“Section 2(91)”

Section References (mined)Section 2Section 2(91)2 judgments

DCIT, SWARGATE PUNE vs. GRIHUM HOUSING FINANCE LIMITED, PUNE

In the result, the Cross Objection filed by the assessee is allowed and the appeal filed by the Revenue is dismissed

ITA 1883/PUN/2024[2019-20]Status: DisposedITAT Pune12 Jun 2025AY 2019-20

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2019-20

For Appellant: S/Shri Nikhil Mutha and Abhilash HiranFor Respondent: Shri Ramnath P Murkunde

Section 143(1)Section 2(91)Section 36(1)(va)

assessee had reported its turnover of Rs.248.77 crore for the financial year ended 31st March, 2017. The definition of ‘turnover’ as per section 2(91) of the Companies Act, 2013 was also brought to the notice of the Ld. Addl / JCIT(A). The decision of the Chennai Bench ... Counsel for the assessee that the Income Tax Act has not defined the word ‘turnover’ and the definition of ‘turnover’ as per section 2(91) of the Companies Act, 2013 is as under: “2 (91) “turnover” means gross amount of revenue recognised in the profit and loss account from

PERFETTI VAN MELLE INDIA PVT. LTD.,GURGAON vs. ACIT, CIRCLE-3(1), GURGAON

In the result, the additional ground raised by the assessee is allowed

ITA 463/DEL/2021[2016-17]Status: DisposedITAT Delhi22 Sept 2021AY 2016-17

Bench: The Income Tax Appellate Tribunal, Delhi Bench “I-2”, New Delhi

For Appellant: Mr. Deepak Chopra, AdvFor Respondent: Ms. Meera Shrivastava, CIT (DR)

Section 142(1)Section 143(2)Section 143(3)Section 271(1)(c)Section 80Section 80ISection 92C

turnover, deduction of sales tax should be made from the aggregate of sales price. 63. The term "Turnover" has also been defined under Section 2(91) of the Companies Act, 2013 as follows: "2(91) “turnover” means the aggregate value of the realisation of amount made from the sale, supply