ACIT v. M. Satish Kumar

33 Taxmann.com 396Reported decision2013#12679 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Sections most often in play

Section 32(1)(iia)Section 32ACSection 37Section 40A(9)Section 10B(8)Section 194Section 194ASection 32AD

Issues it is cited on

section 139(3)section 170section 40a(9)section 10(2)(xv)section 276section 32asection 145a(b)section 73resulting companysection 42section 32(1)(iia)section 47

Judgments citing ACIT v. M. Satish Kumar

DCIT., CIRCLE-13(1), HYDERABAD vs. THE SINGARENI COLLIERIES COMPANY LIMITED, KOTHAGUDEM

In the result, assessee’s appeals for the A

ITA 308/HYD/2024[AY-2020-2]Status: DisposedITAT Hyderabad12 Jun 2025

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.283, 284 & 286/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Singareni Collieries Vs. Acit, Circle – 1 Company Limited Khammam & Kothagudem Acit, Circle 13(1) Pan:Aaact8873F Hyderabad & आ.अपी.सं /Ita Nos.300, 301 & 308/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Vs. Singareni Collieries Dy. Cit, Circle 13(1) Company Limited Hyderabad Kothagudem Pan:Aaact8873F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri M.V.Anil Kumar, Advocate राज" व "ारा/Revenue By:: Shri B Balakrishna, Cit (Dr) सुनवाई की तारीख/Date Of Hearing: 10/06/2025 घोषणा की तारीख/Pronouncement: 12/06/2025 आदेश/Order Per Bench: These 3 Sets Of Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The 3 Separate Orders All Dated 30/01/2024 Of The Learned Cit (A)-Nfac Delhi, For The A.Ys 2015-16, 2016-17 & 2020-21 Respectively. The Assessee As Well As The Revenue Have Raised The Following Grounds Of Appeals For 3 A.Ys:

For Appellant: Shri M.V.Anil Kumar, AdvocateFor Respondent: : Shri B Balakrishna, CIT (DR)
Section 40A(9)

…well as the judgement in the case of Commissioner of Sales Tax, Madhya Pradesh vs. Madhya Pradesh Electricity Board (1969) (SCR)(2) 939. The learned AR has also relied upon the decision of the Chennai Bench of the Tribunal in case of ACIT vs. M. Satish Kumar (33 Taxmann.com 396) and submitted that the process of generation of electricity is akin to manufacturing of an article or thing and therefore, qualifies for the benefit u/s 32(1)(iia) of the Act. A similar view has been taken by the Bangalore Benches of the Tribunal in case of Dy. CIT vs. Hutti Gold Mines Co. Ltd (26 ITR (T) 600 (Bang.Trib). He has also reli…

DCIT., CIRCLE-13(1), HYDERABAD vs. THE SINGARENI COLLIERIES COMPANY LTD, KOTHAGUDEM

In the result, assessee’s appeals for the A

ITA 300/HYD/2024[2015--16]Status: DisposedITAT Hyderabad12 Jun 2025

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.283, 284 & 286/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Singareni Collieries Vs. Acit, Circle – 1 Company Limited Khammam & Kothagudem Acit, Circle 13(1) Pan:Aaact8873F Hyderabad & आ.अपी.सं /Ita Nos.300, 301 & 308/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Vs. Singareni Collieries Dy. Cit, Circle 13(1) Company Limited Hyderabad Kothagudem Pan:Aaact8873F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri M.V.Anil Kumar, Advocate राज" व "ारा/Revenue By:: Shri B Balakrishna, Cit (Dr) सुनवाई की तारीख/Date Of Hearing: 10/06/2025 घोषणा की तारीख/Pronouncement: 12/06/2025 आदेश/Order Per Bench: These 3 Sets Of Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The 3 Separate Orders All Dated 30/01/2024 Of The Learned Cit (A)-Nfac Delhi, For The A.Ys 2015-16, 2016-17 & 2020-21 Respectively. The Assessee As Well As The Revenue Have Raised The Following Grounds Of Appeals For 3 A.Ys:

