Cambay Electric Supply Industrial Co. Ltd. v. CIT (

353 ITR 300High Court#11558 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2022.

Judgments citing Cambay Electric Supply Industrial Co. Ltd. v. CIT (

Dr. Reddys Laboratories Limited, Hyderabad vs. DCIT, Circle-17(1), Hyderabad

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

ITA 1723/HYD/2016[2007-08]Status: DisposedITAT Hyderabad08 Jul 2022AY 2007-08

Bench: Shri Laxmi Prasad Sahu & Shri K.Narasimha Charyassessment Years: 2007-08 Dr.Reddy’S Laboratories Vs. Dcit,Circle-17(1) Limited Hyderabad 8-2-337, Road No.3 Banjara Hills Hyderabad-500 034

For Appellant: Shri S.P.ChidambaramFor Respondent: Shri Y.V.S.T.Sai,CIT-DR
Section 143(3)Section 154Section 80I

…cated on adhoc basis. In support of this contention he placed reliance upon the following decisions: a) AAR in National Fertilizers Ltd., In Re (145 Taxman 5) b) CIT vs. Kanmani Metals & Alloys Ltd (183 ITR 327(Bom.) c) Tide Water Oil Co. (India) Ltd vs. CIT (353 ITR 300(Cal.) d) Income Tax Appellate Tribunal's order in assessee's own case reported in (2014) 30 ITR (Trib.) 434. e) CIT vs. Hindustan Unilever Ltd (2014) 42 taxmann.com 132 (Mad). 61. Without prejudice to the above contention, the assessee prayed that the expenses are to be allocated to the respective units by taking the note of the expenditure for a…

Dr.Reddy'S Laboratories Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle-17(1), Hyderabad

In the result, we hold that the Tax Authorities were not justified in apportioning R & D expenditure and ESOP cost to the units which claimed exemption u/s 10B, 80IB and 80IC of the Act

ITA 1846/HYD/2017[2010-11]Status: DisposedITAT Hyderabad08 Jun 2018AY 2010-11

Bench: Shri D. Manmohan & Shri S. Rifaur Rahman

For Appellant: Shri S.P. ChidambaramFor Respondent: Shri J. Siri Kumar, CIT-DR
Section 10ASection 10BSection 143(3)Section 147Section 148

…Metals & Alloys Ltd 183 ITR 327 (Bom) it was held in the context of Section 80J that for the purpose of deduction only liability pertaining to the unit should be considered and not the overall liability of the Appellant • Tide Water Oil Co (India) Ltd Vs CIT 353 ITR 300 (Cal) held that no expenditure at the corporate level which is remotely or indirectly related should be taken in to account while computing the deduction u/s.80IC 2.5 Further, with respect to allocation to R&D expenses, we wish to submit that the Company's research and development activities can be classified in to the following business segments…

Dr.Reddy'S Laboratories Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle-17(1), Hyderabad

In the result, we hold that the Tax Authorities were not justified in apportioning R & D expenditure and ESOP cost to the units which claimed exemption u/s 10B, 80IB and 80IC of the Act

ITA 1845/HYD/2017[2009-10]Status: DisposedITAT Hyderabad08 Jun 2018AY 2009-10

Bench: Shri D. Manmohan & Shri S. Rifaur Rahman

For Appellant: Shri S.P. ChidambaramFor Respondent: Shri J. Siri Kumar, CIT-DR
Section 10ASection 10BSection 143(3)Section 147Section 148

…Metals & Alloys Ltd 183 ITR 327 (Bom) it was held in the context of Section 80J that for the purpose of deduction only liability pertaining to the unit should be considered and not the overall liability of the Appellant • Tide Water Oil Co (India) Ltd Vs CIT 353 ITR 300 (Cal) held that no expenditure at the corporate level which is remotely or indirectly related should be taken in to account while computing the deduction u/s.80IC 2.5 Further, with respect to allocation to R&D expenses, we wish to submit that the Company's research and development activities can be classified in to the following business segments…

Dr.Reddy'S Laboratories Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle-17(1), Hyderabad

In the result, we hold that the Tax Authorities were not justified in apportioning R & D expenditure and ESOP cost to the units which claimed exemption u/s 10B, 80IB and 80IC of the Act

ITA 1844/HYD/2017[2008-09]Status: DisposedITAT Hyderabad08 Jun 2018AY 2008-09

Bench: Shri D. Manmohan & Shri S. Rifaur Rahman

For Appellant: Shri S.P. ChidambaramFor Respondent: Shri J. Siri Kumar, CIT-DR
Section 10ASection 10BSection 143(3)Section 147Section 148

…Metals & Alloys Ltd 183 ITR 327 (Bom) it was held in the context of Section 80J that for the purpose of deduction only liability pertaining to the unit should be considered and not the overall liability of the Appellant • Tide Water Oil Co (India) Ltd Vs CIT 353 ITR 300 (Cal) held that no expenditure at the corporate level which is remotely or indirectly related should be taken in to account while computing the deduction u/s.80IC 2.5 Further, with respect to allocation to R&D expenses, we wish to submit that the Company's research and development activities can be classified in to the following business segments…

M/S Karnataka Renewabl Energy Development Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeal filed by the revenue is partly allowed

