/20…

M/S. Doowon Automotive Systems India Pvt. Ltd., Kancheepuram vs. JCIT (OSD), Chennai

In the result, the appeal of Revenue is allowed

ITA 2560/CHNY/2016[2012-13]Status: DisposedITAT Chennai18 Aug 2017AY 2012-13

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri S.P.Chidambaram, AdvocateFor Respondent: Dr. Milind Madhukar Bhusari, CIT
Section 143(3)Section 144C(5)

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 2560/Mds/2016 "नधा"रण वष" /Assessment Year : 2012-13 M/s. Doowon Automotive The Joint Commissioner of Systems India Pvt. Ltd., v. Income-tax,(OSD), No.19 & 20, SIPCOT Industrial Corporate Range-1(1), Park, Oragadam, Chennai-34. Sriperumbudur Taluk, Kancheepuram Dist. – 602 105. PAN AACCD4172F (अपीलाथ"/Appellant) (""यथ"/Respondent) अपील…

Shah Brothers v. Cit (259 ITR 741) — Cited in 4 Judgments | BharatTax