Stovecraft India v. CIT

160 DTR 378Reported decision#22885 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2018 to 2019.

Judgments citing Stovecraft India v. CIT

ACIT, C-3(1), Chandigarh vs. Sh. Vijay Kumar Batra, Chandigarh

In the result, the appeal of the Revenue is dismissed

ITA 1169/CHANDI/2018[2011-12]Status: DisposedITAT Chandigarh28 Feb 2019AY 2011-12

Bench: The Ld.Cit(A).

For Appellant: Shri Manjit Singh, Sr.DRFor Respondent: None

Section 250(6)Section 80I

…r was carried in appeal before the Ld.CIT(A). During the course of hearing before him it was brought to his notice that the Hon'ble Jurisdictional High Court had decided the issue in favour of the assessee in the case of Stovecraft India Vs. CIT, reported in 160 DTR 378 holding that the benefit of deduction u/s 80IC @ 100% of the eligible profits was allowable even in the case a new undertaking going for substantial expansion after five years of commencement of production. The Ld.CIT(A) following the aforesaid decision of the Hon'ble Jurisdictional High Court allowed the assessee’s appeal. 4. Aggrieved by t…

ACIT, C-2(1), Chandigarh vs. M/S Micro Turners, Chandigarh

In the result, the appeal of the Revenue is dismissed

ITA 1166/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh28 Feb 2019AY 2014-15

For Appellant: Shri Manjit Singh, Sr.DRFor Respondent: Shri T.N. Singla, CA

Section 250(6)Section 80I

…r was carried in appeal before the Ld.CIT(A). During the course of hearing before him it was brought to his notice that the Hon'ble Jurisdictional High Court had decided the issue in favour of the assessee in the case of Stovecraft India Vs. CIT, reported in 160 DTR 378, holding that the benefit of deduction u/s 80IC @ 100% of the eligible profits was allowable even in the case a new undertaking going for substantial expansion after five years of commencement of production. The Ld.CIT(A) following the aforesaid decision of the Hon'ble Jurisdictional High Court allowed the assessee’s appeal. 5. Aggrieved by…

ITO, Nahan vs. M/S Sai Bliss Drugs & Pharmaceuticals, Paonta Sahib

In the result, appeal of the Revenue is dismissed

ITA 532/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh04 Sept 2018AY 2013-14

Bench: Ms. Diva Singh & Dr. B.R.R.Kumarassessment Year: 2013-14

For Appellant: Shri Yoginder Mittal, Addl. CITFor Respondent: None

Section 80Section 80I

…undertaking. 2. At the time of hearing, no one was present on behalf of the assessee. However, since the relief has been granted to the assessee by the CIT(A) relying upon the decision of the jurisdictional High Court in the case of Stovekraft of India Vs CIT 160 DTR 378, it was considered appropriate to proceed with the appeal ex-parte qua the assessee respondent on merits. The ld. Sr.DR has been heard. The aforesaid decision of the jurisdictional High Court in view of the decision of the Apex Court i.e. CIT Vs Classic ITA -532/CHD/2018 A.Y. 2013-14 Page 2 of 2 Binding Industries (2018) 96 taxmann.com 405 (S.C…