CIT v. Ahmedabad Mfg. & Calico Printing Co. Ltd.

162 ITR 760High Court1986#9444 most cited

What is CIT v. Ahmedabad Mfg. & Calico Printing Co. Ltd. authority for?

An assessee is entitled to deduction under Section 80-I of the Income Tax Act, 1961, even if the product is consumed captively within its own units, provided such product is valued at market price for the purpose of calculating the deduction.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2022.

Also referred to as

CIT v. Ahmedabad Mfg. & Calico Printing Co. Ltd. · 1986 · 162 ITR 760 · Gujarat HC · Section 80-I · deduction · captive consumption · market price · industrial undertaking

Judgments citing CIT v. Ahmedabad Mfg. & Calico Printing Co. Ltd.

Paushak Limited, Baroda vs. ACIT, Cir-2(1)(2), Vadodara

Appeal of the assessee is partly allowed for statistical purpose

ITA 436/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad23 Mar 2022AY 2014-15

Bench: Shri P.M. Jagtap & Ms. Suchitra Kamble

For Appellant: Shri S.N. Soparkar, Sr. Advocate &For Respondent: Shri S.S. Shukla, Sr. D.R
Section 115JSection 129Section 142(1)Section 143(2)Section 2Section 80Section 80I

…t Alkalies & Chemicals Ltd. vs. CIT (2013) 350 ITR 94 (Guj. HC) * CIT vs. Gedore Tools India (P.) Ltd. (1980) 126 ITR 673 (Del. HC) * Tamilnadu Petro Products Ltd. vs. ACIT (2011) 338 ITR 643 (Mad. HC) * CIT vs. Ahmedabad Mfg. & Calico Printing Co. Ltd.(1986) 162 ITR 760 (Gujarat High Court) * CIT vs. Cethar Ltd. (2014) 51 taxmann.com 183 (Mad. HC) * CIT vs. Alembic Ltd. (Tax Appeal No. 1249 of 2014 order dated 20.07.2016 Gujarat High Court) Thus, the ld. A.R. submitted that the appeal of the assessee be allowed and the Assessment Order be set aside. 6. The ld. D.R. submitted that the Assessing Officer as well a…

Saf Yeast Company P.Ltd, Mumbai vs. Asst CIT Cen Cir 40, Mumbai

In the result the appeal of the assessee for AY 2009-10 is partly allowed

ITA 1875/MUM/2014[2009-10]Status: DisposedITAT Mumbai16 May 2018AY 2009-10

Bench: Shri B.R. Baskaran (Am)& Shri Pawan Singh (Jm)

Section 80I

…tead of doing the same work by employing electrical power has chosen to generate and sell cooling power and steam power for captive consumption for the production of yeast. Hon'ble Gujarat High Court in CIT vs. Ahmedabad Mfg. & Calico Printing Co. Ltd. [1986] 162 ITR 760, held that the assessee would be entitled for deduction under section 80-I of the Act irrespective of the fact whether the product is sold in the open market or is used for consumption in its other plant or units; such product should be taken at market price for the purpose of allowing deduction under section 80-I. The assessee also relied the de…

DCIT Cen Cir 40, Mumbai vs. Saf Yeast Co. P. Ltd, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1780/MUM/2014[2008-09]Status: DisposedITAT Mumbai24 Nov 2017AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…tead of doing the same work by employing electrical power has chosen to generate and sell cooling power and steam power for captive consumption for the production of yeast. Hon’ble Gujarat High Court in CIT vs. Ahmedabad Mfg. & Calico Printing Co. Ltd. [1986] 162 ITR 760, held that the assessee would be entitled for deduction under section 80-I of the Act irrespective of the fact whether the product is sold in the open market or is used for consumption in its other plant or units; such product should be taken at market price for the purpose of allowing deduction under section 80-I. The assessee also relied the de…

DCIT Cen Cir 40, Mumbai vs. Saf Yeast Co. P. Ltd, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1778/MUM/2014[2006-07]Status: DisposedITAT Mumbai24 Nov 2017AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…tead of doing the same work by employing electrical power has chosen to generate and sell cooling power and steam power for captive consumption for the production of yeast. Hon’ble Gujarat High Court in CIT vs. Ahmedabad Mfg. & Calico Printing Co. Ltd. [1986] 162 ITR 760, held that the assessee would be entitled for deduction under section 80-I of the Act irrespective of the fact whether the product is sold in the open market or is used for consumption in its other plant or units; such product should be taken at market price for the purpose of allowing deduction under section 80-I. The assessee also relied the de…

