CIT v. Birla VXL Lt

90 DTR 376High Court2013#9386 most cited
12

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Issues it is cited on

section 32(1)(iia)section 28(iv)depreciation on goodwillsection 32(1)(ii)additional depreciationsection 32(1)intangible assetsput to usebook profitssection 92ca(3)section 2(24)child

Judgments citing CIT v. Birla VXL Lt

SRF LIMITED,NEW DELHI vs. DCIT, CIRCLE- 1, LTU, NEW DELHI

In the result, the appeal being ITA No

ITA 4539/DEL/2017[2013-14]Status: DisposedITAT Delhi12 Dec 2025AY 2013-14

Bench: Shris.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 10ASection 143(3)Section 144C(5)Section 14ASection 92BSection 92C

…ported in (2008) 306 ITR 392 (SC)  CIT vs- Rasoi Ltd. [(2011) 335 ITR 438 (Cal.)]  CIT v. Chapalkhar Brothers [2017] 88 taxmann.com 178 (SC)/ (2018) 400 ITR 279 (SC)  DCIT vs.- Reliance Industries (2004) 88 ITD 273 (Mum.)(SB)  CIT vs. Birla VXL Lt. (2013) 90 DTR 376 (Guj.)(HC);  Hydro Carbons & Chemicals vs.- ACIT (ITA No. 1982- 86/Kol/09)  Indo Rama Synthetics (I) Ltd. vs. ACIT (2012) 33 CCH 526 (Del.)(ITAT).  CIT v Gloster Jute mills Ltd ITA no. 766/Kol/2010  Shree Balaji Alloys v. CIT [2011] 333 ITR 335/198 Taxman 122/9 taxmann.com 255 (J&K) 25. The ld. AR has further submitted the department has in su…

SRF LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeal being ITA No

ITA 80/DEL/2016[2011-12]Status: DisposedITAT Delhi12 Dec 2025AY 2011-12

Bench: Shris.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 10ASection 143(3)Section 144C(5)Section 14ASection 92BSection 92C

…ported in (2008) 306 ITR 392 (SC)  CIT vs- Rasoi Ltd. [(2011) 335 ITR 438 (Cal.)]  CIT v. Chapalkhar Brothers [2017] 88 taxmann.com 178 (SC)/ (2018) 400 ITR 279 (SC)  DCIT vs.- Reliance Industries (2004) 88 ITD 273 (Mum.)(SB)  CIT vs. Birla VXL Lt. (2013) 90 DTR 376 (Guj.)(HC);  Hydro Carbons & Chemicals vs.- ACIT (ITA No. 1982- 86/Kol/09)  Indo Rama Synthetics (I) Ltd. vs. ACIT (2012) 33 CCH 526 (Del.)(ITAT).  CIT v Gloster Jute mills Ltd ITA no. 766/Kol/2010  Shree Balaji Alloys v. CIT [2011] 333 ITR 335/198 Taxman 122/9 taxmann.com 255 (J&K) 25. The ld. AR has further submitted the department has in su…

SHREE CEMENT LIMITED,BANGUR NAGAR vs. ACIT, CENTRAL CIRCLE, AJMER

In the result, the appeal of the assessee - appellant in ITA No

ITA 1517/JPR/2024[2019-2020]Status: DisposedITAT Jaipur24 Jun 2025AY 2019-2020

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Dilip B. Desai, FCAFor Respondent: Shri Arvind Kumar, CIT-DR
Section 115JSection 143(1)Section 254Section 36(1)(va)Section 80Section 801A

…icial pronouncements of the Apex Court & as below:- - CIT –vs.- Ponni Sugars & Chemicals Ltd. (2008) 306 ITR 392 (SC) [Excise subsidy] - CIT –vs.- Shree Balaji Alloys (2016) 138 DTR 36 (SC).[ Excise Refund & Interest Subsidy] - CIT –vs.- Birla VXL Ltd. (2013) 90 DTR 376 (Guj) affirmed by Apex Court vide Civil Appeal No. 8907, 10396 & 10666 of 2013(2016) 138 DTR 36 (SC). [Sales Tax Exemption] Further, it has been consistently held in appellant’s own case by the decisions of Hon’ble Rajasthan High Court in AY 2003-04 to AY 2009-10 vide Order dated 22- 08-2017 that Incentives received by the assessee are in the natu…

