ACIT v. Velayudhaswamy Spinning Mills Pvt. Ltd.

244 Taxmann 58Supreme Court of India2016#8907 most cited
12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 35DSection 40(a)(i)Section 80HHCSection 35(2AB)Section 28(iiid)Section 35Section 45Section 54EC

Issues it is cited on

section 80ia(5)section 10(15)initial assessment yearsection 35dsection 31eligible businessunabsorbed depreciationwritten down valuesection 80iaenduring benefitput to usesection 80i

Judgments citing ACIT v. Velayudhaswamy Spinning Mills Pvt. Ltd.

Addl CIT Ltu, Mumbai vs. Bajaj Holding & Investment Ltd ( Foremerly Known As Bajaj Auto Ltd), Mumbai

In the result, appeal filed by the revenue is dismissed and appeal filed by the assessee stands partly allowed as indicated hereinabove

ITA 5510/MUM/2012[2007-08]Status: DisposedITAT Mumbai26 Aug 2025AY 2007-08

Bench: Smt. Beena Pillai () & Shri Renu Jauhri ()

Section 14ASection 80

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI RENU JAUHRI (ACCOUNTANT MEMBER) I.T.A. No. 5510/Mum/2012 Assessment Year: 2007-08 Asst. Commissioner of Vs. M/s. Bajaj Holding & Income-Tax, Investment Ltd. Large Tax Payer Unit, (Formerly Known as Centre-1, 28th Floor, Bajaj Auto Ltd. World Trade Centre, Bajaj Bhavani, Cuffe Parade, 226, Nariman Point, Mumbai-400005. Mumbai-400021. PAN: AAACB3370K (Appellant) (Respondent) I.T.A. No. 5652/Mum/2012 Assessment Year: 2007-08 M/s. Bajaj Holding & Vs. Asst. Commissioner Investment Ltd. of Income-Tax, (Formerly…

Bajaj Holdings & Investment Ltd ( Formerly Bajaj Auto Ltd), Mumbai vs. ACIT Ltu, Mumbai

ITA 5299/MUM/2010[2006-07]Status: DisposedITAT Mumbai17 Feb 2025AY 2006-07
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No. 6838/Mum/2008 (Assessment Year: 2004-2005) & 1223/MUM/2010 (Assessment Year: 2005-2006) Bajaj Holdings & Investments Ltd. (Formerly known as Bajaj Auto Limited, Mumbai) Bajaj Bhavan, 226-Nariman Point, Mumbai – 400 021. Maharashtra. [PAN:AAACB3370K] …………. Appellant Vs Additional Deputy Commissioner of Income Tax Range 3(1), 6th Floor, Aayakar Bhavan, M.K.Road, Mumbai – 4000 …………. Respondent & ITA No. 5299/MUM/2010 (Assessment Year: 2006-200…

Bajaj Holdings & Investments Ltd ( Formerly Known As Bajaj Auto Ltd), Mumbai vs. Addl CIT RG 3(1), Mumbai

The appeals are partly allowed

ITA 6838/MUM/2008[2004-2005]Status: DisposedITAT Mumbai17 Feb 2025AY 2004-2005

Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Ms. Vasanti PatelFor Respondent: Shri Ankush Kapoor
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL "F’ BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER & 1223/MUM/2010 (Assessment Year: 2005-2006) Bajaj Holdings & Investments Ltd. (Formerly known as Bajaj Auto Limited, Mumbai) Bajaj Bhavan, 226-Nariman Point, Mumbai – 400 021. Maharashtra. [PAN:AAACB3370K] …………. Appellant Vs Additional Deputy Commissioner of Income Tax Range 3(1), 6th Floor, Aayakar Bhavan, M.K.Road, Mumbai – 4000 …………. Respondent & Bajaj Holdings & Investment Ltd. (Formerly known as Bajaj Auto Limited) Bajaj Bhavan, 226-Nariman Point, Mumbai – 400 021. Maharashtra…

