Tocheungles Stationery Mfg Co. Pvt. Ltd. v. ITO

90 ITD 301Income Tax Appellate Tribunal2004#25853 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 10A Section 10AA Section 10B Section 115-O Section 143(3)Section 194R Section 234B Section 234C

Issues it is cited on

section 10b section 10a section 57 section 10 income from other sources previous year person company section 143(3)india total income business

Judgments citing Tocheungles Stationery Mfg Co. Pvt. Ltd. v. ITO

DCIT, New Delhi vs. M/S. Genpact India, Gurgaon

The appeal of the assessee is partly allowed and appeal of the

ITA 4251/DEL/2016[2011-12]Status: DisposedITAT Delhi29 Apr 2024AY 2011-12

Bench: Shri M. Balaganesh & Shri Yogesh Kumar Usassessment Year: 2011-12

Section 10ASection 143(3)

…mounts received from the above related concerns amounting to Rs 2.28.05 426/- has been rightly taxed as income Support for taxing the amounts is in terms of Tocheungles Stationery Mfg Co. Pvt. Ltd. Vs ITO (2006) 5 SOT 428 (Chennai), Picric Ltd. Vs JCIT (2004) 90 ITD 301 (Delhi) Srinivasa Cystine Ltd Vs JCIT 92 ITD 462 (Hyd) The AO is directed to consider an amount of Rs. 3,52,86,796/- as income not eligible to deduction u/s 10A stands deleted. The ground is partly allowed The remainder of the addition stands deleted. The ground is partly allowed.” 6.3 This is not in dispute that similar findings were given by th…

Ms. Genpact India, New Delhi vs. DCIT, New Delhi

The appeal of the assessee is partly allowed and appeal of the

ITA 4060/DEL/2016[2011-12]Status: DisposedITAT Delhi29 Apr 2024AY 2011-12

Bench: Shri M. Balaganesh & Shri Yogesh Kumar Usassessment Year: 2011-12

Section 10ASection 143(3)

Picric Ltd vs. ITO Ward 14 (4)

In the result, the appeal of the assessee is allowed with directions contained in para 22 above

ITA 4115/DEL/2007[2004-2005]Status: DisposedITAT Delhi06 Apr 2023AY 2004-2005

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandra

For Appellant: Shri Neeraj Jain,AdvocateFor Respondent: Shri H.K. Chaudhary, CIT(DR)

Section 10BSection 143(1)Section 143(3)Section 80H

…to be ‘income from other sources’, then interest expenses on money’s borrowed for earning such income be allowed as deduction under section 57(iii) of the Act. Order dated 22.04.2004 of Delhi Bench of the Tribunal in assessee’s own case in ITA No. 2478/D/00 (90 ITD 301) for AY 1997-98 was cited. 5.4 As to the exclusion of ‘other income’, namely subsidy of Rs. 81,000/- received from Agricultural Processed Food Products Export Development Authority (APEDA) and Insurance claimed of Rs. 1,95,000/- on account of damage caused to the produce of the assessee during the course of transportation in computing deduction u…