Section 80HHE of the Income Tax Act

102 judgments on BharatTax turn on Section 80HHE.

Judgments on Section 80HHE

C.I.T., Central-III, N.Delhi vs. Hcl Technologies Ltd

C.A. No.-008489-008490 - 2013Supreme Court24 Apr 2018

Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MRS. JUSTICE R. BANUMATHI

Commissioner of Income Tax vs. New Delhi Television Limited

ITA-40/2005HC Delhi31 Aug 2017
Section 142Section 143Section 260ASection 80Section 80H

D.C.I.T Cir - 2, Kolkata vs. M/S Metalogic Systems Pvt Ltd, Kolkata

In the result, Revenue’s appeal stands dismissed

ITA 697/KOL/2013[2004-05]Status: DisposedITAT Kolkata12 May 2017AY 2004-05

Bench: Shri Aby.T Varkey & Shri Waseem Ahmedassessment Year :2004-05 Dcit Circle-2, Aayakar V/S. M/S Mètalogic Systems Pvt. Bhawan, 7Th Floor,P-7, Ltd., Plot-J 1/1, Block-Ep & Chowringhee Square, Gp, Sector-V, Salt Lake, Kolkata-700 069 Kolkata-91 [Pan No.Aaccm 0773 H] .. अपीलाथ" /Appellant ""यथ"/Respondent

Section 10ASection 143(3)Section 80H

C.I.T. & Anr vs. Mis Yokogawa India Ltd

CIVIL APPEAL No. 8498/2013Supreme Court16 Dec 2016

Bench: 2 Judges

Hewlett - Packard Global Soft Private Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1211/BANG/2012[2004-05]Status: DisposedITAT Bangalore17 Oct 2016AY 2004-05

Bench: Shri S.K.Yadav & Shri A. K. Garodia

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 10ASection 144CSection 250Section 263Section 92C

Superna R. Motwane, Mumbai vs. DCIT Cir 19(1), Mumbai

In the result, appeal filed by the assessee in ITA No

ITA 8864/MUM/2010[2001-02]Status: DisposedITAT Mumbai05 Oct 2016AY 2001-02

Bench: Shri C. N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.8864/Mum/2010 ("नधा"रण वष" / Assessment Year : 2001-02) Mrs. Superna R. Motwane, Dy. Commissioner Of बनाम/ Gnyanghar, 14 Th Road, Income Tax, V. Khar (West), Circle – 19(1), Mumbai -400 052. 3 Rd Floor, Piramal Chambers, Lalbaug, Parel, Mumbai. "थायी लेखा सं./Pan : Aabpk5356 G .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Respondent: Shri Sanjeev Kashyap,DR
Section 143(3)Section 80Section 80H

Shreepati Computer Centre, Muumbai vs. ACIT Cen Cir-9, Mumbai

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

ITA 892/MUM/2009[2003-2004]Status: DisposedITAT Mumbai18 Aug 2016AY 2003-2004

Bench: Shri Shailendra Kumar Yadav & Shri Rajesh Kumar.

For Appellant: Mr. Arvind Sinde, A.RFor Respondent: Mr. Manju Nathaswami
Section 10ASection 132(1)Section 80H

Shreepati Computer Centre, Muumbai vs. ACIT Cen Cir-9, Mumbai

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

ITA 891/MUM/2009[2002-2003]Status: DisposedITAT Mumbai18 Aug 2016AY 2002-2003

Bench: Shri Shailendra Kumar Yadav & Shri Rajesh Kumar.

For Appellant: Mr. Arvind Sinde, A.RFor Respondent: Mr. Manju Nathaswami
Section 10ASection 132(1)Section 80H

Shreepati Computer Centre, Muumbai vs. ACIT Cen Cir-9, Mumbai

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

ITA 890/MUM/2009[2001-2002]Status: DisposedITAT Mumbai18 Aug 2016AY 2001-2002

Bench: Shri Shailendra Kumar Yadav & Shri Rajesh Kumar.

For Appellant: Mr. Arvind Sinde, A.RFor Respondent: Mr. Manju Nathaswami
Section 10ASection 132(1)Section 80H

Shreepati Computer Centre, Muumbai vs. ACIT Cen Cir-9, Mumbai

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

ITA 889/MUM/2009[2000-2001]Status: DisposedITAT Mumbai18 Aug 2016AY 2000-2001

Bench: Shri Shailendra Kumar Yadav & Shri Rajesh Kumar.