ITO, New Delhi vs. M/S Ansal Housing & Construction Ltd., New Delhi

In the result, the cross-objection filed by the assessee is dismissed

ITA 2731/DEL/2010[2007-08]Status: DisposedITAT Delhi26 Jul 2024AY 2007-08

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2007-08] Dcit, Vs Ansal Housing & Construction Ltd., Central Circle-20, Ugf-15, Indraprastha Building, 21, New Delhi. Barakhamba Road, New Delhi. Pan-Aaaca0377R Appellant Respondent

Section 143(3)Section 14ASection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “A” BENCH: NEW DELHI BEFORE SHRI G.S.PANNU, VICE PRESIDENT & SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year : 2007-08] DCIT, vs Ansal Housing & Construction Ltd., Central Circle-20, UGF-15, Indraprastha Building, 21, New Delhi. Barakhamba Road, New Delhi. PAN-AAACA0377R APPELLANT RESPONDENT C.O.No.222/Del/2010 [In ITA No.2731/Del/2010] [Assessment Year : 2007-08] Ansal Housing & Construction Ltd., vs DCIT, UGF-15, Indraprastha Building, 21, Central Circle-20, Barakhamba Road, New Delhi. New Delhi. PAN-AAACA0377R APPELLANT RESPONDENT Appellant by Ms. Kirti Sankratyaya…

The Tata Power Co. Ltd, Mumbai vs. Addl CIT RG 2(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 753/MUM/2013[2008-09]Status: DisposedITAT Mumbai12 Jan 2024AY 2008-09

Bench: Shri Vikas Awasthy& Ms. Padmavathy.Sआअसं.753/मुं/2013 (िन.व. 2008-09) The Tata Power Co. Ltd. Corporate Center, Block ‘B’, 5Th Floor, 34, Sant Thukaram Road, Carnak Bunder, Mumbai 400 009. Pan: Aaact-0054-A ...... अपीलाथ"/Appellant बनाम Vs. Additional Commissioner Of Income Tax, Range 2(3), Mumbai. Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ....."ितवादी/Respondent

For Appellant: Shri Nitesh Joshi with Shri Ninad PatadeFor Respondent: Shri Manoj Kumar&
Section 143(3)Section 14ASection 14A(2)

…आयकर अपीलीय अिधकरण मुंबई पीठ “एच”,मुंबई "ी िवकास अव"थी, "ाियक सद" एवं सु"ी प"ावती.एस, लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& MS. PADMAVATHY.S, ACCOUNTANT MEMBER आअसं.753/मुं/2013 (िन.व. 2008-09) The Tata Power Co. Ltd. Corporate Center, Block ‘B’, 5th Floor, 34, Sant Thukaram Road, Carnak Bunder, Mumbai 400 009. PAN: AAACT-0054-A ...... अपीलाथ"/Appellant बनाम Vs. Additional Commissioner of Income Tax, Range 2(3), Mumbai. Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ....."ितवादी/Respondent अपीलाथ" "ारा/ Appellant by : Shri Nitesh…

DCIT, New Delhi vs. M/S Ntpc Ltd., New Delhi

ITA 156/DEL/2016[2011-12]Status: DisposedITAT Delhi05 Aug 2022AY 2011-12

Bench: Sh. A.D. Jaindr. B. R. R. Kumar

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Bhavnesh Kulsheshtha, CIT-DR
Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. A.D. Jain, Vice President Dr. B. R. R. Kumar, Accountant Member ITA No. 5718/Del/2015 : Asstt. Year: 2007-08 ITA No. 4083/Del/2014 : Asstt. Year: 2008-09 ITA No. 2295/Del/2018 : Asstt. Year: 2008-09 ITA No. 7063/Del/2014 : Asstt. Year: 2010-11 ITA No. 5392/Del/2017 : Asstt. Year: 2010-11 ITA No. 298/Del/2016 : Asstt. Year: 2011-12 ITA No. 5393/Del/2017 : Asstt. Year: 2011-12 ITA No. 299/Del/2016 : Asstt. Year: 2012-13 ITA No. 5394/Del/2017 : Asstt. Year: 2012-13 NTPC Limited, Vs Addl. CIT, Core-7, SCOPE Complex, 7, Range-13/18, Ins…

