(a) Customs Calcutta v. Indian Oil Corporation Ltd.

202 ITR 454High Court1993#19776 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2026 to 2026.

Sections most often in play

Section 115JBSection 14ASection 92CA(3)Section 37(1)Section 250Section 80GSection 143(3)Section 37

Issues it is cited on

section 14a(3)section 14a(1)section 43astrategic investmentsection 254(2)prohibited by lawright to receivecredit for tdssection 10(34)section 14a(2)interest on securitiessection 41(1)

Judgments citing (a) Customs Calcutta v. Indian Oil Corporation Ltd.

DCIT, Cir-5(1), Kolkata vs. M/S Coal India Ltd., Kolkata

ITA 1697/KOL/2019[2014-15]Status: DisposedITAT Kolkata20 Jan 2026AY 2014-15

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 115JSection 250

…d that CBDT Instruction No 3/2010 is neither binding on the assessee nor appellate authorities in view of the decisions in the following cases: (a) Customs Calcutta vs Indian Oil Corporation Ltd [(2004) 165 ELT 257 (SC)] (b) Vikrant Tyres vs First ITO [(1993) 202 ITR 454 (Kar)] (c) CIT vs Hero Cycles (P) Ltd [(1997) 228 ITR 463 (SC)] 4.3 With regard to the addition under book profits, it is submitted by the Ld. AR that section 115JB is a self-contained code. Explanation to section 115JB of the Act provides certain adjustment to be made in the computation of book-profit. Apart from the adjustments mentioned in the…

DCIT, Circle - 5(1), Kolkata vs. M/S. Coal India Limited, Kolkata

ITA 623/KOL/2018[2012-13]Status: DisposedITAT Kolkata20 Jan 2026AY 2012-13
Section 115JSection 250

…d that CBDT Instruction No 3/2010 is neither binding on the assessee nor appellate authorities in view of the decisions in the following cases: (a) Customs Calcutta vs Indian Oil Corporation Ltd [(2004) 165 ELT 257 (SC)] (b) Vikrant Tyres vs First ITO [(1993) 202 ITR 454 (Kar)] (c) CIT vs Hero Cycles (P) Ltd [(1997) 228 ITR 463 (SC)] 4.3 With regard to the addition under book profits, it is submitted by the Ld. AR that section 115JB is a self-contained code. Explanation to section 115JB of the Act provides certain adjustment to be made in the computation of book-profit. Apart from the adjustments mentioned in the…

DCIT, Circle - 5(1), Kolkata vs. M/S. Coal India Limited, Kolkata

ITA 622/KOL/2018[2011-12]Status: DisposedITAT Kolkata20 Jan 2026AY 2011-12

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 115JSection 250

…d that CBDT Instruction No 3/2010 is neither binding on the assessee nor appellate authorities in view of the decisions in the following cases: (a) Customs Calcutta vs Indian Oil Corporation Ltd [(2004) 165 ELT 257 (SC)] (b) Vikrant Tyres vs First ITO [(1993) 202 ITR 454 (Kar)] (c) CIT vs Hero Cycles (P) Ltd [(1997) 228 ITR 463 (SC)] 4.3 With regard to the addition under book profits, it is submitted by the Ld. AR that section 115JB is a self-contained code. Explanation to section 115JB of the Act provides certain adjustment to be made in the computation of book-profit. Apart from the adjustments mentioned in the…

Coal India Limited, Kolkata vs. DCIT, Circle - 5(1), Kolkata

ITA 467/KOL/2018[2012-13]Status: DisposedITAT Kolkata20 Jan 2026AY 2012-13

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 115JSection 250

…d that CBDT Instruction No 3/2010 is neither binding on the assessee nor appellate authorities in view of the decisions in the following cases: (a) Customs Calcutta vs Indian Oil Corporation Ltd [(2004) 165 ELT 257 (SC)] (b) Vikrant Tyres vs First ITO [(1993) 202 ITR 454 (Kar)] (c) CIT vs Hero Cycles (P) Ltd [(1997) 228 ITR 463 (SC)] 4.3 With regard to the addition under book profits, it is submitted by the Ld. AR that section 115JB is a self-contained code. Explanation to section 115JB of the Act provides certain adjustment to be made in the computation of book-profit. Apart from the adjustments mentioned in the…

(a) Customs Calcutta v. Indian Oil Corporation Ltd. (202 ITR 454) — Cited in 4 Judgments | BharatTax