How many judgments cite CIT v. Bokaro Steel Ltd.?

370 judgments on BharatTax cite CIT v. Bokaro Steel Ltd. (236 ITR 315), spanning 2007 to 2026.

Which sections of the Income Tax Act does CIT v. Bokaro Steel Ltd. come up under?

It is most often cited in judgments turning on Section 37(1), Section 143(3), Section 199, Section 250, Section 142(1), Section 143(2).

CIT v. Bokaro Steel Ltd.

236 ITR 315Supreme Court of India1999#200 most cited

What is CIT v. Bokaro Steel Ltd. authority for?

Interest earned during the pre-commencement period of a project, on advances made to contractors or on unutilized borrowed funds, if inextricably linked to the setting up of the plant, constitutes a capital receipt. Such interest is not taxable as income but can be reduced from the capital work-in-progress.

370

judgments rely on this decision, according to BharatTax’s citation analysis of 367,735 Indian tax judgments — from 2007 to 2026.

Also referred to as

CIT v. Bokaro Steel Ltd. · 236 ITR 315 · pre-commencement interest · capital receipt · income from other sources · unutilized borrowed funds · advances to contractors · capital work-in-progress · Section 56 · Section 28 · setting up of plant

Also reported as

102 Taxmann 94

Sections most often in play

Section 37(1)Section 143(3)Section 199 Section 250 Section 142(1)Section 143(2)Section 32 Section 194A

Issues it is cited on

section 32(1)section 22 section 57 section 56 section 32 profits and gains of business or profession advance tax section 37(1)revenue expenditure income from other sources section 28 section 37

Judgments citing CIT v. Bokaro Steel Ltd.

Sugam Vanijya Holdieng P.Ltd, Bengluru vs. DCIT, Circle-24(2), New Delhi

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

ITA 6722/DEL/2017[2013-14]Status: DisposedITAT Delhi26 Jul 2019AY 2013-14

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2013-14 Sugam Vanijya Holding P. Ltd., Vs Dcit, Vr Bengaluru, No.11B, Survey Circle-24(2), No.40/9, Dyvasandra Industrial Area, New Delhi. 2Nd Stage, Kr Puram Hobli, Bengaluru. Pan: Aaacs1883J (Appellant) (Respondent) Assessee By : Shri Deepak Chopra, Shri Kanchan Kaushal, Cas & Shri Harpreet Ajmani, Advocate Revenue By : Shri S.S. Rana, Cit, Dr Date Of Hearing : 07.05.2019 Date Of Pronouncement : 26.07.2019 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 25.09.2017 Passed U/S 143(3) Read With Section 144C(13) Of The Income-Tax Act, 1961, Relating To Assessment Year 2013-14. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Company Engaged In The Business Of Construction Of Mixed Commercial Development Projects At Whitefield, Bangalore. It Filed Its Return Of Income On 26.11.2013 Declaring The Total Income At Rs.13,24,24,139/-. Since The Assessee Had Entered Into Certain International

For Appellant: Shri Deepak ChopraFor Respondent: Shri S.S. Rana, CIT, DR

Section 143(3)Section 144C(13)

…le when required for purchase of land and infrastructure development and, hence, the interest earned was 'inextricably linked' with the setting up of the power plant. He, therefore, applied the judgment of the Supreme Court in CIT v. Bokaro Steel Ltd. [1999] 236 ITR 315 / 102 Taxman 94 and allowed the claim of the assessee by directing the Assessing Officer to delete the addition and to consider the same for capitalization towards pre-operative expenses. On the revenue's appeal, the Tribunal, following decision in Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT [1997] 227 ITR 172 / 93 Taxman 502 (SC) rev…

Solarfield Energy Pvt. Ltd., Mumbai vs. ITO Ward 2(3)(3), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 5189/MUM/2016[2012-13]Status: DisposedITAT Mumbai16 Jul 2019AY 2012-13

