V.M. Salgaonkar & Brother (P) Ltd. v. ACIT

281 CTR 191High Court2015#20289 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 143(3)Section 145Section 254(3)Section 80ASection 80ABSection 80B(5)Section 80CSection 80HHC

Issues it is cited on

section 80absection 80csection 80hhsection 80hhcsection 80aeligible businesssection 80iasection 80igross total incomeincome from other sourcessection 80prescribed

Judgments citing V.M. Salgaonkar & Brother (P) Ltd. v. ACIT

ACIT, New Delhi vs. M/S. Mmtc Ltd., New Delhi

In the result, the appeal of the assessee in ITA No

ITA 3290/DEL/2010[2003-04]Status: DisposedITAT Delhi30 Jan 2024AY 2003-04

Bench: Shri N.K. Billaiya & Ms Astha Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Subhra Jyoti Chakraborty, CIR-DR
Section 2Section 80ASection 80B(5)Section 80CSection 80H

…of section 80HHC (3)(c) of the Act in arriving as the total income. Ld. Counsel relied for judgment of Hon’ble Supreme Court of India in CIT vs. Williamson Financial Services 297 ITR 17 and Bombay High Court in V. M. Salgaoncar Sales International vs. ACIT : 281 CTR 191. 26. Ld. Counsel relied judgment of Hon’ble Supreme Court of India in Commissioner of Income Tax v. Reliance Energy Ltd (2021) 127 taxmann.com 69 to draw an analogy, where in regard to section 80IA it is held that the scope of sub section 5 of section 80IA is limited to determination of quantum of deduction under sub section (1) of section IA by…

Mmtc Limited, New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 2488/DEL/2010[2003-04]Status: DisposedITAT Delhi30 Jan 2024AY 2003-04

Bench: Shri N.K. Billaiya & Ms Astha Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Subhra Jyoti Chakraborty, CIR-DR
Section 2Section 80ASection 80B(5)Section 80CSection 80H

…of section 80HHC (3)(c) of the Act in arriving as the total income. Ld. Counsel relied for judgment of Hon’ble Supreme Court of India in CIT vs. Williamson Financial Services 297 ITR 17 and Bombay High Court in V. M. Salgaoncar Sales International vs. ACIT : 281 CTR 191. 26. Ld. Counsel relied judgment of Hon’ble Supreme Court of India in Commissioner of Income Tax v. Reliance Energy Ltd (2021) 127 taxmann.com 69 to draw an analogy, where in regard to section 80IA it is held that the scope of sub section 5 of section 80IA is limited to determination of quantum of deduction under sub section (1) of section IA by…

Mmtc Ltd vs. DCIT, Circle-5(1)

The appeal is allowed, with aforesaid consequences, as directed in ground wise findings

ITA 1722/DEL/2006[2003-2004]Status: DisposedITAT Delhi30 Jun 2023AY 2003-2004

Bench: Sh. G.S.Pannu, Hon’Ble & Sh. Anubhav Sharmam/S. Mmtc Ltd., Scope Vs. Dcit, Complex, Circle-5(1) Core 1,7, Institutional Area, New Delhi Lodhi Road, New Delhi- 110003 Pan : (Appellant) (Respondent)

Section 143(3)Section 44ASection 80Section 80H

…of section 80HHC (3)(c) of the Act in arriving as the total income. Ld. Counsel relied for judgment of Hon’ble Supreme Court of India in CIT vs. Williamson Financial Services 297 ITR 17 and Bombay High Court in V. M. Salgaoncar Sales International vs. ACIT : 281 CTR 191. 26. Ld. Counsel relied judgment of Hon’ble Supreme Court of India in Commissioner of Income Tax v. Reliance Energy Ltd (2021) 127 taxmann.com 69 to draw an analogy, where in regard to section 80IA it is held that the scope of sub section 5 of section 80IA is limited to determination of quantum of deduction under sub section (1) of section IA by…

DCIT-2(3), Mumbai vs. M/S. Zensar Technologies Ltd., Mumbai

In the result, the appeal is partly allowed

ITA 5653/MUM/2009[2004-05]Status: DisposedITAT Mumbai19 Apr 2023AY 2004-05

Bench: Amit Shukla () & Ms. Padmavathy S. ()

Section 10ASection 80Section 92

…HHE. The Ld.AR also placed reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs Reliance Energy Ltd (2022) 44 ITR 346 (SC) and also on the decision of the Bombay High Court in the case of V.M. Salgaonkar & Brother (P) Ltd vs ACIT (2015) 281 CTR 191 (Bombay). 20 We heard the parties & perused the material on record. We notice that the similar issue has been considered by the Hon’ble Supreme Court in the case of Reliance Energy Ltd (supra) where it is held that – 9. The controversy in this case pertains to the deduction under Section 80-IA of the Act being allowed to the extent of ‘business…

V.M. Salgaonkar & Brother (P) Ltd. v. ACIT (281 CTR 191) — Cited in 4 Judgments | BharatTax