Which sections of the Income Tax Act does 82 ITR 363 (SC); Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 263, Section 115JB, Section 142(1), Section 143(2), Section 143(3), Section 144C(1).

82 ITR 363 (SC); Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT

Q: How many judgments cite 82 ITR 363 (SC); Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT?

72 judgments on BharatTax cite 82 ITR 363 (SC); Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT (93 Taxmann 502), spanning 2015 to 2025.

93 Taxmann 502Supreme Court of India1997#1572 most cited

What is 82 ITR 363 (SC); Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT authority for?

Interest income earned by an assessee during the period when its business has not commenced, even from funds meant for capital expenditure, is revenue in nature and is assessable under the head 'income from other sources'. The nature of the income, rather than the source of the funds generating it, determines its taxability.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT · 82 ITR 363 · 93 Taxmann 502 · interest income taxability · income from other sources · Section 56 · capital work in progress interest · pre-commencement business income · revenue vs capital receipt · fixed deposit interest

Sections most often in play

Section 263 Section 115JB Section 142(1)Section 143(2)Section 143(3)Section 144C(1)Section 144C(13)Section 14A

Issues it is cited on

amalgamation section 56 section 144c income from other sources section 263 section 10 assistant commissioner previous year section 143(1)india company transfer

Judgments citing 82 ITR 363 (SC); Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT

Shri Rajkot District Co-Operative Bank Ltd., Rajkot vs. The Deputy Commissioner of Income-Tax, Circle - 1(2), Rajkot

The appeal is dismissed

ITA 196/RJT/2024[2011-12]Status: DisposedITAT Rajkot04 Nov 2025AY 2011-12

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No.196/Rjt/2024 ("नधा"रण वष" / Assessment Year: (2011-12) Shri Rajkot District Co-Operative Vs. The Deputy Commissioner Of Bank Ltd., Income-Tax, Circle-1(1), Jilla Bank Bhavan, Kasturba Road, Aayakar Bhavan, Race Course Ring Opp. Chaudhary High School, Road, Rajkot-360001 Rajkot-360001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Afups2094H (Appellant) (Respondent) Appellant By : Shri D.M. Rindani, Ld. Ar Respondent By : Smt. Pallavi, Ld. Cit(Dr) : 06/08/2025 Date Of Hearing Date Of Pronouncement : 04/11/2025 आदेश / O R D E R Per, Dinesh Mohan Sinha, Jm: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year (Ay)-2018-19, Is Directed Against The Order Passed By The Commissioner Of Income Tax Office [(In Short “Ld.Cit(A)”] Vide Order Dated 29.12.2023, Which In Turn Assessment Order Passed By Income Tax Department / Assessing Officer Under Section 144C(1) Of The Income Tax Act, 1961 (In Short “The Act”), Vide Order Dated 30.03.2023 2. Grounds Of Appeal Raised By The Assessee, Are As Follows:

For Appellant: Shri D.M. Rindani, Ld. ARFor Respondent: Smt. Pallavi, Ld. CIT(DR)

Section 143(3)Section 144C(1)Section 263Section 271(1)(c)Section 36(1)Section 36(1)(viia)

…आयकर अपीलीय अिधकरण, राजकोट "ायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER & SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No.196/RJT/2024 ("नधा"रण वष" / Assessment Year: (2011-12) Shri Rajkot District Co-operative Vs. The Deputy Commissioner of Bank Ltd., Income-tax, circle-1(1), Jilla Bank Bhavan, Kasturba Road, Aayakar Bhavan, Race Course Ring Opp. Chaudhary High School, Road, Rajkot-360001 Rajkot-360001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AFUPS2094H (Appellant) (Respondent) Appellant by : Shri D.M. Rindani, Ld. AR Responden…

Natwest Markets Plc - India Branch, Kolkata vs. CIT (It & Tp), Cir- 1(2), Kolkata