Dcir, New Delhi vs. M/S Ntpc Ltd., New Delhi

ITA 5704/DEL/2015[2007-08]Status: DisposedITAT Delhi05 Aug 2022AY 2007-08

Bench: Sh. A.D. Jaindr. B. R. R. Kumar

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Bhavnesh Kulsheshtha, CIT-DR
Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. A.D. Jain, Vice President Dr. B. R. R. Kumar, Accountant Member ITA No. 5718/Del/2015 : Asstt. Year: 2007-08 ITA No. 4083/Del/2014 : Asstt. Year: 2008-09 ITA No. 2295/Del/2018 : Asstt. Year: 2008-09 ITA No. 7063/Del/2014 : Asstt. Year: 2010-11 ITA No. 5392/Del/2017 : Asstt. Year: 2010-11 ITA No. 298/Del/2016 : Asstt. Year: 2011-12 ITA No. 5393/Del/2017 : Asstt. Year: 2011-12 ITA No. 299/Del/2016 : Asstt. Year: 2012-13 ITA No. 5394/Del/2017 : Asstt. Year: 2012-13 NTPC Limited, Vs Addl. CIT, Core-7, SCOPE Complex, 7, Range-13/18, Ins…

ACIT, New Delhi vs. M/S. Ntpc Ltd., New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 3194/DEL/2016[2006-07]Status: DisposedITAT Delhi04 May 2022AY 2006-07

Bench: Sh. A.D. Jaindr. B. R. R. Kumar(Through Video Conferencing) Ita No. 3590/Del/2014 : Asstt. Year: 2006-07 Ita No.3194 /Del/2016 : Asstt. Year: 2006-07 Dcit, Vs Ntpc Limited, Circle-18(2), Ntpc Bhawan, Scope Complex, New Delhi-110002 7, Institutional Area, Lodi Road, New Delhi-110003 (Appellant) (Respondent) Pan No. Aaacn0255D

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sarita Kumari, CIT-DR
Section 14ASection 27Section 271(1)(c)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. A.D. Jain, Vice President Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 3590/Del/2014 : Asstt. Year: 2006-07 ITA No.3194 /Del/2016 : Asstt. Year: 2006-07 DCIT, Vs NTPC Limited, Circle-18(2), NTPC Bhawan, Scope Complex, New Delhi-110002 7, Institutional Area, Lodi Road, New Delhi-110003 (APPELLANT) (RESPONDENT) PAN No. AAACN0255D ITA No. 3535/Del/2014 : Asstt. Year: 2006-07 ITA No. 2972/Del/2016 : Asstt. Year: 2006-07 NTPC Limited, Vs DCIT, NTPC Bhawan, Scope Complex, Circle-18(2), 7, Institutional Area, Lo…

DCIT, New Delhi vs. M/S. Ntpc Ltd., New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 3590/DEL/2014[2006-07]Status: DisposedITAT Delhi04 May 2022AY 2006-07

Bench: Sh. A.D. Jaindr. B. R. R. Kumar(Through Video Conferencing) Ita No. 3590/Del/2014 : Asstt. Year: 2006-07 Ita No.3194 /Del/2016 : Asstt. Year: 2006-07 Dcit, Vs Ntpc Limited, Circle-18(2), Ntpc Bhawan, Scope Complex, New Delhi-110002 7, Institutional Area, Lodi Road, New Delhi-110003 (Appellant) (Respondent) Pan No. Aaacn0255D

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sarita Kumari, CIT-DR
Section 14ASection 27Section 271(1)(c)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. A.D. Jain, Vice President Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 3590/Del/2014 : Asstt. Year: 2006-07 ITA No.3194 /Del/2016 : Asstt. Year: 2006-07 DCIT, Vs NTPC Limited, Circle-18(2), NTPC Bhawan, Scope Complex, New Delhi-110002 7, Institutional Area, Lodi Road, New Delhi-110003 (APPELLANT) (RESPONDENT) PAN No. AAACN0255D ITA No. 3535/Del/2014 : Asstt. Year: 2006-07 ITA No. 2972/Del/2016 : Asstt. Year: 2006-07 NTPC Limited, Vs DCIT, NTPC Bhawan, Scope Complex, Circle-18(2), 7, Institutional Area, Lo…

M/S. Ntpc Limited, New Delhi vs. Addl. CIT, New Delhi

In the result, the appeals of the assessee are allowed and the appeals of the Revenue are dismissed

