CIT v. Atlas Export Enterprises

373 ITR 414High Court2015#9221 most cited

What is CIT v. Atlas Export Enterprises authority for?

The generation of power/electricity is considered the manufacturing and production of an article or thing, qualifying for deductions such as additional depreciation under Section 32(1)(iia).

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Atlas Export Enterprises · generation of electricity · manufacturing and production · article or thing · additional depreciation · Section 32(1)(iia) · Madras High Court

Also reported as

57 Taxmann.com 285

Judgments citing CIT v. Atlas Export Enterprises

ACIT, Circle-2(1), Hyderabad vs. Hinduja National Power Corporation Limited, Hyderabad

In the result, the appeal of Revenue is allowed

ITA 235/HYD/2023[2016-17]Status: DisposedITAT Hyderabad08 Jan 2025AY 2016-17

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Bleआ.अपी.सं / Ita No.235/Hyd/2023 (निर्धारण वर्ा / Assessment Year: 2016-17) The Assistant M/S. Hinduja National Power Commissioner Of Income Vs. Corporation Ltd. Tax, Circle 2(1), Hyderabad. Hyderabad. Pan : Aabch2426D अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee By: Shri K. A. Sai Prasad, C.A. रधजस्‍व द्वधरध/Revenue By: Shri B. Bala Krishna, Cit-Dr.

For Appellant: Shri K. A. Sai Prasad, C.AFor Respondent: Shri B. Bala Krishna, CIT-DR
Section 143(3)Section 32(1)(iia)Section 32ASection 92C

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” , HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आ.अपी.सं / ITA No.235/Hyd/2023 (निर्धारण वर्ा / Assessment Year: 2016-17) The Assistant M/s. Hinduja National Power Commissioner of Income Vs. Corporation Ltd. Tax, Circle 2(1), Hyderabad. Hyderabad. PAN : AABCH2426D अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri K. A. Sai Prasad, C.A. रधजस्‍व द्वधरध/Revenue by: Shri B. Bala Krishna, CIT-DR. सुिवधई की तधरीख/Date of hearing…

ACIT Circle- 12(2), New Delhi vs. Interocean Shipping (India) Pvt. Ltd., New Delhi

In the result, this appeal by the Revenue is dismissed

ITA 8355/DEL/2019[2016-17]Status: DisposedITAT Delhi15 Sept 2022AY 2016-17

Bench: Shri Shamim Yahya & Shri Anubhav Sharmaassistant Commissioner Of M/S Interocean Shipping (India) Income Tax, Pvt. Ltd. Circle-12(2), Delhi, Vs 552, Bank Colony, Room No.419-A, 4Th Floor, Ambedkar Nagar, Devil Village, C.R. Building, I.P. Estate, New Delhi-110062 New Delhi-110002 Pan-Aaaci0143F Revenue Assessee

Section 2Section 32Section 32(1)(iia)Section 32A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Assistant Commissioner of M/s Interocean Shipping (India) Income Tax, Pvt. Ltd. Circle-12(2), Delhi, Vs 552, Bank Colony, Room No.419-A, 4th Floor, Ambedkar Nagar, Devil Village, C.R. Building, I.P. Estate, New Delhi-110062 New Delhi-110002 PAN-AAACI0143F Revenue Assessee Revenue by Sh. Anuj Garg, Sr.DR Assessee by Sh. Sanjiv Rai Mehra, CA Date of Hearing 06.09.2022 Date of Pronouncement 15.09.2022 ORDER PER SHAMIM YAHYA, AM, This appeal by the Revenue is dire…

Mahabal Metals Pvt Ltd, Miraj vs. Assistant Commissioner of Income Tax, Sangli

In the result, the appeal of assessee is allowed

ITA 380/PUN/2017[2012-13]Status: DisposedITAT Pune05 Jul 2019AY 2012-13

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri C.H. NaniwadekarFor Respondent: Shri N. Ashok Babu
Section 32(1)(iia)

