Alloys v. ITO

127 TTJ 129Income Tax Appellate Tribunal2010#14861 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 10BSection 115JBSection 143(3)Section 14ASection 234BSection 234CSection 234DSection 43B

Issues it is cited on

perquisite valuesection 108convertible foreign exchangeactual payment basisinterest u/s 234cinterest under section 234csection 234dsection 80hhcsection 10bsection 80hhsection 234csection 80ib

Judgments citing Alloys v. ITO

JINDAL SAW LTD.,NEW DELHI vs. ACIT, CIRCLE-13(2), NEW DELHI

In the result, assessee’s appeal in ITA No

ITA 504/DEL/2022[2014-15]Status: DisposedITAT Delhi04 Jun 2025AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2011-12] Jindal Saw Ltd. Vs Dcit, 28, Najafgarh Road, Circle-13(2) New Delhi-110015. (Earlier Addl.Cit Range-4), Pan-Aabcs7280C C.R.Building, I.P.Estate, New Delhi-110002. Appellant Respondent [Assessment Year : 2011-12] Dcit, Vs Jindal Saw Ltd. Circle-13(2), (Formerly Known As M/S. Saw Pipes Room No.316A, Ltd.), 28, Najafgarh Road, C.R.Building, New Delhi-110015. New Delhi Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2014-15] Jindal Saw Ltd., Vs Acit, 28, Najafgarh Road, Shivaji Marg, Circle-13(2), New Delhi-110015. New Delhi. Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2015-16] Jindal Saw Ltd. Vs Acit, 28, Najafgarh Road, Circle-13(2) P.O.Ramesh Nagar, C.R.Building, I.P.Estate, New Delhi-110015. New Delhi-110002. Pan-Aabcs7280C Appellant Respondent

Section 143(3)Section 234BSection 43B

…le Supreme Court in the case of Liberty India Ltd 317 ITR 218 (SC). 10. We find that the following case , similar issue of subsidy raised for the first time before the Tribunal, was admitted and duly adjudicated by the Tribunal: * Shree Bala ji Alloys vs. ITO 127 TTJ 129 (Asr. ITAT)-Confirmed by Supreme Court in 287 CTR 459 (SC) * Indo Java & Co. vs. IAC 30 ITD 161 (Del ITAT)(SB) * Crystal Crop Protection Pvt. Ltd. vs. DCIT in ITA No. 1539 of 2016 (Del. ITAT) * Tripti Manthol Inds vs. ITO in ITA No. 58 o f 2011 (Asr . ITAT) 11. The Government of India in its Foreign Trade Policy 2004 started Special Focus Initiat…

DCIT CIRCLE-13(2), NEW DELHI vs. JINDAL SAW LTD., NEW DELHI

In the result, assessee’s appeal in ITA No

ITA 4760/DEL/2019[2015-16]Status: DisposedITAT Delhi04 Jun 2025AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2011-12] Jindal Saw Ltd. Vs Dcit, 28, Najafgarh Road, Circle-13(2) New Delhi-110015. (Earlier Addl.Cit Range-4), Pan-Aabcs7280C C.R.Building, I.P.Estate, New Delhi-110002. Appellant Respondent [Assessment Year : 2011-12] Dcit, Vs Jindal Saw Ltd. Circle-13(2), (Formerly Known As M/S. Saw Pipes Room No.316A, Ltd.), 28, Najafgarh Road, C.R.Building, New Delhi-110015. New Delhi Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2014-15] Jindal Saw Ltd., Vs Acit, 28, Najafgarh Road, Shivaji Marg, Circle-13(2), New Delhi-110015. New Delhi. Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2015-16] Jindal Saw Ltd. Vs Acit, 28, Najafgarh Road, Circle-13(2) P.O.Ramesh Nagar, C.R.Building, I.P.Estate, New Delhi-110015. New Delhi-110002. Pan-Aabcs7280C Appellant Respondent

Section 143(3)Section 234BSection 43B

…le Supreme Court in the case of Liberty India Ltd 317 ITR 218 (SC). 10. We find that the following case , similar issue of subsidy raised for the first time before the Tribunal, was admitted and duly adjudicated by the Tribunal: * Shree Bala ji Alloys vs. ITO 127 TTJ 129 (Asr. ITAT)-Confirmed by Supreme Court in 287 CTR 459 (SC) * Indo Java & Co. vs. IAC 30 ITD 161 (Del ITAT)(SB) * Crystal Crop Protection Pvt. Ltd. vs. DCIT in ITA No. 1539 of 2016 (Del. ITAT) * Tripti Manthol Inds vs. ITO in ITA No. 58 o f 2011 (Asr . ITAT) 11. The Government of India in its Foreign Trade Policy 2004 started Special Focus Initiat…

JINDAL SAW LTD.,NEW DELHI vs. ACIT CIRCLE-13(2), NEW DELHI

In the result, assessee’s appeal in ITA No

ITA 4693/DEL/2019[2015-16]Status: DisposedITAT Delhi04 Jun 2025AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2011-12] Jindal Saw Ltd. Vs Dcit, 28, Najafgarh Road, Circle-13(2) New Delhi-110015. (Earlier Addl.Cit Range-4), Pan-Aabcs7280C C.R.Building, I.P.Estate, New Delhi-110002. Appellant Respondent [Assessment Year : 2011-12] Dcit, Vs Jindal Saw Ltd. Circle-13(2), (Formerly Known As M/S. Saw Pipes Room No.316A, Ltd.), 28, Najafgarh Road, C.R.Building, New Delhi-110015. New Delhi Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2014-15] Jindal Saw Ltd., Vs Acit, 28, Najafgarh Road, Shivaji Marg, Circle-13(2), New Delhi-110015. New Delhi. Pan-Aabcs7280C Appellant Respondent [Assessment Year : 2015-16] Jindal Saw Ltd. Vs Acit, 28, Najafgarh Road, Circle-13(2) P.O.Ramesh Nagar, C.R.Building, I.P.Estate, New Delhi-110015. New Delhi-110002. Pan-Aabcs7280C Appellant Respondent

