Motherson Sumi Systems Limited Vs DCIT
.... ted experimental economic legislation but on that account alone it cannot be struck down as invalid. 37. On the above legal position discussed by us, we are of the opinion that the Respondent assessee was entitled to 100% exemption or deduction under Section 10-A of the Act in respect of th ...
Income Tax Appellate Tribunal (Delhi I Bench)
Principal Commissioner Of Income Tax-III, Bangalore And Another Vs M/S Wipro Limited
.... Section 10B (8) specifically and unequivocally gives the assessee a statutory right to exercise his option and to decide not to avail of the benefit of section 10B (8) in a particular Assessment Year. For the purpose of Section 32(1)(ii-a) of the IT Act, by permitting the assessee to file the Fo ...
Supreme Court Of India
Principal Commissioner Of Income Tax-7 Vs Oracle (OFSS) BPO Services Ltd
.... limitations, if any, prescribed by the statutory provisions. In the absence of any statutory provision, the appellate authority is vested with all the plenary powers which the subordinate authority may have in the matter. There is no good reason to justify curtailment of the power of the Appella ...
Delhi High Court
Riviera Home Furnishing Vs Addl. Commissioner of Income Tax Range 15
.... ) 1 , after following the aforesaid Circular, held that straight jacket formula given in sub-section (3) has to be followed to determine the eligible deduction. The Hon''ble Supreme Court in the case of P.R. Prabhakar Vs. Commissioner of Income Tax, Coimbatore, had approved the principle laid d ...
Delhi High Court
Mehra Brothers Partnership Firms Filling Vs Commissioner of Income Tax and Others
.... e therefore, have no hesitation in holding that the twin conditions for attracting Section 263(1) of Act, 1961, exist in the case in hand and therefore, to that extent Commissioner was justified in exercising power under Section 263(1) of Act, 1961 by issuing notice in question. The Question No. 3, ...
Allahabad High Court
Commissioner of Income Tax-I Vs AAR ESS Exim Pvt. Ltd.
.... in form of jewellery and ornaments as per the assessee''s directions and instructions. 12. The contention of the Revenue that the assessee was not a processor or manufacturer of jewellery because it had engaged job workers and had not employed their own workers has to be rejected. The Delhi High ...
Delhi High Court
Commissioner of Income Tax, Bangalore Vs Saint Gobain Crystals and Detectors India (P.) Ltd.
.... ctor is the sensitivity of the PMT to the presence of external light. The PMT must be completely sealed from exposure to external light. This is achieved by the sealing with Black epoxy over light shielding. Thus, the construction of radiation detectors involves several process steps. The enclosed ...
Karnataka High Court
Commissioner of Income Tax Vs Live Connection Software Solutions Pvt. Ltd.
.... ccordingly, we do not find any merit in the grounds of this appeal. Hence we dismiss the same." 7. Aggrieved by the order of the Tribunal, the Revenue has preferred the present Tax Case (Appeal) raising the substantial question of law referred supra. 8. Learned Standing Counsel appearing for t ...
Madras High Court
Commissioner of Income Tax Vs First Garments Manufacturing Co. India (P) Ltd.
.... ovisions of this section as it stood immediately before its substitution by the Finance Act, 2000, the undertaking shall be entitled to the deduction referred to in this sub-section only for the unexpired period of aforesaid ten consecutive assessment years: Provided further that the profits and ...
Madras High Court
CIT Vs Sunbeam Auto Ltd.
.... ion of law on this aspect/issue arises from the decision of the Tribunal. It has been factually found and that too concurrently by the CIT (Appeals) and the Tribunal that the purchase of dies and moulds did not bring into existence any permanent or enduring advantage to the assessee. It has been fou ...
Delhi High Court
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