…of Hon’ble Madras High Court in the case of Commissioner of Income Tax Vs. Hi Tech Arai Ltd. reported as 321 ITR 477, which was subsequently followed by the Hon’ble High Court in the case of Commissioner of Income Tax Vs. Atlas Export Enterprises reported as 373 ITR 414 (Mad.). The ld. AR submitted that the Hon’ble Bombay High Court in the case of Commissioner of Income Tax Vs. V.M. Salgaonkar & Bros. (P.) Ltd. reported as 272 CTR 25 has held that where the assessee is also engaged in generation of Windmill energy, the assessee would be entitled to additional depreciation under the provisions of section 32(1)(ii…

DCIT 2(2)(1), Mumbai vs. Kishco Ltd, Mumbai

Appeal stand dismissed

ITA 387/MUM/2017[2009-10]Status: DisposedITAT Mumbai04 Jul 2018AY 2009-10

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.387/Mum/2017 (िनधा"रणवष" / Assessment Year: 2009-10) Deputy Commissioner Of Income Tax Kishco Limited Circle-2(2)(1) Plot No.54Efgh बनाम/ Room No.545 Behind 53/54 Aaykar Bhavan, M.K.Road Vs. Government Industrial Estate Mumbai-400 020 Charkop, Kandival (E) Mumbai-400 067 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaack-2894-K (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Paresh Shaparia, Ld.ARFor Respondent: Rajat Mittal, Ld. DR
Section 154Section 32Section 32(1)(iia)

…aim of the assessee by following the decision of this Tribunal rendered in Vinod Kumar Jain Vs. ACIT [ITA No. 916/Mum/2015 dated 29/06/2016] which , in turn has placed reliance on the judgments of Hon’ble Madras High Court rendered in Atlas Export Enterprise [373 ITR 414] & the decision of Hon’ble Gujarat High Court rendered in Diamines and Chemicals Limited [42 Taxmann.com 193]. Aggrieved, the revenue is in further appeal before us. During the impugned AY, the assessee was engaged in the business of manufacturing of cutlery & kitchenware items. 2. The Ld. Departmental Representative [DR], Sh. Rajat Mittal submit…

ACIT Cir 27(1), Navi Mumbai vs. Deepali Atul Ganatra, Mumbai

ITA 7251/MUM/2016[2011-12]Status: DisposedITAT Mumbai04 Jul 2018AY 2011-12
For Appellant: Shri Aditya Ajgaonkar -ARFor Respondent: Shri Ram Tiwari-Sr.AR-CIT
Section 143(3)Section 32Section 32(1)(iia)Section 80H

…आयकर अपीलीय अिधकरण, मुंबई “डी” खंडपीठ म" Income-tax Appellate Tribunal -“D”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं सी. एन. "साद, "याियक सद"य Before S/Sh.Rajendra,Accountant Member and C. N. Prasad,Judicial Member आयकर अपील आयकर अपील संसंसंसं./I.T.A./7251/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" ACIT Circle-27(1) Smt. Deepali Atul Ganatra Room No.415, 4th Floor 104, Kaveri Neelkanth Valley Tower No.6, Vashi Station Complex, Vs. 7, Rajawadi Road, Ghatkopar (E) Mumbai 400 703. Mumbai 400 077. PAN : AAFPG 3094 F (अपीलाथ" /Appellant) (""यथ" / Respondent)…

J.N Investment & Trading Co. P.Ltd, Mumbai vs. Pr CIT 2, Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 2373/MUM/2017[2011-12]Status: DisposedITAT Mumbai27 Sept 2017AY 2011-12

Bench: Shri G.S. Pannu, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. No(S).2370/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2007-08) Wind World India Infrastructure Pvt. Ltd. Principal Cit(C)-2, बिधम/ A-9, Enercon Tower, Veera Desai Road, Veera Mumbai Vs. Industrial Estate, Andheri (W), Mumbai-400053 स्थामीरेखासं./ जीआइआयसं./ Pan/Gir No. Aabce5226C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143(3)Section 153ASection 263

