Toughened Glass P. Ltd.: 13 SOT 668 (Del. Trib.) Kirloskar Electrodyne Ltd. v. DCIT

119 ITD 143Income Tax Appellate Tribunal2009#12095 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2020.

Judgments citing Toughened Glass P. Ltd.: 13 SOT 668 (Del. Trib.) Kirloskar Electrodyne Ltd. v. DCIT

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

In the result, appeal of the assessee is partly allowed

ITA 466/DEL/2011[2007-08]Status: DisposedITAT Delhi25 Aug 2020AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishihavells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Circle-12(1), Civil Lines, New Delhi Cr Building Ip Estate, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Havells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Ltu, Nbcc Plaza, Civil Lines, New Delhi Pusp Vihar, Sector-4, Saket, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Acit (Ltu), Vs. Havells India Ltd, Nbcc Plaza, Pusp Vihar, Sector- 1/7 Ram Kishore Road, 4, Saket, New Delhi Civil Lines, New Delhi Pan: Aaach0351E (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Saras Kumar, Sr. DR
Section 143(3)Section 144ASection 14ASection 80H

…IA 145 taxman 22 ix. Joyco India P. Ltd. v. ITO: [2009] 122 TTJ 940 (Del. Trib.): 80IA x. G. S. C. Toughened Glass P. Ltd.: 13 SOT 668 (Del. Trib.) Kirloskar Electrodyne Ltd. v. DCIT: 87 ITD 264 (Pune Trib.) xi. xii. Asst. CIT v. Biotech Medicals P. Ltd.: 119 ITD 143 (Hyd Trib.) 17 CIT vs Universal Pipes (P) Ltd.: 211 Taxman 420 (Gauhati) xiii. 33. The learned departmental representative vehemently supported the order of the learned CIT – A stating that fixed deposit receipt and National savings certificate interest cannot be regarded as business income and has to be treated as income from other sources. He…

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

In the result, appeal of the assessee is partly allowed

ITA 6073/DEL/2010[2007-08]Status: DisposedITAT Delhi25 Aug 2020AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishihavells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Circle-12(1), Civil Lines, New Delhi Cr Building Ip Estate, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Havells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Ltu, Nbcc Plaza, Civil Lines, New Delhi Pusp Vihar, Sector-4, Saket, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Acit (Ltu), Vs. Havells India Ltd, Nbcc Plaza, Pusp Vihar, Sector- 1/7 Ram Kishore Road, 4, Saket, New Delhi Civil Lines, New Delhi Pan: Aaach0351E (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Saras Kumar, Sr. DR
Section 143(3)Section 144ASection 14ASection 80H

…IA 145 taxman 22 ix. Joyco India P. Ltd. v. ITO: [2009] 122 TTJ 940 (Del. Trib.): 80IA x. G. S. C. Toughened Glass P. Ltd.: 13 SOT 668 (Del. Trib.) Kirloskar Electrodyne Ltd. v. DCIT: 87 ITD 264 (Pune Trib.) xi. xii. Asst. CIT v. Biotech Medicals P. Ltd.: 119 ITD 143 (Hyd Trib.) 17 CIT vs Universal Pipes (P) Ltd.: 211 Taxman 420 (Gauhati) xiii. 33. The learned departmental representative vehemently supported the order of the learned CIT – A stating that fixed deposit receipt and National savings certificate interest cannot be regarded as business income and has to be treated as income from other sources. He…

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

In the result, appeal of the assessee is partly allowed

ITA 6072/DEL/2010[2004-05]Status: DisposedITAT Delhi25 Aug 2020AY 2004-05

Bench: Shri Amit Shukla & Shri Prashant Maharishihavells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Circle-12(1), Civil Lines, New Delhi Cr Building Ip Estate, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Havells India Ltd, Vs. Dcit, 1/7 Ram Kishore Road, Ltu, Nbcc Plaza, Civil Lines, New Delhi Pusp Vihar, Sector-4, Saket, Pan: Aaach0351E New Delhi (Appellant) (Respondent) Acit (Ltu), Vs. Havells India Ltd, Nbcc Plaza, Pusp Vihar, Sector- 1/7 Ram Kishore Road, 4, Saket, New Delhi Civil Lines, New Delhi Pan: Aaach0351E (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Saras Kumar, Sr. DR
Section 143(3)Section 144ASection 14ASection 80H

