297 CTR 104 (Raj.) 6. Thermal Powertech Corporation India Ltd. v. DCIT

164 ITD 449Income Tax Appellate Tribunal2017#16898 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2019 to 2019.

Judgments citing 297 CTR 104 (Raj.) 6. Thermal Powertech Corporation India Ltd. v. DCIT

Posco Maharashtra Steel Private Limited, Mumbai vs. DCIT, Panvel Circle, Panvel

In the result, appeal filed by the assessee is dismissed

ITA 2313/MUM/2018[2010-11]Status: DisposedITAT Mumbai11 Oct 2019AY 2010-11

Bench: Shri G. Manjunatha & Shri Ram Lal Negiposco Maharashtra Steel Vs. Dcit, Panvel Circle Pvt.Ltd. Aaykar Bhawan 1St Floor, Head Office Mumbai-400 020 Plot No.C-1 Vile Bhagad Industrial Area Mangaon, Raigad Maharashtra-412 107

Section 271(1)Section 271(1)(C)Section 271(1)(c)Section 274Section 274(1)

…to be taxed under the head “Income from Other sources” u/s 56 of the Act. In this regard I would like to place my reliance on the ruling of the Hon’ble ITAT in the case of Thermal Powertech Corpn. India Vs DCIT (2017) taxmann.com 168 (Hyderabad Trib.) (2017)/164 ITD 449, wherein it is inter-alia, held that-“where assessee- company formed to build own and operate a power plan deposited unutilized borrowed funds in short term fixed deposits during the construction of power plant interest earned on those deposits would be taxed as income from other sources”. 5.5 The fact that a person/entity carried on business doe…

DCIT, Circle-10(1) vs. Delhi Metro Rail Corp. Ltd., New Delhi

The appeal of the assessee is dismissed

ITA 4432/DEL/2005[2000-2001]Status: DisposedITAT Delhi26 Sept 2019AY 2000-2001

Bench: Ms Suchitra Kamble & Shri Prashant Maharishii.T.A. No. 4432/Del/2005 (A.Y. 2000-01) I.T.A. No. 4433/Del/2005 (A.Y. 2001-02)

Section 10Section 143(3)Section 263Section 271(1)(c)Section 56

…3. CIT vs. Indian Vaccines Corporation Ltd. [2014] 363 ITR 295 (Del) 4. Bharat Oman Refineries Ltd. [2013] 356 ITR 399 (MP) 5. CIT vs. Bhawal Synthetics (India), Udaipur [2017] 297 CTR 104 (Raj.) 6. Thermal Powertech Corporation India Ltd. vs. DCIT [2017] 164 ITD 449 (Hyd. Tri.) 7. Shree Maheshwar Hydel Power Corporation Ltd. vs. CIT [2018] 96 taxmann. Com 167 (Bom) 8. Kakinada SEZ (P.) Ltd. [2013] 31 taxmann.com 165 (Hyd. Tri.) 9. Hotel Queen Road (P.) Ltd. vs. ITO [2012] 14 ITR (T) 124 (Del. Tri.) 10. MKR Frozen Food Exports Ltd. vs. ITO [2010] 126 ITD 1 (Del.) 11. Conventional Fastners vs. CIT 2018-TIO…

Delhi Metro Rail Corporation Ltd, New Delhi vs. CIT, New Delhi

The appeal of the assessee is dismissed

ITA 1153/DEL/2009[2003-04]Status: DisposedITAT Delhi26 Sept 2019AY 2003-04

Bench: Ms Suchitra Kamble & Shri Prashant Maharishii.T.A. No. 4432/Del/2005 (A.Y. 2000-01) I.T.A. No. 4433/Del/2005 (A.Y. 2001-02)

