Section 80HHE of the Income Tax Act

102 judgments on BharatTax turn on Section 80HHE.

Judgments on Section 80HHE

Rmsi Pvt Ltd, Delhi vs. ACIT, Circle-20(2), Delhi

In the result, the appeal of the assessee is allowed for the statistical purpose

ITA 3847/DEL/2025[2003-04]Status: DisposedITAT Delhi14 Jan 2026AY 2003-04

Bench: Sh. S. Rifaur Rahman & Sh. Sudhir Kumarassessment Year: 2003-04 M/S Rmsi Private Limited, Vs Acit, Cirlce 20(2) 50/9, 1St Floor, Tolstoy New Delhi Lane, Janpath, Janpath S.O., New Delhi – 110 001 Pan: Aaacr0680C (Appellant) (Respondent)

Section 10ASection 10A(9)Section 143(3)Section 254Section 6Section 80H

Assistant Commissioner of Income-Tax, Pune vs. M/S. Visteon Engg. Centre (I) Pvt. Ltd., Pune

In the result, appeal filed by the Revenue is dismissed

ITA 625/PUN/2016[2011-12]Status: DisposedITAT Pune28 Nov 2025AY 2011-12

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.625/Pun/2016 Assessment Year : 2011-12

For Appellant: Shri Amit BobdeFor Respondent: Shri Paras S. Savla
Section 10ASection 143(3)

M/S. Larsen & Tourbro Ltd., Mumbai vs. Dy Commissioner of Income Tax, Central Circle-2(2) & 5(4), Mumbai

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

ITA 1010/MUM/2022[2004-05]Status: DisposedITAT Mumbai23 Jan 2025AY 2004-05

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjeeassessment Year : 2004-05 M/S. Larsen & Toubro Ltd., Deputy Commissioner Of L&T House, Income Tax, N.M. Marg, Vs. Central Circle-5(4), Ballard Estate, Fort, [Erstwhile Income Tax Officer-2(2), Mumbai] Mumbai 19Th Floor, Air India Building, Pan : Aaacl0140P Nariman Point, Mumbai (Appellant) (Respondent)

For Appellant: Shri J.D. Mistry &For Respondent: Dr. K.R. Subhash, CIT-DR
Section 143(3)Section 147Section 148Section 80Section 80HSection 80I

Ibm Global Services India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-11(1), Bangalore

In the result, the appeal filed by the assessee stands allowed

ITA 3464/BANG/2004[2000-2001]Status: DisposedITAT Bangalore31 Jul 2024AY 2000-2001

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2000-2001

For Appellant: Shri Sharath Rao, CAFor Respondent: Shri D.K. Mishra, CIT-DR
Section 10ASection 10A(2)Section 10A(2)(ia)Section 142(1)Section 143(2)Section 143(3)

Larsen & Toubro Ltd, Mumbai vs. DCIT RG 2(2), Mumbai

ITA 6589/MUM/2013[2004-05]Status: DisposedITAT Mumbai11 Dec 2023AY 2004-05
For Appellant: Shri J. D. Mistry, Sr. AdvocateFor Respondent: Dr. Yogesh Kamat
Section 115JSection 143(3)Section 14ASection 40A(9)Section 80HSection 92C

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

In the result, ground No.5 and the additional ground of appeal are allowed

ITA 2907/MUM/2008[2002-2003]Status: DisposedITAT Mumbai28 Aug 2023AY 2002-2003

Bench: Shri Vikas Awasthy & Shrigagan Goyalआअसं.2907/मुं/2008 ("न.व.2002-03) Zensar Technologies Ltd. Magnet House, 2Nd Floor, Narottam Morarjee Marg, Ballard Estate, Mumbai 400 038. Pan: Aaacf-0742-K ...... अपीलाथ"/Appellant बनाम Vs. Dy. Commissioner Of Income Tax, Circle 2(31), Mumbai Mumbai. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By Shri Nitesh Joshi, Advocate : ""तवाद" "वारा/Respondent By : S/Shri Jasdeep Singh, Cit-Dr & Pratap Narayan Sharma, Sr. Ar सुनवाई क" "त"थ/ Date Of Hearing : 02/06/2023 घोषणा क" "त"थ/ Date Of Pronouncement : 28/08/2023 आदेश/Order

