USV Ltd. v. DCIT

54 SOT 615Income Tax Appellate Tribunal2012#9835 most cited

What is USV Ltd. v. DCIT authority for?

Expenses not reported in a Department of Scientific and Industrial Research (DSIR) certificate are not eligible for deduction under Section 35(2AB).

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2024.

Also referred to as

USV Ltd. v. DCIT · Section 35(2AB) · DSIR certificate · eligible for deduction · ITAT Mumbai

Judgments citing USV Ltd. v. DCIT

Torrent Pharmaceuticals Ltd., Ahmedabad vs. ACIT, Circle-4(1)(2), Ahmedabad

In the result appeal of the Revenue is hereby partly allowed

ITA 1172/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad26 Feb 2024AY 2015-16

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Vartik Choksi, With Shri DhrunalBhatt, ARsFor Respondent: Shri Ritesh Parmar, CIT-DR
Section 143(3)Section 14ASection 35Section 43BSection 80

…vs. CIT [2004] 266 ITR 1 (SC). "Once it is shown that the case of the assessee comes within the letter of the law, he must be taxed, however great the hardship may appear to the judicial mind to be" Further reliance is placed on the judgment of II'AT [2012] 54 SOT 615 (MUM) / [2012] 24 taxmann.com 218 (MUM) [04.07.2012] in the case of USV Ltd. vs. DCIT Circle-32, Mumbai wherein hon'ble tribunal held as under: "Whether expenses not reported in Department of Scientific and Industrial Research (DSLR) certificate, would not be eligible for deduction under section 35(2AB) - Held, yes" Similar issue is considered b…

DCIT, Circle-2(1)(1), Baroda vs. M/S. Sun Pharmaceuticals Industries Ltd., Baroda

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

ITA 1520/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2013-14

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Advocate & Shri Parin Shah
Section 10Section 115JSection 28

…venue. 14. We have given a thoughtful consideration to the order of the Tribunal in earlier years; we find that the Tribunal while deciding the issue in favour of the assessee has followed the decision of the Co-ordinate Bench, Mumbai in the case of USV Ltd. 54 SOT 615. Findings of the Tribunal read as under:- 24. We have carefully perused the orders of the authorities below. We find that the ld. CIT(A) has simply followed the findings of his predecessor for A.Y. 2000-01. We also find that the assessment order for A.Y. 2000-01 has been quashed by the Tribunal vide a ITA Nos. 1199 & 1279/Ahd/2006, which means th…

DCIT, Circle-2(1)(1), Baroda vs. M/S. Sun Pharmaceuticals Industries Ltd., Baroda

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

ITA 1519/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2011-12

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Advocate & Shri Parin Shah
Section 10Section 115JSection 28

…venue. 14. We have given a thoughtful consideration to the order of the Tribunal in earlier years; we find that the Tribunal while deciding the issue in favour of the assessee has followed the decision of the Co-ordinate Bench, Mumbai in the case of USV Ltd. 54 SOT 615. Findings of the Tribunal read as under:- 24. We have carefully perused the orders of the authorities below. We find that the ld. CIT(A) has simply followed the findings of his predecessor for A.Y. 2000-01. We also find that the assessment order for A.Y. 2000-01 has been quashed by the Tribunal vide a ITA Nos. 1199 & 1279/Ahd/2006, which means th…

Sun Pharmaceuticals Industries Limited, Vadodara vs. The Deputy Commissioner of Income Tax, Central Circle-2(1)(1), Baroda

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

ITA 1463/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2013-14

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Advocate & Shri Parin Shah
Section 10Section 115JSection 28

…venue. 14. We have given a thoughtful consideration to the order of the Tribunal in earlier years; we find that the Tribunal while deciding the issue in favour of the assessee has followed the decision of the Co-ordinate Bench, Mumbai in the case of USV Ltd. 54 SOT 615. Findings of the Tribunal read as under:- 24. We have carefully perused the orders of the authorities below. We find that the ld. CIT(A) has simply followed the findings of his predecessor for A.Y. 2000-01. We also find that the assessment order for A.Y. 2000-01 has been quashed by the Tribunal vide a ITA Nos. 1199 & 1279/Ahd/2006, which means th…

Sun Pharmaceuticals Industries Limited, Vadodara vs. The Asst. Commissioner of Income Tax, Central Circle-2(1)(1), Baroda

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

ITA 1462/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2011-12

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Advocate & Shri Parin Shah
Section 10Section 115JSection 28

…venue. 14. We have given a thoughtful consideration to the order of the Tribunal in earlier years; we find that the Tribunal while deciding the issue in favour of the assessee has followed the decision of the Co-ordinate Bench, Mumbai in the case of USV Ltd. 54 SOT 615. Findings of the Tribunal read as under:- 24. We have carefully perused the orders of the authorities below. We find that the ld. CIT(A) has simply followed the findings of his predecessor for A.Y. 2000-01. We also find that the assessment order for A.Y. 2000-01 has been quashed by the Tribunal vide a ITA Nos. 1199 & 1279/Ahd/2006, which means th…

Sun Pharmaceuticals Industries Ltd., Vadodara vs. The Asstt. Commissioner of Income Tax, Central Circel-1, Vadodara

In the result the appeal of the Revenue is dismissed

ITA 929/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin Shah, ArsFor Respondent: Shri N.R. Soni, CIT-DR
Section 92B

