CIT v. Ambika Cotton Mills Ltd.

125 Taxmann.com 206High Court2021#14560 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2023.

Also reported as

433 ITR 193

Issues it is cited on

section 115jsection 115jbsection 115section 11section 143companysection 14section 143(3)total incomebusinessinterest

Judgments citing CIT v. Ambika Cotton Mills Ltd.

M/S. Somaiya Properties and Investments Pvt. Ltd. (Formerly Known As the Godavari Sugar Mills P. Ltd), Mumbai vs. ACIT (OSD)2(1), Mumbai

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

ITA 5748/MUM/2011[2007-08]Status: DisposedITAT Mumbai23 Jun 2023AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishithe Godavari Sugar Mills Pvt. Ltd. Assistant Commissioner Of 45-47, Somaiya Bhavan Income Tax - 2(1) Vs. M.G. Road, Fort, Mumbai 400001 Room No. 561, Aayakar Bhavan Pan – Aaact5004A M.K. Road, Mumbai 400020 Appellant Respondent Appellant By: Shri Vipul Doshi & Dinkle Haria Respondent By: Shri Rm K. Kedia, Sr. D.R. Date Of Hearing: 05.04.2023 Date Of Pronouncement: 23.06.2023 O R D E R Per: Prashant Maharishi Am

For Appellant: Shri Vipul Doshi & Dinkle HariaFor Respondent: Shri Rm K. Kedia, Sr. D.R
Section 115Section 115JSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “G” BENCH, MUMBAI Before Shri Amit Shukla, Judicial Member and Shri Prashant Maharishi, Accountant Member The Godavari Sugar Mills Pvt. Ltd. Assistant Commissioner of 45-47, Somaiya Bhavan Income Tax - 2(1) Vs. M.G. Road, Fort, Mumbai 400001 Room No. 561, Aayakar Bhavan PAN – AAACT5004A M.K. Road, Mumbai 400020 Appellant Respondent Appellant by: Shri Vipul Doshi & Dinkle Haria Respondent by: Shri Rm K. Kedia, Sr. D.R. Date of Hearing: 05.04.2023 Date of Pronouncement: 23.06.2023 O R D E R Per: Prashant Maharishi AM 01. This appeal is filed by The Godavari Sugar Mills…

DCIT(Ltu) - 1, Mumbai vs. Acc Ltd., Mumbai

In the result, appeal filed by assessee is partly allowed and appeal filed by the revenue is dismissed

ITA 3178/MUM/2019[2011-12]Status: DisposedITAT Mumbai28 Feb 2023AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 14Section 143(3)Section 14A

…has argued that receipts from sale of VER/ CER is capital receipt for which he has mainly relied upon following decisions: (i) PCIT v. M/s. Dodson Lindblom Hydro Power Pvt. Ltd (ITA No. 1820 of 2016) (Bombay High Court) (ii) CIT v. Ambika Cotton Mills Ltd. (433 ITR 193) (Madras High Court) (iii) CIT v. My Home Power Ltd (46 taxmann.com 314) (Andhra Pradesh High Court) (iv) CIT v. SubhashKabini Power Corporation Ltd [2016] 385 ITR 592 (Karnataka) (v) DCIT v. Aditya Birla Nuvo Ltd (67 taxmann.com 380) (Mumbai - Trib.) – (vi) Essel Mining & Industries Limited v. DCIT (ITA No. 602 of 2021) (Mumbai Tribunal) 45.…

Acc Ltd., Mumbai vs. Addl CIT(Ltu), Mumbai

In the result, appeal filed by assessee is partly allowed and appeal filed by the revenue is dismissed

ITA 3139/MUM/2019[2011-12]Status: DisposedITAT Mumbai28 Feb 2023AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 14Section 143(3)Section 14A

…has argued that receipts from sale of VER/ CER is capital receipt for which he has mainly relied upon following decisions: (i) PCIT v. M/s. Dodson Lindblom Hydro Power Pvt. Ltd (ITA No. 1820 of 2016) (Bombay High Court) (ii) CIT v. Ambika Cotton Mills Ltd. (433 ITR 193) (Madras High Court) (iii) CIT v. My Home Power Ltd (46 taxmann.com 314) (Andhra Pradesh High Court) (iv) CIT v. SubhashKabini Power Corporation Ltd [2016] 385 ITR 592 (Karnataka) (v) DCIT v. Aditya Birla Nuvo Ltd (67 taxmann.com 380) (Mumbai - Trib.) – (vi) Essel Mining & Industries Limited v. DCIT (ITA No. 602 of 2021) (Mumbai Tribunal) 45.…

Rajshree Sugars & Chemicals Ltd., Coimbatore vs. DCIT, Coimbatore

In the result, the appeal filed by the assessee is allowed

ITA 873/CHNY/2017[2012-13]Status: DisposedITAT Chennai25 Feb 2022AY 2012-13

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri R. VaradharajanFor Respondent: Ms. Ann Mary Baby, CIT
Section 143(3)

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 873/CHNY/2017 िनधा"रण वष" /Assessment Years: 2012-13 M/s. Rajshree Sugars & The DCIT, Chemicas Ltd., v. Corporate Circle – 2, “The Uffizi”, 338, Avinashi Coimbatore. Road, Peelamedu, Coimbatore – 641 004. PAN: AABCR 4179D (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri R. Varadharajan ""यथ" क" ओर से/Respondent b…

