Avalon Technologies P Ltd. v. ACIT

58 DTR 279Reported decision2011#12874 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2020 to 2022.

Judgments citing Avalon Technologies P Ltd. v. ACIT

The ACIT, Circle-4(1)(2), Ahmedabad vs. M/S. Torrent Power Limited, Ahmedabad

ITA 2047/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad28 Dec 2022AY 2013-14
For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri Ritesh Parmar, CIT. D.R
Section 14ASection 36Section 80

…y allowed appellant's claim for deduction under section 80-IA - Whether Tribunal was justified In its view - Held, yes [Paras 6 and 14] [In favour of appellant] Similar view is taken by Hon'ble MP High Court in case of CIT v Prakash Oils Ltd dated 08.03.2011 [58 DTR 279] in case of liquidated damages income. Hon'ble Gujarat High Court in the case of CIT vs Metrochem Industries Ltd. [[2017] 79 taxmann.com 440 has also allowed deduction u/s 80IA on Kasar and discount which is similar in nature of rebate as discussed herein above. Relying upon decisions referred supra, the AO is directed to allow deduction u/s SOIA…

The ACIT, Circle-4(1)(2), Ahmedabad vs. M/S. Torrent Power Ltd., Ahmedabad

ITA 14/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad28 Dec 2022AY 2012-13
For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri Ritesh Parmar, CIT. D.R
Section 14ASection 36Section 80

…y allowed appellant's claim for deduction under section 80-IA - Whether Tribunal was justified In its view - Held, yes [Paras 6 and 14] [In favour of appellant] Similar view is taken by Hon'ble MP High Court in case of CIT v Prakash Oils Ltd dated 08.03.2011 [58 DTR 279] in case of liquidated damages income. Hon'ble Gujarat High Court in the case of CIT vs Metrochem Industries Ltd. [[2017] 79 taxmann.com 440 has also allowed deduction u/s 80IA on Kasar and discount which is similar in nature of rebate as discussed herein above. Relying upon decisions referred supra, the AO is directed to allow deduction u/s SOIA…

Essel Mining & Industries Limited, Mumbai vs. Principal Commissioner of Income Tax-Central-1, Mumbai

In the result, appeal of the assessee is allowed

ITA 3202/MUM/2018[2009-10]Status: DisposedITAT Mumbai15 Nov 2022AY 2009-10
Section 127(2)Section 132Section 133ASection 143(3)Section 148Section 153CSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER M/s. Essel Mining & Vs. Deputy Commissioner of Industries Limited Income Tax Industry House Central Circle 1 18th Floor, 10, Camac Street Room No.1001, 10th Floor Kolkata, Old CGO Building, Pratishtha West Bengal- 700 017 Bhavan, M.K.Road Mumbai- 400 020 PAN/GIR No.AAACE6607L (Appellant) .. (Respondent) Assessee by Shri Yogesh Thar & Ms. Sukanya Jayaram Revenue by Shri Manoj Kumar Date of Hearing 03/11/2022 Date of Pronouncement 15/11/2022 आदेश / O R D E R PER M.BALA…

ACIT Ltu 2, Chennai vs. Nlc India Limited, Neyveli

In the result, the appeals filed by the Revenue for both assessment years are dismissed

ITA 952/CHNY/2018[2013-14]Status: DisposedITAT Chennai08 Feb 2021AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 868 & 869/Chny/2018 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15 M/S. Nlc India Ltd., The Dcit, (Formerly Known As Neyveli V. Company Circle Vi(4), Lignite Corporation Ltd.), Chennai. Block-1, Corporate Office, Neyveli Township, Cuddalore District, Neyveli – 607 801. Pan: Aaacn1121C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.: 952 & 953/Chny/2018 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15 The Dcit, M/S. Nlc India Ltd., Company Circle Vi(4), V. (Formerly Known As Neyveli Chennai. Lignite Corporation Ltd.), Block-1, Corporate Office, Neyveli Township, Cuddalore District, Neyveli – 607 801. Pan: Aaacn1121C (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रतीक" ओर से/Assessee By : Shri Raghavan Ramabadran, Ca : राज"कीओरसे /Revenue By Shri G. Srinivasa Rao, Cit

