Vijay Industries v. CIT

412 ITR 1Supreme Court of India2019#12771 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2022 to 2024.

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Issues it is cited on

scientific research expendituresection 6(3)section 80g(1)section 80absection 96section 42section 80g(2)section 14a(1)opening wdvsection 92c(3)set off of lossesweighted deduction

Judgments citing Vijay Industries v. CIT

Sundaram Fasteners Limited, Chennai vs. DCIT Corporate Circle 6(2), Chennai

In the result, appeal filed by the assessee is partly allowed for

ITA 3236/CHNY/2017[2013-14]Status: DisposedITAT Chennai26 Jul 2024AY 2013-14

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.3236/Chny/2017 िनधा"रण वष"/Assessment Year: 2013-14 V. M/S.Sundram Fasteners Ltd., The Dcit, 98-A, 7Th Floor, Corporate Circle-6(2), Dr.Radhakrishnan Salai, Chennai. Mylapore, Chennai-600 004. [Pan: Aaacs 8779 D] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Vikaram VijayaraghavanFor Respondent: Shri A. Sasikumar, CIT

…10AA. SEZ Unit-I has been claiming deduction u/s. 10AA after deducting tax depreciation and investment allowance for computing the business income as per Section 10AA of the Income tax Act. The Supreme Court in the case of Vijay Industries Vs CIT reported in 412 ITR 1 SC observed that the scheme of the Act itself differentiates between the concept of “Income” under the Act and “Profits and Gains”. On reference to income-linked deduction requires computation of “income” after allowance of all deductions and allowances wherein, in case of deduction linked to “profits and gains”, deduction can be allowed with refer…

DCIT- 3(4), Mumbai vs. M/S Reliance Industries Limited, Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2588/MUM/2022[2018-19]Status: DisposedITAT Mumbai18 Oct 2023AY 2018-19

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…the AO should not resort to the provisions of Chapter IV of the Act for computing “profits of undertaking”. In support of this proposition, the assessee relied upon the decision rendered by Hon’ble Supreme Court in the case of Vijay Industries vs. CIT (2019)(412 ITR 1)(SC), wherein it was held that the deduction u/s 80HH should be allowed without deducting depreciation and investment allowance as per Income tax Act. The AO did not accept above said contentions of the assessee. The AO noticed that the decision in the above said case has been rendered by Hon’ble Supreme Court in the context of sec. 80HH of the Act…

DCIT-3(4), Mumbai vs. M/S Reliance Industries Limited, Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2587/MUM/2022[2017-18]Status: DisposedITAT Mumbai18 Oct 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…the AO should not resort to the provisions of Chapter IV of the Act for computing “profits of undertaking”. In support of this proposition, the assessee relied upon the decision rendered by Hon’ble Supreme Court in the case of Vijay Industries vs. CIT (2019)(412 ITR 1)(SC), wherein it was held that the deduction u/s 80HH should be allowed without deducting depreciation and investment allowance as per Income tax Act. The AO did not accept above said contentions of the assessee. The AO noticed that the decision in the above said case has been rendered by Hon’ble Supreme Court in the context of sec. 80HH of the Act…

Reliance Industries Limited, Mumbai vs. Dy Commissioner of Income Tax Circle-3(4), Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2318/MUM/2022[2017-18]Status: DisposedITAT Mumbai18 Oct 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…the AO should not resort to the provisions of Chapter IV of the Act for computing “profits of undertaking”. In support of this proposition, the assessee relied upon the decision rendered by Hon’ble Supreme Court in the case of Vijay Industries vs. CIT (2019)(412 ITR 1)(SC), wherein it was held that the deduction u/s 80HH should be allowed without deducting depreciation and investment allowance as per Income tax Act. The AO did not accept above said contentions of the assessee. The AO noticed that the decision in the above said case has been rendered by Hon’ble Supreme Court in the context of sec. 80HH of the Act…

Reliance Industries Ltd., Mumbai vs. ACIT Circle 3(4), Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2317/MUM/2022[2018-19]Status: DisposedITAT Mumbai18 Oct 2023AY 2018-19