For Respondent: S/Shri Jasdeep Singh, CIT-DR &
Section 10ASection 115JSection 234DSection 80HSection 94(7)

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

In the result, appeal filed by the revenue is dismissed

ITA 2908/MUM/2008[2003-2004]Status: DisposedITAT Mumbai12 May 2023AY 2003-2004

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Zensor Technologies Ltd V. Acit-2(3) Magnet House, 2Nd Floor Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai- 400038 Pan: Aaacf0742K (Appellant) (Respondent) Acit- 2(3) V. M/S. Zensor Technologies Ltd Room No. 555, Aayakar Bhavan Magnet House, 2Nd Floor Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai- 400038 Pan: Aaacf0742K (Appellant) (Respondent)

Section 10ASection 80HSection 92Section 92(1)Section 92CSection 94(7)

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

Cgi Information Systems vs. Deputy Commissioner

Appeal is allowed;

ITA/822/2017HC Karnataka24 Jan 2023

Bench: P.S.DINESH KUMAR,G BASAVARAJA

Section 260Section 80H

Cgi Information Systems and Management vs. The Income Tax Officer

Appeal is allowed

ITA/610/2016HC Karnataka23 Jan 2023

Bench: P.S.DINESH KUMAR,G BASAVARAJA

Section 10ASection 260Section 80H

Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore vs. M/S. Wipro Ge Medical Systems Limited, Bangalore

In the result, the appeal filed by the assessee stands allowed for statistical purposes

ITA 1020/BANG/2007[2000-01]Status: DisposedITAT Bangalore30 Nov 2022AY 2000-01

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2000-01 M/S. Wipro Ge The Deputy Medical Systems Ltd., Commissioner Of Plot No. 4, Kadugodi Income Tax, Indl. Area, Central Circle – Sadaramangala, 1(3), Vs. Bangalore – 560 067. Bangalore. Pan: Aaacw1685G Appellant Respondent : Shri K.R. Pradeep & Assessee By Smt. Girija G.P., Advocates : Shri K.R. Narayana, Addl. Revenue By Cit-Dr Date Of Hearing : 21-10-2022 Date Of Pronouncement : 30-11-2022 Order Per Beena Pillaipresent Appeal Arises Out Of Remand By Hon'Ble Karnataka High Court In Ita No. 1058/2008 Vide Order Dated 02/12/2016 In An Appeal Filed By Revenue. 2. The Ld.Ar Submitted That Revenue Filed Appeal Before The Hon’Ble Karnataka High Court Against Order Dated 20/06/2008 Passed By This Tribunal On Following Issues. 1) Reduction In Claim Of Exemption Of Profits U/S. 10A. 2) Reduction In Claim U/S. 80Hhe.

For Respondent: Shri K.R. Pradeep &
Section 10ASection 80HSection 80I

Cgi Information Systems vs. The Income Tax Officer

Appeals are allowed

ITA/608/2016HC Karnataka31 Oct 2022

Bench: P.S.DINESH KUMAR,T.G. SHIVASHANKARE GOWDA

Section 260

Cgi Information Systems vs. The Income Tax Officer

Appeals are allowed

ITA/609/2016HC Karnataka31 Oct 2022

Bench: P.S.DINESH KUMAR,T.G. SHIVASHANKARE GOWDA

Section 260

Cgi Information Systems vs. Deputy Commissioner of

Appeals are allowed

ITA/686/2017HC Karnataka31 Oct 2022

Bench: P.S.DINESH KUMAR,T.G. SHIVASHANKARE GOWDA

Section 260

Commssr.of Income Tax-II, Hyd vs. Infotech Enterprises Ltd.Hyd

ITTA/90/2003HC Telangana14 Sept 2022

Bench: C.V. BHASKAR REDDY,UJJAL BHUYAN

For Appellant: SRI B.NARASIMHA SARMA, REP. FORFor Respondent: SRI CHALLA GUNARANJAN, Advocate
Section 260(4)Section 260ASection 80H