For Appellant: Shri Raghavan Ramabadran, CA
Section 14ASection 80I

…udicial precedents:- i. CIT vs. Translam Limited [2014] 231 taxmann 901(All) ii. CIT vs Phatela Cotgin Industries P Ltd [2008] 303 ITR 411 (P&H) iii. Avalon Technologies P Ltd vs. ACIT [2015] 36 ITR(T) 567 (Chennai Tri) iv. CIT vs. Prakash Oils Limited [2011] 58 DTR 279 (Tri- Indore) 3.3 The ld.DR, on the other hand submitted that the issue is squarely covered against the assessee by the decision of ITAT, Chennai Bench for earlier assessment years, where the Tribunal after considering the decision of Hon’ble Supreme Court in the case of M/s. Liberty India Ltd. vs. CIT (317 ITR 218), upheld re-computation of amou…

ACIT Ltu 2, Chennai vs. Nlc India Limited, Neyveli

In the result, the appeals filed by the Revenue for both assessment years are dismissed

ITA 953/CHNY/2018[2014-15]Status: DisposedITAT Chennai08 Feb 2021AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 868 & 869/Chny/2018 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15 M/S. Nlc India Ltd., The Dcit, (Formerly Known As Neyveli V. Company Circle Vi(4), Lignite Corporation Ltd.), Chennai. Block-1, Corporate Office, Neyveli Township, Cuddalore District, Neyveli – 607 801. Pan: Aaacn1121C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.: 952 & 953/Chny/2018 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15 The Dcit, M/S. Nlc India Ltd., Company Circle Vi(4), V. (Formerly Known As Neyveli Chennai. Lignite Corporation Ltd.), Block-1, Corporate Office, Neyveli Township, Cuddalore District, Neyveli – 607 801. Pan: Aaacn1121C (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रतीक" ओर से/Assessee By : Shri Raghavan Ramabadran, Ca : राज"कीओरसे /Revenue By Shri G. Srinivasa Rao, Cit

For Appellant: Shri Raghavan Ramabadran, CA
Section 14ASection 80I

…udicial precedents:- i. CIT vs. Translam Limited [2014] 231 taxmann 901(All) ii. CIT vs Phatela Cotgin Industries P Ltd [2008] 303 ITR 411 (P&H) iii. Avalon Technologies P Ltd vs. ACIT [2015] 36 ITR(T) 567 (Chennai Tri) iv. CIT vs. Prakash Oils Limited [2011] 58 DTR 279 (Tri- Indore) 3.3 The ld.DR, on the other hand submitted that the issue is squarely covered against the assessee by the decision of ITAT, Chennai Bench for earlier assessment years, where the Tribunal after considering the decision of Hon’ble Supreme Court in the case of M/s. Liberty India Ltd. vs. CIT (317 ITR 218), upheld re-computation of amou…

Nlc India Ltd., Neyveli vs. DCIT Ltu II, Chennai

In the result, the appeals filed by the Revenue for both assessment years are dismissed

ITA 869/CHNY/2018[2014-15]Status: DisposedITAT Chennai08 Feb 2021AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 868 & 869/Chny/2018 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15 M/S. Nlc India Ltd., The Dcit, (Formerly Known As Neyveli V. Company Circle Vi(4), Lignite Corporation Ltd.), Chennai. Block-1, Corporate Office, Neyveli Township, Cuddalore District, Neyveli – 607 801. Pan: Aaacn1121C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.: 952 & 953/Chny/2018 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15 The Dcit, M/S. Nlc India Ltd., Company Circle Vi(4), V. (Formerly Known As Neyveli Chennai. Lignite Corporation Ltd.), Block-1, Corporate Office, Neyveli Township, Cuddalore District, Neyveli – 607 801. Pan: Aaacn1121C (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रतीक" ओर से/Assessee By : Shri Raghavan Ramabadran, Ca : राज"कीओरसे /Revenue By Shri G. Srinivasa Rao, Cit