In the result the appeal of the assessee is allowed

ITA 997/KOL/2024[2018-2019]Status: DisposedITAT Kolkata26 Aug 2025AY 2018-2019

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Commissioner Of Income Tax Natwest Markets Plc-India (International Taxation & Branch Transfer Pricing) 907, Regus, 9Th Floor, Ps Aaykar Bhavan Poorva, Vs. Arcadia, 4A, Abanindra Nath 2Nd Floor, 110, Shanti Pally, Thakur Sarani, Kolkata-700016 Kolkata-700107, West Bengal (Appellant) (Respondent) Pan No. Aacct8020E Assessee By : Shri Percy Pardiwala, Ar Revenue By : Shri Sandeep Lakra, Dr Date Of Hearing: 31.07.2025 Date Of Pronouncement: 26.08.2025

For Appellant: Shri Percy Pardiwala, ARFor Respondent: Shri Sandeep Lakra, DR

Section 142(1)Section 143(2)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM Commissioner of Income Tax NatWest Markets Plc-India (International Taxation & Branch Transfer Pricing) 907, Regus, 9th Floor, PS Aaykar Bhavan Poorva, Vs. Arcadia, 4A, Abanindra Nath 2nd Floor, 110, Shanti Pally, Thakur Sarani, Kolkata-700016 Kolkata-700107, West Bengal (Appellant) (Respondent) PAN No. AACCT8020E Assessee by : Shri Percy Pardiwala, AR Revenue by : Shri Sandeep Lakra, DR Date of hearing: 31.07.2025 Date of pronouncement: 26.08.2025 O R D E R Per Rajesh Kumar, AM: This is an ap…

Neyveli Uttar Pradesh Power Limited, Lucknow vs. ITO - 2(1), Lucknow

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 152/LKW/2024[2018-19]Status: DisposedITAT Lucknow27 Dec 2024AY 2018-19

Bench: Shri Anadee Nath Misshra

Section 143(1)Section 154

…I.T.A. No.152/Lkw/2024 Assessment Year:2018-19 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘SMC’, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.152/Lkw/2024 Assessment Year:2018-19 Neyveli Uttar Pradesh Power Vs. Income Tax Officer-2(1), Limited, Lucknow. KH 419, GN Extension, Gomti Nagar S.O., Lucknow. PAN:AAECN3221F (Appellant) (Respondent) Appellant by Ms. Krishna Laasya, Advocate Respondent by Shri Sunil Kumar Rajwanshi, Addl. CIT (D.R.) O R D E R (A) In this case assessee’s return was processed u/s 143(1) of the I. T. Act and intimation dated 30/09/2019 was issued deny…

Assistant Commissioner Commissioner of Income Tax Corporate Circle 1 1, Chennai vs. Il and Fs Tamilnadu Power Company Limited, Chennai

In the result, the appeal of the revenue is dismissed

ITA 1716/CHNY/2024[2011-12]Status: DisposedITAT Chennai04 Dec 2024AY 2011-12

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./ Ita No. 1716 /Chny/2024 निर्धारण वर्ा /Assessment Years: 2011-12 Assistant Commissioner Of Income Il & Fs Tamilnadu Power Company Tax, Limited, Corporate Circle-1(1), Old No.21, New No.2, Kpr Tower, Chennai 4Th Floor, Greams Road, S.O. Nungambakkam, Chennai-600 006. [Pan: Aabcf1176A] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) : Shri Ashwin, C.A अपीलार्थी की ओर से/ Assessee By प्रत्यर्थी की ओर से /Revenue By : Ms.Gowthami Manivasagam, Jcit सुनवाई की तारीख/Date Of Hearing : 23.09.2024 घोषणा की तारीख /Date Of Pronouncement : 04.12.2024

For Respondent: Ms.Gowthami Manivasagam, JCIT

Section 250

…activities to be adjusted against the capital in progress. The assessee accordingly treated the interest as capital in nature. The Ld. AO drawing strength from the decision of Hon’ble Apex Court in the case of M/s.Tuticorn Alkali Chemical and Fertilizers Ltd 93 Taxmann 502 however held the view that the impugned income was of revenue in nature. While doing so, he also relied upon decision of CIT Appeal in assessee’s own case for AY-2010-11 confirming AO’s action. Consequently he added the amount of Rs.6,27,70,128/- as income from other sources. In appeal the assessee succeeded before the First Appellate Authorit…