Bench: Shri Pawan Singh & Shri M Balaganesh

Section 143(3)Section 154

…nterest was a capital receipt which would go to reduce the cost of the asset and Ld AR relied on the decision of Hon'ble Supreme Court in the case of CIT v. Karnal Co-operative Sugar Mills Ltd. (2000) 243ITR 2 (SC) and C.I. T. Vs. Bokaro Steel Limited. (1999) 236 ITR 315 (SC) 9. From the aforesaid discussion, we find that the assessee has made some income during the period of trial run and the same was adjusted against the pre-operative expenses. The AO rejected the working of assessee and held that the income generated during the trial run income period cannot be adjusted against the preoperative expenses and th…

DCIT CC 3(1), Mumbai vs. Wind World Wind Farms (India) Ltd, Mumbai

In the result the appeal filed by the revenue in both the cases are dismissed

ITA 119/MUM/2018[2014-15]Status: DisposedITAT Mumbai15 May 2019AY 2014-15

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiआयकर अपील सुं./I.T.A. No.119 & 122/Mum/2018 (धििाारण वर्ा / Assessment Year : 2014-15 बिाम/ Dcit Cc 3(1) M/S. Wind World Wind R.No. 1924, 19Th Floor, Air Farms (India) Ltd., India Building, Nariman A-9, Enercon Tower, V. Point, Mumbai 400021 Veera Desai Road, Veera Indl. Estate, Andheri (W), Mumbai 400053 स्थायी लेखा सुं./Pan:Aaace3530A (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri. Chaudhary Arun Kumar Singh Assessee By: Shri. A.K Ghosh स िवाई की तारीख /Date Of Hearing : 02.05.2019 घोर्णा की तारीख /Date Of Pronouncement : 15.05.2019 आदेश / O R D E R Per Ramlal Negi, Jm: These Appeals Have Been Filed By The Revenue Against Two Orders Dated 10.10.2017 Passed By The Commissioner Of Income Tax(Appeals)- 51 In Respect Of Two Assessee, Pertaining To The Assessment Year 2014-15, Whereby The Ld. Cit(A) Allowed Both The Appeals Filed By The Assessee Against Assessment Orders Dated 20.04.2015. Since The Facts Of The Case & The Issues Involved Are Identical In Both The Appeals. The Same Were Clubbed Heard Together & Are Being Disposed Of By This Common & Consolidated Order For The Sake Of Convenience.

For Appellant: Shri. A.K GhoshFor Respondent: Shri. Chaudhary Arun Kumar

Section 115JSection 143(1)Section 143(2)Section 143(3)Section 14ASection 57

…Ltd., it has earned interest income of Rs 2,00,00,0007-. Thus, the interest earned of Rs 2,00,00,0007- is inextricably linked to the interest expenditure incurred by the assessee of Rs 3,96,79,6987-. The Hon'ble Supreme Court in the case of Bokaro Steels Ltd (236 ITR 315) (SC) has held that if the interest earned is inextricably linked to the interest expenditure, a set off should be allowed of the interest expenditure against the interest income while computing the income under the head," income from other sources". 7.2 Further, the Hon'ble Supreme Court in the case of S A Builders Ltd (288 ITR 1) has held that…

Smt. Amita Narang, Delhi vs. The Dy Commissioner of Income Tax, Jammu

In the result, the assessee’s appeal is dismissed

ITA 385/ASR/2016[2007-08]Status: DisposedITAT Amritsar25 Mar 2019AY 2007-08

Bench: Sh. Sanjay Arorai.T.A. No. 385/Asr/2016 Assessment Year: 2007-08

For Appellant: Sh. K. R. Jain (Adv.)For Respondent: Sh. Charan Dass (D.R.)