ACIT, Corp Cir-2, Coimbatore vs. Indsil Hydro Power & Manganese Ltd, Coimbatore

In the result, the appeal of the Revenue is dismissed

ITA 3491/CHNY/2018[2014-15]Status: DisposedITAT Chennai09 Aug 2021AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.3491/Chny/2018 िनधा"रण वष"/Assessment Year: 2014-15 The Assistant Commissioner Of M/S. Indsil Hydro Power & Income Tax, Corporate Circle 2, Vs. Manganese Ltd., “Indsil House”, No. 63, Race Course Road, T V Samy Road (West), Coimbatore 641 018. R.S. Puram, Coimbatore 641 002. [Pan: Aaaci4918G] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri G. Johnson, Addl. Cit : ""थ" की ओर से/Respondent By Shri Arjun Raj, Ca For : Shri S. Sridhar, Advocate सुनवाई की तारीख/ Date Of Hearing 04.08.2021 : घोषणा की तारीख /Date Of Pronouncement : 09.08.2021 आदेश /O R D E R Per V. Durga Rao:

Section 2(24)(vd)Section 28Section 43B

…आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी. दुगा" राव, "ाियक सद" एवं "ी जी. मऺजुनाथा, लेखा सद" के सम" । Before Shri V. Durga Rao, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. No.3491/Chny/2018 िनधा"रण वष"/Assessment Year: 2014-15 The Assistant Commissioner of M/s. Indsil Hydro Power & Income Tax, Corporate Circle 2, Vs. Manganese Ltd., “Indsil House”, No. 63, Race Course Road, T V Samy Road (West), Coimbatore 641 018. R.S. Puram, Coimbatore 641 002. [PAN: AAACI4918G] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / A…

DCIT, New Delhi vs. M/S Malana Power Co. Ltd., New Delhi

In the result, appeal filed by the learned assessing officer in ITA number 3713/del/2017 for assessment year 2012 – 13 is dismissed

ITA 3713/DEL/2017[2012-13]Status: DisposedITAT Delhi23 Mar 2021AY 2012-13

Bench: Shri Amit Shuklaa N D Shri Prashant Maharishi(Through Video Conferencing) Dcit, Vs. Malana Power Co. Ltd, Bhilwara Bhawan, Circle-16(1)M 40-41, Community Centre, New Friends Colony, New Delhi New Delhi Pan: Aabcm1108R (Appellant) (Respondent) Malana Power Co. Ltd, Vs. Addl. Dcit, Bhilwara Bhawan, 40-41, Community Centre, New Range-6, Friends Colony, New Delhi New Delhi Pan: Aabcm1108R (Appellant) (Respondent)

For Appellant: Shri P. K. Jain, CAFor Respondent: Shri Sohil Malik, Sr. DR
Section 115JSection 14Section 14ASection 2(14)Section 80I

…INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “E”: NEW DELHI ] BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER A N D SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) DCIT, Vs. Malana Power Co. ltd, Bhilwara Bhawan, Circle-16(1)m 40-41, Community Centre, New Friends Colony, New Delhi New Delhi PAN: AABCM1108R (Appellant) (Respondent) Malana Power Co. ltd, Vs. Addl. DCIT, Bhilwara Bhawan, 40-41, Community Centre, New Range-6, Friends Colony, New Delhi New Delhi PAN: AABCM1108R (Appellant) (Respondent) Revenue by : Shri Sohil Malik, Sr. DR Assessee by: Shri P. K. Jain, CA Date of Hearing 27/01/2021 Da…

Malana Power Co. Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, appeal filed by the learned assessing officer in ITA number 3713/del/2017 for assessment year 2012 – 13 is dismissed

ITA 2464/DEL/2017[2012-13]Status: DisposedITAT Delhi23 Mar 2021AY 2012-13

Bench: Shri Amit Shuklaa N D Shri Prashant Maharishi(Through Video Conferencing) Dcit, Vs. Malana Power Co. Ltd, Bhilwara Bhawan, Circle-16(1)M 40-41, Community Centre, New Friends Colony, New Delhi New Delhi Pan: Aabcm1108R (Appellant) (Respondent) Malana Power Co. Ltd, Vs. Addl. Dcit, Bhilwara Bhawan, 40-41, Community Centre, New Range-6, Friends Colony, New Delhi New Delhi Pan: Aabcm1108R (Appellant) (Respondent)

For Appellant: Shri P. K. Jain, CAFor Respondent: Shri Sohil Malik, Sr. DR
Section 115JSection 14Section 14ASection 2(14)Section 80I

…INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “E”: NEW DELHI ] BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER A N D SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) DCIT, Vs. Malana Power Co. ltd, Bhilwara Bhawan, Circle-16(1)m 40-41, Community Centre, New Friends Colony, New Delhi New Delhi PAN: AABCM1108R (Appellant) (Respondent) Malana Power Co. ltd, Vs. Addl. DCIT, Bhilwara Bhawan, 40-41, Community Centre, New Range-6, Friends Colony, New Delhi New Delhi PAN: AABCM1108R (Appellant) (Respondent) Revenue by : Shri Sohil Malik, Sr. DR Assessee by: Shri P. K. Jain, CA Date of Hearing 27/01/2021 Da…

CIT v. Ambika Cotton Mills Ltd. (125 Taxmann.com 206) — Cited in 7 Judgments | BharatTax