Synco Industries Ltd. v. Assessing Officer

254 ITR 608High Court2002#8936 most cited
12

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2013 to 2021.

Also reported as

119 Taxmann 503

Judgments citing Synco Industries Ltd. v. Assessing Officer

ASSISTANT COMMISSIONER OF INCOME-TAX, ICHALKRANJI CIRCLE , , ICHALKRANJI vs. GHODAWAT ENERGY PVT.LTD,, KOLHAPUR

In the result, appeal of the Revenue in ITA No

ITA 2736/PUN/2017[2014-15]Status: DisposedITAT Pune07 Oct 2021AY 2014-15

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita Nos. 2734, 2735 & 2736/Pun/2017 धनधाारण वषा / Assessment Years : 2010-11, 2011-12 & 2014-15

For Appellant: Smt. Mayuri KulkarniFor Respondent: Shri A.M Mahadevan Krishnan
Section 80I

…o restrict the expression to total income derived from an eligible business. Having regard to the provisions noted above, the submission which has been urged on behalf of the revenue could not be accepted. In Synco Industries Ltd. Vs. Assessing Officer [2002] 254 ITR 608/[2001] 119 Taxman 503, Bombay High Court held that gross total income must be determined by setting off against the income, the business loss of earlier years before allowing a deduction under Chapter VI-A and if the resultant income is Nil, then the assessee cannot claim a deduction under Chapter VI-A. In the present case, the Tribunal has noted…

ASSISTANT COMMISSIONER OF INCOME-TAX, ICHALKRANJI CIRCLE , , ICHALKRANJI vs. GHODAWAT ENERGY PVT.LTD,, KOLHAPUR

In the result, appeal of the Revenue in ITA No

ITA 2735/PUN/2017[2011-12]Status: DisposedITAT Pune07 Oct 2021AY 2011-12

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita Nos. 2734, 2735 & 2736/Pun/2017 धनधाारण वषा / Assessment Years : 2010-11, 2011-12 & 2014-15

For Appellant: Smt. Mayuri KulkarniFor Respondent: Shri A.M Mahadevan Krishnan
Section 80I

…o restrict the expression to total income derived from an eligible business. Having regard to the provisions noted above, the submission which has been urged on behalf of the revenue could not be accepted. In Synco Industries Ltd. Vs. Assessing Officer [2002] 254 ITR 608/[2001] 119 Taxman 503, Bombay High Court held that gross total income must be determined by setting off against the income, the business loss of earlier years before allowing a deduction under Chapter VI-A and if the resultant income is Nil, then the assessee cannot claim a deduction under Chapter VI-A. In the present case, the Tribunal has noted…

ASSISTANT COMMISSIONER OF INCOME-TAX, ICHALKRANJI CIRCLE , , ICHALKRANJI vs. GHODAWAT ENERGY PVT.LTD,, KOLHAPUR

In the result, appeal of the Revenue in ITA No

ITA 2734/PUN/2017[2010-11]Status: DisposedITAT Pune07 Oct 2021AY 2010-11

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita Nos. 2734, 2735 & 2736/Pun/2017 धनधाारण वषा / Assessment Years : 2010-11, 2011-12 & 2014-15

For Appellant: Smt. Mayuri KulkarniFor Respondent: Shri A.M Mahadevan Krishnan
Section 80I

…o restrict the expression to total income derived from an eligible business. Having regard to the provisions noted above, the submission which has been urged on behalf of the revenue could not be accepted. In Synco Industries Ltd. Vs. Assessing Officer [2002] 254 ITR 608/[2001] 119 Taxman 503, Bombay High Court held that gross total income must be determined by setting off against the income, the business loss of earlier years before allowing a deduction under Chapter VI-A and if the resultant income is Nil, then the assessee cannot claim a deduction under Chapter VI-A. In the present case, the Tribunal has noted…

ASSISTANT COMMISSIONER OF INCOME-TAX, ICHALKRANJI CIRCLE ,, ICHALKRANJI vs. SANJAY DANCHAND GHODAWAT (HUF),, KOLHAPUR

In the result, appeal of the Revenue in ITA No

ITA 2743/PUN/2017[2014-15]Status: DisposedITAT Pune06 Oct 2021AY 2014-15

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri A.M Mahadevan Krishnan
Section 143(3)Section 147Section 80I

…o restrict the expression to total income derived from an eligible business. Having regard to the provisions noted above, the submission which has been urged on behalf of the revenue could not be accepted. In Synco Industries Ltd. Vs. Assessing Officer [2002] 254 ITR 608/[2001] 119 Taxman 503, Bombay High Court held that gross total income must be determined by setting off against the income, the business loss of earlier years before allowing a deduction under Chapter VI-A and if the resultant income is Nil, then the assessee cannot claim a deduction under Chapter VI-A. In the present case, the Tribunal has noted…