Section 143(3)Section 45Section 48

…ost, i.e., relatable to the construction period, would qualify as a cost of acquisition in-as-much as the same is incurred for bringing the asset into existence, as approved in Challapalli Sugars (supra), a decision followed in CIT v. Bokaro Steel Ltd. [1999] 236 ITR 315 (SC) and Collector of Central Excise v. Dai Ichi ,Karkaria Ltd. [1999] 156 CTR 172 (SC), upholding the principle of commercial accounting, which in fact stands since formalized per accounting standard, stating likewise (refer AS 10 by ICAI). How would then, a cost, which has nothing to do with the acquisition cost of the asset and, besides, relat…

Karanja Terminal & Logistics P. Ltd, Mumbai vs. DCIT Cen Cir 6(3), Mumbai

The appeal of the assessee is allowed

ITA 2472/MUM/2018[2013-14]Status: DisposedITAT Mumbai20 Mar 2019AY 2013-14

Bench: Shri Rajesh Kumar, Hon'Ble Accountantmember & Shri Ramlal Negi, Hon'Ble Judicialmember

For Appellant: Shri J.P. BairagraFor Respondent: Shri B. Srinivas

Section 115JSection 147Section 148

…rued was a capital receipt not liable to income tax both under the normal provisions as well as MAT provisions under section 215JB of the Act. Petitioner in this regard, refers to and relies on the ratio of the Supreme Court in case of CIT v. BokaroSteel Ltd. 236 ITR 315 holding that if income is earned, whether by way of interest or in any other manner on funds which are otherwise 'inextricably linked' to the setting up of the plant, such income is required to be capitalized to be set off against pre-operative expenses, 4. The facts relating to the assessee's case are as under: 4.1 The assessee is a Company inco…

Hll Biotech Ltd, Trivandrum vs. The ITO, WD-1(1), Trivandrum

In the result, the appeals of the assessee as well as the Stay Petitions filed

ITA 578/COCH/2018[2015-16]Status: DisposedITAT Cochin15 Mar 2019AY 2015-16

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. Nos.576,577 & 578/Coch/2018 & S.P. Nos.47, 48 & 49/Coch/2018 Assessment Years : 2013-14 to 2015-16 HLL Biotech Limited, Vs. The Income Tax officer, Ward- Mahilamandiram road, 1(1), Trivandrum. Poojappura, Trivandrum. [PAN: AACCH 8828A] (Assessee-Appellant) (Revenue-Respondent) Assessee by Shri Govind Shastri, CA Revenue by Smt. A.S. Bindhu, DR Date of hearing 07/03/2019 Date of pronouncement 15/03/2019 O R D E R Per CHANDRA POOJARI, AM: These appeals filed by the assessee…

Hll Biotech Ltd, Trivandrum vs. The ITO, WD-1(1), Trivandrum

In the result, the appeals of the assessee as well as the Stay Petitions filed

ITA 577/COCH/2018[2014-15]Status: DisposedITAT Cochin15 Mar 2019AY 2014-15

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Hll Biotech Ltd, Trivandrum vs. The ITO, WD-1(1), Trivandrum

In the result, the appeals of the assessee as well as the Stay Petitions filed

ITA 576/COCH/2018[2013-14]Status: DisposedITAT Cochin15 Mar 2019AY 2013-14

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Ongc Mangalore Petrochemicals Ltd, Mangalore vs. Assistant Commissioner of Income Tax, Circle-1(1), Mangalore

In the result, the assessee’s appeal for Assessment Year 2008-09 is allowed

ITA 1522/BANG/2017[2008-09]Status: DisposedITAT Bangalore15 Mar 2019AY 2008-09

Bench: Shri N. V. Vasudevanand Shri Jason P. Boazassessment Year : 2008-09 M/S. Ongc Mangalore Vs. Assistant Commissioner Of Petrochemicals Ltd., Income-Tax, Mangalore Special Economic Circle-1(1), Zone, Mangalore. Permude Village, Mangalore – 574 509. Pan : Aafcm 0322 D Appellant Respondent Assessee By : Shri. B. R. Kamath, Ca Revenue By : Shri. R. N. Siddappaji, Addl.Cit Date Of Hearing : 10.01.2019 Date Of Pronouncement : 15.03.2019 O R D E R

For Appellant: Shri. B. R. Kamath, CAFor Respondent: Shri. R. N. Siddappaji, Addl.CIT

