Bhushan Steel and Strips Ltd. v. DCIT

91 TTJ 108Income Tax Appellate Tribunal2003#21609 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2016 to 2017.

Judgments citing Bhushan Steel and Strips Ltd. v. DCIT

ACIT, CC-Xx, Kolkata vs. M/S. Paharpur Cooling Towers Limited, Kolkata

In the result, this ground is allowed

ITA 1370/KOL/2010[2001-02]Status: DisposedITAT Kolkata15 Mar 2017AY 2001-02

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri Sallong Yaden, Addl. CITFor Respondent: Shri Navin Verma & Nitin Agarwal, ARs
Section 143(3)

…orm of exemption from payment of sales tax is for the purpose of promotion and development of industries in the State of Uttar Pradesh. He placed reliance on the decision of the Delhi Tribunal in the case of Bhushan Steel Strips Ltd vs DCIT reported in (2003) 91 TTJ 108 (Del –Trib) wherein sales tax refund received under the same scheme was held as capital receipt and not chargeable to tax. He also placed reliance on the decision of the Hon’ble Apex Court in the case of CIT s Ponni Sugars & Chemicals Ltd reported in (2008) 306 ITR 392 (SC) wherein it has been held that it is the purpose of the incentive which dec…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal is allowed

ITA 5720/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Jul 2016AY 2007-08

Bench: Shri I.C. Sudhir & Shri L.P. Sahu Assessment Year: 2007-08 Assessment Year: 2007-08 Maruti Suzuki India Ltd., Vs. Additional Cit, Plot No.1, Nelson Mandela Road, Range-6, Vasant Road, New Delhi. New Delhi. (Pan: Aaacm0829Q) (Appellant) (Respondent) Assessee By: S/Shri Ajay Vohra, Sr. Adv. Neeraj Jain, Rohit Jain, Adv. Romit Katyal & Ms. Tejasvi Jain, Cas Department By:Shri Amrendra Kumar, Cit(Dr)

For Appellant: S/Shri Ajay Vohra, Sr. Adv. NeerajFor Respondent: Shri Amrendra Kumar, CIT(DR)

….) (j) CIT v. Udupi Builders P. Ltd.319 ITR 440 (Kar) (k) CIT v. Rasoi Ltd : 335 ITR 438 (Cal.) (l) PVR Limited v. ACIT: ITA No. 1897/ Del/ 2010 (Del ITAT) (m)Honda Siel Cars India Ltd : ITA No.5577/ D/ 2004 (Del. ITAT) (n) Bhushan Steel & Strips Ltd v DCIT : 91 TTJ 108 (Del. ITAT) (o) DCIT v. Indo Rama Textiles Ltd : 53 SOT 515 (Del. ITAT) (p) PVR Limited V. ACIT: ITA No.1897/ Del/ 2010 (Del. ITAT) (q) Zenith Fibres Ltd v ITO : ITA Nos. 3325 & 3326/M/07 (Mum. ITAT) (r) Associated Cement Co. Ltd. vs. Addl. CIT: ITA No. 6289 & 6320 /Mum/2003 (Mum. ITAT) (s) Everest Industries Ltd vs. ACIT: ITA No.814/Mum/2007 (Mum…

Jindal Steel & Power Ltd., New Delhi vs. ACIT, Hisar

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

ITA 3128/DEL/2014[2008-09]Status: DisposedITAT Delhi31 Mar 2016AY 2008-09

Bench: Sh. C.M. Garg & Sh. O.P. Kant

Section 143(3)Section 263

…in the nature of capital receipt not liable to tax. Further reliance was placed on the judgment of Apex Court in the case of Ponni Sugars & Chemicals (supra) and decision of Delhi Bench of the Tribunal in the case of the Bhushan Steel and Strips Ltd. vs. DCIT 91 TTJ 108 wherein the Tribunal held that the subsidy granted by the Government by way of sales tax was capital in nature. The appellant also placed reliance on the judgment of Jammu and Kashmir High Court in the case of M/s Shree Balaji Alloys (supra) wherein the Hon’ble High Court decided similar issue in favour of the assessee by holding that the subsidy…

Jindal Steel Power Ltd., New Delhi vs. CIT, Hisar

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

ITA 3283/DEL/2013[2008-09]Status: DisposedITAT Delhi31 Mar 2016AY 2008-09

Bench: Sh. C.M. Garg & Sh. O.P. Kant

Section 143(3)Section 263

…in the nature of capital receipt not liable to tax. Further reliance was placed on the judgment of Apex Court in the case of Ponni Sugars & Chemicals (supra) and decision of Delhi Bench of the Tribunal in the case of the Bhushan Steel and Strips Ltd. vs. DCIT 91 TTJ 108 wherein the Tribunal held that the subsidy granted by the Government by way of sales tax was capital in nature. The appellant also placed reliance on the judgment of Jammu and Kashmir High Court in the case of M/s Shree Balaji Alloys (supra) wherein the Hon’ble High Court decided similar issue in favour of the assessee by holding that the subsidy…

Bhushan Steel and Strips Ltd. v. DCIT (91 TTJ 108) — Cited in 4 Judgments | BharatTax