Section 80I of the Income Tax Act

96 judgments on BharatTax turn on Section 80I.

Judgments on Section 80I

Dilip Ghisalal Shah, Mumbai vs. Addl CIT 13(1) Now 17(1), Mumbai

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

ITA 5/MUM/2015[2010-11]Status: DisposedITAT Mumbai19 Aug 2016AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri N. K. Pradhan, Am

For Appellant: Shri. D.B. SanghviFor Respondent: Shri. B.S. Bist
Section 143(3)Section 80I

Indian Railway Construction Co. Ltd, New Delhi vs. ITO, New Delhi

In the result, all the appeals of the assessee are allowed with

ITA 525/DEL/1995[1991-92]Status: DisposedITAT Delhi01 Jul 2016AY 1991-92

Bench: In The Income Tax Appellate Tribunal Delhi Bench ‘D’ New Delhi

For Appellant: Shri Ved Jain, AdvFor Respondent: Ms. Sulekha Verma, CIT(DR)
Section 263Section 80H

Indian Railway Construction Co. Ltd, New Delhi vs. DCIT, New Delhi

In the result, all the appeals of the assessee are allowed with

ITA 2192/DEL/1991[1987-88]Status: DisposedITAT Delhi01 Jul 2016AY 1987-88

Bench: In The Income Tax Appellate Tribunal Delhi Bench ‘D’ New Delhi

For Appellant: Shri Ved Jain, AdvFor Respondent: Ms. Sulekha Verma, CIT(DR)
Section 263Section 80H

Indian Railway Construction Co. Ltd, New Delhi vs. IAC (A), New Delhi

In the result, all the appeals of the assessee are allowed with

ITA 3186/DEL/1990[1986-87]Status: DisposedITAT Delhi01 Jul 2016AY 1986-87

Bench: In The Income Tax Appellate Tribunal Delhi Bench ‘D’ New Delhi

For Appellant: Shri Ved Jain, AdvFor Respondent: Ms. Sulekha Verma, CIT(DR)
Section 263Section 80H

Indian Railway Construction Co. Ltd, New Delhi vs. IAC (A), New Delhi

In the result, all the appeals of the assessee are allowed with

ITA 544/DEL/1989[1985-86]Status: DisposedITAT Delhi01 Jul 2016AY 1985-86

Bench: In The Income Tax Appellate Tribunal Delhi Bench ‘D’ New Delhi

For Appellant: Shri Ved Jain, AdvFor Respondent: Ms. Sulekha Verma, CIT(DR)
Section 263Section 80H

Indian Railway Construction Co. Ltd, New Delhi vs. IAC (A), New Delhi

In the result, all the appeals of the assessee are allowed with

ITA 2144/DEL/1989[1984-85]Status: DisposedITAT Delhi01 Jul 2016AY 1984-85

Bench: In The Income Tax Appellate Tribunal Delhi Bench ‘D’ New Delhi

For Appellant: Shri Ved Jain, AdvFor Respondent: Ms. Sulekha Verma, CIT(DR)
Section 263Section 80H

Commissioner of Income Tax, Bathinda vs. M/S Saraf Electricals Pvt.Ltd

ITA/74/2002HC Punjab & Haryana11 Apr 2016
Section 260Section 80

Video Electronics Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the Assessee’s Quantum Appeal being ITA No

ITA 133/DEL/2011[1990-91]Status: DisposedITAT Delhi03 Mar 2016AY 1990-91

Bench: Shri H. S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Gurjeet Singh, CA & Sh. Mukesh Sharma, CAFor Respondent: Sh. Sarabjeet singh, Sr. DR
Section 143(3)Section 144Section 147Section 234ASection 254Section 271(1)(c)Section 32ASection 80I

Video Electronics Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the Assessee’s Quantum Appeal being ITA No

ITA 132/DEL/2011[1990-91]Status: DisposedITAT Delhi03 Mar 2016AY 1990-91

Bench: Shri H. S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Gurjeet Singh, CA & Sh. Mukesh Sharma, CAFor Respondent: Sh. Sarabjeet singh, Sr. DR
Section 143(3)Section 144Section 147Section 234ASection 254Section 271(1)(c)Section 32ASection 80I

Century Enka Limited, Kolkata vs. DCIT, C Ircle- 1, Kolkata

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

ITA 1822/KOL/2010[1997-98]Status: DisposedITAT Kolkata13 Jan 2016AY 1997-98

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 143(3)Section 263Section 80I

ACIT, New Delhi vs. M/S Sgs Tekniks Pvt. Ltd., New Delhi

In the result, both the appeal of the assessee and the appeal of the revenue

ITA 97/DEL/2010[2006-07]Status: DisposedITAT Delhi21 Dec 2015AY 2006-07

Bench: Shri N.K. Saini & Shri A.T. Varkey

For Appellant: Prof. S. SampathFor Respondent: Shri Sujit Kumar, Senior DR
Section 115JSection 234BSection 80GSection 80I

M/S. Sgs Tekniks Pvt. Ltd, New Delhi vs. DCIT, New Delhi

In the result, both the appeal of the assessee and the appeal of the revenue

ITA 4571/DEL/2009[2006-07]Status: DisposedITAT Delhi21 Dec 2015AY 2006-07

Bench: Shri N.K. Saini & Shri A.T. Varkey

For Appellant: Prof. S. SampathFor Respondent: Shri Sujit Kumar, Senior DR
Section 115JSection 234BSection 80GSection 80I

ACIT 6(3), Mumbai vs. Manohar Canisters P.Ltd, Mumbai

ITA 3287/MUM/2013[1994-95]Status: DisposedITAT Mumbai09 Oct 2015AY 1994-95
For Appellant: Shri M. SubramanianFor Respondent: Shri Santosh Mankoskar –Sr.AR
Section 143Section 143(3)Section 154Section 254(1)Section 263Section 801Section 801(2)Section 80I

Commissioner of Income Tax vs. Tonyu Electronics Ltd

ITA/1053/2010HC Delhi05 Oct 2015

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 144ASection 801Section 80HSection 80I

Commissioner of Income Tax vs. Tonyu Electronics Ltd

ITA - 1053 / 2010HC Delhi05 Oct 2015
Section 144ASection 801Section 80HSection 80I

Commissioner of Income Tax vs. Tony Electronics Ltd

ITA - 633 / 2010HC Delhi05 Oct 2015
Section 144ASection 801Section 80HSection 80I

The Commissioner of Income Tax-III vs. Tony Electronics Limited

ITA/633/2010HC Delhi05 Oct 2015
Section 144ASection 80HSection 80I

Pb Communication vs. CIT Chandigarj

ITA/49/2001HC Punjab & Haryana29 Sept 2015
Section 260ASection 32ASection 80B(5)Section 80I

Commissioner of Income Tax, Hisar vs. M/S Parkash Industries Ltd., Hisar

The appeal stands allowed

ITA/290/2004HC Punjab & Haryana24 Sept 2015
Section 260ASection 80Section 80ASection 80HSection 80I

Commissioner of Income Tax, Hisar vs. M/S Parkash Industries Ltd., Hisar

The appeal is partly allowed

ITA/291/2004HC Punjab & Haryana24 Sept 2015
Section 260ASection 32(1)Section 80Section 80HSection 80I