What is 400 ITR 279 (SC) (iv) Shree Balaji Alloys v. CIT authority for?

Exemptions received under export promotion schemes, like those under the Foreign Trade Policy, are treated as capital receipts and are not subject to tax under normal provisions or MAT (Section 115JB).

How many judgments cite 400 ITR 279 (SC) (iv) Shree Balaji Alloys v. CIT?

28 judgments on BharatTax cite 400 ITR 279 (SC) (iv) Shree Balaji Alloys v. CIT (287 CTR 459), spanning 2017 to 2025.

Which sections of the Income Tax Act does 400 ITR 279 (SC) (iv) Shree Balaji Alloys v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 115JB, Section 14A, Section 234C, Section 10B, Section 234B.

400 ITR 279 (SC) (iv) Shree Balaji Alloys v. CIT (287 CTR 459)

Shree Cement Limited, Bangur Nagar vs. ACIT, Central Circle, Ajmer

In the result, the appeal of the assessee - appellant in ITA No

ITA 1517/JPR/2024[2019-2020]Status: DisposedITAT Jaipur24 Jun 2025AY 2019-2020

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Dilip B. Desai, FCAFor Respondent: Shri Arvind Kumar, CIT-DR

Section 115JSection 143(1)Section 254Section 36(1)(va)Section 80Section 801A

…th under normal tax provisions as well as under Section 115JB (MAT). Further, excise exemption has been allowed as capital receipt by the AO in his order u/s 143(3) for all earlier years based on the decision of Apex Court in CIT vs Shree Balaji Alloys (2016) 287 CTR 459 (SC). (c) Further the decision of Mum HC in Serum Institute of India -Vs- UOI (WP No. 3735 of 2021 dtd. 4-12-23) is not applicable to the facts of the present case, as the constitutional validity of the amendment to section 2(24), amending the definition of ‘income’ has not been challenged by the Appellant. (d) Further, in the case of Serum (su…

Jindal Saw Ltd., New Delhi vs. ACIT, Circle-13(2), New Delhi

In the result, assessee’s appeal in ITA No

ITA 504/DEL/2022[2014-15]Status: DisposedITAT Delhi04 Jun 2025AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2011-12] Jindal Saw Ltd. Vs Dcit, 28, Najafgarh Road, Circle-13(2) New Delhi-110015. (Earlier Addl.Cit Range-4), Pan-Aabcs7280C C.R.Building, I.P.Estate, New Delhi-110002. Appellant Respondent [Assessment Year : 2011-12] Dcit, Vs Jindal Saw Ltd. Circle-13(2), (Formerly Known As M/S. Saw Pipes Room No.316A, Ltd.), 28, Najafgarh Road, C.R.Building, New Delhi-110015. New Delhi Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2014-15] Jindal Saw Ltd., Vs Acit, 28, Najafgarh Road, Shivaji Marg, Circle-13(2), New Delhi-110015. New Delhi. Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2015-16] Jindal Saw Ltd. Vs Acit, 28, Najafgarh Road, Circle-13(2) P.O.Ramesh Nagar, C.R.Building, I.P.Estate, New Delhi-110015. New Delhi-110002. Pan-Aabcs7280C Appellant Respondent

Section 143(3)Section 234BSection 43B

…ITR 218 (SC). 10. We find that the following case , similar issue of subsidy raised for the first time before the Tribunal, was admitted and duly adjudicated by the Tribunal: * Shree Bala ji Alloys vs. ITO 127 TTJ 129 (Asr. ITAT)-Confirmed by Supreme Court in 287 CTR 459 (SC) * Indo Java & Co. vs. IAC 30 ITD 161 (Del ITAT)(SB) * Crystal Crop Protection Pvt. Ltd. vs. DCIT in ITA No. 1539 of 2016 (Del. ITAT) * Tripti Manthol Inds vs. ITO in ITA No. 58 o f 2011 (Asr . ITAT) 11. The Government of India in its Foreign Trade Policy 2004 started Special Focus Initiatives with an object to continuously increase our perce…