ITA 3535/DEL/2014[2006-07]Status: DisposedITAT Delhi04 May 2022AY 2006-07

Bench: Sh. A.D. Jaindr. B. R. R. Kumar(Through Video Conferencing) Ita No. 3590/Del/2014 : Asstt. Year: 2006-07 Ita No.3194 /Del/2016 : Asstt. Year: 2006-07 Dcit, Vs Ntpc Limited, Circle-18(2), Ntpc Bhawan, Scope Complex, New Delhi-110002 7, Institutional Area, Lodi Road, New Delhi-110003 (Appellant) (Respondent) Pan No. Aaacn0255D

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sarita Kumari, CIT-DR
Section 14ASection 27Section 271(1)(c)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. A.D. Jain, Vice President Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 3590/Del/2014 : Asstt. Year: 2006-07 ITA No.3194 /Del/2016 : Asstt. Year: 2006-07 DCIT, Vs NTPC Limited, Circle-18(2), NTPC Bhawan, Scope Complex, New Delhi-110002 7, Institutional Area, Lodi Road, New Delhi-110003 (APPELLANT) (RESPONDENT) PAN No. AAACN0255D ITA No. 3535/Del/2014 : Asstt. Year: 2006-07 ITA No. 2972/Del/2016 : Asstt. Year: 2006-07 NTPC Limited, Vs DCIT, NTPC Bhawan, Scope Complex, Circle-18(2), 7, Institutional Area, Lo…

Bajaj Finserv Ltd, Mumbai vs. DCIT Large Texpayer Unit, Mumbai

In the result, the assessee’s appeal for AY

ITA 4223/MUM/2012[2008-09]Status: DisposedITAT Mumbai24 Jun 2021AY 2008-09

Bench: Shri M. Balaganesh & Shri Pavan Kumar Gadale & Bajaj Finserv Limited, बनाम/ The Deputy Commissioner 226,Bajaj Bhawan, Of Income Tax – Large Vs. 2 Flr,Jamnalal Bajaj Marg Taxpayer Unit, Nariman Point, Mumbai Mumbai - 400021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcb2924N .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Percy j Pardiwalla, ARFor Respondent: Shri Shishir Dhamija, CIT DR
Section 143Section 14ASection 244ASection 80

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & Bajaj Finserv Limited, बनाम/ The Deputy Commissioner 226,Bajaj Bhawan, of Income Tax – Large Vs. 2 flr,Jamnalal Bajaj Marg Taxpayer Unit, Nariman Point, Mumbai Mumbai - 400021 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AADCB2924N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant by : Shri Percy j Pardiwalla, AR ""यथ" क" ओर से/Respondent by : Shri Shishir Dhamija, CIT DR सुनवाई क" तार"ख / Date of Hearing 09/04/2021 घोषणा क" तार"ख /Date of Pronou…

The Tata Power Co. Ltd, Mumbai vs. ACIT 2(3), Mumbai

In the result, all the appeals of the assessee are allowed and all the appeals of the revenue are dismissed

ITA 3452/MUM/2012[2006-07]Status: DisposedITAT Mumbai29 Nov 2019AY 2006-07

Bench: Shri M.Balaganesh, Am & Shri Ram Lal Negi, Jm

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI RAM LAL NEGI, JM ITA No.3453/Mum/2012 (Assessment Year :2007-08) & The Tata Power Co. Ltd Vs. The Asst. Commissioner of Corporate Center Income Tax Block B, 5th Floor Circle 2(3), 34, Sant Tukaram Road, Aayakar Bhavan Carnac Bunder Maharshi Karve Road Mumbai – 400 009 Mumbai – 400 020 PAN/GIR No. AAACT0054A (Appellant) .. (Respondent) & The Asst. Commissioner Vs. The Tata Power Co. Ltd of Income Tax Corporate Center Block B, 5th Floor Circle 2(3), Aayakar Bhavan 34, Sant Tukaram Road, Maharshi Karve Road Carnac Bunder Mum…

ACIT v. Velayudhaswamy Spinning Mills Pvt. Ltd. (244 Taxmann 58) — Cited in 12 Judgments | BharatTax