While in Pr. CIT v. Scope International Pvt. Ltd.

429 ITR 500High Court2020#24961 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2023.

Judgments citing While in Pr. CIT v. Scope International Pvt. Ltd.

M/S Kerala Feeds Limited, Thrissur vs. DCIT Cir (1)(1) & Tps, Thrissur

In the result, the assessee’s appeal is allowed

ITA 942/COCH/2022[2012-13]Status: DisposedITAT Cochin30 Jun 2023AY 2012-13

Bench: Shri Sanjay Arora, Am & Shri Aby T.Varkey, Jm

For Appellant: Sri. Varghese C.V., CA/ARFor Respondent: Smt.J.M.Jamuna Devi, Sr. DR
Section 115Section 115JSection 143Section 143(1)Section 144Section 147Section 154Section 155Section 2(45)Section 245D

…he manner in which the tax credit is to be allowed. 2.2 Both the sides before us relied on contrary decisions, reading which it transpires that even the Hon'ble High Courts have differed in the matter. While in Pr. CIT v. Scope International Pvt. Ltd. [2020] 429 ITR 500 (Mad) and SREI Infrastructure Finance Ltd. vs. Dy. CIT [2017] 395 ITR 291 (Cal), the Hon'ble High Courts have opined in favour of tax credit being inclusive of surcharge (and education cess), the Hon'ble Allahabad High Court in CIT v. Vacment India [2014] 369 ITR 304 (All) holds otherwise. The decisions by the Tribunal also lie on either side, wi…

Universal Comfort Products Limited, Mumbai vs. DCIT, Circle 8(3)(1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 2530/MUM/2022[2015-16]Status: DisposedITAT Mumbai08 Feb 2023AY 2015-16

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 115JSection 143(1)Section 19Section 2Section 234C

….2019) 7. Considered the rival submissions and material placed on record, we observe that the tax credit adjustment u/s. 115JB and 115JAA are squarely covered issues. The Hon'ble Madras High Court in the case of PR.CIT v. Scope International Pvt. Ltd., [2020] 429 ITR 500 (Madras), has given a clear finding as under: - “9. The Revenue challenged the order passed by the Commissioner of Income-tax (Appeals) before the Tribunal and it was contended before the Tribunal that the Commissioner of Income-tax (Appeals) had no power to direct the Assessing Officer to verify. The Tribunal took note of the decision of the hon…

ACIT, Circle- 19(1), New Delhi vs. Orient Bell Ltd., New Delhi

The appeal of the Revenue is dismissed

ITA 7534/DEL/2017[2016-17]Status: DisposedITAT Delhi25 Aug 2021AY 2016-17

Bench: Ms Suchitra Kamble & Sh. Prashant Maharishi

Section 115JSection 143Section 143(1)

…case and Hon’ble Calcutta’s High Court view in Srei Infrastructure Finance Ltd. (supra) may be adopted and relief to the assessee be allowed. The Ld. AR further submitted that recently Hon’ble Madras High Court in case of PCIT vs. Scope International Pvt. Ltd 429 ITR 500 (Mad) (2019) and CIT vs. Saint Globain Glass India 429 ITR 505 (2020) dismissed the department appeal and held that MAT credit u/s 115JAA includes surcharge and education cess. The Hon’ble Madras High Court relied on the decision of the Hon’ble Supreme 7 Court in case of CIT vs. K. Srinivasan (supra). Relevant extract of Saint Globain India (sup…

While in Pr. CIT v. Scope International Pvt. Ltd. (429 ITR 500) — Cited in 3 Judgments | BharatTax