ITO 2(3)(3), Mumbai vs. Zensar Technologies Ltd, Mumbai

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

ITA 955/MUM/2013[2002-03]Status: DisposedITAT Mumbai14 Sept 2022AY 2002-03

Bench: Shri G.S. Pannuand Shri Sandeep Singh Karhail

For Appellant: Shri Mihir NaniwadekarFor Respondent: Shri Anil Kumar Das
Section 10ASection 115JSection 143(3)Section 250Section 263Section 80HSection 92C

Zensar Technologies Ltd, Mumbai vs. ACIT 2(3), Mumbai

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

ITA 276/MUM/2013[2002-03]Status: DisposedITAT Mumbai14 Sept 2022AY 2002-03

Bench: Shri G.S. Pannuand Shri Sandeep Singh Karhail

For Appellant: Shri Mihir NaniwadekarFor Respondent: Shri Anil Kumar Das
Section 10ASection 115JSection 143(3)Section 250Section 263Section 80HSection 92C

M/S. Zensar Technologies Ltd ( Formerly International Computers (India) Ltd ), Mumbai vs. The CIT -2

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

ITA 4137/MUM/2007[2002-2003]Status: HeardITAT Mumbai17 May 2022AY 2002-2003
Section 10ASection 115JSection 14ASection 263Section 28Section 80H

Shalini Exports Pvt. Ltd., Mumbai vs. ITO WD. 3(3)(2), Mumbai

In the result, appeal is allowed for statistical purposes

ITA 2929/MUM/2018[1999-2000]Status: DisposedITAT Mumbai16 Dec 2021AY 1999-2000

Bench: Shri G.S. Pannu (Hon’Ble) & Shri Saktijit Dey (Hon’Ble)

Section 80H

Tcs-E-Serve Ltd ( Earlier Known As E-Sereve Internaiontal Ltd), Mumbai vs. DCIT RG 9(1), Mumbai

Appeal stand dismissed since the only issue in revenue’s appeal is deduction u/s 10A

ITA 5089/MUM/2010[2003-04]Status: DisposedITAT Mumbai15 Nov 2021AY 2003-04

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील सं./ I.T.A. No.5089/Mum/2010 (धििाारण वर्ा / Assessment Year: 2003-04) & 2. आयकरअपील सं./ I.T.A. No.5090/Mum/2010 (धििाारण वर्ा / Assessment Year: 2004-05) Tata Consultancy Services Limited Dcit- 9(1) / 9(3) (Upon Merger Of Tcs E-Serve Ltd Aaykar Bhawan बिाम With Tata Consultancy Services Ltd) M.K.Road / Vs. 9Th Floor, Nirmal Building Mumbai-400 020 Nariman Point, Mumbai-400 021 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacc-4480-F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 3. आयकरअपील सं./ I.T.A. No.4928/Mum/2010 (धििाारण वर्ा / Assessment Year: 2003-04) & 4. आयकरअपील सं./ I.T.A. No.4929/Mum/2010 (धििाारण वर्ा / Assessment Year: 2004-05) & 5. आयकरअपील सं./ I.T.A. No.5478/Mum/2014 (धििाारण वर्ा / Assessment Year: 2010-11) & 6. आयकरअपील सं./ I.T.A. No.7446/Mum/2010 (धििाारण वर्ा / Assessment Year: 2003-04) & 7. आयकरअपील सं./ I.T.A. No.7447/Mum/2010 (धििाारण वर्ा / Assessment Year: 2004-05) Acit, Range-9(3) / Circle-9(3) Tata Consultancy Services Limited Aaykar Bhawan, M.K.Road (Upon Merger Of Tcs E-Serve Ltd बिाम Mumbai-400 020 With Tata Consultancy Services Ltd) / Vs. 9Th Floor, Nirmal Building Nariman Point, Mumbai-400 021 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacc-4480-F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

For Appellant: Shri P.J. Pardiwalla-Ld. Sr.CounselFor Respondent: Shri Vinay Sinha – Ld. CIT-DR & Shri
Section 10ASection 143(3)Section 234DSection 271(1)(c)Section 80H