ITA 713/BANG/2015[2011-12]Status: DisposedITAT Bangalore13 Dec 2017AY 2011-12

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Rao

For Appellant: Shri V.Srinivasan, AdvocateFor Respondent: Shri G.R.Reddy, CIT(DR)
Section 143(3)Section 234Section 80Section 801A(4)(iv)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BENGALURU BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No. and Appellant Respondent Asst. year 274/Bang/2014 Karnataka Renewal Energy Asst. Commissioner of 2009-10 Development Ltd. Income-tax, Shanthi Gruha, Bharat Scouts & Circle 11(5), Guides Bldg., Palace Road, Bengaluru. Bengaluru-560001. PAN: AACCK 3953 F 1490/Bang/2013 -do- Dy. Commissioner of 2010-11 Income-tax, Circle 11(1), Bengaluru. 713/Bang/2015 -do Dy. Commissioner of 2011-12 Income-tax, Circle 11(5), Bengaluru. 212/Bang/2014 Dy. Commissioner of Income-…

M/S Karnataka Renewal Energy Dev. Ltd vs. ACIT

In the result, the appeal filed by the revenue is partly allowed

ITA 274/BANG/2014[2009-10]Status: DisposedITAT Bangalore13 Dec 2017AY 2009-10

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Rao

For Appellant: Shri V.Srinivasan, AdvocateFor Respondent: Shri G.R.Reddy, CIT(DR)
Section 143(3)Section 234Section 80Section 801A(4)(iv)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BENGALURU BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No. and Appellant Respondent Asst. year 274/Bang/2014 Karnataka Renewal Energy Asst. Commissioner of 2009-10 Development Ltd. Income-tax, Shanthi Gruha, Bharat Scouts & Circle 11(5), Guides Bldg., Palace Road, Bengaluru. Bengaluru-560001. PAN: AACCK 3953 F 1490/Bang/2013 -do- Dy. Commissioner of 2010-11 Income-tax, Circle 11(1), Bengaluru. 713/Bang/2015 -do Dy. Commissioner of 2011-12 Income-tax, Circle 11(5), Bengaluru. 212/Bang/2014 Dy. Commissioner of Income-…

DCIT vs. M/S Karnataka Renewable Energy Dev. Ltd

In the result, the appeal filed by the revenue is partly allowed

ITA 212/BANG/2014[2009-10]Status: DisposedITAT Bangalore13 Dec 2017AY 2009-10

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Rao

For Appellant: Shri V.Srinivasan, AdvocateFor Respondent: Shri G.R.Reddy, CIT(DR)
Section 143(3)Section 234Section 80Section 801A(4)(iv)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BENGALURU BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No. and Appellant Respondent Asst. year 274/Bang/2014 Karnataka Renewal Energy Asst. Commissioner of 2009-10 Development Ltd. Income-tax, Shanthi Gruha, Bharat Scouts & Circle 11(5), Guides Bldg., Palace Road, Bengaluru. Bengaluru-560001. PAN: AACCK 3953 F 1490/Bang/2013 -do- Dy. Commissioner of 2010-11 Income-tax, Circle 11(1), Bengaluru. 713/Bang/2015 -do Dy. Commissioner of 2011-12 Income-tax, Circle 11(5), Bengaluru. 212/Bang/2014 Dy. Commissioner of Income-…

DCIT vs. M/S Karnataka Renewable Energy Development Ltd

In the result, the appeal filed by the revenue is partly allowed

ITA 1596/BANG/2013[2010-11]Status: DisposedITAT Bangalore13 Dec 2017AY 2010-11

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Rao

For Appellant: Shri V.Srinivasan, AdvocateFor Respondent: Shri G.R.Reddy, CIT(DR)
Section 143(3)Section 234Section 80Section 801A(4)(iv)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BENGALURU BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No. and Appellant Respondent Asst. year 274/Bang/2014 Karnataka Renewal Energy Asst. Commissioner of 2009-10 Development Ltd. Income-tax, Shanthi Gruha, Bharat Scouts & Circle 11(5), Guides Bldg., Palace Road, Bengaluru. Bengaluru-560001. PAN: AACCK 3953 F 1490/Bang/2013 -do- Dy. Commissioner of 2010-11 Income-tax, Circle 11(1), Bengaluru. 713/Bang/2015 -do Dy. Commissioner of 2011-12 Income-tax, Circle 11(5), Bengaluru. 212/Bang/2014 Dy. Commissioner of Income-…

M/S Karnataka Renewal Energy Dev. Ltd vs. DCIT

In the result, the appeal filed by the revenue is partly allowed

ITA 1490/BANG/2013[2010-11]Status: DisposedITAT Bangalore13 Dec 2017AY 2010-11

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Rao

For Appellant: Shri V.Srinivasan, AdvocateFor Respondent: Shri G.R.Reddy, CIT(DR)
Section 143(3)Section 234Section 80Section 801A(4)(iv)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BENGALURU BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA No. and Appellant Respondent Asst. year 274/Bang/2014 Karnataka Renewal Energy Asst. Commissioner of 2009-10 Development Ltd. Income-tax, Shanthi Gruha, Bharat Scouts & Circle 11(5), Guides Bldg., Palace Road, Bengaluru. Bengaluru-560001. PAN: AACCK 3953 F 1490/Bang/2013 -do- Dy. Commissioner of 2010-11 Income-tax, Circle 11(1), Bengaluru. 713/Bang/2015 -do Dy. Commissioner of 2011-12 Income-tax, Circle 11(5), Bengaluru. 212/Bang/2014 Dy. Commissioner of Income-…

Cambay Electric Supply Industrial Co. Ltd. v. CIT ( (353 ITR 300) — Cited in 9 Judgments | BharatTax