Assam Carbon Products Ltd. v. ACIT

10 SOT 106Income Tax Appellate Tribunal2006#21798 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,375 Indian tax judgments — from 2017 to 2021.

Judgments citing Assam Carbon Products Ltd. v. ACIT

Grasim Industries Ltd vs. Addl. CIT Range 6(3)

In the result, appeal filed by the assesse and revenue are partly allowed

ITA 4753/MUM/2004[2002-03]Status: DisposedITAT Mumbai14 Dec 2021AY 2002-03

Bench: Shri Saktijit Dey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blegrasim Industries Limited V. Addl. Cit, Range 6(3) Corporate Finance Division 5Th Floor, Room No. 505 Aditya Birla Centre “A” Wing Aayakar Bhavan 2Nd Floor, S.K. Ahire Marg, Worli Mumbai Mumbai-400025 Pan: Aaacg4464B Appellant Respondent Dy. Cit, Range 6(3), V. Grasim Industries Limited, 5Th Floor, Room No. 505, Corporate Finance Division, Aayakar Bhavan, Aditya Birla Centre, “A” Wing, Mumbai-20. 2Nd Floor, S.K. Ahire Marg Worli, Mumbai-400025 Pan: Aaacg4464B Appellant Respondent Assessee By : Shri J.D. Mistry Revenue By : Shri Sandeep Raj & Shri Vijay Kumar Menon

For Appellant: Shri J.D. MistryFor Respondent: Shri Sandeep Raj &
Section 143(3)Section 36(1)(vii)Section 43BSection 80Section 80H

…decisions which are in favour of the assessee viz., Sardar Sarovar Narmada Nigam Ltd [93 TTJ 965 (AHD)], Glaxo Smithkline Asia (P.) Ltd., v. ACIT [97 TTJ 108 (Del), Glaxo Smithkline Asia (P.) Ltd. v. ACIT [6 SOT 113 (Del)], Jindal Steel & Power Ltd., v. ACIT [10 SOT 106 (Del)] and Ekta Promotors (P.) ltd., [113 ITD 719 (Del) and requested the same be adopted in the case of assessee also. 117. Ld. DR vehemently supported the order of the Assessing Officer. 70 ITA No. 4753 & 5584/MUM/2004 (A.Y. 2002-03) Grasim Industries Limited, 118. Considered the submissions and material placed on record, we observe that this…

The DCIT, Circle-1(1)(1), Baroda vs. M/S. Banco Aluminium Ltd., Baroda

In the result, appeal filed by the assessee is allowed and filed by the department is dismissed

ITA 282/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad29 Sept 2017AY 2011-12
For Appellant: Shri Sanket Bhakshi, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 234DSection 271Section 80I

…o relied upon following decisions: a. ThiruAarron Sugars Limited 2271TR 432 (SC) b. West Coast Paper Mills Ltd. Vs.JCIT [2006] 100 TT] 433 (Bom) c. Assam Carbon Products Ltd. Vs. ACIT[2006] 100 TT] 224 (Cat) d) Jindal Steel and Power Ltd. Vs. Addl. C1T[2006] 10 SOT 106 (Del) ITA Nos.276 & 282/Ahd/2015 Asst.Year – 2011-12. 11. The ratio of all the above judgment is summarized as under: i. Price sold to Government or other authorities under compulsion cannot be considered as the "market value" as these cannot be termed as price in open market. Therefore, the rate at which Power is sold to the State Electricity A…

M/S. Banco Aluminium Ltd., Baroda vs. The Dy.CIT, Circle-1(1), Baroda

In the result, appeal filed by the assessee is allowed and filed by the department is dismissed

ITA 276/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad29 Sept 2017AY 2011-12
For Appellant: Shri Sanket Bhakshi, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 234DSection 271Section 80I

…o relied upon following decisions: a. ThiruAarron Sugars Limited 2271TR 432 (SC) b. West Coast Paper Mills Ltd. Vs.JCIT [2006] 100 TT] 433 (Bom) c. Assam Carbon Products Ltd. Vs. ACIT[2006] 100 TT] 224 (Cat) d) Jindal Steel and Power Ltd. Vs. Addl. C1T[2006] 10 SOT 106 (Del) ITA Nos.276 & 282/Ahd/2015 Asst.Year – 2011-12. 11. The ratio of all the above judgment is summarized as under: i. Price sold to Government or other authorities under compulsion cannot be considered as the "market value" as these cannot be termed as price in open market. Therefore, the rate at which Power is sold to the State Electricity A…

Assam Carbon Products Ltd. v. ACIT (10 SOT 106) — Cited in 3 Judgments | BharatTax