(2015) 371 ITR 373 (P&H) CIT v. Ram Steel Industries

182 ITD 441Income Tax Appellate Tribunal2020#13633 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2021 to 2021.

Judgments citing (2015) 371 ITR 373 (P&H) CIT v. Ram Steel Industries

K.B.Rolling Mills Private Limited, Ranga Reddy vs. Asst. Commissioner of Income Tax, Central Circle-3(1), Hyderabad

Appeals are allowed in above terms

ITA 402/HYD/2020[2016-17]Status: DisposedITAT Hyderabad24 Sept 2021AY 2016-17

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri D.Srinivas, DR
Section 132Section 143(1)(a)Section 143(3)Section 153ASection 40A(3)Section 68

…ptions in power consumption’s sectoral norms than finding any specific fault with the raw-material consumed as well as the corresponding fixed assets etc. showing any abnormal repairs etc. Case law (2015) 371 ITR 373 (P&H) CIT Vs. Ram Steel Industries; (2020) 182 ITD 441 (Ahmedabad), DCIT Vs. M/s.Asian Granito India Ltd. (246 ITR 671) (Bombay), CIT Vs. C.J.Shah and Co. (2000) [246 ITR 671] (Bom) hold that such an addition based merely on sectoral power consumption trends is also not sustainable. 6. Learned departmental representative lastly submitted that the assessee’s authorised person had duly admitted the im…

K.B.Rolling Mills Private Limited, Ranga Reddy vs. Asst. Commissioner of Income Tax, Central Circle-3(1), Hyderabad

Appeals are allowed in above terms

ITA 401/HYD/2020[2015-16]Status: DisposedITAT Hyderabad24 Sept 2021AY 2015-16

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri D.Srinivas, DR
Section 132Section 143(1)(a)Section 143(3)Section 153ASection 40A(3)Section 68

…ptions in power consumption’s sectoral norms than finding any specific fault with the raw-material consumed as well as the corresponding fixed assets etc. showing any abnormal repairs etc. Case law (2015) 371 ITR 373 (P&H) CIT Vs. Ram Steel Industries; (2020) 182 ITD 441 (Ahmedabad), DCIT Vs. M/s.Asian Granito India Ltd. (246 ITR 671) (Bombay), CIT Vs. C.J.Shah and Co. (2000) [246 ITR 671] (Bom) hold that such an addition based merely on sectoral power consumption trends is also not sustainable. 6. Learned departmental representative lastly submitted that the assessee’s authorised person had duly admitted the im…

K.B.Rolling Mills Private Limited, Ranga Reddy vs. Asst. Commissioner of Income Tax, Central Circle-3(1), Hyderabad

Appeals are allowed in above terms

ITA 400/HYD/2020[2014-15]Status: DisposedITAT Hyderabad24 Sept 2021AY 2014-15

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri D.Srinivas, DR
Section 132Section 143(1)(a)Section 143(3)Section 153ASection 40A(3)Section 68

…ptions in power consumption’s sectoral norms than finding any specific fault with the raw-material consumed as well as the corresponding fixed assets etc. showing any abnormal repairs etc. Case law (2015) 371 ITR 373 (P&H) CIT Vs. Ram Steel Industries; (2020) 182 ITD 441 (Ahmedabad), DCIT Vs. M/s.Asian Granito India Ltd. (246 ITR 671) (Bombay), CIT Vs. C.J.Shah and Co. (2000) [246 ITR 671] (Bom) hold that such an addition based merely on sectoral power consumption trends is also not sustainable. 6. Learned departmental representative lastly submitted that the assessee’s authorised person had duly admitted the im…

K.B.Rolling Mills Private Limited, Ranga Reddy vs. Asst. Commissioner of Income Tax, Central Circle-3(1), Hyderabad

Appeals are allowed in above terms

ITA 399/HYD/2020[2013-14]Status: DisposedITAT Hyderabad24 Sept 2021AY 2013-14

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri D.Srinivas, DR
Section 132Section 143(1)(a)Section 143(3)Section 153ASection 40A(3)Section 68