For Appellant: Shri M.V.Anil Kumar, AdvocateFor Respondent: : Shri B Balakrishna, CIT (DR)
Section 40A(9)

…well as the judgement in the case of Commissioner of Sales Tax, Madhya Pradesh vs. Madhya Pradesh Electricity Board (1969) (SCR)(2) 939. The learned AR has also relied upon the decision of the Chennai Bench of the Tribunal in case of ACIT vs. M. Satish Kumar (33 Taxmann.com 396) and submitted that the process of generation of electricity is akin to manufacturing of an article or thing and therefore, qualifies for the benefit u/s 32(1)(iia) of the Act. A similar view has been taken by the Bangalore Benches of the Tribunal in case of Dy. CIT vs. Hutti Gold Mines Co. Ltd (26 ITR (T) 600 (Bang.Trib). He has also reli…

SINGARENI COLLIERIES COMPANY LIMITED,KOTHAGUDEM vs. DCIT., CIRCLE-13(1), HYDERABAD

ITA 286/HYD/2024[2020-21]Status: DisposedITAT Hyderabad12 Jun 2025AY 2020-21

Bench: Shri Vijay Pal Rao, Vice- & Shri Manjunatha, G.आ.अपी.सं / Ita Nos.283, 284 & 286/Hyd/2024 (निर्धारण वर्ष/Assessment Years: 2015-16, 2016-17 & 2020-21) Singareni Collieries Vs. Acit, Circle – 1 Company Limited Khammam & Kothagudem Acit, Circle 13(1) Pan:Aaact8873F Hyderabad & आ.अपी.सं / Ita Nos.300, 301 & 308/Hyd/2024 (निर्धारण वर्ष/Assessment Years: 2015-16, 2016-17 & 2020-21) Vs. Dy. Cit, Circle 13(1) Hyderabad Singareni Collieries Company Limited Kothagudem Pan:Aaact8873F (Appellant) (Respondent) निर्धारिती द्वारा / Assessee By: Shri M.V.Anil Kumar, Advocate राजस्व द्वारा / Revenue By:: Shri B Balakrishna, Cit (Dr) सुनवाई की तारीख / Date Of Hearing: 10/06/2025 घोषणा की तारीख / Pronouncement: 12/06/2025 आदेश/Order Per Bench: These 3 Sets Of Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The 3 Separate Orders All Dated 30/01/2024 Of The Learned Cit (A)-Nfac Delhi, For The A.Ys 2015-16, 2016-17 & 2020-21 Respectively. The Assessee As Well As The Revenue Have Raised The Following Grounds Of Appeals For 3 A.Ys:

For Appellant: Shri M.V.Anil Kumar, AdvocateFor Respondent: : Shri B Balakrishna, CIT (DR)
Section 194Section 32ASection 37Section 40Section 40A(9)

…well as the judgement in the case of Commissioner of Sales Tax, Madhya Pradesh vs. Madhya Pradesh Electricity Board (1969) (SCR)(2) 939. The learned AR has also relied upon the decision of the Chennai Bench of the Tribunal in case of ACIT vs. M. Satish Kumar (33 Taxmann.com 396) and submitted that the process of generation of electricity is akin to manufacturing of an article or thing and therefore, qualifies for the benefit u/s 32(1)(iia) of the Act. A similar view has been taken by the Bangalore Benches of the Tribunal in case of Dy. CIT vs. Hutti Gold Mines Co. Ltd (26 ITR (T) 600 (Bang.Trib). He has also reli…