…IA 145 taxman 22 ix. Joyco India P. Ltd. v. ITO: [2009] 122 TTJ 940 (Del. Trib.): 80IA x. G. S. C. Toughened Glass P. Ltd.: 13 SOT 668 (Del. Trib.) Kirloskar Electrodyne Ltd. v. DCIT: 87 ITD 264 (Pune Trib.) xi. xii. Asst. CIT v. Biotech Medicals P. Ltd.: 119 ITD 143 (Hyd Trib.) 17 CIT vs Universal Pipes (P) Ltd.: 211 Taxman 420 (Gauhati) xiii. 33. The learned departmental representative vehemently supported the order of the learned CIT – A stating that fixed deposit receipt and National savings certificate interest cannot be regarded as business income and has to be treated as income from other sources. He…

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

…ors, relating to the sale proceeds, were also found eligible for claim of' deduction u/s 80IB of the Act. In support of his argument, Ld Counsel 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 pag…

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

…tors, relating to the sale proceeds, were also found eligible for claim of deduction u/s 80IB of the Act. In support of his argument, Ld Counsel 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 pag…

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

…tors, relating to the sale proceeds, were also found eligible for claim of deduction u/s 80IB of the Act. In support of his argument, Ld Counsel 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 pag…

MARICO LTD.,MUMBAI vs. ADDL.C.I.T. RG. 9(2), MUMBAI

The appeal of the assessee is allowed

ITA 8858/MUM/2011[2007-08]Status: DisposedITAT Mumbai18 May 2016AY 2007-08
For Appellant: Shri P.J. Pardiwala and Shri Nitesh JoshiFor Respondent: Shri N.K. Chand-CIT
Section 254(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “केकेकेके” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“K”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं सी. एन. "साद,"याियक सद"य Before S/Sh.Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर अपील आयकर अपील संसंसंसं./I.T.A./8858/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2007-08 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/s. Marico Ltd. ACIT-6(3), Range-9(2) Rang Sharda, K.C. Marg, Bandra (W) Aayakar Bhavan, M.K. Road Vs. Mumbai-400 050. Mumbai-400 020. PAN: AAACM 7493 G (अपीलाथ"…

HYGIENIC RESEARCH INSTITUTE PVT. LTD.(ERSTWHILE HRI COSMETICS (INDIA)PVT. LTD.),MUMBAI vs. ITO, WARD- 8(2)(1), MUMBAI

Appeal is allowed in favour of the assessee,in part

ITA 4741/MUM/2014[2010-11]Status: DisposedITAT Mumbai29 Feb 2016AY 2010-11
For Appellant: Ms. Usha PrajapatiFor Respondent: Shri B.D. Naik
Section 143(3)Section 254(1)Section 41(1)Section 80I

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, ‘एच’ खंडपीठ अिधकरण खंडपीठ खंडपीठ मुंबई खंडपीठ मुंबई मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI “H” BENCH सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"", लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं राम लाल नेगी एवं राम लाल नेगी राम लाल नेगी, , , , "याियक सद"य राम लाल नेगी "याियक सद"य "याियक सद"य "याियक सद"य Before S/Sh. Rajendra,Accountant Member & Ram Lal Negi,Judicial Member आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं/.ITA No.4741/Mum/2014,िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष"/Assessment Year-2010-11 वष" Hygienic…

Toughened Glass P. Ltd.: 13 SOT 668 (Del. Trib.) Kirloskar Electrodyne Ltd. v. DCIT (119 ITD 143) — Cited in 8 Judgments | BharatTax