Bhagwati Oxygen Ltd. v. ACIT

167 ITD 645Income Tax Appellate Tribunal2017#8045 most cited

What is Bhagwati Oxygen Ltd. v. ACIT authority for?

MAT credit under Section 115JAA of the Income-tax Act includes tax, surcharge, and cess for calculating the credit, as the bifurcation is for administrative convenience and does not change the character of the payment as 'tax'.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2018 to 2025.

Also referred to as

Bhagwati Oxygen Ltd. v. ACIT · Section 115JAA · MAT credit · tax · surcharge · cess · income tax act · Kolkata ITAT · administrative convenience · payment of tax

Also reported as

88 Taxmann.com 28

Sections most often in play

Section 115JAASection 115JBSection 143(1)Section 154Section 234BSection 115-OSection 115-O(1A)Section 2(43)

Issues it is cited on

scientific research expendituresection 115jaasection 35(1)(i)section 115osection 237mat creditsection 39transferee companysection 115jatransferor companysection 35(1)section 288

Judgments citing Bhagwati Oxygen Ltd. v. ACIT

Universal Trading Company Limited, Kolkata vs. DCIT, Circle 5(1), Kolkata

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 223/KOL/2025[2012-13]Status: DisposedITAT Kolkata12 Aug 2025AY 2012-13

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 115Section 115JSection 154Section 237Section 244ASection 250

…al filed on 31.01.2025 is treated as filed within time. 6. During the course of appeal before us, the assessee has relied upon the case of Bhagwati Oxygen Ltd. vs. Assistant Commissioner of Income-tax, Kolkata [2017] 88 taxmann.com 28 (Kolkata - Trib.)/[2017] 167 ITD 645 (Kolkata - Trib.)[15-11-2017] copy of which has been filed at page 5 to 8 of the paper book which has relied I.T.A. No.: 223/KOL/2025 Assessment Year: 2012-13 Universal Trading Company Limited. upon the decision of Hon'ble Supreme Court in the case of Commissioner of Income-tax vs. K. Srinivasan [1972] 83 ITR 346 (SC) which has held as under: “8.…

Crystal Crop Protection Limited, Delhi vs. DCIT, Delhi

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

ITA 302/DEL/2022[2011-12]Status: DisposedITAT Delhi29 Aug 2024AY 2011-12

Bench: Shri Kul Bharat & Shri Brajesh Kumar Singh[Assessment Year: 2011-12]

Section 115JSection 143(3)Section 14ASection 244ASection 254

…. Srinivasan [83 ITR 346](SC) 2. Srei Infrastructure Finance Ltd. vs DCIT [395 ITR 291][Calcutta] 3. M/s Scope International Pvt. Ltd. [TCA No.588 of 2019][Madras] 4. Virtus (India) (P.) Ltd. vs DCIT [157 ITD 1160] [Hyd Trib.] 5. Bhagwati Oxygen Ltd. vs ACIT [167 ITD 645] [Kolkata Trib.] 6. M/s Savita Oil Technologies Ltd. vs ACIT [ITA No.3066/Mum/2015] dated 07.02.2017 5. Aggrieved by the order of the ld. CIT(A), the assessee is in appeal before us. 6. The ld. AR submitted the same arguments as made before the ld. CIT(A) and filed a written submission as under:-. 7. We have heard both the parties and perused…

DCIT, Circle-5(1)(1), Mumbai vs. Dahejharbour and Infrastructure Pvt. Ltd, Mumbai

In the result, appeal of the assessee is allowed as indicated above

ITA 2792/MUM/2024[2016-17]Status: DisposedITAT Mumbai30 Jul 2024AY 2016-17

Bench: Shri Pavan Kumar Gadale, Jm & Ms Padmavathy S, Am

For Appellant: Shri Shailesh Bandi, CAFor Respondent: Shri Nayanjyoti Nath, Sr. DR
Section 115JSection 143(1)