…e High Court of Madras in the P a g e | 30 ITA Nos. 2370 to 2373/Mum/2017 Wind World India Infrastructure Pvt. Ltd., Wind World Wind Resources Development Private Limited & J.N Investment & Trading Co. Pvt. Ltd. case of CIT Vs. Atlas Export Enterprises (2015) 373 ITR 414 (Mad), in an appeal filed by the revenue against the order dated 26.06.2014 passed by the Tribunal in ITA No. 154 and 155/Mds/2014 for the A.Y(s). 2005-06 and 2006-07, the following substantial question of law was raised: ―Whether on the facts and in the circumstances of the case, the Tribunal was right in holding that the generation of electrici…

Wind World Wind Resources Development P. Ltd, Mumbai vs. Pr CIT -2, Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 2372/MUM/2017[2012-13]Status: DisposedITAT Mumbai27 Sept 2017AY 2012-13

Bench: Shri G.S. Pannu, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. No(S).2370/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2007-08) Wind World India Infrastructure Pvt. Ltd. Principal Cit(C)-2, बिधम/ A-9, Enercon Tower, Veera Desai Road, Veera Mumbai Vs. Industrial Estate, Andheri (W), Mumbai-400053 स्थामीरेखासं./ जीआइआयसं./ Pan/Gir No. Aabce5226C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143(3)Section 153ASection 263

…e High Court of Madras in the P a g e | 30 ITA Nos. 2370 to 2373/Mum/2017 Wind World India Infrastructure Pvt. Ltd., Wind World Wind Resources Development Private Limited & J.N Investment & Trading Co. Pvt. Ltd. case of CIT Vs. Atlas Export Enterprises (2015) 373 ITR 414 (Mad), in an appeal filed by the revenue against the order dated 26.06.2014 passed by the Tribunal in ITA No. 154 and 155/Mds/2014 for the A.Y(s). 2005-06 and 2006-07, the following substantial question of law was raised: ―Whether on the facts and in the circumstances of the case, the Tribunal was right in holding that the generation of electrici…

Wind World Wind Resources Development P. Ltd, Mumbai vs. Pr CIT -2, Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 2371/MUM/2017[2011-12]Status: DisposedITAT Mumbai27 Sept 2017AY 2011-12

Bench: Shri G.S. Pannu, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. No(S).2370/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2007-08) Wind World India Infrastructure Pvt. Ltd. Principal Cit(C)-2, बिधम/ A-9, Enercon Tower, Veera Desai Road, Veera Mumbai Vs. Industrial Estate, Andheri (W), Mumbai-400053 स्थामीरेखासं./ जीआइआयसं./ Pan/Gir No. Aabce5226C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143(3)Section 153ASection 263

…e High Court of Madras in the P a g e | 30 ITA Nos. 2370 to 2373/Mum/2017 Wind World India Infrastructure Pvt. Ltd., Wind World Wind Resources Development Private Limited & J.N Investment & Trading Co. Pvt. Ltd. case of CIT Vs. Atlas Export Enterprises (2015) 373 ITR 414 (Mad), in an appeal filed by the revenue against the order dated 26.06.2014 passed by the Tribunal in ITA No. 154 and 155/Mds/2014 for the A.Y(s). 2005-06 and 2006-07, the following substantial question of law was raised: ―Whether on the facts and in the circumstances of the case, the Tribunal was right in holding that the generation of electrici…

Wind World India Infrastructure P.Ltd, Mumbai vs. Pr CIT -2, Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 2370/MUM/2017[2007-08]Status: DisposedITAT Mumbai27 Sept 2017AY 2007-08

Bench: Shri G.S. Pannu, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. No(S).2370/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2007-08) Wind World India Infrastructure Pvt. Ltd. Principal Cit(C)-2, बिधम/ A-9, Enercon Tower, Veera Desai Road, Veera Mumbai Vs. Industrial Estate, Andheri (W), Mumbai-400053 स्थामीरेखासं./ जीआइआयसं./ Pan/Gir No. Aabce5226C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143(3)Section 153ASection 263