Section 10Section 143(3)Section 263Section 271(1)(c)Section 56

…3. CIT vs. Indian Vaccines Corporation Ltd. [2014] 363 ITR 295 (Del) 4. Bharat Oman Refineries Ltd. [2013] 356 ITR 399 (MP) 5. CIT vs. Bhawal Synthetics (India), Udaipur [2017] 297 CTR 104 (Raj.) 6. Thermal Powertech Corporation India Ltd. vs. DCIT [2017] 164 ITD 449 (Hyd. Tri.) 7. Shree Maheshwar Hydel Power Corporation Ltd. vs. CIT [2018] 96 taxmann. Com 167 (Bom) 8. Kakinada SEZ (P.) Ltd. [2013] 31 taxmann.com 165 (Hyd. Tri.) 9. Hotel Queen Road (P.) Ltd. vs. ITO [2012] 14 ITR (T) 124 (Del. Tri.) 10. MKR Frozen Food Exports Ltd. vs. ITO [2010] 126 ITD 1 (Del.) 11. Conventional Fastners vs. CIT 2018-TIO…

DCIT, Circle-10(1) vs. Delhi Metro Rail Corporation Ltd

The appeal of the assessee is dismissed

ITA 4433/DEL/2005[2001-2002]Status: DisposedITAT Delhi26 Sept 2019AY 2001-2002

Bench: Ms Suchitra Kamble & Shri Prashant Maharishii.T.A. No. 4432/Del/2005 (A.Y. 2000-01) I.T.A. No. 4433/Del/2005 (A.Y. 2001-02)

Section 10Section 143(3)Section 263Section 271(1)(c)Section 56

…3. CIT vs. Indian Vaccines Corporation Ltd. [2014] 363 ITR 295 (Del) 4. Bharat Oman Refineries Ltd. [2013] 356 ITR 399 (MP) 5. CIT vs. Bhawal Synthetics (India), Udaipur [2017] 297 CTR 104 (Raj.) 6. Thermal Powertech Corporation India Ltd. vs. DCIT [2017] 164 ITD 449 (Hyd. Tri.) 7. Shree Maheshwar Hydel Power Corporation Ltd. vs. CIT [2018] 96 taxmann. Com 167 (Bom) 8. Kakinada SEZ (P.) Ltd. [2013] 31 taxmann.com 165 (Hyd. Tri.) 9. Hotel Queen Road (P.) Ltd. vs. ITO [2012] 14 ITR (T) 124 (Del. Tri.) 10. MKR Frozen Food Exports Ltd. vs. ITO [2010] 126 ITD 1 (Del.) 11. Conventional Fastners vs. CIT 2018-TIO…

Karanja Terminal & Logistics P. Ltd, Mumbai vs. DCIT Cen Cir 6(3), Mumbai

The appeal of the assessee is allowed

ITA 2472/MUM/2018[2013-14]Status: DisposedITAT Mumbai20 Mar 2019AY 2013-14

Bench: Shri Rajesh Kumar, Hon'Ble Accountantmember & Shri Ramlal Negi, Hon'Ble Judicialmember

For Appellant: Shri J.P. BairagraFor Respondent: Shri B. Srinivas
Section 115JSection 147Section 148

…Power Tech Corporation India Ltd. Vs DCIT 81 Taxmann.com 168 (Hyd) e) Emta Steel & Energy Ltd Vs DCIT ITA No. 1018/Kol/2012 dated 6.1.2017 f) ShreMaheshwar Hydel Power Corporation Ltd Vs CIT 96 Taxmann.com 176 (Bom) g) Thermal Powertech Corporation India Ltd. 164 ITD 449(Hyd. Trib) 14. The ld DR prayed before the bench that in view of the ratio laid down in the above decisions, the order of CIT(A) may be upheld by dismissing the appeal of the assessee. The ld DR also argued that the assessee is not accounting the interest income on consistent basis. In 2011-12 and 2012- 13 the assessee has not only credited the i…

297 CTR 104 (Raj.) 6. Thermal Powertech Corporation India Ltd. v. DCIT (164 ITD 449) — Cited in 5 Judgments | BharatTax