Section 80HHE of the Income Tax Act

102 judgments on BharatTax turn on Section 80HHE.

Judgments on Section 80HHE

The Commissioner of Income Tax vs. M/S Sasken Communication

The appeal is dismissed

ITA/521/2007HC Karnataka19 Dec 2013

Bench: N.KUMAR,RATHNAKALA

Section 10ASection 260Section 263Section 3Section 4Section 80Section 80H

The Commissioner of Income Tax vs. M/S Robert Bosch (India)Ltd

In the result, the question formulated by us is

ITA/507/2007HC Karnataka10 Oct 2013

Bench: B.MANOHAR,DILIP B.BHOSALE

Section 260

Commissioner of Income Tax-II vs. Kernex Micro Systems (India) Limited

ITTA/412/2013HC Telangana12 Sept 2013
Section 80ASection 80H

The Commissioner of Income Tax vs. M/S Novell Software Development (I) Pvt Ltd

In the result, this appeal is allowed in part and

ITA/251/2007HC Karnataka10 Jun 2013

Bench: D.V.SHYLENDRA KUMAR,B.S.INDRAKALA

Section 260Section 260ASection 80ASection 80H

The Commissioner of Income Tax vs. M/S Infosys Technologies Ltd

In the result, appeal is allowed in part

ITA/330/2007HC Karnataka18 Feb 2013

Bench: Granting Such Deduction?

Section 260ASection 80H

A.C.I.T. - Bharuch Circle vs. Narmada Chematur Petrochemicals Ltd

The appeal is dismissed

TAXAP/248/2010HC Gujarat21 Jun 2012
Section 115JSection 80H

Commissioner of Income Tax vs. Flextronics Software System Ltd

ITA/778/2011HC Delhi30 Sept 2011

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

Section 108Section 10BSection 263Section 80HSection 8O

CIT vs. Flextronics Software System Ltd

ITA/545/2011HC Delhi30 Sept 2011

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

Section 10BSection 263Section 80H

CIT vs. Aericent Technologies Holding Ltd

ITA - 605 / 2011HC Delhi30 Sept 2011
Section 10BSection 263Section 80H

CIT vs. Flextronics Software System Ltd

ITA - 545 / 2011HC Delhi30 Sept 2011
Section 10BSection 263Section 80H

CIT vs. Damco Solutions Pvt Ltd

The appeal is dismissed

ITA - 470 / 2011HC Delhi08 Mar 2011
Section 10ASection 5Section 80Section 80H

M/S. Ivl India Pvt. Ltd vs. The Commissioner of Income Tax, Tvpm

Accordingly the appeal filed by the assessee is dismissed

ITA/10/2010HC Kerala05 Jan 2011
For Respondent: ---------------
Section 147Section 260ASection 80H

Commissioner of Income Tax Delhi IV vs. Interra Software India P.Ltd

Appeals are disposed of in the aforesaid terms

ITA/507/2008HC Delhi24 Dec 2010

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE SURESH KUMAR KAIT

Section 10ASection 10A(2)Section 80Section 80H

Commissioner of Income Tax vs. Interra Software India Pvt. Ltd

Appeals are disposed of in the aforesaid terms

ITA-507/2008HC Delhi24 Dec 2010
Section 10ASection 10A(2)Section 80Section 80H

Commissioner of Income Tax vs. Infra Soft Technologies Ltd

ITA - 708 / 2008HC Delhi21 Oct 2010
Section 10ASection 5Section 80H

Commissioner of Income Tax vs. Infra Soft Technologies Ltd

ITA/708/2008HC Delhi21 Oct 2010
Section 10ASection 5Section 80H

The Commissioner of Incomet Ax V vs. Eon Technology P.Ltd

Appeals are dismissed

ITA - 51 / 2010HC Delhi21 Jan 2010
Section 10BSection 80H

Tax-II vs. (P) Ltd

The appeal is dismissed

ITA/1295/2008HC Delhi14 Nov 2008
For Appellant: Mr N. P. Sahani & Mr Prakash Chand YadavFor Respondent: Mr B. B. Bhagat, Mr Amit Bhagat and Mr
Section 10ASection 80

Commissioner of Income Tax vs. Mantec Consultant (P) Ltd

The appeal is dismissed

ITA - 1295 / 2008HC Delhi14 Nov 2008
For Appellant: Mr N. P. Sahani & Mr Prakash Chand YadavFor Respondent: Mr B. B. Bhagat, Mr Amit Bhagat and Mr
Section 10ASection 80

The Commissioner of Income Tax Xvi vs. S.Dhanabal

The appeal is dismissed

ITA - 1150 / 2007HC Delhi07 Aug 2008
For Appellant: Ms Rashmi ChopraFor Respondent: Mr Ajay Vohra with Ms Kavita Jha and Mr Sriram Krishna
Section 143(3)Section 271(1)(c)Section 80