…T [395 ITR 291 (Calcutta)] (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii). M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. 4. In the case of Srei infrastructure Finance Ltd., v. DCIT (supra) the Hon'ble Calcutta High Court held that MAT credit u/s. 115JAA of the Act brought forward from…

Dabur India Ltd, New Delhi vs. DCIT Circle 7(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 2593/DEL/2023[2015-16]Status: DisposedITAT Delhi16 Apr 2024AY 2015-16

Bench: Shri Kul Bharat & Shri M. Balaganeshdabur India Ltd, Vs. Dcit, 8/3, Asaf Ali Road, Circle-7(1), New Delhi New Delhi (Appellant) (Respondent) Pan:Aaacd0474C Assessee By : Shri M. P. Rastogi, Adv Shri Shivam Malik, Adv Revenue By: Shri Vivek Kumar Upadhyay, Sr. Dr Date Of Hearing 10/04/2024 Date Of Pronouncement 16/04/2024

For Appellant: Shri M. P. Rastogi, AdvFor Respondent: Shri Vivek Kumar Upadhyay, Sr. DR
Section 115Section 115JSection 143Section 154Section 234BSection 90Section 90ASection 91

…portion and education cess portion are not in dispute before us. The issue is no longer res integra in view of the decision of Co- ordinate Bench of Kolkata Tribunal authored by one of the members herein in the case of Bhagwati Oxygen Ltd vs ACIT reported in 167 ITD 645 dated 15.11.2017 wherein it was held that the payment of entire taxes including surcharge and education cess would be eligible for MAT Credit u/s 115JAA of the Act. The relevant observation of the Kolkata Tribunal in this regard is reproduced hereunder:- “8. We have heard the rival submissions. The facts stated hereinabove remain undisputed and…

J.B.Chemicals & Pharmaceuticals Ltd., Mumbai vs. DCIT -CC -2(1), Mumbai

The appeals of the assessee are partly allowed

ITA 2009/MUM/2019[2013-14]Status: DisposedITAT Mumbai27 Jun 2023AY 2013-14

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…cals & Pharmaceuticals Ltd (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii). M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. 4. In the case of Srei infrastructure Finance Ltd., v. DCIT (supra) the Hon'ble Calcutta High Court held that MAT credit u/s. 115JAA of the Act brought forward from…

J.B.Chemicals & Pharmaceuticals Ltd., Mumbai vs. DCIT -CC -2(1), Mumbai

The appeals of the assessee are partly allowed

ITA 2008/MUM/2019[2012-13]Status: DisposedITAT Mumbai27 Jun 2023AY 2012-13

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…cals & Pharmaceuticals Ltd (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii). M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. 4. In the case of Srei infrastructure Finance Ltd., v. DCIT (supra) the Hon'ble Calcutta High Court held that MAT credit u/s. 115JAA of the Act brought forward from…

J.B. Chemicals and Pharmaceutical Ltd, Mumbai vs. DCIT Cen Cir 2(1), Mumbai

The appeals of the assessee are partly allowed

ITA 4657/MUM/2018[2015-16]Status: DisposedITAT Mumbai27 Jun 2023AY 2015-16

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…cals & Pharmaceuticals Ltd (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii). M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. 4. In the case of Srei infrastructure Finance Ltd., v. DCIT (supra) the Hon'ble Calcutta High Court held that MAT credit u/s. 115JAA of the Act brought forward from…

J.B. Chemicals and Pharmaceutical Ltd, Mumbai vs. DCIT Cen Cir 2(1), Mumbai

The appeals of the assessee are partly allowed

ITA 4656/MUM/2018[2014-15]Status: DisposedITAT Mumbai27 Jun 2023AY 2014-15

Bench: Shri Aby T. Varkey () & Ms. Padmavathy S. ()

Section 234ASection 234CSection 35

…cals & Pharmaceuticals Ltd (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii). M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. 4. In the case of Srei infrastructure Finance Ltd., v. DCIT (supra) the Hon'ble Calcutta High Court held that MAT credit u/s. 115JAA of the Act brought forward from…

