Tech Books Electronics Services (P) Ltd. v. Addl.CIT

100 ITD 125Income Tax Appellate Tribunal#18641 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2024.

Sections most often in play

Section 10ASection 10BSection 143(2)Section 143(3)Section 15CSection 234BSection 234CSection 263

Judgments citing Tech Books Electronics Services (P) Ltd. v. Addl.CIT

M/S. SJR ENTERPRISES PRIVATE LIMITED ,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-6(1)(1), BANGALORE

ITA 484/BANG/2024[2009-10]Status: DisposedITAT Bangalore01 Aug 2024AY 2009-10

Bench: Shri Chandra Poojari & Shri Prakash Chand Yadavassessment Year: 2009-10

For Appellant: Sri Bharath L., A.RFor Respondent: Sri Subramanian S., D.R
Section 143(2)Section 234BSection 234CSection 250Section 80Section 80I

…feree has been formed as a result of the reconstruction of the transferor’s business. Similar principles are upheld by the Delhi HC in CIT v. Arts Beauty Exports (28 taxmann.com 16) and the Delhi ITAT in Tech Books Electronics Services (P.) Ltd. v. Addl. CIT (100 ITD 125). 7.10 He submitted that various rulings support the position that the succession of business does not amount to the reconstruction or splitting up of business. In this regard, he placed reliance on the following rulings: a. Mega Packages v. CIT (TS-529-HC-2011(P & H)). b. Foresee Information Systems (P) Ltd. (TS-87-HC- 2014(KAR)). 8. Now we will…

DCIT, CIRCLE- 8(1), NEW DELHI vs. EBIX SOFTWARE INDIA PVT. LTD., NEW DELHI

ITA 5274/DEL/2017[2013-14]Status: DisposedITAT Delhi30 Sept 2020AY 2013-14

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms Nidhi Srivastava, CIT, DR
Section 10ASection 115J

…a basis to disallow the claim of deduction and also assume that there is splitting up or reconstruction of business:- i) 106 TTJ 484 (Chennai) Kumaran Systems (P) Ltd. ACIT ii) ITA Nos 623 & 847/B/2010 dated 19.5.2010 DCIT v. M/s L.G. Soft India (P) Ltd. iii) 100 ITD 125 Tech Book Electronic Services (P) Ltd v ACIT iv) 82 TTJ 174 ACIT v IIS Infotech Ltd v) IT (TP) A No. 1444 (Bang) 2012 GXS India Technology Centre (P) Ltd vs. ITO 38. The ld. Counsel for the assessee, referring to the provisions of section 10AA of the Act submitted that fulfillment of the conditions as provided in sub-section (1) r.w. sub-section…

T D SATYAN(HUF),CHICKMAGALUR vs. COMMISSIONER OF INCOME TAX, MYSORE

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

ITA 1482/BANG/2014[2007-08]Status: DisposedITAT Bangalore31 Jul 2015AY 2007-08

Bench: Shri Abraham P George, Qccountant Member & Shri Vijay Pal Rao

For Appellant: Shri K.R.Vasudevan, AdvocateFor Respondent: Shri Sunil Kumar Aggarwal, JCIT
Section 143(3)Section 92C

…h had been allowed deduction u/s 80-J for a period of 5 years, it would be entitled to benefit of residuary period. He also placed reliance upon the decision f the Delhi Bench of the Tribunal in the case of Tech Books Electronics Services (P) Ltd Vs Addl.CIT (100 ITD 125) wherein it was held that merely because of change in ownership the exemption cannot be denied. Another decision relied upon by him is in the case of Kumaran Systems (P) Ltd., Vs ACIT (106 TTJ 494) wherein it was held that where a firm is converted into a company and there was change only in the composition of ownership and not the undertaking an…

GXS INDIA TECHNOLOGY CENTRE PRIVATE LIMITED,BANGALORE vs. ITO, BANGALORE

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

ITA 1444/BANG/2012[2008-09]Status: DisposedITAT Bangalore31 Jul 2015AY 2008-09

Bench: Shri Abraham P George, Qccountant Member & Shri Vijay Pal Rao

For Appellant: Shri K.R.Vasudevan, AdvocateFor Respondent: Shri Sunil Kumar Aggarwal, JCIT
Section 143(3)Section 92C

…h had been allowed deduction u/s 80-J for a period of 5 years, it would be entitled to benefit of residuary period. He also placed reliance upon the decision f the Delhi Bench of the Tribunal in the case of Tech Books Electronics Services (P) Ltd Vs Addl.CIT (100 ITD 125) wherein it was held that merely because of change in ownership the exemption cannot be denied. Another decision relied upon by him is in the case of Kumaran Systems (P) Ltd., Vs ACIT (106 TTJ 494) wherein it was held that where a firm is converted into a company and there was change only in the composition of ownership and not the undertaking an…

Tech Books Electronics Services (P) Ltd. v. Addl.CIT (100 ITD 125) — Cited in 4 Judgments | BharatTax