284 (Kar.), VST Industries Ltd. v. Assistant Commissioner of Income Tax, Circle 3(4), Hyderabad

41 SOT 415Income Tax Appellate Tribunal2010#20798 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2022.

Judgments citing 284 (Kar.), VST Industries Ltd. v. Assistant Commissioner of Income Tax, Circle 3(4), Hyderabad

M/S Jsw Steel Ltd., Mumbai vs. Asst CIT CC 3 (2), Mumbai

ITA 349/MUM/2020[2012-13]Status: DisposedITAT Mumbai12 Dec 2022AY 2012-13
For Appellant: Shri Rakesh JoshiFor Respondent: Shri Achal Sharma
Section 143(3)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH, MUMBAI SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER M/s JSW Steel Limited. (Successor on amalgamation with M/s JSW Ispat Steel Ltd.) [PAN: AAACI6293E] …………… Appellant Vs Assistant Commissioner of Income Tax, Central Circle – 3(2), Mumbai, JSW Centre, BKC Bandra (East), ……………. Respondent Mumbai - 400051 DCIT, Central Circle –8(3), Room No. 656, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai - 400020 ……………… Appellant M/s JSW Steel Limited. Vs (Successor on amalgamation with M/s JSW Ispat Steel Ltd.) [PAN: AAACI6293E] ……………. Respondent…

Torrent Pharmaceuticals Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax (OSD) Circle-8, Ahmedabad

In the result appeal of the Revenue is partly allowed

ITA 1285/AHD/2017[2009-10]Status: DisposedITAT Ahmedabad22 Feb 2022AY 2009-10

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita.No.1285 & 1286/Ahd/2017 िनधा"रण वष"/Asstt. Year: 2009-10 & 2010-11 & Ita No.1396 & 1397/Ahd/2018 Asstt.Year 2011-12 & 2012-13 Torrent Pharmaceuticals Ltd. Acit, Circle-4(1)(2) Torrent House Ahmedabad. Vs. Off.Ashram Road Ahmedabad 380 009. आयकर अपील सं./Ita.No.1327 & 1328/Ahd/2017 िनधा"रण वष"/ Asstt. Year: 2009-10 & 2010-11 & आयकर अपील सं./Ita.No.1414 & 1415/Ahd/2018 िनधा"रण वष"/ Asstt. Year: 2011-12 & 2012-13 Acit, Circle-4(1)(2) Torrent Pharmaceuticals Ltd. Ahmedabad. Torrent House Vs. Off.Ashram Road Ahmedabad 380 009. (Applicant) (Responent) Assessee By : Shri Vartik Choksi, With Shri Biren Shah, Ars. Revenue By : Shri Mohd. Usman, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 23/11/2021 घोषणा क" तारीख /Date Of Pronouncement: 22/02/2022 आदेश/O R D E R Per Bench

For Appellant: Shri Vartik Choksi, With Shri Biren Shah, ARsFor Respondent: Shri Mohd. Usman, CIT-DR
Section 139(1)Section 143(3)Section 35Section 80Section 92C

…tion whereas the transaction in the present case relates to the working capital. Accordingly, we are reluctant to place the reliance on such judgment. 132.5 Likewise, the principles laid down by Hyderabad Tribunal in the case of VST Industries Ltd reported in 41 SOT 415 are distinguishable from the facts of the present case. In that case the line of activity of the assessee and the subsidiary was different. Thus, the loss claimed by the VST industries Ltd was denied. On the contrary, the assessee on hand and its subsidiary company are engaged in the same line of business. In other words the subsidiary company of…

The DCIT, Circle-4, Ahmedabad vs. Ghcl Limited, Ahmedabad

ITA 976/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad05 Mar 2021AY 2009-10
For Appellant: Shri S. N. Soparkar, Sr. A.R. &For Respondent: Shri Mohd. Usman, CIR-D.R. &
Section 143(2)Section 144C(2)(b)Section 144C(5)Section 14ASection 37(1)Section 92C

…rs Page No 25 Dy. CIT vs. GHCL Ltd. & 10 others because the independent parties were not willing to provide financial support to the associated enterprises. The Assessing Officer has also placed reliance on the following judgments:- (a) VST industries Ltd. (41 SOT 415) Hyd. (b) Abdullabhai Abduikada ( 41 ITR 545) SC (c) Salem Mangesite (P) Ltd. (180 Taxman 545) Bom. (d) D.C.M. Limited (123 TTJ 114) Del. After referring the aforesaid decisions, the Assessing Officer was of the view that the nature of funding made by the assessee was more towards equity contribution, therefore, since the funding was capital i…

Ghcl Limited, Ahmedabad vs. The Dy.CIT., Circle-4, Ahmedabad

ITA 1042/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad05 Mar 2021AY 2009-10
For Appellant: Shri S. N. Soparkar, Sr. A.R. &For Respondent: Shri Mohd. Usman, CIR-D.R. &
Section 143(2)Section 144C(2)(b)Section 144C(5)Section 14ASection 37(1)Section 92C

…rs Page No 25 Dy. CIT vs. GHCL Ltd. & 10 others because the independent parties were not willing to provide financial support to the associated enterprises. The Assessing Officer has also placed reliance on the following judgments:- (a) VST industries Ltd. (41 SOT 415) Hyd. (b) Abdullabhai Abduikada ( 41 ITR 545) SC (c) Salem Mangesite (P) Ltd. (180 Taxman 545) Bom. (d) D.C.M. Limited (123 TTJ 114) Del. After referring the aforesaid decisions, the Assessing Officer was of the view that the nature of funding made by the assessee was more towards equity contribution, therefore, since the funding was capital i…

284 (Kar.), VST Industries Ltd. v. Assistant Commissioner of Income Tax, Circle 3(4), Hyderabad (41 SOT 415) — Cited in 4 Judgments | BharatTax