Natwest Markets Plc, Kolkata vs. Assistant Commissioner of Income Tax, International Taxation - 1(2), Kolkata

In the result the appeal of the assessee is allowed

ITA 273/KOL/2023[2020-21]Status: DisposedITAT Kolkata27 Nov 2024AY 2020-21

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Asst. Commissioner Of Natwest Markets Plc Income Tax 907, Regus, 9Th Floor, Ps Arcadia, 4A, Abanindra Nath Aaykar Bhavan, 2 Nd Floor, Vs. Thakur Sarani, Kolkata, West 110, Shanti Pally, Kolkata, Bengal-700016 West Bengal 700017 (Appellant) (Respondent) Pan No. Aacct8020E Assessee By : Shri Parcy Pardiwalla, Ar Revenue By : Shri Praveen Kishore, Dr Date Of Hearing: 26.09.2024 Date Of Pronouncement : 27.11.2024 O R D E R

For Appellant: Shri Parcy Pardiwalla, ARFor Respondent: Shri Praveen Kishore, DR

Section 143(1)Section 144CSection 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM Asst. Commissioner of NatWest Markets Plc Income Tax 907, Regus, 9th Floor, PS Arcadia, 4A, Abanindra Nath Aaykar Bhavan, 2 nd Floor, Vs. Thakur Sarani, Kolkata, West 110, Shanti Pally, Kolkata, Bengal-700016 West Bengal 700017 (Appellant) (Respondent) PAN No. AACCT8020E Assessee by : Shri Parcy Pardiwalla, AR Revenue by : Shri Praveen Kishore, DR Date of hearing: 26.09.2024 Date of pronouncement : 27.11.2024 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by the assessee against th…

Income Tax Officer, Ward-1, Davangere vs. Managing Director Davangere Smart City Limited, Davangere

In the result, both the appeals of the revenue are partly allowed for statistical purposes

ITA 858/BANG/2023[2018-19]Status: DisposedITAT Bangalore21 Oct 2024AY 2018-19

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey

For Appellant: Shri Sridhar E., CIT(DR)(ITAT), BengaluruFor Respondent: Shri V. Srinivasan, Advocate

Section 142(1)Section 56

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos. 857 & 858/Bang/2023 Assessment years : 2017-18 & 2018-19 The Income Tax Officer, Vs. The Managing Director, Ward 1, Davanagere Smart City Ltd., Davangere. Shree Towers, Hadadi Road, Davangere – 577 004. PAN : AAKCM 6546J APPELLANT RESPONDENT Appellant by : Shri Sridhar E., CIT(DR)(ITAT), Bengaluru. Respondent by : Shri V. Srinivasan, Advocate Date of hearing : 24.09.2024 Date of Pronouncement : 21.10.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member…

Income Tax Officer, Ward - 1, Davangere vs. Managing Director Davanagere Smart City Limited, Davangere

In the result, both the appeals of the revenue are partly allowed for statistical purposes

ITA 857/BANG/2023[2017-18]Status: DisposedITAT Bangalore21 Oct 2024AY 2017-18

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey

For Appellant: Shri Sridhar E., CIT(DR)(ITAT), BengaluruFor Respondent: Shri V. Srinivasan, Advocate

Section 142(1)Section 56

Nat West Markets Plc- India Branch, Kolkata vs. ACIT(I.T)-1(2), Kolkata.

In the result, the appeal of the assessee is allowed

ITA 1364/KOL/2023[2021-22]Status: DisposedITAT Kolkata31 Jan 2024AY 2021-22

Bench: Shri Rajesh Kumar, Am & Shri Sonjoy Sarma, Jm Nat West Markets Plc-India Acit (I.T)-1(2), Kolkata Branch Aaykar Bhavan Poorva, 2 Nd 907, Regus, 9Thfloor, Floor, Psarcadia,4A, Abandindra Nath Vs. 110, Shanti Pally, Thakur Sarani, Kolkata-700016, Kolkata-700107, West Bengal West Bengal (Appellant) (Respondent) Pan No. Aacct8020E Assessee By : Shri Percy Pardiwala, Ar Revenue By : Shri Gaurav Kanujia, Dr Date Of Hearing: 15.01.2025 Date Of Pronouncement : 31.01.2025