…en ue. 14. We have given a thoughtful consideration to the order of the Tribunal in earlier years; we find that the Tribunal while deciding the issue in favour of the assessee has followed the decision of the Co- ordinate Bench, Mumbai in the case of USV Ltd. 54 SOT 615. Findings of the Tribunal read as under:- 24. We have carefully perused the orders of the authorities below. We find that the Id. CIT(A) has simply followed the findings of his predecessor for A.Y. 2000-01. We also find that the assessment order for A. Y. 2000-01 has been quashed by the Tribunal vide a ITA Nos. ITA Nos.922 & 1234/Ahd/2017 (By Rev…

The Dy. Commissioner of Income Tax, Circle-2(1)(1), Baroda vs. M/S. Sun Pharmaceuticals Industries Limited, Vadodara

In the result the appeal of the Revenue is dismissed

ITA 922/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin Shah, ArsFor Respondent: Shri N.R. Soni, CIT-DR
Section 92B

…en ue. 14. We have given a thoughtful consideration to the order of the Tribunal in earlier years; we find that the Tribunal while deciding the issue in favour of the assessee has followed the decision of the Co- ordinate Bench, Mumbai in the case of USV Ltd. 54 SOT 615. Findings of the Tribunal read as under:- 24. We have carefully perused the orders of the authorities below. We find that the Id. CIT(A) has simply followed the findings of his predecessor for A.Y. 2000-01. We also find that the assessment order for A. Y. 2000-01 has been quashed by the Tribunal vide a ITA Nos. ITA Nos.922 & 1234/Ahd/2017 (By Rev…

Sun Pharmaceuticals Industries Ltd., Vadodara vs. The Deputy Commissioner of Income Tax, Central Circle-2(1)(1), Vadodara

In the result the appeal of the Revenue is dismissed

ITA 1237/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin Shah, ArsFor Respondent: Shri N.R. Soni, CIT-DR
Section 92B

…en ue. 14. We have given a thoughtful consideration to the order of the Tribunal in earlier years; we find that the Tribunal while deciding the issue in favour of the assessee has followed the decision of the Co- ordinate Bench, Mumbai in the case of USV Ltd. 54 SOT 615. Findings of the Tribunal read as under:- 24. We have carefully perused the orders of the authorities below. We find that the Id. CIT(A) has simply followed the findings of his predecessor for A.Y. 2000-01. We also find that the assessment order for A. Y. 2000-01 has been quashed by the Tribunal vide a ITA Nos. ITA Nos.922 & 1234/Ahd/2017 (By Rev…

The Dy. Commissioner of Income Tax, Circle-2(1)(1), Baroda vs. M/S. Sun Pharmaceuticals Industries Limited, Vadodara

In the result the appeal of the Revenue is dismissed

ITA 1234/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin Shah, ArsFor Respondent: Shri N.R. Soni, CIT-DR
Section 92B

…en ue. 14. We have given a thoughtful consideration to the order of the Tribunal in earlier years; we find that the Tribunal while deciding the issue in favour of the assessee has followed the decision of the Co- ordinate Bench, Mumbai in the case of USV Ltd. 54 SOT 615. Findings of the Tribunal read as under:- 24. We have carefully perused the orders of the authorities below. We find that the Id. CIT(A) has simply followed the findings of his predecessor for A.Y. 2000-01. We also find that the assessment order for A. Y. 2000-01 has been quashed by the Tribunal vide a ITA Nos. ITA Nos.922 & 1234/Ahd/2017 (By Rev…

DCIT 13(2)(2), Mumbai vs. Sharda Worldwide Exports P. Ltd, Mumbai

ITA 3804/MUM/2016[2011-12]Status: DisposedITAT Mumbai16 Mar 2018AY 2011-12
For Appellant: S/Shri Kunal Beswal/Anuj KishnadwalaFor Respondent: Ms. S. Padmaja -DR
Section 254(1)

…आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण मुंबई “एफ एफ” ” ” ” खंडपीठ खंडपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई एफ एफ खंडपीठ खंडपीठ Income-tax Appellate Tribunal “F”Bench Mumbai एवं रिवश सूद रिवश सूद रिवश सूद, "याियक रिवश सूद सव"ी सव"ी राजे"" राजे"", लेखा लेखा सद"य सद"य एवं "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं "याियक "याियक सद"य सद"य Before S/Sh. Rajendra,Accountant Member & Ravish Sood, Judicial Member आयकर अपील अपील संसंसंसं./I.T.A./3804/Mum/2016, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपील…

Elgi Equipments Ltd., Coimbatore vs. JCIT, Coimbatore

In the result, the appeal of the assessee is partly allowed for statistical purpose

ITA 973/CHNY/2015[2011-12]Status: DisposedITAT Chennai21 Oct 2016AY 2011-12

Bench: Shri Abraham P. George & Shri G. Pavan Kumarआयकर अपील सं./I.T.A. No. 973/Mds/2015 "नधा"रण वष" /Assessment Year : 2011-2012

For Appellant: Shri. N.V. Balaji, AdvocateFor Respondent: Shri. Supriyo Pal, IRS, JCIT
Section 115JSection 234BSection 234CSection 35

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ B’ BENCH : CHENNAI "ी अ"ाहम पी. जॉज",लेखा सद"य एवं "ीजी. पवन कुमार, "या"यकसद"यकेसम" BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 973/Mds/2015 "नधा"रण वष" /Assessment year : 2011-2012 M/s. Elgi Equipments Ltd, Vs. The Joint Commissioner of Elgi Industiral Complex, Income Tax, Trichy Road, Corporate Circle 2, Singanallur, Coimbatore Coimbatore 641 005. [PAN AAACE 4784E] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri. N.V. Balaji, Ad…

USV Ltd. v. DCIT (54 SOT 615) — Cited in 11 Judgments | BharatTax