DEPUTY COMMISSIONER OF INCOME TAX 1(1)(2), MUMBAI vs. HINDUSTAN UNILEVER LIMITED, MUMBAI

ITA 929/MUM/2018Status: DisposedITAT Mumbai30 January 2026AY 2004-0566 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the issue of miscellaneous income and Section 10B exemption for scrap sales to the Assessing Officer for fresh consideration, following previous decisions. It also addressed grounds related to internal transfers, premium on trademark termination, and discount on loan prepayment.

What were the facts?

The assessee, Hindustan Unilever Ltd., and the Revenue filed appeals against the CIT(A)'s order for AY 2004-05. The appeals dealt with various grounds, including the allocation of head office expenses, Section 14A disallowance, CENVAT on closing stock, and deductions under Sections 80IB, 80HHC, and 10B.

What were the issues?

The key issues involved the eligibility of miscellaneous income and scrap sales for Section 10B exemption and the treatment of internal transfers within the undertaking.

Which sections of the Income-tax Act were involved?

Section 80IB,Section 10B,Section 14A,Section 145A,Section 80HHC,Section 41(1),Section 234D,Section 234C,Section 115-O

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Cases cited in this judgment(4)Show list

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Heard together (3 matters)

ITA No.1041/MUM/2018
ITA No.929/MUM/2018
CO No.142/Mum/2019

Read from the judgment's own cause title. This page is filed under one of them.

IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.1041/MUM/2018 Assessment Year : 2004-05 Hindustan Unilever Ltd. Unilever House B.D. Sawant Marg, Chakala Andheri (E), Mumbai – 400099 PAN: AAACH1004N Appellant v/s Deputy Commissioner of Income Tax - 1(1)(1), Aayakar Bhavan, Mumbai – 400020 Respondent ITA No.929/MUM/2018 Assessment Year : 2004-05 Deputy Commissioner of Income Tax, 1(1)(2), 579, Aayakar Bhavan, M.K. Road, Mumbai – 400020 Appellant v/s M/s. Hindustan Unilever Ltd. 165/166, Backbay Reclamation, Mumbai - 400020 PAN: AAACH1004N Respondent ITA No.1041 & 929/Mum/2018 & CO No.142/Mum/2019 (A.Ys. 2004-05) 2 CO No.142/MUM/2019 (Arising out of ITA No.929/Mum/2018) Hindustan Unilever Ltd.

Assessment Year : 2004-05 Unilever House, B.D. Sawant Marg, Chakala, Off Western Express Highway, Andheri (E), Mumbai - 400099 PAN: AAACH1004N Cross Objector (Original Respondent) v/s Deputy Commissioner of Income Tax, 1(1)(2), 579, Aayakar Bhavan, M.K. Road, Mumbai - 400020 Respondent (Original Appellant) Assessee by : Shri Nishant Thakkar Ms. Jasmin Amalsadvala Revenue by : Shri Ajay Chand

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