DCIT Cen Cir 40, Mumbai vs. Saf Yeast Co. P. Ltd, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1777/MUM/2014[2005-06]Status: DisposedITAT Mumbai24 Nov 2017AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…tead of doing the same work by employing electrical power has chosen to generate and sell cooling power and steam power for captive consumption for the production of yeast. Hon’ble Gujarat High Court in CIT vs. Ahmedabad Mfg. & Calico Printing Co. Ltd. [1986] 162 ITR 760, held that the assessee would be entitled for deduction under section 80-I of the Act irrespective of the fact whether the product is sold in the open market or is used for consumption in its other plant or units; such product should be taken at market price for the purpose of allowing deduction under section 80-I. The assessee also relied the de…

Saf Yeast Company P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1637/MUM/2014[2008-09]Status: DisposedITAT Mumbai24 Nov 2017AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…tead of doing the same work by employing electrical power has chosen to generate and sell cooling power and steam power for captive consumption for the production of yeast. Hon’ble Gujarat High Court in CIT vs. Ahmedabad Mfg. & Calico Printing Co. Ltd. [1986] 162 ITR 760, held that the assessee would be entitled for deduction under section 80-I of the Act irrespective of the fact whether the product is sold in the open market or is used for consumption in its other plant or units; such product should be taken at market price for the purpose of allowing deduction under section 80-I. The assessee also relied the de…

Saf Yeast Company P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1636/MUM/2014[2007-08]Status: DisposedITAT Mumbai24 Nov 2017AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…tead of doing the same work by employing electrical power has chosen to generate and sell cooling power and steam power for captive consumption for the production of yeast. Hon’ble Gujarat High Court in CIT vs. Ahmedabad Mfg. & Calico Printing Co. Ltd. [1986] 162 ITR 760, held that the assessee would be entitled for deduction under section 80-I of the Act irrespective of the fact whether the product is sold in the open market or is used for consumption in its other plant or units; such product should be taken at market price for the purpose of allowing deduction under section 80-I. The assessee also relied the de…

Saf Yeast Company P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1635/MUM/2014[2006-07]Status: DisposedITAT Mumbai24 Nov 2017AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…tead of doing the same work by employing electrical power has chosen to generate and sell cooling power and steam power for captive consumption for the production of yeast. Hon’ble Gujarat High Court in CIT vs. Ahmedabad Mfg. & Calico Printing Co. Ltd. [1986] 162 ITR 760, held that the assessee would be entitled for deduction under section 80-I of the Act irrespective of the fact whether the product is sold in the open market or is used for consumption in its other plant or units; such product should be taken at market price for the purpose of allowing deduction under section 80-I. The assessee also relied the de…

Saf Yeast Company P.Ltd, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are partly allowed

ITA 1634/MUM/2014[2005-06]Status: DisposedITAT Mumbai24 Nov 2017AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am

For Appellant: J.P. Bairagra, ARFor Respondent: B.C.S. Naik, CIT-DR
Section 143(3)Section 80I

…tead of doing the same work by employing electrical power has chosen to generate and sell cooling power and steam power for captive consumption for the production of yeast. Hon’ble Gujarat High Court in CIT vs. Ahmedabad Mfg. & Calico Printing Co. Ltd. [1986] 162 ITR 760, held that the assessee would be entitled for deduction under section 80-I of the Act irrespective of the fact whether the product is sold in the open market or is used for consumption in its other plant or units; such product should be taken at market price for the purpose of allowing deduction under section 80-I. The assessee also relied the de…

Banco Products (India) Ltd., Baroda vs. The Dy.CIT., Circle-1(1), Baroda

In the result ground no.3(ii) of the Revenue’s appeal is dismissed

ITA 275/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad30 Oct 2017AY 2010-11
For Appellant: Shri Sanket Vakshi, A.RFor Respondent: Shri Viki Singh, Sr. D.R
Section 143(3)Section 14ASection 80Section 80I

…ssesses could not be denied simply on the ground that it manufactured power only for the captive consumption of the assessee. Further, reliance was placed on the decision of the Gujarat High Court in CIT v Ahmedabad Manufacturing and Calico Priming Co. Ltd., (162 ITR 760) wherein it was held that the assessee would be entitled to deduction u/s 801 irrespective of the fact whether its product was sold in open market or was used for captive consumption. 6.2 With respect to the allegation of the AO that the appellant has not computed the profits of the eligible unit as per section 801A(5), it was submitted by the Ld…

Hero Motocorp Limited, New Delhi vs. JCIT, New Delhi

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-2‖: NEW DELHI BEFORE SH. I. C. SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Hero MotoCorp Limited, JCIT, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi PAN: AAACH0812J (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Page 2 of 484 New Delhi Vs. Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) M/s. Hero Moto Corp. D…

CIT v. Ahmedabad Mfg. & Calico Printing Co. Ltd. (162 ITR 760) — Cited in 11 Judgments | BharatTax