For Appellant: Mr. Arvind Sinde, A.RFor Respondent: Mr. Manju Nathaswami
Section 10ASection 132(1)Section 80H

ACIT Cen Cir-9, Mumbai vs. Shreepati Computer Centre, Mumbai

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

ITA 1528/MUM/2009[2002-2003]Status: DisposedITAT Mumbai18 Aug 2016AY 2002-2003

Bench: Shri Shailendra Kumar Yadav & Shri Rajesh Kumar.

For Appellant: Mr. Arvind Sinde, A.RFor Respondent: Mr. Manju Nathaswami
Section 10ASection 132(1)Section 80H

ACIT Cen Cir-9, Mumbai vs. Shreepati Computer Centre, Mumbai

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

ITA 1527/MUM/2009[2001-2002]Status: DisposedITAT Mumbai18 Aug 2016AY 2001-2002

Bench: Shri Shailendra Kumar Yadav & Shri Rajesh Kumar.

For Appellant: Mr. Arvind Sinde, A.RFor Respondent: Mr. Manju Nathaswami
Section 10ASection 132(1)Section 80H

ACIT Cen Cir-9, Mumbai vs. Shreepati Computer Centre, Mumbai

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

ITA 1481/MUM/2009[2000-2001]Status: DisposedITAT Mumbai18 Aug 2016AY 2000-2001

Bench: Shri Shailendra Kumar Yadav & Shri Rajesh Kumar.

For Appellant: Mr. Arvind Sinde, A.RFor Respondent: Mr. Manju Nathaswami
Section 10ASection 132(1)Section 80H

ACIT Central Circle-9, Mumbai vs. M/S. Shreepati Computer Centre, Mumbai

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

ITA 1402/MUM/2009[2003-2004]Status: DisposedITAT Mumbai18 Aug 2016AY 2003-2004

Bench: Shri Shailendra Kumar Yadav & Shri Rajesh Kumar.

For Appellant: Mr. Arvind Sinde, A.RFor Respondent: Mr. Manju Nathaswami
Section 10ASection 132(1)Section 80H

DCIT, New Delhi vs. M/S. Infrasoft Technologies Ltd., New Delhi

In the result, appeal filed by Revenue stands dismissed

ITA 283/DEL/2012[2005-06]Status: DisposedITAT Delhi02 Aug 2016AY 2005-06

Bench: Shri S.V. Mehrotra & Smt. Beena A Pillai

For Appellant: Shri Vijay Mehta, CAFor Respondent: Shri Rajesh Kumar, Sr. DR
Section 10ASection 143(2)Section 80H

The Commissioner of Income Tax vs. M/S Wipro Ge Medical Systems Ltd

Appeals stand disposed of accordingly

ITA/912/2008HC Karnataka07 Jun 2016

Bench: JAYANT PATEL,B.SREENIVASE GOWDA

Section 260

The Commissioner of Income Tax vs. M/S Wipro Ge Medical Systems Ltd

Appeals stand disposed of accordingly

ITA/890/2008HC Karnataka07 Jun 2016

Bench: JAYANT PATEL,B.SREENIVASE GOWDA

Section 260

Airline Financial Support Services (India) Ltd ( Amalgamated With Tata Consultancy Services Ltd), Mumbai vs. DCIT 3(1), Mumbai

In the result, both appeals of the assessee are allowed

ITA 2549/MUM/2012[2001-02]Status: DisposedITAT Mumbai31 May 2016AY 2001-02
For Appellant: Shri Dinesh VyasFor Respondent: Shri B.D.Naik
Section 10ASection 271(1)Section 271(1)(c)Section 80H

Airline Financial Support Services (India) Ltd ( Amalgamated With Tata Consultancy Services Ltd), Mumbai vs. DCIT 3(1), Mumbai

In the result, both appeals of the assessee are allowed

ITA 2547/MUM/2012[2003-04]Status: DisposedITAT Mumbai31 May 2016AY 2003-04
For Appellant: Shri Dinesh VyasFor Respondent: Shri B.D.Naik
Section 10ASection 271(1)Section 271(1)(c)Section 80H

Ingersoll Rand (India) Limited, Bangalore vs. DCIT, Bangalore

In the result, the assessee's appeal is partly allowed

ITA 272/BANG/2012[2004-05]Status: DisposedITAT Bangalore30 Mar 2016AY 2004-05

Bench: Shri Abraham P George & Shri Vijay Pal Rao

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Mrs. S. Praveena, Addl. CIT (D.R)
Section 143(3)Section 263Section 80H