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…the AO should not resort to the provisions of Chapter IV of the Act for computing “profits of undertaking”. In support of this proposition, the assessee relied upon the decision rendered by Hon’ble Supreme Court in the case of Vijay Industries vs. CIT (2019)(412 ITR 1)(SC), wherein it was held that the deduction u/s 80HH should be allowed without deducting depreciation and investment allowance as per Income tax Act. The AO did not accept above said contentions of the assessee. The AO noticed that the decision in the above said case has been rendered by Hon’ble Supreme Court in the context of sec. 80HH of the Act…

Reliance Industries Ltd., Mumbai vs. Asstt. CIT-CC-3(4), Mumbai

In the result, appeal by the Revenue is dismissed

ITA 579/MUM/2021[2016-17]Status: DisposedITAT Mumbai14 Oct 2022AY 2016-17

Bench: Shri Pramod Kumar, Vice Preside & Shri Sandeep Singh Karhail

For Appellant: Shri Nimesh Vora a/wFor Respondent: Shri Chetan M. Kacha, Sr. AR
Section 115JSection 143Section 144C(3)Section 14ASection 250Section 250(6)Section 32Section 92CSection 92C(3)

…4. Whether, on the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in directing AO to grant deduction u/s 10AA with reference to profits and gains as determined by Hon'ble Supreme court in the case of Vijay Industries v. CIT [2019] 412 ITR 1 (SC) in Civil Appeal No 1581-1582 of 2005. Rs.347,32,20,835/- 5. Whether, on the facts and in the circumstances of the case and in law, the Ld.CIT(A) was right in directing AO to grant deduction u/s 10AA with reference to profits and gains of SEZ unit for manufacture of Polypropylene and other petrochemical products as determined by Hon'ble Supreme…

ACIT -3(4), Mumbai vs. Reliance Industries Ltd, Mumbai

In the result, appeal by the Revenue is dismissed

ITA 1438/MUM/2021[2016-17]Status: DisposedITAT Mumbai14 Oct 2022AY 2016-17

Bench: Shri Pramod Kumar, Vice Preside & Shri Sandeep Singh Karhail

For Appellant: Shri Nimesh Vora a/wFor Respondent: Shri Chetan M. Kacha, Sr. AR
Section 115JSection 143Section 144C(3)Section 14ASection 250Section 250(6)Section 32Section 92CSection 92C(3)

…4. Whether, on the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in directing AO to grant deduction u/s 10AA with reference to profits and gains as determined by Hon'ble Supreme court in the case of Vijay Industries v. CIT [2019] 412 ITR 1 (SC) in Civil Appeal No 1581-1582 of 2005. Rs.347,32,20,835/- 5. Whether, on the facts and in the circumstances of the case and in law, the Ld.CIT(A) was right in directing AO to grant deduction u/s 10AA with reference to profits and gains of SEZ unit for manufacture of Polypropylene and other petrochemical products as determined by Hon'ble Supreme…

Tata Consultancy Services Ltd, Mumbai vs. Asst CIT Ltu-1, Mumbai

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

ITA 1650/MUM/2016[2011-12]Status: DisposedITAT Mumbai06 Apr 2022AY 2011-12

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Porus Kaka, Sr. AdvocateFor Respondent: Ms. Vatsalaa Jha, CIT–DR
Section 115JSection 143(3)Section 144C(1)Section 144C(13)Section 144C(5)Section 2(43)Section 37Section 40Section 90Section 91

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 1650/Mum./2016 (Assessment Year : 2011–12) Tata Consultancy Services Ltd. 9th Floor, Nirmal Building, Nariman Point ……………. Appellant Mumbai 400 021 PAN – AAACR4849R v/s Asstt. Commissioner of Income Tax ……………. Respondent Large Taxpayer Unit–1, Mumbai ITA No. 1054/Mum./2016 (Assessment Year : 2011–12) Asstt. Commissioner of Income Tax ……………. Appellant Large Taxpayer Unit–1, Mumbai v/s Tata Consultancy Services Ltd. 9th Floor, Nirmal Building, Nariman Poi…

Vijay Industries v. CIT (412 ITR 1) — Cited in 8 Judgments | BharatTax