Section 143(3)Section 234BSection 43B

…le Supreme Court in the case of Liberty India Ltd 317 ITR 218 (SC). 10. We find that the following case , similar issue of subsidy raised for the first time before the Tribunal, was admitted and duly adjudicated by the Tribunal: * Shree Bala ji Alloys vs. ITO 127 TTJ 129 (Asr. ITAT)-Confirmed by Supreme Court in 287 CTR 459 (SC) * Indo Java & Co. vs. IAC 30 ITD 161 (Del ITAT)(SB) * Crystal Crop Protection Pvt. Ltd. vs. DCIT in ITA No. 1539 of 2016 (Del. ITAT) * Tripti Manthol Inds vs. ITO in ITA No. 58 o f 2011 (Asr . ITAT) 11. The Government of India in its Foreign Trade Policy 2004 started Special Focus Initiat…

NARAYAN INDUSTIRES ,NEW DELHI vs. ADDI. CIT SPL. RANGE-19, NEW DELHI

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 6878/DEL/2019[2015-16]Status: DisposedITAT Delhi03 Mar 2023AY 2015-16

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Ajay Kumar Arora, Sr. DR
Section 234CSection 37Section 75Section 80Section 80I

…License: 3. The issue of taxability of incentive on Focus products scheme stands adjudicated by the Tribunal and it was held that the incentive received be treated as capital receipt. Reliance is placed on following judgments:  Shree Balaji Alloys Vs. ITO 127 TTJ 129 (Asr. ITAT) Confirmed by Supreme Court in 287 CTR 459 (SC)  Indo Java & Co Vs. IAC 30 ITD 161 (Del ITAT (SB)  Crystal Crop Protection Pvt. Ltd Vs. DCIT in ITA No. 1539 of 2016 (Del ITAT)  Tripti Manthollands Vs. ITO in ITA No. 58 of 2011 (Asr. ITAT) Deduction u/s 80IC-Duty drawback: 4. During the year under consideration, the appellant recei…

NARAYAN INDUSTIRES ,NEW DELHI vs. ACIT, CIRCLE- 60(1), NEW DELHI

In the result, the appeal of the assessee is partly allowed

ITA 6153/DEL/2017[2014-15]Status: DisposedITAT Delhi30 Jun 2022AY 2014-15

Bench: Sh. Aakash Deep Jaindr. B. R. R. Kumar

For Appellant: Sh. Rohit Jain, Adv. &For Respondent: Sh. N. K. Bansal, Sr. DR
Section 253

…le Supreme Court in the case of Liberty India Ltd 317 ITR 218 (SC). 10. We find that the following case, similar issue of subsidy raised for the first time before the Tribunal, was admitted and duly adjudicated by the Tribunal:  Shree Balaji Alloys vs. ITO 127 TTJ 129 (Asr. ITAT)- Confirmed by Supreme Court in 287 CTR 459 (SC)  Indo Java & Co. vs. IAC 30 ITD 161 (Del ITAT)(SB)  Crystal Crop Protection Pvt. Ltd. vs. DCIT in ITA No. 1539 of 2016 (Del. ITAT)  Tripti Manthol Inds vs. ITO in ITA No. 58 of 2011 (Asr. ITAT) 11. The Government of India in its Foreign Trade Policy 2004 started Special Focus Initiat…

INCOME TAX OFFICER 1 (1), INDORE vs. M/S AGYA AUTO LIMITED, INDORE

In the result Revenue’s appeal is dismissed

ITA 540/IND/2018[2015-16]Status: DisposedITAT Indore09 Feb 2021AY 2015-16

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2015-16 M/S. Agya Auto Ltd, The Income Tax Vs. 121 A.B. Road, Vijay Nagar, Officer 1(1), Indore Scheme No.54, Indore (Revenue ) (Respondent) Pan No.Aacca6203C Revenue By Smt. Vinita Dubey, Sr.Dr Respondent By S/Shri Manoj Gupta & Pankaj Shah, Cas Date Of Hearing 04.01.2021 Date Of Pronouncement 09.02.2021 O R D E R

Section 139(1)Section 143(2)Section 143(3)

…phalkar Brothers (2013) 33 taxmann.com 431 (Bombay High Court) 2. CIT vs. Chaphalkar Brothers (2018) 400 ITR 279 (SC). 3. CIT vs. Rasoi Limited (2011) 335 ITR 438 (Cal) 4. Senairam Doongarmall v. CIT AIR 1961 SC 1579 (SC). 5. Shree Balaji Alloys v. ITO (2010) 127 TTJ 129 (ASR). 6. Pr. CIT vs. Shyam Steel Industries Ltd. (2018) 93 Taxmann.com 495 8. Further Ld. Counsel for the assessee placed reliance on the finding of Ld. CIT(A) who was decided the issue in favour of the assessee, placing reliance on the various decisions and judgments referred in the impugned order. 9. We have heard rival contentions and peru…

Alloys v. ITO (127 TTJ 129) — Cited in 6 Judgments | BharatTax