SRF LTD.,,GURGAON vs. ADDL CIT, NEW DELHI

In the result, this ground of the assessee is allowed for statistical purposes

ITA 774/DEL/2017[2009-10]Status: DisposedITAT Delhi23 Feb 2023AY 2009-10

Bench: Sh. Anil Chaturvedi & Sh. Yogesh Kumar Ussrf Limited Vs. Acit Unitech Crest, Greenwood Range – 9, City Block – C, Sector – 45, Ltu, New Delhi Gurgaon – 122 003 Pan No. Aaacs 0206 P (Appellant) (Respondent) Assessee By Shri Pradeep Dinodia, Shri R. K. Kapoor C.A. Shri Ravi Kumar Revenue By Shri Mahesh Shah, Cit (Dr) Shri Rajesh Kumar, Cit (Dr) Date Of Hearing: 10/01/2023 Date Of Pronouncement: 23/02/2023 Order Per Anil Chaturvedi, Am: The Present Appeal Is Filed By The Assessee Directed Against The Order Dated 27.09.2016 Of The Commissioner Of Income Tax (Appeals)-44, New Delhi [For Short, Cit(A)] Under Section 143(3) R.W.S 144C Of The Income Tax Act, 1961 [For Short, 'The Act'] For Assessment Year 2009-10. 2. Brief Facts Of The Case As Culled Out From The Material On Record Are As Under:-

Section 143(2)Section 143(3)Section 144CSection 14ASection 92C

…ed in (2008) 306 ITR 392 (SC)  CIT vs.- Rasoi Ltd. [(2011) 335 ITR 438 (Cal.)]  CIT v. Chaphalkar Brothers [2017] 88 taxmann.com 178 (SC)/ (2018) 400 ITR 279 (SC)  DCIT vs.- Reliance Industries (2004) 88 ITD 273 (Mum.)(SB);  CIT vs. Birla VXL Lt d. (2013) 90 DTR 376 (Guj.)(HC);  Hydro Carbons & Chemicals vs.- ACIT (ITA No. 1982- 86/Kol/09);  Indo Rama Synthetics (I) Ltd. vs. ACIT (2012) 33 CCH 526 (Del.)(ITAT).  CIT v Gloster Jute mills Ltd ITA no. 766/Kol/2010  Shree Balaji Alloys v. CIT [2011] 333 ITR 335/198 Taxman 122/9 taxmann.com 255 (J&K) 25. The ld. AR has further submitted the department has in…

PODDAR PIGMENTS LTD.,NEW DELHI vs. DCIT, CICLE-20(1), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 6560/DEL/2018[2007-08]Status: DisposedITAT Delhi31 Aug 2022AY 2007-08

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Toufel Tahir, Sr.D.R
Section 143(3)Section 254

…lopment in North-East States and not meant to provide higher profit for the entrepreneur. It is intended to encourage investment in difficult and far flung States and thus such incentive should be treated as capital receipt. (v) CIT Vs. Birla VXL Ltd. (2013) 90 DTR 376 (Guj.) (HC) (PB 80-85) Sales tax exemption granted by the Government as a part of initiative to encourage modernization of existing industries in under-developed areas constituted capital receipt. 2. The Ld. C1T(A) has relied on the decision of Hon’ble Delhi High Court in case of CIT Vs. Bhushan Steels & Strips Ltd. (2017) 156 DTR 49 (PB 37-63)…

SRF LTD.,NEW DELHI vs. DCIT (LTU), NEW DELHI

In the result, the appeal of the appellant- assessee is partly allowed

ITA 5784/DEL/2016[2012-13]Status: DisposedITAT Delhi24 Feb 2020AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Pradeep Dinodia, AdvFor Respondent: Shri H.K. Chaudhary, CIT-D.R
Section 10ASection 115JSection 14ASection 92BSection 92C

…ed in (2008) 306 ITR 392 (SC) • CIT vs.- Rasoi Ltd. [(2011) 335 ITR 438 (Cal.)] • CIT v. Chaphalkar Brothers [2017] 88 taxmann.com 178 (SC)/ (2018) 400 ITR 279 (SC) • DCIT vs.- Reliance Industries (2004) 88 ITD 273 (Mum.)(SB); • CIT vs. Birla VXL Lt d. (2013) 90 DTR 376 (Guj.)(HC); • Hydro Carbons & Chemicals vs.- ACIT (ITA No. 1982-86/Kol/09); I.T.A. No.5784/DEL/2016 23 • Indo Rama Synthetics (I) Ltd. vs. ACIT (2012) 33 CCH 526 (Del.)(ITAT). • CIT v Gloster Jute mills Ltd • Shree Balaji Alloys v. CIT [2011] 333 ITR 335/198 Taxman 122/9 taxmann.com 255 (J&K) 25. The ld. AR has further submitted the department…