SINGARENI COLLIERIES COMPANY LIMITED,KOTHAGUDEM vs. ACIT., CIRCLE-1, KHAMMAM

In the result, assessee’s appeals for the A

ITA 284/HYD/2024[2016-17]Status: DisposedITAT Hyderabad12 Jun 2025AY 2016-17

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.283, 284 & 286/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Singareni Collieries Vs. Acit, Circle – 1 Company Limited Khammam & Kothagudem Acit, Circle 13(1) Pan:Aaact8873F Hyderabad & आ.अपी.सं /Ita Nos.300, 301 & 308/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Vs. Singareni Collieries Dy. Cit, Circle 13(1) Company Limited Hyderabad Kothagudem Pan:Aaact8873F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri M.V.Anil Kumar, Advocate राज" व "ारा/Revenue By:: Shri B Balakrishna, Cit (Dr) सुनवाई की तारीख/Date Of Hearing: 10/06/2025 घोषणा की तारीख/Pronouncement: 12/06/2025 आदेश/Order Per Bench: These 3 Sets Of Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The 3 Separate Orders All Dated 30/01/2024 Of The Learned Cit (A)-Nfac Delhi, For The A.Ys 2015-16, 2016-17 & 2020-21 Respectively. The Assessee As Well As The Revenue Have Raised The Following Grounds Of Appeals For 3 A.Ys:

For Appellant: Shri M.V.Anil Kumar, AdvocateFor Respondent: : Shri B Balakrishna, CIT (DR)
Section 40A(9)

…well as the judgement in the case of Commissioner of Sales Tax, Madhya Pradesh vs. Madhya Pradesh Electricity Board (1969) (SCR)(2) 939. The learned AR has also relied upon the decision of the Chennai Bench of the Tribunal in case of ACIT vs. M. Satish Kumar (33 Taxmann.com 396) and submitted that the process of generation of electricity is akin to manufacturing of an article or thing and therefore, qualifies for the benefit u/s 32(1)(iia) of the Act. A similar view has been taken by the Bangalore Benches of the Tribunal in case of Dy. CIT vs. Hutti Gold Mines Co. Ltd (26 ITR (T) 600 (Bang.Trib). He has also reli…

SINGARENI COLLIERIES COMPANY LIMITED,KOTHAGUDEM vs. ACIT., CIRCLE- 1, KHAMMAM

In the result, assessee’s appeals for the A

ITA 283/HYD/2024[2015-16]Status: DisposedITAT Hyderabad12 Jun 2025AY 2015-16

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.283, 284 & 286/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Singareni Collieries Vs. Acit, Circle – 1 Company Limited Khammam & Kothagudem Acit, Circle 13(1) Pan:Aaact8873F Hyderabad & आ.अपी.सं /Ita Nos.300, 301 & 308/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2015-16, 2016-17 & 2020-21) Vs. Singareni Collieries Dy. Cit, Circle 13(1) Company Limited Hyderabad Kothagudem Pan:Aaact8873F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri M.V.Anil Kumar, Advocate राज" व "ारा/Revenue By:: Shri B Balakrishna, Cit (Dr) सुनवाई की तारीख/Date Of Hearing: 10/06/2025 घोषणा की तारीख/Pronouncement: 12/06/2025 आदेश/Order Per Bench: These 3 Sets Of Cross Appeals Filed By The Assessee As Well As The Revenue Are Directed Against The 3 Separate Orders All Dated 30/01/2024 Of The Learned Cit (A)-Nfac Delhi, For The A.Ys 2015-16, 2016-17 & 2020-21 Respectively. The Assessee As Well As The Revenue Have Raised The Following Grounds Of Appeals For 3 A.Ys:

For Appellant: Shri M.V.Anil Kumar, AdvocateFor Respondent: : Shri B Balakrishna, CIT (DR)
Section 40A(9)

…well as the judgement in the case of Commissioner of Sales Tax, Madhya Pradesh vs. Madhya Pradesh Electricity Board (1969) (SCR)(2) 939. The learned AR has also relied upon the decision of the Chennai Bench of the Tribunal in case of ACIT vs. M. Satish Kumar (33 Taxmann.com 396) and submitted that the process of generation of electricity is akin to manufacturing of an article or thing and therefore, qualifies for the benefit u/s 32(1)(iia) of the Act. A similar view has been taken by the Bangalore Benches of the Tribunal in case of Dy. CIT vs. Hutti Gold Mines Co. Ltd (26 ITR (T) 600 (Bang.Trib). He has also reli…

