Virtusa (India) (P) Ltd. v. DCIT

157 ITD 1160Income Tax Appellate Tribunal2016#8786 most cited

What is Virtusa (India) (P) Ltd. v. DCIT authority for?

MAT credit under Section 115JAA of the Income Tax Act, brought forward from earlier years, is to be set off against the tax on total income, including surcharge and education cess, rather than being adjusted before charging such surcharge and cess.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2018 to 2024.

Also referred to as

Virtusa (India) (P) Ltd. v. DCIT · 157 ITD 1160 · Section 115JAA · MAT credit · set off · surcharge · education cess · brought forward MAT credit · tax on total income

Sections most often in play

Section 115JAASection 115JB

Issues it is cited on

scientific research expendituresection 35(1)(i)section 115jaasection 115osection 237section 39section 115jamat credittransferee companysection 35(1)transferor companysection 288

Judgments citing Virtusa (India) (P) Ltd. v. DCIT

Crystal Crop Protection Limited, Delhi vs. DCIT, Delhi

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

ITA 302/DEL/2022[2011-12]Status: DisposedITAT Delhi29 Aug 2024AY 2011-12

Bench: Shri Kul Bharat & Shri Brajesh Kumar Singh[Assessment Year: 2011-12]

Section 115JSection 143(3)Section 14ASection 244ASection 254

…e laws relied by the Ld. CIT(A) are as under:- 1. CIT vs K. Srinivasan [83 ITR 346](SC) 2. Srei Infrastructure Finance Ltd. vs DCIT [395 ITR 291][Calcutta] 3. M/s Scope International Pvt. Ltd. [TCA No.588 of 2019][Madras] 4. Virtus (India) (P.) Ltd. vs DCIT [157 ITD 1160] [Hyd Trib.] 5. Bhagwati Oxygen Ltd. vs ACIT [167 ITD 645] [Kolkata Trib.] 6. M/s Savita Oil Technologies Ltd. vs ACIT [ITA No.3066/Mum/2015] dated 07.02.2017 5. Aggrieved by the order of the ld. CIT(A), the assessee is in appeal before us. 6. The ld. AR submitted the same arguments as made before the ld. CIT(A) and filed a written submissio…

DCIT, Circle-5(1)(1), Mumbai vs. Dahejharbour and Infrastructure Pvt. Ltd, Mumbai

In the result, appeal of the assessee is allowed as indicated above

ITA 2792/MUM/2024[2016-17]Status: DisposedITAT Mumbai30 Jul 2024AY 2016-17

Bench: Shri Pavan Kumar Gadale, Jm & Ms Padmavathy S, Am

For Appellant: Shri Shailesh Bandi, CAFor Respondent: Shri Nayanjyoti Nath, Sr. DR
Section 115JSection 143(1)

…s: - (i). Srei infrastructure Finance Ltd., v. DCIT [395 ITR 291 (Calcutta)] (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii). M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. 4. In the case of Srei infrastructure Finance Ltd., v. DCIT (supra) the Hon'ble Calcutta High Court held that MAT…

J.B.Chemicals & Pharmaceuticals Ltd., Mumbai vs. DCIT -CC -2(1), Mumbai

The appeals of the assessee are partly allowed

ITA 2009/MUM/2019[2013-14]Status: DisposedITAT Mumbai27 Jun 2023AY 2013-14

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…& 2009/Mum/2019 ITA 4656 & 4657/M/2018 J.B. Chemicals & Pharmaceuticals Ltd (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii). M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. 4. In the case of Srei infrastructure Finance Ltd., v. DCIT (supra) the Hon'ble Calcutta High Court held that MAT…

J.B.Chemicals & Pharmaceuticals Ltd., Mumbai vs. DCIT -CC -2(1), Mumbai

The appeals of the assessee are partly allowed

ITA 2008/MUM/2019[2012-13]Status: DisposedITAT Mumbai27 Jun 2023AY 2012-13

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…& 2009/Mum/2019 ITA 4656 & 4657/M/2018 J.B. Chemicals & Pharmaceuticals Ltd (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii). M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. 4. In the case of Srei infrastructure Finance Ltd., v. DCIT (supra) the Hon'ble Calcutta High Court held that MAT…

J.B. Chemicals and Pharmaceutical Ltd, Mumbai vs. DCIT Cen Cir 2(1), Mumbai

The appeals of the assessee are partly allowed

ITA 4657/MUM/2018[2015-16]Status: DisposedITAT Mumbai27 Jun 2023AY 2015-16

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…& 2009/Mum/2019 ITA 4656 & 4657/M/2018 J.B. Chemicals & Pharmaceuticals Ltd (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii). M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. 4. In the case of Srei infrastructure Finance Ltd., v. DCIT (supra) the Hon'ble Calcutta High Court held that MAT…

J.B. Chemicals and Pharmaceutical Ltd, Mumbai vs. DCIT Cen Cir 2(1), Mumbai

The appeals of the assessee are partly allowed

ITA 4656/MUM/2018[2014-15]Status: DisposedITAT Mumbai27 Jun 2023AY 2014-15

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…& 2009/Mum/2019 ITA 4656 & 4657/M/2018 J.B. Chemicals & Pharmaceuticals Ltd (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii). M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. 4. In the case of Srei infrastructure Finance Ltd., v. DCIT (supra) the Hon'ble Calcutta High Court held that MAT…

M/S. Magnum Ceramics Pvt. Ltd., Morbi vs. The Assistant Commissioner of Income Tax, Morbi Circle, Morbi