Section 143(1)Section 143(2)Section 143(3)Section 154

…ent reported in page 258-261 of ITR 315 which is reproduced here below: "11. In our opinion, the Tribunal has misconstrued the the judgment of the Supreme Court in the case of Tuticorin Alkali Chemicals (1997) 227 ITR 172 and that of Bokaro Steel Ltd., (1999) 236 ITR 315. The test which permeates through the judgment of the Supreme Court in Tuticorin Alkali Chemicals (1997) 227 ITR 172 is that if funds have been borrowed for setting up of a plant and if the funds are "surplus" and then by virtue of that circumstance they are invested in fixed deposits the income earned in the form of interest will be taxable unde…

Indian Rotorcraft Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-2(1), Hyderabad

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

ITA 427/HYD/2018[2014-15]Status: DisposedITAT Hyderabad14 Mar 2019AY 2014-15

Bench: Smt. P. Madhavi Deviassessment Year: 2014-15

For Appellant: Sri A. SrinivasFor Respondent: Sri Solgy Jose T. Kottaram

Section 143(3)

…e. 2. The Appellate Commissioner erred in confirming the order of the A.O in not allowing the carry-forward of business loss as claimed by the assessee. 3. The Appellate Commissioner failed to appreciate the ratio of decision given in M/s. Bokaro Steel ltd., (236 ITR 315 (SC). 4. The Appellate Commissioner erred in not allowing the set- off of business loss against the interest earned on fixed deposits. 2 ITA.No. 427/Hyd/2018 M/s. Indian Rotorcraft Limited, Hyd. 5. The Appellate Commissioner erred in confirming the action of the A.O charging the interest on fixed deposits as “income from other sources”. 6. Any…

The ITO, Ward-1(1), Ahmedabad vs. M/S. Adani Power Rajasthan Ltd., Ahmedabad

In the result, the appeal of the Revenue, as well as Cross Objection filed by Assessee both, are dismissed

ITA 1710/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad20 Feb 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No.1710/Ahd/2016 With C.O. 120/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2012-2013 Ito, M/S. Adani Power Rajasthan Ltd., Ward-1(1), Vs. Adani House, Ahmedabad. Nr. Mithakhali Six Road, Navrangpura, Ahmedabad-380002. Pan: Aagca9379P

For Appellant: Shri S.N. Soparkar & Parin

Section 234BSection 244ASection 271(1)(c)Section 56

…then by virtue of that circumstance they are invested in fixed deposits the income earned in the form of interest will be taxable under the head "Income from other sources'. On the other hand the ratio of the Supreme Court judgment in Bokaro Steel Ltd. [1999] 236 ITR 315 to our mind is that if income is earned, whether by way of interest or in any other manner on funds which are otherwise 'inextricably linked' to the setting up of the plant, such income is required to be capitalized to be set off against pre- operative expenses. 5.1 The test, therefore, to our mind is whether the activity which is taken up for se…

ITO, New Delhi vs. M/S. National High Power Test Laboratory Pvt. Ltd., New Delhi

The appeal of the Revenue is dismissed

ITA 5740/DEL/2015[2012-13]Status: DisposedITAT Delhi15 Feb 2019AY 2012-13

Bench: Shri R. K. Panda & Ms Suchitra Kambleito Vs National High Power Test Ward-17(4), Room No. 225D, Laboratory Pvt. Ltd. C. R. Building, I.P. Estate Core 8, 1St Floor, New Delhi Scope Complex, 7 Institutional Area, Lodhi Road New Delhi Aadcn0782A (Appellant) (Respondent)

Section 143(3)Section 56

…and Fertilizers Ltd. Vs. CIT (1997) 227 ITR 172(SC). Thus, the Ld. DR relied upon 3 the Assessment Order. 5. The Ld. AR relied upon the decision of the CIT(A) and also relied upon the decision of the Apex Court in case of CIT Vs. Bokaro Steel Limited (1999) 236 ITR 315. 6. We have heard both the parties and perused the material available on record. The CIT (A) held as under:- “CIT (Appeals)’s Decision Ground No. 2 relates to adding, altering or amending any/all grounds of appeal. The assessee has not altered or amended any grounds of appeal. It has not added any new ground of appeal. It has not pressed on thi…