DCIT CORPORATE CIRCLE 1, COIMBATORE vs. CHIRANJEEVI WIND ENERGY LIMITED, COIMBATORE

The appeal stand allowed for statistical purposes

ITA 2225/CHNY/2017[2010-11]Status: DisposedITAT Chennai18 Apr 2022AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Vikram Vijayaraghavan (Advocate)-Ld. A.RFor Respondent: Shri P. Sajit Kumar (JCIT)-Ld. Sr. DR
Section 143(3)Section 32(1)(iia)Section 80I

…ssee placed reliance on the decision of Hon’ble High Court of Madras in CIT V/s Texmo Precision Castings (321 ITR 481); CIT V/s VTM Ltd. (187 Taxman 319); CIT V/s Hi Tech Arai Ltd. (321 ITR 477) and the decision of Chennai Tribunal in ACIT V/s M. Satishkumar (33 Taxmann.com 396). The assessee thus submitted that the plant and machinery relating to power generation unit would be eligible for additional depreciation u/s 32(1)(iia). 3.3 However, not convinced, Ld. AO rejected the claim of the assessee on the ground that the words ‘or in the business of generation or generation and distribution of power’ were inserte…

DCIT CORPORATE CIRCLE-1, COIMBATORE vs. M/S. BANNARI AMMAN SUGARS LTD., COIMBATORE

The appeal stands dismissed

ITA 1289/CHNY/2019[2010-11]Status: DisposedITAT Chennai21 Mar 2022AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri.Vikram Vijayaraghavan (Advocate)-Ld. ARFor Respondent: Shri D. Manoj Kumar, Ld. CIT-DR
Section 143(3)Section 148Section 32(1)(ii)Section 32(1)(iia)

…ration of power, excess depreciation thus claimed was to be withdrawn which aggregated to Rs.844.47 Lacs. 4.3 During appellate proceedings, the assessee relied on various judicial decisions including the decision of Chennai Tribunal in M. Satishkumar V/s DIT (33 Taxmann.com 396) wherein it was held that generation of electricity is a manufacturing activity and therefore, the assessee fulfills the conditions as laid down u/s 32(1)(iia). Although the amendment was effective only from 01.04.2012, however, it gives impetus to the view that generation of electricity is a manufacturing 4 ITA No: 1289/Chny/2019 proces…

ASST CIT 12(1), MUMBAI vs. DELTA ENTERPRISES, MUMBAI

ITA 944/MUM/2012[2007-08]Status: DisposedITAT Mumbai09 Oct 2015AY 2007-08

Bench: Shri Shailendra Kumar Yadav & Shri Ashwani Taneja.

For Appellant: Shri Chandra Vijay, D.RFor Respondent: Ms. I. A. Singh, A.R
Section 143(3)Section 32(1)(iia)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “D” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JUDICIAL MEMBER, AND SHRI ASHWANI TANEJA, ACCOUNTANT MEMBER. ITA. No. 944/Mum/2012 (Assessment Year:2007-08) ACIT 12(1), Mumbai Appellant Vs. M/s. Delta Enterprises, 1st Floor, Tamarind Lane, Crescent Chambers, Fort, Mumbai - 400023 Respondent PAN: AAAFD5147R अपीलाथ" क" ओर से /By Appellant : Shri Chandra Vijay, D.R. ""यथ" क" ओर से/By Respondent : Ms. I. A. Singh, A.R. सुनवाई क" तार"ख/Date of Hearing : 24.09.2015 घोषणा क" तार"ख/Date of Pronouncement : 09.10.2015 ORDER ITA No.944/Mum/12 A.Y. 07-08 [ACIT vs. M…

ACIT v. M. Satish Kumar (33 Taxmann.com 396) — Cited in 8 Judgments | BharatTax