For Appellant: Shri Percy Pardiwala, ARFor Respondent: Shri Gaurav Kanujia, DR

Section 143(3)Section 144C(13)Section 44ASection 56Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI SONJOY SARMA, JM Nat West Markets Plc-India ACIT (I.T)-1(2), Kolkata Branch Aaykar Bhavan Poorva, 2 nd 907, Regus, 9thFloor, Floor, PSArcadia,4A, Abandindra Nath Vs. 110, Shanti Pally, Thakur Sarani, Kolkata-700016, Kolkata-700107, West Bengal West Bengal (Appellant) (Respondent) PAN No. AACCT8020E Assessee by : Shri Percy Pardiwala, AR Revenue by : Shri Gaurav Kanujia, DR Date of hearing: 15.01.2025 Date of pronouncement : 31.01.2025 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by the assessee against…

Sangam Sahakari Patpedhi Maryaditnagari, Navi Mumbai, Thane vs. Mumbai-W-91, Vashi Navimumbai

In the result, both the appeal of the assessee are allowed

ITA 3377/MUM/2023[2015-16]Status: DisposedITAT Mumbai31 Jan 2024AY 2015-16

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2015-16 & Assessment Year: 2020-21 Sangam Sahakari Patpedhi Mumbai-W-91, Maryaditnagari, Navi Mumbai, It-Office, Vashi Railway Station Office No. 227, Central Facility Vs. Building Navi Mumbai-400703. Building, 3Rd Floor, Sector-19, Turbhe, Navi Mumbai-400705. Pan No. Aacas 6296 B Appellant Respondent

For Appellant: Mr. Vijay Kumar ShindeFor Respondent: Ms. Kakoli Ghosh, Sr. DR

Section 80P(2)(a)Section 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2015-16 & Assessment Year: 2020-21 Sangam Sahakari Patpedhi Mumbai-W-91, Maryaditnagari, Navi Mumbai, IT-Office, Vashi Railway Station Office No. 227, Central Facility Vs. Building Navi Mumbai-400703. Building, 3rd floor, Sector-19, Turbhe, Navi Mumbai-400705. PAN NO. AACAS 6296 B Appellant Respondent Assessee by : Mr. Vijay Kumar Shinde Revenue by : Ms. Kakoli Ghosh, Sr. DR : Date of Hearing 31/01/2024 Date of pronouncement : 31/01/2024 ORDE…

DCIT 7(3), Mumbai vs. Wyeth Ltd ( Formerly Known As Wyeth Lederle Ltd), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 3508/MUM/2010[2004-05]Status: DisposedITAT Mumbai09 Jun 2023AY 2004-05

Bench: Shri Vikas Awasthy, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blepfizer Limited V. Acit- Special Range 23 (Earlier Known As Wyeth Lederle Limited) [Now The Dcit-Circle 7(3)] The Capital, G-Block Aayakar Bhavan Bandra Kurla Complex Mumbai- 400020 Bandra (E), Mumbai -400012 Pan: Aaacp3334M (Appellant) (Respondent) Acit- Ltu V. M/S. Wyeth Limited 28Th Floor, Centre - 1 (Formerly Known As Wyeth Lederle Ltd) Rbc Mahindra Towers World Trade Centre 4Th Floor, A- Wing Cuffe Parade, Mumbai Dr G.M. Bhosale Road Worli, Mumbai- 400055 Pan: Aaacw2641Q (Appellant) (Respondent) Assessee Represented By : Shri Vishal Kalra Department Represented By : Smt. Sujatha Iyangar

Section 43(6)Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI VIKAS AWASTHY, HON’BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Pfizer Limited v. ACIT- Special Range 23 (Earlier known as Wyeth Lederle Limited) [Now the DCIT-Circle 7(3)] The Capital, G-Block Aayakar Bhavan Bandra Kurla Complex Mumbai- 400020 Bandra (E), Mumbai -400012 PAN: AAACP3334M (Appellant) (Respondent) ACIT- LTU v. M/s. Wyeth Limited 28th Floor, Centre - 1 (Formerly known as wyeth Lederle Ltd) RBC Mahindra Towers World Trade Centre 4th Floor, A- Wing Cuffe Parade, Mumbai Dr G.M. Bhosale Road Worli, Mumb…

