Orissa State Warehousing Corporation, Bhubaneswar vs. DCIT, Circle-1(1), Bhubaneswar
In the result, appeal of the assessee is partly allowed for statistical
ITA 346/CTK/2014[2010-11]Status: DisposedITAT Cuttack20 Sept 2017AY 2010-11
Bench: S/Shri N.S Saini & Pavan Kumar Gadaleassessment Year : 2010-2011
For Appellant: Shri B.K.Mohapatra, ARFor Respondent: Shri Kunal Singh, CIT DR
Section 10(29)Section 80Section 80I
…nce sheet for the new business before the Assessing Officer as a part of the report in Form-IOCCB. The assessee relied upon the decision in the case of CIT v. Bhageeratha Engineering Ltd. (1992), 193 ITR 674 (Ker.) which was affirmed by the Supreme Court in 199 ITR 12, wherein the expression 'Industrial Undertaking' in section 80-J has been interpreted to mean any venture or enterprise which a person undertakes to do and which has relation to some industry or has some industrial Asse ssment Year : 20 10- 201 1 consequences. The assessee also relied upon the decision in the case of CIT v. Associated Cement Co…