DCIT CIR 4(3)(2), MUMBAI vs. SVG FASHIONS LTD, MUMBAI

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

ITA 175/MUM/2017[2013-14]Status: DisposedITAT Mumbai20 Jun 2018AY 2013-14

Bench: Shri G.S. Pannu & Shri Pawan Singhdcit Circle-4(3)(2) M/S Svg Fashions Ltd. R.No. 649, 6Th Floor, 235, Shree Venkateshwar Bhavan, 3Rd Floor, Kalabadevi Road, Aayakar Bhavan, Vs. Mumbai-400020. Mumbai-400002 Pan: Aaacd1621K Appellant Respondent Appellant By : Ms. Arju Garodia (Dr) Respondent By : Shri Rahul Bagaria (Ar) Date Of Hearing : 20.06.2018 Date Of Pronouncement : 20.06.2018 Order Under Section 254(1)Of Income Tax Act Per Pawan Singh; 1. This Appeal By Revenue Is Directed Against The Order Of Ld. Commissioner

For Appellant: Ms. Arju Garodia (DR)For Respondent: Shri Rahul Bagaria (AR)
Section 143(3)Section 254(1)

…treated as capital receipt. 8. Ld. A.R. also submitted that similar view was given in following decisions:- DCIT –vs.- Reliance Industries (2004) 88 ITD 273 (Mum.)(SB); CIT –vs.- Chaphalkar Brothers (2013) 351 ITR 309 (Bom.); CIT –vs.- Birla VXL Ltd. (2013) 90 DTR 376 (Guj.)(HC); Hydro Carbons & Chemicals –vs.- ACIT (ITA No. 1982-86/Kol/09 dated 29.04.2011); Indo Rama Synthetics (I) Ltd. –vs.- ACIT (2012) 33 CCH 526 (Del.)(ITAT). 9. Ld. Departmental Representative, on the other hand, relied upon the orders of the authorities below. 10. We have carefully considered the submissions. We find considerable cogency…

DCIT, CIRCLE - 1, KOLKATA, KOLKATA vs. M/S. GLOSTER JUTE MILLS LIMITED, KOLKATA

In the result, appeal by the Revenue is dismissed

ITA 95/KOL/2011[2007-08]Status: DisposedITAT Kolkata01 Mar 2017AY 2007-08

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No.95/Kol/2011 Assessment Year : 2007-08

For Appellant: Shri Ajay Vohra, Sr.AdvocateFor Respondent: Shri Sital Chandra Das, JCIT

…663- 1665/KoV2011 dtd. 30-06- 2014) - DCIT - vs.- Ankit India Ltd. (ITA. No. 1330/Kol/2010 dtd. 16-11-2010] - DCIT -vs.- Reliance Industries. (2004) 88 ITD 273 (Mum)(SB) - CIT -vs.- Chaphalkar Brothers (2013) 351 ITR 309 (Bom) -CIT -vs.- Birla VXL Ltd. (2013) 90 DTR 376 (Guj) (HC) 9. We have given a very careful consideration of the rival submissions. As far as the interest subsidy received by the assessee under TUFS is concerned, we find that in assessee’s own case in A.Y.2006-07 in ITA No.94/Kol/2011 this Tribunal following the decision of the Hon’ble Punjab and Haryana High Court in the case of Sham Lal Bansa…

SVG FASHION LTD,MUMBAI vs. ADDL CIT RG 4(3), MUMBAI

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

ITA 1217/MUM/2015[2011-12]Status: DisposedITAT Mumbai26 Oct 2016AY 2011-12

Bench: Shri B.R.Baskaran (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2011-12

