Shital Fibers Limited Vs Commissioner of Income Tax
.... ntext, now the provision of Sub-section (9) of Section 80-IA must be considered. Sub-section (9) of Section 80-IA reads thus: “(9) Where any amount of profits and gains of an undertaking or of an enterprise in the case of an assessee is claimed and allowed under this section for any assessme ...
Supreme Court Of India
M/S MMTC Ltd Vs Dy. C.I.T
.... this Chapter under the heading “C. — Deductions in respect of certain incomes” in respect of any income of the nature specified in that section which is included in the gross total income of the assessee, then, notwithstanding anything contained in that section, for the purpose of computing the ...
Income Tax Appellate Tribunal (Delhi E Bench)
Pragati Power Corporation Ltd. Vs ACIT
.... ng through the entire decision, we find that the Supreme Court was primarily concerned with the question as to whether any deduction could be allowed under Chapter VI-A if the gross total income was „Nil‟. It is in that context that the Supreme Court considered the concept of gross total i ...
Income Tax Appellate Tribunal (Delhi F Bench)
Vodafone Essar Gujarat Limited Vs Assistant Commissioner Of Income Tax Circle-8
.... rts providing telecommunication services etc. vi) In the case on hand, the assessment year 20052006 was opted as the first year in the block of 10 consecutive assessment years for claiming deduction under section 80 IA (1) of the Act 1961. This fact of the option exercised by the assesse ...
Gujarat High Court
Sanjib Das Vs State Of West Bengal & Ors
.... income from all sources before deductions, exemptions, or other tax reductions. Whereas, net income has been defined as the total income from all sources minus deductions, exemptions, and other tax reductions. Taxable income has been defined as the gross income minus all allowable deductions and ...
Calcutta High Court
M/s. Sri Aurobindo Ashram Harpagaon Workshop Trust Vs Deputy Commissioner Of Income Tax
.... of Donations made to Aurobindo Ashram. which is engaged in the business of Scientific Research and was duly approved for the said purpose and therefore, such an expenditure should be taken as 'Donation' covered by the scope of Section 80GGA of the Act and therefore, it cannot be deducted from t ...
Madras High Court
M/S. Vijay Industries Vs Commissioner Of Income Tax
.... validity of retrospective operation of Section 80-AA only if we affirm the interpretation placed on Section 80-M by the decision of this Court in Cloth Traders case. If we do not agree with the decision of this Court in Cloth Traders case and take the view that the Gujarat High Court was right ...
Supreme Court Of India
Jeyar Consultant and Investment Pvt. Ltd. Vs Commissioner of Income Tax
.... sections in Chapter VI-A. Section 80-HHC would thus be governed by Section 80-AB which makes it clear that the computation of income has to be in accordance with the provisions of the Act. Moreover, even Under Section 80-HHC(3)(c)(i) the profit is to be adjusted profit of business which means a p ...
Supreme Court of India
Carborundum Universal Ltd. Vs The Joint Commissioner of Income Tax
.... n of which is mandatory. 11. The Division Bench of this Court relied upon the decision of the Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer, Income Tax, Mumbai and Another, , came to the conclusion that once the depreciation allowance and development rebate for t ...
Madras High Court
Carborundum Universal Limited Vs The Joint Commissioner of Income Tax
.... n of which is mandatory. 11. The Division Bench of this Court relied upon the decision of the Supreme Court in the case of Synco Industries Ltd. Vs. Assessing Officer, Income Tax, Mumbai and Another, , came to the conclusion that once the depreciation allowance and development rebate for t ...
Madras High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
