Tata Infomedia Ltd. v. ACIT

116 ITD 426Income Tax Appellate Tribunal2009#22083 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2018.

Judgments citing Tata Infomedia Ltd. v. ACIT

DCIT -CC-3(4), Cebtral RG.-3, Mumbai vs. Ahcl Pel, Mumbai

In the result, appeals of Revenue are dismissed

ITA 2845/MUM/2016[2005-06]Status: DisposedITAT Mumbai26 Oct 2018AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm

Section 143(3)Section 153CSection 80Section 801BSection 80I

…el for the assessee relied on the decision of ITAT, Hyderabad in the case of ACIT vs. Biotech Medicals (P) Ltd [2009] 119 ITD 143 (Hyd). Further, Ld Counsel also relied on the decision of the ITAT Mumbai Bench in the case of Tata Infomedia Ltd vs. ACIT (20091 116 ITD 426 (Mum), which is delivered in the context of deduction u/s 80Q of the Act, wherein it was held that advertisement income constitutes eligible profits. In this case, the income is earned on sale of yellow pages. Drawing parallel to the above instances, Ld Counsel for the assessee submitted that the rental receipts earned out the unsold flats of the…

DCIT CC 3(4) Cen RG 3, Mumbai vs. Jivesh Developers & Properties P. Ltd, Mumbai

In the result, Revenue‟s appeals are dismissed

ITA 5643/MUM/2015[2005-06]Status: DisposedITAT Mumbai28 Mar 2018AY 2005-06

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

…el for the assessee relied on the decision of ITAT, Hyderabad in the case of ACIT vs. Biotech Medicals (P) Ltd [2009] 119 ITD 143 (Hyd). Further, Ld Counsel also relied on the decision of the ITAT Mumbai Bench in the case of Tata Infomedia Ltd vs. ACIT [2009] 116 ITD 426 (Mum), which is delivered in the context of deduction u/s 80Q of the Act, wherein it was held that advertisement income constitutes eligible profits. In this case, the income is earned on sale of yellow pages. Drawing parallal to the above instances, Ld Counsel for the assessee submitted that the rental receipts earned out the unsold flats of the…

M/S. Jivesh Developers & Properties Pvt. Ltd, Mumbai vs. The Dy CIT Cen Cir 24 & 26, Mumbai

In the result, appeal of the assessee is allowed

ITA 575/MUM/2008[2004-2005]Status: DisposedITAT Mumbai23 Sept 2016AY 2004-2005

Bench: Shri Mahavir Singh & Shri D. Karunakara Rao

For Appellant: Shri J.D. Mistry; Mr. Yogesh TharFor Respondent: Shri Sujit Bangar, Sr. AR
Section 80ISection 80Q

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER I.T.A. No.575/M/2008 (Assessment Year:2004-2005) फनाभ/ Jivesh Developers & Properties P DCIT, Circle 24 & 26, Ltd., Mumbai. Vs. Samir Complex, First Floor, St. Andrews Road, Bandra (W), Mumbai – 400050. स्थामी रेखा सं./ PAN : AAACJ9768M (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) अऩीराथी की ओय से / Appellant by : Shri J.D. Mistry; Mr. Yogesh Thar & Mr. Nishant Thakkar प्रत्मथी की ओय से/ Respondent by : Shri Sujit Bangar, Sr. AR सुनवाई की तायीख / Date of Hearing : 0…

Tata Infomedia Ltd. v. ACIT (116 ITD 426) — Cited in 3 Judgments | BharatTax