Sonic Biochem Extractions (P.) Ltd. v. ITO (

25 Taxmann.com 25Income Tax Appellate Tribunal2012#1819 most cited

What is Sonic Biochem Extractions (P.) Ltd. v. ITO ( authority for?

Prior to the jurisdictional High Court's decision in CIT v. Samsung Electronics Co. Ltd. on October 15, 2011, the purchase of off-the-shelf software was not subject to TDS, and therefore, no disallowance under Section 40(a)(i) or 40(a)(ia) could be made.

63

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2024.

Also referred to as

Sonic Biochem Extractions · ITO · Channel Guide India Ltd. · ACIT · 25 Taxmann.com 25 · 59 SOT 4 · off-the-shelf software · TDS · Section 40(a)(i) · Section 40(a)(ia) · Samsung Electronics · CIT v. Samsung Electronics Co. Ltd. · October 15 · 2011

Also reported as

59 SOT 4

Sections most often in play

Section 143(3)Section 144C(13)Section 150(1)Section 195Section 234ASection 234BSection 234FSection 270A

Issues it is cited on

retrospective amendmentsection 9(1)(vi)royalty incomesection 9(1)(vii)section 40(a)(i)permanent establishmentsection 195section 9(1)fees for technical servicestax treatysection 40(a)non-resident

Judgments citing Sonic Biochem Extractions (P.) Ltd. v. ITO (

DCIT Cir 3(3), Mumbai vs. Siro Clinpharm P.Ltd, Mumbai

In the result, appeal of the assessee is allowed

ITA 2876/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Mar 2016AY 2009-10
Section 143(3)Section 250Section 80ISection 92CSection 92C(2)Section 92C(3)

…I.T.A. Nos. 2618 and 2876/Mum/2014 Assessment year: 2009-10 Page 1 of 56 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI K BENCH, MUMBAI [Coram: Pramod Kumar AM and Pawan Singh JM] I.T.A. No. 2618/Mum/2014 Assessment years: 2009-10 Siro Clinpharm Private Limited ……….………………….Appellant 63, Lady Ratan Tata Medical and Research Centre M K Road, Cooperage, Mumbai 400 021 [PAN: AAECS8588A] Vs. Dy. Commissioner of Income Tax ……..…………….…Respondent Range 3 (3)(1), Mumbai I.T.A. Nos. 2876/Mum/2014 Assessment years: 2009-10 Dy. Commissioner of Income Tax Range 3 (3)(1), Mumbai ……….………………….Appellant Vs. Siro Clinpharm Private Li…

Siro Clinpharm P. Ltd, Mumbai vs. DCIT Cir 3(3), Mumbai

In the result, appeal of the assessee is allowed

ITA 2618/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Mar 2016AY 2009-10
Section 143(3)Section 250Section 80ISection 92CSection 92C(2)Section 92C(3)

…I.T.A. Nos. 2618 and 2876/Mum/2014 Assessment year: 2009-10 Page 1 of 56 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI K BENCH, MUMBAI [Coram: Pramod Kumar AM and Pawan Singh JM] I.T.A. No. 2618/Mum/2014 Assessment years: 2009-10 Siro Clinpharm Private Limited ……….………………….Appellant 63, Lady Ratan Tata Medical and Research Centre M K Road, Cooperage, Mumbai 400 021 [PAN: AAECS8588A] Vs. Dy. Commissioner of Income Tax ……..…………….…Respondent Range 3 (3)(1), Mumbai I.T.A. Nos. 2876/Mum/2014 Assessment years: 2009-10 Dy. Commissioner of Income Tax Range 3 (3)(1), Mumbai ……….………………….Appellant Vs. Siro Clinpharm Private Li…

Janam Corporation P.Ltd, Mumbai vs. DCIT 5(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 6489/MUM/2012[2009-10]Status: DisposedITAT Mumbai06 Jan 2016AY 2009-10

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2009-10 & Assessment Year: 2010-11 M/S. Janam Corporation P. Dcit 5(2), R.No.571, Ltd., 512-A, Pancharand 5Th Floor, Aayakar बनाम/ Marg, Opera House, Bhavan, M.K. Rd. Vs. Mumbai -400004 Mumbai (Assessee) (Revenue) P.A. No.Aacj1263H "नधा"रती क" ओर से / Assessee By Shri Nitesh Joshi (Ar) राज"व क" ओर से / Revenue By Shri Vinod Kumar (Dr)

Section 143(3)Section 14A

…of the assessee. 7. While dealing with the issue of the nature of forward contracts in commodity derivatives, the co- 6 Janam Corporation ordinate bench of the Tribunal in the case of DCIT vs. Kotak Mahindra Investment Ltd.' relating to A.Y. 2008- 09,{(2013) 59 SOT 4; 35 taxrnann.com 225 (Mumbai- Trib.)] (judicial member of the bench being party to that order also) has observed that such type of forward contracts are not purely contingent in nature rather loss or profit is somewhat ascertainable in such type of contracts because of constant watch on daily market rates. The quantum of profit or loss though not ac…