Shri Rajkot District Cooperative Bank Ltd., Rajkot-Gujarat vs. The Pr. Commr. of Income Tax-1, Rajkot-Gujarat

In the result, appeal of the assessee is dismissed

ITA 123/RJT/2016[2011-12]Status: DisposedITAT Rajkot15 Feb 2023AY 2011-12

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year :2011-12 Shri Rajkot District Cooperative Vs. Pr.Cit, Rajkot-1 Bank Ltd. Rajkot. ‘Jilla Bank Bhavan’, Kasturba Road Opp: Chaudhari High School Rajkot. Pan : Aaaar 0564 K 0 अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assesseeby : Shri S.N. Soparkar, Ld.Ar Revenue By : Shri Shramdeep Sinha, Ld.Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 17/11/2022 घोषणा क" तार"ख /Date Of Pronouncement: 15/02/2023

For Appellant: Shri S.N. Soparkar, ld.ARFor Respondent: Shri Shramdeep Sinha, ld.CIT-DR

Section 143(3)Section 263Section 36

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, राजकोट "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ "यायपीठ, , , , राजकोट "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year :2011-12 Shri Rajkot District Cooperative Vs. Pr.CIT, Rajkot-1 Bank Ltd. Rajkot. ‘Jilla Bank Bhavan’, Kasturba Road Opp: Chaudhari High School Rajkot. PAN : AAAAR 0564 K 0 अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assesseeby : Shri S.N. Soparkar, ld.AR Revenue by : Shri Shramdeep Sinha, l…

Lifecell International Pvt Ltd., Chennai vs. ACIT, Chennai

In the result, appeal filed by the assessee is dismissed

ITA 3334/CHNY/2019[2016-17]Status: DisposedITAT Chennai04 Jan 2023AY 2016-17

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 3334/Chny/2019 िनधा"रण वष" / Assessment Year: 2016-17 M/S. Lifecell International Assistant Commissioner Of Private Ltd., V. Income Tax, No. 26, Vandalur Corporate Circle 4(1), Kelambakkam Main Road, Chennai. Keelakkottaiyur, Chennai. [Pan: Aaeca-7997-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. Ajith Kumar Choradia, Ca ""यथ" क" ओर से/Respondent By : Shri. S. Senthil Kumaran, Cit सुनवाई की तारीख/Date Of Hearing : 23.11.2022 घोषणा की तारीख/Date Of Pronouncement : 04.01.2023 आदेश /O R D E R

For Appellant: Shri. Ajith Kumar Choradia, CAFor Respondent: Shri. S. Senthil Kumaran, CIT

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव, "याियक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 3334/Chny/2019 िनधा"रण वष" / Assessment Year: 2016-17 M/s. Lifecell International Assistant Commissioner of Private Ltd., v. Income Tax, No. 26, Vandalur Corporate Circle 4(1), Kelambakkam Main Road, Chennai. Keelakkottaiyur, Chennai. [PAN: AAECA-7997-B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri. Ajith Kumar Cho…

Ibrox Real Estate Development Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-2(1), Bangalore

In the result, both the appeals filed by the assessee stands allowed

ITA 344/BANG/2022[2012-13]Status: DisposedITAT Bangalore01 Nov 2022AY 2012-13

Bench: Shri Chandra Poojaria & Smt. Beena Pillai

For Appellant: Smt. Suman Lunkar, CA

Section 143(2)Section 234ASection 57

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBERA AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 343 & 344/Bang/2022 Assessment Years : 2011-12 & 2012-13 M/s. Ibrox Real Estate Development Pvt. Ltd., The Deputy SNN Minds Eye, Commissioner of No. 4, 2nd Floor, Income Tax, Diagonal Road, Central Circle – 3rd Block, Jayanagar, 2(1), Vs. Bangalore – 560 011. Bangalore. PAN: AACCI2895L APPELLANT RESPONDENT Assessee by : Smt. Suman Lunkar, CA : Shri Sankar Ganesh K, JCIT Revenue by DR ITAT Date of Hearing : 11-08-2022 Date of Pronouncement : 01-11-2022 ORDER PER…