ASSISTANT COMMISSIONER OF INCOME-TAX, ICHALKRANJI CIRCLE ,, ICHALKRANJI vs. SANJAY DANCHAND GHODAWAT (HUF),, KOLHAPUR

In the result, appeal of the Revenue in ITA No

ITA 2742/PUN/2017[2014-15]Status: DisposedITAT Pune06 Oct 2021AY 2014-15

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri A.M Mahadevan Krishnan
Section 143(3)Section 147Section 80I

…o restrict the expression to total income derived from an eligible business. Having regard to the provisions noted above, the submission which has been urged on behalf of the revenue could not be accepted. In Synco Industries Ltd. Vs. Assessing Officer [2002] 254 ITR 608/[2001] 119 Taxman 503, Bombay High Court held that gross total income must be determined by setting off against the income, the business loss of earlier years before allowing a deduction under Chapter VI-A and if the resultant income is Nil, then the assessee cannot claim a deduction under Chapter VI-A. In the present case, the Tribunal has noted…

ASSISTANT COMMISSIONER OF INCOME-TAX, ICHALKRANJI CIRCLE ,, ICHALKRANJI vs. SANJAY DANCHAND GHODAWAT (HUF),, KOLHAPUR

In the result, appeal of the Revenue in ITA No

ITA 2741/PUN/2017[2013-14]Status: DisposedITAT Pune06 Oct 2021AY 2013-14

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri A.M Mahadevan Krishnan
Section 143(3)Section 147Section 80I

…o restrict the expression to total income derived from an eligible business. Having regard to the provisions noted above, the submission which has been urged on behalf of the revenue could not be accepted. In Synco Industries Ltd. Vs. Assessing Officer [2002] 254 ITR 608/[2001] 119 Taxman 503, Bombay High Court held that gross total income must be determined by setting off against the income, the business loss of earlier years before allowing a deduction under Chapter VI-A and if the resultant income is Nil, then the assessee cannot claim a deduction under Chapter VI-A. In the present case, the Tribunal has noted…

ASSISTANT COMMISSIONER OF INCOME-TAX, ICHALKRANJI CIRCLE ,, ICHALKRANJI vs. SANJAY DANCHAND GHODAWAT (HUF),, KOLHAPUR

In the result, appeal of the Revenue in ITA No

ITA 2740/PUN/2017[2012-13]Status: DisposedITAT Pune06 Oct 2021AY 2012-13

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri A.M Mahadevan Krishnan
Section 143(3)Section 147Section 80I

…o restrict the expression to total income derived from an eligible business. Having regard to the provisions noted above, the submission which has been urged on behalf of the revenue could not be accepted. In Synco Industries Ltd. Vs. Assessing Officer [2002] 254 ITR 608/[2001] 119 Taxman 503, Bombay High Court held that gross total income must be determined by setting off against the income, the business loss of earlier years before allowing a deduction under Chapter VI-A and if the resultant income is Nil, then the assessee cannot claim a deduction under Chapter VI-A. In the present case, the Tribunal has noted…

ASSISTANT COMMISSIONER OF INCOME-TAX, ICHALKRANJI CIRCLE ,, ICHALKRANJI vs. SANJAY DANCHAND GHODAWAT (HUF),, KOLHAPUR

In the result, appeal of the Revenue in ITA No

ITA 2739/PUN/2017[2011-12]Status: DisposedITAT Pune06 Oct 2021AY 2011-12

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri A.M Mahadevan Krishnan
Section 143(3)Section 147Section 80I

…o restrict the expression to total income derived from an eligible business. Having regard to the provisions noted above, the submission which has been urged on behalf of the revenue could not be accepted. In Synco Industries Ltd. Vs. Assessing Officer [2002] 254 ITR 608/[2001] 119 Taxman 503, Bombay High Court held that gross total income must be determined by setting off against the income, the business loss of earlier years before allowing a deduction under Chapter VI-A and if the resultant income is Nil, then the assessee cannot claim a deduction under Chapter VI-A. In the present case, the Tribunal has noted…

ASSISTANT COMMISSIONER OF INCOME-TAX, ICHALKRANJI CIRCLE ,, ICHALKRANJI vs. SANJAY DANCHAND GHODAWAT (HUF),, KOLHAPUR

In the result, appeal of the Revenue in ITA No

ITA 2738/PUN/2017[2010-11]Status: DisposedITAT Pune06 Oct 2021AY 2010-11

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri A.M Mahadevan Krishnan
Section 143(3)Section 147Section 80I