ACIT, New Delhi vs. M/S. Sasan Power Ltd., Navi Mumbai

In the result appeal filed by revenue stands dismissed

ITA 4254/DEL/2015[2012-13]Status: DisposedITAT Delhi24 Jan 2019AY 2012-13

Bench: Smt. Beena A Pillai & Shri Prashant Maharishiay: 2012-13 Acit Vs. Sasan Power Ltd. Circle 22(2), Room No. 226, H Block, 1St Floor, 2Nd Floor, C.R. Bldg., Dhrubhai Ambani I.P. Estate, New Delhi. Knowledge City, Koparkhairne, Navi Mumbai. Aakcs0723M (Appellant) (Respondent) Appellant By : Smt. Naina Soin Kapila, Sr. Dr Respondent By : Sh. Ajay Kumar Agarwal, Ca

For Appellant: Smt. Naina Soin Kapila, Sr. DRFor Respondent: Sh. Ajay Kumar Agarwal, CA

…finding. The factual findings recorded by the CIT(Appeals) and tribunal are not under challenge. The CIT(Appeals) and the tribunal have held that in view of the factual position quoted above the decision of the Supreme Court in CIT v. Bokaro Steel Ltd. [1999] 236 ITR 315 / 102 Taxman 94 was applicable as the Commitment Advance, which had been paid to PFC. This is not a case of surplus funds, which were available and investment were made in fixed deposits to earn interest. The interest paid to the power procurement utilities on commitment advances was capitalized. Interest paid and interest received were inextrica…

The ITO, Ward-1(1), Ahmedabad vs. M/S. Adani Power Rajasthan Ltd., Ahmedabad

In the result, cross objection of the assessee on this score stands allowed

ITA 1430/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad18 Jan 2019AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad, Judicial Memebr आयकर अपील सं./I.T.A. No. 1430/Ahd/2015 With Cross Objection No. 114/Ahd/2015 ("नधा"रण वष" / Assessment Year : 2011-12)

For Appellant: Parin Shah, A.RFor Respondent: Shri Mudit Nagpal, Sr. D.R

Section 56

…e facts as well as in law. In support of the contention of the appellant-company that the income which is inextricably linked to the setting up of the plant is a capital receipt, reliance is placed on the following decisions:- (i) CIT vs. Bokaro Steel Ltd., 236 ITR 315 (SC). On analysis of the above decision, it may be seen that Bokaro Steel Ltd. had earned income through rent from contractors for housing workers and staff-employees, hire charges on plant and machinery given to contractors and interest on advances made to contractors for facilitating the work of construction. The principle laid down by the Hon'…

M/S. Jaipur Tax Weaving Park Ltd., Jaipur vs. Income Tax Officer, Jaipur

In the result, appeal filed by the assessee is allowed

ITA 31/JPR/2018[2009-10]Status: DisposedITAT Jaipur13 Dec 2018AY 2009-10

Bench: Her.”

For Appellant: Shri Mukesh Khandelwal (CA)For Respondent: Shri J. C. Kulhari (JCIT)

Section 139(1)Section 143(3)Section 148

…Alkali Chemicals Ltd. The Hon'ble Apex Court in this case held that where surplus funds have been invested in temporary deposit, the interest income so accruing is liable for tax as income from other sources. The Hon'ble Apex Court in the case of Bokaro Steel 236 ITR 315(SC) also upheld the same view and held that interest income earned on advances which are intrinsically connected with business is assessible as business income. The documents filed by the assessee indicate that the interest earned on the fixed deposits made against the grant received from Govt. Of India are to be recovered /adjusted from the fin…

M/S Harbhajan Singh & Co., Sangrur vs. DCIT, Circle, Sangrur

Appeal of the Assessee is dismissed

ITA 727/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh29 Nov 2018AY 2012-13

For Appellant: Shri. Sanket SinglaFor Respondent: Smt. Chandrakanta

Section 143

…the matter the ratio laid down by this court in Tuticorin Alkali Chemicals and Fertilizers Ltd. v. CIT(19971227ITR 172 (SCI will not be attracted. The more appropriate decision in the factual situation in the present case is in CIT v. Bokaro Steel Ltd. 119991236 ITR 315 (SO." 16. In Bongaigaon Refinary & Petrochemicals Ltd. v. CTT[2001] 251 ITR 329/119 Taxman 488 (SC), the question that arose for consideration was whether the Tribunal was justified in holding that the items of income derived by the assessee during the formation period for the main business were not taxable income but were to be adjusted against…

