CIT v. Alloys Ltd.

54 Taxmann.com 317High Court2015#4366 most cited

What is CIT v. Alloys Ltd. authority for?

Interest income earned on fixed deposits placed for business purposes is considered part of the assessee's business income, not income from other sources. This applies when the assessee is compelled to park funds in fixed deposits.

27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2022.

Also referred to as

CIT v. Alloys Ltd. · Interest income · business income · other sources · section 80-IA · fixed deposits · business purpose · Empire Pumps Private Limited

Judgments citing CIT v. Alloys Ltd.

The DCIT, Circle-5, Ahmedabad vs. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 722/AHD/2010[2006-07]Status: DisposedITAT Ahmedabad13 May 2022AY 2006-07

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR
Section 271(1)(c)Section 36(1)(iii)Section 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ । IN THE INCOME TAX APPELLATE TRIBUNAL, “C” BENCH, AHMEDABAD BEFORE SHRI (Dr.) ARJUN LAL SAINI, ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER Sr.No. ITA No(s). Asstt. Year(s) 1-4 118/Ahd/2009 : 2002-03 441/Ahd/2011 : 2004-05 442/Ahd/2011 : 2007-08 3254/Ahd/2011 : 2008-09 5-9 1385/Ahd/2012 : 2009-10 3126/Ahd/2013 : 2010-11 2917/Ahd/2016 : 2010-11 2334/Ahd/2014 : 2011-12 1499/Ahd/2018 : 2011-12 10-11 1281/Ahd/2016 : 2012-13 2916/Ahd/2016 : 2013-14 12-13 2201/Ahd/2018 : 2015-16 2202/Ahd/2018 : 2016-17 : 14 CO No.195/Ahd/2015 : 2008-09 IN Rajkamal Builders Infrastru…

The DCIT, Circle-5, Ahmedabad vs. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 2489/AHD/2009[2005-06]Status: DisposedITAT Ahmedabad13 May 2022AY 2005-06

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR
Section 271(1)(c)Section 36(1)(iii)Section 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ । IN THE INCOME TAX APPELLATE TRIBUNAL, “C” BENCH, AHMEDABAD BEFORE SHRI (Dr.) ARJUN LAL SAINI, ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER Sr.No. ITA No(s). Asstt. Year(s) 1-4 118/Ahd/2009 : 2002-03 441/Ahd/2011 : 2004-05 442/Ahd/2011 : 2007-08 3254/Ahd/2011 : 2008-09 5-9 1385/Ahd/2012 : 2009-10 3126/Ahd/2013 : 2010-11 2917/Ahd/2016 : 2010-11 2334/Ahd/2014 : 2011-12 1499/Ahd/2018 : 2011-12 10-11 1281/Ahd/2016 : 2012-13 2916/Ahd/2016 : 2013-14 12-13 2201/Ahd/2018 : 2015-16 2202/Ahd/2018 : 2016-17 : 14 CO No.195/Ahd/2015 : 2008-09 IN Rajkamal Builders Infrastru…

M/S. Rajkamal Builder Infrastructure Pvt. Ltd, Ahmedabad vs. The Dy.CIT., Circle-5, Ahmedabad

In the result this ground of appeal preferred by the assessee is allowed

ITA 118/AHD/2009[2002-03]Status: DisposedITAT Ahmedabad13 May 2022AY 2002-03

Bench: Shri (Dr.) Arjun Lal Saini & Ms. Madhumita Roy

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri A.P. Singh, CIT-DR and Shri V.K. Singh, Sr.DR
Section 271(1)(c)Section 36(1)(iii)Section 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ । IN THE INCOME TAX APPELLATE TRIBUNAL, “C” BENCH, AHMEDABAD BEFORE SHRI (Dr.) ARJUN LAL SAINI, ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER Sr.No. ITA No(s). Asstt. Year(s) 1-4 118/Ahd/2009 : 2002-03 441/Ahd/2011 : 2004-05 442/Ahd/2011 : 2007-08 3254/Ahd/2011 : 2008-09 5-9 1385/Ahd/2012 : 2009-10 3126/Ahd/2013 : 2010-11 2917/Ahd/2016 : 2010-11 2334/Ahd/2014 : 2011-12 1499/Ahd/2018 : 2011-12 10-11 1281/Ahd/2016 : 2012-13 2916/Ahd/2016 : 2013-14 12-13 2201/Ahd/2018 : 2015-16 2202/Ahd/2018 : 2016-17 : 14 CO No.195/Ahd/2015 : 2008-09 IN Rajkamal Builders Infrastru…

Addl.CIT, Special Range-9, New Delhi vs. Worlds Window Infrastructure and Logistics P.Ltd, New Delhi