For Appellant: Shri Raghavan Ramabadran, CA
Section 14ASection 80I

…udicial precedents:- i. CIT vs. Translam Limited [2014] 231 taxmann 901(All) ii. CIT vs Phatela Cotgin Industries P Ltd [2008] 303 ITR 411 (P&H) iii. Avalon Technologies P Ltd vs. ACIT [2015] 36 ITR(T) 567 (Chennai Tri) iv. CIT vs. Prakash Oils Limited [2011] 58 DTR 279 (Tri- Indore) 3.3 The ld.DR, on the other hand submitted that the issue is squarely covered against the assessee by the decision of ITAT, Chennai Bench for earlier assessment years, where the Tribunal after considering the decision of Hon’ble Supreme Court in the case of M/s. Liberty India Ltd. vs. CIT (317 ITR 218), upheld re-computation of amou…

Nlc India Ltd., Neyveli vs. DCIT Ltu II, Chennai

In the result, the appeals filed by the Revenue for both assessment years are dismissed

ITA 868/CHNY/2018[2013-14]Status: DisposedITAT Chennai08 Feb 2021AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 868 & 869/Chny/2018 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15 M/S. Nlc India Ltd., The Dcit, (Formerly Known As Neyveli V. Company Circle Vi(4), Lignite Corporation Ltd.), Chennai. Block-1, Corporate Office, Neyveli Township, Cuddalore District, Neyveli – 607 801. Pan: Aaacn1121C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.: 952 & 953/Chny/2018 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15 The Dcit, M/S. Nlc India Ltd., Company Circle Vi(4), V. (Formerly Known As Neyveli Chennai. Lignite Corporation Ltd.), Block-1, Corporate Office, Neyveli Township, Cuddalore District, Neyveli – 607 801. Pan: Aaacn1121C (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रतीक" ओर से/Assessee By : Shri Raghavan Ramabadran, Ca : राज"कीओरसे /Revenue By Shri G. Srinivasa Rao, Cit

For Appellant: Shri Raghavan Ramabadran, CA
Section 14ASection 80I

…udicial precedents:- i. CIT vs. Translam Limited [2014] 231 taxmann 901(All) ii. CIT vs Phatela Cotgin Industries P Ltd [2008] 303 ITR 411 (P&H) iii. Avalon Technologies P Ltd vs. ACIT [2015] 36 ITR(T) 567 (Chennai Tri) iv. CIT vs. Prakash Oils Limited [2011] 58 DTR 279 (Tri- Indore) 3.3 The ld.DR, on the other hand submitted that the issue is squarely covered against the assessee by the decision of ITAT, Chennai Bench for earlier assessment years, where the Tribunal after considering the decision of Hon’ble Supreme Court in the case of M/s. Liberty India Ltd. vs. CIT (317 ITR 218), upheld re-computation of amou…

Il & Fs Windfarms Lat ( Previously Known As Il & Fs Energy Dev. Co.Ltd), Mumbai vs. ACIT 10(1), Mumbai

In the result, appeal filed by the assessee is dismissed

ITA 6133/MUM/2010[2006-07]Status: DisposedITAT Mumbai17 Jan 2020AY 2006-07

Bench: Shri Saktijit Dey & Shir S Rifaur Rahmanआयकर अपील सं./I.T.A. Nos. 6133 & 6134/Mum/2010 ("नधा"रण वष" / Assessment Years : 2006-07 & 2007-08

For Appellant: Ms. Vidya PhanseFor Respondent: Shri Kumar Padmapani Bora
Section 234BSection 234bSection 80I

…rt of the transaction of purchase of Wind mill and therefore, the interest earned on the instrument is eligible for deduction u/s 80IA. He has relied upon the decision of the Hon’ble Madhya Pradesh High Court in the case of CIT vs Prakash Oils Ltd reported in 58 DTR 279. He has also relied upon the order of the Tribunal in the case of Jagdishprasad M Joshi vs DCIT in ITA No.3569/Mum/2001 vide order dated 13.8.2004. The ld AR has further submitted that for the AY 2003- 04 and 2004-05, the Tribunal remanded the issue to the record of the CIT(A). 6.1 On the other hand, the ld DR has relied upon the orders of the low…

Avalon Technologies P Ltd. v. ACIT (58 DTR 279) — Cited in 8 Judgments | BharatTax