DCIT Circle-13(2), New Delhi vs. Jindal Saw Ltd., New Delhi

In the result, assessee’s appeal in ITA No

ITA 4760/DEL/2019[2015-16]Status: DisposedITAT Delhi04 Jun 2025AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2011-12] Jindal Saw Ltd. Vs Dcit, 28, Najafgarh Road, Circle-13(2) New Delhi-110015. (Earlier Addl.Cit Range-4), Pan-Aabcs7280C C.R.Building, I.P.Estate, New Delhi-110002. Appellant Respondent [Assessment Year : 2011-12] Dcit, Vs Jindal Saw Ltd. Circle-13(2), (Formerly Known As M/S. Saw Pipes Room No.316A, Ltd.), 28, Najafgarh Road, C.R.Building, New Delhi-110015. New Delhi Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2014-15] Jindal Saw Ltd., Vs Acit, 28, Najafgarh Road, Shivaji Marg, Circle-13(2), New Delhi-110015. New Delhi. Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2015-16] Jindal Saw Ltd. Vs Acit, 28, Najafgarh Road, Circle-13(2) P.O.Ramesh Nagar, C.R.Building, I.P.Estate, New Delhi-110015. New Delhi-110002. Pan-Aabcs7280C Appellant Respondent

Section 143(3)Section 234BSection 43B

…ITR 218 (SC). 10. We find that the following case , similar issue of subsidy raised for the first time before the Tribunal, was admitted and duly adjudicated by the Tribunal: * Shree Bala ji Alloys vs. ITO 127 TTJ 129 (Asr. ITAT)-Confirmed by Supreme Court in 287 CTR 459 (SC) * Indo Java & Co. vs. IAC 30 ITD 161 (Del ITAT)(SB) * Crystal Crop Protection Pvt. Ltd. vs. DCIT in ITA No. 1539 of 2016 (Del. ITAT) * Tripti Manthol Inds vs. ITO in ITA No. 58 o f 2011 (Asr . ITAT) 11. The Government of India in its Foreign Trade Policy 2004 started Special Focus Initiatives with an object to continuously increase our perce…

Jindal Saw Ltd., New Delhi vs. ACIT Circle-13(2), New Delhi

In the result, assessee’s appeal in ITA No

ITA 4693/DEL/2019[2015-16]Status: DisposedITAT Delhi04 Jun 2025AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2011-12] Jindal Saw Ltd. Vs Dcit, 28, Najafgarh Road, Circle-13(2) New Delhi-110015. (Earlier Addl.Cit Range-4), Pan-Aabcs7280C C.R.Building, I.P.Estate, New Delhi-110002. Appellant Respondent [Assessment Year : 2011-12] Dcit, Vs Jindal Saw Ltd. Circle-13(2), (Formerly Known As M/S. Saw Pipes Room No.316A, Ltd.), 28, Najafgarh Road, C.R.Building, New Delhi-110015. New Delhi Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2014-15] Jindal Saw Ltd., Vs Acit, 28, Najafgarh Road, Shivaji Marg, Circle-13(2), New Delhi-110015. New Delhi. Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2015-16] Jindal Saw Ltd. Vs Acit, 28, Najafgarh Road, Circle-13(2) P.O.Ramesh Nagar, C.R.Building, I.P.Estate, New Delhi-110015. New Delhi-110002. Pan-Aabcs7280C Appellant Respondent

Section 143(3)Section 234BSection 43B

…ITR 218 (SC). 10. We find that the following case , similar issue of subsidy raised for the first time before the Tribunal, was admitted and duly adjudicated by the Tribunal: * Shree Bala ji Alloys vs. ITO 127 TTJ 129 (Asr. ITAT)-Confirmed by Supreme Court in 287 CTR 459 (SC) * Indo Java & Co. vs. IAC 30 ITD 161 (Del ITAT)(SB) * Crystal Crop Protection Pvt. Ltd. vs. DCIT in ITA No. 1539 of 2016 (Del. ITAT) * Tripti Manthol Inds vs. ITO in ITA No. 58 o f 2011 (Asr . ITAT) 11. The Government of India in its Foreign Trade Policy 2004 started Special Focus Initiatives with an object to continuously increase our perce…