…ptions in power consumption’s sectoral norms than finding any specific fault with the raw-material consumed as well as the corresponding fixed assets etc. showing any abnormal repairs etc. Case law (2015) 371 ITR 373 (P&H) CIT Vs. Ram Steel Industries; (2020) 182 ITD 441 (Ahmedabad), DCIT Vs. M/s.Asian Granito India Ltd. (246 ITR 671) (Bombay), CIT Vs. C.J.Shah and Co. (2000) [246 ITR 671] (Bom) hold that such an addition based merely on sectoral power consumption trends is also not sustainable. 6. Learned departmental representative lastly submitted that the assessee’s authorised person had duly admitted the im…

K.B.Rolling Mills Private Limited, Ranga Reddy vs. Asst. Commissioner of Income Tax, Central Circle-3(1), Hyderabad

Appeals are allowed in above terms

ITA 398/HYD/2020[2012-13]Status: DisposedITAT Hyderabad24 Sept 2021AY 2012-13

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri D.Srinivas, DR
Section 132Section 143(1)(a)Section 143(3)Section 153ASection 40A(3)Section 68

…ptions in power consumption’s sectoral norms than finding any specific fault with the raw-material consumed as well as the corresponding fixed assets etc. showing any abnormal repairs etc. Case law (2015) 371 ITR 373 (P&H) CIT Vs. Ram Steel Industries; (2020) 182 ITD 441 (Ahmedabad), DCIT Vs. M/s.Asian Granito India Ltd. (246 ITR 671) (Bombay), CIT Vs. C.J.Shah and Co. (2000) [246 ITR 671] (Bom) hold that such an addition based merely on sectoral power consumption trends is also not sustainable. 6. Learned departmental representative lastly submitted that the assessee’s authorised person had duly admitted the im…

K.B.Rolling Mills Private Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-3(1), Hyderabad

Appeals are allowed in above terms

ITA 397/HYD/2020[2011-12]Status: DisposedITAT Hyderabad24 Sept 2021AY 2011-12

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri D.Srinivas, DR
Section 132Section 143(1)(a)Section 143(3)Section 153ASection 40A(3)Section 68

…ptions in power consumption’s sectoral norms than finding any specific fault with the raw-material consumed as well as the corresponding fixed assets etc. showing any abnormal repairs etc. Case law (2015) 371 ITR 373 (P&H) CIT Vs. Ram Steel Industries; (2020) 182 ITD 441 (Ahmedabad), DCIT Vs. M/s.Asian Granito India Ltd. (246 ITR 671) (Bombay), CIT Vs. C.J.Shah and Co. (2000) [246 ITR 671] (Bom) hold that such an addition based merely on sectoral power consumption trends is also not sustainable. 6. Learned departmental representative lastly submitted that the assessee’s authorised person had duly admitted the im…

K.B.Rolling Mills Private Limited, Ranga Reddy vs. Asst. Commissioner of Income Tax, Central Circle-3(1), Hyderabad

Appeals are allowed in above terms

ITA 396/HYD/2020[2010-11]Status: DisposedITAT Hyderabad24 Sept 2021AY 2010-11

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri D.Srinivas, DR
Section 132Section 143(1)(a)Section 143(3)Section 153ASection 40A(3)Section 68

…ptions in power consumption’s sectoral norms than finding any specific fault with the raw-material consumed as well as the corresponding fixed assets etc. showing any abnormal repairs etc. Case law (2015) 371 ITR 373 (P&H) CIT Vs. Ram Steel Industries; (2020) 182 ITD 441 (Ahmedabad), DCIT Vs. M/s.Asian Granito India Ltd. (246 ITR 671) (Bombay), CIT Vs. C.J.Shah and Co. (2000) [246 ITR 671] (Bom) hold that such an addition based merely on sectoral power consumption trends is also not sustainable. 6. Learned departmental representative lastly submitted that the assessee’s authorised person had duly admitted the im…

(2015) 371 ITR 373 (P&H) CIT v. Ram Steel Industries (182 ITD 441) — Cited in 7 Judgments | BharatTax