For Appellant: NoneFor Respondent: Shri. A.K.Kardam
Section 143(3)Section 14A

…treated as capital receipt. 8. Ld. A.R. also submitted that similar view was given in following decisions:- DCIT –vs.- Reliance Industries (2004) 88 ITD 273 (Mum.)(SB); CIT –vs.- Chaphalkar Brothers (2013) 351 ITR 309 (Bom.); CIT –vs.- Birla VXL Ltd. (2013) 90 DTR 376 (Guj.)(HC); Hydro Carbons & Chemicals –vs.- ACIT (ITA No. 1982-86/Kol/09 dated 29.04.2011); Indo Rama Synthetics (I) Ltd. –vs.- ACIT (2012) 33 CCH 526 (Del.)(ITAT). ITA Nos.5644/11, ITA No.8565/M/10 & ITA Nos.296&4154/12 13 9. Ld. Departmental Representative, on the other hand, relied upon the orders of the authorities below. 10. We have carefu…

SVG FASHIONS LTD ( FORMELRY KNOWN AS DEEPAK SUITINGS LTD),MUMBAI vs. DCIT 4(3), MUMBAI

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

ITA 4154/MUM/2012[2009-10]Status: DisposedITAT Mumbai23 Dec 2015AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.5644/Mum/2011

For Appellant: Shri Hariom TulsyanFor Respondent: Shri Ranjeesh K. Arvind
Section 143(3)

…e treated as capital receipt. 8. Ld. A.R. also submitted that similar view was given in following decisions:- DCIT –vs.- Reliance Industries (2004) 88 ITD 273 (Mum.)(SB); CIT –vs.- Chaphalkar Brothers (2013) 351 ITR 309 (Bom.); CIT –vs.- Birla VXL Ltd. (2013) 90 DTR 376 (Guj.)(HC); Hydro Carbons & Chemicals –vs.- ACIT (ITA No. 1982-86/Kol/09 dated 29.04.2011); Indo Rama Synthetics (I) Ltd. –vs.- ACIT (2012) 33 CCH 526 (Del.)(ITAT). 13 ITA Nos.5644/11, ITA No.8565/M/10 & ITA Nos.296&4154/12 9. Ld. Departmental Representative, on the other hand, relied upon the orders of the authorities below. 10. We have careful…

SVG FASHIONS LTD (FORMELRY KNWON AS DEEPAK SUITINGS LTD),MUMBAI vs. DCIT 4(3), MUMBAI

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

ITA 296/MUM/2012[2008-09]Status: DisposedITAT Mumbai23 Dec 2015AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.5644/Mum/2011

For Appellant: Shri Hariom TulsyanFor Respondent: Shri Ranjeesh K. Arvind
Section 143(3)

…e treated as capital receipt. 8. Ld. A.R. also submitted that similar view was given in following decisions:- DCIT –vs.- Reliance Industries (2004) 88 ITD 273 (Mum.)(SB); CIT –vs.- Chaphalkar Brothers (2013) 351 ITR 309 (Bom.); CIT –vs.- Birla VXL Ltd. (2013) 90 DTR 376 (Guj.)(HC); Hydro Carbons & Chemicals –vs.- ACIT (ITA No. 1982-86/Kol/09 dated 29.04.2011); Indo Rama Synthetics (I) Ltd. –vs.- ACIT (2012) 33 CCH 526 (Del.)(ITAT). 13 ITA Nos.5644/11, ITA No.8565/M/10 & ITA Nos.296&4154/12 9. Ld. Departmental Representative, on the other hand, relied upon the orders of the authorities below. 10. We have careful…

SVG FASHIONS LTD (FORMERLY KNOWN AS DEEPAK SUITINGS LTD),MUMBAI vs. DCIT 4(3), MUMBAI

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

ITA 5644/MUM/2011[2005-06]Status: DisposedITAT Mumbai23 Dec 2015AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.5644/Mum/2011

For Appellant: Shri Hariom TulsyanFor Respondent: Shri Ranjeesh K. Arvind
Section 143(3)

…e treated as capital receipt. 8. Ld. A.R. also submitted that similar view was given in following decisions:- DCIT –vs.- Reliance Industries (2004) 88 ITD 273 (Mum.)(SB); CIT –vs.- Chaphalkar Brothers (2013) 351 ITR 309 (Bom.); CIT –vs.- Birla VXL Ltd. (2013) 90 DTR 376 (Guj.)(HC); Hydro Carbons & Chemicals –vs.- ACIT (ITA No. 1982-86/Kol/09 dated 29.04.2011); Indo Rama Synthetics (I) Ltd. –vs.- ACIT (2012) 33 CCH 526 (Del.)(ITAT). 13 ITA Nos.5644/11, ITA No.8565/M/10 & ITA Nos.296&4154/12 9. Ld. Departmental Representative, on the other hand, relied upon the orders of the authorities below. 10. We have careful…