NUCLEAR POWER CORPORATION OF INDIA LTD,MUMBAI vs. ADDL CIT RG 3(2), MUMBAI

ITA 3553/MUM/2011Status: DisposedITAT Mumbai29 November 2023AY 2006-07188 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the allocation of head office expenses by the assessee was based on a reasonable allocation key and therefore, no portion of these expenses should be disallowed for the purpose of deduction under Section 80IA. The revenue's appeal on this ground was dismissed.

What were the facts?

The assessee, Nuclear Power Corporation of India Ltd., appealed against the CIT(A)'s confirmation of certain levies and receipts being taxed as income. The revenue also filed appeals challenging certain aspects of the CIT(A)'s orders.

What were the issues?

Whether levies and receipts collected by the assessee were taxable as income, and whether head office expenses were correctly allocated for deduction purposes.

Which sections of the Income-tax Act were involved?

Section 80IA

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Cases cited in this judgment(30)Show list

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IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 & Assessment Year: 2003-04 & Assessment Year: 2004-05 & Assessment Year: 2005-06 Nuclear Power Corporation of ACIT, Range-3(2), India Ltd., Aayakar Bhavan, M.K. Road, Vikram Sarabhai Bhavan, Vs. Mumbai-400021. Central Avenue, Anushakti Nagar, Mumbai-400094. PAN NO. AAACN 3154 F Appellant Respondent

M/s Nuclear Power Corporation of India Ltd.. M/s Nuclear Power Corporatio ITA Nos. 202, 114, 4413/M/2004, 3867/M/2008, 4743 to 4745/M/2007, 3867/M/2008, 4743 to 4745/M/2007, 2452/M/2011 & Ors 2452/M/2011 & Ors Assessment Year: Assessment Year: 2006-07 Mumbai-400005. 400005. Avenue, Anusha

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