Ibrox Real Estate Development Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-2(1), Bangalore

In the result, both the appeals filed by the assessee stands allowed

ITA 343/BANG/2022[2011-12]Status: DisposedITAT Bangalore01 Nov 2022AY 2011-12

Bench: Shri Chandra Poojaria & Smt. Beena Pillai

For Appellant: Smt. Suman Lunkar, CA

Section 143(2)Section 234ASection 57

M/S. Firstflight Properties Pvt. Ltd, Mumbai vs. The ACIT CC -5(3), `Mumbai

In the result, appeal filed by the assessee is treated as allowed for statistical purposes

ITA 106/MUM/2022[2017-18]Status: DisposedITAT Mumbai23 Aug 2022AY 2017-18

…THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Shri B.R. Baskaran (AM) I.T.A. No. 106/Mum/2022 (A.Y. 2017-18) Vs. ACIT, CC-5(3) M/s. Firstlight Properties Pvt. Ltd. Room No. 1906 82, 8th Floor, Free Press 19th Floor House, Free Press Journal Air India Building Marg, Nariman Point Nariman Point Mumbai-400 021. Mumbai-400 021. PAN : AAACS7947P (Appellant) (Respondent) Assessee by Shri Nishit Gandhi Department by Shri Vivek Upadhyay Date of Hearing 18.08.2022 Date of Pronouncement 23.08.2022 O R D E R The assessee has filed this appeal challenging the order dated 30.11.2021 passed by learned CIT(A)-53,…

Teh DCIT, Gandhinagar Circle, Gandhinagar vs. Metro Link Express for Gandhinagar and Ahmedabad Mega Co. Ltd, Gandhinagar

In the result, appeal filed by the Revenue is dismissed and Cross

ITA 1754/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad27 Jul 2022AY 2016-17

For Appellant: Shri S.N. Soparkar, &For Respondent: Shri V.K. Singh, Sr.D.R

Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member ITA No. 1754/Ahd/2019 & C.O. No. 30/AHD/2020 Assessment Year 2016-17 The DCIT, Gandhingar Metro Link Express Circle, Gandhingar for Gandhinagar and Vs Ahmedabad Mega Company Limited Block No. 1, rst floor, Karmyogi Bhavan, Sector 10A, Gandhingar-382010 PAN: AAGCM3807N (Respondent) Metro Link Express for Vs The DCIT, Gandhinagar and . Gandhingar Circle, Ahmedabad Mega Gandhingar Company Limited Block No. 1, rst floor, (Respondent) Karmyogi Bhavan, Sector 10A,…

DCIT, Corporate Circle -1(2), Bhubaneswar vs. M/S. Posco India Private Limited, Bhubaneswar

In the result, appeal filed by the revenue and cross objection filed by the assessee is dismissed

ITA 423/CTK/2019[2015-16]Status: HeardITAT Cuttack21 Jun 2022AY 2015-16

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2015-16 Dcit, Corporate Circle Dcit, Corporate Circle-1(2), Vs. M/S. Posco India Pvt Ltd., M/S. Posco India Pvt Ltd., Bhubaneswar. Bhubaneswar. Ground Floor, Fortune Towers, Ground Floor, Fortune Towers, Zone-6, 6, Chandrasekharpur, Chandrasekharpur, Bhubaneswar. Bhubaneswar. Pan/Gir No. No.Aadcp 6735 B (Appellant (Appellant) .. ( Respondent Respondent) C.O.No.09/Ctk/2020 (In Ita No.423/Ctk/2019) (In Ita No.423/Ctk/2019) Assessment Year : 2015-16 M/S. Posco India Pvt Ltd., M/S. Posco India Pvt Ltd., Vs. Dcit, Corporate Circle Dcit, Corporate Circle-1(2), Ground Floor, Fortune Towers, Ground Floor, Fortune Towers, Bhubaneswar Bhubaneswar Zone-6, 6, Chandrasekharpur, Chandrasekharpur, Bhubaneswar. Bhubaneswar. Pan/Gir No.Aadcp 6735 B Pan/Gir No.Aadcp 6735 B (Appellant (Appellant) .. ( Respondent Respondent)