M/S. Magnum Ceramics Pvt. Ltd., Morbi vs. The Assistant Commissioner of Income Tax, Morbi Circle, Morbi

In the result, appeal of assessee is allowed

ITA 127/RJT/2019[2012-13]Status: DisposedITAT Rajkot28 Dec 2022AY 2012-13

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year :2012-13 M/S.Magnum Ceramic P.Ltd. The Acit, Morbi Circle Plot No.207/24, Gidc Estate Vs Morbi. 8-A, National Highway At. Refaleshwar Morbi 362 268 Pan : Aafcm 2216 G

For Appellant: Shri B.D. Gupta, Sr.DR
Section 115ASection 115JSection 139(1)Section 143(1)Section 154Section 250(6)

…R 291 (Calcutta)] (ii) M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019 (Madras HC). (iii) Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv) (Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v) Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi) SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii) M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. In view of the consistent judicial view as above, the denial of tax credit u/s 115JAA of the Act to the extent of surcharge and cess components in the same, we agree…

Peninsula Facility Management Services Ltd., Mumbai vs. Asstt. CIT -CPC, Mumbai

In the result, assessee’s appeal allowed

ITA 803/MUM/2021[2014-15]Status: DisposedITAT Mumbai14 Dec 2021AY 2014-15

Bench: Shri Shamim Yahya (Am) & Ms. Suchitra Raghunath Kamble (Jm)

For Appellant: Shri Hardik NirmalFor Respondent: Shri Ashish Kumar
Section 115JSection 143Section 143(1)Section 234ASection 4

…T [395 ITR 291 (Calcutta)] (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii). M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. 4. In the case of Srei infrastructure Finance Ltd., v. DCIT (supra) the Hon'ble Calcutta High Court held that MAT credit u/s. 115JAA of the Act brought forward from…

Tata Motors Ltd., Mumbai vs. DCIT (Ltu)-2, Mumbai

In the result, appeal of the assessee is allowed as indicated above

ITA 2397/MUM/2019[2014-15]Status: DisposedITAT Mumbai25 Jun 2021AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Blem/S. Tata Motors Ltd., V. Dcit (Ltu) –2 Bombay House, 24 Homi Mody Street 29Th Floor, Centre -1 Hutatma Chowk, Mumbai - 400001 World Trade Centre, Cuffe Parade Mumbai - 400005 Pan: Aaact2727Q

For Appellant: Shri Nikhil TiwariFor Respondent: Shri Sunil Deshpande
Section 115JSection 154

…T [395 ITR 291 (Calcutta)] (ii). M/s. Scope International Pvt. Ltd., (TCA No. 588 of 2019) dated 16.08.2019. (iii). Consolidated Securities Ltd., v. ACIT [172 ITD 163] (iv). Virtusa (India) (P.) Ltd., v. DCIT [157 ITD 1160] (v). Bhagwati Oxygen Ltd., v. ACIT [167 ITD 645] (vi). SI Group India Pvt. Ltd., v. DCIT in ITA.No. 2348 & 2350/Mum/2017 dated 11.10.2018. (vii). M/s. Savita Oil Technologies Ltd., v. ACIT in ITA.No. 3066/Mum/2015 dated 07.02.2017. 3 M/s. Tata Motors Ltd., 4. In the case of Srei infrastructure Finance Ltd., v. DCIT (supra) the Hon'ble Calcutta High Court held that MAT credit u/s. 115JAA of the…

Sayaji Industries Ltd., Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle-4(1)(1), Ahmedabad

In the result, the appeal filed by the Assessee stands partly allowed for statistical purposes