In the result, appeal of assessee is allowed

ITA 127/RJT/2019[2012-13]Status: DisposedITAT Rajkot28 Dec 2022AY 2012-13

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year :2012-13 M/S.Magnum Ceramic P.Ltd. The Acit, Morbi Circle Plot No.207/24, Gidc Estate Vs Morbi. 8-A, National Highway At. Refaleshwar Morbi 362 268 Pan : Aafcm 2216 G

For Appellant: Shri B.D. Gupta, Sr.DR
Section 115ASection 115JSection 139(1)Section 143(1)Section 154Section 250(6)

…Srei infrastructure Finance Ltd., v. DCIT [395 ITR 291 (Calcutta)] (ii) M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019 (Madras HC). (iii) Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv) (Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v) Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi) SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii) M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. In view of the consistent judicial view as above, the denial of tax credit u/s 115JAA of the Act to the extent of sur…

Peninsula Facility Management Services Ltd., Mumbai vs. Asstt. CIT -CPC, Mumbai

In the result, assessee’s appeal allowed

ITA 803/MUM/2021[2014-15]Status: DisposedITAT Mumbai14 Dec 2021AY 2014-15

Bench: Shri Shamim Yahya (Am) & Ms. Suchitra Raghunath Kamble (Jm)

For Appellant: Shri Hardik NirmalFor Respondent: Shri Ashish Kumar
Section 115JSection 143Section 143(1)Section 234ASection 4

…s: - (i). Srei infrastructure Finance Ltd., v. DCIT [395 ITR 291 (Calcutta)] (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii). M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. 4. In the case of Srei infrastructure Finance Ltd., v. DCIT (supra) the Hon'ble Calcutta High Court held that MAT…

Tata Motors Ltd., Mumbai vs. DCIT (Ltu)-2, Mumbai

In the result, appeal of the assessee is allowed as indicated above

ITA 2397/MUM/2019[2014-15]Status: DisposedITAT Mumbai25 Jun 2021AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Blem/S. Tata Motors Ltd., V. Dcit (Ltu) –2 Bombay House, 24 Homi Mody Street 29Th Floor, Centre -1 Hutatma Chowk, Mumbai - 400001 World Trade Centre, Cuffe Parade Mumbai - 400005 Pan: Aaact2727Q

For Appellant: Shri Nikhil TiwariFor Respondent: Shri Sunil Deshpande
Section 115JSection 154

…s: - (i). Srei infrastructure Finance Ltd., v. DCIT [395 ITR 291 (Calcutta)] (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii). M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. 3 M/s. Tata Motors Ltd., 4. In the case of Srei infrastructure Finance Ltd., v. DCIT (supra) the Hon'ble Calcutta…

Godrej Tyson Foods Limited, Mumbai vs. ACIT Range 14(1)(2), Mumbai

ITA 6672/MUM/2018[2016-17]Status: DisposedITAT Mumbai05 Feb 2020AY 2016-17

Bench: Shri Pawan Singh, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 6672/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2016-17)

For Appellant: Shri M. M. Golwala & ShriFor Respondent: Shri V. Vinod Kumar, DR
Section 115JSection 143(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JM & SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 6672/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2016-17) ACIT -14(1)(2), Godrej Tyson Foods Ltd. Room No. 470, 4th floor, M/s Kalyaniwalla & Aayakar Bhavan, M.K. बिधम/ Mistry LLP, Esplande Road, Mumbai-400 020 House, 2nd floor, 29, Vs. Haxarimal Somani Marg, Fort, Mumbai – 400 001 स्थायीलेखासं./जीआइआरसं./PAN No. AADCG1614N (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri M. M. Golwala & Shri Sharukh Bhesania, AR प्रत्यथीकीओरसे/Respondentby : Shri V.…

Si Group India P. Ltd, Navi Mumbai vs. DCIT (Ltu), Mumbai

The appeals of the assessee are partly allowed

ITA 2350/MUM/2017[2008-09]Status: DisposedITAT Mumbai11 Oct 2018AY 2008-09

Bench: Shri Joginder Singh & Shri Ramit Kochar

Section 115JSection 154

…-09 was wrong, and naturally contrary to law. 13. We, as such, answer the question in the affirmative and against the assessee…..” 6. Further, the reliance was placed on the decisions of Coordinate Bench in the case of Virtusa (India) (P) Ltd. vs. DCIT (2016) 157 ITD 1160 (Hyd) and in the case of Bhagwati Oxegen Ltd. vs. ACIT (2017) 51 CCH 0368 Kol Trib. It was accordingly submitted that the assessee has rightly claimed the MAT credit well within the four corners of provisions of section 115JAA. The relief may kindly be granted by allowing the MAT credit to the extent of Rs. 10,41,894/- as against Rs. 6,59,098/-…

Group India P. Ltd, Navi Mumbai vs. DCIT (Ltu), Mumbai

The appeals of the assessee are partly allowed

ITA 2348/MUM/2017[2008-09]Status: DisposedITAT Mumbai11 Oct 2018AY 2008-09

Bench: Shri Joginder Singh & Shri Ramit Kochar

Section 115JSection 154

…-09 was wrong, and naturally contrary to law. 13. We, as such, answer the question in the affirmative and against the assessee…..” 6. Further, the reliance was placed on the decisions of Coordinate Bench in the case of Virtusa (India) (P) Ltd. vs. DCIT (2016) 157 ITD 1160 (Hyd) and in the case of Bhagwati Oxegen Ltd. vs. ACIT (2017) 51 CCH 0368 Kol Trib. It was accordingly submitted that the assessee has rightly claimed the MAT credit well within the four corners of provisions of section 115JAA. The relief may kindly be granted by allowing the MAT credit to the extent of Rs. 10,41,894/- as against Rs. 6,59,098/-…