…e High Court of Madras in the P a g e | 30 ITA Nos. 2370 to 2373/Mum/2017 Wind World India Infrastructure Pvt. Ltd., Wind World Wind Resources Development Private Limited & J.N Investment & Trading Co. Pvt. Ltd. case of CIT Vs. Atlas Export Enterprises (2015) 373 ITR 414 (Mad), in an appeal filed by the revenue against the order dated 26.06.2014 passed by the Tribunal in ITA No. 154 and 155/Mds/2014 for the A.Y(s). 2005-06 and 2006-07, the following substantial question of law was raised: ―Whether on the facts and in the circumstances of the case, the Tribunal was right in holding that the generation of electrici…

Ultramarine & Pigments Ltd, Mumbai vs. CIT 7, Mumbai

In the result net result, appeal is allowed

ITA 2844/MUM/2013[2009-10]Status: DisposedITAT Mumbai10 Aug 2016AY 2009-10

Bench: Shri Jason P. Boaz (Am) & Shri Sandeep Gosain (Jm)

Section 10ASection 143(1)Section 143(2)Section 143(3)Section 263

…High Court in the case of Associated Bearing Co. Ltd. vs. 10 Ultramarine & Pigments Limited Commissioner of Income-tax 286 ITR 341(Bom) and from the judgement of Hon’ble Madras High Court in the case of Commissioner of Income Tax vs. Atlas Export Enterprise 373 ITR 414 (Mad). Therefore, while relying upon the judgement, we hold that the assessee clearly satisfied the conditions of section 31(1)(iia) and is entitled to the claim of additional depreciation in respect of wind mills. Since we have decided the ground No. 1 which was on the point of jurisdiction regarding passing the order u/s. 263 and given detailed…

Damodar Valley Corporation, Kolkata vs. DCIT, Cir-9(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1458/KOL/2015[2011-2012]Status: DisposedITAT Kolkata15 Jul 2016AY 2011-2012

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

For Appellant: Shri D. S. Damle, FCAFor Respondent: Shri Niraj Kumar, CIT, DR
Section 143(3)Section 14ASection 263Section 32(1)(ii)Section 32(1)(iia)

…1 Damodar Valley Corpn., AY 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S. S. Viswanethra Ravi, JM] I.T.A No. 1458/Kol/2015 Assessment Year: 2011-12 Damodar Valley Corporation Vs. Deputy Commissioner of Income-tax, (PAN: AABCD0541M) Circle-9(1), Kolkata. (Appellant) (Respondent) Date of hearing: 12.07.2016 Date of pronouncement: 15.07.2016 For the Appellant: Shri D. S. Damle, FCA For the Respondent: Shri Niraj Kumar, CIT, DR ORDER Per Shri M. Balaganesh, AM: This appeal by assessee is arising out of revision order of CIT, Kolkata-3, Kolkata vide N…

Vinodkumar S Jain, Mumbai vs. Asst CIT CIT 16(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 916/MUM/2015[2011-12]Status: DisposedITAT Mumbai29 Jun 2016AY 2011-12

Bench: Shri G.S. Pannu: (A.Y : 2011-12) Vinodkumar S. Jain Vs. Acit, Circle-16(1), C/O. Karnavat & Co., Mumbai (Respondent) 2A Kitab Mahal, 1St Floor, 192, Dr. D.N. Road, Mumbai 400 001. Pan : Abrpj3452H (Appellant)

For Appellant: Shri Sunil HirawatFor Respondent: Shri Santosh Mankoskar
Section 143(3)Section 32(1)(iia)

…which is prior to Assessment Year 2013-14. 4. Against the aforesaid, learned representative for the assessee contended that the claim of the assessee was supported by the judgment of the Hon'ble Madras High Court in the case of CIT vs Atlas Export Enterprise, 373 ITR 414 (Mad.) and Hon'ble Gujarat High Court in the case of CIT vs. Diamines and Chemicals Ltd., 222 Taxman 218, wherein even for assessment year prior to Assessment Year 2013-14, claim for additional depreciation u/s 32(1)(iia) of the Act has been allowed on the cost incurred for setting-up of wind mill for generation 3 Vinodkumar S. Jain of electric…

CIT v. Atlas Export Enterprises (373 ITR 414) — Cited in 12 Judgments | BharatTax