ITA 2137/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad13 May 2021AY 2015-16
For Appellant: Shri Aparna Parelkar, A.RFor Respondent: Shri S. S. Shukla, Sr. D.R
Section 115JSection 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH (Conducted Through Virtual Court) Before: Shri Rajpal Yadav, Vice President And Shri Amarjit Singh, Accountant Member Assessment Year 2015-16 Sayaji Industries Ltd. The Dy. CIT, Circle- Maize Products, 4, Pratyakshkar Ambawadi, Vs Bhavan, Panjrapole, P.O. Kathwada, Ahmedabad-380015 Ahmedabad-382430 (Respondent) PAN: AADCS0861R (Appellant) Revenue by: Shri S. S. Shukla, Sr. D.R. Assessee by: Shri Aparna Parelkar, A.R. Date of hearing : 24-03-2021 Date of pronouncement : 13-05-2021 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’…

M/S Wires & Fabriks (Sa) Ltd., Kolkata vs. D.C.I.T Cir - 3(1), Kolkata

Appeal is allowed in above terms

ITA 863/KOL/2019[2013-14]Status: DisposedITAT Kolkata31 Dec 2019AY 2013-14

Bench: Shri P.M. Jagtap, V.P & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.863/Kol/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Wires & Fabricks (Sa) Ltd. Vs. Dcit, Circle-3(1), Kolkata. 7, Chittaranjan Avenue, Laha Paint House, Kolkata – 700072. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacw2586L (Appellant) .. (Respondent) Appellant By : Shri Rip Das, Fca Respondent By : Smt. Ranu Biswas, Sr. Dr सुनवाई क" तार"ख/ Date Of Hearing : 10/12/2019 घोषणा क" तार"ख/Date Of Pronouncement : 31/12/2019 आदेश / O R D E R Per Shri S. S. Godara: This Assessee’S Appeal For Assessment Year 2013-14 Arises Against The Commissioner Of Income Tax (A)-1, Kolkata Dated 12.02.2019 Passed In Case No.10591/Cit(A)-1/ Kol/Circle-3(1)/2016-17 Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. The Assessee’S Sole Substantive Grievance Canvassed In The Instant Appeal Challenges Correctness Of Both The Lower Authorities’ Action Declining 115Jaa Mat Credit As Prayed For In Section 154 Rectification Proceedings. The Cit(A)’S Detailed Discussion On Affirming The Assessing Officer’S Action To This Effect Reads As Under: “8. Grounds Of Appeal No. 2 & 3 Are Being Considered In A Consolidated Manner. It Was The Plea Of The Assessee That The A.O. Should Have Considered The Schedule Matc Of Itr6

For Appellant: Shri Rip Das, FCAFor Respondent: Smt. Ranu Biswas, Sr. DR
Section 115JSection 143(3)Section 154Section 155JSection 2(43)Section 244A

…facts in denying the impugned MAT credit including education cess and surcharge. 4. We have given our thoughtful consideration to rival contentions. We first of all notice that this tribunal’s coordinate bench’s order in Bhagwati Oxygen Ltd. vs. ACIT [2017] 167 ITD 645 (Kolkata-Trib.) considers CIT vs. K. Srinivasan [1972] 83 ITR 346 as well as Virtusa (India) (P) Ltd. vs. Dy. CIT [2016] 67 taxmann.com 65 (Hyderabad) to conclude that MAT credit includes both surcharge as well as education cess. Latter coordinate bench’s decision also appears to have M/s Richa Global Exports(P) Ltd. (supra) as it is evident from…

The Dy. CIT, Circle-4, Ahmedabad vs. M/S. Gopal Glass Works Limited, Ahmedabad

In the result, ground no.3 of the Revenue’s appeal is dismissed

ITA 1492/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad17 Aug 2018AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad, Judicial Memebr आयकर अपील सं./I.T.A. No. 1492/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2012-13)

For Appellant: Shri James Kurian, Sr. D.R
Section 14ASection 36(1)(iii)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘C’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR आयकर अपील सं./I.T.A. No. 1492/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2012-13) The Deputy Commissioner बनाम/ M/s. Gopal Glass Works of Income Tax, Limited, Vs. Range-1, Ahmedabad 182, Gagan Vihar 1st Floor, Navjivan Trust Khanpur, Ahmedabad Bldg., Off. Ashram Road, Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACG5599H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant by : Shri James K…