Balaji Alloys v. CIT

333 ITR 334Reported decision#10535 most cited

What is Balaji Alloys v. CIT authority for?

Excise refunds and interest subsidies received by an assessee under government incentive schemes for industries in Jammu and Kashmir are capital receipts and therefore not taxable.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2023.

Also referred to as

Balaji Alloys v CIT · excise refund · interest subsidy · capital receipt · not taxable · government incentives · Jammu and Kashmir · industrial policy · 333 ITR 334

Issues it is cited on

section 80ib(2)section 11bsection 80ib(4)section 36(l)(iii)section 36(l)initial assessment yearsanctioning authoritysection 43(1)section 80hhcsection 80ibenduring benefitsection 80i

Judgments citing Balaji Alloys v. CIT

The Dy. Commissioner of Income Tax, Jammu vs. M/S. Fil Industries Ltd, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 471/ASR/2015[2010-11]Status: DisposedITAT Amritsar24 Feb 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…cted that the orders to be applied mutatis mutandis for all the remaining appeals by Revenue. That the learned CIT (A) at pages 62 and 63 of his order has given a categoricalfinding that "The jurisdictional high court in the case ofShree Balaji Alloys vs CIT 333 ITR 334 (J&K) has held that excise refund and interest subsidy received by assessee in pursuance to the incentives announced and sanctioned vide Government of India, Ministry of Commerce and Industry (Department of Industrial Policy and Promotion) Office Memorandum No. I (13) 2000- NER dated 14.06.2002 and Central Ercise Notification No. 56 and 57 dated…

The Dy. Commissioner of Income Tax, Jammu vs. M/S. Fil Industries Ltd, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 470/ASR/2015[2009-10]Status: DisposedITAT Amritsar24 Feb 2023AY 2009-10

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…cted that the orders to be applied mutatis mutandis for all the remaining appeals by Revenue. That the learned CIT (A) at pages 62 and 63 of his order has given a categoricalfinding that "The jurisdictional high court in the case ofShree Balaji Alloys vs CIT 333 ITR 334 (J&K) has held that excise refund and interest subsidy received by assessee in pursuance to the incentives announced and sanctioned vide Government of India, Ministry of Commerce and Industry (Department of Industrial Policy and Promotion) Office Memorandum No. I (13) 2000- NER dated 14.06.2002 and Central Ercise Notification No. 56 and 57 dated…

M/S Fil Industries Ltd, Srinagar vs. The Dy Commissioner of Income Tax, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 417/ASR/2015[2010-11]Status: DisposedITAT Amritsar24 Feb 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…cted that the orders to be applied mutatis mutandis for all the remaining appeals by Revenue. That the learned CIT (A) at pages 62 and 63 of his order has given a categoricalfinding that "The jurisdictional high court in the case ofShree Balaji Alloys vs CIT 333 ITR 334 (J&K) has held that excise refund and interest subsidy received by assessee in pursuance to the incentives announced and sanctioned vide Government of India, Ministry of Commerce and Industry (Department of Industrial Policy and Promotion) Office Memorandum No. I (13) 2000- NER dated 14.06.2002 and Central Ercise Notification No. 56 and 57 dated…

The Dy.Commissioner of Income-Tax, Jammu vs. M/S Fil Industries, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 294/ASR/2015[2008-09]Status: DisposedITAT Amritsar24 Feb 2023AY 2008-09

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…cted that the orders to be applied mutatis mutandis for all the remaining appeals by Revenue. That the learned CIT (A) at pages 62 and 63 of his order has given a categoricalfinding that "The jurisdictional high court in the case ofShree Balaji Alloys vs CIT 333 ITR 334 (J&K) has held that excise refund and interest subsidy received by assessee in pursuance to the incentives announced and sanctioned vide Government of India, Ministry of Commerce and Industry (Department of Industrial Policy and Promotion) Office Memorandum No. I (13) 2000- NER dated 14.06.2002 and Central Ercise Notification No. 56 and 57 dated…

The Dy.Commissioner of Income-Tax, Jammu vs. M/S Fil Industries, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 293/ASR/2015[2007-08]Status: DisposedITAT Amritsar24 Feb 2023AY 2007-08

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…cted that the orders to be applied mutatis mutandis for all the remaining appeals by Revenue. That the learned CIT (A) at pages 62 and 63 of his order has given a categoricalfinding that "The jurisdictional high court in the case ofShree Balaji Alloys vs CIT 333 ITR 334 (J&K) has held that excise refund and interest subsidy received by assessee in pursuance to the incentives announced and sanctioned vide Government of India, Ministry of Commerce and Industry (Department of Industrial Policy and Promotion) Office Memorandum No. I (13) 2000- NER dated 14.06.2002 and Central Ercise Notification No. 56 and 57 dated…