For Appellant: Shri B.K.Mahapatra/Shri A.K.SabatFor Respondent: Shri M.K.Gautam, CIT (

Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER Assessment Year : 2015-16 DCIT, Corporate Circle DCIT, Corporate Circle-1(2), Vs. M/s. POSCO India Pvt Ltd., M/s. POSCO India Pvt Ltd., Bhubaneswar. Bhubaneswar. Ground Floor, Fortune Towers, Ground Floor, Fortune Towers, Zone-6, 6, Chandrasekharpur, Chandrasekharpur, Bhubaneswar. Bhubaneswar. PAN/GIR No. No.AAD…

The Dy. Commissioner of Income Tax, Circle-3(1)(2), Ahmedabad vs. M/S. Rohtak Panipat Tollway Pvt. Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 1938/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad08 Jun 2022AY 2013-14

For Appellant: NoneFor Respondent: Shri S.S. Shukla, Sr. D.R

Section 271Section 56

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2013-14 The DCIT, M/s. Rohtak Panipat Cir-3(1)(2), Tollway Pvt. Ltd. Ahmedabad Vs Sadbhav House, (Appellant) Opp. Law Garden Police Chowky, Ellisbridge, Ahmedabad- PAN: AAECR672P (Respondent) Assessee by: None Revenue by: Shri S.S. Shukla, Sr. D.R. Date of hearing : 19-04-2022 Date of pronouncement : 08-06-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the Revenue against the order of the ld. Commiss…

Bramhani Industries Limited, Jammalamadugu, Kadapa vs. DCIT, Circle-1(3), Hyderabad

In the result, appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 512/HYD/2017[2010-11]Status: DisposedITAT Hyderabad06 Jan 2022AY 2010-11

Bench: Shri A. Mohan Alankamony & Sri Chandra Mohan Garga.Y. 2010-11 Bramhani Industries Limited, Vs. Dcit, Jammalamadugu. Circle-1(3), Pan: Aadcb 1666 M Hyderabad. (Appellant) (Respondent) Ay: 2010-11 Dcit, Vs. Bramhani Industries Circle-1(2), Limited, Hyderabad. Jammalamadugu. Pan: Aadcb 1666 M (Appellant) (Respondent) Assessee By Sri Gowtham Jain Revenue By Sri K.V. Aravind, Sr. Standing Counsel For Dr Date Of Hearing: 12/10/2021 Date Of Pronouncement: 06/01/2022 Order

Section 144Section 234ASection 249(3)Section 68

…CMP No.7730/2017); S.V. Matha Prasad vs. Lalchand Meghraj and Ors (14 SCC 772); State of M.P. and Anr vs. Pradeep Kumar and Anr ( 7 SCC 372); State of UP vs. Sudhir Kumar Singh and Ors (CA No. 3498/2020); Tuticorin Alkali Chemicals & Fertilizers Ltd vs. CIT ( 93 Taxmann 502); CIT vs. Woodward Governor India (P) Ltd (312 ITR 254); PCIT vs. I-Ven Interactive Ltd (418 ITR 662); PCIT vs. NRA Iron & Steel (P) Ltd (412 ITR 161); NRA Iron & Steel (P) Ltd vs. PCIT 273 Taxman 14; Kale Khan Mohammed Hanif vs. CIT (50 ITR 1); Roshan Hatti vs. CIT (107 ITR 938); CIT vs. P. Mohankala ( 291 ITR 278) and CIT vs. N.R. Portfolio…

DCIT, Circle-1(2), Hyderabad vs. Bramhani Industries Limited, Jammalamadugu, Ysr Dist.

In the result, appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 398/HYD/2017[2010-11]Status: DisposedITAT Hyderabad06 Jan 2022AY 2010-11

Section 144Section 234ASection 249(3)Section 68