ITA 1123/DEL/2018[2014-15]Status: DisposedITAT Delhi28 Oct 2021AY 2014-15

Bench: Shri R.K. Panda & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Nand Kishore Bansal, CAFor Respondent: Shri Munesh Kumar, CIT DR
Section 14ASection 37Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘F’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCE) ITA No.1122/Del./2018 (ASSESSMENT YEAR : 2013-14) ITA No.1123/Del./2018 (ASSESSMENT YEAR : 2014-15) Addl.CIT, Spl. Range 9, vs. M/s. World Window Infrastructure New Delhi. and Logistics Pvt. Ltd., 75, Khirki Village, Malviya Nagar, New Delhi – 110 017. (PAN : AAACW6405E) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Nand Kishore Bansal, CA REVENUE BY : Shri Munesh Kumar, CIT DR Date of Hearing : 28.10.2021 Date of Order : 28.10.2021 O R D E…

Addl.CIT, Special Range-9, New Delhi vs. Worlds Window Infrastructure and Logistics P.Ltd, New Delhi

ITA 1122/DEL/2018[2013-14]Status: DisposedITAT Delhi28 Oct 2021AY 2013-14

Bench: Shri R.K. Panda & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Nand Kishore Bansal, CAFor Respondent: Shri Munesh Kumar, CIT DR
Section 14ASection 37Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘F’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCE) ITA No.1122/Del./2018 (ASSESSMENT YEAR : 2013-14) ITA No.1123/Del./2018 (ASSESSMENT YEAR : 2014-15) Addl.CIT, Spl. Range 9, vs. M/s. World Window Infrastructure New Delhi. and Logistics Pvt. Ltd., 75, Khirki Village, Malviya Nagar, New Delhi – 110 017. (PAN : AAACW6405E) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Nand Kishore Bansal, CA REVENUE BY : Shri Munesh Kumar, CIT DR Date of Hearing : 28.10.2021 Date of Order : 28.10.2021 O R D E…

The DCIT, Circle-3(1)(1), Ahmedabad vs. M/S. Parikh Enterprises Pvt.Ltd., Ahmedabad

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

ITA 2684/AHD/2017[2003-04]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2003-04
For Appellant: Shri Jyotish M. Shah, A.RFor Respondent: Shri Sanjay Kumar, Sr.D.R
Section 80HSection 8O

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’B’’ BENCH, AHMEDABAD BEFORE, SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2684/AHD/2017 "नधा"रण वष"/Asstt. Year: 2003-2004 D.C.I.T, M/s.Parikh Enterprises Pvt. Ltd., Cir.-3(1)(1), Vs. Plot No.442, GIDC Inds., Ahmedabad Estate, Odhav, Ahmedabad. PAN: AAACP9275D (Applicant) (Respondent) Revenue by : Shri Sanjay Kumar, Sr.D.R Assessee by : Shri Jyotish M. Shah, A.R सुनवाई क" तार"ख/Date of Hearing : 27/06/2019 घोषणा क" तार"ख /Date of Pronouncement: 28/06/2019 आदेश/O R D E R PER WASEEM A…

Premier Nutraceutical Private Limited, Mumbai vs. Deputy Commissioner of Income Tax 13(1)(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 6225/MUM/2017[2012-13]Status: DisposedITAT Mumbai07 Feb 2018AY 2012-13

Bench: Shri D.T. Garasiaassessment Year: 2012-13 M/S. Premier Nutraceutical Pvt. Dcit-13(1)(2), Room No.218, 2Nd Floor, Ltd., 702, A-Wing, Bonanza, Aayakar Bhavan, Sahar Plaza, Vs. Maharshi Karve Road, Andheri Kurla Road, Mumbai – 400 020 Andheri West, Mumbai-400 020 Pan: Aaccp9121E (Appellant) (Respondent) Present For: Assessee By : Shri Dharmesh Shah, A.R. Revenue By : Smt N. Hemalatha, D.R. Date Of Hearing : 21.12.2017 Date Of Pronouncement : 07.02.2018 O R D E R

For Appellant: Shri Dharmesh Shah, A.RFor Respondent: Smt N. Hemalatha, D.R
Section 10ASection 80

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER Assessment Year: 2012-13 M/s. Premier Nutraceutical Pvt. DCIT-13(1)(2), Room No.218, 2nd Floor, Ltd., 702, A-Wing, Bonanza, Aayakar Bhavan, Sahar Plaza, Vs. Maharshi Karve Road, Andheri Kurla Road, Mumbai – 400 020 Andheri West, Mumbai-400 020 PAN: AACCP9121E (Appellant) (Respondent) Present for: Assessee by : Shri Dharmesh Shah, A.R. Revenue by : Smt N. Hemalatha, D.R. Date of Hearing : 21.12.2017 Date of Pronouncement : 07.02.2018 O R D E R Per D.T. Garasia, Judicial Member: The present appeal has been…