India Metal One Steel Plate Processing Private Ltd., Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal is dismissed

ITA 3497/CHNY/2016[2012-13]Status: DisposedITAT Chennai27 Nov 2018AY 2012-13

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No. 3497/Chny/2016 "नधा"रण वष"/Assessment Year : 2012-13 M/S. India Metal One Steel Plate The Deputy Commissioner Of Income Processing Pvt. Ltd., Vs. Tax, Prestige Palladium Bayan, Corporate Circle – 2(2), 6Th Floor, Door No. 129 To 140 121, Mahatma Gandhi Road, Greams Road, Chennai – 600 006. Nungambakkam, Chennai – 600 034. [Pan: Aacci 5959F] (अपीलाथ"/Appellant) (%&यथ'/Respondent)

For Appellant: Shri. R. Vijayaraghavan, Advocate

…e investment of share capital in call deposits before the commencement of its production could be assessed separately under the head “Other sources”. Further, the relevant portion of the order of the Supreme Court in the case of CIT vs Bokaro Steel Ltd in 236 ITR 315 extracted as under : ( page 321 of 236 ITR): :-11-: ITA No. 3497/Chny/2016 “During these assessment years, the respondent-assessee had invested the amounts borrowed by it for the construction work which were not immediately required, in short-term deposits and earned interest. It has been held in these proceedings that the receipt of interest a…

M/S Optek Disc Mfg Co., Baddi vs. DCIT, Circle, Parwanoo

In the result, the appeal of the assessee is allowed

ITA 179/CHANDI/2018[2010-11]Status: DisposedITAT Chandigarh26 Nov 2018AY 2010-11

For Appellant: Shri Arsh KaushalFor Respondent: Shri Manjit Singh, Sr.DR

Section 143(3)Section 271Section 271(1)(c)Section 80I

…efore no production could have taken place. Thus the above interest income is inextricably linked with the main business and arises out of the said business only. Further it has been held by the Honorable Supreme Court in the case of Bokoro Steels Ltd. VS CIT 236 ITR 315 , that where the income is inextricably linked with the main business and above out of the said business then the said income has to be treated as Business income. The above judgment has been followed in the following cases to here a few: • CIT VS AP Industrial Infra structure Corporation Ltd (1989) 175 ITR 361 (AP) • Triupati Woolen Mills Ltd…

M/S. Unitech Reliable Projects Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result appeals of the assessee are allowed

ITA 5035/DEL/2015[2011-12]Status: DisposedITAT Delhi14 Nov 2018AY 2011-12

Bench: Shri N. K. Sainia N D Shri S. Srivastava

For Appellant: Ms. Kanika Jain, AdvocateFor Respondent: Shri Sridhar Dora, Sr. DR

Section 250

…rk. v. That the aforesaid addition of Rs. 5,39,740/- is unjustified and bad in law particularly in the light of facts of the cases of respondent. Name of the cases:- CIT vs Jaypee DSC ventures Ltd (2011) ITA 357/2010 (Delhi HC). CIT vs Bokaro Steel Ltd (1999) 236 ITR 315 (SC). Tuticorian Alkali Chemicals & Fertilizers Ltd vs CIT (SC). For the assessment year 2011-12 in ITA No. 5035/Delhi/2015 identical grounds are raised. The only difference is in the amount involved. 3. During the course of hearing the Learned Counsel for the assessee at the very outset stated that the issue under consideration is squarely cover…

M/S. Unitech Reliable Projects Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result appeals of the assessee are allowed

ITA 5034/DEL/2015[2010-11]Status: DisposedITAT Delhi14 Nov 2018AY 2010-11

Bench: Shri N. K. Sainia N D Shri S. Srivastava

For Appellant: Ms. Kanika Jain, AdvocateFor Respondent: Shri Sridhar Dora, Sr. DR

Section 250