M/S. Housing Develop, Ment Finance Corpn. Ltd, Mumbai vs. The Addl CIT RG-1(1), Mumbai

ITA 287/MUM/2005[2001-2002]Status: DisposedITAT Mumbai05 Jul 2024AY 2001-2002

Bench: Shri Girish Agrawal & Shri Sunil Kumar Singh

Section 143(3)Section 36(1)Section 36(1)(viii)

…omes in assessee's case (i) CIT vs. Meghalaya Steels Ltd. 383 ITR 217 (ii) CIT vs. Jagdishprasad M. Joshi 318 ITR 420 (iii) Tema Exchangers Manufacturers Pvt. Ltd. vs. ACIT being Order dat- ed 18.07.2018 in ITA No. 415 of 2004 (iv) CIT vs. Shree Balaji Alloys 287 CTR 459 (v) Continental Construction Ltd. vs. CIT 195 ITR 81 (vi) ACIT vs. Nahavasheva International Container Terminal Pvt. Ltd. in Order dated 28.09.2018 in ITA No. 2935/Mum/2012 20. The ld AR drew attention to the cases where exemption under section 10(23FB) of the Act has been extended to interest and other income arising from temporary deployment of…

Shree Cement Limited, Beawar vs. National Faceless Assessment Centre, Delhi

In the result, the appeal of the Revenue in ITA No

ITA 500/JPR/2023[215-16]Status: DisposedITAT Jaipur21 Feb 2024

Bench: or at the time of hearing of this appeal.

For Appellant: Sh. Dilip B Desai(C.A.)For Respondent: Sh. Alka Gautam (CIT) (V.H) &

Section 115JSection 143Section 143(3)Section 144BSection 144B(1)(xvi)Section 80Section 80I

…th under normal tax provisions as well as under Section 115JB (MAT). Further, excise exemption has been allowed as capital receipt by the AO in his order u/s 143(3) for all earlier years based on the decision of Apex Court in CIT vs Shree Balaji Alloys (2016) 287 CTR 459 (SC). (c) Further the decision of Mum HC in Serum Institute of India - Vs- UOI (WP No. 3735 of 2021 dtd. 4-12-23) is not applicable to the facts of the present case, as the constitutional validity of the amendment to section 2(24), amending the definition of ‘income’ has not been challenged by the Appellant. (d) Further, in the case of Serum (s…

Shree Cement Limited, Beawar vs. National Faceless Assessment Centre, Deputy Commissionerof Income Tax, Circle -2, Ajmer

In the result, the appeal of the Revenue in ITA No

ITA 496/JPR/2023[2016-17]Status: DisposedITAT Jaipur21 Feb 2024AY 2016-17

Bench: or at the time of hearing of this appeal.

For Appellant: Sh. Dilip B Desai(C.A.)For Respondent: Sh. Alka Gautam (CIT) (V.H) &

Section 115JSection 143Section 143(3)Section 144BSection 144B(1)(xvi)Section 80Section 80I

…th under normal tax provisions as well as under Section 115JB (MAT). Further, excise exemption has been allowed as capital receipt by the AO in his order u/s 143(3) for all earlier years based on the decision of Apex Court in CIT vs Shree Balaji Alloys (2016) 287 CTR 459 (SC). (c) Further the decision of Mum HC in Serum Institute of India - Vs- UOI (WP No. 3735 of 2021 dtd. 4-12-23) is not applicable to the facts of the present case, as the constitutional validity of the amendment to section 2(24), amending the definition of ‘income’ has not been challenged by the Appellant. (d) Further, in the case of Serum (s…