The Dy.Commissioner of Income-Tax, Jammu vs. M/S Fil Industries, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 292/ASR/2015[2006-07]Status: DisposedITAT Amritsar24 Feb 2023AY 2006-07

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…cted that the orders to be applied mutatis mutandis for all the remaining appeals by Revenue. That the learned CIT (A) at pages 62 and 63 of his order has given a categoricalfinding that "The jurisdictional high court in the case ofShree Balaji Alloys vs CIT 333 ITR 334 (J&K) has held that excise refund and interest subsidy received by assessee in pursuance to the incentives announced and sanctioned vide Government of India, Ministry of Commerce and Industry (Department of Industrial Policy and Promotion) Office Memorandum No. I (13) 2000- NER dated 14.06.2002 and Central Ercise Notification No. 56 and 57 dated…

The Dy.Commissioner of Income-Tax, Jammu vs. M/S Fill Industries, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 291/ASR/2015[2004-05]Status: DisposedITAT Amritsar24 Feb 2023AY 2004-05

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…cted that the orders to be applied mutatis mutandis for all the remaining appeals by Revenue. That the learned CIT (A) at pages 62 and 63 of his order has given a categoricalfinding that "The jurisdictional high court in the case ofShree Balaji Alloys vs CIT 333 ITR 334 (J&K) has held that excise refund and interest subsidy received by assessee in pursuance to the incentives announced and sanctioned vide Government of India, Ministry of Commerce and Industry (Department of Industrial Policy and Promotion) Office Memorandum No. I (13) 2000- NER dated 14.06.2002 and Central Ercise Notification No. 56 and 57 dated…

The Dy.Commissioner of Income-Tax, Jammu vs. M/S Fill Industries, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 290/ASR/2015[2003-04]Status: DisposedITAT Amritsar24 Feb 2023AY 2003-04

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…cted that the orders to be applied mutatis mutandis for all the remaining appeals by Revenue. That the learned CIT (A) at pages 62 and 63 of his order has given a categoricalfinding that "The jurisdictional high court in the case ofShree Balaji Alloys vs CIT 333 ITR 334 (J&K) has held that excise refund and interest subsidy received by assessee in pursuance to the incentives announced and sanctioned vide Government of India, Ministry of Commerce and Industry (Department of Industrial Policy and Promotion) Office Memorandum No. I (13) 2000- NER dated 14.06.2002 and Central Ercise Notification No. 56 and 57 dated…

The Dy.Commissioner of Income-Tax, Jammu vs. M/S Fill Industries, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 289/ASR/2015[2002-03]Status: DisposedITAT Amritsar24 Feb 2023AY 2002-03

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…cted that the orders to be applied mutatis mutandis for all the remaining appeals by Revenue. That the learned CIT (A) at pages 62 and 63 of his order has given a categoricalfinding that "The jurisdictional high court in the case ofShree Balaji Alloys vs CIT 333 ITR 334 (J&K) has held that excise refund and interest subsidy received by assessee in pursuance to the incentives announced and sanctioned vide Government of India, Ministry of Commerce and Industry (Department of Industrial Policy and Promotion) Office Memorandum No. I (13) 2000- NER dated 14.06.2002 and Central Ercise Notification No. 56 and 57 dated…

M/S Fil Industries Ltd, Srinagar vs. The Addl. Commissioner of Income Tax, Srinagar

In the result appeal of the assessee ground no 4 to 4

ITA 255/ASR/2015[2008-09]Status: DisposedITAT Amritsar24 Feb 2023AY 2008-09

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250Section 32Section 43(1)Section 80I

…cted that the orders to be applied mutatis mutandis for all the remaining appeals by Revenue. That the learned CIT (A) at pages 62 and 63 of his order has given a categoricalfinding that "The jurisdictional high court in the case ofShree Balaji Alloys vs CIT 333 ITR 334 (J&K) has held that excise refund and interest subsidy received by assessee in pursuance to the incentives announced and sanctioned vide Government of India, Ministry of Commerce and Industry (Department of Industrial Policy and Promotion) Office Memorandum No. I (13) 2000- NER dated 14.06.2002 and Central Ercise Notification No. 56 and 57 dated…

Balaji Alloys v. CIT (333 ITR 334) — Cited in 10 Judgments | BharatTax