…o restrict the expression to total income derived from an eligible business. Having regard to the provisions noted above, the submission which has been urged on behalf of the revenue could not be accepted. In Synco Industries Ltd. Vs. Assessing Officer [2002] 254 ITR 608/[2001] 119 Taxman 503, Bombay High Court held that gross total income must be determined by setting off against the income, the business loss of earlier years before allowing a deduction under Chapter VI-A and if the resultant income is Nil, then the assessee cannot claim a deduction under Chapter VI-A. In the present case, the Tribunal has noted…

M/S. HAVELLS INDIA LTD.,NEW DELHI vs. ACIT, NEW DELHI

The appeal of the assessee is partly allowed for statistical purpose

ITA 4695/DEL/2012[2008-09]Status: DisposedITAT Delhi10 Nov 2020AY 2008-09

Bench: Shri Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Vs Havells India Ltd. Acit 1, Raj Narian Marg, Ltu Civil Lines New Delhi New Delhi Aaach0351E (Respondent) (Appellant)

Section 251Section 40Section 80I

…Hon’ble Bombay High Court in CIT V. Nima Specific Family Trust 248 ITR 29. Referring to sub-section (6) of Section 80I of the Act [corresponding to sub-section (5) of Section 80IA of the Act] the Bombay High Court in the case of Synco Industries Limited V.AO: 254 ITR 608 observed that the said sub-section 13 only requires that for computing allowable deduction losses of one division be ignored. In that case, the assessee claimed deductions under Section 80HH and Section 80-I of the Act in respect of two divisions. The assessee earned profits from the chemical division and losses in the oil division during the yea…

BT GLOBAL COMMUNICATIONS INDIA P.LTD,MUMBAI vs. JCIT (OSD) RG 8(1), MUMBAI

The appeal of the assessee is allowed

ITA 5354/MUM/2012[2008-09]Status: DisposedITAT Mumbai12 Sept 2018AY 2008-09

Bench: Shri R.C Sharma & Shri Ravish Soodbt Global Communications Jcit(Osd), India Private Limited, Range 8(1), Raheja Titanium, Ii, Mumbai 502, 5Th Floor, Western Vs. Express Highway, Mumbai-400 063 Pan – Aabci7029R Appellant Respondent Appellant By: Shri Percy Pardiwala & Ms. Jasmin Amalsadvala. Respondent By: Shri Milind V. Patil, D.R Date Of Hearing: 07.09.2018 Date Of Pronouncement: 12.09.2018 O R D E R Per Ravish Sood, Jm The Present Appeal Filed By The Assessee For A.Y 2008-09 Is Directed Against The Order Passed By The Cit(A)-16, Mumbai, Dated 18.06.2012, Which In Turn Arises From The Assessment Order Passed By The A.O Under 143(3) Of The Income Tax Act, 1961 (For Short „Act‟) Dated 28.12.2011. The Assessee Assailing The Order Of The Cit(A) Has Raised Before Us The Following Grounds Of Appeal:

For Appellant: Shri Percy Pardiwala &For Respondent: Shri Milind V. Patil, D.R
Section 115JSection 143(1)Section 143(2)Section 80

…B.T Global Communications India Pvt. Ltd. vs. JCIT(OSD), Range 8(1), Mumbai ITA No. 5354/Mum/2012 – A.Y 2008-09 1 IN THE INCOME TAX APPELLATE TRIBUNAL "B" Bench, Mumbai Before Shri R.C Sharma, Accountant Member and Shri Ravish Sood, Judicial Member BT Global Communications JCIT(OSD), India Private Limited, Range 8(1), Raheja Titanium, II, Mumbai 502, 5th Floor, Western Vs. Express Highway, Mumbai-400 063 PAN – AABCI7029R Appellant Respondent Appellant by: Shri Percy Pardiwala & Ms. Jasmin Amalsadvala. Respondent by: Shri Milind V. Patil, D.R Date of Hearing: 07.09.2018 Date of Pronouncement: 12.09.2018 O R D E R…

M/S J K INDUSTRIES LTD vs. THE JOINT COMMISSIONER OF INCOME TAX

In the result, all questions are answered against the

ITA/1360/2006HC Karnataka26 Feb 2013

Bench: D.V.SHYLENDRA KUMAR,B.SREENIVASE GOWDA

Section 260ASection 28Section 80H

…of the first contention urged, Sri. A. Shankar, learned counsel for the appellant has also placed reliance on the Judgment of the Bombay High Court in the case of ‘SYNCO INDUSTRIES LIMITED v. ASSESSING OFFICER OF INCOME TAX AND OTHERS’ reported in [2002] 254 ITR 608. 22. Submission is that though the Bombay High Court was examining the question arising out of the understanding and interpretation of the provisions of section 80-I of the Act, it has been very clearly pointed out that for computing the benefit under this section and section 80-I[1] provides that it shall be 20% of the profits a…

Synco Industries Ltd. v. Assessing Officer (254 ITR 608) — Cited in 12 Judgments | BharatTax