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

165 ELT 257Supreme Court of India2004#15030 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2026.

Sections most often in play

Section 115JBSection 14ASection 92CA(3)Section 37(1)Section 143(3)Section 250Section 80GSection 119

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

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA Before SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA No.: 466/KOL/2018 Assessment Year: 2011-12 M/s. Coal India Ltd. DCIT, Circle-5(1), Kolkata Vs. (Appellant) (Respondent) PAN: AABCC3929J ITA No.: 622/KOL/2018 Assessment Year: 2011-12 DCIT, Circle-5(1), Kolkata M/s. Coal India Ltd. (Appellant) Vs. (Respondent) PAN: AABCC3929J ITA No.: 467/KOL/2018 Assessment Year: 2012-13 M/s. Coal India Ltd. DCIT, Circle-5(1), Kolkata Vs. (Appellant) (Respondent) PAN: AABCC3929J ITA No.: 623/KOL/2018 Assessment Year: 201…

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

…Sutlej Cotton Mills Limited [116 ITR 1 (SC)]. It is stated 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…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA Before SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA No.: 466/KOL/2018 Assessment Year: 2011-12 M/s. Coal India Ltd. Vs. DCIT, Circle-5(1), Kolkata (Appellant) (Respondent) PAN: AABCC3929J ITA No.: 622/KOL/2018 Assessment Year: 2011-12 DCIT, Circle-5(1), Kolkata M/s. Coal India Ltd. (Appellant) Vs. (Respondent) PAN: AABCC3929J ITA No.: 467/KOL/2018 Assessment Year: 2012-13 M/s. Coal India Ltd. Vs. DCIT, Circle-5(1), Kolkata (Appellant) (Respondent) PAN: AABCC3929J ITA No.: 623/KOL/2018 Assessment Year: 201…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA Before SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA No.: 466/KOL/2018 Assessment Year: 2011-12 M/s. Coal India Ltd. DCIT, Circle-5(1), Kolkata Vs. (Appellant) (Respondent) PAN: AABCC3929J ITA No.: 622/KOL/2018 Assessment Year: 2011-12 DCIT, Circle-5(1), Kolkata (Appellant) Vs. M/s. Coal India Ltd. (Respondent) PAN: AABCC3929J ITA No.: 467/KOL/2018 Assessment Year: 2012-13 M/s. Coal India Ltd. DCIT, Circle-5(1), Kolkata (Appellant) Vs. (Respondent) PAN: AABCC3929J ITA No.: 623/KOL/2018 Assessment Year: 201…

Pme Power Solutions India Ltd, New Delhi vs. Deputy Commissioner of Income Tax, New Delhi

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

ITA 249/DEL/2024[2013-14]Status: DisposedITAT Delhi16 Oct 2024AY 2013-14

Bench: Shri M. Balaganesh & Shri Vimal Kumar

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri Rajesh Dhanesta, Sr. DR
Section 139Section 139(9)Section 140ASection 143(1)Section 143(2)Section 143(3)Section 154Section 249(4)(a)Section 271(1)(c)Section 276C(2)

…due on the returned income. Hence the learned AO is duty bound to frame the assessment only u/s 144 of the Act as per the aforesaid Instruction of CBDT. The Hon‘ble Supreme Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd reported in 165 ELT 257 (SC) dated 17.2.2004 had held that Circulars and Notifications issued by the Board are binding on the departmental authorities. Admittedly, the aforesaid instructions of CBDT were issued to the subordinate authorities in terms of powers vested u/s 119 of the Act under the caption ―Instructions to subordinate authorities‘. Hence the aforesaid inst…

Pme Power Solutions India Ltd, New Delhi vs. Dy. Commissioner of Income Tax, New Delhi

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

ITA 242/DEL/2024[2013-14]Status: DisposedITAT Delhi16 Oct 2024AY 2013-14

Bench: Shri M. Balaganesh & Shri Vimal Kumar

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri Rajesh Dhanesta, Sr. DR
Section 139Section 139(9)Section 140ASection 143(1)Section 143(2)Section 143(3)Section 154Section 249(4)(a)Section 271(1)(c)Section 276C(2)

…due on the returned income. Hence the learned AO is duty bound to frame the assessment only u/s 144 of the Act as per the aforesaid Instruction of CBDT. The Hon‘ble Supreme Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd reported in 165 ELT 257 (SC) dated 17.2.2004 had held that Circulars and Notifications issued by the Board are binding on the departmental authorities. Admittedly, the aforesaid instructions of CBDT were issued to the subordinate authorities in terms of powers vested u/s 119 of the Act under the caption ―Instructions to subordinate authorities‘. Hence the aforesaid inst…

(a) Customs Calcutta v. Indian Oil Corporation Ltd. (165 ELT 257) — Cited in 6 Judgments | BharatTax